Central Information Commission
G D Mishra vs India Meteorological Department on 4 November, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/IMETD/A/2024/620448
G D Mishra .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
India Meteorological
Department, Mausam Bhawan,
Lodhi Road, New Delhi - 110003 .... ितवादीगण /Respondent
Date of Hearing : 03.11.2025
Date of Decision : 04.11.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 05.03.2024
CPIO replied on : 01.04.2024
First appeal filed on : 07.04.2024
First Appellate Authority's order : 06.05.2024
2nd Appeal/Complaint dated : 16.05.2024
Information sought:
1. The Appellant filed an RTI application dated 05.03.2024 (offline) seeking the following information:
"I, Dr. Gurudatta Mishra Son of Shri Shivkumar Mishra Resident of Gram, post Nitarra, Tehsil Rithi, Distt. Katni, Pin: 483501 (Madhya Pradesh) wish to seek information, under the RTI Act, 2005. The information needed pertains to the India Meteorological Department (under Ministry of Earth Sciences) as per details given below: -
1. Kindly provide Seniority list of all Assistant Meteorologist Gr-II (Meteorologist-A) as on 1st January, 2018 to 1st January, 2022.Page 1 of 4
2. Kindly provide information about "How many Departmental Promotion Committee (DPC) convened as per the DoP&T's Model Calendar for the promotion from Assistant Meteorologist Gr-II (Meteorologist-A) to Assistant Meteorologist Gr-I (Meteorologist-B) posts for the vacancy year 2018 to 2022".
3. Kindly provide list of all eligible Assistant Meteorologist Gr-II (Meteorologist- A) promoted to Assistant Meteorologist Gr-I (Meteorologist-B) from 31-12- 2017 to 31-03-2022.
4. It is certified that I am a bona fide Citizen of India.
5. I have deposited the required amount of Rs.10/- (Rupees Ten only) towards application fee (Receipt enclosed. Further, I undertake to pay any additional fees/charges (if applicable) as prescribed under the RTI Act and or relevant Rules."
2. The CPIO furnished a point-wise reply to the Appellant on 01.04.2024 stating as under:
"Point no. 1:- No seniority List was prepared in 2018 to 2021. Copy of seniority list of meteorologist A as on 01.01.2022 is send to the email provided by you in RTI Application.
Receipt of Email is attached here with.
Point no. 2:-2018-2021-00, 2022-01 Point no. 3:- Nil"
3. Being dissatisfied, the Appellant filed a First Appeal dated 07.04.2024. The FAA vide its order dated 06.05.2024, held as under:
"The First Appeal Authority (FAA) examined the case thoroughly and observed that the information pertaining to O/o DGM New Delhi has already been provided to the appellant by CPIO immediately on receipt from the concerned section of this office through online RTI portal on date 01.04.2024 under the provision of RTI Act-2005. Also, an appellant cannot be allowed to expand the scope of his RTI enquiry at appeal stage. No disclosure can, therefore, be directed to be made in the appeal of the appellant. Hence, the appeal is disposed of accordingly."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Page 2 of 45. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC is not available on record.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Shri Brijesh Kumar Mishra, representative of the Appellant attended the hearing through VC.
Respondent: Shri Harmeet Singh Shawney, CPIO-cum-Scientist-'E', Shri Sumanta Mondal, Meteorologist-B, Shri Nitesh Scientific Assistant and Shri Rohit, Assistant, attended the hearing in person.
6. The representative of the Appellant stated that the Respondent has not provided additional information raised by the Appellant at First Appeal level.
7. The Respondent submitted that a suitable reply qua the instant RTI Application has been given to the Appellant based on available record. He added that the Appellant at the First Appeal level have raised additional queries which were not admissible.
8. A written submission has been received from Shri Harmeet Singh Shawney, CPIO-cum-Scientist-'E', vide letter dated 21.10.2025, a copy of which has been marked to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"With reference to the above mentioned appeal scheduled for hearing on 03.11.2025, the following documents are submitted for kind decision.
5. Copy of RTI application (Annexure-1).
6. Response of CPIO (Annexure-II).
7. Copy of first Appeal (Annexure-III).
8. Decision of FAA (Annexure-IV).
It is hereby submitted that the appellant through his RTI request sought the information regarding seniority list of all Assistant Meteorologist Gr-II (Meteorologist-A) as on 1st January, 2018 to 1st January, 2022, no. of Departmental Promotion Committee (DPC) convened as per the DoP&T's Model Calendar for the promotion from Assistant Meteorologist Gr-II (Meteorologist-A) to Assistant Meteorologist Gr-1 (Meteorologist-B) posts for the vacancy year 2018 to 2022, list of all eligible Assistant Meteorologist Gr-II (Meteorologist-A) promoted to Assistant Meteorologist Gr-1 (Meteorologist-B) from 31-12-2017 to 31-03-2022.
CPIO received appellant's RTI application Registration No.:
IMETD/R/E/24/00142 dated 05.03.2024 (Annexure-I). For getting the requisite Page 3 of 4 reply of point no. 1 to 3 of original RTI application, CPIO forwarded appellant's RTI request to concerned section (Establishment Division) on 06.03.2024. CPIO received a reply from concerned section on 28.03.2024 and immediately provided the following information to the appellant through online RTI Portal on date 01.04.2024 (Annexure-II).
Aggrieved from aforementioned reply of CPIO, the appellant preferred the first appeal dated 07.04.2024, on the ground of providing Incomplete, Misleading or False Information (Annexure-III).
FAA in his decision dated 16.10.2023 informed that the FAA examined the case thoroughly and observed that the desired information related to point no 1 to 3 of original RTI application has already been provided to the appellant by CPIO immediately on receipt from the concerned section under the provisions of RTI Act, 2005 (Annexure-IV).
It is pertinent to mention here that the CPIO DGM office has provided reply for point no. 1 to 3 of original RTI application. However, the appellant sought additional information & further questioned on the information provided which is beyond the scope of RTI Act.
In view of the above, the second appeal as preferred by Shri G.D Mishra may kindly be disposed of."
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 a suitable reply based on available records has been given by the Respondent. It is noted that the Appellant is raising additional queries at the First Appeal stage and in the Second Appeal which cannot be adjudicated upon in the present case. He is at liberty to co-ordinate with the Respondents or file fresh RTI Application. 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 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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