Central Information Commission
Mr Sadhu Sharan Singh vs Comptroller & Auditor General on 21 April, 2014
Central Information Commission
Room No.306, 2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
CIC/SM/A/2013/000660/SS
21.4.14
Appellant : Shri Sadhu Sharan Singh
Respondent : O/o the Accountant General (G&SSA)
Date of Hearing : 21.4.14
ORDER
Shri Sadhu Sharan Singh, hereinafter called the appellant, has filed the present appeal dated 2.4.13 before the Commission against the respondent in respect of his RTI application dated 23.12.11. The matter was heard today in the presence of appellant and the respondent's representatives Shri Saurabh Mallick, Sr. DAG, Shri Surjeet Das, AAO, Shri Manoj Kumar, AAO and Shri Ram Kumar, AAO.
2. The appellant through his said RTI application sought certain information about an audit of NRHM, UP conducted by the respondent public authority. Through his said RTI application, appellant sought specific information on the audit of NRHM conducted at Ballia district.
2. CPIO vide letter dated 23.1.12 replied that the audit report of NRHM, as sought by the appellant has not been placed before the Hon'ble Legislature; therefore, it was informed that it is exempt from disclosure under Section 8(1)( c ) of the RTI Act, 2005. CPIO informed that the information would be provided once the NRHM report is placed before the Hon'ble Legislature.
3. However, not satisfied with the reply of the CPIO, the appellant filed first appeal under Section 19(1) of the RTI Act on 19.6.12 before the FAA. The FAA vide his order dated 29.6.12 directed the respondent CPIO to provide the information in accordance with the RTI Act, 2005.
4. During the hearing, respondent submits that the CPIO vide its letter PAG(G&SSA)/RTI/Appeal - 10/2012/739 dated 12.7.12 informed the appellant that report of C&AG in respect of NRHM has been uploaded on website www.cag.gov.in and in case the appellant wanted copies of the report, he was requested to deposit requisite fees which he failed to do. The respondent also submits that the said report was prepared for State of U.P. as a whole therefore the appellant was advised to file a complaint with regard to his queries regarding Ballia district whereafter a fresh complaint dated 22.8.12 was filed by the appellant. After the said complaint, a special party conducted the audit and the information in 300 pages was furnished to the appellant vide letter dated 11.1.13.
5. Appellant is still not satisfied with the information given to him and has made further allegations.
6. Commission is of the view that the requisite information under the provisions of the RTI Act has been given by the respondent CPIO to the appellant. Since the appellant has a grievance, he is advised to approach the appropriate forum for effective redressal of his grievances.
With these observations, appeal is disposed of.
(Sushma Singh) Chief Information Commissioner Authenticated by (D.C. Singh) Deputy Registrar Address of the Parties:
1. The CPIO, O/o the Accountant General (Civil Audit), 20 S.N. Marg, Allahabad, Uttar Pradesh
2. The Principal Accountant General & FAA, O/o the Accountant General, 20 S.N. Marg, Allahabad, Uttar Pradesh
3. Mr. Sadhu Sharan Singh, VPO : Kanso, Distt. Mau, U.P. 221706.