Central Information Commission
Mssanju Yadav vs Ministry Of Home Affairs on 6 May, 2014
Central Information Commission
Room No.4, Club Building
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/SS/A/2013/001949/VS/06819
Appeal No. CIC/ SS/A/2013/001949/VS
Dated: 19.05.2014
Appellant: Ms. Sanju Yadav
A165, New Seemapuri
New Delhi110095
Respondent: Central Public Information Officer/
DIG/Per, O/o D.G. SSB
East Block 5, R.K. Puram
New Delhi110066
Date of Hearing: 06.05.2014
ORDER
Facts
1. The appellant filed an application dated 26.12.2012 under the RTI Act seeking information regarding number of candidates who had qualified a test, list of disqualified candidates and their details in screening test, written test, interview, medical test, etc. CPIO responded on 30.01.2013. Appellant filed first appeal with the first appellate authority (FAA) on 21.03.2013. Copy of FAA's order is not enclosed. Appellant filed this present appeal on 29.07.2013.
Hearing
2. Respondent was present before the Commission.
3. Respondent referred to the RTI application and stated that the appellant was seeking information regarding number of candidates who had qualified a test, list of disqualified candidates and their details in screening test, written test, interview, medical test, etc.
4. Respondent stated that the appellant was an unsuccessful candidate in a recruitment held for the post of constables. Respondent stated that recruitment was held in three centres. Respondent stated that marks obtained by the appellant was much below the cut off marks to qualify the test.
5. Respondent stated that in this light the appellant sought the information in the RTI application. Respondent stated that they did not provide the information to the appellant because the appellant was asking the details of other candidates.
6. Appellant did not participate in the hearing.
7. Respondent has acted in conformity with the RTI Act.
Decision
8. No further action is required to be taken in the matter at the level of the Commission.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar