Central Information Commission
Varun Krishna vs Department Of Economic Affairs on 27 April, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के य सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मु नरका
Baba Gangnath Marg, Munirka
नई द ल , New Delhi - 110067
शकायत सं या / Complaint Nos. CIC/DOEAF/C/2019/646729,
CIC/DOEAF/C/2019/646731, CIC/DOEAF/C/2019/646742,
CIC/DOEAF/C/2019/646751, CIC/DOEAF/C/2019/646754,
CIC/DOEAF/C/2019/659033, CIC/DOEAF/C/2019/652526,
CIC/DOEAF/C/2019/652500, CIC/DOEAF/C/2019/652499,
CIC/DOEAF/C/2019/652498, CIC/DOEAF/C/2019/652495,
CIC/DOEAF/C/2019/652494, CIC/DOEAF/C/2019/652492,
CIC/DOEAF/C/2019/652434, CIC/DOEAF/C/2019/652489,
CIC/DOEAF/C/2019/652486, CIC/DOEAF/C/2019/652485,
CIC/DOEAF/C/2019/652484, CIC/DOEAF/C/2019/652483,
CIC/DOEAF/C/2019/652482, CIC/DOEAF/C/2019/652481,
CIC/DOEAF/C/2019/652480, CIC/DOEAF/C/2019/652479,
CIC/DOEAF/C/2019/652478, CIC/DOEAF/C/2019/652475,
CIC/DOEAF/C/2019/652474, CIC/DOEAF/C/2019/652472,
CIC/DOEAF/C/2019/652471, CIC/DOEAF/C/2019/652470,
CIC/DOEAF/C/2019/652469, CIC/DOEAF/C/2019/652468,
CIC/DOEAF/C/2019/652466, CIC/DOEAF/C/2019/652496,
CIC/DOEAF/C/2019/651506, CIC/DOEAF/C/2019/651505,
CIC/DOEAF/C/2019/650805, CIC/DOEAF/C/2019/650785,
CIC/DOEAF/C/2019/650784, CIC/DOEAF/C/2019/650925,
CIC/DOEAF/C/2019/650896, CIC/DOEAF/C/2019/651075,
CIC/DOEAF/C/2019/651074, CIC/DOEAF/C/2019/650764,
CIC/DOEAF/C/2019/650743, CIC/DOEAF/C/2019/649758,
CIC/DOEAF/C/2019/649756, CIC/DOEAF/C/2019/649754,
CIC/DOEAF/C/2019/649607, CIC/DOEAF/C/2019/648879,
CIC/DOEAF/C/2019/648878, CIC/DOEAF/C/2019/648872,
CIC/DOEAF/C/2019/648644, CIC/DOEAF/C/2019/648635,
CIC/DOEAF/C/2019/648633, CIC/DOEAF/C/2019/648418,
CIC/DOEAF/C/2019/648416, CIC/DOEAF/C/2019/647908,
CIC/DOEAF/C/2019/647917, CIC/DOEAF/C/2019/647990,
CIC/DOEAF/C/2019/647989, CIC/DOEAF/C/2019/647991,
CIC/MOFIN/C/2019/651113/DOEAF, CIC/DOEAF/C/2019/646613,
CIC/DOEAF/C/2019/646765, CIC/DOEAF/C/2019/646779,
CIC/DOEAF/C/2019/646780 (Total 66 cases)
Page 1 of 9
Mr. Varun Krishna ... शकायतकता/Complainant
VERSUS
बनाम
CPIO ... तवाद /Respondent
Department of Economic Affairs
New Delhi
ORDER
1. The complainant filed 66 applications under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Department of Economic Affairs, New Delhi, seeking information on various points. The details of information sought by the complainant in all 66 RTI applications and the reply given by the CPIO in each of those applications is enumerated in Annexure-'A' as enclosed along with this order.
2. Being aggrieved with the response given by the respondent, the complainant filed 66 complaints u/Section 18 of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act.
Hearing:
3. The complainant attended the hearing through audio-call. The then CPIO, Shri Dalip Singh attended the hearing through audio-conferencing. The present CPIO could not attend the hearing due to her ill-health. Ms. Sanju Yadav, Dy. Director & Link Officer attended the hearing through audio-call.
4. The complainant submitted his written submissions and the same has been taken on record.
5. The Commission observed that the complainant had filed large number of RTI applications/complaints before the Public Authority/Commission and after analyzing certain cases, it was observed that the then CPIO Shri Dalip Singh has given cyclostyle reply in large number of cases. Therefore, in the interest of justice, the Commission has agreed to hear and adjudicate those similar cases where identical replies were given by Shri Dalip Singh, the then CPIO in order to avoid multiplicity of proceedings. The complainant and the respondent have also agreed for the same.
6. The complainant submitted that complete and correct information has not been provided to him by the respondent on his all above RTI applications. The Page 2 of 9 complainant, during the hearing, has argued in each case separately (as mentioned above). The complainant contended that the respondent with malafide intention has obstructed the information under the RTI Act. The complainant further submitted that the respondent in response to his RTI applications has given cyclostyle response and not applied his mind in giving reply/information. The complainant submitted that he has sought specific information in each of his RTI application but vague reply was given by the then CPIO on all his RTI applications. The complainant further submitted that the then CPIO has given timely response in some of his RTI applications but in large number of cases, there is a delay in giving reply by the then CPIO. The complainant further contended that the then CPIO has also not sought assistance under Section 5(4) of the RTI Act in order to obtain information from the concerned department/section/CPIO. That CPIO intentionally did not provide documentary information relating to functioning of his Supervisor Officer/FAA to avoid embarrassment to him and obstructed information with malafide intention. The complainant further contended that the then CPIO in its reply has wrongly gave his opinion that "It is not practical and feasible for the Government to create unnecessary records which do not involve public interest" which is beyond the provisions of the RTI Act. The complainant submitted that this is the grave violation of the rules and regulations. The complainant further requested the Commission to convert all his above complaints into the second appeal.
