Central Information Commission
Laxmi Shukla vs Ffdc Kannauj on 7 August, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/FFDCK/A/2024/121381.
Ms. Laxmi Shukla ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Fragrance & Flavour Development
Centre, Kannauj
Date of Hearing : 05.08.2025
Date of Decision : 05.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 08.04.2024
PIO replied on : 10.05.2024
First Appeal filed on : 13.05.2024
First Appellate Order on : 12.06.2024
2 Appeal/complaint received on
nd : 08.07.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 08.04.2024 seeking information on following points:-
"1. My husband has been transferred from Kanpur to FFDC, Extn Unit, Berhampur (Odisha) on 06 Dec 2013 and a letter no. FFDC/KNJ/Admn/1/Extn Unit/ Kanpur/2013-14/1126 dt 06/12/2013 issued to him.
2 Copy of the note sheet on which transfer order has been initiated and approved by the Principal Director, FFDC, Kannauj. 3 As my husband not able to join the duty at FFDC, Extn Unit, Berhampur (Odisha) due to illness and take the leave on Medical ground, in place my husband next who has been transferred to FFDC, Extn Unit, Berhampur (Odisha) and when?
4 Name of the Person and Designation, who has been transferred in place of Dr Bhakti Vijay Shukla.
5. Is presently FFDC, Extn Unit, Berhampur (Odisha) became self- sustainable, if yes then since when It became self sustainable?
6. Is laboratory of FFDC, Extn Unit, Berhampur (Odisha) became NABL, Accredited if yes then when it became NABL, Accredited.
7. Is Quality Assessment Laboratory, FFDC, Kannauj is NABL, Accredited, When it was NABL, Accredited.
8. What is the present status of Quality Assessment Laboratory, FFDC, Kannauj in terms of NABL, Accreditation."
Page 1 The CPIO, Asstt. Director (Mgt.) vide letter dated 10.05.2024 replied as under:-
"1. Letter no. FFDC/KNJ/Admn/1/Extn Unit/Kanpur/2013-14/1126 dt.06/12/2013 issued by the centre.
2. Certified copy of Noting Sheet enclosed.
3. Information/Documents is not available.
4. Information/Documentation is not available.
5. Information/Documentation is not available.
6. As such no Information/Documentation is available.
7. Copy of NABL Accreditation Certificate is enclosed.
8. As such no Information/Documentation is available. You can also visit our web-site www.ffdcindia.org"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 13.05.2024. The FAA, Director vide order dated 12.06.2024 replied as under:-
"Please refer to your RTI application dated 13.05.2024 seeking information under RTI act, 2005.
In this regard, it is to inform you that CPIO has already send the reply on 10.05.2024 against your RTI application dt. 08.04.2024. However, point wise replies are as under for your information:-
1. Yes, letter no. FFDC/KNJ/Admn/1/Extn Unit/Kanpur/2013-14/1126 dt.06/12/2013 was issued by the centre.
2. Certified copy of Noting Sheet enclosed.
3. No one was transferred to FFDC, Extn. Unit, Berhampur in place of Dr. Bhakti Vijay Shukla,
4. No one was transferred to FFDC, Extn. Unit, Berhampur in place of Dr. Bhakti Vijay Shukla.
5. Presently FFDC, Extn. Unit, Berhampur (Odisha) is not self-sustainable.
6. Not yet laboratory of FFDC, Extn. Unit, Berhampur (Odisha) is NABL accredited.
7. The Quality Assessment Laboratory of FFDC, Kannauj is NABL accredited. Copy of NABL Accreditation Certificate is enclosed.
8. We have applied for renewal of NABL accreditation of Quality Assessment Laboratory of FFDC, Kannauj."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
PIO has furnished reply dated 16.10.2024 as under:
"Please refer to your Second Appeal file with Hon'ble Central Information Commissioner vide file no. 121381. As desired, please find enclosed the clear and certified copy of Noting sheet for your kind information."
Written submission dated 09.07.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
This is in reference to the Notice of Hearing for Appeal/Complaint filed by Smt. Laxmi Shukla, Kanpur W/o Dr. Page 2 Bhakti Vijay Shukla, Asstt. Director (QC). In this regard, following points are being brought to the kind Notice of Hon'ble Central Information Commission:-
1. All the RTI application/appeal received from Smt. Laxmi Shukla W/o Dr. Bhakti Vijay Shukla, Asstt. Director (QC) was replied well in time by the CPIO. It is also stated after receipt of her First Appeal the Director & First Appellant Authority has replied with full details of the questions asked by Smt. Laxmi Shukla and accordingly matter is deposed of by the FAA.
However, he made Second appeal before the Hon'ble Central Information Commission, New Delhi.
2. She was also given the certified copy of the noting-sheet vide our letter no. FFDC/KNJ/Info/CPI/21/2024-25/725 dt. 16.10.2024 (Copy attached) as per her second appeal file vide file No.121381 dt.04.07.2024 which is reflected in RTI portal. If she is not satisfied with the reply given by undersigned she may be asked to visit the centre and inspect the desired documents which are permissible under RTI act.
Further, to say that centre is an Autonomous Body under Ministry of MSME, New Delhi and this center is self-sustained and no recurring grant in-aid is being taken from the Govt. of India and generating his own recurring expenditure by generating revenue for salaries, general maintains etc. with limited staff.
Keeping in view the above fact, its my humble submission that matter may kindly be disposed of.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Mr. P.C. Singh, Assistant Director- participated in the hearing through video-conferencing.
The Respondent stated that the relevant information as available in their records in reference to the queries raised in the instant RTI Application has been duly provided to the Appellant. Furthermore, certified copy of note sheet as desired by the Appellant has been duly provided to her.
Decision:
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, 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.
Page 3 The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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