Central Information Commission
Manoj Mondal vs National Highways Authority Of India ... on 3 February, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NHAIN/A/2024/641957
Manoj Mondal .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
NHAI, NHAI Complex, Sector
2(A), Bidhannagar,
Durgapur-713212 .... ितवादीगण /Respondent
Date of Hearing : 02.02.2026
Date of Decision : 03.02.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 16.07.2024
CPIO replied on : 01.08.2024
First appeal filed on : 16.08.2024
First Appellate Authority's order : 11.09.2024
2nd Appeal dated : 19.09.2024
Information sought:
1. The Appellant filed an RTI application dated 16.07.2024(online) seeking the following information:
"Regarding construction of flyover and under pass road building at sanjaychowk, maithon, egyarkund block, nirsa, dhanbad, Jharkhand. Details of road about which information is required: Road Name:CIC/NHAIN/A/2024/641957 Page 1 of 8
Road Stretch: undepass from maithon hotel main gate to bsk college main gate.and flyover from beliyad toll plaza to shree sai petrol pump time period from beginning of road construction to 16/07/2024. Under RTI Act 2005 please provide the following informations.
1. please supply me the certified copy of work orders issued / contracts awarded along with schedule of work, sanctioned detailed estimate, approved drawing/sketch for the above mentioned road.
2.please supply me the Certified copies of Measurement Books wherein the measurement with respect to each of the work order / contract is recorded and passed.
3. Certified copies of the latest running account bills or final bills paid to the contractors with respect to each of the work order issued / contracts awarded and works carried out and/or in progress.
4. Amount of penalty imposed and recovered from contractors/ agencies for indifferent works, sub-standard works or short-execution of works with respect to each of the work orders issued / contracts awarded.
5. certified list of officers and supervisors executed, supervised and measurement recorded in Measurement Book in respect of each of the work order /work contract executed.
6.Certified copy of the note sheet and order of competent authority to release to contractor the performance guarantee deposit amount held by your public authority in respect of work orders / contracts pertaining to road stretch during period mentioned above.
7. please supply me the list of works carried out departmentally along with its sanctioned estimate, schedule of works, drawing or sketch indicating proposed works.
8. please inform me the name, designation, office address and Telephone numbers of Officer(s) and Supervisor(s) responsible for execution, monitoring and supervising the maintenance work of above mentioned road.
9. Please supply me certified copy manuals or an such other documents showing Schedule of Inspections indicating the frequency and nature of such inspections required to be carried out by officer(s) and Supervisors of your public authority with respect to conditions and maintenance of roads under their charge.
10. please supply me certified copies of all inspection notes / reports issued by officer incharge and Supervisors Incharge of above stretch of road during the last 12 months.
11. please supply me certified copies of compliance report on all inspection notes / inspection reports issued by officer(s) and Supervisor incharge during the last 12 months.CIC/NHAIN/A/2024/641957 Page 2 of 8
12. please supply me certified copy of statement showing expenses incurred for maintenance and repairs of above road stretch during the period mentioned above."
2. The CPIO furnished a reply to the Appellant on 01.08.2024 stating as under:
"Sr.No. Question Reply please supply me the certified Since the project is Under BOT 1 copy of work orders issued / (Toll) Mode, the work is being contracts awarded along with done by the concessionaire as per schedule of work, sanctioned the scope of concession detailed estimate, approved agreement. drawing/sketch for the above mentioned road.
please supply me the Certified 2 copies of Measurement Books wherein the measurement with respect to each of the work order / contract is recorded and passed.
Certified copies of the latest 3 running account bills or final bills paid to the contractors with respect to each of the work order issued / contracts awarded and works carried out and/or in progress.
Amount of penalty imposed There is no as such information 4 and recovered from available with us right now.
contractors/ agencies for
indifferent works, sub-
standard works or short-
execution of works with
respect to each of the work
orders issued / contracts
awarded.
CIC/NHAIN/A/2024/641957 Page 3 of 8
5 certified list of officers and Since the project is Under BOT
supervisors executed, (Toll) Mode, hence such
supervised and measurement information is not available in the
recorded in Measurement form as sought for.
Book in respect of each of the
work order /work contract
executed.
6 Certified copy of the note Performance Bank Guarantee
sheet and order of competent has still not been released. authority to release to contractor the performance guarantee deposit amount held by your public authority in respect of work orders / contracts pertaining to road stretch during period mentioned above.