7. Regarding conduct of FAA, he further stated that the FAA has also not disposed of his first appeals within stipulated period of time as per the provisions of the RTI Act. That the FAA has given decisions where information sought is related to him and his poor conduct which is in sheer violation of principal of natural justice. That the FAA has also not given opportunity to the complainant of being heard in his first appeals and orders have been passed in favour of the CPIO. That the FAA malafidely upheld the reply of the CPIO, knowingly that the reply of the then CPIO is vague and misleading. The complainant further argued that the FAA had disposed his ten first appeals together even without hearing him. The complainant further stated that the FAA had also disposed of his first appeals in cyclostyle manner vide which he has upheld the wrong and identical replies of CPIO. The complainant further submitted that the FAA in disposing one of its first appeal had passed an order on the letter-head of the DoPT and not on the letter-head of the Ministry of Finance. He further submitted that after that the FAA had passed a corrigendum where he had signed the order on the letter-head of the Ministry of Finance. Therefore, an appropriate legal action should be Page 3 of 9 initiated against the then CPIO u/Section 20 of the RTI Act, 2005. The complainant further requested to invoke Section 25 of the RTI Act.
8. The then CPIO Shri Dalip Singh submitted that vide letters dated 22.02.2019, 24.06.2019, 26.06.2019, 27.06.2019, 01.07.2019, 22.07.2019, 25.07.2019, reply has been given to the complainant on his RTI applications wherein the complainant was informed that "Attention is invited to Para 9 of DOP&T OM No.1/4/2008-IR dated 25.4.2008 Only such information is required to be supplied under the Act which already exists and is held by the public authority or held under the control of the public authority It is not required under the Act to create information or to interpret information or to solve the problems raised by the applicants or to furnish replies to hypothetical questions. It is not practical and feasible for the Government to create unnecessary records which do not involve public interest. Under RTI Act, the applicant is not supposed to seek the reasons for any action of the Government officials. More specifically, RTI applicant is supposed to seek available record only. RTI Act is not meant for initiating enquiry against any person or seeking details steps/ activities within the Govt. Department". Shri Dalip Singh, then CPIO further submitted that both the SPMC Section and Coin Section received a lot of PMO references, VIP references, Public Grievances, multiple RTI of similar nature, Court matters regular matters of SPMCIL and Coin which required lot of time to complete. During the course of handling these matters during same period, the RTI applications could not be disposed of in timely manner. He further submitted that applicant has filed multiple RTIs of similar nature and there was no bad intention but inadvertent delay in giving reply to the RTI application. He further submitted that at the time he was appointed as CPIO, he has no knowledge of the RTI Act and no training was given the department that as to how RTI applications can be dealt. He has tendered his unconditional apology and assured that such mistakes will not happen in future. He has therefore requested the Commission to condone the delay.
Decision:
9. This Commission is not adjudicating on furnishing the information to the complainant and therefore, the legal issue to be decided herein is whether there is any malafide of the then CPIO which attracts penal action u/Section 20 of the RTI Act, 2005. The complainant has contested that there is a malafide intention on the Page 4 of 9 part of the respondent public authority which is wilfully obstructing the information. On the other hand, the respondent contended that there was no malafide intention in denying the information and the cyclostyle responses were given as he has no knowledge of RTI Act and these were large number of RTI applications of similar nature.
10. The Commission further observed that the complainant has filed a complaint before the Commission under Section 18 of the RTI Act and the Commission, at this stage, cannot convert it as a second appeal and cannot direct the respondent to provide information at the stage of adjudicating the complaint.
The Commission referred to the decision of the Hon'ble Supreme Court in the case of Chief Information Commissioner and another Vs. State of Manipura & Another reported in MANU/SC/1484/2011 : AIR 2012 SC 864; wherein their Lordships have held that "the remedy for a person who had sought information and was refused information, was to make an appeal under Section 19 of the RTI Act. Their Lordships have held that the nature of power under Section 18 of the Act is supervisory in character whereas the procedure under Section 19 is an appellate procedure and a person who is aggrieved by refusal in receiving the information which he has sought for can only seek redressed in the manner provided in the statute, namely, by following the procedure under Section 19. Section 7 read with Section 19 provides a complete statutory mechanism to a person who is aggrieved by refusal to receive information. Such person has to get the information by following the aforesaid statutory provisions. Sections 18 and 19 of the Act, serve two different purposes and lay down two different procedures and provide two different remedies. One cannot be a substitute for the other. While holding so, the Hon'ble Supreme Court has clarified the position that an appeal under Section 18 of the Act cannot be filed before the Chief Information Officer. In the instant case, a complaint is filed under Section 18(1) of the Act. In the light of the judgment of the Hon'ble Supreme Court, the complaint made by the second respondent herein is not sustainable".
11. The Commission further observes that the then PIO Shri Dalip Singh stated that "since he just joined SPMC section and there was lot of work in the Section. No Section Officer was available to assist on the matters. He has further informed that both the SPMC Section and Coin Section received a lot of PMO references, VIP references, Public Grievances, Court matters regular matters of SPMCIL and Coin which required lot of time to complete. During the course of handling all these matters during same period, the RTI application could not be disposed of timely. He tried hard to the best of his abilities to complete these Page 5 of 9 tasks. He further submitted that there was no wrongful intention in the inadvertent incorrect reply and delay in the reply to the RTI application. He has therefore requested to kindly condone the delay for submission of the reply". The Commission is of the view that this is self-inflicting and reflects admission of his poor performance and ability to comprehend. If he needed some more time or if he had no knowledge of RTI Act, he could have sought assistance from his controlling officer but instead had given cyclostyle/cryptic replies without application of mind in all cases. The then CPIO has been very casual in disposing of the RTI applications. The conduct of the then PIO, Shri Dalip Singh is under adverse observation of the Commission in previous cases also wherein strict warning has been issued to him again and again, however no improvement has been noticed in his working as CPIO. The Commission further observed that there is a delay in giving reply to the complainant on his above RTI applications. The Commission further observed that the then CPIO has always taken the same defense in all previous cases and today 66 cases are listed where same cyclostyle replies were given and again the then CPIO Shri Dalip Singh has taken the same defense for giving those misleading replies to the complainant which cannot be accepted by the Commission.
12. The Commission observed that the complainant contended that the respondent public authority has not disposed of his RTI applications within stipulated period of time, therefore, he had filed more and more RTI applications to find reasons and justifications of delay. The Commission further observed that the conduct of the First Appellate Authority has also come under observation, as he has upholding the vague replies of the CPIO by passing general orders and no directions or guidance was given by the FAA to the CPIO to provide the information to the applicant. Rather he has blindly approve the replies of the CPIO. Further, there is a delay on the part of the FAA in disposing the first appeals of the complainant and he did not recuse or provide information in RTI matters relating to his conduct as FAA.
