Central Information Commission
Deepti Sharma vs Spmcil Corporate Office on 25 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/SPMCO/A/2024/620323
Deepti Sharma ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Security Printing &
Minting Corporation of India ... ितवादीगण/Respondents
Ltd. New Delhi
Relevant dates emerging from the appeal:
RTI : 13.02.2024 FA : 16.03.2024 SA : Nil
CPIO : 14.03.2024 FAO : 18.04.2024 Hearing : 23.06.2025
Date of Decision: 25.06.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 13.02.2024 seeking information on the following points:
I am presently working as Supervisor (R.M.) at India Government Mint, Noida. I was transferred to this organization from SPMCIL, Corporate Office, New Delhi. Before transfer to this Unit, I was posted at SPMCIL. Corporate Office with effect from 24.08.2007 to 13.01.2020. I am requesting you to furnish following information/document under Right to Information Act, 2005 pertaining to my service:Page 1 of 4
1. I had been appointed as Data Entry-Operator w.e.f. 24.08.2007 at SPMCIL, Corporate Office and got promotion in the post of Sr. Office Assistant w.e.f.
and in the post of Supervisor (R.M.) w.e.f. 06.12.2019. It is requested to provide me the merit list and Seniority List of Data Entry Operator, Sr. Office Assistant and Supervisor (RM) during my posting to above posts.
2. I have given a representation dated 18.07.2023 and 17.11.2023 regarding maintenance of my seniority at Corporate Office, New Delhi in the post of Supervisor (R.M) being corporate cadre employee which were forwarded to Corporate Office, New Delhi vide IGM, Noida letter dated 21.07.2023 and 28.11.2023 respectively. My representation was disposed by the SPMCIL vide letter dated 22.12.2023. It is requested to please provide me certified copies of all the noting and correspondence from putting up my representation to disposal thereof.
3. I have forwarded an appeal against the SPMCIL, New Delhi letter dated 02.01.2024 which has been disposed by the SPMCIL, New Delhi vide letter dated 25.01.2024. It is requested to please provide me certified copies of the noting and correspondence from putting up the appeal to disposal thereof.
4. Please provide the certified copies of documents referred in the noting regarding disposal of my representation dated 18.07.2023 & 17.11.20213 and appeal dated 02.01.2024.
5. Please provide the certified copy of legal opinion, if any taken from the advocate or legal firm in the above matter.
2. The CPIO replied vide letter dated 14.03.2024 and the same is reproduced as under :-
Page 2 of 4"Reply to point no. 1: The merit list based on the marks obtained in the written and interview by the candidates for the post of Data Entre Operator is attached as Annexure-A. Reply to point no. 2, 3 & 4: Copies of office file noting prepared/ executed in connection with the representations dated 18.07.2023, 17.11.2023 and 02.01.2024 after applying severability clause of RTI Act, 2005 is attached herewith as Annexure-B. Reply to point no. 5: The information sought in this point pertains to copy of legal opinion tendered by SPMCIL empanelled advocate and the same is exempted from disclosure under Section 8 (1) (e) of the RTI Act, 2005."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.03.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 18.04.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
5. The appellant and on behalf of the respondent Mr. Vyom Tripathi, D.M and Mr. Kushal Singh, OA, attended the hearing in-person.
6. The appellant inter alia submitted that information sought on point no. 1 had not been furnished by the CPIO.
7. The respondent while defending their case inter alia submitted that a response to the RTI application, had been furnished to the appellant vide their letter dated 14.03.2024. He stated that the seniority list of supervisors as sought on point no. 1 is not maintained by them, hence, the same cannot be provided. However, after redacting third party information, all available information had been provided to the appellant.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO has provided an appropriate Page 3 of 4 reply to the appellant vide letter dated 14.03.2024. Further, the respondent clarified during the hearing that the seniority list of supervisors is not maintained by them, hence, the same cannot be provided. In view of the above, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 25.06.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Security Printing & Minting Corporation of India Ltd.
(SPMCIL), 16th Floor, Jawahar Vyapar Bhawan, Janpad, New Delhi - 110001 2 Deepti Sharma Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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