Central Information Commission
Hemlata vs Prasar Bharati Secretariat on 16 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/2024/625923
Hemlata Meena
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : All India Radio, Shreyas ....प्रनर्वािीगण /Respondent
Colony, Ashram Road,
Navrangpura, Ahmedabad 380009
Date of Hearing : 15-01-2026
Date of Decision : 15-01-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 02-03-2024
CPIO replied on : 01-04-2024
First appeal filed on : 03-04-2024
First Appellate Authority's order : 02-05-2024
2nd Appeal dated : 17-06-2024
Information sought:
1. The Appellant filed an RTI application dated 02-03-2024 seeking the following information:
CIC/RBIND/A/2024/623586 Page 1 "Kindly provide the below asked information in respect of Akashvani, Ahwa (Dang) Gujarat 1 Provide the list of all those employees including those transferred or retired from January 2015 to March 2024 who have been living without paid HRA in the staff quarters of Akashvanı Ahwa and also mention their staying duration period in the said staff quarters. 2 Provide the list of all those employees including those transferred or retired from January 2015 to March 2024 who have been living with paid HRA and Licence fees in the staff quarters of Akashvani Ahwa and also mention their staying duration period in the said staff quarters. 3 Provide a list of the Head of Office/Head of Engineering who lived in the staff quarter without paid HRA from January 2014 to January 2022 and also available monthly electricity utilization reports of their resident quarters.
4 Provide details of the electricity bills of all the staff whose electricity bill was paid by the office from January 2014 to January 2022. 5 Provide the list of all those officials of the said station who disobey the Prasar Bharati circular no. 16/71/2017-A&G/492, dated: 05.12.2017. 6 Provide a month-wise AEBAS attendance list of the clerical staff of Akashvani Ahwa(Dang) from March 2023 to March 2024 and also mention total working hours against total assigned hours for the said period. 7 Provide a list of all those working employees for the said station whose documents were found disputed during document verification. 8 Provide the information of futuristic plan for FM installation at Akashvani Ahwa 9A Provide details of financial recovery of unpaid HRA and Licence fee.
9B Provide a duly signed of competent authority for asked above information (points 1 to 9A)."
2. The CPIO furnished a reply to the Appellant on 01-04-2024 stating as under:
CIC/RBIND/A/2024/623586 Page 2
"
Point
Information sought Reply
No.
Point No. 1: Provide the list of all
those employees including those List of Employees is mentioned in
transferred or retired from January Annexure, who have been living in
2015 to March 2024 who have been staff quarter and their HRA stopped
1
living without paid HRA in the staff and License Fee was deducted from
quarters of Akashvani Ahwa and their Salaries for the period January
also mention their staying duration 2015 to March 2024. (Annexure-1) period in the said staff quarters.
Point No. 2 Provide the of all those employees including those transferred or retired from January 2015 to March 2024 who have been 2 living with paid HRA and License Nil fees in the staff quarters of Akashvani Ahwa and also mention their staying duration period in the said staff quarters.
The information sought by the Point No. 3 Provide a list of the Head applicant is already available in the of Office/Head of Engineering who Annexed list at Point No.1. Electricity lived in the staff quarter without paid bills payment of the occupied qtrs are 3 HRA from January 2014 to January being paid by the concerned resident 2022 and also available monthly only as such office does not have their electricity utilization reports of their electricity bills thus, the information resident quarters sought may be treated as NIL Information sought may be treated as NIL since Staff who were staying in Point No. 4 Provide details of the Govt. qtrs. were paying their bills by Electricity bills of all the staff whose their own. Moreover, the electricity 4 Electricity bill was paid by the office bills of vacant staff quarters and from January 2014 to January 2022 staircase only was being paid by the office from January 2014 to January 2022.
Point No. 5 Provide the list of all those officials of the said station who The information sought by the 5 disobey the Prasar Bharati circular applicant is NIL.
no. 16/71/2017 A&G/492, dated 05.12.2017.