13. The Commission is of the view that the CPIO is not required to give his own judgments on the issue but he should have specifically/point-wise denied it the information sought is not available as per their records or should have sought the assistance of the concerned CPIO/department u/s. 5(4) of the Act in order to give specific reply/information. Terming any information unnecessary is not warranted. The Commission takes a serious note of this fact. A reference was drawn to the decision of the Hon'ble Delhi High Court in the case of J.P Agrawal v. Union of India-2013(287) ELT25(Del.) wherein it was held as under:
Page 6 of 97."it is the PIO to whom the application is submitted and it is who is responsible for ensuring that the information as sought is provided to the applicant within the statutory requirements of the Act. Section 5(4) is simply to strengthen the authority of the PIO within the department; if the PIO finds a default by those from whom he has sought information. The PIO is expected to recommend a remedial action to be taken". The RTI Act makes the PIO the pivot for enforcing the implementation of the Act."
14. On the issue of alleged malafide for not sharing the information relating to functioning of superior authority, the Commission observed that the CPIO has not differentiated among RTIs whether relating to functioning of Sr. Authorities, pending RTI matters, appeals, complaints and other issues and has given same replies in all the cases. Prima facie, there are large number of RTIs filed by the complainant though technically different but of similar nature which could have been dealt more meticulously rather than being responded in identical manner. It is more reflective of his callous behavior but the matter need to be probed further for lack of administrative propriety/malafide.
15. The Commission further observed that firstly, there is a delay in giving reply to the complainant on his RTI applications. Secondly, the information was not provided specifically to the complainant on all his RTI applications as mentioned above. Thirdly, the response given by the then CPIO is without application of mind and callous behavior has been adopted by the then CPIO in disposing the RTI applications. This amounts to grave violation of the provisions of the RTI Act. Further, this also shows lackadaisical approach of the then PIO in dealing with the RTI applications. The defense taken by the then PIO is not sustainable and cannot be accepted in the eyes of law. The Commission observed that in Shail Sahni Vs. Sanjeev Kumar & Ors. in W.P.(C) No. 845 of 2014, the Hon'ble Delhi High Court has held that "misuse of the RTI Act has to be appropriately dealt with, otherwise the public would lose faith and confidence in this "sunshine Act". A beneficent Statute, when made a tool for mischief and abuse must be checked in accordance with law."
16. The Commission observed that the complainant in his complaints has expressed his displeasure with respect to the reply given by the respondent on his RTI applications. In this regard, the Commission noted that the complainant has filed complaints under Section 18 of the RTI Act and in order to adjudicate any penalty provisions under Section 18 read with Section 20 of the RTI Act, any one of the elements of Section 18 should be fulfilled. The Commission is of the view Page 7 of 9 that Section 18 sub-clause (e) has been invoked in the present case which reads as "who believes that he or she has been given incomplete, misleading or false information under this Act".
17. The Commission is of the view that the then CPIO has given the replies to the complainant with delay without any sufficient cause and information was also declined by giving identical reply and opinion without any sufficient reason. The Commission further observed that there was a complete negligence and laxity by the then CPIO in dealing with the RTI applications. It is abundantly clear that such matters are being ignored and set aside without application of mind which reflects disrespect towards the RTI Act, 2005 itself. The Commission expressed its displeasure on the casual and callous approach adopted by the then CPIO in responding to the RTI applications. It was felt that the conduct of the then CPIO was against the spirit of the RTI Act, 2005 which was enacted to ensure greater transparency and effective access to the information. Therefore, in view of the above circumstances, invoking of Section 20(2) of the RTI Act is warranted, which reads as under:
(2) Where the Central Information Commission or the State Information Commission, as the case may be, at the time of deciding any complaint or appeal is of the opinion that the Central Public Information Officer or the State Public Information Officer, as the case may be, has without any reasonable cause and persistently, failed to receive an application for information or has not furnished information within the time specified under sub-section (1) of Section 7 or malafidely denied the request for information or knowingly given incorrect, incomplete or misleading information or destroyed information which was the subject of the request or obstructed in any manner in, furnishing the information, it shall recommend for disciplinary action against the Central Public Information Officer or the State Public Information Officer, as the case may be, under the service rules applicable to him."
18. The Commission directs the Secretary, Department of Economic Affairs to have the matter examined with respect to the malafide intention and non- competence of the then CPIO Shri Dalip Singh and initiate appropriate disciplinary proceedings against him. A copy of action taken may be endorsed to the Commission for its information within a period of 60 days from the date of receipt of this order.
19. The Commission further observed that the complainant has specifically pointed-out and had uploaded the reply of the First Appellate Authority where he Page 8 of 9 has passed an order on the letter-head of the DoPT. The Commission observed that the FAA was casual for probably not reading the letter-head. The conduct of FAA should be reviewed by his Controlling Authority. The Commission directs the Controlling Authority of the First Appellate Authority Shri Manmohan Sachdeva to look into his conduct in light of complaints of not discharging his duties meticulously as FAA which were assigned to him.
20. The respondent is directed to place a copy of this order before the Secretary, Department of Economic Affairs and the Controlling Authority of Shri Manmohan Sachdeva through Secretary, DEA for its compliance.
