Central Information Commission
Naresh Kadyan vs Agricultural And Processed Food ... on 3 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/APPEA/C/2024/641788
Naresh Kadyan ....निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Agricultural and Processed Food Products
Export Development Authority, 3rd Floor,
NCUI Building, 3, Siri Institutional Area,
August Kranti Marg, Opp. Asiad Village,
New Delhi - 110016 ....प्रनतवािीगण /Respondent
Date of Hearing : 02-02-2026
Date of Decision : 02-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from complaint:
RTI application filed on : 04-07-2024
CPIO replied on : 02-08-2024
First appeal filed on : 03-08-2024
First Appellate Authority's order : 20-08-2024
Complaint dated : 19-09-2024
Information sought:
1. The Complainant filed an RTI application dated 04-07-2024 seeking the following information:CIC/APPEA/C/2024/641788 Page 1 of 5
"Supply surplus census of animals, along with rich species of animals, suitable for slaughtering, to eat as diet, keeping in view rule 3 of the Veterinary Council of India Standard of Professional Conduct, Etiquette and Code of Ethics, for Veterinary Practitioners Regulations, 1992 and article 48 and 51A of Indian Constitution. Supply copies of agenda with minutes of Workshop to Strategize - Empower the States-UTs 21ST CENSUS OF ANIMALS, held on 25-6-2024. Supply complete details, circulars, guidelines and syllabus for BVSC, VLDA and Doctorate, related to compliance of rule 3 of the Veterinary Council of India Standard of Professional Conduct, Etiquette and Code of Ethics, for Veterinary Practitioners Regulations, 1992 and article 48 and 51A of Indian Constitution. Vision- Mission -Objectives and Allocation of Business Rules of the Department allowed meat export for gain and profit, supply complete details and guidelines with all circulars and advisories, being animals have 5 legal rights, including right to life / Stop discrimination and contradictions."
2. The CPIO furnished a reply to the Appellant on 02-08-2024 stating as under:
"APEDA has been established under APEDA Act 1985 for the development and promotion of exports of agricultural and processed food products included in the schedules annexed to the Act and for matters connected therewith. The meat and meat products are one of the products mentioned in Schedule. The details are available at the below link:
https://apeda.gov.in/apedawebsite/ corporate_info/APEDA_Act/Act_09011986.pdf Vide DGFT Notification No 82 (RE-2010)/2009-2014 New Delhi, Dated: 31st October, 2011, meat and meat products are allowed from obtained/ sourced from an APEDA registered integrated abattoir or from APEDA registered meat processing plant which sources raw material APEDA registered integrated from exclusively abattoir/abattoir. meat plants.
The details are available in the below link:
https://content.dgft.gov.in/Website/not8210.pdf Procedure For Grant Of Registration Certificate to Abattoirs Meat Processing Plants is available at the below link:
https://apeda.gov.in/apedawebsite/Announcements/ procedure_for_meat_plant_17_07_2021.pdf The citizens' charter providing for APEDA's vision, mission, values etc. is available at the following link:
The citizens' charter providing for APEDA's vision, mission, values etc. is available at the following link:CIC/APPEA/C/2024/641788 Page 2 of 5
https://apeda.gov.in/apedawebsite/miscellaneous/CITIZEN _CENTRIC_ADMINISTRATION.pdf
3. Being dissatisfied, the Complainant filed a First Appeal dated 03-08-2024. The FAA vide order dated 20-08-2024 upheld the transfer done by the CPIO.
4. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
Facts emerging in course of Hearing:
The following were present:-
Complainant: Absent.
Respondent: Dr. Deepak, DA (PRO) & Ms. Meena Singh, attended the hearing in person.
6. The Respondent submitted that they have received the complainant's RTI application by transfer from Animal Welfare Board of India. The respondent submitted that the complainant's RTI Application was vague. However, they had provided the link of their website with respect to meat export vide letter dated 02.08.2024.CIC/APPEA/C/2024/641788 Page 3 of 5
Decision
7. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent gave an appropriate reply to the Complainant vide letter dated 02.08.2024. Therefore, no further intervention of the Commission is required. Accordingly, the Complaint is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 02.02.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Agricultural and Processed Food Products Export Development Authority, 3rd Floor, NCUI Building, 3, Siri Institutional Area, August Kranti Marg, Opp. Asiad Village, New Delhi - 110016 CIC/APPEA/C/2024/641788 Page 4 of 5
2. The FAA, Agricultural and Processed Food Products Export Development Authority, 3rd Floor, NCUI Building, 3, Siri Institutional Area, August Kranti Marg, Opp. Asiad Village, New Delhi - 110016
3. Shri Naresh Kadyan CIC/APPEA/C/2024/641788 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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