Central Information Commission
Narendar Kumar vs Indian Council Of Medical ... on 23 December, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. (As Per Annexure)
निकायत संख्या / Complaint No.
Narendar Kumar ... अपीलकताग/Appellant
...निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Indian Council Of
Medical Research, New Delhi ...प्रनतवािीगण/Respondent
CPIO: Indian Council Of
Medical Research, Jodhpur,
Raj.
Relevant dates emerging from the appeal/Complaint:
Sl. Second Date of RTI Date of Date of Date of Date of
No. Appeal Application CPIO's First FAA's Second
No./Com Reply Appeal Order Appeal/Co
plaint mplaint
1. 633615 01.07.2024 15.07.2024 01.08.2024 05.08.2024 05.08.2024
2. 631410 22.06.2024 Not on Not on Not on 22.07.2024
record record record
3. 630461 18.06.2024 15.07.2024 Not on Not on 16.07.2024
record record
Note - The above-mentioned Appeal/complaint have been clubbed together for
decision as these are based on similar RTI Applications.
Date of Hearing: 16.12.2025
Date of Decision: 22.12.2025
Page 1 of 6
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/ICOMR/A/2024/633615
1. The Appellant/Complainant filed an RTI application dated 01.07.2024 seeking information on the following points:
➢ Applicant Narendar Kumar working as UDC in NIIRNCD Jodhpur and required documents are directly related to harassment by Mr. KCR Dora, Admin. Office and Dr. Bontha V. Babu, DIC, ICMR-NIIRNCD, Jodhpur
1. Supply me action taken report on Email srd***[email protected], Lakshmi*******@icmr.gov.in, raje****[email protected], pk.****@dmrc jodhpur.nic.in on dated 18.06.2024 that were sent to Sr. DDG, ICMR Hq., New Delhi and concerned official through proper channel DIC, NIIRNCD, Jodhpur.
2. Supply me information name and designation of the officer who has delayed the said matter.
1.1. The CPIO replied vide letter dated 15.07.2024 and the same is reproduced as under:-
"It is to inform you that the matter i.e. the complaint given by the applicant against the officials of ICMRNIIRNCD, Jodhpur is under process"
1.2. Dissatisfied with the response received from the CPIO, the Appellant/Complainant filed a First Appeal dated 01.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 05.08.2024 stated as under: -
"No documents available for download. No details available of the matter for Appeal."
1.3. Aggrieved with the FAA's order, the Appellant/Complainant approached the Commission with the instant Second Appeal dated 05.08.2024.
Page 2 of 6Complaint No. CIC/ICOMR/C/2024/631410
2. The Appellant/Complainant filed an RTI application dated 22.06.2024 seeking information on the following points:
➢ Applicant Narendar Kumar working as UDC in NIIRNCD Jodhpur and required documents is directly related to his personal matter that was targeted by the concern officer with unlaw and prejudice to spoiled his reputation and dignity his senior officers upload his personal information on Internet for his deformation
1. Supply me a certified copy of computer number 178727 all noting part
2. Supply me a certified copy of all correspondence of the above file
3. Supply me certified copy of all attachments and movements of this file
4. Provide me information about how much public fund spent on this case
5. Provide me information for the list of the officers involved in this matter ..., etc./ other related information 2.1. Having not received any response from the CPIO, the Appellant/Complainant approached the Commission with the instant Complaint dated 22.07.2024.
Complaint No. CIC/ICOMR/C/2024/630461
3. The Appellant/Complainant filed an RTI application dated 18.06.2024 seeking information on the following points:
➢ Applicant working as a UDC in your office Please provide me below mentioned certified document and information
1. Please provide me with a certified copy of my personal file
2. Please provide me with a certified copy of Note sheet part of my personal file
3. Please provide me with a certified copy of the correspondence part of my personal file
4. Please provide me all certified copy of all my request/permission/NOC for the period of 01 September 2023 to till date 3.1. The CPIO replied vide letter dated 15.07.2024 and the same is reproduced as under:-Page 3 of 6
"An Indictment no. 24/2003 has been registered under sections 498A,506,323,377 against Mr. Narendra Kumar at Police Station Women, Dabwali, Haryana, and he is on bail. Hence, no information can be provided."
