Central Information Commission
Ashish Kumar Sharma vs Directorate General Defence Estates ... on 30 December, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DIGDE/A/2024/624855
Ashish Kumar Sharma .....अपीलकता/Appellant
VERSUS
बनाम
The CPIO .... ितवादीगण /Respondent
Directorate General Defence Estates,
Raksha Sampada Bhawan, Ulaan Baatar
Marg, Delhi Cantt. - 110010
Date of Hearing : 24.12.2025
Date of Decision : 29.12.2025
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from appeal:
RTI application filed on : 04.05.2024
CPIO replied on : 20.05.2024
First appeal filed on : 20.05.2024
First Appellate Authority's order : 05.06.2024
2nd Appeal/Complaint dated : 12.06.2024
Page 1|5
Information sought:
1. The appellant filed an RTI Application dated 04.05.2024 seeking information on following points:
(1) How many office workers are working in Grade B and Grade C MTS in the Office of M/O Defence, D/o Defence, Defence Estates, Eastern Command, Kolkata? Please provide the attested copy of the names and correspondence address of all the workers working according to the grade.
(2) Please provide the attested copy of the complete details related to the basis on which Grade B and Grade C MTS workers have been appointed in the office of M/O Defence, D/o Defence, Defence Estates, Eastern Command, Kolkata and what was the process of appointment of office workers.
(3) Please provide the attested copy of the educational qualification certificate of all the workers working the Grade B and Grade C MTS in the office of M/O Defence, D/o Defence, Defence Estates, Eastern Command, Kolkata.
(4) Please provide the attested copy of the clippings of all the newspapers in which the advertisement for recruitment to the posts of Grade B and Grade C MTS was issued by the dept. for the appointment to the posts of Grade B and Grade C MTS in the office of The M/O Defence, D/o Defence, Defence Estates, Eastern Command, Kolkata.
(5) On what basis were the employees working in the post of Grade C MTS in the M/O Defence, D/o Defence, Defence Estates, Eastern Command, Kolkata office promoted to Grade B, Please provide the basis of promotion of all the employees from Grade C to Grade B and the certified copy of their educational qualification certificate.
2. CPIO vide letter dated 20.05.2024 replied:
"The desired information as per available records is as under:-
Para (i) to (v) All the desired information regarding employees of different grades their officers, appointment details as well as education qualification and promotion channels are available in seniority list and Recruitment Rules of different grades, which are available on the official website of DGDE i.e. Page 2|5 www.dgde.gov.in Hence it is requested that please visit the official website of GDDE of getting the desired information."
3. Dissatisfied with the reply received from the CPIO, the applicant field first appeal dated 20.05.2024. The FAA vide order dated 05.06.2024 stated as under :-
"The first appeal under reference has been examined as per available records and it has been found that the CPIO has already provided the requisite available information to the applicant within prescribed time frame. It is further informed in respect of your query that CPIO has been delegated power under provisions of RTI Act 2005 to provide requested information as per available records of his office. Therefore, CPIO is competent to provide the available information of existing records of his jurisdiction. In view of above facts, the instant first appeal is disposed of being devoid of merit."
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Mr. Rupesh Kumar, AAO & Mr. Kaplinder Kumar, SO/CPIO
4. The respondent while defending their case inter alia submitted that the appellant has sought information on the number of office workers working in Grade B & C MTS in the office, process of appointment of office workers etc. and since the sought information is available in the public domain website of the DGDE, the same was told to the appellant vide reply dated 20.05.2024. Written submission dated 16.12.2025 filed by the respondent is taken on record and relevant portion of the same is reproduced below:
"(b) It may be seen from the RTI application of the applicant that some common as well as some personal information was requested by the applicant in respect of Group 'B' and 'C' officials working in Directorate Defence Estates, Eastern Command, Kolkata. All the common information such as name, designation, qualification, promotion channel etc are available in the seniority list/nominal roll as well as in Recruitment Rules of the post/Cadre, which are available on the official website of this Dte.
Page 3|5 General i.e. www.dgde.gov.in. Accordingly, the applicant was advised to visit the website for getting those information.
(c) Personal information such as address of the officials working in Dte. DE, Eastern Command, Kolkatta etc were not provided as the same is exempted under rule 8(f) of RTI Act, 2005.
(d) Some information sought by the applicant was vague (as such newspaper clipping), without mentioning year of recruitment/advertisement. Therefore, the same could not be provided in absence of any specific details."
5. Upon the Commission's query on whether the qualification details of the officers are available in website, the respondent submitted in positive to the same.
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 gave an appropriate reply to the appellant partially vide reply dated 20.05.2024. However, the Commission finds that respondent gave appropriate reply for all the points vide written submission dated 16.12.2025 [erroneously claimed exemption U/s 8(f) instead of 8(1)(j) of the RTI Act] and hence the same is being upheld. In view of the above, no further intervention of the Commission is required. Accordingly, the appeal is disposed of.
Apart from the above, the Commission finds that the copy of the Written submission of the respondent is not marked to the appellant and hence, the respondent is directed to serve a copy of their written submission dated 16.12.2025 on the appellant in compliance with point no. 4 of the Hearing Notice of the Commission within 15 days of receipt of this order under intimation to the Commission both through post and via uploading on http://dsscic.nic.in/online- link-paper-compliance/add.
Page 4|5 Copy of the decision be provided free of cost to the parties.
SD/-
Sanjeev Kumar Jindal (संजीव कुमार िजं दल) Information Commissioner (सूचना आयु ) Dated: 29.12.2025 Authenticated true copy (अिभ मािणत स ािपत ित) (Col. Prabhat Kumar) Dy. Registrar 011- 26107051 Page 5|5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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