Central Information Commission
Meduru Saimuni vs Staff Selection Commission on 28 February, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा Second Appeal/ Complaint No. . (As Per Annexure)
Meduru Saimuni ... अपीलकता/Appellant
/Complainant
VERSUS
बनाम
1 CPIO: Staff Selection
Commission, Chandigarh
2 CPIO: Staff Selection
Commission, New Delhi ... ितवादीगण/Respondent(s)
Relevant dates emerging from the Appeal(s)/Complaint (s):
Sl. Second Date of Date of Date of First Date of Date of
No. Appeal RTI CPIO's Appeal FAA's Order Second
/Compl Application Reply Appeal/
aint No. Complaint
1. 621454 23.04.2024 20.05.2024 Not on record Not on record 20.05.2024
2. 622283 26.03.2024 23.04.2024 07.05.2024 22.05.2024 25.05.2024
3. 630565 26.04.2024 21.05.2024 23.05.2024 28.06.2024 17.07.2024
4. 631901 23.04.2024 20.05.2024 23.05.2024 28.06.2024 24.07.2024
5. 622031 26.03.2024 23.04.2024 06.05.2024 22.05.2024 23.05.2024
6. 619162 24.03.2024 23.04.2024 Not on record Not on record 07.05.2024
7. 631552 07.06.2024 16.07.2024 Not on record Not on record 23.07.2024
8. 617848 22.02.2024 20.03.2024 22.03.2024 23.04.2024 28.04.2024
9. 618001 29.02.2024 21.03.2024 22.03.2024 23.04.2024 29.04.2024
10. 621135 21.02.2024 26.02.2024 26.02.2024 16.05.2024 17.05.2024
11. 618972 11.03.2024 23.04.2024 Not on record Not on record 06.05.2024
12. 619225 03.04.2024 Not on Not on record Not on record 07.05.2024
record
13. 619278 06.04.2024 10.04.2024 Not on record Not on record 07.05.2024
&
01.05.2024
Page 1 of 49
14. 623308 27.05.2024 27.05.2024 Not on record Not on record 02.06.2024
15. 613242 21.02.2024 12.03.2024 12.03.2024 27.03.2024 27.03.2024
16. 621931 31.03.2024 30.04.2024 02.05.2024 20.05.2024 23.05.2024
17. 622208 14.04.2024 30.04.2024 03.05.2024 20.05.2024 24.05.2024
18. 118155 19.04.2024 16.05.2024 Not on record Not on record 01.06.2024
19. 618071 31.03.2024 Not on Not on record Not on record 30.04.2024
record
20. 621890 21.05.2024 22.05.2024 Not on record Not on record 23.05.2024
21. 622218 24.05.2024 24.05.2024 Not on record Not on record 24.05.2024
22. 622871 26.05.2024 27.05.2024 Not on record Not on record 29.05.2024
23. 623521 28.05.2024 28.05.2024 Not on record Not on record 03.06.2024
24. 623680 23.04.2024 16.05.2024 Not on record Not on record 04.06.2024
25. 625721 13.06.2024 13.06.2024 Not on record Not on record 15.06.2024
26. 627295 16.05.2024 20.06.2024 Not on record Not on record 25.06.2024
27. 627349 29.05.2024 21.06.2024 Not on record Not on record 25.06.2024
28. 627396 30.05.2024 31.05.2024 Not on record Not on record 26.06.2024
29. 627579 02.06.2024 03.06.2024 Not on record Not on record 26.06.2024
30. 627919 03.06.2024 21.06.2024 Not on record Not on record 28.06.2024
31. 627920 04.06.2024 21.06.2024 Not on record Not on record 28.06.2024
32. 627922 03.06.2024 21.06.2024 Not on record Not on record 28.06.2024
33. 627926 16.06.2024 20.06.2024 Not on record Not on record 28.06.2024
Note: The instant set of Appeal(s) and Complaint(s) have been clubbed for decision
as these relate to similar RTI Application(s) and same subject matter.
Date of Hearing: 28.02.2025
Date of Decision: 28.02.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Complaint No. CIC/SSCOM/C/2024/621454 + Second Appeal No. CIC/SSCOM/A/2024/631901
1. The Appellant/Complainant filed an RTI application dated 23.04.2024 seeking information on the following points:
Page 2 of 49 I Request to Submit that, to the Central Public Information Officer O/o Staff Selection Commission North West Region, Chandigarh., I have Submitted Request Cum Notice to Shri. Dheeraj Kumar Ranjan Ji, Under Secretary to Govt. of India, O/o Staff Selection Commission North West Region, Chandigarh., through Registered Post Their Tracking No. RN566849683IN and Received dated:
14.03.2024.
With reference of Above Cited Reference Document, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION
1. Please Provide the Request Cum Notice Copy.
2. Please Provide Dheeraj Kumar Ranjan Ji Enquiry Report on my Request Cum Notice.
3. Please Provide Dheeraj Kumar Ranjan Ji Action Report on my Request Cum Notice.
4. Whether Dheeraj Kumar Ranjan ji Enquiry Has Not Done on my Request Cum Notice, Please Provide Record Based Evidences for Delay.
5. Whether Dheeraj Kumar Ranjan ji Action Has Not Done on my Request Cum Notice, Please Provide Record Based Evidences for Delay. ..., etc./ other related information 1.1. The CPIO replied vide letter dated 20.05.2024 and the same is reproduced as under :-
"Information has already been provided through different repeated RTIs. However, a copy of note sheet is also attached herewith. No other information is available with the section in this regard."
1.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 20.05.2024 and simultaneously filed a First Appeal on 23.05.2024. 1.3. The FAA vide order dated 28.06.2024 upheld the reply given by the CPIO.
Page 3 of 491.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.07.2024.
Second Appeal No. CIC/SSCOM/A/2024/622283
2. The Appellant filed an RTI application dated 26.03.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer O/o Staff Selection Commission Head Quarters, New Delhi., Honourable Prime Minister of India office, New Delhi., Forwarded My Grievances to the Staff Selection Commission for Appropriate Action through Online Grievance Portal of Centralised Public Grievance Redress And Monitoring System (CPGRAMS) with Registration No. PMOPG/D/2024/0033728, Dated:09.02.2024. With reference of That My representation I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the ABOVE CITED GRIEVANCE SUMMARY.
2. Please Provide the ABOVE CITED GRIEVANCE ENQUIRY OFFICER NAME AND DESIGNATION.
3. Please Provide the ABOVE CITED GRIEVANCE ENQUIRY REPORT.
4. Please Provide the ABOVE CITED GRIEVANCE ACTION TAKEN OFFICER NAME AND DESIGNATION.
5. Please Provide the ABOVE CITED GRIEVANCE ACTION REPORT....," etc. 2.1. The CPIO replied vide letter dated 23.04.2024 and the same is reproduced as under :-
"Information as available is attached herewith."Page 4 of 49
2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.05.2024. The FAA vide order dated 22.05.2024 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.05.2024.
Second Appeal No. CIC/SSCOM/A/2024/630565 + Complaint No. CIC/SSCOM/C/2024/619225
3. The Appellant/Complainant filed an RTI application dated 26.04.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission., I have Submitted Appeal for Justice Document to Shri Narendra Damodardas Modi ji, The Honourable Prime Minister of India, New Delhi., with Registered Post. the Honourable Prime Minister of India office has enrolled my Appeal through Centralised Public Grievance Redress and Monitoring System (CPGRAMS)., their Reference No. PMOPG/D/2024/0051455. With reference of Above Cited Reference Document, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the My Appeal Document,
2. Please Provide Enquiry Officer Name and Designation.
3. Please Provide Enquiry Report.
4. Whether action has taken My Appeal, please Provide Action Report.
3.1. Having not received any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 07.05.2024.Page 5 of 49
3.2. The CPIO replied vide letter dated 21.05.2024 and the same is reproduced as under:-
"status/history in respect of CPGRAM as available in the portal is attached herewith. No other information is available."
3.3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.05.2024. The FAA vide order dated 28.06.2024 upheld the reply given by the CPIO.
3.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 17.07.2024.
