Central Information Commission
Nitin Singhvi vs Wildlife Institute Of India, Dehradun on 14 May, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File Nos. : CIC/WLIOI/A/2024/612579
CIC/WLIOI/A/2024/111414
CIC/WLIOI/A/2024/111415
CIC/WLIOI/A/2024/621736
Nitin Singhvi .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Wildlife Institute of
India Chandrabani,
Dehradun - 248001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 07.05.2025
Date of Decision : 14.05.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned second appeals are clubbed together as the Appellant
is common and subject-matter is similar in nature and hence are being
disposed of through a common order.
CIC/WLIOI/A/2024/612579
Relevant facts emerging from appeal:
RTI application filed on : 08.12.2023
CPIO replied on : 09.01.2024
First appeal filed on : 14.01.2024
First Appellate Authority's order : 01.03.2024
2nd Appeal/Complaint dated : 21.03.2024
Page 1 of 7
Information sought:
1. The Appellant filed an RTI application dated 08.12.2023 (online) seeking the following information:
"Copy/copies of the stock register/registers of Etorphine Drug from the first day till the current financial year 2023-2024."
2. The CPIO furnished a reply to the Appellant on 09.01.2024 stating as under:
"Information is available and cannot be put on public domain and meet no public interest. However, the register can be shown to the requester. The requester may kindly be asked to visit the Institute in person. The visit may be planned on working days during office hours with prior information so that the concerned official is available."
3. Being dissatisfied, the appellant filed a First Appeal dated 14.01.2024. The FAA vide its order dated 01.03.2024, held as under:
"The information provided by the letter No. WII/RTI/CPIO/2023-24 (Qtr- III)/109 Date: 09/01/2023 is based on the facts and found to be valid.
Information is available and cannot be put on public domain and meet no public interest. However the register can be shown to the requester. The requester may kindly be asked to visit the Institute in person. The visit may be planned on working days during office hours with prior information so that the concerned official is available.
Hence, the appeal is here by disposed off."
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/WLIOI/A/2024/111414 Relevant facts emerging from appeal:
RTI application filed on : 08.12.2023 CPIO replied on : 09.01.2024 First appeal filed on : 14.01.2024
First Appellate Authority's order : 01.03.2024 2nd Appeal/Complaint dated : 20.03.2024 Page 2 of 7 Information sought:
5. The Appellant filed an RTI application dated 08.12.2023 (online) seeking the following information:
"Copies of licenses and renewed licenses to hold Etorphine Drug from the date the license was first issued to you till the current financial year 2023-2024."
6. The CPIO furnished a reply to the Appellant on 09.01.2024 stating as under:
"The information is available with the Institute and the requester may kindly be asked to visit the Institute.
This is a sensitive information that cannot be put on public domain as can be misused."
7. Being dissatisfied, the appellant filed a First Appeal dated 14.01.2024. The FAA vide its order dated 01.03.2024, held as under:
"The information provided by the letter No. WII/RTI/CPIO/2023-24 (Qtr- III)/108 Date: 09/01/2023 is based on the facts and found to be valid.
The information is available with the Institute and the requester may kindly be asked to visit the Institute. This is sensitive information that cannot be put on public domain as can be misused.
Hence, the appeal is here by disposed off."
8. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/WLIOI/A/2024/111415 Relevant facts emerging from appeal:
RTI application filed on : 08.12.2023 CPIO replied on : 09.01.2024 First appeal filed on : 14.01.2024
First Appellate Authority's order : 01.03.2024 2nd Appeal/Complaint dated : 21.03.2024 Page 3 of 7 Information sought:
9. The Appellant filed an RTI application dated 08.12.2023 (online) seeking the following information:
"WII vide letter No. File No. WHM/Vet/202/Drug Procurement/WP- SA/Part dated 05.02.2020 issued 5ml Vial, Quantity One of Ehorphine drug to the Principal Chief Conservator of Forest (WL Mgmt & BC) Chhattisgarh. A copy of this letter is attached to facilitate you to provide the information.
