Varun Krishna vs Department Of Economic Affairs on 12 August, 2021

[Cites 9, Cited by 0]

Central Information Commission

Varun Krishna vs Department Of Economic Affairs on 12 August, 2021

Bench: Neeraj Kumar Gupta

                           के   ीय सूचना आयोग
                    Central Information Commission
                      बाबा गंगनाथ माग,मुिनरका
                    Baba Gangnath Marg, Munirka
                    नई द ली, New Delhi - 110067


िशकायत सं या / Complaint Nos. CIC/DOEAF/C/2019/656159,
CIC/DOEAF/C/2019/656158, CIC/DOEAF/C/2019/652805
CIC/DOEAF/C/2019/652788, CIC/DOEAF/C/2019/652787
CIC/DOEAF/C/2019/652786, CIC/DOEAF/C/2019/652783
CIC/DOEAF/C/2019/652779, CIC/DOEAF/C/2019/652679
CIC/DOEAF/C/2019/652605, CIC/DOEAF/C/2019/652604
CIC/DOEAF/C/2019/652687, CIC/DOEAF/C/2019/652685
CIC/DOEAF/C/2019/652681, CIC/DOEAF/C/2019/652465
CIC/DOEAF/C/2019/652464, CIC/DOEAF/C/2019/652463
CIC/DOEAF/C/2019/652462, CIC/DOEAF/C/2019/650482
CIC/DOEAF/C/2019/650576, CIC/DOEAF/C/2019/650572
CIC/DOEAF/C/2019/650571, CIC/DOEAF/C/2019/650564
CIC/DOEAF/C/2019/650562, CIC/DOEAF/C/2019/650554
CIC/DOEAF/C/2019/650552, CIC/DOEAF/C/2019/650548
CIC/DOEAF/C/2019/650545, CIC/DOEAF/C/2019/650543
CIC/DOEAF/C/2019/650542, CIC/DOEAF/C/2019/650540
CIC/DOEAF/C/2019/650539, CIC/DOEAF/C/2019/650536
CIC/DOEAF/C/2019/650535, CIC/DOEAF/C/2019/650533
CIC/DOEAF/C/2019/650531, CIC/DOEAF/C/2019/650529
CIC/DOEAF/C/2019/650528, CIC/DOEAF/C/2019/650615
CIC/DOEAF/C/2019/650527, CIC/DOEAF/C/2019/650613
CIC/DOEAF/C/2019/650526, CIC/DOEAF/C/2019/650604
CIC/DOEAF/C/2019/650525, CIC/DOEAF/C/2019/650603
CIC/DOEAF/C/2019/650524, CIC/DOEAF/C/2019/650595
CIC/DOEAF/C/2019/650523, CIC/DOEAF/C/2019/650594
CIC/DOEAF/C/2019/650522, CIC/DOEAF/C/2019/650592
CIC/DOEAF/C/2019/650519, CIC/DOEAF/C/2019/650591,
CIC/DOEAF/C/2019/650518, CIC/DOEAF/C/2019/650590,
CIC/DOEAF/C/2019/650512, CIC/MOFIN/C/2019650483/DOEAF,
CIC/DOEAF/C/2019/650578 (Total 58 cases)




                                                         Page 1 of 36
 Mr. Varun Krishna                                     ...िशकायतकता/Complainant
                                      VERSUS
                                       बनाम
CPIO                                                        ... ितवादी /Respondent
M/o. Finance, Department of
Economic Affairs, North Block, New
Delhi-110001



                                     ORDER

1. The complainant filed 58 applications under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Department of Economic Affairs, New Delhi, seeking information on various points. The details of information sought by the complainant in all 58 RTI applications and the reply given by the CPIO in each of those applications is enumerated in Annexure-'A' as enclosed along with this order.

2. Being aggrieved with the response given by the respondent, the complainant filed 58 complaints under Section 18 of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act.

Hearing:

3. The complainant attended the hearing through audio-call. The then CPIO, Shri Dalip Singh attended the hearing through audio-call. The present CPIO, Ms. Jessie Jacob attended the hearing through audio-call.

4. The written submissions of the parties are taken on record.

5. The Commission observed that the complainant had filed large number of RTI applications/complaints/second appeals before the Public Authority/Commission and after analyzing certain cases, it was observed that the then CPIO Shri Dalip Singh has given cyclostyle reply in large number of cases. Therefore, in the interest of justice, the Commission has agreed to hear and adjudicate those similar cases where identical replies were given by Shri Dalip Singh, the then CPIO in order to avoid multiplicity of proceedings. The complainant and the respondent have also agreed for the same.

6. The complainant submitted that complete and correct information has not been provided to him by the respondent on his all above RTI applications. The complainant, during the hearing, has argued in each case separately (as mentioned above). The complainant contended that the respondent with malafide intention has Page 2 of 36 obstructed the information under the RTI Act. The complainant further submitted that the respondent in response to his RTI applications has given cyclostyle response and not applied his mind in giving reply/information. The complainant submitted that he has sought specific information in each of his RTI applications but vague reply was given by the then CPIO on all his RTI applications. The complainant further submitted that the there is a delay in giving reply/information on the part of the then CPIO on all his RTI applications. The complainant further contended that the then CPIO has also not sought assistance under Section 5(4) of the RTI Act in order to obtain information from the concerned department/section/CPIO. That CPIO intentionally did not provide documentary information relating to functioning of his Supervisor Officer/FAA to avoid embarrassment to him and obstructed information with malafide. The complainant further raised his contention that the then CPIO never give point-wise reply/information to him on his RTI applications. The complainant further submitted that till date no reply was received by him from the respondent public authority in file nos. CIC/DOEAF/C/2019/656159, CIC/DOEAF/C/2019/650533. The complainant further submitted that he has received reply along with the written submissions of the respondent in file no. CIC/DOEAF/C/2019/650512. The complainant further submitted that the then CPIO has wrongly transferred his RTI application under Section 6(3) of the RTI Act to the SPMCIL in file no. CIC/DOEAF/C/2019/656158 and till date no information has been received by him from the concerned CPIO. The complainant further submitted that the then CPIO in almost each file has stated that the details of deemed CPIO is available on their website, which is wrong.

7. Regarding conduct of FAA, he further stated that the FAA has also not disposed of his first appeals within stipulated period of time as per the provisions of the RTI Act. That the FAA has given decisions where information sought is related to him and his poor conduct which is in sheer violation of principal of natural justice. That the FAA has also not given opportunity to the complainant of being heard in his first appeals and orders have been passed in favour of the CPIO. That the FAA malafidely upheld the reply of the CPIO, knowingly that the reply of the then CPIO is vague and misleading. The complainant further stated that the FAA had also disposed of his first appeals in cyclostyle manner vide which he has upheld the wrong and identical replies of CPIO. Therefore, an appropriate legal action should be initiated against the then CPIO u/Section 20 of the RTI Act, 2005.

8. The then CPIO Shri Dalip Singh submitted that reply has been given to the complainant on his RTI applications wherein the complainant was informed that "Sub para 1, 2 & 3 of point no.3 in this regard, it is stated that attention is invited to Para 9 of DOP&T OM No.1/4/2008-IR dated 25.4.2008 Only such information is required to be supplied under the Act which already exists and is Page 3 of 36 held by the public authority or held under the control of the public authority It is not required under the Act to create information or to interpret information or to solve the problems raised by the applicants or to furnish replies to hypothetical questions. 1. It is not practical and feasible for the Government to create unnecessary records which do not involve public interest. 2. Under RTI Act, the applicant is not supposed to seek reasons for any action of the Government officials. More specifically, RTI applicant is suppose to seek available record only. 3. RTI Act is not meant for initiating enquiry against any person or seeking details steps/activities within the Govt. Department."

