Central Information Commission
Anil Kumar Joshi vs Prasar Bharati Secretariat on 3 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/PBSEC/C/2024/130554
Anil Kumar Joshi ....निकायतकताग /Complainant
VERSUS
बनाम
CPIO: DDG (E), Prasar Bharati Secretariat,
Doordarshan Kendra Shimla,
Chaura Maidan, Shimla - 171004.
....प्रनतवािीगण /Respondent
Date of Hearing : 03-02-2026
Date of Decision : 03-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from complaint:
RTI application filed on : 17-05-2024
CPIO replied on : 18-06-2024
First appeal filed on : 24-06-2024
First Appellate Authority's order : 06-08-2024
Complaint dated : 20-09-2024
Information sought:
1. The Complainant filed an RTI application dated 17-05-2024 seeking the following information:
"I would like to draw your kind attention to the order passed by the Hon'ble Central Administrative Tribunal Chandigarh Circuit Shimla in my Contempt Petiton No. 4/2024 as on 16-5-2024 in which it is mentioned that the Supplementary Affidavit CIC/PBSEC/C/2024/130554 Page 1 of 7 have been filed by the respondents i.e. Doordarshan Authorities through their Learned Counsel as on 13-5-2024 in response to the order passed by the Hon'ble Tribunal as on 15-3-2024. The same is taken on record. I am also directed to file the response to the said Supplementary Affidavit by the next date of posting le 25.7 2024. (A photocopy of the said order is enclosed herewith for your kind perusal please).
Therefore, the following RTI information may kindly be supplied under the RTI Act, 2005:
(1) Authenticated copies showing the details of Live Programmes being transmitted daily by the Doordarshan Kendra Shimla w.e.f. Janaury, 2024 to May, 2024 may kindly be supplied.
(2) Authenticated copies showing the details of Krishi Darshan as well as Krishi Jagat Programme being transmitted by the Doordarshan Kendra Shimla w.e.f. Janaury, 2024 to May, 2024 may kindly be supplied. (3) Authenticated copies showing the details of Programmes/ Assisgnments given to the following Anchors/ Presenters including me w.e.f. Janaury 2024 to May, 2024 alongwith the different programmes assigned/ given to these Anchors/Presenters including me in the aforesaid period, may kindly be supplied: (1)Anil Kumar Joshi (2) Megha (3) Priya Singh (4) Harsh Kataith (5) Swati Agnihotri (6) Dimple Sharma (7) Monika Dadwal.
It is also added here that Miss Sawati Agnihotri (Anchor/Presenter) was appeared in the Re-screening Test during the September, 2019 conducted under the Chairmanship of Madam Dhara Saraswat, the then Head of Programme, DDK Shimla and was declared not approved/unsuccessful at that time. But she is presently performing as an Anchor/Presenter in different programmes in DDK Shimia. Thus the following RTI information may kindly be supplied under RTI Act, 2005.
(1) Authenticated copies of latest interview letter vide which she has been called for an interview, date of interview, mode of interview, detail of marks given to her in the interview, a copy of the same may kindly be supplied.
CIC/PBSEC/C/2024/130554 Page 2 of 7(2) Authenticated copy of such document which shows the name of authority of DDK Shimla under whose Chairmanship she was interviewed, may kindly be supplied.
(3) Authenticated copy of appointment letter vide she has been again empanelled as an Anchor/Presenter in DDK Shimla, may kindly be supplied."
2. The CPIO furnished a reply to the Appellant on 18-06-2024 stating as under:
Sr. Information Sought Reply No.
1. Authenticated copies showing Details of Live Programmes transmitted by DDK, Shimla from January, 2024 to May, 2024, may kindly be supplied.
Denied under section 7(9). The
2. Authenticated copies showing information as sought by the Details of Krishi Darshan and Krishi applicant is not available in Jagat Programme transmitted by DDK, the compiled form and not 1 Shimla from January, 2024 to May, maintained in this format.
