Central Information Commission
Varun Krishna vs Department Of Economic Affairs on 16 April, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint Nos. CIC/DOEAF/C/2019/649319,
CIC/DOEAF/C/2019/649601, CIC/DOEAF/C/2019/649609,
CIC/DOEAF/C/2019/649611, CIC/DOEAF/C/2019/649613,
CIC/DOEAF/C/2019/649616, CIC/DOEAF/C/2019/649618,
CIC/DOEAF/C/2019/649619, CIC/DOEAF/C/2019/649767,
CIC/DOEAF/C/2019/649769, CIC/DOEAF/C/2019/650744,
CIC/DOEAF/C/2019/650745, CIC/DOEAF/C/2019/650746,
CIC/DOEAF/C/2019/650747, CIC/DOEAF/C/2019/650748,
CIC/DOEAF/C/2019/650748, CIC/DOEAF/C/2019/650750,
CIC/DOEAF/C/2019/650752, CIC/DOEAF/C/2019/650753,
CIC/DOEAF/C/2019/650754, CIC/DOEAF/C/2019/650755,
CIC/DOEAF/C/2019/650756, CIC/DOEAF/C/2019/650757,
CIC/DOEAF/C/2019/650757, CIC/DOEAF/C/2019/650758,
CIC/DOEAF/C/2019/650759, CIC/DOEAF/C/2019/650760,
CIC/DOEAF/C/2019/650761, CIC/DOEAF/C/2019/650762,
CIC/DOEAF/C/2019/650763, CIC/DOEAF/C/2019/650783,
CIC/DOEAF/C/2019/650786, CIC/DOEAF/C/2019/651063,
CIC/DOEAF/C/2019/651078, CIC/DOEAF/C/2019/651101,
CIC/DOEAF/C/2019/651103, CIC/DOEAF/C/2019/651105,
CIC/DOEAF/C/2019/651109, CIC/DOEAF/C/2019/651111,
CIC/DOEAF/C/2019/651112, CIC/DOEAF/C/2019/652476,
CIC/DOEAF/C/2019/652477, CIC/DOEAF/C/2019/652490,
CIC/DOEAF/C/2019/652491 (Total 44 cases)
Mr. Varun Krishna ...िशकायतकता /Complainant
VERSUS
बनाम
CPIO ... ितवादी /Respondent
Department of Economic Affairs
New Delhi
ORDER
1. The complainant filed 44 applications under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Department of Economic Affairs, New Delhi, seeking information on various points. The details of Page 1 of 8 information sought by the complainant in all 44 RTI applications and the reply given by the CPIO in each of those applications is enumerated in Annexure-'A' as enclosed along with this order.
2. Being aggrieved with the response given by the respondent, the complainant filed 44 complaints u/Section 18 of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act.
Hearing:
3. The complainant attended the hearing through audio-call. The then CPIO, Shri Dalip Singh attended the hearing through video-conferencing. The present CPIO could not attend the hearing due to her ill-health.
4. The Commission observed that the complainant had filed large number of RTI applications/complaints before the Public Authority/Commission and after analyzing certain cases, it was observed that the then CPIO Shri Dalip Singh has given cyclostyle reply in large number of cases. Therefore, in the interest of justice, the Commission has agreed to hear and adjudicate those similar cases where identical replies were given by Shri Dalip Singh, the then CPIO in order to avoid multiplicity of proceedings. The complainant and the respondent have also agreed for the same.
5. The complainant submitted that complete and correct information has not been provided to him by the respondent on his all above RTI applications. The complainant, during the hearing, has argued in each case separately (as mentioned above). The complainant contended that the respondent with malafide intention has obstructed the information under the RTI Act. The complainant further submitted that the respondent in response to his RTI applications has given cyclostyle response and not applied his mind in giving reply/information. The complainant submitted that he has sought specific information in each of his RTI application but vague reply was given by the then CPIO on all his RTI applications. The complainant further submitted that the then CPIO has given timely response in some of his RTI applications but in large number of cases, there is a delay in giving reply by the then CPIO. The complainant further contended that the then CPIO has also not sought assistance under Section 5(4) of the RTI Act in order to obtain information from the concerned department/section/CPIO. That CPIO intentionally did not provide documentary information relating to functioning of his Supervisor Officer/FAA to avoid embarrassment to him and obstructed information with malafide. The complainant further contended that the then CPIO in its reply has wrongly gave his opinion that "It is not practical and feasible for the Government to create unnecessary records which do not involve public interest" which is beyond the provisions of the RTI Act.
