Central Information Commission
Khwaza Shamshad Ahamad vs National Council For Teacher Education on 11 November, 2021
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : (As per the Annexure)
KHWAZA SHAMSHAD AHAMAD ......अपीलकता /Appellant
......िशकायतकता//Complainant
VERSUS
बनाम
CPIO,
National Council for Teacher
Education, RTI Cell, G-7,
Sector-10, Dwarka, New Delhi-
110075 .... ितवादीगण /Respondent
Date of Hearing : 22/10/2021
Date of Decision : 08/11/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal/complaint:
S.No. File No. RTI CPIO Reply First FAA Order Appeal/Com
Application Appeal plaint
filed on filed on filed on
1. 666256 + 08.11.2019 Not on 24.12.2019 Not on record 14.03.2020 &
666246 +
1
600450 record 05.01.2020
2. 666046 + 08.11.2019 Not on 23.12.2019 30.01.2020 12.03.2020 &
600443 record 05.01.2020
3. 666045 + 08.11.2019 Not on 23.12.2019 30.01.2020 12.03.2020 &
600442 record 05.01.2020
4. 666044 + 08.11.2019 Not on 23.12.2019 30.01.2020 12.03.2020 &
600436 record 05.01.2020
5. 666247 + 08.11.2019 Not on 24.12.2019 Not on record 14.03.2020 &
600455 record 05.01.2020
6. 666043 + 08.11.2019 Not on 23.12.2019 30.01.2020 12.03.2020 &
600435 record 05.01.2020
7. 666041 + 08.11.2019 Not on 23.12.2019 30.01.2020 12.03.2020 &
600434 record 05.01.2020
8. 666245 + 08.11.2019 Not on 24.12.2019 30.01.2020 14.03.2020 &
600454 record 05.01.2020
9. 666126 + 08.11.2019 Not on 24.12.2019 30.01.2020 13.03.2020 &
600453 record 05.01.2020
10. 666125 + 08.11.2019 Not on 24.12.2019 30.01.2020 13.03.2020 &
600451 record 05.01.2020
11. 666123 + 08.11.2019 Not on 24.12.2019 30.01.2020 13.03.2020 &
600449 record 05.01.2020
12. 666119 + 08.11.2019 Not on 23.12.2019 30.01.2020 13.03.2020 &
600446 record 05.01.2020
13. 665722 + 08.11.2019 Not on 24.12.2019 30.01.2020 09.03.2020 &
600458 record 05.01.2020
14. 665720 + 08.11.2019 Not on 24.12.2019 30.01.2020 09.03.2020 &
600448 record 05.01.2020
15. 665615 + 08.11.2019 Not on 24.12.2019 30.01.2020 06.03.2020 &
600457 record 05.01.2020
2
16. 665614 + 08.11.2019 Not on 24.12.2019 30.01.2020 06.03.2020 &
600456 record 05.01.2020
17. 665613 + 08.11.2019 Not on 23.12.2019 30.01.2020 06.03.2020 &
600447 record 05.01.2020
18. 665612 + 08.11.2019 Not on 23.12.2019 30.01.2020 06.03.2020 &
600440 record 05.01.2020
19. 665611 + 08.11.2019 Not on 23.12.2019 30.01.2020 06.03.2020 &
600439 record 05.01.2020
20. 665610 + 08.11.2019 Not on 23.12.2019 30.01.2020 06.03.2020 &
600438 record 05.01.2020
21. 665617 + 08.11.2019 Not on 23.12.2019 Not on record 06.03.2020 &
600444 record 05.01.2020
22. 664946 + 09.11.2019 Not on 24.12.2019 30.01.2020 29.02.2020 &
600403 record 05.01.2020
23. 664945 + 09.11.2019 Not on 24.12.2019 30.01.2020 29.02.2020 &
600402 record 05.01.2020
24. 664938 + 09.11.2019 Not on 24.12.2019 30.01.2020 29.02.2020 &
600401 + record 05.01.2020
600405
25. 664934 + 18.11.2019 Not on 24.12.2019 30.01.2020 29.02.2020 &
662705 + record 05.01.2020
600404
CIC/NCTED/A/2020/666256
CIC/NCTED/C/2020/600450
CIC/NCTED/A/2020/666246
Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:3
CIC/NCTED/A/2020/666046 CIC/NCTED/C/2020/600443 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:4
CIC/NCTED/A/2020/666045 CIC/NCTED/C/2020/600442 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:5 6
CIC/NCTED/A/2020/666044 CIC/NCTED/C/2020/600436 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;7
CIC/NCTED/A/2020/666247 CIC/NCTED/C/2020/600455 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;8
CIC/NCTED/A/2020/666043 CIC/NCTED/C/2020/600435 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;9
CIC/NCTED/A/2020/666041 CIC/NCTED/C/2020/600434 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;10
CIC/NCTED/A/2020/666245 CIC/NCTED/C/2020/600454 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:11
