Central Information Commission
Pradeep Paswan vs Ministry Of Home Affairs on 19 June, 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/MHOME/A/2024/617289
Shri Pradeep Paswan ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Ministry of Home Affairs
(DM Division)
Date of Hearing : 17.06.2025
Date of Decision : 17.06.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 03.02.2024
PIO replied on : 07.02.2024
First Appeal filed on : 02.03.2024
First Appellate Order on : 20.03.2024
2 Appeal/complaint received on
nd : 24.04.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 03.02.2024 seeking information on following points:-
"please inform me what is the transfer policy in NDRF & NDRF academy. Nagpur."
The CPIO, Ministry of Home Affairs vide letter dated 07.02.2024 replied as under:-
2. "The information sought in the RTI application may be available with the National Disaster Response Force (NDRF). Therefore, your application is being transferred to the NDRF in terms of provision contained in Sub-Section (3) of Section 6 of the RTI Act, 2005 for providing information available with them directly to you."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.03.2024. The FAA vide order dated 20.03.2024 stated as under:-
".........it is informed that since the information sought by you was not available with the CPIO, your RTI application was transferred to the National Page 1 Disaster Response Force (NDRF) on 07.02.2024. It is therefore, you are advised to make further communication in this regard with NDRF, directly."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Bipin Prasad Singh, Asst. Comdt(NDRF), Ravi, SO (DM) The CPIO submitted that vide letter dated 12.2.2024 information as available on record was provided to the Appellant Decision:
Upon the perusal of the case records& submissions, the Commission observes that an appropriate reply has been provided by the CPIO. No further action lies.
The Appeal stands disposed off.
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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