Central Information Commission
Abhishek Dhimolay vs Directorate General Of Quality ... on 10 April, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/DGOQA/C/2025/605555
नितीय अपील संख्या / Second Appeal No. CIC/DGOQA/A/2025/602083
निकायत संख्या / Complaint No. CIC/DGOQA/C/2025/602009
Abhishek Dhimolay ...निकायतकताग /Complainant
... अपीलकताग/Appellant
VERSUS
बनाम
CPIO:
1. Directorate General of Quality ...प्रनतवािीगण/Respondents
Assurance, New Delhi
2. Controllerate of Quality
Assurance (Instruments), Dehradun
Relevant dates emerging from the appeal/complaint:
Sl. No. Second Date of Date of Date of Date of Date of
Appeal / RTI CPIO's First FAA's Second
Complaint Application Reply Appeal Order Appeal /
No. Complaint
1. 605555 05.01.2025 29.01.2025 Not on Not on Nil
record record
2. 602083 07.10.2024 07.11.2024 10.11.2024 09.12.2024 12.01.2025
3. 602009 05.12.2024 01.01.2025 Not on Not on Nil
record record
The instant set of appeal/complaint have been clubbed for decision as these relate to
the same subject matter.
CIC/DGOQA/C/2025/605555 & Ors. Page 1 of 12
Date of Hearing: 17.03.2026
Date of Decision: 08.04.2026
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Complaint No. CIC/DGOQA/C/2025/605555
1. The Complainant/Appellant filed an RTI application dated 05.01.2025 seeking information on the following points:
➢ Provide the following information in the form of a soft copy from CQA(I) Dehradun: -
1. Please refer to SR71 (copy enclosed) and your Movement order No 112107/lb/dawa/138 dt 10 sep 2024 (copy enclosed), please inform the name of two establishments between which the duty was performed by your employee mentioning the place of duty and place of office/duty point at headquarter/posting station clearly.
2. Please inform the official address of CQA(I) DETT Pune, which acts as a duty point for calculation of all allowances in the payment of the employees posted at CQA(I) Dett Pune.
3. Please provide the attested copy of move section for the movement order no 112107/LB/dawa/138 dt 10 Sep 2024 issued to me by CQA(I) Dehradun.
4. Please provide the respective section of RTI Act, 2005, if any of the above information is denied.
1.1. The CPIO replied vide letter dated 29.01.2025 and the same is reproduced as under :-
1. Place of Posting/HQ for CQA(I) Dett personnel is BEL Pune.CIC/DGOQA/C/2025/605555 & Ors. Page 2 of 12
2. Application of Shri Abhishek Dhimolay is disposed off as per HQ letter No. S/365/Gen/DGQA/ARM-1 dated 16 Jan 2025.
3. Application of Shri Abhishek Dhimolay is disposed off as per HQ letter No. S/365/Gen/DGQA/ARM-1 dated 16 Jan 2025 also refer CQA(I) letter No. 050011/Gen Tech/P&C dated 22 Jan 2025.
4. Not Applicable 1.2. Aggrieved with the response received from the CPIO, the Complainant/Appellant approached the Commission with the instant Complaint dated Nil.
Second Appeal No. CIC/DGOQA/A/2025/602083
2. The Complainant/Appellant filed an RTI application dated 07.10.2024 seeking information on the following points:
1. Please provide the attested copy of the rule/policy/guidelines/order/instruction which CQA(I) Dehradun had followed in respect of neither issuing movement order nor replying to the applications dated 01 aug 2024, 02 aug 2024, 05 aug 2024, 06 aug 2024, 07 aug 2024, 08 aug 2024 and 09 aug 2024 forwarded by me (i.e. 07 letters ). Also, provide an attested copy of the Dak details and remakes of official made on these letters.
2. Please inform, as per GOI guidelines invoked for official procedures, how much time CQA(I) takes to respond to any official letter received.
3. Please provide the name of the establishment having the administrative control and technical control of CQA(I) Dett C/o CQA(ME) Pune. If there is more than one establishment involved then give in detail the responsibility of each establishment.
4. Please provide the name of the establishment wherein CQA(I) Dett Pune personnel are marking their attendance on AEBAS as per DoPT guidelines on CIC/DGOQA/C/2025/605555 & Ors. Page 3 of 12 punctuality of central government employees. Also provide an attested copy of letter which have punching directions for CQA(I) Dett Pune,if any.
5. Please provide the name of the establishment which is the duty station of the CQA(I) Dett Personals.
6. Please provide the name of establishment where CQA(I) dehradun wants CQA(I) dett Pune officers to mark their attendance. Please provide a attested copy of all the official correspondence on the subject of punching/attendance of CQA(I) Dett Pune as on date.
