Central Information Commission
T. V. Ranjit Kumar vs Institute Of Chartered Accoutant Of ... on 20 August, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/ICAOI/A/2024/125509.
Shri. T. V. Ranjit Kumar. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Institute of Chartered Accountants of India.
Date of Hearing : 18.08.2025
Date of Decision : 18.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 21.03.2024
PIO replied on : 29.04.2024
First Appeal filed on : 12.06.2024
First Appellate Order on : 16.07.2024
2ndAppeal/complaint received on : 12.08.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.03.2024 seeking information on following points:-
"1. 1, TV Ranjit Kumar FCA, S/o P C Janardhanan Adiyodi residing at Incy Bincy, Vadassery Road- (PO) Mathil, Payyanur Kannur 670 307, wish to inform you that as per SEBI guideline, the CFO of any Listed company shall be a Chartered Accountant and that Sri. Gaurav Maheshwari is the Chief Financial Officer of Alankit Limited Corporate Office-"Alankit House"-4E/2- Jhandewala Extension- New Delhi-110 055 (INE914E01040). In this regard I wish to seek information as under:
a. Membership No of Sri Gaurav Maheshwari- given by the Institute of Chartered Accountants of India (ICAI); and b. Professional address of the member mentioned in 1(a) above as maintained in the Member's Data Portal of the ICAI.
2. I hereby inform that the following formalities have been completed by me: a. That the requisite fee of Rs.10/- is been remitted by enclosing the Postal order No. 57F 951150 dated 13.10.2022 payable at IAI at New Delhi. b. That I am 'Citizen of India and I am asking the information as 'Citizen'. c. I assure that I shall not allow/ cause to use/ pass/share/display/ or circulate the information received in any case and under any circumstances, with any person or in any manner which would be detrimental to the Unity and Sovereignty or against the Interest of India.
3. To the best of my knowledge, the above desired information does not relate to section 8 & 9 of the Right to Information Act, 2005, which are exempted from disclosure."
Page 1 The CPIO, vide letter dated 29.04.2024 replied as under:-
"I had examined your aforesaid application & the reply is as follows:-
1. In reply of point no.1, It is informed that we are unable to find out the details of Shri Gaurav Maheshwari in our database on the basis of inputs provided by you in your RTI Application, as on date there are around 4.04 lakhs members of the Institute and the database of the members are maintained on the basis of Membership Number. Further, you may provide date of birth, Father's Name (full), Student Registration Number to enable us to provide you correct information.
2. In reply of point no.2, you may refer the reply given in Sl. No. 1 above."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.06.2024. The FAA, vide order dated 16.07.2024 replied as under:-
"1. The Appellant had filed an RTI application dated 21.03.2024 under section 6 of the Right to Information Act, 2005 seeking certain information.
2. The Respondent vide letter no ICAI:RTIA: CPIO:11241:2024 dated 29.04.2024 replied to the appellant.
3. Not satisfied with the reply of Respondent, the appellant has preferred this appeal dated 12.06.2024 under Section 19(1) of the Right to Information Act, 2005.
4. I have perused the application dated 21.03.2024, reply dated 29.04.2024 and this appeal dated 12.06.2024 and after the careful consideration of the same I noted that certain details were asked for by the Respondent to provide the accurate information to the appellant and the appellant instead of providing additional details to the Respondent has chosen to prefer this appeal.
5. In this regard, I am of the view that in absence of the requisite details it would not be possible for the Respondent to provide the accurate information to the appellant.
6. Accordingly, I concur with the reply of the Respondent and do not find any reason to issue any kind of direction(s) to the Respondent."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 12.08.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
4. "..Being Aggrieved, appellant has now filed his Second Appeal before the Hon'ble Central Information Commission requesting to direct the CPIO and the FAA to review the decision and provide the requested information, as asked in the RTI Application.
5. In view of the Second appeal, it is once again re-iterated that as on date there are more than 4.34 lakhs members of the Institute and the database of Members of the Institute is maintained on the basis of Membership Number, and in reply of his RTI Application, the same has been communicated to the appellant and it has already been requested to him to provide the date of birth, Father's Name (full), Student Registration Number of Shri Gaurav Maheshwari, so Page 2 that we can find out the details and to provide correct information to appellant. However, till date, the appellant has not provided any such information to the Undersigned.
6. Further, it is also clarified that the Institute publishes the List of Members & List of Firms as on 01st April, every year, and the list of members as on 01st April, 2025 is available on sale, the same can be purchased through online CDS portal of the Institute and the link for the same is https://icai-cds.org/. List of Firms as on 01st April, 2025 is also hosted on the website of the Institute www.icai.org and link for the same is https://lof.icai.org/source/lof2025.html.."
Facts emerging in Course of Hearing:
Appellant: Preset through video-conferencing.
Respondent: Mr. Dinesh Kumar Mishra, Deputy Secretary- participated in the hearing.
The Appellant stated that the relevant information has not been furnished to him till date. He further stated that the details of members of the Institute should have been provided by the PIO.
The Respondent stated that the relevant information as available in their records has been duly provided to the Appellant. He further stated that the date of birth, father's name, student registration number of Shri Gaurav Maheshwari, has not been provided by the Appellant till date.
Decision:
Upon perusal of records, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)