Second Appeal No. CIC/SSCOM/A/2024/622031
4. The Appellant filed an RTI application dated 26.06.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission, New Delhi., I have submitted my appeal through Centralised Public Grievance Redress and Monitoring System (CPGRAMS), The Appeal No. STAFF/E/24/0000091 With reference of That, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide above cited MY APPEAL REQUEST with RTI Attestation.
2. Please Provide THE SUMMERY/OPINION of above cited my APPEAL with record based evidences with RTI Attestation.
3. Please Provide, RESPONSIBLE OFFICER NAME AND DESIGNATION on above cited my APPEAL with RTI Attestation.
4. Please provide ENQUIRY REPORT on MY APPEAL with RTI Attestation.
5. Please Provide record based evidences for THE DISPOSE OF MY APPEAL with RTI Attestation...." etc. Page 6 of 49 4.1. The CPIO replied vide letter dated 23.04.2024 and the same is reproduced as under :-
"No details/information is available with the section regarding CPGRAM Appeal No. Staff/E/24/0000091."
4.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.05.2024. The FAA vide order dated 22.05.2024 upheld the reply given by the CPIO.
4.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 23.05.2024.
Complaint No. CIC/SSCOM/C/2024/619162
5. The Complainant filed an RTI application dated 24.03.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer O/o Staff Selection Commission Head Quarters, New Delhi., Honourable Prime Minister of India office, New Delhi., Forwarded My Grievances to the Staff Selection Commission for Appropriate Action through Online Grievance Portal of Centralised Public Grievance Redress And Monitoring System (CPGRAMS) with Registration No. PMOPG/D/2024/0033728, Dated:09.02.2024. With reference of That My representation I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the ABOVE CITED GRIEVANCE SUMMARY.
2. Please Provide the ABOVE CITED GRIEVANCE ENQUIRY OFFICER NAME AND DESIGNATION.
3. Please Provide the ABOVE CITED GRIEVANCE ENQUIRY REPORT.
4. Please Provide the ABOVE CITED GRIEVANCE ACTION TAKEN OFFICER NAME AND DESIGNATION.Page 7 of 49
5. Please Provide the ABOVE CITED GRIEVANCE ACTION REPORT..." etc. 5.1. The CPIO replied vide letter dated 23.04.2024 and the same is reproduced as under:-
"information as available is attached herewith."
5.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 07.05.2024.
Complaint No. CIC/SSCOM/C/2024/631552
6. The Complainant filed an RTI application dated 07.06.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer O/o Staff Selection Commission North West Region, Chandigarh., With Reference of Your office Document F.No 5-5-12012/20/2022 Selection of Post_NWR(3397) Dated:06.05.2024. You Have Provided Disinformation & Misleaded Information to Me and You Have Mentioned S.No. 2 in This Issues with the Approval of regional Director, SSC (NWR).
With reference of Above Cited Reference Document, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the Approval of Regional Director Documents.
2. Please Provide any Other Relevant Documents of Approval of Regional Director Documents.
3. Please Provide Record Based Evidences for the Approval of Regional Director Documents."
6.1. The CPIO replied vide letter dated 16.07.2024 and the same is reproduced as under:-Page 8 of 49
"Information regarding approval is attached herewith. RTI reply is delayed due to administrative reasons as the undersigned was on outstation duty for last 03 weeks. Inconvenience caused is deeply regretted."
6.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 23.07.2024.
Second Appeal No. CIC/SSCOM/A/2024/617848
7. The Appellant filed an RTI application dated 22.02.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission, Head Quarters, New Delhi., I want below subjected information with RTI attestation.
1. Please Provide the PMOPG/D/2024/0033728 grievance of PMO Office ENDORSEMENT Copy.
2. Please Provide PMOPG/D/2024/0033728 grievance disposed ENDORSEMENT Copy."
7.1. The CPIO replied vide letter dated 20.03.2024 and the same is reproduced as under :-
"Information as available is attached herewith."
7.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 22.03.2024. The FAA vide order dated 23.04.2024 upheld the reply given by the CPIO.
7.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 28.04.2024.
Page 9 of 49Second Appeal No. CIC/SSCOM/A/2024/618001
8. The Appellant filed an RTI application dated 29.02.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission North West Region, Chandigarh., I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the GRIEVANCE DOCUMENT of DOPAT/E/2024/0001308 of CPGRAMS.
2. Please Provide ENQUIRY OFFICER NAME AND DESIGNATION on Grievance Registration No. DOPAT/E/2024/0001308 of CPGRAMS.
3. Please Provide ENQUIRY REPORT on Grievance Registration No. DOPAT/E/2024/0001308 of CPGRAMS."
8.1. The CPIO replied vide letter dated 21.03.2024 and the same is reproduced as under:-
"the available information is attached herewith."
8.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 22.03.2024. The FAA vide order dated 23.04.2024 upheld the reply given by the CPIO.
8.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 29.04.2024 Second Appeal No. CIC/SSCOM/A/2024/621135
9. The Appellant filed an RTI application dated 21.02.2024 seeking information on the following points:
"REFERENCE DOCUMENT: F.No.15/1/2022-RHQ of Staff Selection Commission Result of Phase-X/2022 Selection Posts Examination (Matriculation Page 10 of 49 level posts) - Declaration of Result of Computer Based Examination thereby shortlisting candidates for next stage of scrutiny., dated: 18.11.2022 I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission, Head Quarters, New Delhi., I want below subjected information with RTI attestation.
1. With reference Document above cited Document, Please Provide the Record based Evidences FOR THE SELECTION OF 776 CANDIDATES LIST FOR THE POST CODE OF NW10922 OF PHASE-X OF STAFF SELECTION COMMISSION, NEW DELHI.
2. With reference Document above cited Document, PLEASE PROVIDE THE RESPONSIBLE OFFICER NAME AND DESIGNATION FOR THE SELECTION OF 776 CANDIDATES LIST FOR THE POST CODE OF NW10922 OF PHASE-X OF STAFF SELECTION COMMISSION, NEW DELHI."
9.1. The CPIO replied vide letter dated 26.02.2024 and the same is reproduced as under :-
"Since SSC(NWR) is the custodian of information relevant to Post Code NW10922, the application is transferred under Secon-6(3) of RTI Act, 2005 for providing the requisite information to the applicant directly, if otherwise available and not- exempted under the Act."
9.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.02.2024. The FAA vide order dated 16.05.2024 directed the CPIO to transfer the RTI Application to CPIO (NWR) if not already transferred. 9.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 17.05.2024.
Page 11 of 49Complaint No. CIC/SSCOM/C/2024/618972
10. The Complainant filed an RTI application dated 11.03.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission, New Delhi., I have submitted my appeal through Centralised Public Grievance Redress and Monitoring System (CPGRAMS), The Appeal No. STAFF/E/24/0000091 With reference of That, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide above cited MY APPEAL REQUEST with RTI Attestation.
2. Please Provide THE SUMMERY / OPINION of above cited my APPEAL with record based evidences with RTI Attestation.
3. Please Provide, RESPONSIBLE OFFICER NAME AND DESIGNATION on above cited my APPEAL with RTI Attestation.
4. Please provide ENQUIRY REPORT on MY APPEAL with RTI Attestation.
5. Please Provide record based evidences for THE DISPOSE OF MY APPEAL with RTI Attestation." etc. 10.1. The CPIO replied vide letter dated 23.04.2024 and the same is reproduced as under :-
"No details/information is available with the section regarding CPGRAM Appeal No. Staff/E/24/0000091."
10.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 06.05.2024.
Complaint No. CIC/SSCOM/C/2024/619278
11. The Complainant filed an RTI application dated 06.04.2024 seeking information on the following points:
Page 12 of 49 "I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., Shri. Hari Nath Prasad, Under Secretary Has Provided a Document to Me. Their File No. HQ-RHQS19/1/2023- RHQ Dated:26.03.2024.
With reference of Above Cited Reference Document, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the Record Based Evidences for The Preparation of Additional Result for the post was declared in term of Para- 18.22 of Notice of Phase- X/2022/selection Posts.