Shri Dalip Singh, then CPIO further submitted that applicant has filed multiple RTIs of similar nature and there was no bad intention but inadvertent delay in giving reply to the RTI application. He further submitted that at the time he was appointed as CPIO, he has no knowledge of the RTI Act and no training was given the department that as to how RTI applications can be dealt. He has tendered his unconditional apology and assured that such mistakes will not happen in future. He has therefore requested the Commission to condone the delay.

9. The present CPIO reiterated the reply/information given by the then CPIO and submitted that information as per the documents available on record has already been provided to the complainant. The written-submissions of the respondent are seen during the hearing.

Decision:

10. The Commission has heard the submissions of both the parties at length and had perused each case separately.

11. This Commission observes that the complainant has sought specific information in his RTI applications as mentioned above but the then PIO instead of collecting information from the concerned department/CPIO has given cryptic, identical and vague reply to the complainant on his RTI applications in question. The Commission is of the view that the CPIO is not required to give his own judgments on the issue but he should have specifically/point-wise denied that the information sought is not available as per their records or should have seek assistance of the concerned CPIO u/s. 5(4) of the Act in order to give specific reply.

12. The then CPIO has been very casual in disposing of the RTI applications. The conduct of the then PIO, Shri Dalip Singh is under adverse observation of the Commission. The Commission had already heard and adjudicated multiple cases where the Commission had already taken a view and has directed the Secretary, Department of Economic Affairs to initiate departmental proceedings against the then CPIO and also conduct of the FAA should also be reviewed.

Page 4 of 36

13. The Commission further observed that there is a delay in giving reply to the complainant on his above RTI applications as mentioned above.

14. The Commission observed that the complainant contended that the respondent public authority has not disposed of his RTI applications within stipulated period of time, therefore, he had filed more and more RTI applications to find reasons and justifications of delay. The Commission further observed that the conduct of the First Appellate Authority has also come under observation, as he has been upholding the vague replies of the CPIO by passing general orders and no directions or guidance was given by the FAA to the CPIO to provide the information to the applicant. Rather he has blindly approve the replies of the CPIO. Further, there is a delay on the part of the FAA in disposing the first appeals of the complainant.

15. The Commission is of the view that the CPIO is not required to give his own judgments on the issue but he should have specifically/point-wise denied it the information sought is not available as per their records or should have sought the assistance of the concerned CPIO/department u/s. 5(4) of the Act in order to give specific reply/information. Terming any information unnecessary is not warranted. The Commission takes a serious note of this fact. A reference was drawn to the decision of the Hon'ble Delhi High Court in the case of J.P Agrawal v. Union of India-2013(287) ELT25(Del.) wherein it was held as under:

7."it is the PIO to whom the application is submitted and it is who is responsible for ensuring that the information as sought is provided to the applicant within the statutory requirements of the Act. Section 5(4) is simply to strengthen the authority of the PIO within the department; if the PIO finds a default by those from whom he has sought information. The PIO is expected to recommend a remedial action to be taken". The RTI Act makes the PIO the pivot for enforcing the implementation of the Act."

16. Further, while examining the complaint under Section 18 of the RTI Act, the CIC has no jurisdiction to direct disclosure of any information. This legal position has been authoritatively settled by the Hon'ble Supreme Court of India in Chief Information Commissioner and Another v. State of Manipur and Anr.inCivil Appeal Nos. 10787-10788 of 2011 dated 12-12-2011. The relevant extract of the said decision is set down below:-

"30. It has been contended before us by the respondent that under Section 18 of the Act the Central Information Commission or the State Information Commission has no power to provide access to the information which has been requested for by any person but which has been denied to him. The only order which can be passed by the Central Information Commission or the State Information Commission, as the case may be, under Section 18 is an order of penalty provided under Section 20.

Page 5 of 36

However, before such order is passed the Commissioner must be satisfied that the conduct of the Information Officer was not bona fide.

31. We uphold the said contention and do not find any error in the impugned judgment of the High court whereby it has been held that the Commissioner while entertaining a complaint under Section 18 of the said Act has no jurisdiction to pass an order providing for access to the information."

17. The Commission further observed that the then PIO Shri Dalip Singh without application of mind has given replies to the RTI applicants. The Commission is of the view that the CPIO cannot be a custodian of all the records in the department and he has to seek assistance of other officials in the department in order to give reply/information to the RTI applicant. But the then CPIO instead of giving clear information has merely stated that no information is available on record. This amounts to suppression of material facts with the applicant and a grave violation of RTI Act.

18. In view of the above, the then CPIO is reprimanded to be more meticulous about his duties as a CPIO and give appropriate replies to the RTI applicant within stipulated period of time as per the provisions of the RTI Act. A reference was drawn to the decision of the Hon'ble Delhi High Court in the case of J.P Agrawal v. Union of India-2013(287) ELT25(Del.) wherein it was held as under:

7."it is the PIO to whom the application is submitted and it is who is responsible for ensuring that the information as sought is provided to the applicant within the statutory requirements of the Act. Section 5(4) is simply to strengthen the authority of the PIO within the department; if the PIO finds a default by those from whom he has sought information. The PIO is expected to recommend a remedial action to be taken". The RTI Act makes the PIO the pivot for enforcing the implementation of the Act."

19. The Commission further observed that firstly, there is a delay in giving reply to the complainant on his RTI applications. Secondly, the information was wrongly not provided to the complainant on all his RTI applications as mentioned above. Thirdly, the response given by the then CPIO is without application of mind. This amounts to grave violation of the provisions of the RTI Act. Further, this also shows lackadaisical approach of the then PIO in dealing with the RTI applications. The defense taken by the then PIO is not sustainable and cannot be accepted in the eyes of law. Further, the then CPIO has wrongly given the reply that the details of the deemed CPIO are available on their website. The Commission is of the view that how can be the details of the deemed CPIO be available on the website of the public authority, as the details of deemed CPIO are different in each case. The Commission further noted that no reply/information has been provided to the complainant in file Page 6 of 36 nos. CIC/DOEAF/C/2019/656159, CIC/DOEAF/C/2019/650533 which is grave violations of the RTI Act.

20. It is apparent from the record that the FAA under whose administrative control the then CPIO is working has without application of mind, denied the information regarding the details of FAA claiming that no such information is available. This is abject obstruction of information and is avoiding indicating the name of his administrative supervisor who is working as the First Appellate Authority. The FAA on the other hand has not applied his mind and summarily disposed all the appeals by merely stating that CPIO has given a reply. This amounts to supporting the replies of the then CPIO. It indicates that the inherent corrective mechanism which has been enshrined in RTI Act and has been collectively by-passed and hence no corrective action could take place even in subsequent replies by Shri Dalip Singh. Hence, the Commission is of the view that the then CPIO has deliberately not taken any assistance under Section 5(4) of the RTI Act from the O/o. the First Appellate Authority in reply to queries related to pendency of appeals at FAA level with clear intention to avoid naming. Further, the FAA has also protected the then CPIO by not adjudicating the information in almost all appeals. The Commission is of the view that this is the case where there is an intentional denial and obstruction of information.

