Central Information Commission
Rama Shankar Sharma vs Csir Hqrs.,New Delhi on 3 April, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CSIRD/A/2024/608121.
Shri. RAMA SHANKAR SHARMA. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
CSIR Hqrs., New Delhi.
Date of Hearing : 27.03.2025
Date of Decision : 27.03.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 29.11.2023
PIO replied on : 27.12.2023
First Appeal filed on : 11.01.2024
First Appellate Order on : 01.02.2024
2ndAppeal/complaint received on : 26.02.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 29.11.2023 seeking information on following points:-
"PI provide (1) The copies of sanctioned strength of all group A COMMON CADRE OFFICER in CSIR Hq and its constituent Laboratories/ institutes/ Centers (2) Actual posting status of all group A common cadre officers across CSIR Hq and it constituent laboratories/institutes/Centers. 13) Copy of CSIR replies submitted in court in case of Mrs Anurag Sachdev, CoA, CSIO Chandigarh transferred to HRDG, CSIR(4) Posting tenure details (number of years in one city) of all common cadre group A officers across CSIR Hq and its constituent/laboratories/institutes/Center for last 15 years"
The CPIO vide letter dated 27.12.2023 replied as under:-
"Reply
1. Pertains to policy Division
2. Posting status as on 30.01.2023 is available in CSIR website www.csir res in under notification tab, OM No 3-5(b)/2023-E-1 dated 30.01.2023
3. Sought information is exempted under Section 8(1)(j) of the RTI Act, being personal information.
4. CSIR every year notify seniority list of CCOs which also depict the place of posting Therefore, the information is available in CSIR website However, if the applicant wants the posting of any specific CCO which is not on CSIR website, the same may be requested"
Page 1 Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.01.2024. The FAA, Chief Scientist, CSIR vide order dated 01.02.2024 stated as under:-
"This has reference to your RTI Appeal No.CSIRH/A/E/24/00004 dated 11/01/2024 your appeal has been examined by me. The information given by CSIR CPIO is reiterated again"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present through audio conference Respondent: Ms. Vandana Digvijay Singh, Deputy Secretary appeared in person During the hearing, the appellant contended that the respondent had not provided a satisfactory reply to points 2 to 4 of his RTI application. Therefore, he requested that the respondent be directed to furnish the desired information. On the other hand, the respondent submitted that they had provided all the information available on record and in their possession and had not withheld any information without justification.
A written submission dated 20.03.2025 has been received from the respondent, outlining their position on points 2 to 4 as follows:
"For point no 2 & 4 -information is available on CSIR website. For point no 3-information exempted under Para 8(j) of RTI Act. Therefore, the reply given earlier may be reiterated."
Decision:
Perusal of records of the instant case reveals that the Respondent had furnished appropriate para wise response in terms of the provisions of the Act. Considering the fact that the response of the PIO is legally appropriate and well within the precincts of the RTI Act, no further intervention is warranted in this case, under the RTI Act. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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