ORDER
1. The appellant had filed an application dated December 01, 2024 (received by the respondent through RTI MIS Portal) under the Right to Information Act, 2005 ("RTI Act"). The respondent, by a letter dated December 11, 2024, responded to the application filed by the appellant. The appellant filed an appeal (Reg. No. SEBIH/A/E/24/00296) dated December 12, 2024. I have carefully considered the application, the response and the appeal and find that the matter can be decided based on the material available on record.
2. Queries in the application - The appellant, vide her application dated December 01, 2024, sought the following information:
"I am writing to request information under the Right to Information Act, 2005 regarding my performance in the SEBI Phase II examination held on 31st August 2024.
Specifically, I would like to know the following along with official records and legally binding documents My score in both papers of Paper 1 of the SEBI Phase II Examination.
My score in Paper 2 of the SEBI Phase II Examination. Kindly provide the requested information at the earliest.
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I am attaching the necessary details for your reference:
Name: Namrata Kaur
Application Number: XXXXX3123
Roll Number: XXXXXX262
Examination: SEBI Phase II Examination 2024 Thank you for your attention to this matter. I look forward to your prompt response."
3. Reply of the Respondent - The respondent, in response to queries in the application, informed that the information regarding marks obtained by candidates in Phase II examination and other details regarding Phase II examination will be published on SEBI website under "career" section, post completion of recruitment exercise for Grade A officer, 2024.
4. Ground of appeal - The appellant has filed the appeal on the ground that she was provided incomplete, misleading or false information. The appellant in her appeal, inter alia, submitted that only consolidated results of Phase 2 along with interview marks are published on SEBI website and that information requested by her pertains to individual marks scored by her in both the papers of "SEBI Grade A-Phase 2" examination.
5. I have perused the application and the response provided thereto. I note that the respondent has informed that the requested information will be made available on SEBI website, post completion of the recruitment exercise for Grade A officer, 2024. Considering the aforementioned assertion of the respondent, I find that no further intervention of this forum is warranted.
6. In view of the above observations, I find that there is no need to interfere with the decision of the respondent. The appeal is accordingly dismissed.
Place: Mumbai RUCHI CHOJER Date: January 7, 2025 APPELLATE AUTHORITY UNDER THE RTI ACT
SECURITIES AND EXCHANGE BOARD OF INDIA