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Central Information Commission

Raja vs Standardization, Testing And Quality ... on 25 February, 2026

                                                         CIC/STAQC/A/2024/656536

                                    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/STAQC/A/2024/656536

Raja                                                         ... अपीलकता/Appellant

                                     VERSUS
                                      बनाम
CPIO: STQC Directorate
M/o. Electronics and                                     ... ितवादीगण/Respondents
Information Technology,
New Delhi

Relevant dates emerging from the appeal:

RTI : 12.09.2024              FA     : 19.10.2024            SA     : 14.12.2024

CPIO : 07.10.2024             FAO : 18.11.2024               Hearing : 18.02.2026


Date of Decision: 18.02.2026
                                        CORAM:
                                   Hon'ble Commissioner
                                      Shri P R Ramesh
                                       ORDER

1. The Appellant filed an RTI application dated 12.09.2024 seeking information on the following points:

1. Whether a portal with URL https://nhpc.ewizard.in/ has been certified by STQC for compliance to the Guidelines for Compliance to Quality Requirements of e-Procurement Systems?

2. If yes, kindly share the certificate issued by STQC Directorate against the above portal.

CIC/STAQC/A/2024/656536

3. Whether bucket-filling e-ReverseAuction functionality has been certified by STQC in the above portal? Kindly share relevant documentation for the same, specifying the exact functionality.

2. The CPIO replied vide letter dated 07.10.2024 and the same is reproduced as under:-

"The list of certified eProcurement systems is available on STQC website www.stqc.gov.in."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.10.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 18.11.2024 upheld the reply given by the CPIO.

4. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 14.12.2024.

Facts emerging in Course of Hearing:

Appellant: Not present Respondent: Shri Jitender Mittal, Scientist E and Shri Vishal Jaiswal, Scientist C - participated in the hearing.

5. The Respondent while defending their case inter alia submitted that the information as sought by the Appellant has ben duly provided to the Appellant. He averred that the latest list of STQC-certified e-Procurement portals, which have been tested in compliance to quality requirements of e-Procurement websites, is available in public on their official website and relevant link in this regard has been provided to the Appellant. A response dated 06.02.2026 has been received from the CPIO and same has been taken on record and same has been taken on record for perusal. The relevant extract whereof is as under:

CIC/STAQC/A/2024/656536 "CPIO Response:

1. This is with reference to the Notice served to CPIO for Hearing for Appeal/Complaint by Central Information Commission vide File No. CIC/STAQC/A/2024/656536 dated 29-01-2026.

2. In response to RTI Request No. STAQC/R/E/24/00061:

"(i) The applicant was provided the URL of the STQC website, wherein the latest list of STQC-certified e-Procurement portals, which have been tested in compliance to quality requirements of e-

Procurement websites, is available. This list downloaded as on date is attached. Please Note that this information is readily available on public domain.

(ii) Not applicable

(iii) Not Applicable.."

Decision:

6. At the outset, Commission directs the concerned PIO to furnish a copy of their latest response dated 06.02.2026 along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.

7. Keeping in view the facts of the case and the submissions made during hearing, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Commission notes that giving reasons/ opinions/ interpretations, etc are beyond the scope of duty of the CPIO. Furthermore, latest response dated 06.02.2026 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 Page 3 of 4 CIC/STAQC/A/2024/656536 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.

Sd/-

(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 STQC Directorate M/o.

Electronics and Information Technology, Electronics Niketan, 3rd Floor, 6--C.G.O. Complex, Lodhi Road, New Delhi-110003 2 Raja Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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