Central Information Commission
Mujfar Khan vs Ministry Of Railways (Railway Board) on 26 April, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MORLY/A/2023/110993
Mujfar Khan .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO,
Railway Recruitment
Board, Opp. GCS Hospital,
Near DRM Office, Amadpura,
Ahmedabad - 382345. ....प्रनर्वािीगण /Respondent
Date of Hearing : 23-04-2024
Date of Decision : 25-04-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 29-08-2022
CPIO replied on : 30-09-2022
First appeal filed on : 01-11-2022
First Appellate Authority's order : 02-12-2022
2nd Appeal/Complaint dated : 28-02-2023
Information sought:
The Appellant filed an RTI application dated 29-08-2022 seeking the following information:Page 1 of 6
"सविनय नम्र ननिेदन है कि में मुजफर खान विता श्री बिन्दु खान जजसिे द्िारा रे लिे भती िोर्ड अहमदािाद िे द्िारा ननिाला गया भती सुचना CEN NO-01/2014 जो कि ALP & Technician िे ललए भती आिेदन किया गया था मेरा क्र०- **********5053 था मेरे द्िारा, िररक्षा उनतडण िरने िे िाद मेर Aptitude test ददनाि 10-03-2015 िो हुआ उसमे उनतडण होने िे िाद मेरा, दस्तािेज सत्यािन ददनाि 12-12-2015 िो हुआ उसिे िाद रे लिे भती िोर्ड अध्मदािाद िे द्िारा िई िार प्रनतक्षा सूची िा िररणाम घोवित किया था उसमे से िई िररक्षाथीयो िो ननयुक्ती ि मेर्ीिल िे ललए िुलाया गया था । लेकिन मेरे िो ना ही िोई सुचना लमली ि ना ही मेरे िो िुलाया गया । अतः मेरे मन में िुछ अिूणड जानिारी है जजसिो िूणड िरने कि िे ललए आििी सहायता िी जरूरत है (1) मेरा रोल नंिर **********5053 िा मेररट क्रमांि िी जानिारी दे िे इसिे सभी प्रतीक्षा सूची िे िररिर्थडयों िा मेररट क्रमांि दे ि.े (2) प्रतीक्षा सूची में रहे िररिर्थडयों में कितनों िा चयन हुआ और कितनों िा चयन िािी रहा।
(3) मेरा भीनाम प्रतीक्षा सूची में था लेकिन मेरा चयन नहीं किया गया. चयन किस िारण से नहीं किया गया. उनिी जानिारी तथ्यो िे साथ दे ने िी िृिा िरे ।
(4) Een-No.01/2014 ALP िी प्रतीक्षा सूची िि ति जारी कि गई उन सभी कि िािी उिलब्ध िरने िी िृिा िरे ।
(5) CEN NO. 01/2014 ALP िी प्रतीक्षा सूची में से आगे चायन होने िी सम्भािना िी जानिारी दे ने िी िृिा िरे ।
(6) CEN NO. 01/2014 ALP िी प्रतीक्षा सूची में से कितने िररिर्थडयों िा चयन िािी रहा उसिी जानिारी दे ने िी िृिा िरे ।"
The CPIO furnished a point-wise reply to the Appellant on 30-09-2022 stating as under:
"Para 1, 2 & 6 - Under RTI only information which is available and maintained and in the format in which it is maintained is given. The information sought is Page 2 of 6 extractive and selective type information. There is no provision for extracting of selective information from the available data and providing it.
Para 3 - Under RTI only information which is available and maintained and in the format in which it is maintained is given. Why, what, are not defined the information under RTI.
Para 4 - The panel issued by RRB is available on RRB official website www.rrbahmedabad.gov.in. i.e., in the public domain for the information of the candidates.
Para 5 - Opinion on probable situation is not information as defined under RTI. First appeal against a reply given by PIO for RRB Ahmedabad can be given within 30 days of the receipt of the reply to Chairman and Appellate Authority at the following address."
