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Central Information Commission

Anil Kumar Joshi vs Prasar Bharati Secretariat on 27 January, 2026

                                केन्द्रीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                           नई निल्ली, New Delhi - 110067


File No: CIC/PBSEC/A/2024/126544



Anil Kumar Joshi                                              .....अपीलकर्ाग /Appellant

                                             VERSUS
                                              बनाम


CPIO : Prasar Bharati Secretariat,                         ....प्रनर्वािीगण /Respondent
Doordarshan Kendra Shimla, Chaura
Maidan, Shimla - 171004.

Date of Hearing                     :   27-01-2026
Date of Decision                    :   27-01-2026

INFORMATION COMMISSIONER :              Khushwant Singh Sethi

Relevant facts emerging from appeal:

RTI application filed on            :   17-05-2024
CPIO replied on                     :   18-06-2024
First appeal filed on               :   24-06-2024
First Appellate Authority's order   :   06-08-2024
2nd Appeal dated                    :   12-08-2024


Information sought

:

1. The Appellant filed an RTI application dated 17-05-2024 seeking the following information:
CIC/PBSEC/A/2024/126544 Page 1 of 6
"I would like to draw your kind attention to the order passed by the Hon'ble Central Administrative Tribunal Chandigarh Circuit Shimla in my Contempt Petiton No. 4/2024 as on 16-5-2024 in which it is mentioned that the Supplementary Affidavit have been filed by the respondents i.e. Doordarshan Authorities through their Learned Counsel as on 13-5-2024 in response to the order passed by the Hon'ble Tribunal as on 15-3-2024. The same is taken on record. I am also directed to file the response to the said Supplementary Affidavit by the next date of posting i.e. 25-7-2024. (A photocopy of the said order is enclosed herewith for your kind perusal please). Therefore, the following RTI information may kindly be supplied under the RTI Act, 2005:
(1) Authenticated copies showing the details of Live Programmes being transmitted daily by the Doordarshan Kendra Shimla w.e.f. Janaury, 2024 to May, 2024 may kindly be supplied.
(2) Authenticated copies showing the details of Krishi Darshan as well as Krishi Jagat Programme being transmitted by the Doordarshan Kendra Shimla w.e.f. Janaury, 2024 to May, 2024 may kindly be supplied.
(3) Authenticated copies showing the details of Programmes/ Assisgnments given to the following Anchors/ Presenters including me w.e.f. Janaury 2024 to May, 2024 alongwith the different programmes assigned/ given to these Anchors/Presenters including me in the aforesaid period, may kindly be supplied: (1)Anil Kumar Joshi (2) Megha (3) Priya Singh (4) Harsh Kataith (5) Swati Agnihotri (6) Dimple Sharma (7) Monika Dadwal.

It is also added here that Miss Sawati Agnihotri (Anchor/Presenter) was appeared in the Re-screening Test during the September, 2019 conducted under the Chairmanship of Madam Dhara Saraswati, the then Head of Programme, DDK Shimla and was declared not approved/unsuccessful at that time. But she is presently performing as an Anchor/Presenter in different programmes in DDK Shimla. Thus the following RTI information may kindly be supplied under RTI Act, 2005.

(1) Authenticated copies of latest interview letter vide which she has been called for an interview, date of interview, mode of interview, detail of marks given to her in the interview, a copy of the same may kindly be supplied. (2) Authenticated copy of such document which shows the name of authority of DDK Shimla under whose Chairmanship she was interviewed, may kindly be supplied.

(3) Authenticated copy of appointment letter vide she has been again empanelled as an Anchor/Presenter in DDK Shimla, may kindly be supplied."

2. The CPIO furnished a reply to the Appellant on 18-06-2024 stating as under:

CIC/PBSEC/A/2024/126544 Page 2 of 6
            "Sr.   Information Sought                            Reply
           No.