21. With the above observations, the complaints are disposed of.
22. Copy of the decision be provided free of cost to the parties.
नीरज कुमार गु"ता
Neeraj Kumar Gupta (नीरज ता)
Information Commissioner (स
सच
ू ना आय#
ु त)
त
िदनांक / Date: 16-04-2021
Authenticated true copy
(अ भ मा&णत स(या)पत त)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Addresses of the parties:
1. CPIO
M/o. Finance
Department of Economic Affairs
North Block, New Delhi-110001
2. Mr. Varun Krishna
Page 9 of 9
Annexure - 'A'
Date of Hearing 16-04-2021
Shri Varun Krishna vs. Department of Economic Affairs Sr. File No. RTI date with details of information sought CPIO reply detail with date F.A. Date if any FA Order if any No. 1 CIC/DOEAF/C/2019/646729 23-04-2021 22-07-2021Dalip Singh Not on Record Not on Record Particulars of Information required: Reply :- In regard to point 1, 2, & 3 of para 3 in this
a) Subject matter of information: FAA & regard it is stated that action is invited to Para 9 of Director Shri ManmohanSachdeva has DoP&T OM No.1/4/2008-IR dated 25.04.2008 claimed that the first appeal reg no. Only such information is required to be supplied DOEAF/A/2019/60025 Dtd 17.02.19 is under the Act which already exists and is held by not found attached during scrutiny vide the public authority or held under the control of the letter no. 11/03/2018-SPMC Dtd 15.4.19 public authority It is not required under the Act to hence not disposed. create information or to interpret information or to
b) The period to which information relates: solve the problems raised by the applicants or to 17.2.19 to Current Date. furnish replies to hypothetical questions.
c) Description of Information required: Please 1. It is not practical and feasible for the provide certified copies of following Government to create unnecessary records which information: do not involve public interest.
1. Name and designation of the official who 2. Under RTI Act, the applicant is not supposed to conducted scrutiny. seek the reasons for any action of the Government
2. Date on which FAA Shri officials. More specifically, RTI applicant is ManmohanSachdeva observed about the supposed to seek available record only. missing attachment of first appeal. 3. RTI Act is not meant for initiating enquiry
3. Copy of print from the portal proving first against any person or seeking details steps/ appeal as an attachment is found to be activities within the Govt. Department missing from attachment page.
2 CIC/DOEAF/C/2019/646731 23-05-2019 24-06-2019 01-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: RTI RegNo.DOEAF/R/2019/50216 Dtd 19.4.19 not disposed till current date by PIO Mr. Dalip Singh.
b) The period to which information relates:
19.4.19 to Current Date
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving RTI till current date mentioning names and designations of the officials with whom RTI was lying along with details of action taken by him/her.
2. Name and designation of the official accountable for not timely disposing RTI.
3. Documentary proof proving that there is no mala-fide intention for not timely disposing RTI.
3 CIC/DOEAF/C/2019/646742 24-05-2019 26-06-2019 01-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 17.2.19.
b) The period to which information relates:
17.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 17.2.19 by Shri Sachdeva.
2. Total number of First appeals from Sno 1 which are not disposed till current date i.e. Showed deemed refusal u/s 7(2) .
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2
4. Name and designation of disciplinary authority of Shri ManmohanSachdeva.
5. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5) for disposing this current first appeal.
4 CIC/DOEAF/C/2019/646751 23-04-2019 22-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60026 Dtd 17.02.19 is not found attached during scrutiny vide letter no. 11/03/2018-SPMC Dtd 15.4.19 hence not disposed.
b) The period to which information relates:
17.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official who conducted scrutiny.
2. Date on which FAA Shri ManmohanSachdeva observed about the missing attachment of first appeal.
3. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
5 CIC/DOEAF/C/2019/646754 23-04-2019 22-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60027 Dtd 17.02.19 is not found attached during scrutiny vide letter no. 11/03/2018-SPMC Dtd 15.4.19 hence not disposed.
b) The period to which information relates:
17.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official who conducted scrutiny.
2. Date on which FAA Shri ManmohanSachdeva observed about the missing attachment of first appeal.
3. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
6 CIC/DOEAF/C/2019/659033 24-01-2019 22-02-2019 23-02-2019 Not on Record Particulars of Information required: 1,2,3 of sub para C) of point No.3. Attention is
a) Subject matter of information: Pertaining to my invited to Para 9 of DOP&T OM No.1/4/2008-IR representation copied to Secretary-Department of dated 25.4.2008 Only such information is required Economic Affairs Dtd 14.12.18 against to be supplied under the Act which already exists CMDSPMCIL[Copy Enclosed]. and is held by the public authority or held under the
b) The period to which information relates: 14.12.18 control of the public authority It is not required till the Date of this RTI application. under the Act to create information or to interpret
c) Description of Information required: Please information or to solve the problems raised by the provide certified copies of following information: applicants or to furnish replies to hypothetical
1. Daily progress report mentioning names and questions. designation of the officials with whom representation was lying along with details of action taken by him/her along with corresponding office notes/file noting.
2. Action Taken Report (ATR) by concerned official.
3. In case no action been taken then provide reasons in records along with name, designation & contact details of the official to whom the matter can be reported [Ref section 4.1.d].
7 CIC/DOEAF/C/2019/652526 09-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 15.3.19.
b) The period to which information relates: 15.3.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 15.3.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
8 CIC/DOEAF/C/2019/652500 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60065 Dtd 6.5.19 till current date.
b) The period to which information relates: 6.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
9 CIC/DOEAF/C/2019/652499 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60066 Dtd 6.5.19 till current date.
b) The period to which information relates: 6.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
10 CIC/DOEAF/C/2019/652498 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60065 Dtd 6.5.19 till current date.
b) The period to which information relates: 6.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
11 CIC/DOEAF/C/2019/652495 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60063 Dtd 4.5.19 till current date.
b) The period to which information relates: 4.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
12 CIC/DOEAF/C/2019/652494 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60062 Dtd 4.5.19 till current date.
b) The period to which information relates: 4.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
13 CIC/DOEAF/C/2019/652492 09-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 12.3.19.
b) The period to which information relates: 12.3.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 12.3.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
14 CIC/DOEAF/C/2019/652434 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60038 Dtd 28.2.19 till current date.
b) The period to which information relates: 28.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
3. Name and designation of the disciplinary authority of official mentioned at Sno 2.
15 CIC/DOEAF/C/2019/652489 09-06-2019 25-07-2019 Not on Record Not on Reocrd Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 2.3.19.
b) The period to which information relates: 2.3.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 2.3.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
16 CIC/DOEAF/C/2019/652486 09-06-2019 25-07-2019 Not on Record Not on Reocrd Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 28.2.19.
b) The period to which information relates: 28.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 28.2.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
17 CIC/DOEAF/C/2019/652485 09-06-2019 25-07-2019 Not on Record Not on Reocrd Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 23.2.19.
b) The period to which information relates: 23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 23.2.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
18 CIC/DOEAF/C/2019/652484 09-06-2019 25-07-2019 Not on Record Not on Reocrd Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 21.2.19.
b) The period to which information relates: 21.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 21.2.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
19 CIC/DOEAF/C/2019/652483 09-06-2019 25-07-2019 Not on Record Not on Reocrd Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 18.2.19.
b) The period to which information relates: 18.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 18.2.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
20 CIC/DOEAF/C/2019/652482 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to RTIs received in April 2019 by Department of Economic Affairs.
b) The period to which information relates: 1.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of RTIs received in April 2019. 2.
