Central Information Commission
Ravindra Bhaskar Thatte vs Department Of Agriculture & ... on 8 April, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/DOA&C/A/2025/616532
Ravindra Bhaskar Thatte ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Department of Agriculture & Farmers Welfare
New Delhi ... ितवादीगण /Respondents
Date of Hearing : 08/04/2026
Date of Decision : 08/04/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 28/10/2024
CPIO replied on 26/11/2024
First appeal filed on 05/12/2024
FAA's order dated Not on Record
Second Appeal dated 08/04/2025
Information sought:
The appellant has filed RTI application dated 28/10/2024 seeking the following information:
"1. Regarding Form "G" (permanent registration):Second Appeal/ Complaint No. CIC/DOA&C/A/2025/616532 Page 1 of 3
a. How many products have been granted G (permanent registration) without having gone to G2 and G3 procedure? b. How many files are awaiting for permanent registration (G) as on date?
2. Regarding G3:
a. What is the current status of G3 allotment? b. How many G3 are still pending with INM? c. Is this procedure to issue G3 still going on? d. How many G2 applications pending G3 to date?...."
2. The CPIO has furnished a reply to the appellant on 26/11/2024 stated as under:
"(i) It is not required for the product to be included in Schedule VI part 'A' to have valid G2/G3 certificate. However, the product should comply with all the requirements as laid down in FCO, 1985(amended) for Inclusion of product in Schedule VI of FCO, 1985.
(ii) Applications for permanent registration are received in the Department in an ongoing manner; hence the exact number of files awaiting permanent registration cannot be stated.
(iii) A total of 1449 G3 certificates have been issued by this Department so far.
(iv) Around 300 applications are still pending in the Department for provisional registration...."
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority. The First Appellate Authority order is not on Record.
4. Aggrieved, the Appellant filed the Instant Second Appeal on 08/04/2025.
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Respondent: Subodh Kumar CPIO Department of Agriculture participated in the hearing in person The Appellant reiterates the facts of the case and further submits that he is satisfied with the information received. The Respondent submits that the information sought has been provided.Second Appeal/ Complaint No. CIC/DOA&C/A/2025/616532 Page 2 of 3
DECISION Commission, after perusal of case records and submissions made during hearing, observes that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. No legal infirmity is found in the response furnished by the Respondent. Thus, the Commission is of the considered opinion that no further intervention is warranted in this case.
The Appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशुतोष चतु वदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 08.04.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO Department of Agriculture & Farmers Welfare, Krishi Bhavan, Dr. Rajendra Prasad Road, New Delhi 110001
2. Ravindra Bhaskar Thatte Second Appeal/ Complaint No. CIC/DOA&C/A/2025/616532 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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