3.2. Dissatisfied with the response received from the CPIO, the Appellant/Complainant approached the Commission with the instant Complaint dated 16.07.2024 Hearing Proceedings & Decision:
4. The Appellant/Complainant remained absent and on behalf of the respondent Meenakshi Sharma; Dr. Ramesh Kumar Sangwan (Jodhpur) attended the hearing through video conference & Ms. Aanchal Srivastav, CPIO, attended the hearing in-person.
5. The respondent's representatives prima facie submitted that the appellant/complainant was an employee of ICMR as well as a habitual RTI applicant who filed repetitive applications from different addresses located in Hanumangarh and Jodhpur. The CPIO (Delhi) while defending their case inter alia submitted that on receipt of the RTI application in CIC/ICOMR/A/2024/633615, the RTI application was initially transferred to Jodhpur Division for seeking comments vide letter dated 15.07.2024 and the same was duly intimated to the appellant as action taken on his e-mail.
Further, in CIC/ICOMR/C/2024/631410, the CPIO stated that they had duly disposed of the RTI application through an online reply dated 20.08.2024 and the contents thereof are extracted below:
"Dear Sir, An indictment, No. 24 dated 23/04/2003, has been registered under Sections 498A, 377, 323, and 506 of the IPC against Mr. Narendar Kumar (the applicant) at the Women Police Station, Dabwali, Haryana. Therefore, no information can be provided to the applicant under Section 8(1)(h) of the RTI Act, 2005. As per section 19 of the RTI Act 2005, if you are not satisfied with the reply given by the CPIO, you may file an appeal within 30 days of the issue of this reply to the first Appellate Authority, namely Dr. S.S. Mohanty, Scientist- F, ICMR- NIIRNCD, Jodhpur, Rajasthan. Warm regards, Dr. Ramesh Kumar Sangwan CPIO, ICMR-NIIRNCD, Jodhpur."Page 4 of 6
In CIC/ICOMR/C/2024/630461, the CPIO reiterated their initial reply dated 15.07.2024.
6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that appropriate replies in accordance with status/action taken at the material time, were duly communicated to the appellant/complainant. However, in CIC/ICOMR/C/2024/630461, it is observed that there was an omission on the part of CPIO in mentioning the specific exemption clause under Section 8 (1) of the RTI Act. The subject-matter of the RTI applications being similar & repetitive in nature, the exemption claimed in the RTI application in CIC/ICOMR/C/2024/631410 is deemed to be applicable in other complaint case. Nonetheless, the CPIO is advised to cite specific exemption clause/provision under Section 8 or 9 of the RTI Act, while declining information sought in an RTI applications in future. In absence of any apparent default or mala fide intention on the part of CPIO, no action is warranted in the matters. Accordingly, the appeal & complaints are disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 22.12.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोखरियाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 5 of 6 Addresses of the parties:
1. The CPIO Indian Council Of Medical Research, CPIO, RTI CELL, V. Ramalingaswami Bhawan, P.O. Box No.- 4911, Ansari Nagar, New Delhi - 110029 2 The CPIO National Institute For Implementation Research On Non- Communicable Diseases, ICMR-NIIRNCD-Jodhpur, CPIO, RTI Cell, Pali Road, Bhagat Ki Kothi, Jodhpur, Rajasthan-342005 3 Narendar Kumar Annexure of Second Appeals/Complaint Sl. No. Second Appeal/Complaint No. 1 CIC/ICOMR/A/2024/633615 2 CIC/ICOMR/C/2024/631410 3 CIC/ICOMR/C/2024/630461 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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