Page 2 of 86. Regarding conduct of FAA, he further stated that the FAA has also not disposed of his first appeals within stipulated period of time as per the provisions of the RTI Act. That the FAA has given decisions where information sought is related to him and his poor conduct which is in sheer violation of principal of natural justice. That the FAA has also not given opportunity to the complainant of being heard in his first appeals and orders have been passed in favour of the CPIO. That the FAA malafidely upheld the reply of the CPIO, knowingly that the reply of the then CPIO is vague and misleading. The complainant further argued that the FAA had disposed his ten first appeals together even without hearing him. The complainant further stated that the FAA had also disposed of his first appeals in cyclostyle manner vide which he has upheld the wrong and identical replies of CPIO. Therefore, an appropriate legal action should be initiated against the then CPIO u/Section 20 of the RTI Act, 2005. The complainant further requested to invoke Section 25 of the RTI Act.
7. The then CPIO Shri Dalip Singh submitted that vide letters dated 22.07.2019 and 25.07.2019, reply has been given to the complainant on his RTI applications wherein the complainant was informed that "Attention is invited to Para 9 of DOP&T OM No.1/4/2008-IR dated 25.4.2008 Only such information is required to be supplied under the Act which already exists and is held by the public authority or held under the control of the public authority It is not required under the Act to create information or to interpret information or to solve the problems raised by the applicants or to furnish replies to hypothetical questions. It is not practical and feasible for the Government to create unnecessary records which do not involve public interest. Under RTI Act, the applicant is not supposed to seek the reasons for any action of the Government officials. More specifically, RTI applicant is supposed to seek available record only. RTI Act is not meant for initiating enquiry against any person or seeking details steps/ activities within the Govt. Department".
Shri Dalip Singh, then CPIO further submitted that both the SPMC Section and Coin Section received a lot of PMO references, VIP references, Public Grievances, multiple RTI of similar nature, Court matters regular matters of SPMCIL and Coin which required lot of time to complete. During the course of handling these matters during same period, the RTI applications could not be disposed of in timely manner. He further submitted that applicant has filed multiple RTIs of similar nature and there was no bad intention but inadvertent delay in giving reply to the RTI application. He further submitted that at the time he was appointed as CPIO, he has no knowledge of the RTI Act and no training was given the department that as to how RTI applications can be dealt. He has tendered his unconditional apology and assured that such Page 3 of 8 mistakes will not happen in future. He has therefore requested the Commission to condone the delay.
Decision:
8. This Commission is not adjudicating on furnishing the information to the complainant and therefore, the legal issue to be decided herein is whether there is any malafide of the then CPIO which attracts penal action u/Section 20 of the RTI Act, 2005. The complainant has contested that there is a malafide intention on the part of the respondent public authority which is wilfully obstructing the information. On the other hand, the respondent contended that there was no malafide intention in denying the information and the cyclostyle responses were given as he has no knowledge of RTI Act and these were large number of RTI applications of similar nature.
9. Further, while examining the complaint under Section 18 of the RTI Act, the CIC has no jurisdiction to direct disclosure of any information. This legal position has been authoritatively settled by the Hon'ble Supreme Court of India in Chief Information Commissioner and Another v. State of Manipur and Anr.inCivil Appeal Nos. 10787-10788 of 2011 dated 12-12-2011. The relevant extract of the said decision is set down below:-
"30. It has been contended before us by the respondent that under Section 18 of the Act the Central Information Commission or the State Information Commission has no power to provide access to the information which has been requested for by any person but which has been denied to him. The only order which can be passed by the Central Information Commission or the State Information Commission, as the case may be, under Section 18 is an order of penalty provided under Section 20. However, before such order is passed the Commissioner must be satisfied that the conduct of the Information Officer was not bona fide.
31. We uphold the said contention and do not find any error in the impugned judgment of the High court whereby it has been held that the Commissioner while entertaining a complaint under Section 18 of the said Act has no jurisdiction to pass an order providing for access to the information."
