Central Information Commission
B Parameshwar vs National Institute Of Rural ... on 25 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/NIRAD/A/2025/114994
B Parameshwar
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : National Institute Of Rural ....प्रनर्वािीगण /Respondent
Development & Panchayati Raj,
Rajendra Nagar, Hyderabad
Date of Hearing : 25-03-2026
Date of Decision : 25-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 06-01-2025
CPIO replied on : 08-01-2025
First appeal filed on : 01-02-2025
First Appellate Authority's order :
2nd Appeal dated : 09-05-2025
CIC/NIRAD/A/2025/114994 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 06-01-2025 seeking the following information:
"Following are the details of letters received for which I require an action taken report as on the date of (letters) received from the Dept. of Rural Development, Min of RD addressed to our Director General NIRDPR. Hyderabad: -of which a copy has been marked to me:-
1. No.K-15020/06/2020-TRS (372917) dated 25-10-21
2. No. K-15020/06/2020-Trg (372317) dated 05-07-22
3. No. M-11015/220/2022-PESA dated 12.7-22 (from. Min of P. Raj)
4. No K-15020/06/2020-Tres (372317) dated 16-8-22
5. No K-15020/06/2020-Trg (372317) dated 12.9.22
6. No. K-15020/06/2020-Trg (372317) dated 28-09-22
7. No K-15020/06/2020-Tag (372317) dated 17-10-22
8. No K-15020/06/2020-Trg (372317) dated 13.12.22 I want in particularly only NOTESHEET (NOTE FILE), AS LATEST as on Today (06-01-25) from each concern file/files for which copying charges will be paid promptly as soon as the demand is received from your office."
2. The CPIO furnished a reply to the Appellant on 08-01-2025 stating as under:
CIC/NIRAD/A/2025/114994 Page 2 of 6"1) Your RTI application is not in accordance with the provisions of the RTI Act, 2005. Section 2(f) of the Act stipulates that the "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force. Action taken report is not provided in the Act.
2) You are found to be repeating the same request multiple times, suppressing the fact of earlier application and receipt of the answer. This itself is the ground for refusal.
3) Furthermore, your earlier appeal on the subject was already heard by the Hon'ble CIC, and in its decision on 21/10/2022, the CIC held that "in view of the above observations, since the CPIO in his written submissions in para (d) had stated that no action was taken on any of his representations, it appears that there is no scope for giving any relief to the appellant as what has been informed, is, factual. He is advised to approach the appropriate forum of law for redressal of his actual grievance.
4) Your grievance dated 20/12/2022 on the subject was disposed of vide letter dated 03/02/2023, in which it was clearly stated that "in view of the above and keeping in view the several speaking and reasoned replies already sent to you on the subject both under RTI and Grievances - it may please be noted that this matter is treated as 'closed' and, therefore, no further correspondence/grievances on this subject shall be entertained in future since no further action lies on NIRDFR.CIC/NIRAD/A/2025/114994 Page 3 of 6
5) In the case of Triveni Prasad Bahuguna v. LIC of India, Lucknow (Decision No. CIC/DS/A/2012/000906 dated 06.09.2012), the Commission held that "Redressal of grievance does not fall within the ambit of the RTI Act rather it is up to the Appellant to approach the correct grievance redressal forum...". In the case of H. K. Bansal v. CPIO & GM (OP), MTNL (Decision No. CIC/LS/A/2011/000982/BS/1786 dated 29.01.2013), the Commission held that "The RTI Act is not the proper law for redressal of grievances/disputes and there are other appropriate forum(s) for resolving such matters."
3. Being dissatisfied, the Appellant filed a First Appeal dated 01-02-2025. The FAA vide its order dated 07-02-2025, upheld the reply given by the CPIO
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. S. Raghu, Assistant Director, attended the hearing through video conference.CIC/NIRAD/A/2025/114994 Page 4 of 6
5. The Appellant stated that he is a former employee of NIRD and got promoted as SO. However, seniority was not granted to him. The appellant submitted that a few letters were sent by the Department of Rural Development, to the Director General NIRDPR, Hyderabad and a copy of the said letters were marked to him. The appellant further submitted that he sought action taken reports and note sheets with respect to the aforesaid letters, and the same were not provided to him by the respondent.
6. The Respondent submitted that no action was taken with respect to the aforesaid letters mentioned by the appellant. The respondent also submitted that the same points were already adjudicated by the Commission in case no. CIC/MORLD/A/2022/101501.
7. The Commission queried the respondent regarding the dates of the letters mentioned in the aforesaid adjudicated case which are different from the dates of letters mentioned in the instant RTI Application. To this, the respondent submitted that the subject matters relate to same issue and no action was taken by their department.
Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent did not give an appropriate reply to the appellant. Therefore, the respondent is directed to provide a revised point-wise reply to the appellant, incorporating the sought action taken reports, note sheets with respect to the CIC/NIRAD/A/2025/114994 Page 5 of 6 eight letters mentioned by the appellant in his RTI application dated 06.01.2025. The respondent shall provide the revised reply after redacting the third-party information such as officers' names, identity etc., in consonance with Section 10 of the RTI Act, 2005. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date 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. 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: 25.03.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO National Institute of Rural Development & Panchayati Raj, Rajendra Nagar, Hyderabad
2. The FAA, National Institute of Rural Development & Panchayati Raj, Rajendra Nagar, Hyderabad
3. Shri B. Parameshwar CIC/NIRAD/A/2025/114994 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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