Being dissatisfied, the appellant filed a First Appeal dated 01-11-2022. The FAA vide its order dated 02-12-2022, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through video conference Respondent: Shri Tej Ram Meena, CPIO appeared through video conference The appellant inter alia submitted that he had received the revised reply given dated 22.04.2024 by the respondent. However, he stated that reply given by the respondent was evasive and incomplete. He further submitted that he had applied for the recruitment for the post of ALP (Assistant Loco Pilot) and Technician in Railway Recruitment Board in 2014. He stated that after the written examination, he was called for Aptitude Test in 10.03.2015 and after qualifying in the Aptitude Test, his documents were verified on 12.12.2015. Thereafter, his name was appeared in the waiting list of the successful candidates. He pleaded that many candidates were called for medical test and appointment except him. However, reasons for his non-selection were not informed till the date of hearing.Page 3 of 6
The respondent while defending their case inter alia submitted that they had provided revised point-wise reply to the appellant vide letter dated 22.04.2024 which is reproduced as under:
"1. आि िे िास CEN close होने कि तारीख (17.02.2014) िो ALP िे ललये आिश्यि education Qualification नहीं था अतः आििो दस्तािेज सत्यािन में अनकफट िाया गया है । अत: आििा चयन नहीं हुआ है एिं आििो प्रतीक्षा सूची में नहीं रखा गया है ।
2. तीसरे िक्ष िी जानिारी नहीं दद जा सिती
3. आि िे िास CEN close होने कि तारीख (17.02.2014) िो ALP िे ललये आिश्यि education Qualification नहीं था I अतः आििो दस्तािेज सत्यािन में अनकफट िाया गया है । अत: आििा चयन नहीं हुआ है । आिने डर्प्लोमा ददनांि 10.10.2015 िो िूणड किया है जो कि CEN close होने कि तारीख (17.02.2014) िे िाद िा है I लमननमम education Qualification ननम ् प्रिार है :-
matriculation Plus Course completed Act Apprenticeship/ITI approved by NCVT/SCVT in the trades of Fitter/Electrician/Instrument Mechanic/Millwright Maintenace Mechanic/Mechanic Radio & TV/Electronics Mechanic/Mechanic Motor Vehicle/Wiremen/Tractor Mechanic/Annature & Coll winder/Mechanical Diesel/Heat Engine/Turner/Machinist /Refrigeration & AC Machic OR Diploma in Mechanical/ Electrical/Electronics/Automobile Recognised by AICTE in lieu of ITI." Engineering
4. अजन्तम िररणाम ददनााँि 11.06.2018 िो जरी किया गया है जो RRB िी website िर उप्लब्ध है ।
5. भविष्य िे िारे में जानिारी नहीं दी जा सिती है ।
6. तीसरे िक्ष िी जानिारी नहीं दद जा सिती ।"
The respondent further submitted that during the document verification, it was found that the appellant was not having necessary qualification/degree as per the advertisement CEN No. 01/2014 ALP (Assistant Loco Pilot). Therefore, Page 4 of 6 he was not selected and the same was informed to the appellant vide letter dated 22.04.2024.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the respondent had provided point-wise reply to the appellant vide letters dated 30.09.2022. They further submitted that after receipt of the hearing notice, they had revisited the RTI application and provided revised point-wise reply/information to the appellant vide letter dated 22.04.2024 which was acknowledged by the appellant. The respondent during the hearing informed that the appellant was not having the necessary qualification/degree as per the advertisement CEN No. 01/2014 ALP. Therefore, he was not selected and the same was informed to the appellant in the reply dated 22.04.2024.
In view of the above, the Commission finds that the due reply has been given by the respondent and interference of the Commission is not required in the matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Railway Recruitment Board, Opp.
GCS Hospital, Near DRM Office, Amadpura, Ahmedabad -382345.Page 5 of 6 Page 6 of 6
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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