Total number of RTIs from Sno 1 which are not disposed till current date.
3. Name and designation of the official accountable for each at Sno 2.
4. Name and designation of the official from Department of Economic Affairs responsible to keep track for timely disposals of RTIs.
5. Copy of duty list assigned to nodal PIO from Department of Economic Affairs.
21 CIC/DOEAF/C/2019/652481 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to RTIs received on 2.4.19 by Shri Dalip Singh.
b) The period to which information relates: 2.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of RTIs received on 2.4.19 by PIO Shri Dalip Singh.
2. Total number of RTIs from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
22 CIC/DOEAF/C/2019/652480 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: RTI RegNo.DOEAF/R/2019/50172 Dtd 2.4.19 not disposed till current date by PIO Mr. Dalip Singh.
b) The period to which information relates: 2.4.19 to Current Date
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official accountable for not timely disposing RTI.
2. Documentary proof proving that there is no mala- fide intention for not timely disposing RTI.
3. Total number of overdue RTIs pending for disposal as on current date by official mentioned at Sno 1.
23 CIC/DOEAF/C/2019/652479 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: RTI RegNo.DOEAF/R/2019/50172 Dtd 2.4.19 not disposed till current date by PIO Mr. Dalip Singh.
b) The period to which information relates: 2.4.19 to Current Date
c) Description of Information required: Please provide certified copies of following information:
1. File number in which subject RTI is enclosed along with total number of pages enclosed in the file.
2. Copies of all documents prepared, executed, issued, and received including file noting and signatures of the officials pertaining to subject RTI.
24 CIC/DOEAF/C/2019/652478 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60053 Dtd 19.4.19 till current date.
b) The period to which information relates: 19.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
25 CIC/DOEAF/C/2019/652475 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60035 Dtd 23.2.19 till current date.
b) The period to which information relates: 23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
3. Name and designation of the disciplinary authority of official mentioned at Sno 2.
26 CIC/DOEAF/C/2019/652474 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60034 Dtd 23.2.19 till current date.
b) The period to which information relates: 23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
3. Name and designation of the disciplinary authority of official mentioned at Sno 2.3. Name and designation of the disciplinary authority of official mentioned at Sno 2.
27 CIC/DOEAF/C/2019/652472 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60033 Dtd 23.2.19 till current date.
b) The period to which information relates: 23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
3. Name and designation of the disciplinary authority of official mentioned at Sno 2.
28 CIC/DOEAF/C/2019/652471 04-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60031 Dtd 21.2.19 till current date.
b) The period to which information relates: 21.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
3. Name and designation of the disciplinary authority of official mentioned at Sno 2.
29 CIC/DOEAF/C/2019/652470 10-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 6.5.19.
b) The period to which information relates: 6.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 6.5.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
30 CIC/DOEAF/C/2019/652469 10-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 4.5.19.
b) The period to which information relates: 4.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 4.5.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
31 CIC/DOEAF/C/2019/652468 10-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 19.4.19.
b) The period to which information relates: 19.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 19.4.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
32 CIC/DOEAF/C/2019/652466 10-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 16.4.19.
b) The period to which information relates: 16.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 16.4.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along wit
33 CIC/DOEAF/C/2019/652496 11-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60064 Dtd 6.5.19 till current date.
b) The period to which information relates: 6.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Kindly provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
34 CIC/DOEAF/C/2019/651506 09-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Email Dtd 16.5.19 addressed to Secretary and Joint Secretary-Department of Economic Affairs [1].
b) The period to which information relates: 16.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Action taken report (ATR) by Secretary- Department of Economic Affairs.
2. Copies of all documents which were prepared, executed, issued and received pertaining to the Email Dtd 16.5.19.
35 CIC/DOEAF/C/2019/651505 09-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Email Dtd 16.5.19 addressed to Secretary and Joint Secretary-Department of Economic Affairs [1].
b) The period to which information relates: 16.5.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Action taken report (ATR) by Joint Secretary- Department of Economic Affairs.
2. Copies of all documents which were prepared, executed, issued and received pertaining to the Email Dtd 16.5.19.
36 CIC/DOEAF/C/2019/650805 24-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Email addressed to Shri Dalip Singh Dtd 13.5.19.
b) The period to which information relates:
13.5.19 to Date of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Action taken report by Shri Dalip Singh on receipt of Email Dtd 13.5.19.
2. Total number of overdue RTIs pending as on 13.5.19.
3. Total number of overdue RTIs pending as on current date.
4. Total number of overdue RTIs pending as on date of disposal of this current RTI.
5. Action taken report by Shri ManmohanSachdeva on receipt of Email Dtd 13.5.19.
6. Action taken report by Secretary-
Department of Economic Affairs on receipt of Email Dtd 13.5.19.
7. Action taken report by Honble Finance Minister on receipt of Email Dtd 13.5.19.
8. In case no information exists for Sno 1 OR Sno 5 OrSno 6 or Sno 7 then provide reasons available in records for not taking action in order to strengthen RTI Act [Ref Section 4.1.d].
37 CIC/DOEAF/C/2019/650785 09-07-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by the Department of Economic Affairs in May 2019.
b) The period to which information relates:
1.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals registered in May 2019.
2. Total number of appeals from Sno 1 which are not disposed till current date, Name and designation of the erring FAA along with grounds available in records for non disposal of each.
3. Provide the copies of all communications/reminders sent from the office of Shri RK Tiwari- Deputy Secretary to the erring FAA mentioned at Sno 2 for effective implementation of RTI Act.
4. Name, Designation, Email address, and official mobile number of the controlling authority of Shri RK Tiwari-Deputy Secretary.
38 CIC/DOEAF/C/2019/650784 02-07-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by all the FAA-
Department of Economic Affairs on 23.5.19.
b) The period to which information relates:
23.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of FAA's appointed in Department of Economic Affairs along with Total number of First appeals registered on 23.5.19.
