Central Information Commission
Amanpreet Singh Gill vs Department Of Millitary Affairs on 7 August, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DPTMA/A/2024/126664
AMANPREET SINGH GILL .....अपीलकता/Appellant
VERSUS
बनाम
The CPIO
RTI Cell, Addl. DG AE, G 6 D 1 Wing,
Integrated Headquarter of MoD (Army)
Sena Bhawan, Gate No 4,
New Delhi - 110 011 .... ितवादीगण /Respondent
Date of Hearing : 23.07.2025
Date of Decision : 06.08.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 15.05.2024
CPIO replied on : 11.06.2024
First appeal filed on : 24.06.2024
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 19.08.2024
Information sought:
1. The Appellant filed an (online) RTI application dated 15.05.2024 seeking the following information:
"1. I wish to seek information under RTI Act, 2005. The information needed pertains to:-Page 1 of 4
(a) Please provide Action Taken Report (ATR), Noting Sheets, Office memos, correspondence sheets on letter No 61843/Per-1/Complaint dated 26 July 2023 by Colonel Amanpreet Singh Gill forwarded to Commander Army Cyber Group, EDP, Signals Enclave, RTR Marg, New Delhi and Copy addressed to GSO-1 Army Cyber Group, EDP Signals Enclave, RTR Marg, New Delhi recd by Nb/Sub Anil Kumar on 27 July 23 at 1027h of Army Cyber Group."
2. The CPIO furnished a reply to the Appellant on 11.06.2024 stating as under:
"1. It is intimated that no specific information as defined in section 2 (f) of RTI Act 2005 has been sought by you. Moreover, your queries are related to complaints & redressal which is not feasible under RTI Act 2005. You are requested to seek clarifications directly from concerned office.
2. This disposes your RTI application mentioned at Para 1 above."
3. Being dissatisfied, the appellant filed a First Appeal dated 24.06.2024. The FAA order is Not on record.
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
5. The Commission also noted that proof of having served a copy of his Second Appeal on the Respondent has not been uploaded by the Appellant while filing the same before the Commission. On a query, the Respondent confirms non-service.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Ms. Geeta Choudhary, Advocate and representative of the Appellant attended the hearing in person.
Respondent: Shri JM Sharma, CPIO and Shri IK Sahu, System Manager, attended the hearing in person.
6. The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
7. The Respondent submitted that the Appellant in the instant RTI Application is seeking action taken report on his complaint from ACG Page 2 of 4 office, but the averred complaint has been addressed to some other office i.e. Brig. Sports. Therefore, no information is held in the records of ACG. However, a detailed order has been passed on his averred complaint vide letter dated 13.08.2024, which is as under:
"1. Refer Speaking Order of the Appellate Authority issued vide their letter No B/87008/AG/PM/RTI-6909 dt 05 Aug 2024.
2. In compliance of Speaking Order under reference, an extract of Para 2 & 3 of Note of concerned agency of this Headquarters is enclosed herewith."
8. A written submission has been received from Shri JM Sharma, CPIO, vide letter dated 18.07.2025, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant record of the same is as under:
"6. Submission. It is submitted that the case has appropriately been disposed of by this Cell vide letters mentioned at Para 3 & 4 above. However, additional inputs are enumerated below for the attention of Hon'ble CIC with respect to this RTI application:-
6.1. Gazette Notification No 3530 dt 04 Sep 2018 accredited by Meity under Section 79A of IT Act 2000 is already available on Army Portal. 6.2. SoP on handling of Cyber Security Incidents requiring Cyber Forensic Investigation dt 13 Dec 2022 is already available on Army Portal."
The relevant extract of the enclosure is as under:
"2. Letter No 61843/Pers-1/Complaint dt 26 Jul 2023 by Col Amanpreet Singh Gill was addressed to Brig Sports, IHQ of MoD and copied to ACG. No ATR, Noting, office memo, correspondence sheet is held with ACG in respect of this letter.
3. However, addl info in respect of letter No 61843/Pers-1/Complaint dt 25 Jul 2023 is being provided for info: -
(2) CFL at ACG has been mandated to undertake cyber forensics vide Gov Sanction Letter and notified by Gazette Notification.
(b) Advisory No 14/2018 dt 20 Dec 2018 is obsolete and the policy has been superseded by issued in Dec 2022."
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant in the instant RTI Application is seeking action taken report on his complaint dated 26.07.2023. During the hearing, it transpired that Page 3 of 4 addressee of the complaint has provided action taken report to the Appellant vide letter dated 13.08.2024. Hence, no intervention of the Commission is required in the instant case.
The appeal is disposed of 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 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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