Central Information Commission
Bhavesh Kamelsh Parmar vs Broadcast Engineering Constulatants ... on 9 April, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/BECIL/A/2025/626497
Bhavesh Kamelsh Parmar
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Broadcast Engineering ....प्रनर्वािीगण /Respondent
Consultants India Limited Registered &
Corporate office : BECIL BHAWAN, C-
56/ A-1 7, Sector 62, Noida-201 307
(U.P).
Date of Hearing : 08-04-2026
Date of Decision : 08-04-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 20-03-2025
CPIO replied on : 21-04-2025
First appeal filed on : 21-04-2025
First Appellate Authority's order : 21-05-2025
2nd Appeal dated : 16-06-2025
CIC/BECIL/A/2025/626497 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 20-03-2025 for seeking the information and the CPIO furnished a reply to the Appellant on 21-04-2025. The Information and reply sought in this regard is as under:
"S.no Points Reply
1. I seek the following The Information is not
information under the RTI available in BECIL.
Act, 2005, regarding Ms.
Leepika Mallick, whose case
was referred to BECIL by the
Press Section, Ministry of
I&B:
Provide details of the
action taken by BECIL
regarding Ms. Leepika
Mallick s case.
2. Provide a copy of the
referral letter from the
Press Section, Ministry of
I&B, to BECIL.
3. Clarify whether BECIL The requisite
conducted any information, does not
investigation into fraud fall under the definition
CIC/BECIL/A/2025/626497 Page 2 of 6
"S.no Points Reply
allegations against Ms. of Information as per
Leepika Mallick. If yes, Section 2(f) of RTI Act,
provide details and 2005."
outcomes.
2. Being dissatisfied, the Appellant filed a First Appeal dated 21-04-2025.
The FAA vide its order dated 21-05-2025, held as under:
"Point Information Sought Reply I file this appeal under Section 19(1) of the RTI Act, 2005, against the incomplete/incorrect reply by As per BECIL records, Ms. CPIO, BECIL, regarding: Action Leepika Mallick, Sr. against Ms. Leepika Mallick BECIL, Monitor (Emp Code-2582) as her employer, must maintain 01 worked as Contractual records of disciplinary actions. The manpower for the reply information not available is Principal Employer i.e false. Provide: Copies of complaints EMMC under the project.
received. Notices issued to Leepika. Final action taken report. Referral letter from Ministry of I & B. CIC/BECIL/A/2025/626497 Page 3 of 6 "Point Information Sought Reply She was on BECIL payroll The CPIO failed to provide the from 01.10.2013 to document without citing 30.06.2024 as per certified 02 exemptions under Section 8(1). attendance sheet issued by Supply a redacted copy. Fraud EMMC, i.e Principal investigation. employer as per BECIL records.
The CPIO incorrectly claimed the query falls outside section 2(f). Clarify: whether BECIL investigated fraud allegations. If yes, share findings (excluding sensitive details). Grounds for Appeal: The BECIL, did not received any 03 reply violates Section 7(8)(i) (duty complaint against Ms. to assist applicants). No exemption Leepika Mallick." under Section 8(1) was invoked.
BECILs refusal contradicts public records (FIR 108/2024) request direct the CPIO to provide complete information within 15 days.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-CIC/BECIL/A/2025/626497 Page 4 of 6
Appellant: Attended the hearing through video conference. Respondent: Mr. Avinash Khanna, Senior Manager, attended the hearing in person.
5. The Appellant stated that he is the Director of the company BLMO Private Limited. The appellant also submitted that two persons, namely Prem Kumar and Ms. Leepika Mallick had defrauded him, in the guise of authorized officers from the Media Advisor in Press Information Bureau. The appellant further submitted, that he sought copy of the referral letter from the Press Section, Ministry of I&B, to BECIL; details of the action taken by BECIL regarding Ms. Leepika Mallick s case. The appellant submitted, that he is not satisfied with the information provided by the respondent, and the same is doubted by him.
6. The Respondent submitted that their department provides manpower and had deployed Ms. Leepika Mallick to EMMC. The respondent also submitted that they had not received any complaint letter or referral letter against the aforesaid employee. Hence, the sought information is not available with their department and the same was informed to the appellant vide letter dated 21.04.2025.
Decision:
7. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that during the hearing the respondent clearly stated, that they had not received any complaint letter or referral letter against the employee named Ms. Leepika Mallick. In view of the above, the respondent is directed to file an affidavit to the Commission to that effect with a categorical statement that "no case was referred to BECIL by the Press Section, Ministry of I&B; no such copy of the referral letter had been received from the Press Section, Ministry of I&B. Hence, CIC/BECIL/A/2025/626497 Page 5 of 6 the sought information is not available with their public authority". The respondent shall file the aforesaid affidavit to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add and serve copy of the same to the appellant, within 15 days from the date of the receipt of this order. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 08.04.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Broadcast Engineering Consultants India Limited, Registered & Corporate office: BECIL BHAWAN, C- 56/ A-1 7, Sector 62, Noida-201 307 (U.P).
2. The FAA, Broadcast Engineering Consultants India Limited, Registered & Corporate office: BECIL BHAWAN, C- 56/ A-1 7, Sector 62, Noida-201 307 (U.P).
3. Shri Bhavesh Kamlesh Parmar CIC/BECIL/A/2025/626497 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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