7 please supply me the list of Since the information / records works carried out requested are voluminous and it departmentally along with its disproportionately distract the sanctioned estimate, schedule resources of public authority, it is of works, drawing or sketch requested to attend NHAI PIU-
Durgapur office on any working indicating proposed works.
day with prior intimation, within 15 days view the documents as per Sec.7 (9) of RTI Act, 2005. As per the Right to Information (regulation of Fee and Cost) Rules, 2005 Section 4 (d) for inspection of records, no fee for the first hour, and a fee of Rs.5/- for each subsequent hour (or fraction thereof). For taking photocopy two rupees for each page (A4 or A3 size) paper created or copied; under Section 4(a) shall be levied.
CIC/NHAIN/A/2024/641957 Page 4 of 88 please inform me the name, The maintenance is being done designation, office address by the concessionaire on regular and Telephone numbers of basis under supervision of Officer(s) and Supervisor(s) Independent Engineer as per responsible for execution, provision of concession monitoring and supervising agreement the maintenance work of above mentioned road.
9 Please supply me certified Same as above question no 7.
copy manuals or an such other documents showing Schedule of Inspections indicating the frequency and nature of such inspections required to be carried out by officer(s) and Supervisors of your public authority with respect to conditions and maintenance of roads under their charge 10 please supply me certified Since the project is BOT Toll copies of compliance report Mode, hence execution is being on all inspection notes / carried out by the concessionaire inspection reports issued by on regular basis under officer(s) and Supervisor supervision of Independent incharge during the last 12 Engineer as per provision of months concession agreement.
11 please supply me certified -do-
copies of compliance report on all inspection notes / inspection reports issued by officer(s) and Supervisor CIC/NHAIN/A/2024/641957 Page 5 of 8 incharge during the last 12 months.
12 please supply me certified Since the project is Under BOT copy of statement showing (Toll) Mode, the cost of expenses incurred for maintenance is borne by the maintenance and repairs of Concessionaire as per provision above road stretch during the of Concession agreement." period mentioned above.
3. Being dissatisfied, the Appellant filed a First Appeal dated 16.08.2024. The FAA vide its order dated 11.09.2024, held as under:
"Kindly refer to your RTI Appeal dated 16.08.2024 received through online portal under RTI Act 2005. This office has gone through your appeal and upon perusal of record of this matter, it has been found that reply provided by PD-PIU-Durgapur dated 01.08.2024 r/u (iii) against your RTI Application dated 16.07.2024 r/u (ii) is complete and satisfactory and therefore, need no interference. Hence, with this observation, instant appeal is disposed of accordingly. This issue with the approval of Appellate Authority."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Pramod Kumar Mahto, CPIO-cum-Project Director, attended the hearing through VC.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that a suitable and pointwise reply qua the instant RTI Application has been given to the Appellant vide letter dated 01.08.2024. He added that the information sought by the Appellant in the instant RTI Application is voluminous in nature. However, the Appellant is at liberty to visit their office for inspection of the relevant records.
CIC/NHAIN/A/2024/641957 Page 6 of 8Decision:
7. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the Appellant in his Second Appeal has stated that he is not satisfied with the reply provided by the FAA. The Respondent a suitable reply in terms of the provisions of the RTI Act has been given to the Appellant.
8. It is pertinent to mention that the information sought by the Appellant in the instant RTI Application is voluminous in nature and providing the same would divert the time and resources of the public authority, thereby, attracting Section 7 (9) of the RTI Act. Therefore, the CPIO is directed to afford an opportunity of inspection of relevant records to the Appellant on a mutually decided date and time within four weeks from the date of receipt of this order. Before giving a date to the Appellant, the Respondent should supply him a list of files connected with the query in the RTI application giving File Nos., Subject of the file, and total number of pages of correspondence in each file. Further, on the day of inspection, all relevant records must be brought at one place to facilitate inspection and not make the Appellant run around various departments of the Respondent Public Authority. Intimation of date and time should be sent to the Appellant well in advance in writing. Copy of records as may be desired by the Appellant be provided to him upon receipt of requisite fees as per RTI Rules. Information which are exempt under the RTI Act may be redacted/severed.
9. The FAA to ensure compliance with the above directions.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasishta) Dy. Registrar 011- 26107042 CIC/NHAIN/A/2024/641957 Page 7 of 8 Copy To:
The FAA, NHAI, Regional office, Synthesis Business Park, C-Wing, 8th Floor, New Town, Kolkata-700156 CIC/NHAIN/A/2024/641957 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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