2024 may kindly be supplied. Hence, collating and compiling such information would
3. Authenticated copies showing disproportionately divert the Details of Programmes/Assignments resources of the organization.
given to Shri Anil Kumar Joshi, Megha, Priya Singh, Harsh Kataith, Swati Agnihotri, Dimple Sharma, Monika Dadwal, from January, 2024 to May, 2024.
(1) Authenticated copies of latest Denied under rule 8(1)(j) of the
2
interview letter vide which she has RTI Act. The information
CIC/PBSEC/C/2024/130554 Page 3 of 7
Sr.
Information Sought Reply
No.
been called for an interview, date of desired is in the nature of
interview, mode of interview, detail of personal information of a third marks given to her in the interview a party and is not having larger copy of the same may kindly be Public interest. supplied.
(2) Authenticated coy of such document which shows the name of authority of DDK Shimla under whose Chairmanship she was interviewed, may kindly be supplied.
(3) Authenticated copy of appointment letter vide she has been again empanelled as an Anchor/Presenter in DDK Shimla may kindly be supplied.
3. Being dissatisfied, the Complainant filed a First Appeal dated 24-06-2024. The FAA vide order dated 06.08.2024, stated as under:
"आपके द्वारा प्रथम अपील, निनांक 24.06.2024, RTI अपील धारा 19 (1) के अंतगगत सूचना के अनधकार अनधननयम 2005 के द्वारा आर.टी.आई, निनांक 17.05.2024 के सन्दर्ग में अपील नक सी ओ आई.पी. आकािवाणी एवं िू रििगन, निमला के द्वारा िी गई जानकारी सही एवं पूणग नहीं है। सी ओ.आई.पी. आकािवाणी एवं िू रििगन, निमला के द्वारा िी गई जानकारी का नवश्लेषण नकया गया और यह ननष्कषग ननकला है।CIC/PBSEC/C/2024/130554 Page 4 of 7
नबन्िु संख्या 1. अगर सूचना संकनलत रूप में उपलब्ध नहीं हैं तो ननवेिनकताग को आर. टी.
आई की धारा के अन्तगगत सूचना उपलब्ध कराई जा सकती है नजससे आप ननधाग ररत समय पर ननवेिनकताग को कायाग लय में बुला कर सूचना प्रिान करे ।
नबन्िु संख्या 2. ननवेिनकताग ने जो सूचना नकसके नलए मांगी है वह स्पष्ट नहीं है।"
4. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
Facts emerging in course of Hearing:
The following were present:-
Complainant: Absent.
Respondent: Mr. Kashmir Singh, DDG, attended the hearing through video conference.
5. The Respondent submitted that the sought information was not readily available and hence denied U/s 7(9) of the RTI Act. However, in compliance with the FAA's order dated 06.08.2024, the sought information was compiled which took some time and the same was then provided to the complainant vide letter dated 24.09.2024. The respondent further submitted that an appeal on the instant RTI Application was heard by the Commission in case no. CIC/PBSEC/A/2024/126544 and the same was dismissed.
Decision
6. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent CIC/PBSEC/C/2024/130554 Page 5 of 7 has provided an appropriate reply to the complainant vide letter dated 18.06.2024. However, the respondent has already compiled and provided the sought information to the complainant vide letter dated 24.09.2024. Therefore, no further intervention of the Commission is required. Accordingly, the complaint is dismissed.
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: 03.02.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO, DDG (E), Prasar Bharati Secretariat, Doordarshan Kendra Shimla, Chaura Maidan, Shimla - 171004.
2. The FAA, DDG (E), Prasar Bharati Secretariat, Doordarshan Kendra Shimla, Chaura Maidan, Shimla - 171004.CIC/PBSEC/C/2024/130554 Page 6 of 7
3. Shri Anil Kumar Joshi CIC/PBSEC/C/2024/130554 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)