2. Please Provide the Record Based Evidences for Rejection of Additional Result for the post was declared in term of Para- 18.22 of Notice of Phase- X/2022/selection Posts."
11.1. The CPIO replied vide letter dated 10.04.2024 and the same is reproduced as under :-
Reply Dated 10.04.2024 "Sl. No. 01: - The Additional Result-1 (for Post Code Nos. NW10922 and NW11822) pertaining to PhaseX/2022/Selection Posts Examinations was published on the website of the Commission through Result/Write-Up dated 24.03.2023. The same may be referred to for desired information and No other additional information is available with this CPIO.
Sl. No. 02: - Application has been transferred to Other CPIO under Secon-6(3) of RTI Act, 2005."
Reply Dated 01.05.2024 "Rejection List (for Post Code Nos. NW10922) pertaining was published on the website of SSC (NWR) on 04.05.2023. The same may be referred to for desired information and no other additional information is available with this CPIO."
Page 13 of 4911.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 07.05.2024.
Complaint No. CIC/DOP&T/C/2024/623308/SSCOM
12. The Appellant/Complainant filed an RTI application dated 27.05.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I have submitted Request Cum Notice to the Shri. Hari Nath Prasad for the Providing Unlawful Information against Hon'ble President of Orders. Shri Hari Nath Prasad ji again Provided Unlawful Information/Disinformation with reference of HQ-RHQA19/1/2023- RHQ, Dated:16th May, 2024.
I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., with Reference of above cited HQ-RHQA19/1/2023-RHQ, Dated:16th May, 2024 Document Basis, I want information with respected of that,
1. Please Provide Main Result Cancellation Declared Officer Name and Designation.
2. Please provide Main Result Cancellation Declared Date and Time.
3. Please Provide Main Result Cancellation Declaration Copy with signature of All the Officers.
4. Please Provide Main Result Cancellation Approved Officer Name and Designation.
5. Please Provide Main Result Cancellation Approved Date and Time..." etc. 12.1. The CPIO replied vide letter dated 27.05.2024 and the same is reproduced as under:-Page 14 of 49
"Sl. No. 01 to 10.: - Since the Main Result was never cancelled, the question of providing information/details thereon does not arise."
12.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 02.06.2024.
Second Appeal No. CIC/SSCOM/A/613242
13. The Appellant filed an RTI application dated 21.02.2024 seeking information on the following points:
"Reference No. 2024-MSM-RTI-ONLINE-009
1. Please Provide Record Based EVIDENCES, For THE COLLECTION OF MOBILE NUMBER, EMAIL ID AT THE TIME OF APPLICATION REGISTRATION OF SSC JOB
2. Please Provide Record Based BENEFITS, For THE COLLECTION OF MOBILE NUMBER, EMAIL ID AT THE TIME OF APPLICATION REGISTRATION OF SSC JOB"
13.1. The CPIO replied vide letter dated 12.03.2024 and the same is reproduced as under :-
"Information sought by the applicant is not clear, Hence can not be provided."
13.2. Dissatisfied with the response received from the CPIO, the Appellant/Complainant filed a First Appeal dated 12.03.2024. The FAA vide order dated 27.03.2024 stated as under:-
"Such type of data can't be provided. because it involves the third party information and publication of it is not covered in larger public interest."
13.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 27.03.2024.
Page 15 of 49Second Appeal No. CIC/SSCOM/A/2024/621931 + Complaint No. CIC/SSCOM/C/2024/618071
14. The Appellant/Complainant filed an RTI application dated 31.03.2024 seeking information on the following points:
"I request to submit that, to the central public information officer, O/o Staff Selection Commission, New Delhi., the Honourable President of India office submitted my grievances, to the Honourable Chairman of SSC. Their Reference No. PRSEC/E/2024/0004227., With respected of my Grievances, I want below subjected information with RTI ATTESTATION
1. Please provide the my Grievance Document of PRSEC/E/2024/0004227.
2. Please Provide the Enquiry Report on PRSEC/E/2024/0004227.
3. Please provide the Enquiry officer Name and Designation of PRSEC/E/2024/0004227 ."
14.1. Having not received any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 30.04.2024. 14.2. The CPIO replied vide letter dated 30.04.2024 and the same is reproduced as under :-
"Sl. No. 01 to 03: - The referred Grievance/Peon having Registration No. PRSEC/E/2024/0004227 forwarded to SSC by President Secretariat on 31.01.02024 is not available in the records held by this CPIO. Therefore, the requisite information is not available. However, it is informed that the response in respect of your Representation dated 01.02.2024 received through President Secretariat Letter No. P1/B/0902240161 dated 09.02.2024 has already been sent to you vide SSC letter F. No. HQ- RHQS19/1/2023-RHQ Dated 26th March, 2024 (copy attached for ready reference) and a copy of the same was also endorsed to President Secretariat for information. No other additional information is available with this CPIO."Page 16 of 49
14.3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.05.2024. The FAA vide order dated 20.05.2024 upheld the reply given by the CPIO.
14.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 23.05.2024.
Second Appeal No. CIC/SSCOM/A/2024/622208
15. The Appellant filed an RTI application dated 14.04.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission, Head Quarters, New Delhi., I have Submitted Representation to Shri. S. Kishore I.A.S Ji, The Honourable Chairman of Staff Selection Commission, New Delhi. Through Registered Post Their Tracking No. RN530501450IN, Received Dated: 06.02.2024.
With respect of my Representation, I want below subjected information with RTI ATTESTATION.
1. Please Provide my Representation.
2. Please Provide the SUMMARY of my Representation.
3. Please Provide the Name and Designation of Enquiry officer on my Representation.
4. Please Provide Day to Day Enquiry Statement/Minutes of Meeting / or any other relevant Document on my Representation.
5. Please Provide FINAL ENQUIRY REPORT on my Representation..." etc. 15.1. The CPIO replied vide letter dated 30.04.2024 and the same is reproduced as under:-Page 17 of 49
"Sl. No. 01 to 06:- With the approval of Competent Authority and based on factual information available on record, the response against your Representation dated 01.02.2024 (one amongst other several representations received on the same issues) has already been sent to you vide SSC leer F. No. HQRHQS19/1/2023-RHQ Dated: 26.03.2024(copy attached). No other additional information in the case is available with this CPIO."
15.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 03.05.2024. The FAA vide order dated 20.05.2024 upheld the reply given by the CPIO.
15.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.05.2024.
Complaint No. CIC/SSCOM/C/2024/118155
16. The Complainant filed an RTI application dated 19.04.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer O/o Department of Personal Training, New Delhi., I have Submitted my Grievances to Smt. Droupadi Murmu Ji, Honourable President of India, New Delhi., through Registered Post Their Tracking No. RN475311311IN and Received dated:
05.02.2024.
I have submitted RTI application for information on my Grievances through Online Portal, their Reference No. PRSEC/R/E/24/00350. The Central Public Information Officer O/o Honourable President of India, New Delhi., stating that they have submitted my petition submitted to the Secretary to the Government of India, Department of Personal Training, North Block, New Delhi with Reference Document of Sl No. P1/B/0902240161, dated: 09.02.2024 for appropriate Action.
Page 18 of 49 With reference of Above Cited SI No. P1/B/0902240161, dated: 09.02.2024 Document, I WANT BELOW SUBJECTED INFORMATION WITH RTI ATTESTATION.
1. Please Provide the My Grievances Copy.
2. Please Provide the Responsible Officer Name and Designation on my Grievances.
3. Please Provide Responsible Officer Enquiry Report.
4. Please Provide Responsible Officer Action Report.
5. Whether Enquiry Has Not Done, Please Provide Record Based Evidences for Delay." etc. 16.1. The CPIO replied vide letter dated 16.05.2024 and the same is reproduced as under:-
"Sl. No. 01 to 06:- With the approval of Competent Authority and based on the facts/documents available on record, yours Representation(s)/Notice(s) dated 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 and 15.04.2024 (received through multiple sources) have been disposed-off vide SSC(HQ) letter F. No. HQ- RHQS19/1/2023-RHQ dated 16.05.2024 (copy attached). Moreover, the reply against your representation dated 01.02.2024 (copy received through President Secretariat letter No. P1/B/0902240161 dated 09.02.2024, PMO ID No. PMOPG/D/2024/0033728 dated 09.02.2024) on the same subject/issue was provided vide Letter F. No. HQ- RHQS19/1/2023-RHQ dated 26.03.2024. No other additional information on the issue is available with this CPIO."