10. The Commission further observes that the then PIO Shri Dalip Singh stated that "since he just joined SPMC section and there was lot of work in the Section. No Section Officer was available to assist on the matters. He has further informed that both the SPMC Section and Coin Section received a lot of PMO references, VIP references, Public Grievances, Court matters regular matters of SPMCIL and Coin which required lot of time to complete. During the course of handling all these matters during same period, the RTI application could not be disposed of timely. He tried Page 4 of 8 hard to the best of his abilities to complete these tasks. He further submitted that there was no wrongful intention in the inadvertent incorrect reply and delay in the reply to the RTI application. He has therefore requested to kindly condone the delay for submission of the reply". The Commission is of the view that this is self-inflicting and reflects admission of his poor performance and ability to comprehend. If he needed some more time or if he had no knowledge of RTI Act, he could have sought assistance from his controlling officer but instead had given cyclostyle/cryptic replies without application of mind in all cases. The then CPIO has been very casual in disposing of the RTI applications. The conduct of the then PIO, Shri Dalip Singh is under adverse observation of the Commission in previous cases also wherein strict warning has been issued to him again and again, however no improvement has been noticed in his working as CPIO. The Commission further observed that there is a delay in giving reply to the complainant on his above RTI applications. The Commission further observed that the then CPIO has always taken the same defense in all previous cases and today 44 cases are listed where same cyclostyle replies were given and again the then CPIO Shri Dalip Singh has taken the same defense for giving those misleading replies to the complainant which cannot be accepted by the Commission.
11. The Commission observed that the complainant contended that the respondent public authority has not disposed of his RTI applications within stipulated period of time, therefore, he had filed more and more RTI applications to find reasons and justifications of delay. The Commission further observed that the conduct of the First Appellate Authority has also come under observation, as he has upholding the vague replies of the CPIO by passing general orders and no directions or guidance was given by the FAA to the CPIO to provide the information to the applicant. Rather he has blindly approve the replies of the CPIO. Further, there is a delay on the part of the FAA in disposing the first appeals of the complainant and he did not recuse or provide information in RTI matters relating to his conduct as FAA.
12. The Commission is of the view that the CPIO is not required to give his own judgments on the issue but he should have specifically/point-wise denied it the information sought is not available as per their records or should have sought the assistance of the concerned CPIO/department u/s. 5(4) of the Act in order to give specific reply/information. Terming any information unnecessary is not warranted. The Commission takes a serious note of this fact. A reference was drawn to the decision of the Hon'ble Delhi High Court in the case of J.P Agrawal v. Union of India-2013(287) ELT25(Del.) wherein it was held as under:
7."it is the PIO to whom the application is submitted and it is who is responsible for ensuring that the information as sought is provided to the Page 5 of 8 applicant within the statutory requirements of the Act. Section 5(4) is simply to strengthen the authority of the PIO within the department; if the PIO finds a default by those from whom he has sought information. The PIO is expected to recommend a remedial action to be taken". The RTI Act makes the PIO the pivot for enforcing the implementation of the Act."
13. On the issue of alleged malafide for not sharing the information relating to functioning of superior authority, the Commission observed that the CPIO has not differentiated among RTIs whether relating to functioning of Sr. Authorities, pending RTI matters, appeals, complaints and other issues and has given same replies in all the cases. Prima facie, there are large number of RTIs filed by the complainant though technically different but of similar nature which could have been dealt more meticulously rather than being responded in identical manner. It is more reflective of his callous behavior but the matter need to be probed further for lack of administrative propriety/malafide.
14. The Commission further observed that firstly, there is a delay in giving reply to the complainant on his RTI applications. Secondly, the information was not provided specifically to the complainant on all his RTI applications as mentioned above. Thirdly, the response given by the then CPIO is without application of mind and callous behavior has been adopted by the then CPIO in disposing the RTI applications. This amounts to grave violation of the provisions of the RTI Act. Further, this also shows lackadaisical approach of the then PIO in dealing with the RTI applications. The defense taken by the then PIO is not sustainable and cannot be accepted in the eyes of law. The Commission observed that in Shail Sahni Vs. Sanjeev Kumar & Ors. in W.P.(C) No. 845 of 2014, the Hon'ble Delhi High Court has held that "misuse of the RTI Act has to be appropriately dealt with, otherwise the public would lose faith and confidence in this "sunshine Act". A beneficent Statute, when made a tool for mischief and abuse must be checked in accordance with law."
