Central Information Commission
Pranav Mundra vs Central Drugs Standard Control ... on 25 February, 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/CDSHQ/A/2024/600771
Shri Pranav Mundra ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Drugs Standard Control Organization,
HQ, New Delhi
Date of Hearing : 20.02.2025
Date of Decision : 20.02.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 24.08.2023
PIO replied on : 14.09.2023
First Appeal filed on : 18.09.2023
First Appellate Order on : 16.10.2023
2ndAppeal/complaint received on : 05.01.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 24.08.2023 seeking information on following points:-
1. "How many form 41 have been issued during the period 1st January, 2023 till 18th August, 2023.
2. Further, detail such as who have been issued this form 41?
3. Respective date of receipt of application and issuance of form 41, by DCGI/CDSCO."
The CPIO, Central Drugs Standard Control Organization, HQ, New Delhi vide letter dated 14.09.2023 replied as under:-
"Reply: Point 1 to 3:
The details of Registration Certificate and Import License granted by Import and Registration Division are available on CDSCO website at https://cdscoonline.gov.in/CDSCO/Industry."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 18.09.2023. The FAA vide order dated 16.10.2023 stated as under:-
"Point 1:
Page 1 180 Registration Certificate issued from 1st January 2023 to 8th August 2023.
Point 2 to 3:
The details of Registration Certificate and Import License granted by the CDSCO are available on CDSCO official website at:
https://cdscoonline.gov.in/CDSCO/Industry."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 11.02.2025 has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Appellant: Present in person.
Respondent: Mr. Ashish Kumar, Mr. Sandeep Goswami, Mr. Ashok Yadav, ADC-I, Mr. Mahesh Kumar- participated in the hearing.
The Appellant stated that the relevant information has not been furnished to him till date. He further requested to direct the PIO to furnish complete information.
The Respondent reiterated the averments made in their written submission and stated that the 180 Registration Certificate issued from 1st January 2023 to 8th August 2023. Furthermore, details of Registration Certificate and Import License granted by Import and Registration Division are available on CDSCO website at https://cdscoonline.gov.in/CDSCO/Industry."
Decision:
Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries had been appropriately answered by concerned PIO and FAA. 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.
Page 2 Appeal is disposed off 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)