Manish Ranjan v. Central Public Information Officer

Facts

1. The appellant filed an application dated 21.02.2011 under the RTI Act with the respondent, seeking the details of an exam. Respondent provided some of the information to the appellant. Appellant filed first appeal before the first appellate authority (FAA), however, FAA upheld the decision of the CPIO. Aggrieved by the decision of the FAA, appellant filed this present second appeal. Hearing

2. Appellant and respondent attended the hearing through video conferencing.

3. Appellant stated that appellant sought the details of marks and minimum selection marks for the general candidate regarding an exam where he was a candidate.

4. Appellant stated that the respondent provided the marks of the written test, however did not provide the interview marks and minimum selection marks for the general candidate.

5. Respondent stated that the marks of the written test has already been provided.

6. The information sought in the RTI application must be provided to the appellant in clear terms. Decision

7. Respondent is directed to provide to the appellant the entire information sought in the RTI application. Compliance must be done within 30 days of the issuance of this order. The appeal is disposed of. Copy of decision be given free of cost to the parties. (Vijai Sharma) Information Commissioner Authenticated true copy: (V.K. Sharma) DO & Deputy Registrar