Central Information Commission
Devendra Phanikar Osuri vs Department Of Fisheries on 21 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DOFSH/A/2024/112181
Devendra Phanikar Osuri .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Department of Fisheries, First Floor,
Chanderlok Building, 36 Janpath,
New Delhi - 110001 .... ितवादीगण /Respondent
Date of Hearing : 13.10.2025
Date of Decision : 17.10.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 05.09.2023
CPIO replied on : 10.10.2023
First appeal filed on : 06.12.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 19.04.2024
Information sought:
1. The Appellant filed an (offline) RTI application dated 05.09.2023 seeking the following information:
"SUB: The daily progress made on my complaint PMOPG/E/2023/0162650 forwarded on 28-08-2023 BACKGROUND:Page 1 of 4
I put forth public interest grievance to the Hon'ble Prime Minister of India vide registration number: PMOPG/E/2023/0162650 dated 16/08-2023 regarding scarcity of drinking water in West Godavari District of AP due to contamination of fresh water by illegal saline aqua shrimps which have been existing due to corrupt practices of Member Secretary and the other officials of Costal Aqua Culture Authority Chennai although they admitted as per their own report after their visit to the illegal shrimp farms on 20-04-2022 on the directions of CVC that the shrimp farms did not have licenses to do aqua culture and they came under the purview of CAA as they were located within 2 Km from HTL of Salty River Vasista close to Bay of Bengal at Narsapur West Godavari District Andhra Pradesh.
In the light of the above-mentioned background, please provide the following information under section 2(f) and 2(j) of the RTI act:
1) The daily progress made on my complaint PMOPG/E/2023/0162650 forwarded on 28-08-2023.
2) Reasons for delay in taking action on my complaints.
3) Names and designations of officials who have considered my complaints and the number of days it was lying with each official during this period.
4) Please provide copies of file noting indicating the consideration of my complaints from the date of receipt till date by the concerned officials. I would also like to inspect all documents relating to my case.
5) A copy of the rules/regulations/orders/ citizens charter which lay down the timeline for disposal of matters.
6) Names and designations of officials who are responsible for dereliction of duty for delaying my complaints in violation of relevant rules/ regulations/ orders.
7) Date by when action would be completed in my case?"
2. The CPIO furnished a reply to the Appellant on 10.10.2023 stating as under:
"1) & 2): Centralized Public Grievance Redress and Monitoring System (CPGRAMS) is an online platform available to the citizens 24x7 to lodge their grievances to the public authorities on any subject related to service Page 2 of 4 delivery. It is a single portal connected to all the Ministries/Departments of Government of India and States.
The status of the grievance filed in CPGRAMS can be tracked with the unique registration ID provided at the time of registration of the complainant.
The status of the Appeal can also be tracked by the petitioner with the grievance registration number.
(3) The list is accessible on the Department's website at In addition to this, it is also available in the Citizen's Charter of the Ministry/Department hosted on their websites. (4) Not Applicable. Centralized Public Grievance Redress and Monitoring System (CPGRAMS) is an online platform. (5) The requisite information(s) are available on web-portal as mentioned below for kind information. https://pgportal.gov.in/Home/OtherGuidlines (6) Not Applicable.
(7) Not Applicable."
3. Being dissatisfied, the appellant filed a First Appeal dated 06.12.2023. The FAA vide order dated 17.01.2024 disposed of the First Appeal by resending a copy of initial reply furnished by the CPIO.
4. 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 Ashish Sharma, CPIO along with Shri G. Ramakrishna Rao, Assistant Commissioner (Fisheries) present in person.
5. Proof of having served a copy of Second Appeal on respondent while filing the same in CIC on 19.04.2024 is not available on record. The Respondent confirms non-service.
6. The Respondent stated that point-wise reply along with relevant information has already been provided to the Appellant vide letter dated Page 3 of 4 10.10.2023 which was further affirmed by the FAA while disposing of the First Appeal of the Appellant.
Decision:
7. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records observed that as far as RTI application is concerned appropriate reply has been given by the Respondent vide letter dated 10.10.2023 which is as per the provisions of the RTI Act, and the same is upheld.
8. Further, the Appellant neither appeared during hearing to plead his case nor filed any written submission to controvert the version of the Respondent.
9. Intervention of the Commission is not warranted in the matter.
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 Copy To:
The FAA, Department of Fisheries, First Floor, Chanderlok Building, 36 Janpath, New Delhi - 110001 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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