7. Please provide the attested copy of a letter which CQA(I) Dett personals informed to the CQA(I) dehradun regarding any practical issues in punching/attendance at CQA(ME).If, CQA(I) Dett personals has not raised any problem then please provide the attested copy of the latter who has raised the issue.
8. Please provide an attested copy of the rule/guidelines considered by CQA(I) dehradun while issuing movement order number 112107/LB/dawa/138 dt 10 Sep 2024 to me for movement from CQA(ME) Pune to M/s BEL Pune.
9. Please provide the attested copy of the rule/policy/guidelines which CQA(I) Dehradun had followed in respect of neither issuing amendment of movement order nor replying to the request made by me vide my email dated 10 Sep 2024.
Also, provide an attested copy of the Dak details and remakes of official made on this email.
10. Please provide, which establishment has the responsibility to guide CQA(I) Dett Pune personnel regarding administrative issues, like, when movement order is applicable for the movement of officers and when not applicable as per GOI guidelines invoked and what allowance is applicable.
CIC/DGOQA/C/2025/605555 & Ors. Page 4 of 1211. Please provide as per GOI guidelines invoked beyond how much radius in km from duty station movement order is applicable to the central government employees.
12. Please provide/mention the section of RTI ACT 2005/ORDER considering which any of above information is denied.
2.1. The CPIO replied vide letter dated 07.11.2024 and the same is reproduced as under :-
"Para 1: There is no precedence of issuing movement order for routine work to an official permanently posted in a station designated as place of duty. Posting order of individual clearly mentions his posting to CQA(I) Dett Pune where in the work place/duty place is BEL, Pune, issued vide posting order No. S/ 1265/ RTP/Armts/ 2021/DGQA Arm-1 dated 29 Sep 2021. The actual work place for CQA(I) Dett officials has always been BEL Pune. CQA (ME) Pune has only provided office space to CQA (I) Dett on request and have no technical/administrative control over the Dett. Copies of letters mentioned in para 1 are already available with CQA(I) Dett Pune which are basically reminders of 01 Aug 2024, letter received from individual.
Para 2: The reply to any letter is prioritized based on necessity /urgency of work. Keeping in view the limited manpower available at CQA (I) Dehradun, the manpower is being multitasked. However, timelines for important activities like PDI, JDI, technical evaluation & virtual /hybrid inspection and Reports & Returns are mentioned in Unit SOPs.
Para 3: Technical control of CQA (I) Det Pune rests with SQAE(A), Mumbai and Administrative Control with CQA(I) Dehradun. The word 'Technical' & 'Administrative' sufficiently defines the scope and responsibilities vested on them and can also be referred in DGQA Standing Order Technical & Adm. Refer HQ CIC/DGOQA/C/2025/605555 & Ors. Page 5 of 12 DQA (AVTC New Delhi letter No. S/209/QA Policy/DGQA/DQA(A)/TC dated 08 Jun 2006 and Posting Order No. S/1265/RTP/Armts/2021/ DGQA/ Arm-1 dated 29 Sep 2021.
Para 4: Please refer HQ DGQA, New Delhi letter No. A/87303/Biometric/DGQA(Coord) dated 20 Jan 2015 and HQ DQA (A), New Delhi letter No. S/163/Publicaion/DGQA/Arm-1 dated 23 Jan 2015 The CQA (I) Det Pune is suppose to punch/record their attendance on reporting to place of duty on daily basis. Keeping in view the problem faced by CQA (I) Dett Pune with regard to marking their attendance in AEBAS, the matter has been taken up with BEL, Pune & the assurance for installing AEBAS Machine at BEL, Pune in due course has been confirmed. In the meantime the officials of CQA(I) Dett Pune are required to mark their attendance manually at BEL, Pune. Refer (i) CQA (I), Dehradun letter No. 050011 General Correspondence/ P&C dated 2D Sep 2024.
(ii) SQAE (A), Mumbai letter No. SQAE(A) M/60006/QA(l) dated 24 Sep 2024 and 01 Oct 2024 (iii) BEL, Pune letter No. PN/QMD/18701/QA dated 30 Sep 2024 and 07 Oct 2024.
Para 5: The place of duty for CQA(I) Det Pune is exclusively BEL, Pune. Please also refer All India Service Liabilities as mentioned in Appointment Letter No. 110201 / OM/ ARP/ OPT/ CC dated 16 Mar 2012 issued by CQA(I), Dehradun and Posting Order No. S/1265/RTP/Armts/ 2021/DGQA/Arm-1 dated 29 Sep 2021. Para 6 &7: As per Para 4 above.
Para 8: As per GIO (3), SR 71, "TA for local journey".
Para 9: As a special compassionate case and on repeated requests of Shri Abhishek Dhimolay, AE (QA), the official was issued the Movement Order for 03 days only considering that the problem of the individual will be resolved in that period.