16.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 01.06.2024.
Complaint No. CIC/SSCOM/C/2024/621890
17. The Complainant filed an RTI application dated 21.05.2024 seeking information on the following points:
Page 19 of 49 "I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., You Are Provided Information on My RTI Application Registration of SSCOM/R/T/24/01049. In View of that, you are stated that, Sl. No. 01 to 07:- With the approval of Competent Authority and based on the facts/documents available on record, yours Representation(s)/Notice(s) dated 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 and 15.04.2024 (received through multiple sources) have been disposed-off vide SSC(HQ) letter F. No. HQ-RHQS19/1/2023-RHQ dated 16.05.2024 (copy attached). Moreover, your Representation dated 01.02.2024 on the same subject/issue was disposed vide letter F. No. HQ-RHQS19/1/2023-RHQ dated 26.03.2024. No other additional information on the issue is available with this CPIO.
With reference of Above Cited Statement of Yours, today I am requesting below Subjected Information with RTI Attestation.
1. Please provide above cited Representation(s)/Notice(s) dated 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 and 15.04.2024.
2. Please provide above cited SSC(HQ) letter F. No. HQ-RHQS19/1/2023-RHQ dated 16.05.2024.
3. Please provide above cited F. No. HQ-RHQS19/1/2023-RHQ dated 26.03.2024."
17.1. The CPIO replied vide letter dated 22.05.2024 and the same is reproduced as under :-
"Sl. No. 01:- The copies of your all Representations and Notices are supposed to be available with you.
Sl. No. 02 & 03:- The copies of CPIO/SSC Reply(s) dated 26.03.2024 and 16.05.2024 were provided through both the Registered Post (at the given address) as Page 20 of 49 well as Online through RTI Portal (as an attachment). since the desired information has already been provided through multiple sources, it cannot be provided me and again"
17.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 23.05.2024.
Complaint No. CIC/SSCOM/C/2024/622218
18. The Complainant filed an RTI application dated 24.05.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I have submitted Request Cum Notice to the Shri. Hari Nath Prasad for the Providing Unlawful Information against Hon'ble President of Orders. Shri Hari Nath Prasad ji again Provided Unlawful Information / Disinformation with reference of HQ-RHQA19/1/2023- RHQ, Dated:16th May, 2024.
I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., with Reference of above cited HQ-RHQA19/1/2023-RHQ, Dated:16th May, 2024 Document Basis, I want information with respected of that,
1. Please Provide Main Result Declared Officer Name and Designation.
2. Please provide Main Result Declared Date and Time.
3. Please Provide Main Result Declaration Copy with signature of All the Officers.
4. Please Provide Main Result Approved Officer Name and Designation.
5. Please Provide Main Result Approved Date and Time..."
18.1. The CPIO replied vide letter dated 24.05.2024 and the same is reproduced as under:-Page 21 of 49
"Sl. No. 01 to 10.:- The information relevant to declaration of Main Result as well as Additional Result-1 for the Post Code NW10922 has already been provided (both through RTI Portal and Registered post) to you vide CPIO/SSC(HQ)s letter dated 16.05.2024 (copy attached). Moreover, the information/details sought about the individuals, who were involved in finalization/preparation of Main Result and Additional Result-1, is treated as exempt from disclosure under Section-8(1)(g) of the RTI Act, 2005. No other additional relevant information is available with this CPIO."
18.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 24.05.2024.
Complaint No. CIC/SSCOM/C/2024/622871
19. The Complainant filed an RTI application dated 26.05.2024 seeking information on the following points:
"I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., with Reference of above cited HQ- RHQA19/1/2023-RHQ, Dated:16th May, 2024 Document Basis, I want information with respected of that,
1) Please Provide Additional Result Declared Officer Name and Designation.
2) Please provide Additional Result Declared Date and Time.
3) Please Provide Additional Result Declaration Copy with signature of All the Officers.
4) Please Provide Additional Result Approved Officer Name and Designation.
5) Please Provide Additional Result Approved Date and Time.
6) Please Provide Additional Result Approved Copy with signature of All the Officers
7) Please Provide Additional Result Prepared Officer Name Designation.
8) Please Provide Additional Result Prepared Date and Time.Page 22 of 49
9) Please Provide Additional Result Prepared Copy with signature of All the Officers.
10) Any other relevant Documents for the Main Result."
19.1. The CPIO replied vide letter dated 27.05.2024 and the same is reproduced as under:-
"Sl. No. 01 to 10:- The information relevant to declaration of Main Result as well as Additional Result-1 for the Post Code NW10922 has already been provided (both through RTI Portal and Registered post) to you vide CPIO/SSC(HQ)s letter dated 16.05.2024 (copy attached). Moreover, the information/details sought about the individuals, who were involved in finalization/preparation of Main Result and Additional Result-1, is treated as exempt from disclosure under Section-8(1)(g) of the RTI Act, 2005. No other additional relevant information is available with this CPIO."
19.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 29.05.2024.
Complaint No. CIC/SSCOM/C/2024/623521
20. The Complainant filed an RTI application dated 28.05.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., as per the Information of My Previous RTI Application of Registration No. SSCOM/R/E/24/03980, Shri. Hari Nath Prasad, Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi. Has Provided Voidable Statement, the Statement as, since the main result was never cancelled, the question of providing information/details thereon does not arise.Page 23 of 49
With reference to Above Cited RTI Application Registration No. SSCOM/R/E/24/03980 Statement Basis, I want below subjected information with RTI attestation.
1) Please Provide the Record Based evidences for the without Cancellation of Main Result, declaration of Additional Result.
2) Please Provide the Record Based reasons for the without Cancellation of Main Result, declaration of Additional Result.
3) Please Provide the Record Based documents for the without Cancellation of Main Result, declaration of Additional Result.
4) Please Provide the Record Based purpose for the without Cancellation of Main Result, declaration of Additional Result.
5) Please Provide the responsible officers names and designations for the without Cancellation of Main Result, declaration of Additional Result.
6) Please Provide Total Number of Candidates Has Selected in Main result and Additional Result."
20.1. The CPIO replied vide letter dated 28.05.2024 and the same is reproduced as under:-
"Sl. No. 01 to 04:- The requisite information relevant to declaration of Main Result as well as Additional Result-1 for the Post Code NW10922 has already been provided (both through Registered post and RTI Portal multiple times) vide CPIO/SSC(HQ)s letter dated 16.05.2024 (copy attached).
Sl. No. 05:- The information/details sought about the individuals, who were involved in finalization/preparation of Main Result and Additional Result-1, is treated as exempt from disclosure under Section-8(1)(g) of the RTI Act, 2005.Page 24 of 49
Sl. No. 06:- The website of the Commission/Regional Office concerned may be visited for relevant information. No other additional relevant information is available with this CPIO."
20.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 03.06.2024.
Complaint No. CIC/SSCOM/C/2024/623680
21. The Complainant filed an RTI application dated 23.04.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I have Submitted representation to the Shri. HN Prasad Ji, Under Secretary to Government, O/o Staff Selection Commission Head Quarters, New Delhi., against Shri. Dheeraj Kumar Ranjan Ji, Under Secretary to Govt. of India, Staff Selection Commission North West Region, Chandigarh., through Registered Post Their Tracking No. RN566849825IN and Received dated: 13.03.2024.
With reference to Above Cited Document, I want below subjected information with RTI attestation.
1) Please Provide My Representation Copy.
2) Please Provide Shri. HN Prasad Ji Enquiry Report on my Representation.
3) Please Provide Shri. HN Prasad Ji Action Report on my Representation.
4) Whether Shri. HN Prasad Ji Enquiry Has Not Done on my Representation,
Please Provide Record Based Evidences for Delay.
5) Whether Shri. HN Prasad Ji Action Has Not Done on my Representation, Please
Provide Record Based Evidences for Delay.