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Action taken report by the controlling authority upon erring FAAs for the dereliction of official duty/quasi-judicial responsibility along with name and designation of the controlling authority.
4. Name and designation of deemed PIO u/s 5(4) + 5(5).
39 CIC/DOEAF/C/2019/650925 05-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to my representation addressed to Secretary-Department of Economic Affairs Dtd 6.12.18 against CMDSPMCIL[Copy Enclosed].
b) The period to which information relates: 6.12.18 till the Date of this RTI application.
c) Description of Information required: Please provide certified copies of following information:
1. Copies of all documents which were prepared, executed, issued, and received pertaining to the representation Dtd 6.12.18 along with file noting and signature of all the executives.
2. Status of representation as on current date. 40 CIC/DOEAF/C/2019/650896 23-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Email representation Dtd 30.5.19 to the Secretary- Department of Economic Affairs.
b) The period to which information relates: 30.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving representation till date of this RTI mentioning name and designation of the officials with whom my representation was/is lying along with details of action taken by him/her.
2. Action taken report by the Secretary-Department of Economic Affairs.
3. Name and designation of the official whose assistance is sought u/s 5(4) + 5(5) of RTI Act. 41 CIC/DOEAF/C/2019/651075 17-07-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending RTI no DOEAF/R/2019/50165 DTD 28.3.19 whose First appeal no DOEAF/A/2019/60063 DTD 4.5.19 has been disposed without ordering PIO to provide information.
b) The period to which information relates: 28.3.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Duty list of RTI head for the proper implementation of RTI in Department of Economic Affairs.
2. Copies of all communications including reminders issued by the office of RTI head to the erring PIO for disposing subject RTI.
3. Current status of the RTI along with Expected date by which the RTI information will be provided. 42 CIC/DOEAF/C/2019/651074 17-07-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending RTI no DOEAF/R/2019/50165 DTD 28.3.19 whose First appeal no DOEAF/A/2019/60063 DTD 4.5.19 has been disposed without ordering PIO to provide information.
b) The period to which information relates: 28.3.19 to Date of disposal of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Grounds available in records based upon which information has been obstructed by the FAA Shri ManmohanSachdeva.
2. In case the information demanded in RTI has already been provided then provide the documentary evidence.
43 CIC/DOEAF/C/2019/650764 21-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 21.5.19.
b) The period to which information relates:
21.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 21.5.19
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Action taken report by the controlling authority of Shri ManmohanSachdeva for the dereliction of official duty/quasi-judicial responsibility.
4. In case no action being taken then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
44 CIC/DOEAF/C/2019/650743 23-06-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri ManmohanSachdeva on 21.5.19.
b) The period to which information relates:
21.5.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Total number of First appeals received on 21.5.19
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Action taken report by the controlling authority of Shri ManmohanSachdeva for the dereliction of official duty/quasi-judicial responsibility.
4. In case no action being taken then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
45 CIC/DOEAF/C/2019/649758 23-05-2019 24-06-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Grievance No. DOEAF/E/2019/00365 Dtd 5.4.19 against Shri ManmohanSachdeva Director (Currency) forwarded to SPMCIL stating that: Subject matter is concerned with SPMCIL for appropriate action.
b) The period to which information relates:
Date of forwarding to Date of providing ATR.
c) Description of Information required: Please provide certified copies of following information:
1. Copies of all documents exchanged between Department of Economic Affairs and SPMCIL pertaining to subject mentioned grievance.
2. Name, designation, and Email address of the official to whom the grievance should have been forwarded against Shri ManmohanSachdeva.
3. Name and Designation of the official from SPMCIL to whom grievance has been transferred. 4. Documentary evidence proving that the official mentioned at Sno 3 has powers to take action against Shri ManmohanSachdeva.
46 CIC/DOEAF/C/2019/649756 23-05-2019 24-06-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Grievance No. DOEAF/E/2019/00365 Dtd 5.4.19 against Shri ManmohanSachdeva Director (Currency) forwarded to SPMCIL stating that: Subject matter is concerned with SPMCIL for appropriate action.
b) The period to which information relates: 5.4.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and Official mobile number of the official who transferred the subject grievance to SPMCIL.
2. Copy of approval taken from highest authority before transferring to SPMCIL.
3. Current status of grievance 47 CIC/DOEAF/C/2019/649754 23-05-2019 24-06-2019 Not on Record Not on Record Particulars of Information required: attention is invited to Para 9 of DOP&T OM
a) Subject matter of information: Pertaining to No.1/4/2008-IR dated 25.4.2008 Only such Grievance No. DOEAF/E/2019/00365 information is required to be supplied under the Dtd 5.4.19 against Shri ManmohanSachdeva Act which already exists and is held by the public Director (Currency) forwarded to SPMCIL authority or held under the control of the public stating that: Subject matter is concerned authority It is not required under the Act to create with SPMCIL for appropriate action. information or to interpret information or to solve
b) The period to which information relates: the problems raised by the applicants or to furnish 5.4.19 to Current Date. replies to hypothetical questions.
c) Description of Information required: Please 1. It is not practical and feasible for the provide certified copies of following Government to create unnecessary records which information: do not involve public interest.
1. Kindly highlight the relevant part from 2. Under RTI Act, the applicant is not supposed to grievance which proves that the subject seek reasons for any action of the Government matter is concerned with SPMCIL. officials. More specifically, RTI applicant is suppose
2. Name and designation of the official whose to seek available record only.
assistance is sought u/s 5(4) + 5(5). 3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/activities within the Govt. Department 48 CIC/DOEAF/C/2019/649607 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: In regard to point 1 & 2 of para 3 in this regard it is
a) Subject matter of information: Pertaining to stated that attention is invited to Para 9 of DoP&T pending non-disposed first appeal Reg No. OM No.1/4/2008-IR dated 25.04.2008 Only such DOEAF/A/2019/60119 Dtd 8.6.19 till information is required to be supplied under the current date. Act which already exists and is held by the public
b) The period to which information relates: authority or held under the control of the public 8.6.19 to Date of this RTI. authority It is not required under the Act to create
c) Description of Information required: Please information or to interpret information or to solve provide certified copies of following the problems raised by the applicants or to furnish information: replies to hypothetical questions. 1. It is not
1. Provide the reasons recorded in writing by practical and feasible for the Government to create the FAA for not disposing the RTI within unnecessary records which do not involve public 30 days u/s 19(6). If no information exists interest. in record then clearly state the same. 2. Under RTI Act, the applicant is not supposed to
2. Provide the copies of all reminders sent seek the reasons for any action of the Government from the office of Shri RK Tiwari to the officials. More specifically, RTI applicant is FAA for timely disposal of subject appeal. supposed to seek available record only.