21. In the above circumstances, levy of penalty is warranted. Therefore, this Commission is constrained to impose a penalty of Rs. 5000/- (Rupees Five Thousand Only) u/Section 20(1) of the RTI Act, 2005 on the then CPIO, Shri Dalip Singh who held charge of the RTI applications during the relevant period for his casual and callous approach in responding to the RTI applications. The amount of Rs. 5000/- (Rupees Five Thousand Only) shall be deducted by the Public Authority from his salary by way of a demand draft drawn in favour of "PAO, CAT", New Delhi and the demand draft should be forwarded to the Deputy Registrar (CR-II), email:

[email protected] Room No. 106, First Floor, Central Information Commission, Baba Gangnath Marg, Munirka, New Delhi-110067. This demand draft of Rs. 5000/- (Rupees Five Thousand Only) should reach the Commission by 07.09.2021. The present CPIO should ensure service a copy of this order to the then CPIO.

22. The Commission also instructs the Respondent Public Authority to convene periodic conferences/seminars to sensitize, familiarize and educate the concerned officials about the relevant provisions of the RTI Act, 2005 for effective discharge of its duties and responsibilities.

23. With the above observations, the complaints are disposed of.

Page 7 of 36

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




                                                                 नीरज कु मार गु ा)
                                             Neeraj Kumar Gupta (नीरज           ा
                                                                     सूचना आयु )
                                           Information Commissioner (सू

                                                              दनांक / Date : 02-08-2021
Authenticated true copy
(अिभ मािणत स यािपत  ित)



S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)




Addresses of the parties:
1.    CPIO
      M/o. Finance, Department of Economic Affairs,
      North Block, New Delhi-110001

2.    Mr. Varun Krishna




                                                                             Page 8 of 36
                                                                                                                             Annexure "A"

                                                       Mr. Varun Krishna
                                                           02-08-2021
 Sr.           File No.                                   RTI                                                     CPIO
 No.
1      CIC/DOEAF/C/2019/656159                          30-08-2019                                         No reply available
                                 Particulars of Information required: a) Subject matter of
                                 information: Pertaining to First appeal no
                                 DOEAF/A/2019/60039 DTD 28.2.19 disposed on
                                 29.8.19 whose order is not available on RTI portal. b)
                                 The period to which information relates: 28.2.19 to
                                 29.8.19. c) Description of Information required: Please
                                 provide certified copies of following information: 1.
                                 Name and designation of the official who disposed the
                                 subject first appeal on 29.8.19. 2. Copy of First
                                 Appellate Order.
2      CIC/DOEAF/C/2019/656158                          30-08-2019                                         No reply available
                                 Particulars of Information required: a) Subject matter of
                                 information: Pertaining to First appeal no
                                 DOEAF/A/2019/60038 DTD 28.2.19 disposed on
                                 29.8.19 whose order is not available on RTI portal. b)
                                 The period to which information relates: 28.2.19 to
                                 29.8.19. c) Description of Information required: Please
                                 provide certified copies of following information: 1.
                                 Name and designation of the official who disposed the
                                 subject first appeal on 29.8.19. 2. Copy of First
                                 Appellate Order.
3      CIC/DOEAF/C/2019/652805                          29-08-2019                                              11-10-2019

Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60246 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (3c-1) No information available. 9.7.19 to Current Date. c) Description of Information (3c-2) FAA as per RTI Act, 2005, Shri Page 9 of 36 required: Please provide certified copies of following Manmohan Sachdeva, Director (C&C) information: 1. Copies of all documents prepared, (3c-3) Available on the Website on the issued, executed and received from the office of FAA Website pertaining to subject appeal. 2. Name and designation of the official accountable for not disposing subject appeal. 3. In case, If you are not satisfied with our

3. Name and designation of the deemed PIO for current reply, you may send us in writing the root RTI u/s 5(4) + 5(5) cause and the related matter for filling repeated petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) 4 CIC/DOEAF/C/2019/652788 29-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60245 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (3c-1) No information available. 9.7.19 to Current Date. c) Description of Information (3c-2) FAA as per RTI Act, 2005, Shri required: Please provide certified copies of following Manmohan Sachdeva, Director (C&C) information: 1. Copies of all documents prepared, (3c-3) Available on the Website on the issued, executed and received from the office of FAA Website pertaining to subject appeal. 2. Name and designation of the official accountable for not disposing subject appeal. 3. In case, If you are not satisfied with our

3. Name and designation of the deemed PIO for current reply, you may send us in writing the root RTI u/s 5(4) + 5(5). (d) Information is required by cause and the related matter for filling repeated Speed post or petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) 5 CIC/DOEAF/C/2019/652787 29-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60244 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (3c-1) No information available. 9.7.19 to Current Date. c) Description of Information (3c-2) FAA as per RTI Act, 2005, Shri required: Please provide certified copies of following Manmohan Sachdeva, Director (C&C) Page 10 of 36 information: 1. Copies of all documents prepared, (3c-3) Available on the Website on the issued, executed and received from the office of FAA Website pertaining to subject appeal. 2. Name and designation of the official accountable for not disposing subject appeal. 3. In case, If you are not satisfied with our

3. Name and designation of the deemed PIO for current reply, you may send us in writing the root RTI u/s 5(4) + 5(5). (d) Information is required by cause and the related matter for filling repeated Speed post or petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) 6 CIC/DOEAF/C/2019/652786 29-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60243 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (3c-1) No information available. 9.7.19 to Current Date. c) Description of Information (3c-2) FAA as per RTI Act, 2005, Shri required: Please provide certified copies of following Manmohan Sachdeva, Director (C&C) information: 1. Copies of all documents prepared, (3c-3) Available on the Website on the issued, executed and received from the office of FAA Website pertaining to subject appeal. 2. Name and designation of the official accountable for not disposing subject appeal. 3. In case, If you are not satisfied with our

3. Name and designation of the deemed PIO for current reply, you may send us in writing the root RTI u/s 5(4) + 5(5). (d) Information is required by cause and the related matter for filling repeated Speed post or petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) 7 CIC/DOEAF/C/2019/652783 29-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60242 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (3c-1) No information available. 9.7.19 to Current Date. c) Description of Information (3c-2) FAA as per RTI Act, 2005, Shri required: Please provide certified copies of following Manmohan Sachdeva, Director (C&C) information: 1. Copies of all documents prepared, (3c-3) Available on the Website on the Page 11 of 36 issued, executed and received from the office of FAA Website pertaining to subject appeal. 2. Name and designation of the official accountable for not disposing subject appeal. 3. In case, If you are not satisfied with our

3. Name and designation of the deemed PIO for current reply, you may send us in writing the root RTI u/s 5(4) + 5(5). cause and the related matter for filling repeated petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) Page 12 of 36 8 CIC/DOEAF/C/2019/652779 26-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60240 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 9.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5).

9 CIC/DOEAF/C/2019/652679 26-08-2019 Particulars of Information required: a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60238 Dtd 9.7.19 till current date. b) The period to which information relates: 9.7.19 to Current Date. c) Description of Information required: Please provide certified copies of following information: 1. Copies of all documents prepared, issued, executed and received from the office of FAA pertaining to subject appeal along with Name and designation of the official accountable for not disposing subject appeal. 2. Name and designation of the deemed PIO for current RTI pertaining to subject appeal along with Name and designation of the official accountable for not disposing subject appeal. 2. Name and designation of the deemed PIO for current RTI u/s 11-10-2019 with reference to the description of information required in para C of your above mentioned applications the requisite reply is framed as follows; (c-1) No information available. (c-1) Available on the Website on the Website 3. In case, If you are not satisfied with our reply, you may send us in writing the root cause and the related matter for filling repeated petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) id="a_45"> u/s 5(4) + 5(5). (Shri Dalip Singh) 11-10-2019 with reference to the description of information required in para C of your above mentioned applications the requisite reply is framed as follows; (c-1) No information available. (c-1) Available on the Website on the Website 3. In case, If you are not satisfied with our reply, you may send us in writing the root cause and the related matter for filling repeated Page 13 of 36 petitions,. If the issues concern SPMCIL on which DEA cannot interfere, it is advisable that the issues may be taken up with SPMCIL.) id="a_46"> u/s 5(4) + 5(5). (Shri Dalip Singh) 25-09-2019 with reference to the description of information required in para C of your above mentioned applications the requisite reply is framed as follows; (c-1) No information available. (c-2) The name of FAA is Shri Manmohan Sachdeva, Director (C&C) (Shri Dalip Singh) of this 19(6) for such delay.