6) Whether, if any Information Provided to Appropriate Government, by the Shri.
HN Prasad Ji on my Representation, Please Provide That Documents.Page 25 of 49
7) Whether, if any information did not provide to Appropriate Government, by the Shri. HN Prasad Ji on my Representation, Please Provide Recorded Based Evidences."
21.1. The CPIO replied vide letter dated 16.05.2024 and the same is reproduced as under:-
"Sl. No. 01 to 07:- With the approval of Competent Authority and based on the facts/documents available on record, yours Representation(s)/Notice(s) dated 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 and 15.04.2024 (received through multiple sources) have been disposed-off vide SSC(HQ) letter F. No. HQ- RHQS19/1/2023-RHQ dated 16.05.2024 (copy attached). Moreover, your Representation dated 01.02.2024 on the same subject/issue was disposed vide letter F. No. HQ- RHQS19/1/2023-RHQ dated 26.03.2024. No other additional information on the issue is available with this CPIO."
21.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 04.06.2024.
Complaint No. CIC/SSCOM/C/2024/625721
22. The Complainant filed an RTI application dated 13.06.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I Have Submitted Notice Information to the Honourable Prime Minster of India Office, New Delhi., Against Shri. Hari Nath Prasad, Under Secretary of Staff Selection Commission for the Unlawful Activities in the Recruitment of Post of Laboratory Attendant (NW10922) post of Phase-X Notification of Staff Selection Commission. The Honourable Prime Minister Office, New Delhi., Has Enrolled My Notice Information in Centralised Public Grievance Redress and Monitoring System (CPGRAM) their Grievance No. PMOPG/D/2024/0117135. I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Page 26 of 49 Head Quarters, New Delhi as per the above Cited Grievance No. PMOPG/D/2024/0117135, I Want Below Subjected Information with RTI Attestation.
1) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, copy.
2) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, summery.
3) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, Enquiry Officer name and designation.
4) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, Enquiry Officer of Enquiry Report.
5) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, Action Taken Officer name and designation.
6) Please Provide Above Cited Grievances of PMOPG/D/2024/0117135, Action Report.
7) Whether, Enquiry Has Not Done on Above Cited Grievances of PMOPG/D/2024/0117135, Please Provide Record Based Evidences.
8) Whether, Action Has Not Done on Above Cited Grievances of PMOPG/D/2024/0117135, Please Provide Record Based Evidences."
22.1. The CPIO replied vide letter dated 13.06.2024 and the same is reproduced as under:-
"Sl. No. 01 to 02:- The requisite documents may be obtained/downloaded yourself directly from CPGRAM Portal for which the factual reply wads provided online on 13.06.2024.
Sl. No. 03 to 08 :- The subject/issue contained in your Representation Ref. No. 2024/MSM/N/002-1/B dated 31.05.2024 (Received as attachment to CPGRAM Reg. No. PMOPG/D/2024/0117135 dated 12.06.2024) are the same with respect to your Representations/Notices dated 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 and 15.04.2024 (received earlier through multiple sources) for which factual Page 27 of 49 reply was provided vide SSC letter No. HQ-RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed). Since No new fact has been presented under Representation dated 31.05.2024, the question of conducting inquiry on settled issue does not arise. Based on the facts/documents available on record, all your aforesaid representations/notices including dated 27.05.2024 have been disposed-off with the approval of Competent Authority/SSC(HQ)."
22.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 15.06.2024.
Complaint No. CIC/SSCOM/C/2024/627295
23. The Complainant filed an RTI application dated 16.05.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I want the details of given below subjected information required abbreviated information in your office.
1) Please Provide Total Number of MEMO has Submitted by The Chairman / Chairman Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
2) Please Provide Total Number of memo has Submitted by The Secretary / Secretary Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
3) Please Provide Total Number of Orders has Submitted by The Chairman / Chairman Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
4) Please Provide Total Number of Orders has Submitted by The Secretary / Secretary Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.Page 28 of 49
5) Please Provide Total Number of request letter has Submitted by The Chairman / Chairman Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
6) Please Provide Total Number of request letters has Submitted by The Secretary / Secretary Office to Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
7) Please Provide Total Number of Grievances has Submitted by The Chairman / Chairman Office ON Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application.
8) Please Provide Total Number of Grievances has Submitted by The Secretary / Secretary Office ON Their Subordinates of Staff Selection Commission., from 01/04/2023 up to Disposal of RTI Application."
23.1. The CPIO replied vide letter dated 20.06.2024 and the same is reproduced as under:-
"1 to 8: In reply of CPIO, Estt. is concerned, "the information sought is not available in consolidated form and are scattered over number of various files and collection and compilation of information would disproportionately divert the resource of public authority." However, a copy of your RTI application has been forwarded to all the CPIOs for furnishing the information directly to you (if any). In view of above, the requested information cannot be supplied under Rule 7(9) of the RTI Act, 2005."
23.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 25.06.2024.
Complaint No. CIC/SSCOM/C/2024/627349
24. The Complainant filed an RTI application dated 29.05.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission, Head Quarters, New Delhi., I have Submitted Second Representation to Page 29 of 49 Shri. S. Kishore I.A.S Ji, The Hon'ble Chairman of Staff Selection Commission, New Delhi. Through Registered Post Their Tracking No. RN575446135IN, Received Dated:
12.03.2024 With respect of my Representation, I want below subjected information with RTI Attestation.
1) Please Provide My Second Representation.
2) Please Provide the summery of My Representation.
3) Please Provide the Name and Designation of Enquiry Officer on My
Representation.
4) Please Provide Day to Day Enquiry Statement / Minutes of Meeting / or any
other relevant Document on my Representation.
5) Please Provide Final Enquiry Report on my Representation.
6) whether If, Enquiry Has Not Done, Please Provide Record Based Evidences for
delay."
24.1. The CPIO replied vide letter dated 21.06.2024 and the same is reproduced as under:-
"Sl. No. 01 & 02 :- The applicant itself is the owner of information/documents sought and it is sufficient to presume that these documents are available with himself only.
Sl. No. 03 to 06:- The subject/issue contained in your Representation dated 12.03.2024 were same to several/repetitive representations dated 01.02.2024, 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 & 15.04.2024 (received from multiple sources) for which factual reply was provided vide SSC letter No. HQ- RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed). Since no new additional fact were involved, the question of conducting inquiry on settled issue does not arise. Based on the facts/documents available on record, all your Page 30 of 49 representations/notices have been disposed-off with the approval of Competent Authority/SSC(HQ)."
24.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 25.06.2024.
Complaint No. CIC/SSCOM/C/2024/627396
25. The Complainant filed an RTI application dated 30.05.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I Have Submitted RTI Application to You, That RTI Application Reg. No. SSCOM/R/E/24/03980, Dated: 27.05.2024. and You Have Disposed My RTI Application by the Providing Information with 12 Hrs of time. As per Your Information of Above Cited Reg. No. SSCOM/R/E/24/03980 of RTI Application, I want Below Subjected Information with RTI Attestation.
1) Please Provide Total No of Candidates Has Selected in the Main Result of Laboratory Attendant (NW10922) post of Phase-X of Staff Selection Commission.
2) Please Provide Record Based Evidences for the Without Cancelation of Main Result of Laboratory Attendant (NW10922) post of Phase-X of Staff Selection Commission. Declaration of Additional Result.
3) Please Provide Total No. of Candidates Has Selected in the Main Result and Additional Result of Laboratory Attendant (NW10922) Post of Phase-X of Staff Selection Commission. Declaration of Additional Result."
25.1. The CPIO replied vide letter dated 31.05.2024 and the same is reproduced as under:-
"Sl. No. 01 to 03:- The Main Result and Additional Result-1 for the Post of Laboratory Attendant (Code No. NW10922) of Phase-X/2022/Selection Posts Examination were published/declared on 18.11.2022 and 24.03.2023 respectively. The Page 31 of 49 website of the Commission or Regional Office concerned may be visited for all the relevant details. No other additional information relevant to this recruitment is available with CPIO, except which is disclosed/displaying on the website of the Commission."
25.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 26.06.2024.
