SHRI ONKARNATH DUBEY Vs. STAFF SELECTION COMMISSION (SSC)

JUDGEMENT

(1.) THE matter was earlier heard on 11.3.14 and an interim order was passed which may be read as part of this order and same is not repeated herein for the sake of brevity.

(2.) INSTANT complaint dated 25.4.13 is filed under Section 18 of the RTI Act, 2005 (for brevity "Act") which shall be dealt with accordingly. Matter was again heard today in the presence of complainant/applicant and respondent's representatives Shri Gopinath Nayak, U.S., Shri Satya Prakash, U.S. (Conf.), Shri S.C. Kashyap, U.S. (EA), Shri A.K. Dadhich, U.S. (Legal) and Shri Randheep Thakur, U.S. (EDP).

(3.) COMPLAINANT submitted that the RTI application was filed due to respondent's anomaly in declaring complainant's results by showing him in SC category despite his being of a General category as indicated in his application form. Although belatedly his result was rectified on 11.11.13, but since he could not submit his petition for revised results, he was given the post of ASI in CISF instead of SI. Complainant submits that while other selected candidates have now gone for the training, his training had been delayed and due to this unreasonable refusal to supply the information he has suffered huge loss and detriment as he could not join because his case was referred to Headquarter. He also submits that his other RTI applications were also not responded to by the respondent.