Central Information Commission
Mr.Satish Kumar vs Dssb, Gnct, Delhi on 20 May, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/000893/7799
Appeal No. CIC/SG/A/2010/000893
Relevant Facts emerging from the Appeal
Appellant : Mr. Satish Kumar,
B 125, Ambedkar Colony
Chhattarpur, New Delhi
Respondent : Public Information Officer
Government of NCT of Delhi. Delhi Subordinate Services Selection Board FC-18, Institutional Area, Karkardooma, Delhi - 110302.
RTI application filed on : 25/01/2010 PIO replied : 12/02/2010 First appeal filed on : 22/02/2010
First Appellate Authority order : 15/03/2010 Second Appeal received on : 08/04/2010 Date of Notice of Hearing : 14/05/2010 Hearing Held on : 20/05/2010 S. No Information Sought Reply of the Public Information Officer (PIO) Copy of question papers of descriptive exam The unused question papers were not for the post of the following held between available with the exam branch as they 01/01/2004 to 31/12/2009 had been weeded out as per the retention schedule approved by the Board.
a) Post Graduate Teacher (PGT) English.
b) PGT Commerce.
c) PGT Economics.
d) PGT Maths.
e) Trained Graduate Teacher (English)
g) TGT SST.
h) TGT Hindi.
i) TGT Maths.
j) Primary Teacher in MCD.
k) Primary Teacher in GNCTD.
l) Grade - IV (DASS), GNCTD.
m) LDC in DJB/MCD.
n) Grade II (DASS) GNCTD.
o) Junior Steno in GNCTD/MCD.
p) Data entry operator in DAMB.
q) Whether a candidate possessing MA in Education degree apply for post of TGT and PGT.
r) Whether a candidate possessing a two year diploma in elementary education apply for post of PGT and TGT.
s) Whether MA in Education be considered equivalent to B.ED.
t) Whether diploma in elementary education is equivalent to diploma in education.
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
The FAA concurred with the information provided by the PIO and therefore the FAA disposed off the case.
Grounds for the Second Appeal:
Unsatisfactory information provided by the PIO and unfair disposal of the appeal by the FAA.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Satish Kumar Respondent: Mr. R. K. Dabral (PIO & Dy. Secretary).
The PIO has very clearly informed the Appellant that the record sought by him has been weeded out. The Respondent has also brought a copy of the office order dated 15/02/2008 by which it shows that unused question booklets are weeded out within one month from the date of the examination. A copy of the weeding out order has been given to the Appellant.
Decision:
The Appeal is dismissed.
The information has been provided.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 20 May 2010 (In any correspondence on this decision, mention the complete decision number.) (RR)