15. The Commission observed that the complainant in his complaints has expressed his displeasure with respect to the reply given by the respondent on his RTI applications. In this regard, the Commission noted that the complainant has filed complaints under Section 18 of the RTI Act and in order to adjudicate any penalty provisions under Section 18 read with Section 20 of the RTI Act, any one of the elements of Section 18 should be fulfilled. The Commission is of the view that Section 18 sub-clause (e) has been invoked in the present case which reads as "who believes that he or she has been given incomplete, misleading or false information under this Act".
16. The Commission is of the view that the then CPIO has given the replies to the complainant with delay without any sufficient cause and information was also declined by giving identical reply and opinion without any sufficient reason. The Page 6 of 8 Commission further observed that there was a complete negligence and laxity by the then CPIO in dealing with the RTI applications. It is abundantly clear that such matters are being ignored and set aside without application of mind which reflects disrespect towards the RTI Act, 2005 itself. The Commission expressed its displeasure on the casual and callous approach adopted by the then CPIO in responding to the RTI applications. It was felt that the conduct of the then CPIO was against the spirit of the RTI Act, 2005 which was enacted to ensure greater transparency and effective access to the information. Therefore, in view of the above circumstances, invoking of Section 20(2) of the RTI Act is warranted, which reads as under:
(2) Where the Central Information Commission or the State Information Commission, as the case may be, at the time of deciding any complaint or appeal is of the opinion that the Central Public Information Officer or the State Public Information Officer, as the case may be, has without any reasonable cause and persistently, failed to receive an application for information or has not furnished information within the time specified under sub-section (1) of Section 7 or malafidely denied the request for information or knowingly given incorrect, incomplete or misleading information or destroyed information which was the subject of the request or obstructed in any manner in, furnishing the information, it shall recommend for disciplinary action against the Central Public Information Officer or the State Public Information Officer, as the case may be, under the service rules applicable to him."
17. The Commission directs the Secretary, Department of Economic Affairs to have the matter examined with respect to the malafide intention and non-competence of the then CPIO Shri Dalip Singh and initiate appropriate disciplinary proceedings against him. A copy of action taken may be endorsed to the Commission for its information within a period of 60 days from the date of receipt of this order.
18. The Commission further directs the Controlling Authority of the First Appellate Authority Shri Manmohan Sachdeva to look into his conduct in light of complaints of not discharging his duties meticulously as FAA which were assigned to him.
19. The respondent is directed to place a copy of this order before the Secretary, Department of Economic Affairs and the Controlling Authority of Shri Manmohan Sachdeva through Secretary, DEA for its compliance.
20. With the above observations, the complaints are disposed of.
Page 7 of 821. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा सूचना आयु ) Information Commissioner (सू िदनां क / Date: 09-04-2021 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:
1. Secretary, M/o. Finance Department of Economic Affairs North Block, New Delhi-110001
2. CPIO M/o. Finance Department of Economic Affairs North Block, New Delhi-110001
3. Mr. Varun Krishna Page 8 of 8 Annexure - 'A' Date of Hearing 09-04-2021 Shri Varun Krishna vs. Department of Economic Affairs Sr. File No. RTI date with details of information CPIO reply detail with date F.A. Date if FA Order if No. sought any any 26 CIC/DOEAF/C/2019/649319 25-04-2019 25-07-2019 27-07-2019 Not on Record Particulars of Information required: Reply :- In regard to point 1, 2, & 3 of
a) Subject matter of information: RTI para 3 in this regard it is stated that action Reg No.DOEAF/R/2019/50217 is invited to Para 9 of DoP&T OM Dtd 19.4.19 not disposed till current No.1/4/2008-IR dated 25.04.2008 Only date. such information is required to be
b) The period to which information supplied under the Act which already relates: 19.4.19 to Current Date exists and is held by the public authority
c) Description of Information required: or held under the control of the public Please provide certified copies of authority It is not required under the Act following information: to create information or to interpret
1. Copies of all documents information or to solve the problems prepared, executed, issued, and raised by the applicants or to furnish received including file noting and replies to hypothetical questions. signatures of the officials 1. It is not practical and feasible for the pertaining to subject RTI. Government to create unnecessary
2. Daily progress report from date records which do not involve public of receiving RTI till current date interest.
mentioning name and 2. Under RTI Act, the applicant is not designation of the official with supposed to seek the reasons for any whim RTI was lying along with action of the Government officials. details of action taken by More specifically, RTI applicant is him/her. supposed to seek available record only.