Point No. 6 Provide a month-wise This information pertains to the
6
AEBAS attendance list of the clerical SCOR Section, DG, Akashvani, New
CIC/RBIND/A/2024/623586 Page 3
Point
Information sought Reply
No.
staff of Akashvani Ahwa(Dang) from Delhi and accordingly the said RTI
March 2023 to March 2024 urgent application was transferred to the
AEBAS mentions total working concerned section under the section
hours against total assigned hours 6(3) of the RTI Act 2005 with this
for the said period. instructions to provide the desired
information directly to the applicant.
Point No. 7 Provide a list of all those working employees for the said The information sought by the 7 station whose documents were found applicant "found disputed" is not disputed during document clear.
verification.
Information pertains to ADG (B&O) (WZ), Akashvani & Doordarshan, Mumbai, and accordingly the said Point No. 8 Provide the information RTI application was transferred to the 8 on the futuristic plan for FM concerned section under the section installation at Akashvani Ahwa.
6(3) of the RTI Act 2005 with this instructions to provide the desired information directly to the applicant.
As per the available record at Point No. 9A Provide details of Akashvani Ahwa, there is not a single 9 financial recovery of unpaid HRA case of unpaid HRA and License fee and License fee.
at the station.
Point No. 9B Provide a duly signed 9 of competent authority for asked Needful done.
above information (points 1 to 9A).
3. Being dissatisfied, the Appellant filed a First Appeal dated 03-04-2024. The FAA vide its order dated 02-05-2024, upheld the reply given by the CPIO and stated as under:
"II. जााँ च - पररणामः उपरोक्त अवलोकन के अनुसार केन्द्रीय लोक सुचना अनिकारी, उप महाननिे शक, आकाशवाणी, अहमिाबाि द्वारा निया गया जवाब सूचना के अनिकार अनिननयम 2005 के र्हर् है । निर भी अपीलकर्ाग को लगर्ा है नक लोक सुचना अनिकारी, उप महाननिे शक, आकाशवाणी, अहमिाबाि द्वारा निया गया उत्तर भ्रामक है , र्ो अपीलकर्ाग लोक सुचना अनिकारी, उप महाननिे शक, आकाशवाणी, अहमिाबाि को सूनचर् करके, आरटीआई अनिननयम 2005 की िारा 2 (जे) के र्हर् आकाशवाणी CIC/RBIND/A/2024/623586 Page 4 अहवा में ररकॉर्ग का अवलोकन करने के नलए स्टे शन पर जा सकर्ा है । लोक सुचना अनिकारी, उप महाननिे शक, आकाशवाणी, अहमिाबाि को ननिे श निया जार्ा है ररकॉर्ग का ननरीक्षण करने के नलए अपीलकर्ाग को सहायक प्रिान करे "
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: Mr. N. L. Chouhan, CPIO - Aakashvani, attended the hearing though video conference.
5. The Respondent submitted that the appellant sought information on futuristic plan for FM installation at Akashvani Ahwa, month wise AEBAS attendance list etc. The respondent submitted that the point no. 8 was answered vide letter dated 04.04.2024.
6. Letter dated 04.04.2024 filed by the respondent is taken on record.
7. The Commission queried the respondent on whether they have replied for point no.6. To this, the respondent submitted that the point no.6 was transferred but the same remained unanswered. Upon hearing the respondent, the Commission directed the respondent to obtain the sought information in point no.6 from the CPIO concerned as per the RTI Act and provide the same to the appellant. To this, the respondent agreed to do the same.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent gave an appropriate reply to the appellant on point no. 1 to 5, 7, 8 CIC/RBIND/A/2024/623586 Page 5 9A to 9B vide reply dated 28.03.2024 and 04.04.2024. However, the Commission finds that the point no.6 was not answered by the CPIO concerned, despite the transfer. Hence, the respondent is directed to obtain the sought information in point no.6 from the CPIO concerned and provide the same to the appellant in consonance with the RTI Act. The respondent shall provide the aforesaid revised reply to the appellant within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
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: 15.01.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO All India Radio, Shreyas Colony, Ashram Road, Navrangpura, Ahmedabad 380009
2. The FAA, All India Radio, Shreyas Colony, Ashram Road, CIC/RBIND/A/2024/623586 Page 6 Navrangpura, Ahmedabad 380009
3. Hemlata Meena CIC/RBIND/A/2024/623586 Page 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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