Central Information Commission
Amit Kumar Gupta vs Development Commissioner, Small Scale ... on 4 July, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MSSIN/A/2024/621689
Shri Amit Kumar Gupta ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Development Commissioner, Small Scale ...प्रनतवािीगण /Respondent
Industries
Date of Hearing : 02.07.2025
Date of Decision : 02.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 03.05.2024
PIO replied on : 07.05.2024
First Appeal filed on : 08.05.2024
First Appellate Order on : 09.05.2024
2 Appeal/complaint received on
nd : 22.05.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 03.05.2024 seeking information on the following points regarding msme samadhan case filed with Haryana MSME vide case no.
a. HR/14/M/HRY/03601, b. HR/14/M/HRY/03602, c. HR/14/M/HRY/03603 "1. please provide me case status of all three above said cases as on 03.05.2024.
2. Please provide me reason of delay in all three cases.
3. please provide me maximum time limit prescribed under act to close the case.
4. Please provide me the time already taken by authorities/department in all three cases.
5. Please provide me total extra time taken by authorities till date.
6. Please provide me copy of awards in all three cases.
7. Please provide me justification/reason of delay in all three cases."
The CPIO, vide letter dated 07.05.2024 replied as under:-
"Reply:- For relevant information kindly visit the link:
https://samadhaan.msme.gov.in/MyMsme/MSEFC/MSEFC_Welcome.aspx"Page 1 of 2
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 08.05.2024. The FAA, vide order dated 09.05.2024 replied as under:-
"The desired information is not available with this office."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 01.07.2025 has been received from the CPIO/Economic Investigator (MSEFC-Policy), reiterating the above response already sent to the Appellant and also stated that: It is reiterated that the online Samadhaan portal is a domain where grieved micro & small enterprises whose payment has got delayed by more than 45 days can submit the case which gets automatically sent to the jurisdictional MSEFC which is a Quasi-Judicial Authority. Further, the status of the case can also be verified by the petitioner as & when desired. link: https://samadhaan.msme.gov.in/MyMsme/MSEFC/MSEFC Entrepreneur_ status.aspx Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Smt. T Lakshmi Teja - Investigator (Policy) and Shri O P Singh - Dy. Director(Policy), MSME were present during hearing.
The Respondent reiterated the PIO's reply and the written submission dated 01.07.2025 mentioned hereinabove. The Appellant chose not to participate during the hearing.
Decision:
Perusal of records of the instant case reveals that the Respondent had furnished information available on record, as defined under Section 2(f) of the RTI Act, in terms of the provisions of the Act. The Appellant has chosen not to contest the case at hand. In the given circumstances, since information available with the public authority stands disseminated to the Appellant in terms of the provisions of the RTI Act, no further intervention is warranted in this case, under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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