12 CIC/DOEAF/C/2019/652687 26-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60239 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 9.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5).

13 CIC/DOEAF/C/2019/652685 26-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60238 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available.

Page 14 of 36

9.7.19 to Current Date. c) Description of Information (c-2) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5). (Shri Dalip Singh) 14 CIC/DOEAF/C/2019/652681 26-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60238 Dtd 9.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 9.7.19 to Current Date. c) Description of Information (c-2) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5) (Shri Dalip Singh) 15 CIC/DOEAF/C/2019/652465 22-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60230 Dtd 8.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 8.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5). (Shri Dalip Singh) Page 15 of 36 16 CIC/DOEAF/C/2019/652464 22-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60229 Dtd 8.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 8.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5). (Shri Dalip Singh) 17 CIC/DOEAF/C/2019/652463 22-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60228 Dtd 8.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 8.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5). (Shri Dalip Singh) 18 CIC/DOEAF/C/2019/652462 22-08-2019 11-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending non-disposed first required in para C of your above mentioned appeal Reg No. DOEAF/A/2019/60227 Dtd 8.7.19 till applications the requisite reply is framed as current date. b) The period to which information relates: follows; (c-1) No information available. 8.7.19 to Current Date. c) Description of Information (c-1) Available on the Website on the Website required: Please provide certified copies of following 3. In case, If you are not satisfied with our information: 1. Copies of all documents prepared, reply, you may send us in writing the root issued, executed and received from the office of FAA cause and the related matter for filling repeated Page 16 of 36 pertaining to subject appeal along with Name and petitions,. If the issues concern SPMCIL on designation of the official accountable for not disposing which DEA cannot interfere, it is advisable subject appeal. 2. Name and designation of the deemed that the issues may be taken up with SPMCIL.) PIO for current RTI u/s 5(4) + 5(5). (Shri Dalip Singh) 19 CIC/DOEAF/C/2019/650482 04-08-2019 27-09-2019 Particulars of Information required: Sir, Please refer to your above mentioned RTI's

1. Copies of all documents prepared, issued, executed us in writing the root cause and the related and received from the office of FAA pertaining to matter for filling repeated petitions. lf the subject appeal. 2. Name and designation of the official issues concern SPMCIL on which DEA cannot accountable for not disposing subject appeal. 3. Total interfere . it is advisable that the issues may be number of reminders received by the FAA for disposal taken up with SPMCIL of the subject mentioned appeal. (Shri Dalip Singh) 20 CIC/DOEAF/C/2019/650576 04-08-2019 27-09-2019 Particulars of Information required: a) Subject matter of Sir, Please refer to your above mentioned RTI's information: Pertaining to pending non-disposed first 2. With reference to the description of appeal Reg No. DOEAF/A/2019/60190 Dtd 23.6.19 till information required in para C of your above - current date of this RTI. b) The period to which mentioned applications the requisite reply is information relates: 23.6.19 to Date of this RTI. c) framed as follows; (c-1,2) As per available Description of Information required: Please provide records no information exists' 3. In case, if you certified copies of following information: 1. Provide the are not satisfied with our reply, you may send reasons recorded in writing by the FAA for not us in writing the root cause and the related disposing the RTI within 30 days ). If no information matter for filling repeated petitions. lf the exists in record then clearly state the same. 2. Name and issues concern SPMCIL on which DEA cannot designation of the official accountable for not timely interfere . it is advisable that the issues may be disposing subject appeal along with documentary proof taken up with SPMCIL (if any) proving that there was no mala-fide intention in (Shri Dalip Singh) delaying this disposal of subject appeal.

21 CIC/DOEAF/C/2019/650572 04-08-2019 27-09-2019 Page 17 of 36 Particulars of Information required: a) Subject matter of Sir, Please refer to your above mentioned RTI's information: Pertaining to pending non-disposed first 2. With reference to the description of appeal Reg No. DOEAF/A/2019/60188 Dtd 23.6.19 till information required in para C of your above - current date of this RTI. b) The period to which mentioned applications the requisite reply is information relates: 23.6.19 to Date of this RTI. c) framed as follows; (c-1,2&3) As per available Description of Information required: Please provide records no information exists' 3. In case, if you certified copies of following information: 1. Provide the are not satisfied with our reply, you may send reasons recorded in writing by the FAA for not us in writing the root cause and the related disposing the RTI within 30 days u/s 19(6). If no matter for filling repeated petitions. lf the information exists in record then clearly state the same. issues concern SPMCIL on which DEA cannot

2. Name and designation of the official accountable for interfere . it is advisable that the issues may be not timely disposing subject appeal along with taken up with SPMCIL documentary proof (if any) proving that there was no (Shri Dalip Singh) mala-fide intention in delaying this disposal of subject appeal. 3. Total number of times the FAA Shri Manmohan Sachdeva is warned/instructed his controlling authority to timely dispose first appeals as on current date.

22 CIC/DOEAF/C/2019/650571 04-08-2019 27-09-2019 Particulars of Information required: a) Subject matter of Sir, Please refer to your above mentioned RTI's information: Pertaining to pending non-disposed first 2. With reference to the description of appeal Reg No. DOEAF/A/2019/60189 Dtd 23.6.19 till information required in para C of your above - current date of this RTI. b) The period to which mentioned applications the requisite reply is information relates: 23.6.19 to Date of this RTI. c) framed as follows; (c-1,2&3) As per available Description of Information required: Please provide records no information exists' 3. In case, if you certified copies of following information: 1. Provide the are not satisfied with our reply, you may send reasons recorded in writing by the FAA for not us in writing the root cause and the related disposing the RTI within 30 days u/s 19(6). If no matter for filling repeated petitions. lf the information exists in record then clearly state the same. issues concern SPMCIL on which DEA cannot

2. Name and designation of the official accountable for interfere . it is advisable that the issues may be not timely disposing subject appeal along with taken up with SPMCIL documentary proof (if any) proving that there was no (Shri Dalip Singh) mala-fide intention in delaying this disposal of subject appeal. 3. Total number of times the FAA Shri Manmohan Sachdeva is warned/instructed his Page 18 of 36 controlling authority to timely dispose first appeals as on current date.

23 CIC/DOEAF/C/2019/650564 04-08-2019 With reference to the description of Particulars of Information required: a) Subject matter of information required mentioned applications information: Pertaining to pending non-disposed first the requisite reply is framed as follows. appeal Reg No. DOEAF/A/2019/60182 Dtd 23.6.19 till C(i) As per available records no information current date of this RTI. b) The period to which exists.. C(ii) The name of FAA is Shri information relates: 23.6.19 to Date of this RTI. c) Manmohan Sachdeva, Director (C&C) Description of Information required: Please provide C(3) No information exists. certified copies of following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.

2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving that there was no mala-fide intention in delaying this disposal of subject appeal. 3. Total number of times the FAA Shri Manmohan Sachdeva is warned/instructed his controlling authority to timely dispose first appeals as on current date.

