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Kapil vs Directorate Of Plant Protection ... on 13 April, 2026

                             के ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                       Baba Gangnath Marg, Munirka
                        नई िद ी, New Delhi - 110067

ि तीय अपील सं      ा /Second Appeal No.             CIC/DPPQS/A/2025/614642
                                                    CIC/DPPQS/A/2025/614770


Kapil                                                  ....अपीलकता/Appellant

                                    VERSUS
                                     बनाम

CPIO,
Directorate of Plant Protection Quarantine & Storage
Faridabad                                         ... ितवादीगण /Respondents

Date of Hearing                    :   13/04/2026
Date of Decision                   :   13/04/2026

INFORMATION COMMISSIONER :                    Ashutosh Chaturvedi

Relevant facts emerging from Second Appeal/Complaint:

 RTI application filed on              28/01/2025
 CPIO replied on                       05/02/2025
 First appeal filed on                 05/02/2025
 FAA's order dated                     07/03/2025
 Second Appeal dated                   28/03/2025
(Both the cases arise out of the same RTI application, therefore they have
been clubbed for the purpose of adjudication)

Information sought

:

The appellant has filed RTI application dated 28/01/2025 seeking the following information:

1. When the recruitment rules revised last time for the post of technical assistant in dppqs?

2. If recruitment rules were revised what were the changes in educational qualification of technical assistant?

3. If recruitment rules were revised what were the changes in pay scale of technical assistant?

2. The CPIO has furnished a reply to the appellant dated 05/02/2025 stated as under:

"1. Recruitment Rules for Technical Assistant were published on 11 Jul 2013 and partially revised in 2019. The copy of same is available at https://ppqs.gov.in

2. As per present RRs, the educational qualification for direct recruitment for the post of Technical Assistant is B.Sc. with Botany or Zoology or B.Sc. In Agriculture. Earlier EQ for the same post was Intermediate with science in Zoology/Botany/Agriculture for direct Recruitment as per RRs of 1987.

3. Recruitment Rules were earlier published in 1987 and the post of Technical Assistant was known as Technical Officer-l with the pay scale (975-25-1150), After partial revision of RRs in 2019 presently pay scale is Level-3 (Rs.21700- 69100/-), Grade Pay-2000/-"

3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority and the First Appellate Authority vide order dated 07/03/2025 stated as under:

"....Whereas the records relating to the said RTI application were called from the concerned CPIO.

Whereas after examination and with regard to information sought vide RTI Appeal dated 05.02.2025, the Pay Scale of Technical Assistant (TA) were amended during the year 2019 and the details are as under: -

Prior to amendment of Recruitment Rules of TA-The Pay Scale of TA is Rs. 5200- 20,200/-Pay Band-I with Grade Pay of Rs. 2000/-.

After amendment of Recruitment Rules of TA - The Pay Scale of TA is Rs. 21,700- 69,100/-Level-3 of 7th CPC. However, it is informed that the Pay Scale revised as per 7th CPC was effective w.e.f. 01.01.2016.

Further, it has been found that in terms of Section 2(f) of the RTI Act, 2005, it is stated that the other information has already been furnished by the CPIO vide their letter No. 11-4/2024 शासन- II dated 05.02.2025.

In view of the above, the above mentioned RTI Appeal stands disposed off."

4. Aggrieved, the Appellant filed the Instant Second Appeal on 28/03/2025.

5. Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Absent Respondent: Adarsh Kumar Dwivedi Section officer and Pravin Kumar participated in the hearing in person The Appellant has not availed the opportunity to participate in the hearing despite due notice of hearing. The Respondent reiterates the facts of the case and further submits that the information sought has been provided by them.

DECISION Perusal of records reveals that information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. No legal infirmity is found in the response furnished by the Respondent. Thus, the Commission is of the considered opinion that no further intervention is warranted in this case. The Appeal stands disposed of.

Ashutosh Chaturvedi (आशु तोष चतु वदी) Information Commissioner (सू चना आयु ) िदनां क/ Date: 13.04.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:

1. CPIO, M/o Agriculture and Farmers Welfare, Department of Agriculture, Cooperation & Farmers Welfare, Directorate of Plant Protection, Quarantine And Storage, NH-IV, Faridabad-121001 Second Appeal/ Complaint No. CIC/DPPQS/A/2025/614642 Page 3 of 4

2. Kapil Second Appeal/ Complaint No. CIC/DPPQS/A/2025/614642 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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