CIC/NCTED/A/2020/666126 CIC/NCTED/C/2020/600453 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:12
CIC/NCTED/A/2020/666125 CIC/NCTED/C/2020/600451 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:13
CIC/NCTED/A/2020/666123 CIC/NCTED/C/2020/600449 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:14
CIC/NCTED/A/2020/666119 CIC/NCTED/C/2020/600446 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:15
CIC/NCTED/A/2020/665722 CIC/NCTED/C/2020/600458 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:16
CIC/NCTED/A/2020/665720 CIC/NCTED/C/2020/600448 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;17
CIC/NCTED/A/2020/665615 CIC/NCTED/C/2020/600457 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;18
CIC/NCTED/A/2020/665614 CIC/NCTED/C/2020/600456 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under:19
CIC/NCTED/A/2020/665613 CIC/NCTED/C/2020/600447 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;20
CIC/NCTED/A/2020/665612 CIC/NCTED/C/2020/600440 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;21
CIC/NCTED/A/2020/665611 CIC/NCTED/C/2020/600439 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;22
CIC/NCTED/A/2020/665610 CIC/NCTED/C/2020/600438 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;23
CIC/NCTED/A/2020/665617 CIC/NCTED/C/2020/600444 Information sought:
The Appellant/Complainant filed an RTI application dated 08.11.2019 seeking information as under;24
CIC/NCTED/A/2020/664946 CIC/NCTED/C/2020/600403 Information sought:
The Appellant/Complainant filed an RTI application dated 09.11.2019 seeking information as under;25
CIC/NCTED/A/2020/664945 CIC/NCTED/C/2020/600402 Information sought:
The Appellant/Complainant filed an RTI application dated 09.11.2019 seeking information as under;26
CIC/NCTED/A/2020/664938 CIC/NCTED/C/2020/600401 CIC/NCTED/C/2020/600405 Information sought:
The Appellant/Complainant filed an RTI application dated 09.11.2019 seeking information as under;27
CIC/NCTED/A/2020/664934 CIC/NCTED/A/2020/662705 CIC/NCTED/C/2020/600404 Information sought:
The Appellant/Complainant filed an RTI application dated 18.11.2019 seeking information as under;
Having not received any response from the CPIO, the Appellant/Complainant filed a First Appeal dated 23.12.2019 & 24.12.2019.
Subsequently, the Complainant filed the instant Complaints dated 05.01.2020 alleging deemed refusal to provide the information by the CPIO.
Later, the FAA passed an order dated 30.01.2020 and held as under:28
Feeling aggrieved and dissatisfied with the non-compliance of the FAA's order, Appellant approached the Commission with the instant set of corresponding Appeal(s) Relevant Facts emerging during Hearing: The following were present:-
Appellant/Complainant: Present through audio conference. Respondent: Pramod Pandit, Assistant & PIO present through audio conference.
The Appellant/Complainant stated that all the cases are premised on the same facts and circumstances, which is that no reply was received from the CPIO on either of the RTI Applications within 30 days of its receipt. He further stated that eventually even as the FAA's order was passed directing the CPIO to provide the information within 7 days of the order, the FAA's order remained unheeded. He furthermore stated that eventually when the reply was provided, most of the information was denied by the CPIO arbitrarily without invoking any exemption clause of the RTI Act and where information was shown to be enclosed, no enclosures were found. Lastly, he insisted that the PIO should also categorically state wherever information is not available in the records.
The Commission took note of the written submissions sent by the PIO wherein he has enclosed a copy each of the replies that were subsequently provided to the RTI Applications by Naveen Malik, the then PIO.
