Central Information Commission
Manjeet Singh vs Cpwd-Headquarter on 12 December, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DDGDG/A/2024/118750
Manjeet Singh .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Office of the Director
General, CPWD, Central Vista
Project Zone-1, A-Wing,
Nirman Bhawan, New
Delhi-110011. .... ितवादीगण /Respondent
Date of Hearing : 09.12.2025
Date of Decision : 11.12.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 09.04.2024
CPIO replied on : Not on record
First appeal filed on : 03.05.2024
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 10.06.2024
Information sought:
1. The Appellant filed an RTI application dated 09.04.2024 (offline) seeking the following information:CIC/DDGDG/A/2024/118750 Page 1 of 6
"i. Pls share the compliance document as per which the consultancy work has been awarded to Retired Chief Engineer-CPWD- Mr C.S.Mittal till date.
ii. Pls provide the copy of advertisement of consultancy work under the Work has been awarded to Retired Chief Engineer-CPWD- Mr C.S.Mittal till date.
iii. Pls provide the List of participants to the advertisement of consultancy work under the Work has been awarded to Retired Chief Engineer- CPWD- Mr C.S.Mittal till date.
iv. Pls provide the copy of advertisement of consultancy work under which the Work has been awarded to M/s APT MEP, Noida, till date.
v. Pls provide the List of participants to the advertisement of consultancy work under which the Work has been awarded to M/s APT MEP, Noida, till date.
vi. Pls provide the copy of advertisement of the consultancy work of MEP Services for for NIT No.: 03/CE/CVPZ-I/CPWD/2023-24(modified) and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH: Block No. 3).
vii. Pls provide the total no. of participant and name of participants for consultancy work of MEP Services for NIT No.: 03/CE/CVPZ- I/CPWD/2023-24(modified) and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH: Block No. 3).
viii. Pls provide the copy of work awarded for consultancy work of MEP Services for for NIT No.: 03/CE/CVPZ-1/CPWD/2023-24(modified) and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH: Block No. 3).
ix. Pls provide the reason for the cancellation of Name of work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi. (SH: Providing Consultancy Services for CIC/DDGDG/A/2024/118750 Page 2 of 6 preparation of NIT for E&M services for Tower No.3) and NIT No. 03/EE(E)/CVPED-V/2023-24 after the opening of finance bid."
2. Not having received any response from the CPIO, the Appellant filed a First Appeal dated 03.05.2024. The FAA order is not on record.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Shri Vinod Kumar, Assistant Engineer (E), appeared in person.
4. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 10.06.2024 is not available on record. The Respondent confirmed non-service.
5. The Respondent while defending their case inter alia submitted that his office did not receive the RTI application dated 09.04.2024. It was submitted that only the First Appeal dated 03.05.2024 filed by the Appellant was received in this office on 14.06.2024. Upon receipt of the First Appeal, the matter was examined and the information available on record was furnished to the Appellant on a point-wise basis vide letter dated 20.06.2024.
6. For the sake of clarity, point-wise reply given to the Appellant are reproduced as under:
"i. Information for compliance documents regarding consultancy work awarded to Retired Chief Engineer-CPWD-Mr. C.S. Mittal is Nil.
ii. Information regarding copy of advertisement of consultancy work awarded to Retired Chief Engineer-CPWD-Mr. C.S. Mittal is Nil.CIC/DDGDG/A/2024/118750 Page 3 of 6
iii. Information for list of participants regarding consultancy work awarded to Retired Chief Engineer-CPWD-Mr. C.S. Mittal is Nil.
iv. Copy of the advertisement vide letter No.9(3)/NIQ/CVPED-V/2023/02 dated 16.01.2023 is enclosed.
v. Information regarding list of participants is as given below;
Name of Participant M/s. APT MEP M/s. Hitech Engineering Consultants vi. Information regarding copy of advertisement of the consultancy work of MEP services for NIT No. 03/CE/CVPZ-1/CPWD/2023-24 (Modified) and Name of Work: Internal finishing, furniture. furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH Block No.3) is Nil.
However, in this regard copy of advertisement for NIT/RFP No.03/EE(E)/CVPED-V/2023-24 and Name of Work. Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar New Delhi. (SH. Providing consultancy services for preparation of NIT for E&M services for Tower No. 3) is enclosed.
vii. Information regarding total number of participants and name of participants for consultancy work of MEP services for NIT No. 03/CE/CVPZ- 1/CPWD/2023-24 (Modified) and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH: Block No.3) is Nil.
However, in this regard total number of participants and name of participants for NIT/RFP No.03/EE(E)/CVPED-V/2023-24 and Name of Work:
Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar New Delhi. (SH.:- Providing consultancy services for preparation of NIT for E&M services for Tower No. 3) is as given below, Total number of participants: 03 Nos.
Name of Participant
M/s. Meticulous Consulting
Services
M/s. VYOM
CIC/DDGDG/A/2024/118750 Page 4 of 6
M/s. APT MEP
viii. Information regarding copy of work awarded for consultancy work of MEP services for NIT No. 03/CE/CVPZ-1/CPWD/2023-24 (Modified) and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar, New Delhi (SH: Block No.3) is Nil.
In this regard copy of work awarded for NIT/RFP No. 03/EE(E)/CVPED- V/2023-24 and Name of Work: Internal finishing, furniture, furnishing and related E&M works for office spaces in GPOA at Netaji Nagar New Delhi (SH. Providing consultancy services for preparation of NIT for E&M services for Tower No. 3) is Nil.
ix. In this regard, please find attached letter No 54(7)/GPOA/EE/CVPED- V/2024/24 dated 15.03.2024 Encl.:
(1) Letter No 9(3)/NIQ/CVPED-V/2023/02 dated 16.01.2023 (2) Advertisement for NIT/RFP No. 03/EE(E)/CVPED-V/2023-24 (3) Letter No. 54(7)/GPOA/EE/CVPED-V/2024/24 dated 15.03 2024."
Decision:
7. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, notes that the Appellant remained absent during the hearing, despite due notice. In the absence of any submissions from the Appellant, the Commission proceeds to adjudicate the matter on the basis of the records and the submissions made by the Respondent.
8. During the hearing, the Respondent submitted that the RTI application was never received directly by the concerned office, and only the First Appeal was received on 14.06.2024. Upon receipt of the First Appeal, the Respondent stated that the matter was examined and a point-wise reply furnishing the available information was sent to the Appellant vide letter dated 20.06.2024. The Respondent categorically submitted that the information available on record was duly disclosed, and wherever no information existed, the same was clearly stated as "Nil".
CIC/DDGDG/A/2024/118750 Page 5 of 69. The Commission further observes that the RTI Act mandates disclosure of information that exists and is held by a public authority. A public authority cannot be compelled to create information or provide documents which are not on record. In the present case, the Respondent has explained the factual position and has provided the available records in compliance with the provisions of the RTI Act.
10. In view of the above, the Commission is of the considered opinion that no deliberate denial, concealment or mala fide intent can be attributed to the Respondent in the present matter. The reply furnished by the Respondent is found to be adequate, reasonable and in consonance with the provisions of the RTI Act, 2005. Accordingly, no intervention by the Commission is warranted in the matter.
The appeal is dismissed accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Office of the Director General, CPWD, A Wing, Nirman Bhawan, New Delhi - 110011 CIC/DDGDG/A/2024/118750 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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