Central Information Commission
Sushma Agarwal vs Ministry Of Corporate Affairs on 6 February, 2026
CIC/MOCAF/A/2025/613188
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/MOCAF/A/2025/613188
Sushma Agarwal ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Investor Education &
Protection Fund Authority ... ितवादीगण/Respondents
(Ministry of Corporate
Affairs), New Delhi
Relevant dates emerging from the appeal:
RTI : 31.01.2025 FA : 14.02.2025 SA : 18.03.2025
CPIO : 07.02.2025 FAO : 17.03.2025 Hearing : 04.02.2026
Date of Decision: 04.02.2026
CORAM:
Hon'ble Commissioner
Shri P R Ramesh
ORDER
1. The Appellant filed an RTI application dated 31.01.2025 seeking information on the following points:
1. A copy of the entire file with movements, and actions taken on my applications by your personnel. The SRN Nos. of my applications generated by your website system are AB1063643 and AB1047931
2. A copy of the service rules of the concerned Department talking about the action liable to be taken on delinquent personnel who keep sitting on papers without any care for their duty.Page 1 of 5
CIC/MOCAF/A/2025/613188
3. A copy of the penalty orders or punishments if any that has been given to such delinquent personnel who keep sitting on such applications for years.
4. A copy of the rules of MCA about how MCA compensates to shareholders for delays in processing the SRN applications
2. The CPIO replied vide letter dated 07.02.2025 and the same is reproduced as under:-
"..Reply:- With reference to your RTI application dated 31.01.2025, It is to inform that claim filed vide SRN: AB1063643 and AB1047931 are not yet approved. Further, Rules of IEPF Authority has already been made available in public domain, for which you may visit our website www.iepf.gov.in, in case of need..."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 14.02.2025 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 17.03.2025 observed as under :-
2. Whereas, the RTI appeal/application and reply dated 07.02.2025 furnished by CPIO of IEPF Authority have been perused. It is observed that the appellant vide his RTI application dated 31.01.2025 had sought information related to SRN:
AB1063643 and AB1047931. The information has been provided by CPIO of IEPF Authority, Ministry of Corporate Affairs (MCA) on 07.02.2025 and same has been found in order.
3. Whereas it is found that reply given by CPIO is in order.
4 With these observations the appeal is disposed off.
4. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 18.03.2025.
Page 2 of 5CIC/MOCAF/A/2025/613188 Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Shri Pramod Kumar, Govt. Consultant- participated in the hearing.
5. The Respondent stated that relevant information as available in their records has been duly provided to the Appellant. He apprised the Bench that the claim regarding which information has been sought has been approved and shares so claimed have also been transferred to Demat account of the Appellant. A written submission dated
30. 01.2026 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
1. "..This Authority has received Notice No. CIC/MOCAF/A/2024/613188 dated 09.01.2026 (Annexure-I) issued by the Office of the Hon'ble Chief Central Information Commissioner, directing the Respondent Authority to appear before the Hon'ble Information Commissioner, Shri P. R. Ramesh, on 04.02.2026 at 11:40 A.M.
2. That the RTI Applicant, Ms. Sushma Agarwal vide RTI dated
31.01.2025(Annexure II) sought the information in respect of her claim lodged vide SRN AB1063643 and AB1047931 for refund of shares and unpaid dividend pertaining to Jio Financial Services Limited and Reliance Industries Limited.
3. That upon receipt of the said RTI, an adequate information vide letter dated 07.02.2025 was made available to her along with the copy of the Rules of IEPFA by the CPIO, IEPF Authority. A copy of the reply is annexed as Annexure-III. It is also submitted that the system is completely faceless algorithm based on MCA 21 software on push model. Further, this office is completely on automation mode and claims are being marked/fetch on random basis. As such the task of assigning the claim to any particular official cannot be ascertained.
Page 3 of 5CIC/MOCAF/A/2025/613188
4. That the RTI preferred first appeal filed dated 14.02.2025 (Annexure IV).
5. That her appeal was duly considered by the First Appellate Authority and found that information provided to her was in order. Accordingly, her appeal was disposed off vide order dated 17.03.2025 as the 14.03.2025, 15.03.2025 and 16.03.2025 were the non- working day due to Gazetted holiday or weekly Holiday (Annexure V).
6. That in respect of claim bearing SRN AB1063643 lodged by the claimant for refund of 54 shares of Jio Financial Services Limited, it is to submit that the claim lodged vide SRN AB1063643 has already been approved. Further the shares have also been transferred to Demat account of the RTI applicant on 28.10.2025. (Annexure VI).
7. That in respect of claim lodged vide SRN AB1047931 for refund of 54 shares of Reliance Industries Limited, it is also to submit that this claim has also been approved and shares so claimed have also been transferred to Demat account of RTI applicant on 19.11.2025. (Annexure VII).
In view of the facts stated above, it is humbly prayed that the Hon'ble Commission may be pleased to take the submission on record and consider the reply furnished by the Respondent Authority as adequate and in compliance with the provisions of the RTI Act, 2005..."
Decision :
6. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that an appropriate response as per the provisions of the RTI Act has been duly provided to the Appellant. It is noted that the Appellant had sought information in respect of her claim for refund of shares and unpaid dividend pertaining to Jio Financial Services Limited and Reliance Industries Limited. It is pertinent to mention that as per the documents placed on record by the Respondent the claim regarding which Page 4 of 5 CIC/MOCAF/A/2025/613188 information has been sought has been approved and shares so claimed have also been transferred to Demat account of RTI applicant.
7. In the given circumstances since the information sought stands disseminated no cause of action subsists under RTI Act. Hence, intervention of the Commission is not required in the instant matter. The appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:
1 The CPIO Assistant Director & CPIO, Investor Education & Protection Fund Authority (Ministry of Corporate Affairs), Ground Floor, Jeevan Vihar Bhawan, 3--Parliament Street, New Delhi-110001.
2 Sushma Agarwal Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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