Decision:
The Commission after having perused the written submissions of the present PIO observes that the reply to the instant bunch of RTI Applications was provided only 29 in the month starting July, 2020, i.e on an average there is an 8 months delay in replying to the RTI Applications, and it is further baffling to note that even after the FAA's order of 30.01.2020, the replies have been furnished almost 6 months later by Naveen Malik, the then PIO.
The dates of the replies along with the particulars of the concerned case file is stated below for clarity:
S.No File Nos. Name of the Institute Date of CPIO's reply as emerged from the
referred to in the RTI written submissions dated 20.10.2021 of
Application the PIO
1. 666256 + Shanti Amar Singh 08.03.2021
666246 + College
600450
2. 666046 + Shri Dwarika Prasad Singh 16.07.2020
600443 Degree College
3. 666045 + Snatkottar Mahavidyalaya 03.09.2020
600442
4. 666044 + Shivmurti Ramashankar 03.09.2020
600436 Shikshan Prashikshan
5. 666247 + Sarvoday College of 08.03.2021
600455 Education
6. 666043 + Shyam Sundar Shikshan 07.08.2020
600435 Prashikshan
7. 666041 + Shyampati 03.09.2020
600434 Chandrashekhar Mishra
Shikshan Sansthan
8. 666245 + Saryu Devi Mahavidyalaya 09.07.2020
600454
9. 666126 + Saryu Indra 09.07.2020
600453 Mahavidyalaya
10. 666125 + Savitri Balika Shikshan 09.07.2020
600451 Prashikshan
11. 666123 + Shitla Prasad 09.07.2020
600449 Mahavidyalaya
12. 666119 + Suresh Chandra Mishra 08.03.2021
600446 Mahavidyalaya
13. 665722 + Rama Devi Shiv Mangal 09.07.2020
600458 Prasad
14. 665720 + TRS College of Education 08.03.2021
30
600448
15. 665615 + Rampal Maurya PG 09.07.2020
600457 College Sultanpur
16. 665614 + SSG College Mohar 09.07.2020
600456
17. 665613 + Swargiya Dileep Kumar 09.07.2020
600447 Mahavidyalaya
18. 665612 + Smt. Rama Agrahari 09.07.2020
600440 Mahila Mahavidyalaya
19. 665611 + Smt. Girija Devi 03.09.2020
600439 Mahavidyalaya
20. 665610 + Ram Manohar Yadav 08.03.2021
600438 Mahavidyalaya
21. 665617 + Shiv Bali Singh Group of 08.03.2021 600444 Education and Training Institute
22. 664946 + Ishan Institute of 07.09.2020 600403 Management and Technology
23. 664945 + Shri Shankar Bhagwan 09.07.2020 600402 Institute of Management
24. 664938 + Balram Krishna Academy 09.07.2020 600401 + 600405
25. 664934 + Lala Lakshmi Narayan 02.07.2020 662705 + Degree College 600404 As per the records, Naveen Malik was the concerned then PIO and each of the FAA's order also directed Naveen Malik to provide the reply but each of these replies have been inordinately delayed by Naveen Malik.
At this point, the Commission recalls that in a similar bunch matter of another Appellant, Dr. Mamta Singh Chauhan relating to the same time period and identical nature of information sought for, the averred PIO was proceeded against under Section 20 of the RTI Act vide an Interim Order of 25.06.2021 based on the following observations:
31"The Commission takes grave exception to the colossal failure of the NCTE's RTI machinery evinced from the blatant violation of the provisions of the RTI Act by the above referred erring CPIOs. None of the 13 RTI Applications were replied to within the stipulated time frame of the RTI Act and even the FAA's order remained unheeded for months together which shows the utter disregard of the CPIOs for the directions of the competent authorities within their own establishment in addition to the violation of the statutory duty cast upon them by virtue of the RTI Act. The said prima-facie omission of Abhimanyu Yadav & Naveen Malik, then PIO(s), NRC, NCTE amounts to causing unwarranted obstruction to the Complainant's right to information and is liable for imposition of maximum penalty as well as disciplinary action under Section 20 of the RTI Act."
