Central Information Commission
Nitin Kumar vs Broadcast Engineering Constulatants ... on 22 May, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/BECIL/A/2025/620149
Nitin Kumar .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Broadcast Engineering ....प्रनर्वािीगण /Respondent
Consultants India Limited (BECIL),
Head Office, 14-B, Ring Road,
Indraprastha Estate, New Delhi-
110002
Date of Hearing : 21-05-2026
Date of Decision : 21-05-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 28-02-2025
CPIO replied on : 04-04-2025
First appeal filed on : 05-04-2025
First Appellate Authority's order : 02-05-2025
2nd Appeal dated : 06-05-2025
CIC/BECIL/A/2025/620149 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 28-02-2025 seeking the following information:
"This has reference to the typing test held for the post of Data Entry Operator dated 26.04.2023 against advt. No. 301. The Applicant is seeking following information under the aforesaid Act:
1. Kindly provide the following details of the Applicant against Application ID 21173727 1.1 Typing Evaluation Sheet 1.2 Net Typing Speed 1.3 Accuracy Note: The Admit Card is attached herewith for authentication of the Applicant
2. Kindly provide the Typing Evaluation Sheet bearing Application IDs of all selected candidates.
Note: Hon'ble CIC in the landmark case of CBSE v/s Aditya Bandhopadhyay held that a candidate can seek answer sheets of other candidates and that this is not marred by Section 8(I)(e) and Section 8(1)(j) of RTI Act.
3. The result was published in public domain on dated 21.06.2023. Thereafter the Applicant received an interview call to be conducted on 11.07.2023. The Appellant requested to reschedule the interview due to Law examination, but request has been refused by HR section, BECIL via email. Kindly provide the following details in this regard:
3.1 What was the name i.e. part- II, waiting list etc. of the interview conducted on 11.07.2023.
3.2 Provide the merit list of aforesaid interview. 3.3 On which portal and date the merit list was published Note: The interview was indeed conducted on 11.07.2023, the email sent by HR Section; BECIL confirming the same is attached herewith."CIC/BECIL/A/2025/620149 Page 2 of 6
2. The CPIO furnished a reply to the Appellant on 04-04-2025 stating as under:
"Reply 1. Advt. No. 301 Application ID: 21173727 1.1 Typing Evaluation Sheet- enclosed at Annexure "A"
1.2 Net Typing Speed-41 1.3 Accuracy- Not Applicable
2. The typing Speed and Application ID were already shared with you, with reference file no. BECIL/HR/06/CIC Hearing/2024/2064 dated 28th February, 2025
3. This point is repeatedly being raised. Please refer to BECIL's response, Reference No. BECIL/HR/01/Grievance/2024/1386(vol.01)(PRSEC/E/2024/0057859 dated 05.12.2024)"
3. Being dissatisfied, the Appellant filed a First Appeal dated 05-04-2025. The FAA vide its order dated 02-05-2025, upheld the reply given by the CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. Avinash Khanna, Senior Manager, attended the hearing in person.CIC/BECIL/A/2025/620149 Page 3 of 6
5. The Appellant submitted, that he sought merit list, Part- II, waiting list etc. of the interview conducted on 11.07.2023 by the respondent department. The appellant also submitted, that the merit list provided by the respondent is manipulated from the excel sheet and they had not provided the copy of original merit list from their records to him.
6. The Respondent submitted, that they had provided the available information to the appellant vide letter dated 04.04.2025, where the merit list was copy-pasted. The respondent further submitted, that the decision to conduct Part-II interview was scrapped. Hence, no such Part-II interview was conducted by their department, as sought by the appellant in point no.3.
7. The Commission queried the respondent, as to whether there is any note sheet or order with respect to the rescinding of Part-II interview. To this, the respondent submitted, that he would have to check on that.
Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent gave an appropriate reply to the appellant for point nos.1 and 2.
Also, during the hearing, the respondent apprised the Commission, with respect to the factual position regarding the point no.3, that no such Part-II interview was conducted. In view of the above, the respondent is directed to provide a revised reply to the appellant, incorporating: point no.3 - factual information, as submitted, during the hearing; note sheet or order with respect to the CIC/BECIL/A/2025/620149 Page 4 of 6 rescinding of Part-II interview and copy of merit list, as available with them in material form in their concerned file, after redacting third-party information such as other candidates names, identity details, officers names etc. in consonance with Section 10 of the RTI Act, 2005.
9. The respondent is directed to provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order, under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 21.05.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Broadcast Engineering Consultants India Limited (BECIL), Head Office, 14-B, Ring Road, Indraprastha Estate, New Delhi- 110002 CIC/BECIL/A/2025/620149 Page 5 of 6
2. The FAA, Broadcast Engineering Consultants India Limited (BECIL), Head Office, 14-B, Ring Road, Indraprastha Estate, New Delhi- 110002
3. Nitin Kumar CIC/BECIL/A/2025/620149 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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