Indian Kanoon - Search engine for Indian Law

Central Information Commission

Satish Tyagi vs Securities And Exchange Board Of India ... on 29 April, 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/SEBIH/A/2024/116682

 Satish Tyagi                                                    ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
 CPIO:
 Securities and Exchange Board of India (SEBI),
 Mumbai                                                     ... ितवादीगण/Respondents

Relevant dates emerging from the appeal:

 RTI : 23.01.2024                FA      : 08.03.2024            SA     : 13.05.2024

 CPIO : 15.02.2024               FAO : 05.04.2024                Hearing : 29.04.2025


Date of Decision: 29.04.2025
                                         CORAM:
                                   Hon'ble Commissioner
                                 _ANANDI RAMALINGAM
                                        ORDER

1. The Appellant filed an RTI application dated 23.01.2024 seeking information on the following points:

     1)      Provide activity names of these companies.
     2)      Copy of announcement of appointment of Paresh Pendrekar and Gurunath

Swami as key responsible managers in either of the company under Regulation 30 during last 5 years for appointment or resignation or superannuation. As CMS intimated resignation of Praveen Soni CS on 26-09-2023 under regulation 30(LODR).

3) Provide appointment of Paresh Pendrekar and Gurunath Swami in HR or IR department on any key position or superannuation resolution of board of directors.

4) Provide copies of the appointment and superannuation, intimation submitted to SEBI/NSE under applicable regulation.

5) Provide copy of Regulation no of such appointment or resignation of key positions and also inform upto which positions these intimations are required to be intimated to SEBI/NSE by the registered company, etc./ other related information

2. The CPIO replied vide letter dated 15.02.2024 and the same is reproduced as under:-

Reply to query Nos.1 and 5: Your queries are vague and not specific. Accordingly, the same cannot be construed as "information", as defined u/s 2(f) of the RTI Act, 2005.

Reply to query Nos. 2, 3 and 4: As per Regulation 30 (6) of SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015, the listed entity shall first disclose to the stock exchange(s) all events or information which are material. Further, announcements made by the company on stock exchange website can be accessed using the following link:

a. https://www.bseindia.com/stock-share-price/cms-info-systems- ltd/cmsinfo/543441/corp-announcements/ b. https://www.nseindia.com/companies-listing/corporate-filings- announcements?symbol=CMSINFO&tabindex=equity etc.

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 08.03.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 05.04.2024 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 13.05.2024.

5. The appellant remained absent and on behalf of the respondent B.J. Dilip, CPIO and Chief General Manager and Mohammad Atif Alvi, General Manager, attended the hearing through video conference.

6. The respondent while defending their case inter alia submitted that the appellant had sought information about alleged violation of applicable laws by two companies (one listed and one unlisted company). He further stated that the relevant weblink containing information about obligations and disclosure requirements was provided to the appellant and employment laws for companies were not under the control of SEBI. Accordingly, categorical reply was provided to the appellant.

7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Further, the written submissions uploaded by the CPIO are taken on record. 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: 29.04.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:

1. The CPIO, Securities and Exchange Board of India (SEBI), SEBI Bhawan, Plot No. C-4A, G Block, Bandra Kurla Complex, Mumbai - 400051

2. Satish Tyagi Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)