Subsequently, vide the Final Order of 09.07.2021, the following findings and decision was recorded:
"The Commission observes that from the submissions of the PIOs, it is apparent beyond reasonable doubt that cumulatively, the onus of not having provided a timely reply to all the 13 RTI Applications under reference and for defying the multitude of FAA's order lies with Naveen Malik, Under Secretary & then PIO. Throughout the course of the hearing, Naveen Malik harped on the fact that NCTE as an establishment had responded to all the RTI Applications, but clearly the action on these RTI Applications was effectuated by the predecessor and/or successor of Naveen Malik, who in this case was Abhimanyu Yadav and later Pawan Bairagi. No tenable explanation was forthcoming from Naveen Malik, then PIO during the hearing for the total abdication of his statutory duty cast upon him by virtue of the RTI Act and this lends credence to the prima- facie observations of the Commission recorded in the Interim Order regarding the obstruction caused to the Complainant's right to information.
xxx Per contra, as it transpires from the facts on record, the inaction of Naveen Malik, Under Secretary & then PIO is not restricted to one RTI Application but all of the 13 RTI Applications under reference. Even though, no malafide intention is apparent in his inaction based on the strength of the material on record but it is bewildering to note that in each period of his posting as the PIO, no action was taken by him on the pending RTI Applications. In fact, it was either his predecessor or successor who took action on the pending RTI Applications. This amounts to an unreasonable conduct on the part of Naveen Malik, Under Secretary & then PIO and omission of such magnitude emerges as a threat to the RTI regime of NCTE."
Pertinently so, in the averred case, as regards the merits of the reply provided by Naveen Malik, the following was observed in the Interim Order of 25.06.2021, and the same observation is applicable to the instant set of cases:
32".......the reply provided by Naveen Malik, then PIO does not even address the RTI queries in a point-wise manner, rather he has mindlessly denied all of the information under Section 8(1)(d) & (j) of the RTI Act..."
Following the same ratio, another bunch matter of O P Gupta related to identical queries, facts and circumstances was also decided vide an Interim and Final Decision in the following manner:
Interim Decision of 03.09.2021 "Now, since the same facts and circumstances pertaining to the same time period and the same PIO has been already adjudicated upon at length, the Commission finds little reason to afford another opportunity to Naveen Malik, then PIO to explain the same omission again. Yet, in accordance with the principles of natural justice, Naveen Malik, then PIO, NRC, NCTE is hereby directed through the present PIO to appear before the bench on 17.07.2021 at 12.00 pm (via audio conference mode of hearing) to show-cause as to why action should not be initiated against him under Section 20 of the RTI Act. Further, the said then PIO is directed to send his detailed written submissions, respectively, along with supporting documents, if any, to the Commission at least 48 hours in advance of the show-cause hearing."
Final Decision of 17.09.2021 "The Commission has empathetically considered the detailed submissions of Naveen Malik, US & then PIO tendered in the instant set of cases, yet it does not find any reason to depart from the decision taken in the earlier similar set of cases of Dr. Mamta Singh Chauhan decided against the said PIO as observed in the Interim Decision. The following observation recorded in the case of Dr. Mamta Singh Chauhan's case also holds ground for the instant set of cases:
'Per contra, as it transpires from the facts on record, the inaction of Naveen Malik, Under Secretary & then PIO is not restricted to one RTI Application but all of the 13 RTI Applications under reference. Even though, no malafide intention is apparent in his inaction based on the strength of the material on record but it is bewildering to note that in each period of his posting as the PIO, no action was taken by him on the pending RTI Applications. In fact, it was either his predecessor or successor who took action on the pending RTI Applications. This amounts to an unreasonable conduct on the part of Naveen Malik, Under Secretary & then PIO and omission of such magnitude emerges as a threat to the RTI regime of NCTE.
In the considered opinion of this bench, for the reasons stated above, even after according a liberal view to the continuing inaction of Naveen Malik, Under Secretary & then PIO in the matter, the instant case calls for imposition of a token penalty on him in keeping with the letter and spirit of the RTI Act.' The omission of Naveen Malik, US & then PIO to reply to more than a dozen RTI Applications and recurrent non-compliance of the FAA's order is astounding to note and 33 ignorance of law is not a justification for violating the statutory duty cast upon the PIO by virtue of the RTI Act. Moreover, the fact that identical RTI Applications were filed by different persons during the same time period is rather inconsequential to the outcome of the instant case as it is not the case that the averred PIO had engaged himself in replying to even one of these RTI Applications at the relevant time."
