Central Information Commission
Harish Parwani vs Ministry Of Housing & Urban Affairs on 21 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MOHUA/A/2024/111671
Harish Parwani .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Central Government Employee
Welfare Housing Organization,
6th Floor, A-Wing, Janpath
Bhawan, Janpath, New Delhi - 110001 .... ितवादीगण /Respondent
Date of Hearing : 16.10.2025
Date of Decision : 21.10.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 15.11.2023
CPIO replied on : 23.11.2023 & 10.01.2024
First appeal filed on : 15.12.2023
First Appellate Authority's order : 03.01.2024
2nd Appeal/Complaint dated : 12.04.2024
Information sought:
1. The Appellant filed an RTI application dated 15.11.2023 (offline) seeking the following information:
"Harish Parwani Son of J.W.Parwani Resident of 43/17 EAST PATEL NAGAR, NEW DELHI-110008 wish to seek information, under the RTI Act, 2005. The information needed pertains to the My registration no. GNC 2228, FLAT no.203, Type C. Block-9, and additional car parking CS-163, Page 1 of 6 Kendriya Vihar, Pocket -P4, Plot no.-07, Sec.-Phi-2, Gr. NOIDA, G.B. NAGAR, U.P. and my letters addressed to C.E.O as per details given below: -
Pl. refer my letters
1. HKP/06203/R5/1106 dt. 06/11/2023.
2. HKP/09203/R4/925 dt. 25/09/2023
3. My letter dt. 08/02/2023 Copy of the above three letters enclosed for your reference.
The information/Documents/Attested copies required in respect of my letters at S.no.1,2,3.
1. Pi provide the date on which each above letter at 1,2,3, reached to The Chief Executive Officer, CGEWHO, New Delhi, and to other officials in the hierarchy of the Organisation. Pl. indicates the Name and designation of the each official, through which above 3 letters passes through From C.E.O., CGEWHO, to the Concerned official in each section.
1ii) For how long period applications stayed with each official, i.e., form CEO to Concerned official.
1iii) Action taken by each official C.E.O. to the concerned official to dispose of the application with copy of remarks/copy of note sheet and other relevant documents.
1iv) Present Status of letters as mentioned above dt. 06/11/2023, 25/09/2023, 08/02/2023, and the date on which latest action taken, with copies of documents.
1v) Pl. Provide the Name of the agency through whom the work of DU, FLAT no.203, Type C. Block-9, and additional car parking CS-163, Kendriya Vihar, Pocket -P4, Plot no.-07, Sec.-Phi-2, Gr. NOIDA, G.B. NAGAR, U.P, got executed, with copy of the Letter of Intent/Award of work letter, issued by CGEWHO, and Package number.
1 vi) Pl. provide the copy of the completion certificate of the Package under which DU FLAT no.203, Type C, Block-9, and additional car parking CS-163, Kendriya Vihar, Pocket-P4, Plot no.-07, Sec.-Phi-2, Gr. NOIDA, G.B. NAGAR, U.P was got executed including copy of the defeat list if any."
Page 2 of 62. The CPIO furnished a point-wise reply to the Appellant on 23.11.2023 stating as under:
"1 (i) & (ii) As per the case filed by Ms Anuradha Dwivedi & Others vs. CGEWHO, Case No. 84/2023 before NCDRC, the matter is subjudice, so no reply can be given at this level.
1 (iii) (iv) (v) & (vi) same as above."
3. Being dissatisfied, the Appellant filed a First Appeal dated 15.12.2023. The FAA vide its order dated 03.01.2024, held as under:
"The Appeal of Sh Harish Parwani (Hereinafter referred to as the Appellant) is received under Section 19 of the RTI Act, 2005. He has stated that the information has been denied by the CPIO as mentioned in the RTI reply., which was sought vide RTI Request No. HKP/CGEWHO/RTI/01/15W dated 15.11.2023.
2. On going through the records, it is observed from the records that there is some mismatch regarding the information given by the CPIO. Accordingly, the CPIO is directed to again collect the information from the link PIO and sent the same to the Appellant within 10 days of the receipt of this Order.
3. With the above Order, the Appeal stands disposed off."
4. In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 10.01.2024 stating as under:
"Sr.No.1 The letters were forwarded to the GM(Site), Sh R K Bhatia through Director(Technical), Sh Gagan Gupta on 8th November 2023. A mail dated 9th November 2023 was also forwarded to GM(Site) through Director(Technical), for taking due action on the request.
Sr.No.2 The corrective action has been taken by the GM(Site) in due course and necessary status of the action taken has been informed to the Director(Technical) on 11th November 2023 to the Head Office.
Sr.No.3 Due action has been taken as per the requirement. No notesheet has been generated for such action.Page 3 of 6
Sr.No.4 As the appellant has taken physical possession of the flat after due rectification in flat, accordingly, the letters have been put on rest.
Sr.No.5 No separate Letter Of Intent/ Award of the work has been issued for such correction.
Sr.No.6 The Completion Certificate has also been uploaded on the CGEWHO's website."
5. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Shri Roshan Kishore, Assistant Director (Admin.) & CPIO and Shri Ashok Kumar, Deputy Director & FAA present in person.
6. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 12.04.2024 is available on record.
7. The Appellant, during the hearing, reiterated the contents of his RTI application and instant appeal and submitted that complete and correct information has not been provided to him by the Respondent. Further, action taken on his letters are still not known to him. The Appellant further raised his grievance that the flat which was allotted to him has various defects in it and no corrective measures were taken by the Public Authority till date.
8. The Respondent while defending their case inter alia submitted that vide their letters dated 23.11.2023 & 10.01.2024, point-wise reply/information, as per the documents available on their record has been provided to the Appellant. The Respondent further submitted that the said flat of the Appellant has already been registered and he is in complete possession of the said flat where he is currently residing. Further, the Appellant has also filed a case before NCDRC.
Decision:
Page 4 of 69. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant is aggrieved that till date complete and correct information has not been provided to him by the Respondent.
10. The Commission observes that the Appellant has specifically sought information related to action taken on his letters and the Respondent has informed that his letters were forwarded to concerned officials but finally what action was taken by the Respondent Public Authority/concerned official has not been informed to the Appellant till date. Further, the information/reply given on other points of the RTI application is not satisfactory. The explanations given by the Respondent during the hearing are not reflected in the reply given by the CPIO.
11. In light of the above facts and circumstances, the Respondent is directed to re-examine the RTI application dated 15.11.2023 and give revised point-wise reply/information to the Appellant along with detailed explanation (as offered by the Respondent during the hearing), within a period of four weeks from the date of receipt of this order.
12. The FAA is directed to ensure compliance of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 5 of 6 Copy To:
The FAA Central Government Employee Welfare Housing Organization 6th floor, A-Wing Janpath Bhawan, Janpath, New Delhi - 110001 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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