24 CIC/DOEAF/C/2019/650562 04-08-2019 With reference to the description of Particulars of Information required: information required mentioned applications

a) Subject matter of information: Pertaining to pending the requisite reply is framed as follows. non-disposed first appeal Reg No. C(i) As per available records no information DOEAF/A/2019/60180 Dtd 23.6.19 till current date of exists.. C(ii) The name of FAA is Shri this RTI. b) The period to which information relates: Manmohan Sachdeva, Director (C&C) 23.6.19 to Date of this RTI. c) Description of C(3) No information exists. Information required: Please provide certified copies of following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving Page 19 of 36 that there was no mala-fide intention in delaying this disposal of subject appeal. 3. Total number of appeals pending for disposal by the FAA Shri Manmohan Sachdeva as on current date of this RTI.

25 CIC/DOEAF/C/2019/650554 04-08-2019 27-09-2019 Particulars of Information required: Sir, Please refer to your above mentioned RTI's

a) Subject matter of information: Pertaining to pending 2. With reference to the description of non-disposed first appeal Reg No. information required in para C of your above - DOEAF/A/2019/60179 Dtd 23.6.19 till current date of mentioned applications the requisite reply is this RTI. b) The period to which information relates: framed as follows; (c-1,2&3) As per available 23.6.19 to Date of this RTI. c) Description of records no information exists' 3. In case, if you Information required: Please provide certified copies of are not satisfied with our reply, you may send following information: 1. Provide the reasons recorded us in writing the root cause and the related in writing by the FAA for not disposing the RTI within matter for filling repeated petitions. lf the 30 days u/s 19(6). If no information exists in record then issues concern SPMCIL on which DEA cannot clearly state the same. 2. Name and designation of the interfere . it is advisable that the issues may be official accountable for not timely disposing subject taken up with SPMCIL appeal along with documentary proof (if any) proving (Shri Dalip Singh) that there was no mala-fide intention in delaying this disposal of subject appeal.

26 CIC/DOEAF/C/2019/650552 04-08-2019 27-09-2019 Particulars of Information required: Sir, Please refer to your above mentioned RTI's

a) Subject matter of information: Pertaining to pending 2. With reference to the description of non-disposed first appeal Reg No. information required in para C of your above - DOEAF/A/2019/60178 Dtd 23.6.19 till current date of mentioned applications the requisite reply is this RTI. b) The period to which information relates: framed as follows; (c-1,2&3) As per available 23.6.19 to Date of this RTI. c) Description of records no information exists' 3. In case, if you Information required: Please provide certified copies of are not satisfied with our reply, you may send following information: 1. Provide the reasons recorded us in writing the root cause and the related in writing by the FAA for not disposing the RTI within matter for filling repeated petitions. lf the 30 days u/s 19(6). If no information exists in record then issues concern SPMCIL on which DEA cannot clearly state the same. 2. Name and designation of the interfere . it is advisable that the issues may be official accountable for not timely disposing subject taken up with SPMCIL appeal along with documentary proof (if any) proving (Shri Dalip Singh) that there was no mala-fide intention in delaying this Page 20 of 36 disposal of subject appeal.

27 CIC/DOEAF/C/2019/650548 04-08-2019 26-09-2019 Particulars of Information required: 2. with reference to the description of

a) Subject matter of information: Pertaining to pending information required in para c of your above non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60177 Dtd 23.6.19 till current date of framed as follows; this RTI. b) The period to which information relates: (c-1&2) As per available records no 23.6.19 to Date of this RTI. c) Description of information exists. Information required: Please provide certified copies of (Shri Dalip Singh) following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving that there was no mala-fide intention in delaying this disposal of subject appeal.

28 CIC/DOEAF/C/2019/650545 04-08-2019 26-09-2019 Particulars of Information required: 2. with reference to the description of

a) Subject matter of information: Pertaining to pending information required in para c of your above non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60176 Dtd 23.6.19 till current date of framed as follows; this RTI. b) The period to which information relates: (c-1&2) As per available records no 23.6.19 to Date of this RTI. c) Description of information exists. Information required: Please provide certified copies of (Shri Dalip Singh) following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving that there was no mala-fide intention in delaying this disposal of subject appeal Page 21 of 36 29 CIC/DOEAF/C/2019/650543 04-08-2019 26-09-2019 Particulars of Information required: 2. with reference to the description of

a) Subject matter of information: Pertaining to pending information required in para c of your above non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60175 Dtd 23.6.19 till current date of frammed as follows; this RTI. b) The period to which information relates: (c-1&2) As per available records no 23.6.19 to Date of this RTI. c) Description of information exists. Information required: Please provide certified copies of (Shri Dalip Singh) following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving that there was no mala-fide intention in delaying this disposal of subject appeal.

30 CIC/DOEAF/C/2019/650542 04-08-2019 26-09-2019 Particulars of Information required: 2. with reference to the description of

a) Subject matter of information: Pertaining to pending information required in para c of your above non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60174 Dtd 23.6.19 till current date of frammed as follows; this RTI. b) The period to which information relates: (c-1&2) As per available records no 23.6.19 to Date of this RTI. c) Description of information exists. Information required: Please provide certified copies of (Shri Dalip Singh) following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 2. Name and designation of the official accountable for not timely disposing subject appeal along with documentary proof (if any) proving that there was no mala-fide intention in delaying this disposal of subject appeal.

31 CIC/DOEAF/C/2019/650540 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

a) Subject matter of information: Pertaining to pending information required mentioned in para C of Page 22 of 36 non-disposed first appeal Reg No. your above applications the requisite reply is DOEAF/A/2019/60135 Dtd 10.6.19 till current date. b) framed as follows The period to which information relates: 10.6.19 to Date (c-l) As per available records no information of this RTI. c) Description of Information required: exists. (c-2) The name of First Appellate Please provide certified copies of following information: Authority is Shri Manmohan Sachdeva,

1. Provide the reasons recorded in writing by the FAA Director(C&C) for not disposing the RTI within 30 days u/s 19(6). If no (c-3) The information already exists in the RTI information exists in record then clearly state the same. Act 2005 as amended from time to time.

2. Name and designation of the official accountable for (Shri Dalip Singh) not timely disposing subject mentioned first appeal. 3.

Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

32 CIC/DOEAF/C/2019/650539 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

a) Subject matter of information: Pertaining to pending information required mentioned in para C of non-disposed first appeal Reg No. your above applications the requisite reply is DOEAF/A/2019/60133 Dtd 10.6.19 till current date. b) framed as follows The period to which information relates: 10.6.19 to Date (c-l) As per available records no information of this RTI. c) Description of Information required: exists. (c-2) The name of First Appellate Please provide certified copies of following information: Authority is Shri Manmohan Sachdeva,

2. Name and designation of the official accountable for (Shri Dalip Singh) not timely disposing subject mentioned first appeal. 3.

Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

33 CIC/DOEAF/C/2019/650536 01-08-2019 01-10-2019 Particulars of Information required: with reference to the description of information

a) Subject matter of information: Pertaining to pending required in para C of your above mentioned non-disposed first appeal Reg No. applications the requisite reply is framed as DOEAF/A/2019/60162 Dtd 14.6.19 till current date. b) follows; (c-1&2) No information available. The period to which information relates: 14.6.19 to Current Date. c) Description of Information required: 3. In case, If you are not satisfied with our Please provide certified copies of following information: reply, you may send us in writing the root Page 23 of 36

1. Copies of all documents prepared, issued, executed cause and the related matter for filling repeated and received from the office of FAA pertaining to petitions,. If the issues concern SPMCIL on subject appeal. 2. Name and designation of the official which DEA cannot interfere, it is advisable accountable for not disposing subject appeal. that the issues may be taken up with SPMCIL.) (Shri Dalip Singh) 34 CIC/DOEAF/C/2019/650535 01-08-2019 01-10-2019 Particulars of Information required: with reference to the description of information

a) Subject matter of information: Pertaining to pending required in para C of your above mentioned non-disposed first appeal Reg No. applications the requisite reply is framed as DOEAF/A/2019/60161 Dtd 14.6.19 till current date. b) follows; (c-1&2) No information available. The period to which information relates: 14.6.19 to Current Date. c) Description of Information required: 3. In case, If you are not satisfied with our Please provide certified copies of following information: reply, you may send us in writing the root

1. Copies of all documents prepared, issued, executed cause and the related matter for filling repeated and received from the office of FAA pertaining to petitions,. If the issues concern SPMCIL on subject appeal. 2. Name and designation of the official which DEA cannot interfere, it is advisable accountable for not disposing subject appeal. that the issues may be taken up with SPMCIL.) (Shri Dalip Singh) 35 CIC/DOEAF/C/2019/650533 01-08-2019 No Reply Available Particulars of Information required:

a) Subject matter of information: Pertaining to First Appeals received by ALL the FAAs of Department of Economic Affairs on the grounds of deemed refusals. b) The period to which information relates: 1.2.19 to 28.2.19. c) Description of Information required: Please provide certified copies of following information: 1.

Total number of first appeals received by the FAAs of Department of Economic Affairs on the grounds of deemed refusal u/s 7(2) shown by the PIO i.e. RTI not responded within 30 days. 2. Name and designation of the PIOs accountable along with copies of their respective explanations submitted to the FAA for the delay with respect to Sno 1 above. 3. Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

Page 24 of 36

36 CIC/DOEAF/C/2019/650531 01-08-2019 27-09-2019 Particulars of Information required: a) Subject matter of With reference to the description of information: Pertaining to First Appeals received by information required in para C of your above ALL the FAAs of Department of Economic Affairs on mentioned applications the requisite reply is the grounds of deemed refusals. b) The period to which framed as follows; (c-1,2&3) As per available information relates: 1.1.19 to 31.1.19. c) Description of records no information exists' 3. In case, if you Information required: Please provide certified copies of are not satisfied with our reply, you may send following information: 1. Total number of first appeals us in writing the root cause and the related. received by the FAAs of Department of Economic Matter for filling repeated petitions. lf the Affairs on the grounds of deemed refusal u/s 7(2) shown issues concern SPMCIL on which DEA cannot by the PIO i.e. RTI not responded within 30 days. 2. DEA cannot interfere , it is advisable that the Name and designation of the PIOs accountable along issues may be taken up with SPMCIL with copies of their respective explanations submitted to (Shri Dalip Singh) the FAA for the delay with respect to Sno 1 above. 3.

Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

37 CIC/DOEAF/C/2019/650529 31-07-2019 with reference to the description of information Particulars of Information required: required in para 3-C of your above mentioned

a) Subject matter of information: Pertaining to pending applications the requisite reply is framed as non-disposed first appeal Reg No. follows; (3c-1) No information available. DOEAF/A/2019/60169 Dtd 15.6.19 till current date. (3c-2) First appellate authority as per RTI Act,

b) The period to which information relates: 10.6.19 to 2005, Shri Manmohan sachdeva, Director Date of this RTI. (3c&c). (3cJ) Available on the website of the

c) Description of Information required: Please provide Department. certified copies of following information: 3' In case, If you are not satisfied with our

1. Provide the reasons recorded in writing by the FAA reply, you may send us in writing the root for not disposing the RTI within 30 days u/s 19(6). If no cause and the related matter for filling repeated information exists in record then clearly state the same. petitions,. If the issues concern SPMCIL on

2. Name and designation of the official accountable for which DEA cannot interfere, it is advisable not timely disposing subject mentioned first appeal. that the issues may be taken up with SPMCIL.)

3. Name and designation of the official to whom (Shri Dalip Singh) complaint of official mentioned at Sno 2 can be filed.

38   CIC/DOEAF/C/2019/650528                            31-07-2019                          With reference to the description of
                               Particulars of Information required:                         information required mentioned in para C of
                                                                                                                                    Page 25 of 36
                                a) Subject matter of information: Pertaining to pending      your above applications the requisite reply is
                               non-disposed         first      appeal      Reg        No.   framed as follows
                               DOEAF/A/2019/60144 Dtd 10.6.19 till current date.            (c-l) As per available records no information
                               b) The period to which information relates: 10.6.19 to       exists. (c-2) The name of First Appellate
                               Date of this RTI.                                            Authority is Shri Manmohan Sachdeva,
                               c) Description of Information required: Please provide       Director(C&C)
                               certified copies of following information:                   (c-3) The information already exists in the RTI
                               1. Provide the reasons recorded in writing by the FAA        Act 2005 as amended from time to time.
                               for not disposing the RTI within 30 days u/s 19(6). If no                                (Shri Dalip Singh)
                               information exists in record then clearly state the same.
                               2. Name and designation of the official accountable for
                               not timely disposing subject mentioned first appeal.
                               3. Name and designation of the official to whom
                               complaint of official mentioned at Sno 2 can be filed.
39   CIC/DOEAF/C/2019/650615                            08-08-2019                                             01-10-2019
                               Particulars of Information required: a) Subject matter of    with reference to the description of information
                               information: Pertaining to pending First Appeals             required in para C of your above mentioned
                               registered on 9.3.19. b) The period to which information     applications the requisite reply is framed as
                               relates: 9.3.19 to Current Date. c) Description of           follows; (c-1&2) No information available.
                               Information required: Please provide certified copies of
                               following information: 1. Total number of pending/non        3. In case, If you are not satisfied with our
                               disposed First appeals which were registered on 9.3.19       reply, you may send us in writing the root
                               as on current date of this RTI. 2. Name and designation      cause and the related matter for filling repeated
                               of the erring First Appellate Authority along with           petitions,. If the issues concern SPMCIL on
                               grounds available in records u/s 19(6) for such delay.       which DEA cannot interfere, it is advisable
                                                                                            that the issues may be taken up with SPMCIL.)
                                                                                                                         (Shri Dalip Singh)
40   CIC/DOEAF/C/2019/650527                           31-07-2019                           With reference to the description of
                               Particulars of Information required:                         information required mentioned in para C of
                               a) Subject matter of information: Pertaining to pending      your above applications the requisite reply is
                               non-disposed        first      appeal     Reg       No.      framed as follows
                               DOEAF/A/2019/60143 Dtd 15.6.19 till current date.            (c-l) As per available records no information
                               b) The period to which information relates: 10.6.19 to       exists. (c-2) The name of First Appellate
                               Date of this RTI.                                            Authority is Shri Manmohan Sachdeva,
                               c) Description of Information required: Please provide       Director(C&C)
                                                                                                                                    Page 26 of 36
                                certified copies of following information:                   (c-3) The information already exists in the RTI
                               1. Provide the reasons recorded in writing by the FAA        Act 2005 as amended from time to time.
                               for not disposing the RTI within 30 days u/s 19(6). If no                                (Shri Dalip Singh)
                               information exists in record then clearly state the same.
                               2. Name and designation of the official accountable for
                               not timely disposing subject mentioned first appeal.
                               3. Name and designation of the official to whom
                               complaint of official mentioned at Sno 2 can be filed.
41   CIC/DOEAF/C/2019/650613                            08-08-2019                                        NO reply available
                               Particulars of Information required: a) Subject matter of
                               information: Pertaining to pending First Appeals
                               registered on 28.2.19. b) The period to which
                               information relates: 28.2.19 to Current Date. c)
                               Description of Information required: Please provide
                               certified copies of following information: 1. Total
                               number of pending/non disposed First appeals which
                               were registered on 28.2.19 as on current date of this
                               RTI. 2. Name and designation of the erring First
                               Appellate Authority along with grounds available in
                               records u/s 19(6) for such delay.
42   CIC/DOEAF/C/2019/650526                            31-07-2019                          Sir, Please refer to your above mentioned RTI's