Complaint No. CIC/SSCOM/C/2024/627579
26. The Complainant filed an RTI application dated 02.06.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I want Information for the Post of Laboratory Attendant (NW10922) of Phase-X Notification of Staff Selection Commission.
1) Please Provide the Total Number of Candidates Has Applied for the Pot of Laboratory Attendant (NW10922).
2) Please Provide the Total Number of Candidates Qualified for the Pot of Laboratory Attendant (NW10922).
3) Please Provide the Total Number of Candidates selected for the Main Result for the Pot of Laboratory Attendant (NW10922).
4) Please Provide the Total Number of Candidates selected for the Additional Result for the Pot of Laboratory Attendant (NW10922)."
26.1. The CPIO replied vide letter dated 03.06.2024 and the same is reproduced as under:-
"Sl. No. 01:- The Computer Based Examination for Selection Posts are conducted Educational Qualification wise and therefore, the data/status of application submitted online for Phase-X/2022/Selection Posts Examination are maintained Educational Qualification wise (viz. Matriculation Level, Higher Secondary Level and Graduation & above level) only with this CPIO. The requisite information is neither maintained nor Page 32 of 49 available in desired format (Post-wise, Category-wise, Subject-wise, Region-wise, Department-wise). However, as per the information available, the total numbers of completed application received for Matriculation Level Posts in Phase-X/2022/Selection Posts Examination were 555011 only.
Sl. No. 03 to 04:- The Main Result and Additional Result-1 for the Post of Laboratory Attendant (Code No. NW10922) of Phase-X/2022/Selection Posts Examination were published/declared on 18.11.2022 and 24.03.2023 respectively. The website of the Commission or Regional Office concerned may be visited for all the relevant details. No other additional information relevant to this recruitment is available with CPIO, except which is disclosed/displaying on the website of the Commission."
26.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 26.06.2024.
Complaint No. CIC/SSCOM/C/2024/627919
27. The Complainant filed an RTI application dated 03.06.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I Have Submitted Representation to the Shri. Shikha Sharma Ji, The Section Officer, The Honourable Prime Minster of India Office, New Delhi., on Request Cum Notice of Shri. Hari Nath Prasad, Under Secretary, O/o Staff Selection Commission for the Unlawful Information and Unlawful Activities in the Recruitment of Post of Laboratory Attendant (NW10922) post of Phase-X Notification of Staff Selection Commission. The Honourable Prime Minister Office, New Delhi., Has Enrolled My Grievances in Centralised Public Grievance Redress and Monitoring System (CPGRAM) their Grievance No. PMOPG/D/2024/0093018 on 24.04.2024.
I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi as per the above Cited Grievance No. Page 33 of 49 PMOPG/D/2024/0093018 on, I Want Below Subjected Information with RTI Attestation.
1) Please Provide Above Cited Grievances of PMOPG/D/2024/0093018, COPY
2) Please Provide SUMMARY of Above Cited Grievances of PMOPG/D/2024/0093018
3) Please provide Above Cited Grievances of PMOPG/D/2024/0093018 on Day to Day Information.
4) Please Provide Above Cited Grievances of PMOPG/D/2024/0093018, Enquiry Officer Name and Designation.
5) Please Provide Above Cited Grievances of PMOPG/D/2024/0093018, Enquiry Officer of Enquiry Report.
6) Please Provide Above Cited Grievances of PMOPG/D/2024/0093018, Action Taken Officer Name and Designation.
7) Please Provide Above Cited Grievances of PMOPG/D/2024/0093018, Action Report.
8) Whether, Enquiry Has Not Done on Above Cited Grievances of PMOPG/D/2024/0093018, Please Provide Record Based Evidences.
9) Whether, Action Has Not Done on Above Cited Grievances of PMOPG/D/2024/0093018, Please Provide Record Based Evidences."
27.1. The CPIO replied vide letter dated 21.06.2024 and the same is reproduced as under:-
"Sl. No. 01 & 02 :- Being the owner of Grievances under reference, the applicant himself may obtain the requisite documents through CPGRAM Portal.
Sl. No. 03 to 09:- The subject/issue contained in your Representation dated 12.03.2024 were same to several/repetitive representations dated 01.02.2024, 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 & 15.04.2024 (received Page 34 of 49 from multiple sources) for which factual reply was provided vide SSCs letter No. HQ- RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed). Since no new additional fact were involved, the question of conducting inquiry on settled issue does not arise. Based on the facts/documents available on record, all your subsequent representations/notices have been treated as disposed-off with the approval of Competent Authority/SSC(HQ)."
27.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 28.06.2024.
Complaint No. CIC/SSCOM/C/2024/627920
28. The Complainant filed an RTI application dated 04.06.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I Have Submitted Representation to the Shri. Shikha Sharma Ji, The Section Officer, The Honourable Prime Minster of India Office, New Delhi., on Request Cum Notice of Shri. Hari Nath Prasad, Under Secretary, O/o Staff Selection Commission for the Unlawful Information and Unlawful Activities in the Recruitment of Post of Laboratory Attendant (NW10922) post of Phase-X Notification of Staff Selection Commission. The Honourable Prime Minister Office, New Delhi., Has Enrolled My Grievances in Centralised Public Grievance Redress and Monitoring System (CPGRAM) their Grievance No. PMOPG/D/2024/0093018 on 24.04.2024. The Staff Selection Authorities Has Disposed the Honourable Prime Minister Office, New Delhi., Enrolled My Grievances in Centralised Public Grievance Redress and Monitoring System (CPGRAM) their Grievance No. PMOPG/D/2024/0093018 on 24.04.2024, against My Representation by the Providing Disinformation., again I have request for Appeal. The Appeal Has Generated the Appeal No. STAFF/C/A/24/0000210 Page 35 of 49 I request to submit that, to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi as per the above Cited Appeal No. STAFF/C/A/24/0000210 on, I Want Below Subjected Information with RTI Attestation.
1) Please Provide Above Cited Appeal of STAFF/C/A/24/0000210, COPY.
2) Please Provide SUMMARY of Above Cited Appeal of STAFF/C/A/24/0000210
3) Please provide Above Cited Appeal of STAFF/C/A/24/0000210 on Day to Day Information.
4) Please Provide Above Cited Appeal of STAFF/C/A/24/0000210, Enquiry Officer Name and Designation.
5) Please Provide Above Cited Appeal of STAFF/C/A/24/0000210, Enquiry Officer of Enquiry Report.
6) Please Provide Above Cited Appeal of STAFF/C/A/24/0000210, Action Taken Officer Name and Designation.
7) Please Provide Above Cited Appeal of STAFF/C/A/24/0000210, Action Report.
8) Whether, Enquiry Has Not Done on Above Cited Appeal of STAFF/C/A/24/0000210, Please Provide Record Based Evidences.
9) Whether, Action Has Not Done on Above Cited Appeal of STAFF/C/A/24/0000210, Please Provide Record Based Evidences."
28.1. The CPIO replied vide letter dated 21.06.2024 and the same is reproduced as under:-
"Sl. No. 01 & 02:- Being the owner of Grievances/Appeal under reference, the applicant himself may obtain the requisite documents through CPGRAM Portal.
Sl. No. 03 to 09:- The subject/issue contained in your Representation dated 12.03.2024 were same to several/repetitive representations dated 01.02.2024, 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 & 15.04.2024 (received from multiple sources) for which factual reply was provided vide SSCs letter No. HQ-Page 36 of 49
RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed) wherein it was specifically indicated that no representation/notice on this issue will be entertained by the Commission in future. Since no new additional facts were involved, the question of conducting inquiry against any officers/officials on the settled issue does not arise. Based on the facts/documents available on record, all your subsequent representations/notices/Appeals have been treated as disposed-off with the approval of Competent Authority/SSC(HQ)."
28.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 28.06.2024.
Complaint No. CIC/SSCOM/C/2024/627922
29. The Complainant filed an RTI application dated 03.06.2024 seeking information on the following points:
"I Request to Submit that, to the Central Public Information Officer of Staff Selection Commission Head Quarters, New Delhi., I have Submitted Third Representation to Shri. S. Kishore I.A.S Ji, The Hon'ble Chairman of Staff Selection Commission, New Delhi. Through Registered Post Their Tracking No. RN575559185IN, Received Dated:
18.04.2024 With respect of my Representation, I want below subjected information with RTI attestation.
1) Please Provide My Third Representation.