CIC/DGOQA/C/2025/605555 & Ors. Page 6 of 12Para 10: As per Para 3 above.
Para 11: Information is already available in public domain and in rule books and does not attract RTI. However refer GIO (3), SR 71, "TA for local journey". Para 12: Not applicable as reply to Para 01 to 11 has been given above." 2.2. Dissatisfied with the response received from the CPIO, the Complainant/Appellant filed a First Appeal dated 10.11.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 09.12.2024 directed the CPIO as under: -
"The CPIO Delhi Zone is also directed to coordinate the inspection of records. The applicant is directed to inspect the records held in the custody of CPIO as per the procedure prescribed in the Act. The CPIO Delhi Zone, DGQA is also directed to provide their letter dated 03 Dec 2024 alongwith its enclosure to the appellant. This may be done within three weeks of the receipt of the Order."
2.3. Aggrieved with the FAA's order, the Complainant/Appellant approached the Commission with the instant Second Appeal dated 12.01.2025.
Complaint No. CIC/DGOQA/C/2025/602009
3. The Complainant/Appellant filed an RTI application dated 05.12.2024 seeking information on the following points:
1. As per SR 71 enclosed, Please provide the name of establishment which act as the duty point (i.e. the place/office of employment) at headquarters for the M.O. No. 112107/LB/DAWA/07 dt 11 Apr 2022 (copy attached), M.O. No. 112107/LB/DAWA/190 dt 06 Mar 2024 (copy attached) and M.O. No. 12107/LB/DAWA/138 dt 10 Sep 2024 (copy attached) issued to the applicant.
2. If any of information is denied, please provide the corresponding section of RTI Act 2005.CIC/DGOQA/C/2025/605555 & Ors. Page 7 of 12
3.1. The CPIO replied vide letter dated 01.01.2025 and the same is reproduced as under :-
1. The place of duty for officials posed in CQA(I) Dett Pune, has always been BEL, Pune.
2. NA 3.2. Aggrieved with the response received from the CPIO, the Complainant/Appellant approached the Commission with the instant Complaint dated Nil.
Hearing Proceedings & Decision:
4. The Complainant/Appellant and on behalf of the respondent Lt. Col. Vaibhav Kala, CPIO (Dehradun) attended the hearing through video conference; Manpreet Singh, CPIO, DGQA, New Delhi, attended the hearing in-person.
5. The Complainant/Appellant inter alia submitted that the replies given by the respondent were irrelevant and did not accurately address the RTI queries raised by him.
In CIC/DGOQA/C/2025/605555, the CPIO did not provide the names of two establishments sought by him concerning his movement order. He argued that instead of providing the name of station (duty point) where he was expected to start his duties, the CPIO provided his place of posting i.e. BEL Pune, whereas both the points referred in the order were different.
In CIC/DGOQA/A/2025/602083, the appellant argued that the respondent provided partial and misleading information without providing the guidelines as per which movement order was issued for discharge of their official duties.
In CIC/DGOQA/C/2025/602009, the complainant reiterated the same arguments raised in CIC/DGOQA/C/2025/605555.
6. The respondent while defending their case inter alia submitted that the complainant had indirectly sought clarification regarding his place of posting and place of duty through his RTI request in CIC/DGOQA/C/2025/605555. In the said case, the CIC/DGOQA/C/2025/605555 & Ors. Page 8 of 12 complainant had not placed complete records including the first appeal filed by him. The CPIO contended that in compliance of the FAA's order dated 04.04.2025, they had provided a revised reply dated 22.04.2025, and the same is reproduced as under for reference:
"1 & 2. It has been informed earlier also that CQA(I) Dett Pune is providing QA coverage to BEL Pune. Only for administrative convenience, CQA(ME) facility is being used for the Dett, being a DGQA establishment. The same can be changed any time, if required. As on date movement Order No. 112107/LB/DAWA/138 dated 10 Sep 2024 stands cancelled. Movement order is not issued for reporting to place of normal duty.
3. Attested copy of move sanction for the Movement order No. 112107/LB/DAWA/138 dated 10 Sep 2024. The movement order stands cancelled."
The respondent further stated that the appellant had raised speculative queries in the remaining two matters, wherein queries were not as per Section 2 (f) of the RTI Act. However, they had furnished point-wise reply as per factual position in the matters with bona fide intention to provide clarification regarding the movement order issued earlier. He further emphasized the appellant's frequent misuse of the RTI channel with respect to his place of posting, and relied upon the following written submissions dated 09.03.2026 (identically tendered in all the files) which are taken on record and contents thereof are reproduced as under (from the File No. CIC/DGOQA/C/2025/605555):
"11. The following points are submitted for consideration while taking decision on the Second Appeal:-
11.1 The individual has filed 39 RTIs till date basically regarding his place of posting and issue of temporary duty/movement order for carrying out various QA activities at BEL Pune.CIC/DGOQA/C/2025/605555 & Ors. Page 9 of 12
11.2 The individual was posted to CQA(I) Dett Pune vide HQDQA(Armts), New Delhi Posting Order No. S/1265/RTP/Armts/2021/ DGQA/Arm-1 dated 29 Sep 2021(S/No. 72) it can be seen another AE(QA) has similarly been posted to CQA(I), Dett Pune.