More recently, in another set of similar cases of Dr. Vimla Mishra & Dr. Sunita Khare heard and decided on 27.09.2021 observed as under:
"Having afforded adequate opportunities of being heard to Naveen Malik in the interest of natural justice with respect to the same omission and the same time period to which the cause of action relates to, the Commission does not find it expedient to afford any further opportunity specific to the instant set of cases. In other words, the decisions in the matter of Dr. Mamta Chauhan and O P Gupta is squarely applicable to the instant set of cases."
Now, applying the same ratio to the instant set of cases, the Commission hereby imposes a token penalty of Rs. 1,000/- (Rupees One Thousand only) under Section 20(1) of the RTI Act on Naveen Malik, Under Secretary & then PIO (NRC), NCTE for the gross violation of the provisions of the RTI Act, 2005. This amount will be deducted from his salary which will be remitted by January, 2022. The FAA is directed to recover the total amount of Rs. 1,000/- (Rupees One Thousand only) from the salary of Naveen Malik, Under Secretary & then PIO (NRC), NCTE and remit the same through a Demand Draft or a Banker's Cheque in the name of Pay & Accounts Officer, CAT payable at New Delhi and send the same to the Deputy Secretary (Admn.) Central Information Commission, CIC Bhawan, Baba Gang Nath Marg, Munirka, New Delhi - 110067.
The present PIO should ensure service of this order to Naveen Malik, then PIO, NRC, NCTE under due intimation to the Commission.
As regards the information sought for in the RTI Application(s), the Commission observes that the square denial of the information under Section 8(1)(d) & (j) of the RTI Act is not completely appropriate and is rather an evasive reply. The denial of the information under Section 8(1)(j) of the RTI Act is appropriate in parts for points 1 & 3 of the RTI Application, where third-party related details regarding the inspection committee members, staff & students have been sought for. In this regard, the attention of the Appellant is drawn towards a judgment of 34 the Hon'ble Supreme Court in the matter of Central Public Information Officer, Supreme Court of India Vs. Subhash Chandra Agarwal in Civil Appeal No. 10044 of 2010 with Civil Appeal No. 10045 of 2010 and Civil Appeal No. 2683 of 2010 wherein the import of "personal information" envisaged under Section 8(1)(j) of RTI Act has been exemplified in the context of earlier ratios laid down by the same Court in the matter(s) of Canara Bank Vs. C.S. Shyam in Civil Appeal No.22 of 2009; Girish Ramchandra Deshpande vs. Central Information Commissioner & Ors., (2013) 1 SCC 212 and R.K. Jain vs. Union of India & Anr., (2013) 14 SCC 794. The following was thus held:
"59. Reading of the aforesaid judicial precedents, in our opinion, would indicate that personal records, including name, address, physical, mental and psychological status, marks obtained, grades and answer sheets, are all treated as personal information. Similarly, professional records, including qualification, performance, evaluation reports, ACRs, disciplinary proceedings, etc. are all personal information. Medical records, treatment, choice of medicine, list of hospitals and doctors visited, findings recorded, including that of the family members, information relating to assets, liabilities, income tax returns, details of investments, lending and borrowing, etc. are personal information. Such personal information is entitled to protection from unwarranted invasion of privacy and conditional access is available when stipulation of larger public interest is satisfied. This list is indicative and not exhaustive..."
The denial of the documents of the institutes submitted for grant of recognition; maps as also the photos & videography and audit reports sought for at points no.2, 4 & 5 of the RTI Application, respectively is erroneous. It may be noted that the documents and information referred to at points no.2 & 4 of the RTI Application relates to the basis on which recognition is granted to the Institutes by NCTE and cannot be denied under Section 8(1)(d) or (j) of the RTI Act. Moreover, disclosure of the information related to the infrastructure of the Institute is in the larger public interest of its stakeholders i.e the student and teacher community. Similarly, audit reports are a public document and cannot be denied as being personal. Further, the information regarding the student teacher ratio and permissible class units sought for in the second part of point no.3 of the RTI Application ought to be made available in the public domain. As for point no.6 35 of the RTI Application, no relief is warranted as the query does not conform to Section 2(f) of the RTI Act since the Appellant has sought for clarification and interpretation of the PIO based on a hypothetical query.