3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/ activities within the Govt. Department.
49 CIC/DOEAF/C/2019/648879 23-05-2019 24-06-2019 25-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Grievance No. DOEAF/E/2019/00363 Dtd 5.4.19 against Shri ManmohanSachdeva Director (Currency) forwarded to SPMCIL stating that: Subject matter is concerned with SPMCIL for appropriate action.
b) The period to which information relates:
Date of forwarding to Date of providing ATR.
c) Description of Information required: Please provide certified copies of following information:
1. Name and Designation of the official from SPMCIL to whom grievance has been transferred.
2. Documentary evidence proving that the official mentioned at Sno 1 has powers to take action against Shri ManmohanSachdeva.
50 CIC/DOEAF/C/2019/648878 23-05-2019 24-06-2019 25-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Grievance No. DOEAF/E/2019/00363 Dtd 5.4.19 against Shri ManmohanSachdeva Director (Currency) forwarded to SPMCIL stating that: Subject matter is concerned with SPMCIL for appropriate action.
b) The period to which information relates:
Date of forwarding to Date of providing ATR.
c) Description of Information required: Please provide certified copies of following information:
1. Copies of all documents exchanged between Department of Economic Affairs and SPMCIL pertaining to subject mentioned grievance.
2. Name, designation, and Email address of the official to whom the grievance should have been forwarded against Shri ManmohanSachdeva.
51 CIC/DOEAF/C/2019/648872 23-05-2019 24-06-2019 24-06-2019 Not on Record Particulars of Information required: attention is invited to Para 9 of DOP&T OM
a) Subject matter of information: Pertaining to No.1/4/2008-IR dated 25.4.2008 Only such Grievance No. DOEAF/E/2019/00363 information is required to be supplied under the Dtd 5.4.19 against Shri ManmohanSachdeva Act which already exists and is held by the public Director (Currency) forwarded to SPMCIL authority or held under the control of the public stating that: Subject matter is concerned authority It is not required under the Act to create with SPMCIL for appropriate action. information or to interpret information or to solve
b) The period to which information relates: the problems raised by the applicants or to furnish 5.4.19 to Current Date. replies to hypothetical questions.
1. It is not practical and feasible for the
c) Description of Information required: Please Government to create unnecessary records which provide certified copies of following do not involve public interest. information: 2. Under RTI Act, the applicant is not supposed to
1. Name and Official mobile number of the seek reasons for any action of the Government official who transferred the subject officials. More specifically, RTI applicant is suppose grievance to SPMCIL. to seek available record only.
2. Copy of approval taken from highest 3. RTI Act is not meant for initiating enquiry authority before transferring to SPMCIL. against any person or seeking details steps/activities
3. Current status of grievance. within the Govt. Department 52 CIC/DOEAF/C/2019/648644 22-04-2019 22-07-2019 23-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60020 Dtd 16.02.19 is not found attached during scrutiny vide letter Dtd 15.4.19 [1] hence not disposed.
b) The period to which information relates:
16.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
2. Copies of all documents which were prepared, executed, issued, or received u/s 2(f) by all the concerned officials prior issuing letter Dtd 15.4.19.
53 CIC/DOEAF/C/2019/648635 22-04-2019 22-07-2019 23-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60019 Dtd 16.02.19 is not found attached during scrutiny vide letter Dtd 15.4.19 [1] hence not disposed.
b) The period to which information relates:
16.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official who conducted scrutiny along with Date on which scrutiny was conducted.
2. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
3. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5) for disposal of current RTI.
54 CIC/DOEAF/C/2019/648633 22-04-2019 22-07-2019 23-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60018 Dtd 16.02.19 is not found attached during scrutiny vide letter Dtd 15.4.19 [1] hence not disposed.
b) The period to which information relates:
16.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official who conducted scrutiny.
2. Date on which observation was made by the FAA Shri ManmohanSachdeva about the missing attachment of first appeal.
3. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
4. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5) for disposal of current RTI.
55 CIC/DOEAF/C/2019/648418 31-05-2019 01-07-2019 02-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to complaints of Shri ManmohanSachdeva.
b) The period to which information relates: 1.2.19 to 28.2.19
c) Description of Information required: Please provide certified copies of following information:
1. Total number of complaints received by the Secretary-Department of Economic Affairs of Shri ManmohanSachdeva against Shri ManmohanSachdeva.
2. Provide copies of the Sno 1 along with their respective inward numbers.
3. Provide copies of Action taken report on each as per Sno 2 along with copies of file noting including signatures of the executives.
4. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5).
56 CIC/DOEAF/C/2019/648416 31-05-2019 01-07-2019 02-07-2019 Not on Record Particulars of Information required: - sub para 1,2,3 of para c of Point NO.3: attention
a) Subject matter of information: Pertaining to is invited to Para 9 of DOP&T OM No.1/4/2008- complaints of Shri ManmohanSachdeva. IR dated 25.4.2008 Only such information is
b) The period to which information relates: 1.1.19 to required to be supplied under the Act which already 31.1.19 exists and is held by the public authority or held
c) Description of Information required: Please under the control of the public authority It is not provide certified copies of following information: required under the Act to create information or to
1. Total number of complaints received by the interpret information or to solve the problems Secretary-Department of Economic Affairs of Shri raised by the applicants or to furnish replies to ManmohanSachdeva against Shri hypothetical questions. ManmohanSachdeva. 1. It is not practical and feasible for the
2. Provide copies of the Sno 1 along with their Government to create unnecessary records which respective inward numbers. do not involve public interest.
3. Provide copies of Action taken report on each as 2. Under RTI Act, the applicant is not supposed to per Sno 2 along with copies of file noting including seek reasons for any action of the Government signatures of the executives. officials. More specifically, RTI applicant is suppose
4. Name and designation of the official whose to seek available record only. assistance was sought u/s 5(4) + 5(5). 3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/activities within the Govt. Department.
