Central Information Commission
Yamini vs Department Of Personnel & Training on 1 July, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/DOP&T/A/2024/626270
Yamini ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of
Personnel & Training, ... ितवादीगण/Respondent
New Delhi
Relevant dates emerging from the appeal:
RTI : 17.05.2024 FA : 28.05.2024 SA : 19.06.2024
CPIO : 22.05.2024 FAO : 29.05.2024 Hearing : 11.06.2025
Date of Decision: 01.07.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 17.05.2024 seeking information on the following points:
1. Please provide information about steps to be undertaken for expansion of roster due to increase in cadre strength in case of post based reservation roster.
2. Please also provide copy of relevant O.M. regarding Information at S.No. 1 above.Page 1 of 3
3. Please provide information that whether any Govt. notification with the approval of competent authority is required for expansion of roster due to increase in cadre strength.
4. Please also provide copy of relevant O.M. regarding information at S.No. 3 above.
2. The CPIO replied vide letter dated 22.05.2024 and the same is reproduced as under :-
"You may see OM dated 2.7.1997 in the consolidated OM dated 28.3.2024 in the website of this Department at dopt.gov.in - OMs - Reservation."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 28.05.2024. The FAA vide order dated 29.05.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 19.06.2024.
5. The appellant and on behalf of the respondent, Ajay Kumar Singh, CPIO appeared in person.
6. The appellant submitted that the Office Memorandum (OM) referred to by the respondent in their reply does not specifically address the queries raised by her.
7. The respondent while defending their case inter alia submitted that the relevant OM available with the CPIO has been duly provided to the appellant. However, no further information is available in respect of the queries raised.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the queries raised by the appellant in the RTI application essentially seek clarifications, which do not fall within the definition of "information" as per Section 2(f) of the RTI Act. The CPIO is obligated to provide only that information which is available on record and is not required to offer Page 2 of 3 clarifications or explanations. Further, the Commission notes that the CPIO has provided a general Office Memorandum available on record relating to the subject matter of the appellant's queries and has stated that no specific information is available with him. In view of the foregoing, the Commission finds no ground to direct further disclosure of information. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 01.07.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Department of Personnel & Training, RTI Cell, North Block, New Delhi - 110001 2 Yamini Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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