2) Please Provide the SUMMERY of My Third Representation.
3) Please Provide the Name and Designation of Enquiry Officer on My Third
Representation..
4) Please Provide Day to Day Enquiry Statement / Minutes of Meeting / or any
other relevant Document on my Third Representation.
5) Please Provide Final Enquiry Report on my Third Representation.
Page 37 of 496) whether If, Enquiry Has Not Done, Please Provide Record Based Evidences for delay."
29.1. The CPIO replied vide letter dated 21.06.2024 and the same is reproduced as under:-
"Sl. No. 01 & 02:- The applicant himself is the owner of requisite information/documents and therefore, it is sufficient to presume that these documents are available with himself only.
Sl. No. 03 to 06:- The subject/issue contained in your Representation dated 12.03.2024 were same to several/repetitive representations dated 01.02.2024, 07.03.2024, 08.03.2024, 11.03.2024, 08.04.2024, 12.04.2024 & 15.04.2024 (received from multiple sources) for which factual reply was provided vide SSCs letter No. HQ- RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed). Since no new additional facts were presented, the question of conducting inquiry on a settled issue/subject does not arise. Based on facts/documents available on record, all your subsequent representations/notices have been treated as disposed-off with the approval of Competent Authority/SSC(HQ)."
29.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 28.06.2024.
Complaint No. CIC/SSCOM/C/2024/627926
30. The Complainant filed an RTI application dated 16.06.2024 seeking information on the following points:
"I request to submit that to the Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., I Have Submitted RTI Application to the O/o Staff Selection Commission Head Quarters, New Delhi., with Reference of SSCOM/R/E/24/04229. Shri. Hari Nath Prasad, Under Secretary & Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi., Has Disposed My RTI Application by the Providing Disinformation of since no new fact has Page 38 of 49 been presented under representation dated 31.05.2024, the question of conducting inquiry on settled issue does not arise. based on the facts/documents available on record, all your aforesaid representations/notices including dated 27.05.2024 have been disposed-off with the approval of Competent Authority/SSC(HQ). For the Confirmation of information above cited Reference of SSCOM/R/E/24/04229, by the Information of Shri. Hari Nath Prasad, Under Secretary & Central Public Information Officer, O/o Staff Selection Commission Head Quarters, New Delhi. I Want Below Subjected Information with RTI Attestation.
1) Please Provide the Name and Designation of Competent Authority of Staff Selection Commission Head Quarters, New Delhi
2) Please Provide the Disposal Orders of Competent Authority of Staff Selection Commission Head Quarters, New Delhi.
3) Please Provide the Record Based Evidences for the Disposal Orders of Competent Authority of Staff Selection Commission Head Quarters, New Delhi."
30.1. The CPIO replied vide letter dated 20.06.2024 and the same is reproduced as under:-
"Sl. No. 01 :- The Commission constituted by the Govt. of India.
Sl. No. 02 & 03 :- The various representations (received through multiple sources) on the same issue were disposed off vide SSC letter No. HQ-RHQS19/1/2023-RHQ dated: 26.03.2024 and 16.05.2024 (copy enclosed), wherein it was specifically mentioned that no representation/notice on this issue will be entertained by the Commission in future. However, it is informed that since the issue has already been decided by the Commission/Competent Authority, the question of issuing fresh disposal orders every time on the repetitive representations raising the same grievance (without any new facts), does not arise."Page 39 of 49
30.2. Dissatisfied with the response received from the CPIO, the Complainant approached the Commission with the instant Complaint dated 28.06.2024.
Hearing Proceedings & Decision
31. The Appellant/Complainant was present during the hearing through video conference and on behalf of Respondent No.1, Anju Rani, AD & CPIO attended the hearing through video conference while Respondent No.2, Harinath Prasad, US (C-4) & CPIO along with Awadesh Kumar Gupta, US (IT) attended the hearing in person.
32. The Appellant/Complainant was apprised at the outset that a preliminary perusal of the case records has suggested that the instant matter(s) are premised on largely vague RTI queries and appear to be emanating from a grievance while also seeking to redress that grievance, therefore the matters will be taken up in a cumulative manner. In this backdrop, the Appellant/Complainant was advised to make a common submission in terms of what relief is being sought by him through the channel of RTI Act.
The Appellant/Complainant stated that the Respondent(s) manipulated the records and provided all incorrect information and therefore he was compelled to file these many RTI Application(s) as he was not getting the correct information.
33. Respondent No.1 submitted on the lines of the written submission(s) filed by her on 27.02.2025 stating as under:
"2. It is submitted that the Applicant had filed RTI Application dated 23.04.2024 (Annexure-I) and requested to provide the documents (result cum notice, Enquiry report, Action report) pertaining to result cum notice submitted him.
3. CPIO disposed of the RTI application on 20.05.2024 (Annexure-I) mentioning therein that information has already been provided through different RTIs. Also a copy Page 40 of 49 of note sheet (wherein result cum notice submitted by him has been dealt with and approval of Regional Director is taken) was attached with this reply.
4. It is also submitted that the First Appeal dated 23.05.2024 was disposed of by the First Appellate Authority vide letter No. E.15027/1/2022 dated 28.06.2024 (Annexure-II) stating that the CPIO is supposed to furnish the information available and existing and is held by the public authority or is held under the control of the public authority. CPIO is also not required to furnish information which require drawing of inference and/or making of assumptions or to interpret information or to solve the problems raised by the applicants or to furnish replies to hypothetical questions. CPIO is also not supposed to give information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the CPIO or SPIO or the Appellate Authority as the case may be is satisfied that the larger public interest justifies the disclosure of such information.
5. The matter of fact is that the Applicant failed to submit the hard copy of application for post code NW10922 Selection Post Phase X exam within timeline being unaware and the same was also admitted by the Applicant via email dated 13.05.2023 (Copy enclosed). Accordingly, the application of the Applicant was not considered for further scrutiny and was summarily rejected.
6. The Applicant had filed many RTIs before the aforementioned RTI dated 23.04.2024, which were replied or disposed of within the prescribed time limit mentioned in RTI Act, 2005. A CIC Notice No. CIC/SSCOM/A/2023/643331 dated 29.10.2024 of the same applicant pertaining to same post of NW10922 is also disposed of vide Order dated 13.11.2024."
Respondent No.2 echoed the submissions of Respondent No.1 and submitted that all information related to the averred job post has been made available to the Page 41 of 49 Appellant/Complainant and all the records have been provided to him online and as hard copies, yet he claims non-receipt of records, which proves that his intention is to only harass the public authority.
34. The Commission in furtherance of the hearing proceedings observes that the Appellant/Complainant is harboring a grievance of not being appointed against the above said job post and through the channel of RTI Act is channelizing that grievance aimlessly as his RTI Application(s) do not even seek for information that can be said to be held in the control of the public authority as most of these applications either ask for a copy of letters/appeals/petitions filed by him with all authorities including the PMO and assumes of an enquiry on such correspondences or asks for name of officers who in his personal opinion can be held accountable for the alleged wrong suffered by him. Moreover, the RTI Application(s) reference are incoherent in their contents and speculate the availability of evidences; approvals etc. Despite the infirmities contained in the RTI Application(s), the Respondent(s) have attempted to provide him with substantial information that includes complete notesheet(s); approval notes etc. that contain relevant information pertaining to the grievance of him not having secured the appointment. The responses provided by the Respondent(s) are found to be more than adequate thus upholding the letter and spirit of the RTI Act. It may also be noted that the general argument of the Appellant/Complainant claiming that the Respondent(s) have manipulated the records and provided incorrect information is not appreciated and is found to be a laboured argument with no tenacity or strength contained in the material on record. Nonetheless, if the Appellant/Complainant is of the strong opinion that he has been wronged by SSC, he is advised to approach the appropriate forum instead of putting that grievance to test through the channel of RTI Act without even exercising his right to information as envisaged under the legislation.