57 CIC/DOEAF/C/2019/647908 13-05-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to Grievance No. DOEAF/E/2019/00360 Dtd 5.4.19 against Shri ManmohanSachdeva Director (Currency) forwarded to SPMCIL stating that: Subject matter is concerned with SPMCIL for appropriate action.
b) The period to which information relates:
Date of forwarding to Date of providing ATR.
c) Description of Information required: Please provide certified copies of following information:
1. Copies of all documents exchanged between Department of Economic Affairs and SPMCIL pertaining to subject mentioned grievance.
2. Name, designation, and Email address of the official to whom the grievance should have been forwarded against Shri ManmohanSachdeva.
58 CIC/DOEAF/C/2019/647917 16-05-2019 27-06-2019 30-06-2019 Not on Record Particulars of Information required: attention is invited to Para 9 of DOP&T OM
a) Subject matter of information: Pertaining to No.1/4/2008-IR dated 25.4.2008 Only such Email Dtd 4.4.19 [1] addressed to Secretary- information is required to be supplied under the Department of Economic Affairs Ref: First Act which already exists and is held by the public appeal Reg No. DOEAF/A/2019/60019 authority or held under the control of the public Dtd 16.02.19. authority It is not required under the Act to create
b) The period to which information relates: information or to interpret information or to solve 4.4.19 to Current Date. the problems raised by the applicants or to furnish
c) Description of Information required: Please replies to hypothetical questions.
provide certified copies of following 1. It is not practical and feasible for the information: Government to create unnecessary
1. Copies of all documents prepared, executed, records which do not involve public received or issued with reference to interest.
representation Dtd 4.4.19 along with file 2. Under RTI Act, the applicant is not noting and signatures of the officials. supposed to seek reasons for any action of
2. Action taken report (ATR). 3. Name and the Government officials. More designation of the official whose assistance specifically, RTI applicant is suppose to is sought u/s 5(4) + 5(5). seek available record only.
3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/activities within the Govt.
Department. 4. In several judgements, it has been stated that the RTI applicant are required to provide detail justification for seeking information on a particular issue.
The purpose of public interest should be manifested in a RTI application.
59 CIC/DOEAF/C/2019/647990 25-04-2019 22-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60041 Dtd 2.3.19 till current date.
b) The period to which information relates: 2.3.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Evidence of receipt and dispatch in the offices of all the officials mentioned at Sno 1.
60 CIC/DOEAF/C/2019/647989 25-04-2019 22-07-2019 25-05-2019 Not on Record Particulars of Information required: Reply :- Sub para 1, 2, & 3 in this regard it is stated
a) Subject matter of information: Pertaining to that action is invited to Para 9 of DoP&T OM pending non-disposed first appeal Reg No. No.1/4/2008-IR dated 25.04.2008 Only such DOEAF/A/2019/60038 Dtd 28.02.19 till current information is required to be supplied under the date. Act which already exists and is held by the public
b) The period to which information relates: 28.2.19 to authority or held under the control of the public Current Date. authority It is not required under the Act to create
c) Description of Information required: Please information or to interpret information or to solve provide certified copies of following information: the problems raised by the applicants or to furnish
1. Daily progress report from date of receiving first replies to hypothetical questions. appeal till current date mentioning name and 1. It is not practical and feasible for the designation of the officials with whom my first appeal Government to create unnecessary records which was lying for disposal and details of action taken by do not involve public interest. him/her. 2. Under RTI Act, the applicant is not supposed to
2. Evidence of receipt and dispatch in the offices of seek the reasons for any action of the Government all the officials mentioned at Sno 1 officials. More specifically, RTI applicant is supposed to seek available record only.
3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/ activities within the Govt. Department 61 CIC/DOEAF/C/2019/647991 25-04-2019 22-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60043 Dtd 9.3.19 till current date.
b) The period to which information relates: 9.3.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Evidence of receipt and dispatch in the offices of all the officials mentioned at Sno 1.
62 CIC/MOFIN/C/2019/651113/DOEAF 24-07-2019 25-07-2019 Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60131 Dtd 9.6.19 till current date.
b) The period to which information relates:
9.6.19 to Date of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
3. Name and designation of deemed PIO u/s 5(4) + 5(5) whose assistance was sought for disposing this current RTI.
63 CIC/DOEAF/C/2019/646613 23-04-2019 22-07-2019 23-05-2019 09-07-2019 Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60023 Dtd 17.02.19 is not found attached during scrutiny vide letter no.
11/03/2018-SPMC Dtd 15.4.19 hence not disposed.
b) The period to which information relates:
17.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Name and designation of the official who conducted scrutiny.
2. Date on which FAA Shri ManmohanSachdeva observed about the missing attachment of first appeal.
3. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
64 CIC/DOEAF/C/2019/646765 23-04-2019 22-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60034 Dtd 23.02.19 is not found attached during scrutiny vide letter no.
11/03/2018-SPMC Dtd 15.4.19 hence not disposed.
b) The period to which information relates:
23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Names and designations of all the officials who are accountable for issuing letter Dtd 15.4.19.
2. Name and designation of the disciplinary authority of officials mentioned at Sno 1.
3. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
65 CIC/DOEAF/C/2019/646779 23-04-2019 22-07-2019 Not on Record Not on Record
-:DO:-
Particulars of Information required:
a) Subject matter of information: FAA & Director Shri ManmohanSachdeva has claimed that the first appeal reg no.
DOEAF/A/2019/60035 Dtd 23.02.19 is not found attached during scrutiny vide letter no.
11/03/2018-SPMC Dtd 15.4.19 hence not disposed.
b) The period to which information relates:
23.2.19 to Current Date.
c) Description of Information required: Please provide certified copies of following information:
1. Copy of print from the portal proving first appeal as an attachment is found to be missing from attachment page.
2. Disciplinary action that can be taken upon officials for providing false information vide letter Dtd 15.4.19. Provide copy from manual.
66 CIC/DOEAF/C/2019/646780 13-07-2019 25-07-2019 Not on Record Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60105 Dtd 25.5.19 till current date.
b) The period to which information relates:
25.5.19 to Date of this RTI.
c) Description of Information required: Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Name and Designation of the official accountable for not disposing subject first appeal till current Date.
3. Provide the copies of all reminders sent from the office of Shri RK Tiwari to the FAA for timely disposal of subject appeal.