Central Information Commission
Siddhartha Kaushik vs Ministry Of New And Renewable Energy on 19 March, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MNRES/A/2024/632929
Siddhartha Kaushik .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Ministry of New & Renewable
Energy, Atal Akshaya Urja
Bhavan, CGO Complex, Lodhi
Road, New Delhi - 110003 .... ितवादीगण /Respondent
Date of Hearing : 18.03.2026
Date of Decision : 19.03.2026
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 01.06.2024
CPIO replied on : 28.06.2024
First appeal filed on : 29.06.2024
First Appellate Authority's order : 31.07.2024
2nd Appeal/Complaint dated : 02.08.2024
Information sought:
1. The Appellant filed an RTI application dated 01.06.2024 (online) seeking the following information:CIC/MNRES/A/2024/632929 Page 1 of 4
"Please find below the cheque details through which Rs 20,000.00 each were paid to different persons under UNDP/GEF BIOMASS POWER PROJECT of MNRE-United Nation Development Program during 01.11.2016 to 30.11.2016:
1. Rs 20,000.00 vide CHQ NO. 33030244
2. Rs 20,000.00 vide CHQ NO. 33030243
3. Rs 20,000.00 vide CHQ.NO. 33030247 Please specify through which cheque the payment of Rs 20,000.00 was made to Smt. Himanshi Sharma, who was working in the capacity of Senior Technical Trainee in the MNRE at that time."
2. The CPIO furnished a reply to the Appellant on 28.06.2024 stating as under:
"The information sought above, may be considered as the disclosure of personal information, and has no relationship to any public activity or interest, which could cause unwarranted invasion of the privacy of the individual (as per clause 8.1 (j) of The RTI act, 2005)."
3. Being dissatisfied, the Appellant filed a First Appeal dated 29.06.2024. The FAA vide its order dated 31.07.2024, held as under:
"The information sought above, has personal information and cannot be disclosed as it has no relationship to any public activity or interest and could cause unwarranted invasion of the privacy of the individual (as per clause 8.1(j) of the RTI Act, 2005)"
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-CIC/MNRES/A/2024/632929 Page 2 of 4
Appellant: Absent Respondent: Shri Bikash Kumar Upadhyay, Scientist-C (CPIO) and Shri Pabitra Mohan Barik, Scientist-D, appeared in person.
5. Proof of having served a copy of Second Appeal/Complaint on Respondent while filing the same in CIC on 02.08.2024 is not available on record. The Respondent confirmed non-service. Thus, Regulation No. 10 of the Central Information Commission Management Regulations 2007 has not been complied with by the Appellant.
6. The Respondent while defending their case inter alia submitted that the Appellant, vide email dated 05.03.2026 addressed to the Commission (copy endorsed to the Respondent), has unequivocally expressed his intention to withdraw the instant appeal.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, notes that the Appellant has voluntarily expressed his desire to withdraw the present appeal, which is allowed. In view of the categorical request of the Appellant for withdrawal which has been accepted, no further adjudication is warranted in the matter.
The appeal is dismissed as withdrawn accordingly.
Sd/-
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Sd/-
(S. Anantharaman) Dy. Registrar 011- 26181927 Date CIC/MNRES/A/2024/632929 Page 3 of 4 Copy To:
The FAA Ministry of New & Renewable Energy Atal Akshay Urja Bhavan, CGO Complex, Lodhi Road, New Delhi - 110003 CIC/MNRES/A/2024/632929 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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