Central Information Commission
Ashish Kumar vs Military Engineer Services on 27 February, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No:
CIC/MESER/A/2024/630020
Ashish Kumar ....Appellant
VERSUS
बनाम
.... ितवादीगण /Respondent
The CPIO Military
Engineer Services
Date of Hearing : 23.02.2026
Date of Decision : 27.02.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from Second Appeal:
RTI application filed on : 25.04.2024
CPIO replied on : 30.05.2024
First appeal filed on : 28.05.2024
First Appellate Authority's : 30.05.2024
order
Second Appeal dated : 15.07.2024
Page 1 of 4
Information sought:
1. The Appellant filed an RTI application dated 25.04.2024 seeking following information:
i) Is the aforementioned policy (E-in-C Policy No. 20/2015 dated 28-Sep-2015) currently applicable to E-class contractors for Military Engineer Services (MES) projects?
ii) If the policy is not currently in effect, kindly provide any relevant notifications or documents specifying its cancellation or supersession by a policy.
iii) In the where the policy is still valid, please clarify if it has any bearing on the Manual of Contract 2020 for MES projects. Does the Manual of Contract 2020 supersede the aforementioned policy?
iv) In the E-in-C Policy No. 20/2015 dated 28-Sep-2015 is still applicable, are there any specific provisions within the Manual of Contract 2020 that render it ineffective?"
2. CPIO furnished a reply vide letter dated 30.05.2024 stating as under:
"As per office record this policy is still in vogue".
3. Being dissatisfied, the appellant filed a First Appeal dated 28.05.2024.
4. FAA vide order dated 30.05.2024 stating as under:
"the subject RTI has been replied by the concerned CPIO, therefore the appeal is disposed of".
5. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present: -
Appellant: Not Present Respondent: Mr. Sunil Kumar, DIR EZW(PPC)/CPIO, MOD (Army)
6. Proof of having served a copy of Second Appeals on Respondent, while filing the same in CIC, is not available on record Page 2 of 4
7. The Appellant is not present despite the service of notice of hearing.
8. The respondent while defending their case inter alia submitted that a timely reply was provided to the RTI application of appellant as per the available information on dated 30.05.2024 and FAA also upheld the same vide order dated 30.05.2024.
9. Written submission date 19.02.2026 filed by the respondent is taken on record which states that all the available information has been provided to the appellant. It is also stated that there is no record of cancellation of policy mentioned at para 2.1. It is also stated that Manual of Contacts 2020 is available in open domain or may be perused at their HQ. It is also stated that policy of E-in-C'S Branch promulgated vide letter no. A/95533/22-20/Pol/E2W(PPC) dt 28.09.2015 is still in vogue.
Decision:
10.The Commission after adverting to the facts and circumstances of the case, hearing the parties present and perusal of the records, notes that an appropriate reply, as per the available information had been provided by the respondent.
The Commission also notes that the Appellant was not present during the hearing despite notice of hearing duly served. Moreover, no written submissions have been filed by the appellant. It appears that appellant is not interested in pursuing the matter further.
In view of the above observations, no further intervention of the Commission is warranted in the instant matter.
With the above observations the appeal is disposed of.
SD/-
SANJEEV KUMAR JINDAL (संजीव कुमार िजंदल) Information Commissioner (सूचना आयु ) date: 27.02.2026 Page 3 of 4 Authenticated true copy (अिभ मािणत स ािपत ित) Col. Prabhat Kumar Dy Registrar 011- 26107051 Addresses of the Parties:
1. CPIO Military Engineer Services
2. Ashish Kumar Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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