Central Information Commission
Dr. Pradeep Kumar vs Csio,Chandigarh on 2 May, 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/CSIOC/A/2024/608843
Dr. Pradeep Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, CSIO, Chandigarh ...प्रनतवािीगण /Respondent
Date of Hearing : 24.04.2025
Date of Decision : 24.04.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 12.07.2023
PIO replied on : 16.08.2023
First Appeal filed on : 13.09.2023
First Appellate Order on : 01.12.2023
2ndAppeal/complaint received on : 29.02.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 12.07.2023 seeking information on the following points:-
"1. In reply to my appeal to CSIO under RTI Act 2005, the first appellate authority of CSIO has denied to supply the copy of all communications made by Director CSIO vide his reply dated 13.04.23 for Point No. 7 & 8 but the FAA has agreed to supply the information specific to a particular entity or transaction. Therefore please provide the copy of all email communication made by Prof. S. A. Ramakrishna with M/s Meta Tatva Systems, Paras Defence & Space Technologies, Honeywell Bengaluru/Gurugram, Ideamines Management Consultants Kanpur/ Noida, & Delhi NCR based industries, firms and companies.
2. Details of all projects sponsored and collaborated by M/s Meta Tatva Systems, Paras Defence & Space Technologies, Honeywell Bengaluru/Gurugram, Ideamines Management Consultants Kanpur/Noida, & Delhi NCR based industries, firms and companies; to CSIO.
3. Name, Date and Cost of the technology transferred by CSIO to M/s Meta Tatva Systems, Paras Defence & Space Technologies, Honeywell Bengaluru/Gurugram, Ideamines Management Consultants Kanpur/Noida, & Delhi NCR based industries, firms and companies. Also provide the details of the amount received as TOT Fee from them.
4. Amount/Funds received by CSIO as Sponsorship from M/s Meta Tatva Systems, Paras Defence & Space Technologies, Honeywell Bengaluru/ Page 1 of 3 Gurugram, Ideamines Management Consultants Kanpur/Noida, & Delhi NCR based industries, firms and companies. Also provide the name of the event, name of event coordinator, & all correspondences/emails made by any staff or student of CSIO with them to receive funds/sponsorship. Etc."
The CPIO, CSIO, Chandigarh vide letter dated 16.08.2023 replied as under:-
"The pointwise reply to your RTI queries is attached.
Note: This information has been provided by deemed PIO. The information is of big size more than 50 MB which is not possible to send by online portal due to the limitation of 1 MB. Hence, the same is provided through email in part by part. I also bring to your kind notice that the total no. of pages was found to be 1044 after consolidation. My humble submission is to kindly suggest refunding the money for the extra 36 pages you paid."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 13.09.2023. The FAA, CSIO, Chandigarh vide order dated 01.12.2023 stated as under:-
"This is with reference to your appeal which was received in CSIO through online on 13/09/2023 under RTI Act 2005 vide you have requested to provide some information. The reply sent by the CPIO, CSIR-CSIO, Chandigarh on 16/08/2023 stands unchanged except for the following point numbers:
The reply from PIO is as follows for charging additional payment: Rs. 2160.00 has been charged for the additional pages of 1080 as per the provision of Section 7 (5) of the RTI Act 2005 for getting information in printed or electronic format.
Point Numbers 1, 2, 5, 6, 7 & 8:
For Point No. 1: Reply: The information cannot be disclosed under section 8.1 (a and j) of RTI Act 2005 For Point No. 2:
Sr. Title of Project Date of Start Date of Funding Total Project
No Completion Agency Commitment Leader
1. Design, Development 22/12/2020 31/08/2021 IDEAMINES 9.078 (Excl. Dr.
and Validation of Management GST Pooja
Personalized Air Consultants Devi
Disinfectant/Purifying Pvt. Ltd.,
device Noida
Rest are exempted under RTI Act 2005, Section 8.1 (a) For Point Nos. 5-8:
Exempted under RTI Act 2005, Section 8.1 (a and j) Point Number 10 Ans: The reply from deemed PIO is enclosed Point Numbers 14-16 The following is the response from the deemed PIO: "The required information was already provided, also, the files and information are scattered and very voluminous, therefore if the applicant is not satisfied with the information then he may visit the office and inspect the relevant files, since it is not clear as to which documents/information are exactly required by the applicant"
Point Number 19 Ans: The reply from deemed PIO is enclosed Page 2 of 3 Point Number 20 Ans: The reply from deemed PIO is enclosed Point Number 23 & 24 The following is the response from the deemed PIO: Whereas the communication between CII and Dr. Harry Garg is concerned, all the communications have been shared. The total expenditure of Rs 82,659.00 was made for arrangements of conference at CII. The attachment of the email communications made by Ms. Suman Singh is enclosed.
Point Number 25 The following is the response from the deemed PIO:
The NCADS-2023 team had personally visited and interacted with the CII staff. After getting firm assurance of more than 175 nos with Professional event requirements i. e proper seating, parking, comfortable environment due to peak summer, exhibition hall, round table-seating etc and other amenities and requisites from CII, the hall was booked.
Point Number 26 Ans: The reply from deemed PIO is enclosed"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A detailed written submission has been submitted by the Appellant reiterating the aforementioned facts and the same has been duly taken on record.
Hearing was scheduled after giving prior notice to both the parties. Appellant: Heard through audio conference Respondent: Dr. Umesh Tiwari - CPIO, CSIR, CSIO, Chandigarh and Shri Nijesh Kumar Misra - CPIO/Asstt. Director were present for hearing through video conference.
Both parties are heard during hearing wherein they reiterated their respective contentions.
Decision:
Perusal of records of the case reveal that appropriate response had been duly furnished by the Respondents to the Appellant. The Commission finds no legal infirmity in the response sent by the Respondent. In the given circumstances, the Commission finds no reason for intervention 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 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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