Central Information Commission
Varun Krishna vs Government E Marketplace (Gem) on 12 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/GEMDC/A/2024/652476
Varun Krishna
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Government e-Marketplace ....प्रनर्वािीगण /Respondent
(GeM), 3rd Floor, Tower II,Jeevan
Bharti Building, Connaught Place, New
Delhi - 110001
Date of Hearing : 12-02-2026
Date of Decision : 12-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 05-11-2024
CPIO replied on : 07-11-2024
First appeal filed on : 09-11-2024
First Appellate Authority's order : 24-11-2024
2nd Appeal dated : 25-11-2024
CIC/GEMDC/A/2024/652476 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 05-11-2024 seeking the following information:
"(i) Subject matter of information: Details regarding Incident Number 1987408, where action was taken by GeM on 22.10.24 due to the Buyer's failure to respond, resulting in escalation to the primary buyer for resolution.
(ii) The period to which information relates: 22.10.24 to Date of disposal of this RTI.
( iii) Description of Information required: Please provide following information by Speed/Registered Post:
A. Actions Taken by GeM:
1. Copies of documents, file notings, and official correspondence pertaining to the resolution of Incident Number 1987408.
2. Specific steps undertaken by GeM after the escalation on 22.10.24 to facilitate resolution.
B. GeM's Incident Management Policy and Responsibilities:
3. A copy of the GeM Incident Management Policy, especially sections on escalation procedures for unresolved incidents.
4. GeM's responsibility and ongoing role once an incident has been escalated to the primary buyer.
C. Escalation and Pending Incidents:
5. Number of incidents currently pending with Ordnance Factory Ambajhari, as of this RTI's submission and expected resolution date.
6. Expected actions and timeline communicated to the primary buyer for resolving the incidents mentioned at Sno 5.
7. Name, designation, email address and official mobile number of the primary buyer as mentioned in the incident.
D. Responsible Officials and Departments:
8. Name, designation, and contact details of officials with whom the matter is pending for resolution.CIC/GEMDC/A/2024/652476 Page 2 of 5
9. Name and designation of the PIO whose assistance may be sought u/s 5(4) + 5(5) while disposing of this RTI."
2. The CPIO furnished a reply to the Appellant on 07-11-2024 stating as under:
"Reply: Please find responses to your queries as below:
1. Whole records of complete incident history is available and accessible on your dashboard, a copy of which already attached in your RTI application.
2. GeM role ends with took action on 22/10/2024 as per IM policy. No further action needed from GeM end as per IM policy, after resolution of incident.
3. Full IM policy copy is available at GeM portal at following link:
https://assets-bg.gem.gov.in/resources/upload/shared_doc/im-policy- version-01_1713529595.pdf No additional/new information can be created by CPIO.
4. No any role of GeM as per IM policy, after GeM Admin took action.
5. No third party information can be shared. If there is any incident raised by you against said buyer then it shall alreday be visible on your dashboard.
6. Does not arise in vie of reply given at point no.5.
7. No personal information can be shared as per DPDP Act. Only information already available on your dashboard can be provided.
8. Incident is already in took action stage and therefore answer to this question does not arise. GeM role ends with either closing or took action in an incident.
9. No such any compulsion before CPIO as per RTI act to disclose the details of deemed PIO, whose assistance may or may not have been sought by CPIO while disposing the RTI."
3. Being dissatisfied, the Appellant filed a First Appeal dated 09-11-2024. The FAA vide its order dated 24-11-2024, upheld the reply given by the CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/GEMDC/A/2024/652476 Page 3 of 5Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing in person.
Respondent: Mr. Sandeep Kumar Sharma, DECO & CPIO & Mr. Saroj Shankar on behalf of Government e-Markertplace (GeM), attended the hearing in person.
5. The Appellant stated that he has received the sought information from the respondent. The appellant also submitted that he wishes to withdraw the instant appeal.
6. The Respondent submitted that they have provided the sought information.
Decision:
7. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the appellant, during the hearing, expressed full and complete satisfaction with the reply given by the respondent. The Appellant requested to withdraw the instant appeal and the same stands allowed. Accordingly, the appeal is dismissed as withdrawn.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 12.02.2026 CIC/GEMDC/A/2024/652476 Page 4 of 5 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Government e-Marketplace (GeM), 3rd Floor, Tower II,Jeevan Bharti Building, Connaught Place, New Delhi - 110001
2. The FAA, Government e-Marketplace (GeM), 3rd Floor, Tower II,Jeevan Bharti Building, Connaught Place, New Delhi - 110001
3. Varun Krishna CIC/GEMDC/A/2024/652476 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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