11.3 CQA(I) Dett Pune was granted extension in 1980 vide Govt of India, MoD New Delhi Order No. 92942/4/DGI(Adm-12(A))/555/S/80/D (Prod) dated 01 Apr 1980 at BEL Pune. Since then CQA(I) Dett Pune has been providing QA Coverage to BEL Pune. For Administrative purposes only, CQA(ME), Pune assistance was taken as required. eg:- Accommodation / Office / Storage / Space etc. 11.4 A number of AE/JE have been posted to CQA(I) Dett Pune since 1980 to till date. No movement order has been requested or issued to any other individual posted to CQA(I) Dett Pune for QA activities at BEL Pune. (in the last over 46 years). Movement order erroneously issued to Shri Abhishek Dhimolay, AE(QA) on 10 Sep 2024 was subsequently cancelled on 17 Mar 2025.
11.5 The individual has been explained many times verbally/through letters/through RTI reply that the AEs/JEs posted to CQA(I) Dett Pune are not entitled to be given any movement order/TD for QA work in BEL Pune. 11.6 Over 12 Files have accumulated each containing appx 100 pages corresponding on the 39 RTI, filled by Shri Abhishek Dhimolay, AE(QA). The resources have had to be diverted from important responsibilities of the AHSP for the above RTIs. 11.7 It is requested that there should be some provision to discourage such RTI applications who dilute the importance and purpose of RTI Act."
7. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observed that the respondent furnished timely responses in all three cases. In CIC/DGOQA/C/2025/605555, the initial response given by the CPIO is incorrect. Considering that the queries raised by the Appellant were CIC/DGOQA/C/2025/605555 & Ors. Page 10 of 12 unclear, speculative and required the CPIO to draw inference from the averred movement order, the same should have been stated in their response to the RTI application. However, by providing the place of posting against point no. 1 of the RTI application and the status of the Appellant's application against point nos 2 and 3 of the RTI application as per his interpretation, the CPIO has given an unrelated & incorrect reply to the RTI application. Further, the Commission observes that the Complainant has not approached the Bench with clean hands and has concealed certain records including the first appeal as well as FAA order. The CPIO having affirmed in their FAA compliance that the averred movement order stood cancelled, the matter may be rendered infructuous. Besides, there appears to be no mala fide intention in causing obstruction of information and the CPIO rather responded as per his understanding and the FAA gave an appropriate response. Therefore, no action may be initiated in the Complaint CIC/DGOQA/C/2025/605555.
In CIC/DGOQA/A/2025/602083 & CIC/DGOQA/C/2025/602009, the respondent's replies are found appropriate, as per the provisions of the RTI Act.
8. Moreover, the Appellant having framed his queries in all the three cases in an unspecific and unclear manner, is challenging the merits of the replies given by the CPIO in terms of his interpretation of the contents. In that regard, the Commission would like to refer to the observations passed by the Hon'ble Delhi High Court in its decision dated 06.12.2023 in Narendra Tyagi vs Assistant Director (CPIO) [LPA 764/2023] extracted as under:
"13. Consequently, it is clear that dispute as regards the correctness of information provided under the RTI Act, or any other dispute or controversy, cannot be adjudicated in proceedings under the RTI Act. The CPIO is only required to supply all the information/documents within his access. Whether or not such information as CIC/DGOQA/C/2025/605555 & Ors. Page 11 of 12 provided by the CPIO under the RTI Act is incorrect in any manner, is not the domain of consideration or determination under the RTI proceedings."
In view of the above, there appears to be no reasonable ground to initiate action in any of the cases. Accordingly, the complaints CIC/DGOQA/C/2025/605555 & CIC/DGOQA/C/2025/602009 and the Appeal CIC/DGOQA/A/2025/602083 are disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 08.04.2026 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Directorate General of Quality Assurance, Sr. Quality Assurance Estt (A), DGQA Complex, Old Military Road, West Patel Nagar, Anand Parbat, New Delhi - 110005
2. The CPIO, Controllerate of Quality Assurance (Instruments), (Under DGQA), Raipur, Dehradun, Uttarakhand - 248008
3. Abhishek Dhimolay CIC/DGOQA/C/2025/605555 & Ors. Page 12 of 12 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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