Relating to the above please provide the following documents:
1. Documents of verification or confirmation done by WII before issuing the above quantity of Etorphine drug that Principal Chief Conservator of Forest (WL Mgmt & BC) Chhattisgarh is a licensee to hold Ehorphine drug
2. Documents from where it can be ascertained to whom the above-
mentioned quantity of Etorphine drug was delivered.
3. A copy of the receipt of above said quantity of Etorphine drug issued by the Principal Chief Conservator of Forest (WL Mgmt & BC) Chhattisgarh.
Please provide point-wise information."
10. The CPIO furnished a reply to the Appellant on 09.01.2024 stating as under:
"The information may be sought from the Office of PCCF (WL Mgmt&BC), Chhattisgarh"
11. Being dissatisfied, the appellant filed a First Appeal dated 14.01.2024. The FAA vide its order dated 01.03.2024, held as under:
"The information provided by the letter No. WII/RTI/CPIO/2023-24 (Qtr- III)/112 Date: 09/01/2023 is based on the facts and found to be valid.
The information may be sought from the Office of PCCF (WL Mgmt&BC), Chhattisgarh.
Hence, the appeal is here by disposed off."
12. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 4 of 7CIC/WLIOI/A/2024/621736 Relevant facts emerging from appeal:
RTI application filed on : 02.02.2024 CPIO replied on : 04.03.2024 First appeal filed on : 20.03.2024
First Appellate Authority's order : 03.05.2024 2nd Appeal/Complaint dated : 22.05.2024 Information sought:
13. The Appellant filed an RTI application dated 02.02.2024 (online) seeking the following information:
"Under RTI please provide a soft copy of the report named: Conservation Management of Elephants in Chhattisgarh: Capacity Building Initiative on the Dispersal of Ranging Pattern of Elephants for Effective Management of Human-elephant interaction."
14. The CPIO furnished a reply to the Appellant on 04.03.2024 stating as under:
"The project report has been submitted to Chhattisgarh Forest Department and the copy may be sought from the office of PCCF & CWLW, Government of Chhattisgarh."
15. Being dissatisfied, the appellant filed a First Appeal dated 20.03.2024. The FAA vide its order dated 03.05.2024, held as under:
"The information provided by the letter No. WII/RTI/CPIO/2023-24(Qtr- IV)/131 Date: 04.03.2024 is based on the facts and found to be valid. The project report has been submitted to Chhattisgarh Forest Department and the copy may be sought from the office of PCCF & CWLW, Government of Chhattisgarh.
Hence, the appeal is here by disposed off."
16. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
Page 5 of 7The following were present:-
Appellant: Not Present.
Respondent: Ms. Baljeet Kaur, Deputy Registrar and CPIO and Dr. Parag Nigam, Scientist-G, Head of Department, Health Management present through Video- Conference.
17. Written submissions of the Appellant are taken on record.
18. The Respondent while defending their cases inter-alia submitted that complete information/factual position in the matter has already been informed to the Appellant. The Respondent stated that the Appellant had sought confidential/sensitive information which cannot be disclosed in public domain, therefore, they have called the Appellant for inspection of records, but he did not turn up for the same. Further, the information which is not related to their office cannot be provided to the Appellant as per his desire. He has to approach the concerned office of the Chhattisgarh State Government to obtain the information.
Decision:
19. The Commission upon perusal of records observes that the main premise of instant Appeals was non-furnishing of complete and correct information by the CPIO. The Commission observes that requisite information/factual position in the matter has already been provided to the Appellant as per his RTI applications and as per the provisions of the RTI Act.
20. It is an admitted fact that the CPIO is only a communicator of information based on the records held in the office and hence, he is not expected to create information as per the desire of the Appellant. Further, the information which is sensitive in nature cannot be directed to be disclosed under the RTI Act.
21. In this regard, the Commission finds no infirmity in the replies and as a sequel to it further clarifications tendered by the CPIO during hearing as the same was found to be in consonance with the provisions of RTI Act.
Page 6 of 722. In view of this, no intervention of the Commission is warranted in the matter.
The above-mentioned second appeals are disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Wildlife Institute of India Chandrabani, Dehradun - 248001 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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