Central Information Commission
Ravinder Yadav vs Energy Efficiency Services Limited ... on 24 February, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/EESLP/A/2024/649770
Ravinder Yadav .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
Efficiency Services Limited
(EESL) 4th Floor, FC-24C,The
Ikon Tower, Film City, Sector
16A, Noida, Uttar Pradesh
201301 .... ितवादीगण /Respondent
Date of Hearing : 23.02.2026
Date of Decision : 23.02.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 13.09.2024
CPIO replied on : 07.10.2024
First appeal filed on : 08.10.2024
First Appellate Authority's order : 05.11.2024
2nd Appeal dated : 10.11.2024
Information sought:
1. The Appellant filed an RTI application dated 13.09.2024(online) seeking the following information:
"1. Copy of work order(s) for installing GIS poles and LED lights on Hassanpur- Driyapur, Devta madir- Dabarkhera (sherpur road), Dariyapur- Ujwa, Kharkhari CIC/EESLP/A/2024/649770 Page 1 of 6 Rondh- Ujwa and road between Dabar Khera and Kharkhari Rondh villages in ward no.-126(Chhwla), Najafgarh Zone, Distt- South-West, New delhi-110073.
2. Total numbers of poles and lights installed on the above said roads.
3. Numbers of lights working on these roads.
4. Details of complaints received during the year 2024 for repairing of lights for these roads lights.
5. Cost of one GIS pole and one LED light installed on these roads.
6. Numbers of lights and poles are missing on these roads.
7. Numbers of lights having face is upward/not proper.
8. Numbers of lights installed without wiring on these roads.
9. Date of inspection of lights on these roads with details of staff.
10. Details of FIR lodges for theft of poles and lights for these roads.
11. Number of lights replaced/installed under insurance scheme on these roads.
12. Action taken on complaint dated-29.08.2024 sent to Chief executive officer, EESL by the applicant through speed post no.-ED912974383IN.
13. Action taken against the employees/staff for submitting false reports in complaints filed by the applicant through CPGRAM/email and action taken thereof.
14. Number of days in which light would be repaired."
2. The CPIO furnished a reply to the Appellant on 07.10.2024 stating as under:
"Response to queries 1, 2, 3, 4, 5, 6, 7, 8, 9, 10 and 11: Poles are not in the scope of EESL. To respond appropriately to other remaining queries, the applicant is requested to share the exact point A (GPS coordinates) to point B (GPS coordinates) of the straight stretches for which information is sought. Response to queries 12: The complaint was attended/resolved. Response to query 13: The query is not applicable in view of the response in point number 12 above.
Response to query 14: Approximately 2-3 days are required to attend to the complaints, depending on the nature of the defects."
3. Being dissatisfied, the Appellant filed a First Appeal dated 08.10.2024. The FAA vide its order dated 05.11.2024, held as under:
"The response has been appropriately provided to the PIO in a pointwise manner, referencing no. M-1204 dated October 7, 2024. Furthermore, the contents of your appeal application bear resemblance to a grievance. The exact area could not be determined due to the non-receipt of the requisite information CIC/EESLP/A/2024/649770 Page 2 of 6 (GPS Coordinates) from the applicant. The inspection was carried out on 14th & 15th Oct/2024 to resolve your matter. The below response is based on the above inspection date and the state of power availability, no power available, at the LED streetlights. The inspection may be redone after confirmation of availability of power supply at LED street Lights.
Response to Query 1:
GIS Poles and infrastructure are not in the scope of EESL. Only Installation of LED Street/Flood Lights are in the scope of EESL as per area demarcated by MCD. The requisite information sought cannot be provided in accordance with RTI Clause 8(1)D & 8(1) Ε.
Response to Query 2:
No. of Lights found installed in the area: 221 Nos. (out of installed 242 Nos.) Response to Query 3:
Lights are not glowing on account of infrastructure issues not in control of EESL. Response to Query 4:
Three complaints were registered on the EESL complaint handling portal during the year 2024.
Response to Query 5:
Ref response to query no 1. The requisite information sought cannot be provided in accordance with RTI Clause 8(1)D & 8(1) E. Response to Query 6:
21 no's of lights are found missing during the inspection.