3. Name and designation of the 3. RTI Act is not meant for initiating official accountable for not timely enquiry against any person or seeking disposing RTI.
details steps/ activities within the Govt.
Department 27 CIC/DOEAF/C/2019/648006 25-04-2019 22-07-2019 25-05-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60044 Dtd 15.3.19 till current date.
b) The period to which information relates:
15.3.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Evidence of receipt and dispatch in the offices of all the officials mentioned at Sno 1.
28 CIC/DOEAF/C/2019/649609 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60119 Dtd 8.6.19 till current date.
b) The period to which information relates: 8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
29 CIC/DOEAF/C/2019/649601 08-04-2019 22-07-2019 08-05-2019 25-06-2019 Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60022 Dtd 17.02.19 till current date.
b) The period to which information relates: 17.2.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing first appeal.
2. Documentary proof that there was no mala-fide intention by not disposing first appeal.
3. Name and designation of the competent authority of official mentioned at Sno 1.
30 CIC/DOEAF/C/2019/649619 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60124 Dtd 8.6.19 till current date.
b) The period to which information relates: 8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal along with grounds available in records for the delay.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
3. Action taken report from the office of the head of RTI department, In case no action being taken till current date then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
31 CIC/DOEAF/C/2019/649618 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60123 Dtd 8.6.19 till current date.
b) The period to which information relates: 8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal along with grounds available in records for the delay.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
3. Action taken report from the office of the head of RTI department, In case no action being taken till current date then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
32 CIC/DOEAF/C/2019/649616 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60122 Dtd 8.6.19 till current date.
b) The period to which information relates: 8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal along with grounds available in records for the delay.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
3. Action taken report from the office of the head of RTI department, In case no action being taken till current date then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
33 CIC/DOEAF/C/2019/649613 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60121 Dtd 8.6.19 till current date.
b) The period to which information relates: 8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal along with grounds available in records for the delay.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
3. Action taken report from the office of the head of RTI department, In case no action being taken till current date then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
34 CIC/DOEAF/C/2019/649611 14-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60120 Dtd 8.6.19 till current date.
b) The period to which information relates:
8.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation accountable for not disposing subject first appeal along with grounds available in records for the delay.
2. Total number of times the official at Sno 1 as on current RTI date has showed dereliction of official duty by delaying the disposal of first appeals in Department of Economic Affairs.
3. Action taken report from the office of the head of RTI department, In case no action being taken till current date then provide reasons available in records along with name and designation of the controlling authority [Ref section 4.1.d].
35 CIC/DOEAF/C/2019/649769 16-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending RTI no DOEAF/R/2019/50145 DTD 10.3.19 whose First appeal no DOEAF/A/2019/60053 DTD 19.4.19 has been disposed without ordering PIO to provide information..
b) The period to which information relates: 10.3.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Copies of all communications including reminders issued by the office of RTI head to the erring PIO for disposing subject RTI.
2. Current status of the RTI along with Expected date by which the RTI information will be provided.
36 CIC/DOEAF/C/2019/649767 16-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending RTI no DOEAF/R/2019/50145 DTD 10.3.19 whose First appeal no DOEAF/A/2019/60053 DTD 19.4.19 has been disposed without ordering PIO to provide information.
b) The period to which information relates: 10.3.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Grounds available in records based upon which information has been obstructed by the FAA Shri Manmohan Sachdeva.
2. In case the information demanded in RTI has already been provided then provide the documentary evidence.
37 CIC/DOEAF/C/2019/652491 09-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva on 9.3.19.
b) The period to which information relates: 9.3.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received on 9.3.19.
2. Total number of appeals from Sno 1 which are not disposed till current date. 3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
38 CIC/DOEAF/C/2019/652490 09-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva on 2.3.19.
b) The period to which information relates: 2.3.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received on 2.3.19.
