Central Information Commission
Mr.Pankaj Mehto vs Ministry Of Railways on 8 February, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/002592
Date of Hearing : February 8, 2012
Date of Decision : February 8, 2012
Parties:
Applicant
Shri Pankaj Mahto
H.No.593, 1st Floor
Room No.6
Dr.Mukherjee nagar
Delhi
The Applicant was present along with Shri. Rakesh Kumar during the hearing
Respondents
Railway Recruitment Board
Patna
Bihar
Represented by : Shri. Anil Kumar Jha, APIO & Asst. Secretary
Shri. Sriprakash, AA & Chairman
NIC Studio, Patna
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/002592
ORDER
Background
1. The Applicant filed an RTI Application dt.1.8.11 with the PIO, RRB, Patna seeking information against six points with regard to the written exam held on 5.12.10 for the post of Commercial Apprentice/Traffic Apprentice for which the results were declared on 17.7.11. The APIO replied on 1.9.11 stating that the requisite information could not be supplied as the exam process is not yet over. Not satisfied with the reply, the Applicant filed an appeal dt.6.9.11 with the Appellate Authority reiterating his request for information. Shri. K.N.Sinha, PIO vide his letter dt.30.9.11 conveyed the decision of the Appellate Authority who upheld the decision of the PIO. Being aggrieved with the reply, the Applicant filed a second appeal dt.7.10.11 before CIC. Decision
2. The Appellant during the hearing sought the cutoff marks , his own marks , cut of marks of other candidates (catgory wise), the process adopted for evaluation of answer sheets, and copies of his own answer sheets. He stated that he had not passed in the preliminary test in stage 1. The Respondent submitted that it will take at least two more months to complete the exam process and assured the Commission that complete information will be provided.
3. The Commission after hearing both sides, directs the Respondents to provide the information related to the Appellant himself(cut off marks, copy of his answer sheet) . to the Appellant. As for the information related to other candidates, the copies of their answer sheets are denied to the Appellant under Section 8(1)(j) of the RTI Act. In view of the Respondent's submission that the stage 2 tests are yet to take place and that the first stage (PT) results influence the final outcome of selection, the Commission directs the Respondent to provide the remaining information to the Appellant only after the selection process is completed and the results are out within 10 days of the results being out. The cut off marks in the first stage tests of candidates however can be provided as also information about the procedure being adopted for selection/short listing candidates from the written exam to the next stage to the Appellant. The information as mentioned above, to be provided by 10 March, 2012.
4. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Pankaj mahto H.No.593, 1st Floor Room No.6 Dr.Mukherjee nagar Delhi
2. The Public Information officer Railway Recruitment Board Patna
3. Officer in charge, NIC