Central Information Commission
Shri Surat Singh vs Indian Air Force on 26 December, 2023
केन्द्रीय सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मनु नरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
File No: CIC/IAIRF/A/2022/128857
Surat Singh .....अपीलकर्ाग/Appellant
VERSUS
बनाम
CPIO,
HQ WAC, INDIAN AIR FORCE,
SUBROTO PARK, NEW DELHI -
110010 ....प्रनर्वािीगण /Respondent
Date of Hearing : 19-12-2023
Date of Decision : 22-12-2023
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 30-10-2021
CPIO replied on : 21-12-2021
First appeal filed on : 12-01-2022
First Appellate Authority's order : 25-02-2022
2nd Appeal/Complaint dated : 13-06-2022
Information sought:
The Appellant filed an RTI application dated 30.10.2021 seeking the following information:
श्रीमान जी मैं सूरर्ससंह s/o श्री भगवान ् ससंह जी, ग्राम + पोस्ट ननथार र्हसील भुसावर भरर्पुर राजस्थान का ननवासी हूूँ मैंने दिनांक को सलखिर् परीक्षा एयर फोसग स्टे शन डलहौजी चम्बा दहमाचल प्रिे श में दिया था । जजसकी पोस्ट cook (OG) Roll No-DAL 2021 CK 005 है । इसका जस्कल टे स्ट दिनांक 12.10.2021 को 1 आयोजजर् ककया गया था जजसकी शॉटग सलस्ट के हम चार छात्रों को पात्र घोषिर् ककया गया था और इसी दिन 4 चारो छात्रों का कफजजकल टे स्ट करवाकर व जस्कल टे स्ट करवाकर 2 घंटे बाि मेररट सच ू ी चस्पा िी गयी थी जजसमे मुझे चयननर् छात्र हरें र यािव s/o धमगवीर जी से मेरे सलखिर् परीक्षा और जस्कल टे स्ट में अधधक होने के बाबजूि भी STANDBY मेररट क्रमांक पे रिा गया है । मुझे मेरी सलखिर् परीक्षा में अंको से छे ड़िानी होने की पूणग आशंका है । छे ड़िानी करने से हरें र यािव का नाम MAIN LIST में रिा गया है । जो संभवर् उधचर् नहीं महोिय जी मैं आपको बर्ा िूँ ू की चयननर् छात्र हरें र यािव ने मुझे कधथर् र्ौर बर्ाया की उसके चयन ससमनर् के उच्च अधधकाररयों से ननजी सम्बन्द्ध है । इसी का फायिा उठाकर वहां की चयन ससमनर् ने मेरे साथ भर्ी में पारिसशगर्ा नहीं बरर्ी गई है । श्रीमान जी मैं अपने पररणाम सूची से पूरी र्रह संर्ुष्ठ नहीं हूूँ इससलए मुझे मेरी उत्तरपुजस्र्का और मेरे सलखिर् परीक्षा के अंको सदहर् मेररट सूची की हाडगकॉपी भेजने की कृपा करे । जजस में मेरी उत्तरपुजस्र्का शासमल हो ।
आपसे अनुरोध है की मेरे मामले की गहन र्रीके से जांच की जावे और भर्ी में पारिसशगर्ा के र्रीके से चयननर् छात्रों को ननयुजतर् प्रिान की जावे | मुझे महोिय आपसे पूरी आशा है की मुझे न्द्याय प्राप्र् करे ।
The CPIO furnished a reply to the Appellant on 21.12.2021 stating as under:
"Refer your application dated 30 Oct 21 under the RTI Act, 2005, which was received at this HQ on 15 Nov 21. Subsequently, a letter of even reference dated 18 Nov 21 was forwarded to you for requisite fee of Rs. 36/- for obtaining information as photocopies and the same has been received at this HQ on 20 Dec 21.
Your above said application has been examined and copy of Answer Sheet i/r/o Mr. Surat Singh s/o Shri Bhagwan Singh Roll No DAL 2021CK0005 along with copy of result of selected candidates for the post of Cook (OG) are annexed as Annexure- I & II."
Being dissatisfied, the appellant filed a First Appeal dated 12.01.2022. The FAA vide its order dated 25.02.2022, upheld the reply of the CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through NIC studio Bharatpur 2 Respondent: A K Shukla, CAPIO, and Shri Manoj Kumar, UDC, appeared in person.
The appellant while presenting his case inter alia submitted that information provided by the respondent was incomplete and evasive. He stated that he sought copies of his answer sheet of papers for the recruitment of Air Force Civilian (Trade Cook) which contained 18 pages. He informed that documents provided to him was incomplete as page nos. 12 to 16 of his answer sheet were missing. Accordingly, the appellant requested the Commission to take necessary action and direct them to provide complete information.
The respondent while defending their case inter alia submitted that they had provided complete information to the appellant 21.12.2021. As regard to the appellants' selection, they informed that the exam was not conducted in a fair manner and had given reasons for the same. It is pertinent to mention that the RTI Act, 2005 does not envisage redressal of grievances of the citizen.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, noted that the respondent have provide the information to the appellant vide letter dated 21.12.2021. The appellant submitted that he sought copy of his answer sheets (containing 18 pages) with regard to the recruitment of Cook (OG) in Air Force. The appellant during the hearing submitted that 5 pages were missing in the documents provided by the respondent. Though, the respondent claimed that they have provided complete information to the appellant. In view of the above and in the interest of justice, the respondent is directed to provide the complete information once again, within one week from the date of receipt of this order. With the above observation and direction, the appeal is disposed of.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार तििारी) Information Commissioner (सच ू ना आयक् ु ि) Authenticated true copy (असभप्रमाखणर् सत्याषपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181927 Date 22-12-2023 3 Shri Surat Singh S/o Shri Bhagwan Singh, VPO Nithar, Dist - Bharatpur, Rajasthan - 321409.
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