Indian Kanoon - Search engine for Indian Law

Central Information Commission

Adv. Abha Singh Sawaiyan vs Csir-Cimfr, Dhanbad on 9 March, 2026

                                                         CIC/CMRID/A/2024/657240

                                    के   ीय सूचना आयोग
                             Central Information Commission
                                  बाबा गंगनाथ माग,मुिनरका
                              Baba Gangnath Marg, Munirka
                               नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/CMRID/A/2024/657240

Adv. Abha Singh Sawaiyan                                     ... अपीलकता/Appellant

                                     VERSUS
                                      बनाम
CPIO: CSIR-Central
Institute of Mining & Fuel                               ... ितवादीगण/Respondents
Research, Dhanbad

Relevant dates emerging from the appeal:

RTI : 18.09.2024              FA     : 31.10.2024            SA     : 21.12.2024

CPIO :   Not on record        FAO : 05.12.2024               Hearing : 23.02.2026


Date of Decision: 23.02.2026
                                        CORAM:
                                   Hon'ble Commissioner
                                      Shri P R Ramesh
                                       ORDER

1. The Appellant filed an RTI application dated 18.09.2024 seeking information on the following points:

1. Please provide a certified copy of the rules related to the residential allowance provided to permanent employees and project associates.

2. Please provide the reason for not providing residential allowance to the Project Associates by CSIR Office Memorandum No. 4/CMG/2020-TMDII dated 13.08.2020 and CSIR Office Memorandum No. 5-1 (342)/2017-PD dated

02.09.2024 along with documentary evidence.

CIC/CMRID/A/2024/657240

3. If the Project Associate has his own residence at the workplace, will he be entitled to residential allowance under the above mentioned letter number (point number 02) or not, please provide it with documentary evidence.

2. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 31.10.2024 The FAA vide order dated 05.12.2024 observed as under:-.

"This has reference to your RTI appeal application bearing registration no. CMRID/A/E/24/00026 dated 31.10.2024 and RTI request registration no. CMRID/R/E/24/00065 dated 18.09.2024.

Please, find attached herewith the required information containing one page as received from user department. There is no further update on the asked information.

No such information is available "

3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 21.12.2024.

Facts emerging in Course of Hearing:

Appellant: Not present Respondent: Dr. Rakesh Kumar, CPIO/Sr. Principal Scientist- participated in the hearing.

4. The Respondent while defending their case inter alia submitted that the information sought relates to general administrative officer and information sought pertains to administrative section. He averred that information as per the inputs received from the administrative section 'no information is available' in their official records. A written submission dated 16.02.2026 has been received from the CPIO and same has been taken on record. The relevant extract whereof is as under:

CIC/CMRID/A/2024/657240 "..In response to the notice of hearing for appeal/complaint regarding the above-mentioned reference. I, Dr. Rakesh Kumar, CPIO, CSIR-CIMFR, Dhanbad am submitting the reply as under:

1. That the RTI Application of Adv. Abha Singh Sawaiyan was received on 18.09.2024.

2. That the Application was marked to Controller of Administration/Administrative Officer. CSIR-CIMFR on 19.09.2024 (copy attached) for collecting the information sought by the Appellant.

3. The reply was received from deemed CPIO Controller of Administration/Administrative Officer on 04.10.2024 (copy attached) which said "No such information is available in this section as sought by the applicant".

4. That the reply was sent to the Appellant on 17.10.2024 (copy attached).

5. Further the first appeal of the Appellant was received on 31.10.2024 in our office.

6. That the Appellate Authority sent his reply to the Appellant on 05.12.2024 (copy attached).

7. That the notice of hearing for appeal/complaint was marked to deemed CPIO Controller of Administration/Administrative Officer, CSIR-CIMFR on 09.02.2026.

8. In the Grounds of Second Appeal (copy attached), the Applicant has reasoned that the office (i.e. CSIR-CIMFR) has stated that "no such rule is available in their office.."

Decision:

6. Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, Page 3 of 4 CIC/CMRID/A/2024/657240 written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.

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

Sd/-

(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:

1 The CPIO Chief Administrative Officer-(RTI Section), CSIR-Central Institute of Mining & Fuel Research, Barwa Road Campus, Dhanbad-826015 (Jharkhand) 2 Adv. Abha Singh Sawaiyan Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)