1. The Appellant filed an RTI application dated 19.01.2022 seeking information on the following points:-

“Kindly provide me the marks obtained by all the General Category candidates in interview of the post of Programme Officer. Kindly provide the marks obtained in interview only as the other information is already available on website”

2. The CPIO vide letter dated 11.02.2022 replied as under:-

“The information sought is personal information pertaining individuals which is exempted from being disclosed under section 8(1)(j) of RTI Act. Hence the information sought is denied.”

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 15.02.2022. The FAA vide order dated 16.02.2022 upheld the reply of the CPIO.

4. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

Hearing was scheduled after giving prior notice to both the parties.

Appellant: Not present

Respondent: Shri Awanish Tiwari – Director, Admn. was present during the hearing.

5. The Respondent present for hearing submitted that the information sought by the Appellant related to personal information of third party. Hence, disclosure of the same was denied under Section 8(1)(j) of the RTI Act. The Appellant is not present to buttress his case.

Decision:

6. Considering the factual position of the appeal at hand, it is noted that the Respondent’s reply is legally appropriate and thus upheld. The Appellant has chosen not to contest the case and has nowhere indicated any larger public interest which will be served by disclosure of such personal information relating to third party.

7. In the given circumstances, since the reply sent by the Respondent is found appropriate, no further adjudication is warranted in this case, under the RTI Act.

8. The appeal is thus disposed off.