Page 42 of 4935. For better understanding of the mandate of the RTI Act, the Appellant/Complainant shall note that outstretching the interpretation of Section 2(f) of the RTI Act to include deductions and inferences to be drawn by the CPIO is unwarranted as it casts immense pressure on the CPIOs to ensure that they provide the correct deduction/inference to avoid being subject to penal provisions under the RTI Act. For the sake of clarity, the provision of Section 2(f) of the RTI Act is reproduced hereunder:
"2. Definitions.--In this Act, unless the context otherwise requires,--
(f) "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;.."
In this regard, the Appellant/Complainant's attention is drawn towards a judgment of the Hon'ble Supreme Court on the scope and ambit of Section 2(f) of RTI Act in the matter of CBSE vs. Aditya Bandopadhyay & Ors. [CIVIL APPEAL NO.6454 of 2011] wherein it was held as under:
"35. At this juncture, it is necessary to clear some misconceptions about the RTI Act. The RTI Act provides access to all information that is available and existing.........A public authority is also not required to furnish information which require drawing of inferences and/or making of assumptions. It is also not required to provide `advice' or `opinion' to an applicant, nor required to obtain and furnish any `opinion' or `advice' to an applicant. The reference to `opinion' or `advice' in the definition of `information' in section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act."
(Emphasis Supplied) Page 43 of 49 Similarly, in the matter of Khanapuram Gandaiah vs Administrative Officer &Ors. [SLP (CIVIL) NO.34868 OF 2009], the Hon'ble Supreme Court held as under:
"7....Public Information Officer is not supposed to have any material which is not before him; or any information he could have obtained under law. Under Section 6 of the RTI Act, an applicant is entitled to get only such information which can be accessed by the "public authority" under any other law for the time being in force. The answers sought by the petitioner in the application could not have been with the public authority nor could he have had access to this information and Respondent No. 4 was not obliged to give any reasons as to why he had taken such a decision in the matter which was before him...." (Emphasis Supplied) And, in the matter of Dr. Celsa Pinto, Ex-Officio Joint Secretary, (School Education) vs. The Goa State Information Commission [2008 (110) Bom L R 1238], the Hon'ble Bombay High Court held as under:
"..... In the first place, the Commission ought to have noticed that the Act confers on the citizen the right to information. Information has been defined by Section 2(f) as follows.
Section 2(f) -Information means any material in any form, including records, documents, memos e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;
The definition cannot include within its fold answers to the question why which would be the same thing as asking the reason for a justification for a particular thing. The Public Information Authorities cannot expect to communicate to the citizen the reason why a certain thing was done or not done in the sense of a justification because the citizen makes a requisition about information. Justifications are matter within the Page 44 of 49 domain of adjudicating authorities and cannot properly be classified as information."
(Emphasis Supplied)
36. The Appellant/Complainant is also advised about the powers of the Commission under the RTI Act by relying on certain precedents of the superior Courts as under:
The Hon'ble High Court of Delhi in the matter of Hansi Rawat and Anr. v. Punjab National Bank and Ors. (LPA No.785/2012) dated 11.01.2013 has held as under:
"6. ....proceedings under the RTI Act cannot be converted into proceedings for adjudication of disputes as to the correctness of the information furnished."(Emphasis Supplied) The aforesaid rationale finds resonance in another judgment of the Hon'ble Delhi High Court in the matter of Govt. of NCT of Delhi vs. Rajender Prasad (W.P.[C] 10676/2016) dated 30.11.2017 wherein it was held as under:
"6. The CIC has been constituted under Section 12 of the Act and the powers of CIC are delineated under the Act. The CIC being a statutory body has to act strictly within the confines of the Act and is neither required to nor has the jurisdiction to examine any other controversy or disputes."
While, the Apex Court in the matter of Union of India vs Namit Sharma (Review Petition [C] No.2309 of 2012) dated 03.09.2013 observed as under:
"20. ...While deciding whether a citizen should or should not get a particular information "which is held by or under the control of any public authority", the Information Commission does not decide a dispute between two or more parties concerning their legal rights other than their right to get information in possession of a public authority...." (Emphasis Supplied) Page 45 of 49
37. The Appellant/Complainant is thus reminded of the fact that his right to information is far from being absolute and unconditional. That, it is rather unfortunate that even the best of intentions has to not only stand the test of procedural requirements and fetters laid down in the RTI Act but also stand the test of practicality, a notion well recognised by the superior Courts in a catena of judgments such as the Hon'ble Supreme Court's observation in the matter of Central Board of Secondary Education (CBSE) & Anr. v. Aditya Bandhopadhyay and others [(2011) 8 SCC 497] stating that:
'37. The right to information is a cherished right. Information and right to information are intended to be formidable tools in the hands of responsible citizens to fight corruption and to bring in transparency and accountability. The provisions of RTI Act should be enforced strictly and all efforts should be made to bring to light the necessary information under clause (b) of section 4(1) of the Act which relates to securing transparency and accountability in the working of public authorities and in discouraging corruption. But in regard to other information,(that is information other than those enumerated in section 4(1)(b) and (c) of the Act), equal importance and emphasis are given to other public interests (like confidentiality of sensitive information, fidelity and fiduciary relationships, efficient operation of governments, etc.). Indiscriminate and impractical demands or directions under RTI Act for disclosure of all and sundry information (unrelated to transparency and accountability in the functioning of public authorities and eradication of corruption) would be counter-productive as it will adversely affect the efficiency of the administration and result in the executive getting bogged down with the non- productive work of collecting and furnishing information. The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquility, and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving to do their duty. The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under Page 46 of 49 the RTI Act should not lead to employees of a public authorities prioritizing 'information furnishing', at the cost of their normal and regular duties.'
38. In the above backdrop, the Appellant/Complainant is advised to make judicious use of his right to information in the future and to desist from filing repetitive RTI Application(s) of such nature.
39. The Complaints & Appeal(s) are dismissed accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.02.2025 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Staff Selection Commission, CPIO, RTI Cell, North West Region, Block No.-3, Kendriya Sadan, Sector-9(A) , Chandigarh Pin -160009
2. The CPIO Staff Selection Commission, CPIO, RTI Cell, Block No.-12, CGO Complex, Lodhi Road, New Delhi -110003 Page 47 of 49
3. Meduru Saimuni Page 48 of 49 Annexure of Second Appeals/Complaints Sl. No. Second Appeal/Complaint No. 1 CIC/SSCOM/C/2024/621454 2 CIC/SSCOM/A/2024/622283 3 CIC/SSCOM/A/2024/630565 4 CIC/SSCOM/A/2024/631901 5 CIC/SSCOM/A/2024/622031 6 CIC/SSCOM/C/2024/619162 7 CIC/SSCOM/C/2024/631552 8 CIC/SSCOM/A/2024/617848 9 CIC/SSCOM/A/2024/618001 10 CIC/SSCOM/A/2024/621135 11 CIC/SSCOM/C/2024/618972 12 CIC/SSCOM/C/2024/619225 13 CIC/SSCOM/C/2024/619278 14 CIC/DOP&T/C/2024/623308/SSCOM 15 CIC/SSCOM/A/2024/613242 16 CIC/SSCOM/A/2024/621931 17 CIC/SSCOM/A/2024/622208 18 CIC/SSCOM/C/2024/118155 19 CIC/SSCOM/C/2024/618071 20 CIC/SSCOM/C/2024/621890 21 CIC/SSCOM/C/2024/622218 22 CIC/SSCOM/C/2024/622871 23 CIC/SSCOM/C/2024/623521 24 CIC/SSCOM/C/2024/623680 25 CIC/SSCOM/C/2024/625721 26 CIC/SSCOM/C/2024/627295 27 CIC/SSCOM/C/2024/627349 28 CIC/SSCOM/C/2024/627396 29 CIC/SSCOM/C/2024/627579 30 CIC/SSCOM/C/2024/627919 31 CIC/SSCOM/C/2024/627920 32 CIC/SSCOM/C/2024/627922 33 CIC/SSCOM/C/2024/627926 Page 49 of 49 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)