Nonetheless, considering the enormity of the information sought for regarding the multitude of institutes, the Commission deems it fit to offer an adequate opportunity of inspection of records to the Appellant.
In view of the foregoing, the Commission now directs the present PIO to facilitate an adequate opportunity of inspection of the relevant and available records as sought for at points no. 2, 4 & 5 along with the information regarding the student teacher ratio and permissible class units sought for in the second part of point no.3 of the RTI Applications(s) to the Appellant on a mutually decided date & time. The intimation of the date & time of the inspection shall be provided to the Appellant by the CPIO telephonically and in writing. Copy of documents identified and desired by the Appellant shall be provided to him free of cost by the CPIO. The said direction shall be complied with by the CPIO within 30 days from the date of receipt of this order under due intimation to the Commission along with an inspection report including inter alia the details of the records facilitated for the inspection and details of the copies of documents provided thereof.
Note: In File Nos. CIC/NCTED/A/2020/664934 + CIC/NCTED/A/2020/662705+ CIC/NCTED/C/2020/600404 the relief as ordered above will apply to points 2,3,4 & 6 of the RTI Application dated 18.11.2019. As for point no.5 of the RTI said Application, only names of the faculty shall be provided by the CPIO as other particulars of the third parties will stand exempted from disclosure under Section 8(1)(j) of the RTI Act.
The appeal(s) & complaint(s) are disposed of accordingly.
Saroj Punhani (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) 36 Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / Copy to:
First Appellate Authority National Council for Teacher Education, G-7, Sector-10, Near Sector-10 Metro Station, Dwarka, New Delhi - 110075
--(For compliance of the above directions) Copy to:
Deputy Secretary (Admin.) Central Information Commission
--(For information) 37 (ANNEXURE) S.I. File Nos.
Nos.
1. CIC/NCTED/A/2020/666256
2. CIC/NCTED/A/2020/666046
3. CIC/NCTED/A/2020/666045
4. CIC/NCTED/A/2020/666044
5. CIC/NCTED/A/2020/666247
6. CIC/NCTED/A/2020/666043
7. CIC/NCTED/A/2020/666246
8. CIC/NCTED/A/2020/666041
9. CIC/NCTED/A/2020/666245
10. CIC/NCTED/A/2020/666126
11. CIC/NCTED/A/2020/666125
12. CIC/NCTED/A/2020/666123
13. CIC/NCTED/A/2020/666119
14. CIC/NCTED/A/2020/665722
15. CIC/NCTED/A/2020/665720
16. CIC/NCTED/A/2020/665615
17. CIC/NCTED/A/2020/665614
18. CIC/NCTED/A/2020/665613
19. CIC/NCTED/A/2020/665612
20. CIC/NCTED/A/2020/665611
21. CIC/NCTED/A/2020/665610
22. CIC/NCTED/A/2020/665617
23. CIC/NCTED/A/2020/664946
24. CIC/NCTED/A/2020/664945
25. CIC/NCTED/A/2020/664938
26. CIC/NCTED/A/2020/664934
27. CIC/NCTED/A/2020/662705
28. CIC/NCTED/C/2020/600404
29. CIC/NCTED/C/2020/600403
30. CIC/NCTED/C/2020/600402
31. CIC/NCTED/C/2020/600401
32. CIC/NCTED/C/2020/600458
33. CIC/NCTED/C/2020/600457 38
34. CIC/NCTED/C/2020/600456
35. CIC/NCTED/C/2020/600455
36. CIC/NCTED/C/2020/600454
37. CIC/NCTED/C/2020/600453
38. CIC/NCTED/C/2020/600451
39. CIC/NCTED/C/2020/600450
40. CIC/NCTED/C/2020/600449
41. CIC/NCTED/C/2020/600448
42. CIC/NCTED/C/2020/600447
43. CIC/NCTED/C/2020/600446
44. CIC/NCTED/C/2020/600444
45. CIC/NCTED/C/2020/600443
46. CIC/NCTED/C/2020/600442
47. CIC/NCTED/C/2020/600440
48. CIC/NCTED/C/2020/600439
49. CIC/NCTED/C/2020/600438
50. CIC/NCTED/C/2020/600436
51. CIC/NCTED/C/2020/600435
52. CIC/NCTED/C/2020/600434
53. CIC/NCTED/C/2020/600405 39