Response to Query 7:
All the lights were in the proper direction at the time of inspection. However, once the supply is properly restored, EESL may reinspect. Response to Query 8:
All lights are installed with proper wiring at the time of installation. Response to Query 9:
The last inspection was carried out on 14-15 Oct/2024 in the area (approx.) by site team.
Response to Query 10:
In case of theft cases FIR is lodged in online mode. Response to Query 11:
Zero number of lights are replaces/installed under insurance scheme on these roads.
Response to Query 12:
The complaint was attended/resolved and responded. Response to Query 13:
Action is not applicable in view of the response to query 12.CIC/EESLP/A/2024/649770 Page 3 of 6
Response to Query 14:
Approx. 2-3 days are required to attend the complaints, depending on the nature of defects."
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 Santosh Kumar Thakur, CPIO-cum-Chief General Manager, Shri Kavish Agarwal, Manager (T), Shri Darpan Mago, Deputy Manager and Shri Shashi Kant, AGM, attended the hearing in person.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that the First Appellate Authority vide letter dated 05.11.2024, has provided a detailed and pointwise reply to the Appellant. He apprised the Bench of the fact that GIS Poles and infrastructure are not in the scope of EESL. Only Installation of LED Street/Flood Lights are in the scope of EESL as per area demarcated by MCD
7. A written submission has been received from Shri Santosh Kumar Thakur, CPIO-cum-Chief General Manager, vide letter dated 19.02.2026, stating as under:
"Respected Madam,
1. From the text of the second appeal filed before the Hon'ble CIC, it is gathered that the matter pertains to a grievance regarding non-functional streetlights in the appellant's area. In that sense, the matter is primarily grievance-oriented in character and thus does not fall within the core ambit of the RTI Act.
2. As far as the RTI application is concerned, this CPIO provided replies in compliance with Sections 7(1) and 7(8) of the RTI Act, 2005, for those queries that could be addressed without specific streetlight locational details. For responding to the remaining queries, the CPIO, in the same reply, requested the applicant to share locational details of the streetlights in question so as to enable the public authority to respond appropriately.CIC/EESLP/A/2024/649770 Page 4 of 6
3. In point (2) above, the responses furnished by the CPIO were solely based on the informational inputs provided by the concerned Deemed PIO(s), while awaiting clarity/ details on other queries from the applicant.
4. The applicant thereafter approached the First Appellate Authority (FAA) and enclosed a sketch indicating the approximate location of the streetlights in question. Based on this submission, the EESL technical teams were enabled to inspect the area on October 14 and 15, 2024. The inspection indicated that the issue did not arise from any deficiency in the lighting fixtures but, as reflected in the FAA's response, was related to "infrastructure issues not in control of EESL."
5. Following the above inspection, the First Appellate Authority (FAA), EESL, furnished a detailed response to the queries raised by the appellant, after which the applicant filed the present second appeal before the Hon'ble Central Information Commission.
6. While this matter is now at the second appeal stage, it is being submitted that the street-lighting infrastructure is owned by MCD, and EESL had an arrangement with MCD for maintenance of streetlights for a certain period, which concluded about six months ago. As the project has since concluded and has been handed back to MCD, any continuing grievance regarding the street lighting would fall within the domain of the concerned authority.
7. In view of the above, this CPIO respectfully submits that the appeal may be disposed of, as the CPIO has furnished available information in compliance with the RTI Act. At the First Appeal stage, the matter was further examined, based on additional details provided by the appellant, and a field inspection was conducted by the technical teams, the observations of which were communicated to the applicant by the First Appellate Authority, also indicating that certain lights were not glowing on account of infrastructure-related issues not within the operational control of EESL. Any continuing grievance in this regard would therefore fall outside the scope of RTI proceedings."
Decision:
8. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the First Appellate Authority vide letter dated 05.11.2024, has provided a detailed and pointwise reply CIC/EESLP/A/2024/649770 Page 5 of 6 to the Appellant and the Commission upholds the same. Hence, no further action lies in the instant case.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasishta) Dy. Registrar 011- 26107042 CIC/EESLP/A/2024/649770 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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