2. Total number of appeals from Sno 1 which are not disposed till current date.
3. Grounds available in records along with Name and designation of the official accountable for each at Sno 2.
39 CIC/DOEAF/C/2019/652477 04-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60052 Dtd 16.4.19 till current date.
b) The period to which information relates: 16.4.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Name, and designation of the erring official accountable for not disposing first appeal.
40 CIC/DOEAF/C/2019/652476 04-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva in April 2019.
b) The period to which information relates: 1.4.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received in April 2019 which are not disposed till current date i.e. Showed deemed refusal u/s 7(2) .
2. Grounds available in records along with Name and designation of the official accountable for each at Sno 1.
41 CIC/DOEAF/C/2019/651063 16-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending RTI no DOEAF/R/2019/50164 DTD 28.3.19 whose First appeal no DOEAF/A/2019/60062 DTD 4.5.19 has been disposed without ordering PIO to provide information.
b) The period to which information relates: 28.3.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Grounds available in records based upon which information has been obstructed by the FAA Shri Manmohan Sachdeva.
2. In case the information demanded in RTI has already been provided then provide the documentary evidence.
42 CIC/DOEAF/C/2019/650786 04-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva in March 2019.
b) The period to which information relates: 1.3.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received in March 2019 which are not disposed till current date i.e. Showed deemed refusal u/s 7(2) .
2. Grounds available in records along with Name and designation of the official accountable for each at Sno 1.
43 CIC/DOEAF/C/2019/650783 02-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information: Pertaining to First Appeals received by the FAA-
Department of Economic Affairs Shri Manmohan Sachdeva on 25.5.19.
b) The period to which information relates:
25.5.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals registered on 25.5.19 for FAA Shri Manmohan Sachdeva.
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Name and designation of the official accountable for dereliction of official duty. 4.
Name and designation of deemed PIO u/s 5(4) + 5(5).
44 CIC/DOEAF/C/2019/651112 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60130 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
3. Name and designation of deemed PIO u/s 5(4) + 5(5) whose assistance was sought for disposing this current RTI.
45 CIC/DOEAF/C/2019/651111 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60129 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
3. Name and designation of deemed PIO u/s 5(4) + 5(5) whose assistance was sought for disposing this current RTI.
46 CIC/DOEAF/C/2019/651109 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60128 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
3. Name and designation of deemed PIO u/s 5(4) + 5(5) whose assistance was sought for disposing this current RTI.
47 CIC/DOEAF/C/2019/651105 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60127 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Copies of all reminders received by the FAA for disposing subject mentioned first appeal.
3. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
48 CIC/DOEAF/C/2019/651103 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60126 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Copies of all reminders received by the FAA for disposing subject mentioned first appeal.
3. Expected date by which the same will be disposed (As per deadline issued by controlling authority, if any).
49 CIC/DOEAF/C/2019/651101 24-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60125 Dtd 9.6.19 till current date.
b) The period to which information relates: 9.6.19 to Date of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Name and designation of the official accountable for not disposing subject mentioned first appeal along with grounds available in records for the delay.
2. Action taken report from the office of the head of RTI department for subject mentioned first appeal, In case no action being taken till current date then provide reasons available in records [Ref section 4.1.d].
50 CIC/DOEAF/C/2019/651078 17-07-2019 25-07-2019 28-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending RTI no DOEAF/R/2019/50173 DTD 2.4.19 whose First appeal no DOEAF/A/2019/60064 DTD 6.5.19 has been disposed without ordering PIO to provide information.
b) The period to which information relates: 2.4.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Grounds available in records based upon which PIO has not been ordered to provide information by the FAA Shri Manmohan Sachdeva.
2. In case the information demanded in RTI has already been provided then provide the documentary evidence.
3. Copy of rules, regulations and guidelines which allows Shri Manmohan Sachdeva the FAA to be the judge in his own case for the subject mentioned case.
51 CIC/DOEAF/C/2019/650763 21-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60078 Dtd 13.5.19 till current date.
b) The period to which information relates: 13.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
3. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5).
52 CIC/DOEAF/C/2019/650762 21-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60079 Dtd 13.5.19 till current date.
b) The period to which information relates: 13.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same. 3. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5).
