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Central Information Commission

Poonam Choudhary vs Ministry Of Corporate Affairs on 30 January, 2026

                                   के   ीय सूचना आयोग
                         Central Information Commission
                              बाबा गंगनाथ माग,मुिनरका
                          Baba Gangnath Marg, Munirka
                              नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/MOCAF/A/2024/130973

Poonam Choudhary                                            ... अपीलकता/Appellant

                                   VERSUS
                                    बनाम
CPIO: Ministry of Corporate
Affairs, New Delhi                                      ... ितवादीगण/Respondents

Relevant dates emerging from the appeal:

RTI : 22.05.2024           FA      : 16.07.2024             SA     : 24.09.2024

CPIO : 01.07.2024          FAO : Not on record              Hearing : 28.01.2026


Date of Decision: 30.01.2026
                                     CORAM:
                                Hon'ble Commissioner
                                   Shri P R Ramesh
                                    ORDER

1. The Appellant filed an RTI application dated 22.05.2024 seeking information on the following points:

"..My 1075 ord. Shares of TATA MOTORS LTD having ISN no. INE 155A01022 under demat 1202990004025424 along with dividend of Rs 215.00 (FY 2015-16) has been transferred to IEPF.

After obtaining the entitlement letter for claiming the shares and dividend, form no. IEPF 5 was submitted on 6/1/2024 and SRN: F89683510 was generated. The hard copies of form IEPF 5, acknowledgment of SRN and other relevant documents were sent to Nodal Officer of TATA MOTORS LTD on 09/01/2024, Source and Destination demat account same.

Till date no action has been taken on my service request

1. Reasons for not processing the SRN: F89683510 till date.

2. Provide me the name of officials with designation with whom my application is pending,

3. What is the maximum allocated time for processing such type of request according to the citizen charter.

4. If in accordance to point 3 the allocated time has elapsed what action the authorities has taken or propose to take against the erring officials (as per point 2).

5. Proposed date up to which my shares will be transferred to my demat.

2. The CPIO replied vide letter dated 01.07.2024 and the same is reproduced as under:-

"With reference to your RTI application dated 22.05.2024 it is to inform you that SRN: F89683510 is under process for approval and may get approved in due course of time, if otherwise found in order.

Further contact details of IEPF Authority is 011-23441704, which is available on all working days during business hours.

Time limit of processing the claim is already made available in public domain. For details, please visit our website at www.iepf.gov.in.

It is also submitted that this is the only office across the Country with the limited staff which caters the job of refund of Shares and Unpaid-dividends of the Claimant(s)/ Shareholder(s) across the Country."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.07.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.

4. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 24.09.2024.

Facts emerging in Course of Hearing:

Appellant: Not present Respondent: Shri Neelambuj, Dy. Director- participated in the hearing.

5. The Respondent submitted that the claim bearing SRN F89683510 was lodged by the claimant for refund of 1075 shares of TATA Motors Limited along with the unpaid dividend thereto. He apprised the Commission that the claim of the Appellant has already been approved by the Competent Authority and the process for transfer of shares has been initiated by the Authority, which is likely to be transferred to concerned account shortly. A written submission dated 22.01.2026 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:

"..2. That the RTI Applicant, Ms. Poonam Chaudhary, sought the following information in respect of her claim lodged vide SRN F89683510 for refund of shares and unpaid dividend pertaining to TATA Motors Limited, namely:

(1) Reason for non-processing of SRN F89683510 till date (11) Names and designations of officials with whom the application was pending

(iii) Maximum time prescribed for processing such requests as per the Citizen Charter

(iv) Action taken/proposed against erring officials, if the prescribed timeline had elapsed

(v) Proposed date by which the shares would be transferred to her Demat account

3. It is respectfully submitted that a point-wise reply was duly provided by the CPIO, IEPF Authority, wherein it was informed that the claim was under process and would be approved in due course, subject to completeness and correctness. The remaining information sought by the applicant was also duly furnished. A copy of the reply is annexed as Annexure-11.

4. It is further submitted that, as per records available with this Authority, no separate RTI appeal filed by the applicant Ms. Poonam Chaudhary is traceable in the official records, apart from the present matter.

5. That the claim bearing SRN F89683510 was lodged by the claimant for refund of 1075 shares of TATA Motors Limited along with the unpaid dividend Page 3 of 5 thereto. The E-Verification report from the concerned company was duly received.

6. It is respectfully submitted that the claim vide SRN F89683510 has already been approved by the Competent Authority and the process for transfer of shares has been initiated by the Authority, which is likely to be transferred to his account shortly.."

Decision:

6. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that an appropriate reply has been provided by the PIO as per provisions of RTI Act. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.

Copy of the decision be provided free of cost to the parties.

(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:

1 The CPIO Assistant Director & CPIO, Ministry of Corporate Affairs (Investor Education & Protection Fund Auth.), Jeevan Vihar Building, Ground Floor, Parliament Street, New Delhi-110001.

2 Poonam Choudhary Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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