Central Information Commission
P Gopal vs Chief Secretariat, Rti Returns on 11 February, 2026
CIC/ARWNG/A/2024/120467/CSRTI
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/ARWNG/A/2024/120467/CSRTI
P Gopal ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Electricity Department
(Govt. of Puducherry), ... ितवादीगण/Respondents
Puducherry
Relevant dates emerging from the appeal:
RTI : 01.04.2024 FA : 06.05.2024 SA : 26.06.2024
CPIO : 29.04.2024 FAO : Not on record Hearing : 10.02.2026
Date of Decision: 10.02.2026
CORAM:
Hon'ble Commissioner
P R Ramesh
ORDER
1. The Appellant filed an RTI application dated 01.04.2024 seeking information on the following points:
1. Month wise energy meter reading from 2022 to 23, consumption charges, other subheads details ,bill amount and paid amount of the consumer K.CHANDRA FOR QUERRIES1 TO 4
2. FPPCA charges applicable totally to this service/consumer considered to levy FPPCA charges from the month of January 2022 to august 23, Page 1 of 5 CIC/ARWNG/A/2024/120467/CSRTI
2. a)FPPCA charges levied to this c service for the period ending august'2023 from january2023, information requested considering the meter reader's recording (cut off) closing meter reading of the C service:94068 kWhr (plz., refer enclosed c.c.bill copy of august 23 and september 23, and proportionate number of units calculated to levy of FPPCA Charges upto the reading of the energy meter :94068 kWhr (c.m.r) and its opening meter reading is requested as information (used by the P.E.D to calculate and levy of FPPCA charges
2. b) Amount of rupees collected from this service as FPPCA charges in instalments from the month of April, may and june'2023 requested as information and, was this amount is in addition to the already collected c.c charges in the dated 14.09.2023 for rs 56,598/-only.
2. c) was this FPPCA charges in rupee collected by the P.E.D from this service during the period ending june'23, is included in the P.E.D receipt noRL23010008240 OR EXCLUDED 2d) and was that excluded amount of FPPCA charges levied and collected from the consumer in the instalments during april, may and june'2023 proportionate to the closing meter reading of 94068 kWhr of the service is in addition to the c.c charges collected from the consumer? And whether that amount is due to/applicable to the closing meter reading of 94068 kWhr? And to be paid to the P.E.D by the consumer?
2e) considering the above P.E.D 's receipt, and its c.c bill for august 23 for rs56598/-only.
Was that amount of FPPCA charges is to be paid in addition to that amount collected already in this above receipt to the P.E.D.by the consumer? And is it that amount P.E.D COLLECTED IN instalments during april, may and june'23 Page 2 of 5 CIC/ARWNG/A/2024/120467/CSRTI ? if so, amount collected as FPPCA charges AND NUMBER OF UNITS taken to calculate and levy of FPPCA charges upto and proportionate to the cmr:94068 kWhr (not after this reading)
3. FPPCA charges calculation basis, formula, amount arrived detailed information, levied instalment wise reflecting for which period, FPPCA charges demanded and collected from the consumer viz., april, mayand june'23
4. Can't this confusion, after thought of the levy and other sub-heads, surcharges avoided by prior planning and calculated current consumption charges in advance, approximately and billed during that financial year? and actual charges to be calculated later and refunded later in due course by adjustments in the c,c charges of the consumers? This will avoid all confusions and liability of the P.E.D'S non-performing assets and overburden?...other related information etc.
2. The CPIO replied vide letter dated 29.04.2024 and the same is reproduced as under:-
1. The details may be obtained from the Electricity department Site www.pedservices.py.gov.in through login
2. FPPCA charges levied from April to June was claimed during the billing month from October to December 2 (a No.FPPCA is claimed during the month of August 23. The units consumed during the month of April 23 to June 23 will be claimed for the billing month of October 23 to December 23 respectively.
2 (b An amount of Rs.56,598/- only has been collectec C.C.charge for the billing month of August 23. No.FPPCA claimed in this bill 2 (c No. Page 3 of 5 CIC/ARWNG/A/2024/120467/CSRTI 2 (d No FPPCA is made in the billing month of April 2023 to June 23. The unit consumed for the Month of April 23 to June 23 is proportionately claimed and reflected in the billing month of October 23 to December
23...etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
4. Aggrieved and dissatisfied the Appellant approached the Commission with the instant Second Appeal dated 26.06.2024.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Shri Thanakant Raj, Assiatnat - participated I the hearing through video- conference.
5. The Respondent while defending their case inter alia submitted that a point-wise reply has been duly provided to the Appellant. He averred that security deposit in reference to the electricity connection of the Appellant has been already paid after adjusting the same on 15.05.2024.
Decision:
7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that an appropriate reply in terms of the provisions of the RTI Act has been duly provided to the Appellant. It is noted that the PIO during hearing apprised the Commission that underlying grievance of the Appellant has been resolved and security deposit in reference to the electricity connection of the Appellant has been already paid. In the given circumstances, since the information as held by Respondent stands disseminated, no cause of action subsists under RTI Act. Hence, intervention of Page 4 of 5 CIC/ARWNG/A/2024/120467/CSRTI Commission is not warranted in the instant matter. The appeal is disposed of accordingly. Copy of the decision be provided free of cost to the parties.
(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 Sri Sandanalipta, Plot No.-65, Chetty Street Extension, Danakodi Nagar, Darmapuri, Puducherry-605009.
2 P Gopal Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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