53 CIC/DOEAF/C/2019/650761 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: :-DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60088 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
54 CIC/DOEAF/C/2019/650760 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60087 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
55 CIC/DOEAF/C/2019/650759 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60086 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
56 CIC/DOEAF/C/2019/650758 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60085 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
57 CIC/DOEAF/C/2019/650757 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60084 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
58 CIC/DOEAF/C/2019/650756 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60083 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
59 CIC/DOEAF/C/2019/650755 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60082 Dtd 21.5.19 till current date.
b) The period to which information relates: 21.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
60 CIC/DOEAF/C/2019/650754 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60081 Dtd 19.5.19 till current date.
b) The period to which information relates: 19.5.19 to Date of disposal of this RTI.
c) Description of Information required:
Please provide certified copies of following information:
1. Daily progress report from date of receiving first appeal till current date mentioning name and designation of the officials with whom my first appeal was lying for disposal and details of action taken by him/her.
2. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
3. Name and designation of the official whose assistance was sought u/s 5(4) + 5(5).
61 CIC/DOEAF/C/2019/650753 03-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60043 Dtd 9.3.19 till current date.
b) The period to which information relates: 9.3.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Total number of reminders (including RTI and Grievances) received by the FAA Shri Manmohan Sachdeva for disposing of subject appeal.
3. Provide the copies of the Sno 2
62 CIC/DOEAF/C/2019/650752 03-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60038 Dtd 28.2.19 till current date.
b) The period to which information relates: 28.2.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Total number of reminders (including RTI and Grievances) received by the FAA Shri Manmohan Sachdeva for disposing of subject appeal. Provide the copies of the same.
3. Total number of warnings issued by Honble CIC to Shri Manmohan Sachdeva for adjudicating quasi- judicial responsibility properly.
63 CIC/DOEAF/C/2019/650750 03-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60038 Dtd 28.2.19 till current date.
b) The period to which information relates: 28.2.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Total number of reminders (including RTI and Grievances) received by the FAA Shri Manmohan Sachdeva for disposing of subject appeal. Provide the copies of the same.
3. Name and designation of the official accountable for monitoring first appeals under Dr. Manmohan Sachdeva.
64 CIC/DOEAF/C/2019/650748 03-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60033 Dtd 23.2.19 till current date.
b) The period to which information relates: 23.2.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Total number of reminders (including RTI and Grievances) received by the FAA Shri Manmohan Sachdeva for disposing of subject appeal.
65 CIC/DOEAF/C/2019/650747 01-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to pending non-disposed first appeal Reg No. DOEAF/A/2019/60031 Dtd 21.2.19 till current date.
b) The period to which information relates: 21.2.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Provide the reasons recorded in writing by the FAA for not disposing the RTI within 30 days u/s 19(6). If no information exists in record then clearly state the same.
2. Total number of reminders (including RTI and Grievances) received by the FAA Shri Manmohan Sachdeva for disposing of subject appeal.
3. Provide the inward numbers, copies of reminders along with their respective action taken report (if any) for Sno 2 above.
66 CIC/DOEAF/C/2019/650746 09-07-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by the FAA-Department of Economic Affairs Shri Manmohan Sachdeva on 28.5.19.
b) The period to which information relates: 28.5.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals registered on 28.5.19 for FAA Shri Manmohan Sachdeva.
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each
67 CIC/DOEAF/C/2019/650745 23-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva on 13.5.19.
b) The period to which information relates: 13.5.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received on 13.5.19
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Action taken report by the controlling authority of Shri Manmohan Sachdeva for the dereliction of official duty/quasi- judicial responsibility.
4. In case no action being taken then provide reasons available in records along with name and designation of the controlling authority.
68 CIC/DOEAF/C/2019/650744 23-06-2019 25-07-2019 29-07-2019 Not on Record Particulars of Information required: -:DO:-
a) Subject matter of information:
Pertaining to First Appeals received by FAA-Department of Economic Affairs, Shri Manmohan Sachdeva on 19.5.19.
b) The period to which information relates: 19.5.19 to Current Date.
c) Description of Information required:
Please provide certified copies of following information:
1. Total number of First appeals received on 19.5.19
2. Total number of appeals from Sno 1 which are not disposed till current date along with Grounds available in records for each.
3. Action taken report by the controlling authority of Shri Manmohan Sachdeva for the dereliction of official duty/quasi-
judicial responsibility. 4. In case no action being taken then provide reasons available in records along with name and designation of the controlling authority.