Central Information Commission
Brijpal Chappar vs Ministry Of Statistics & Programme ... on 8 April, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MOSPI/A/2025/134606
BRIJPAL CHAPPAR
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Ministry Of Statistics And ....प्रनर्वािीगण /Respondent
Programme Inplementation (MPLADS
Division), R. No. 607, Khurshid Lal
Bhawan, Janpath, New Delhi 110001
Date of Hearing : 08-04-2026
Date of Decision : 08-04-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 11-07-2025
CPIO replied on : 13-08-2025
First appeal filed on : 23-08-2025
First Appellate Authority's order :
2nd Appeal dated : 09-07-2025
CIC/MOSPI/A/2025/134606 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 11-07-2025 for seeking the information and the CPIO furnished a reply to the Appellant on 13-08-2025. The Information and reply given in this regard is as under:
एमपीलैड योजना के संबंध में ""क्रम आवेदक द्वारा मांगी गई सूचना (उत्तर)/इस मंत्रालय की सं. जानकारी टिप्पणियां
1. श्री वरुण चौधरी, स ांसद 01.04.2023 से नई तनधध अम्ब ल को स ांसद बनने प्रव ह प्रण ली में सभी स ांसदों उपर न्त वर्ष 2024 व 2025 के स ांसद तनधध से सांबांधधत में वर्ष व इज लोक सभ ज नक री, एमपीलैड्स तनधध अम्ब ल क्षेत्र के ववक स के की तनममजष क्त और उपयोग के ललये जजतनी जजतनी र लि ब रे में ज नक री और क यों क स्वीकृत की गई है, उन वववरण स वषजतनक डोमेन में है स्वीकृततयों के पत्रों की और वेबस इट पर उपलब्ध है:
सत्य वपत फोटोस्टे ट प्रततय ां https://mplads.sbi/digi ज ये। श्री वरुण चौधरी स ांसद gov/dashboard.html ने उक्त र लि जजस जजस क यष पर खचष की गई और जह ां जह ां >डैिबोडष (िीर्ष के तहत:
पर खचष की गई, और क यों डैिबोडष और व ांतित फ़िल्टर पर जजतनी जजतनी र लि खचष ल गू करें ) CIC/MOSPI/A/2025/134606 Page 2 of 6 एमपीलैड योजना के संबंध में ""क्रम आवेदक द्वारा मांगी गई सूचना (उत्तर)/इस मंत्रालय की सं. जानकारी टिप्पणियां की गई है, उनक पूणष वववरण अलग अलग दे ने की कृप करें ।
2. श्री वरुण चौधरी, स ांसद एमपीलैंड्स में पैटीग् ांट क ऐस अम्ब ल को स ांसद बनने कोई प्र वध न नहीां है।"
उपर न्त वर्ष 2024 व 2025 में वर्ष व ईज लोक सभ अम्ब ल क्षेत्र के गरीब लोगों की मदद के ललये पैटीग् ांट की जजतनी जजतनी र लि स्वीकृत की गई है. उन स्वोकृततयों के पत्रों की सत्य वपत फोटोस्टे ट प्रततय ां ज ये। श्री वरुण चौधरी स ांसग ने उक्त र लि जजस जजस गरीब व्यजक्त को मदद हे तम जजतनी जजतनी धनर लि जजस जजस ततधि को दी गई है. उन व्यजक्तयों के न म व पते सहहत CIC/MOSPI/A/2025/134606 Page 3 of 6 एमपीलैड योजना के संबंध में ""क्रम आवेदक द्वारा मांगी गई सूचना (उत्तर)/इस मंत्रालय की सं. जानकारी टिप्पणियां पूणष वववरण अलग अलग दे ने की कृप करें ।
"
2. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Ms. Rupali Gupta, Deputy Director, attended the hearing in person.
3. The Respondent submitted that the appellant sought attested photocopies of the approval letters for the year-wise development of Ambala Lok Sabha constituency in the years 2024 and 2025; complete details, including the names and addresses, of the poor individuals to whom Mr. Varun Chaudhary, Member of Parliament, has granted the petty grant amount etc. The respondent also submitted, that all information regarding MPLADS fund release and utilization and details of works etc. of all MPs are in the public domain, and they had provided the website link to the appellant to access the same. The respondent further submitted, that there is no such provision of Petty grant in MPLADS and the same was informed to the appellant vide letter dated 13.08.2025.
CIC/MOSPI/A/2025/134606 Page 4 of 64. Written submission dated 11.02.2026 with a copy endorsed to the appellant, filed by the respondent is taken on record Decision:
5. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent gave an appropriate reply to the appellant. Therefore, no further intervention of the Commission is required. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 08.04.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Ministry Of Statistics and Programme Inplementation (MPLADS Division), R. No. 607, Khurshid Lal Bhawan, Janpath, New Delhi 110001
2. The FAA, Ministry Of Statistics and Programme Inplementation (MPLADS Division), R. No. 607, Khurshid Lal Bhawan, Janpath, New Delhi 110001
3. Brijpal Chappar CIC/MOSPI/A/2025/134606 Page 5 of 6 CIC/MOSPI/A/2025/134606 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)