Particulars of Information required: 2. With reference to the description of

a) Subject matter of information: Pertaining to pending information required in para C of your above - non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60168 Dtd 15.6.19 till current date. framed as follows; (c-1,2&3) As per available

b) The period to which information relates: 10.6.19 to records no information exists' 3. In case, if you Date of this RTI. are not satisfied with our reply, you may send

c) Description of Information required: Please provide us in writing the root cause and the related certified copies of following information: matter for filling repeated petitions. lf the

1. Provide the reasons recorded in writing by the FAA issues concern SPMCIL on which DEA cannot for not disposing the RTI within 30 days u/s 19(6). If no interfere . it is advisable that the issues may be information exists in record then clearly state the same. taken up with SPMCIL

2. Name and designation of the official accountable for (Shri Dalip Singh) not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom Page 27 of 36 complaint of official mentioned at Sno 2 can be filed.

43 CIC/DOEAF/C/2019/652604 26-08-2019 No reply available Particulars of Information required: a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60233 Dtd 9.7.19 till current date. b) The period to which information relates:

9.7.19 to Current Date. c) Description of Information required: Please provide certified copies of following information: 1. Copies of all documents prepared, issued, executed and received from the office of FAA pertaining to subject appeal along with Name and designation of the official accountable for not disposing subject appeal. 2. Name and designation of the deemed PIO for current RTI u/s 5(4) + 5(5).

44 CIC/DOEAF/C/2019/650525 31-07-2019 With reference to the description of Particulars of Information required: information required mentioned in para C of

a) Subject matter of information: Pertaining to pending your above applications the requisite reply is non-disposed first appeal Reg No. framed as follows DOEAF/A/2019/60142 Dtd 10.6.19 till current date. (c-l) As per available records no information

b) The period to which information relates: 10.6.19 to exists. (c-2) The name of First Appellate Date of this RTI. Authority is Shri Manmohan Sachdeva,

c) Description of Information required: Please provide Director(C&C) certified copies of following information: (c-3) The information already exists in the RTI

1. Provide the reasons recorded in writing by the FAA Ac\ 2005 as amended from time to time. for not disposing the RTI within 30 days u/s 19(6). If no (Shri Dalip Singh) information exists in record then clearly state the same.

2. Name and designation of the official accountable for not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

45 CIC/DOEAF/C/2019/650603 08-08-2019 01-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to pending First Appeals required in para C of your above mentioned registered on 21.2.19. b) The period to which applications the requisite reply is framed as Page 28 of 36 information relates: 21.2.19 to Current Date. c) follows; (c-1 & 2) No information available. Description of Information required: Please provide certified copies of following information: 1. Total 3. In case, If you are not satisfied with our number of pending/non disposed First appeals which reply, you may send us in writing the root were registered on 21.2.19 as on current date of this cause and the related matter for filling repeated RTI. 2. Name and designation of the erring First petitions,. If the issues concern SPMCIL on Appellate Authority along with grounds available in which DEA cannot interfere, it is advisable records u/s 19(6) for such delay that the issues may be taken up with SPMCIL.) (Shri Dalip Singh) 46 CIC/DOEAF/C/2019/650524 31-07-2019 With reference to the description of Particulars of Information required: information required mentioned in para C of

a) Subject matter of information: Pertaining to pending your above applications the requisite reply is non-disposed first appeal Reg No. framed as follows DOEAF/A/2019/60141 Dtd 10.6.19 till current date. (c-l) As per available records no information

b) The period to which information relates: 10.6.19 to exists. (c-2) The name of First Appellate Date of this RTI. Authority is Shri Manmohan Sachdeva,

c) Description of Information required: Please provide Director(C&C) certified copies of following information: (c-3) The information already exists in the RTI

2. Name and designation of the official accountable for not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

47 CIC/DOEAF/C/2019/650595 07-08-2019 26-09-2019 Particulars of Information required: a) Subject matter of 2. with reference to the description of information: Pertaining to First Appeals received by information required in para c of your above ALL the FAAs of Department of Economic Affairs on mentioned applications the requisite reply is the grounds of deemed refusals. b) The period to which frammed as follows; information relates: 1.7.19 to 31.7.19. c) Description of (c-1&2) As per available records no Information required: Please provide certified copies of information exists. following information: 1. Total number of first appeals (Shri Dalip Singh) received by the FAAs of Department of Economic Affairs on the grounds of deemed refusal u/s 7(2) shown Page 29 of 36 by the PIO i.e. RTI not responded within 30 days. 2.

Name and designation of the PIOs accountable along with copies of their respective explanations submitted to the FAA for the delay with respect to Sno 1 above. 3.

Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

48 CIC/DOEAF/C/2019/650523 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

b) The period to which information relates: 10.6.19 to (c-l) As per available records no information Date of this RTI. exists. (c-2) The name of First Appellate

c) Description of Information required: Please provide Authority is Shri Manmohan Sachdeva, certified copies of following information: Director(C&C)

1. Provide the reasons recorded in writing by the FAA (c-3) The information already exists in the RTI for not disposing the RTI within 30 days u/s 19(6). If no Act 2005 as amended from time to time. information exists in record then clearly state the same. (Shri Dalip Singh

2. Name and designation of the official accountable for not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

49 CIC/DOEAF/C/2019/650594 07-08-2019 01-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to First Appeals received by required in para C of your above mentioned ALL the FAAs of Department of Economic Affairs on applications the requisite reply is framed as the grounds of deemed refusals. b) The period to which follows; (c-1,2 & 3) No information available. information relates: 1.6.19 to 30.6.19. c) Description of Information required: Please provide certified copies of 3. In case, If you are not satisfied with our following information: 1. Total number of first appeals reply, you may send us in writing the root received by the FAAs of Department of Economic cause and the related matter for filling repeated Affairs on the grounds of deemed refusal u/s 7(2) shown petitions,. If the issues concern SPMCIL on by the PIO i.e. RTI not responded within 30 days. 2. which DEA cannot interfere, it is advisable Name and designation of the PIOs accountable along that the issues may be taken up with SPMCIL.) Page 30 of 36 with copies of their respective explanations submitted to (Shri Dalip Singh) the FAA for the delay with respect to Sno 1 above. 3.

Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

50 CIC/DOEAF/C/2019/650522 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

b) The period to which information relates: 10.6.19 to (c-l) As per available records no information Date of this RTI. exists. (c-2) The name of First Appellate

c) Description of Information required: Please provide Authority is Shri Manmohan Sachdeva, certified copies of following information: Director(C&C)

2. Name and designation of the official accountable for not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

51 CIC/DOEAF/C/2019/650592 07-08-2019 01-10-2019 Particulars of Information required: a) Subject matter of with reference to the description of information information: Pertaining to First Appeals received by required in para C of your above mentioned ALL the FAAs of Department of Economic Affairs on applications the requisite reply is framed as the grounds of deemed refusals. b) The period to which follows; (c-1,2 & 3) No information available. information relates: 1.5.19 to 31.5.19. c) Description of Information required: Please provide certified copies of 3. In case, If you are not satisfied with our following information: 1. Total number of first appeals reply, you may send us in writing the root received by the FAAs of Department of Economic cause and the related matter for filling repeated Affairs on the grounds of deemed refusal u/s 7(2) shown petitions,. If the issues concern SPMCIL on by the PIO i.e. RTI not responded within 30 days. 2. which DEA cannot interfere, it is advisable Name and designation of the PIOs accountable along that the issues may be taken up with SPMCIL.) with copies of their respective explanations submitted to (Shri Dalip Singh) the FAA for the delay with respect to Sno 1 above. 3.