                  1. Authenticated copies showing Details
                  of Live Programmes transmitted by DDK,
                  Shimla from January, 2024 to May, 2024,
                  may kindly be supplied.                       Denied under section 7(9). The
                  2. Authenticated copies showing Details       information as sought by the
                  of Krishi Darshan and Krishi Jagat            applicant is not available in the
                  Programme transmitted by DDK, Shimla          compiled form and not
           1      from January, 2024 to May, 2024 may           maintained in this format.
                  kindly be supplied.                           Hence, collating and compiling
                  3. Authenticated copies showing Details       such    information       would
                  of Programmes/Assignments given to Shri       disproportionately divert the
                  Anil Kumar Joshi, Megha, Priya Singh,         resources of the organization.
                  Harsh Kataith, Swati Agnihotri, Dimple
                  Sharma, Monika Dadwal, from January,
                  2024 to May, 2024

                  (1) Authenticated copies of latest
                  interview letter vide which she has been

called for an interview, date of interview, mode of interview, detail of marks given to her in the interview a copy of the same Denied under rule 8(1)(j) of the may kindly be supplied.

RTI Act. The information (2) Authenticated copy of such document desired is in the nature of 2 which shows the name of authority of personal information of a DDK Shimla under whose Chairmanship third party and is not having she was interviewed, may kindly be larger Public interest.

supplied.

(3) Authenticated copy of appointment letter vide she has been again empanelled as an Anchor/Presenter in DDK Shimla may kindly be supplied.

3. Being dissatisfied, the Appellant filed a First Appeal dated 24-06-2024. The FAA vide its order dated 06-08-2024, upheld the reply given by the CPIO.

4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

CIC/PBSEC/A/2024/126544 Page 3 of 6
The following were present:-
Appellant: Attended the hearing through audio conference. Respondent: Mr. Kashmir Singh, Dy. Director General, attended the hearing through audio conference.

5. The Appellant stated that he sought copies showing details of Programs/Assignments given to persons named Megha, Priya Singh etc. The appellant submitted that the respondent had initially denied the sought information U/s 7(9) of the RTI Act vide letter dated 18.06.2024. The appellant further submitted that he has received the sought information only after FAA's order dated 06.08.2024.

6. The Respondent submitted that the sought information was not readily available and hence denied U/s 7(9) of the RTI Act. However, in compliance with the FAA's order dated 06.08.2024, the sought information was compiled which took some time and was then provided to the appellant vide letter dated 24.09.2024.

7. Written submission dated 21.01.2026 filed by the respondent is taken on record and relevant portion of the same is reproduced below:

"10. The information was provided to the applicant vide this office letter No. SML-23(5)/2024-5/2701 dated 23/24-09-2024 (copy enclosed as Annexure-6, P-7 to P-26). It is submitted that this information was not available in compiled form and not maintained in the format requested by the applicant. However collating and compiling this information resulted in disproportionately diverting the resources of the office. As such the information has been provided to the applicant as per the directions of the 1" Appellate Authority regarding Sr. /point No.1."
CIC/PBSEC/A/2024/126544 Page 4 of 6

Decision:

8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent has provided an appropriate reply to the appellant vide letter dated 18.06.2024. In view of the above, the CPIO's initial reply dated 18.06.2024 is being upheld. However, the respondent has already compiled and provided the sought information to the appellant vide letter dated 24.09.2024. Therefore, no further intervention of the Commission is required. Accordingly, the appeal is dismissed.

9. Apart from the above, the Commission finds that the then CPIO Mr. Gurbinder Singh, has provided third-party information to the appellant vide letter dated 24.09.2024. Hence, the then CPIO is hereby cautioned and advised to strictly abstain from disclosing exempted information to the RTI applicants hereafter.

Copy of the decision be provided free of cost to the parties.

(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 27.01.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/PBSEC/A/2024/126544 Page 5 of 6 Copy To:

1. The CPIO Prasar Bharati Secretariat, Doordarshan Kendra Shimla, Chaura Maidan, Shimla - 171004.
2. The FAA, Prasar Bharati Secretariat, Doordarshan Kendra Shimla, Chaura Maidan, Shimla - 171004.
3. Anil Kumar Joshi CIC/PBSEC/A/2024/126544 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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