Aashish vs Staff Selection Commission on 30 November, 2022

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Central Information Commission

Aashish vs Staff Selection Commission on 30 November, 2022

Bench: Saroj Punhani

                                के   ीय सूचना आयोग
                         Central Information Commission
                             बाबागंगनाथमाग , मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

File No : CIC/SSCOM/A/2022/609111

Aashish                                                 ......अपीलकता /Appellant

                                        VERSUS
                                         बनाम
CPIO,
Staff Selection Commission
Northern Region, RTI Cell,
Block No-12, 4th Floor, CGO
Complex, Lodhi Road,
New Delhi-110003                                     .... ितवादीगण /Respondent

Date of Hearing                     :   30/11/2022
Date of Decision                    :   30/11/2022

INFORMATION COMMISSIONER :              Saroj Punhani

Relevant facts emerging from appeal:

RTI application filed on            :   02/02/2022
CPIO replied on                     :   03/02/2022
First appeal filed on               :   04/02/2022
First Appellate Authority's order   :   08/02/2022
2nd Appeal/Complaint dated          :   12/02/2022

Information sought

The Appellant filed an online RTI application dated 02.02.2022 seeking the following information:

"Please provide a soft copy of Tentative Answer key alongwith question for Computer Based Examination for Stenographer Grade C and D 2020 held on 12.11.2021 (09AM -11AM) at iON Digital Zone IDZ Tatisilwai in respect of Aashish, Roll No. 4205003982."

The CPIO replied to the appellant on 03.02.2022 as under:-

"The candidates Response Sheets along with the Tentative Answer Keys were uploaded on the website of the Commission and were live from 25.11.2021 (06:00PM) to 28.11.2021 (06:00PM) for the candidates. You should have to download your tentative answer keys within the period lives."

Being dissatisfied, the appellant filed a First Appeal dated 04.02.2022. FAA's order dated 08.02.2022 upheld the reply of CPIO and further stated as under:-

".......Since the exam was conducted online, no information is available at this stage."

Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerging during Hearing:

The following were present:-

Appellant: Represented by Bajrang, father of the Appellant through audio conference.

Respondent: H L Prasad, US & CPIO present in person.

The Rep. of the Appellant reiterated the grounds of the Second Appeal stating as under:

"SSC has declared result of Computer Based Exam to call candidates for appearing in Skill Test on 21.01.2022 in SSC's Website and further uploaded Final Answer Key(s) alongwith Question Paper(s) of Computer Based Examination on 28.01.2022 in 5SC's Website.

But, when I log in with my user I/ID and Password for checking of my final answer key first it uploaded answer key of other candidate i.e. ONGMU LEPCHA, Roll No. 4001000023 (copy attached). When I complained through e-mail to SSC Easter Region there is no response received but after some time final answer key was uploaded mentioning my Roll No. and Name.

When I checked my tentative answer key it seems that the marks I obtained were more than the marks in comparison to final answer key. Unfortunately, the tentative answer key was deleted due to my Desktop PC error.

Since exam process is still continue hence the reply of CPIO & FAA of SSC-HQ i.e. "tentative answer key not available" seems not correct. So, Sir, I am appealing to issue necessary direction to SSC to provide my tentative answer key."

The CPIO submitted that the inconvenience caused to the Appellant at the relevant time was due to a technical glitch and it was soon after rectified.

Decision:

The Commission based on a perusal of the facts on record observes that the reply provided to the RTI Application is as per the provisions of the RTI Act and the issue that has been raised in the Second Appeal is a matter of grievance. The unavailability of the tentative answer key after the expiry of the window in which it was uploaded online has been duly put on record by the CPIO.

The Appellant is advised to approach the appropriate forum if he has found any anomaly in the tentative and the final answer key or if he is dissatisfied with the marks awarded to him.

The appeal is disposed of accordingly.

Saroj Punhani (सरोज पुनहािन) हािन) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 3

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