Page 31 of 36

Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

52 CIC/DOEAF/C/2019/650519 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

b) The period to which information relates: 10.6.19 to (c-l) As per available records no information Date of this RTI. exists. (c-2) The name of First Appellate

c) Description of Information required: Please provide Authority is Shri Manmohan Sachdeva, certified copies of following information: Director(C&C)

2. Name and designation of the official accountable for not timely disposing subject mentioned first appeal.

3. Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

Page 32 of 36

53 CIC/DOEAF/C/2019/650591 07-08-2019 19-09-2019 Particulars of Information required: With reference to the description of

a) Subject matter of information: Pertaining to First information required in para 3-C of your above Appeals received by ALL the FAAs of Department of mentioned applications the requisite reply is Economic Affairs on the grounds of deemed refusals. b) framed as follows The period to which information relates: 1.4.19 to (3c-1) No information available 30.4.19. c) Description of Information required: Please (3c-2) First appellate authority as per RTI Act, provide certified copies of following information: 1. 2005, Shri Manmohan sachdeva, Director Total number of first appeals received by the FAAs of (c&c).

Department of Economic Affairs on the grounds of (3cJ) Available on the website of the deemed refusal u/s 7(2) shown by the PIO i.e. RTI not Department. responded within 30 days. 2. Name and designation of the PIOs accountable along with copies of their . In case, if you are not satisfied with our reply' respective explanations submitted to the FAA for the you may send us in writing the root cause and delay with respect to Sno 1 above. 3. Action taken the related matter for filling repeated petitions'' report by the FAA with respect to Sno 1 and Sno 2 If the issues concern SPMCIL on which DEA above along with Name and designation of the FAA. cannot interfere' it is advisable that the issues may be taken up with SPMCIL' (Shri Dalip Singh) 54 CIC/DOEAF/C/2019/650518 31-07-2019 17-09-2019 Particulars of Information required: With reference to the description of

a) Subject matter of information: Pertaining to pending information required mentioned in para C of non-disposed first appeal Reg No. your above applications the requisite reply is DOEAF/A/2019/60136 Dtd 10.6.19 till current date. b) framed as follows The period to which information relates: 10.6.19 to Date (c-l) As per available records no information of this RTI. c) Description of Information required: exists. (c-2) The name of First Appellate Please provide certified copies of following information: Authority is Shri Manmohan Sachdeva,

2. Name and designation of the official accountable for (Shri Dalip Singh) not timely disposing subject mentioned first appeal. 3.

Name and designation of the official to whom complaint of official mentioned at Sno 2 can be filed.

55 CIC/DOEAF/C/2019/650590 07-08-2019 01-10-2019 Page 33 of 36 Particulars of Information required: with reference to the description of information

a) Subject matter of information: Pertaining to First required in para C of your above mentioned Appeals received by ALL the FAAs of Department of applications the requisite reply is framed as Economic Affairs on the grounds of deemed refusals. b) follows; (c-1&2) No information available. The period to which information relates: 1.3.19 to 31.3.19. c) Description of Information required: Please 3. In case, If you are not satisfied with our provide certified copies of following information: 1. reply, you may send us in writing the root Total number of first appeals received by the FAAs of cause and the related matter for filling repeated Department of Economic Affairs on the grounds of petitions,. If the issues concern SPMCIL on deemed refusal u/s 7(2) shown by the PIO i.e. RTI not which DEA cannot interfere, it is advisable responded within 30 days. 2. Name and designation of that the issues may be taken up with SPMCIL.) the PIOs accountable along with copies of their (Shri Dalip Singh) respective explanations submitted to the FAA for the delay with respect to Sno 1 above. 3. Action taken report by the FAA with respect to Sno 1 and Sno 2 above along with Name and designation of the FAA.

56 CIC/DOEAF/C/2019/650512 04-08-2019 27-09-2019 Particulars of Information required: With reference to the description of

a) Subject matter of information: Pertaining to pending information required in para C of your above non-disposed first appeal Reg No. mentioned applications the requisite reply is DOEAF/A/2019/60166 Dtd 14.6.19 till current date. b) framed as follows; (c-1,2&3) As per available The period to which information relates: 14.6.19 to records no information exists' 3. In case, if you Current Date. c) Description of Information required: are not satisfied with our reply, you may send Please provide certified copies of following information: us in writing the root cause and the related.

1. Copies of all documents prepared, issued, executed Matter for filling repeated petitions. lf the and received from the office of FAA pertaining to issues concern SPMCIL on which DEA cannot subject appeal. 2. Name and designation of the official DEA cannot interfere , it is advisable that the accountable for not disposing subject appeal. 3. Total issues may be taken up with SPMCIL number of reminders received by the FAA for disposal (Shri Dalip Singh) of the subject mentioned appeal.

57 CIC/MOFIN/C/2019/650483/ 04-08-2019 19-09-2019 DOEAF Particulars of Information required: In this regard, it is stated the attention is

a) Subject matter of information: Pertaining to pending invited to Para 9 of DOP&T OM No' 1/4/2008- non-disposed first appeal Reg No. IR dated 25.04.200g only such information is DOEAF/A/2019/60165 Dtd 14.6.19 till current date. b) required to be supplied under the Act which Page 34 of 36 The period to which information relates: 14.6.19 to already exists and is held by the public Current Date. c) Description of Information required: authority or held under the control of the Please provide certified copies of following information:

public

1. Copies of all documents prepared, issued, executed authority.ItisnotrepuiredundertheActtocreateinf and received from the office of FAA pertaining to ormationortointerpretinformationor to solve subject appeal. 2. Name and designation of the official the problem raised by the applicants or to accountable for not disposing subject appeal. 3. Total furnish replies to hypothetical questions' (i.) It number of reminders received by the FAA for disposal is not practical and feasible for the of the subject mentioned appeal. Government to create unnecessary records which do not involve public interest' (ii.) Under RTI Act, the applicant is not supposed to seek reasons for any action of the Government officials More specifically RTI applicant is suppose to seek available record only. (iii.) RTI Act is not meant for initiating enquiry against any person or seeking details step/activities within the Got' Department' (iv.) In several judgements it, has been stated that the RTI applicant are required to provide details justification for seeking information on a particular issue. The purpose of public interest should be manifested in a RTI application'

3. In case, if you are not satisfied with our reply' you may send us in writing the root cause and the related matter for filling repeated petitions'' If the issues concern SPMCIL on which DEA cannot interfere' it is advisable that the issues may be taken up with SPMCIL' (Shri Dalip Singh)

58 CIC/DOEAF/C/2019/650578 04-08-2019 26-09-2019 Particulars of Information required: 2. with reference to the description of

Page 35 of 36

this RTI. b) The period to which information relates: (c-1&2) As per available records no 23.6.19 to Date of this RTI. c) Description of information exists. Information required: Please provide certified copies of (Shri Dalip Singh) following information: 1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days ). If no information exists in record then clearly state the same.

Page 36 of 36

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