Central Information Commission
Mrraviagrawal vs Hindustan Petroleum Corporation ... on 8 September, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/901604
Right to Information Act2005Under Section (19)
Date of hearing : 8th September 2015
Date of decision : 8th September 2015
Name of the Appellant : Shri Ravi Agrawal,
A138, Phase1, Aya Nagar,
New Delhi110047
Name of the Public : Central Public Information Officer,
Authority/Respondent Hindustan Petroleum Corporation Ltd.,
Hindustan Bhavan, 8, Shoorji Vallabhdas Marg, Ballard Estate, Mumbai 400001 The Appellant was present in person.
On behalf of the Respondents, Shri S. Subbarao, CPIO was present at the NIC Studio, Mumbai.
Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated nil filed by the Appellant, seeking information on three points in the context of the result of a written examination conducted by the Respondents, came up today. The Appellant stated that the information sought by him was not provided. The Respondents submitted that the RTI application, CIC/SH/A/2014/901604 which was filed to the Ministry of Petroleum & Natural Gas, was forwarded to them on 19.11.2013. Since the selection process was still in progress at that stage, the information was denied. Subsequently, the Appellant filed another RTI application in July 2014 and the information sought therein was provided, because the selection process had been completed by then. The Appellant stated that the information provided to him in response to his application of July 2014 was with regard to the completed selection process. However, in his RTI application under consideration in this order, he had sought information in the context of the result of the written examination, which was announced on 9.11.2013. He prayed that this information be provided to him.
2. We have considered the records and the submissions made by both the parties. The CPIO is directed to provide to the Appellant the cut off marks, for the written examination, of the Information Systems Officer Stream (point No.1 of the RTI application) and the information, if any, available on the records of the Respondents with regard to points No. 2 and 3. The CPIO should complete action on our above directive within twenty days of the receipt of this order, under intimation to the Commission. The information should be provided free of charge.
3. With the above directions, the appeal is disposed of.
CIC/SH/A/2014/901604
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/901604