Indian Kanoon - Search engine for Indian Law

Central Information Commission

Bharat vs Food Corporation Of India on 7 April, 2026

                                केन्द्रीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                           नई निल्ली, New Delhi - 110067


File No: CIC/FCIND/A/2025/610256


Bharat
                                                              .....अपीलकर्ाग /Appellant

                                             VERSUS
                                              बनाम


CPIO : Food Corporation of India,                          ....प्रनर्वािीगण /Respondent
Regional Office, Bays No. 29-32,
Sector 4, Panchkula - 134109.


Date of Hearing                     :   06-04-2026
Date of Decision                    :   06-04-2026

INFORMATION COMMISSIONER :              Khushwant Singh Sethi

Relevant facts emerging from appeal:

RTI application filed on            :   08-01-2025
CPIO replied on                     :   14-01-2025
First appeal filed on               :   23-01-2025
First Appellate Authority's order   :   14-02-2025
2nd Appeal dated                    :   28-02-2025




CIC/FCIND/A/2025/610256                                                 Page 1 of 5
 Information sought

:

1. The Appellant filed an RTI application dated 08-01-2025 seeking the following information:

"The following copy of certified documents may be provided to the undersigned under RTI Act 2005 through email:-

1. A chargesheet no. Vig. 7(1403)/ Karnal/2022/6315 dated 02/10.08.2022 was received to the applicant i.e. Bharat working as Manager (Depot) at BG Panipat in the year 2022 i.r.t high RTL. The applicant wants the copy of notesheet from the starting till decision of chargesheet. Further, the copy of notesheet may be provided of the proposal submitted by the RTL Division regarding high RTL.

2. The applicant joined at DO Kurukshetra on 07.06.2021 in compliance to FCI, RO Punchkula order no. Proc. 2/Leavy CMR/2021/585 dated 06.06.2021 and DO Karnal order no. Proc. 2(1)/Kharif Instruction/KMS 2021 dated 07.06.2021. The following documents may be provided:-

(a) Work distribution,

(b) Date wise Taxi receipt used by the applicant as PV member from the date of joining of the applicant till relieving.

(c) Bill raised by the photogragher during the PV It is requested to kindly provide the above said documents under RTI act please."

2. The CPIO furnished a reply to the Appellant on 14-01-2025 stating as under:

"1. The disclosure of such information is exempted vide FCI circular no. EP- 49-2009-21 dated: 21.07.2009.

2. Information sought does not pertains to Vigilance Division Regional Office, Panchkula."

3. Being dissatisfied, the Appellant filed a First Appeal dated 23-01-2025. The FAA vide its order dated 14-02-2025, upheld the reply given by the CPIO.

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

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Attended the hearing through video conference. Respondent: Mr. Bhushan, AGM, attended the hearing through video conference.

5. The Appellant stated that he sought copy of note sheet from the starting till decision of chargesheet with respect to chargesheet no. Vig. 7(1403)/ Karnal/2022/6315 dated 02/10.08.2022 and work distribution etc. The appellant submitted that the respondent had not provided the sought information.

6. The Respondent submitted that the sought note sheet in point no.1 is exempted as per their circular dated 21.07.2009. Hence, the same was not provided to the appellant.

7. The Commission queried the respondent for not providing the sought information in point no.2. To this, the respondent submitted that the sought information does not pertain to Vigilance Division Regional Office, Panchkula. The Commission queried the respondent for not ensuring the attendance of the CPIO concerned for point no.2 to the hearing. To this, the respondent did not give any satisfactory response.

Decision:

8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent did not give an appropriate reply to the appellant. The Commission finds that the sought note sheets in point no.1 pertains to the appellant. Hence, CIC/FCIND/A/2025/610256 Page 3 of 5 the respondent is directed to provide a revised reply to the appellant for point no.1, incorporating the sought note sheets, after redacting third-party information such as officers' names, witnesses' names, their identities etc., in consonance with Section 10 of the RTI Act, 2005. The respondent is also directed to obtain the sought information in point no.2, from the CPIO concerned, and provide a revised reply to the appellant, incorporating the sought information, after redacting third-party infomration, as per the RTI Act, 2005. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper- compliance/add. Accordingly, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 06.04.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/FCIND/A/2025/610256 Page 4 of 5 Copy To:

1. The CPIO Food Corporation of India, Regional Office, Bays No. 29-32, Sector 4, Panchkula - 134109.

2. The FAA, Food Corporation of India, Regional Office, Bays No. 29-32, Sector 4, Panchkula - 134109.

3. Sh. Bharat, CIC/FCIND/A/2025/610256 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)