Central Information Commission
Mohammad Riyaz Akhtar vs Ministry Of Rural Development on 10 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MORLD/A/2024/109191, CIC/MORLD/A/2024/108787,
CIC/MORLD/A/2024/109558, CIC/MORLD/A/2024/109559,
CIC/MORLD/A/2024/109560, CIC/MORLD/A/2024/109561,
CIC/MORLD/A/2024/109562, CIC/MORLD/A/2024/108785,
CIC/MORLD/A/2024/114926 & CIC/MORLD/A/2024/114934
Reyaz Akhtar .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
MGNREGA Section,
Department of Rural
Development, Krishi
Bhawan, New Delhi - 110001 .... ितवादीगण /Respondent
Date of Hearing : 01.09.2025
Date of Decision : 09.09.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned second appeals are clubbed together as the Appellant
is common, subject-matter is similar in nature and hence are being disposed
of through a common order.
1. CIC/MORLD/A/2024/109191
Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023
CPIO replied on : Not on record
First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record
Compliance of FAA order : Not on record
2nd Appeal/Complaint dated : 13.03.2024
Page 1 of 20
Information sought:
1. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 2/12/2022 को एक शकायत आवेदन Seceratory Mord GOI एवं Director Mgnrega Mord GOI इन दोन को उनके Email - [email protected] पर एवं [email protected] पर मैअपने [email protected] से भेजे थे उ त शकायत बहार रा!य म" मनरे गा अंतग$त रा!य%तर&य अपील&य )ा*धकार मनरे गा (लोकपाल) क, -नयिु त Mord GOI के GuideLINE के अनुसार 3 सद%0ये )ा*धकार गठन नह& करने एवं अपील वाद सं2या 8/ 2022 म" अपील&य )ा*धकार मनरे गा पटना ने गबनका4रय से मल&भगत कर घस ु लेकर -नयम 6व78ध गैरकानूनी गलत -नण$य दे ने एवं दए गए गलत फैसले क, जांच करने, इन सभी 6वषय से संबं*धत उ त व>ण$त -त*थ को शकायत ?कये थे, (सल ु भ )संग हे तु 2/12/2022 को क, गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord / Director mgnrega Mord newdelhi या मंDालय / काया$लय Mord GOI newdelhi दव ु ारा अबतक क, गई कार$वाई ?क़ परू & 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय ! सं*चका म" पा4रत आदे श एवं ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकायत पD के आलोक म" कराई गई जांच का, जांच )-तवेदन क, छाया)-त द" तथा जांच )-तवेदन पर क, गई कार$ वाई क, परू & 6व%तत ृ जानकार& द" और -नग$त आदे श पD भी द" "
2. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
3. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
2. CIC/MORLD/A/2024/108787 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : Not on record First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record Compliance of FAA order : Not on record Page 2 of 20 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
4. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 8/11/2023 को एक शकायत आवेदन Seceratory Mord GOI को उनके Email - [email protected] पर तथा Joint Seceratory MORD new delhi को उनके Email - [email protected] पर मै अपने Email- [email protected] से भेजे थे सुलभ )संग हे तु उ त 8/11/2023 को द& गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संHCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord newdelhi या मंDालय / काया$लय MORD GOI new delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ पूर& 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय उ त शकायत पर सं*चका म" पा4रत आदे श एवं ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकायत पर कराई गई जांच का जांच )-तवेदन क, छाया)-त द" और जांच /)-तवेदन पर MORD दव ु ारा क, गई कारवाई क, जानकार& एवं -नग$त आदे श पD क, छाया)-त स हत पूर& 6व%तत ृ जानकार& द" "
5. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
6. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
3. CIC/MORLD/A/2024/109558 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : Not on record First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
Page 3 of 207. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 10/11/2023 को एक शकायत आवेदन पD Secretary Mord GOI को उनके Email - [email protected] पर मै अपने Email- [email protected] से भेजे थे (सुलभ )संग हे तु 10/11/2023 को द& गई उ त शकायत आवेदन पD एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर secretary Mord New Delhi या मंDालय / काया$लय MORD GOI New Delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ परू & 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय उ त शकायत पर सं*चका म" पा4रत आदे श एवं ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकायत पर MORD दव ु ारा कराई गई जांच का जांच )-तवेदन क, छाया)-त द" और जांच )-तवेदन पर MORD दव ु ारा क, गई कारवाई क, जानकार& तथा सं*चका म" पा4रत आदे श क, छाया)-त एवं MORD दव ु ारा -नग$त आदे श पD क, छाया)-त स हत पूर& 6व%तत ृ जानकार& द" "
8. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
9. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
4. CIC/MORLD/A/2024/109559 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : 21.12.2023 First appeal filed on : 09.01.2024
First Appellate Authority's order : 01.03.2024 Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
10. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:Page 4 of 20
"1. मने दनांक 9/8/2022 को एक शकायत आवेदन -नदे शक Mgnrega GOI एवं Secretary Mord GOI को उनके Email [email protected] पर एवं [email protected] पर मै अपने Email [email protected] से भेजे थे उ त शकायत बहार रा!य के िजला मधुबनी के )खंड मधवापुर के पंचायत 6परोखर म" पंचायत स म-त क, मनरे गा योजनाओं क, जांच हे तु NLM दल RURAL Development And Social Welfare Association Deoghar Jharkhand (NGO) क, Team आई थी िजसने गबानका4रय से मल&भगत कर घुस लेकर मेरे शकायत क, सह& से जांच नह&ं क, थी िजसके लए मने उ त NLM जांच दाल के 6व78ध उ त व>ण$त -त*थ को शकायत ?कये थे, (सल ु भ )संग हेतु द& गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर Secretary Mord/Director Mgnrega Mord या मंDालय / काया$लय Mord GOI new delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ परू & 6व%तत ृ जानकार& द" , एवं -नग$त आदे श पD क, छाया)-त भी द& जाय ! सQबं*धत सं*चका म" पा4रत आदे श एवं ल& गई -नण$य क, भी छाया)-त द" ! उपरो त व>ण$त NLM दल के दव ु ारा मेरे शकायत का मनमाना पछपात पण ू $ जांच कर द& गई गलत जांच )-तवेदन क, भी छाया)-त द& जाय तथा इस जांच )-तवेदन पर मंDालय दव ु ारा क, गई कार$ वाई क, जानकार& द" एवं -नग$त आदे श पD भी द" "
11. The CPIO furnished a reply to the Appellant on 21.12.2023 stating as under:
"Please refer to your above mentioned RTI applications. The requisite information is as under:-
Various complaints lodged by you, have been taken up by Govt. of Bihar (Commissioner, MGNREGA) and found to be partially true. Further action on the same is being taken against the concerned as per law. You will be informed about outcome in due course."
12. Being dissatisfied, the appellant filed a First Appeal dated 09.01.2024. The FAA vide its order dated 01.03.2024, held as under:
Page 5 of 20"This Order on Appeal pertains to first appeals, filed by Mohammad Reyaz Akhtar, resident of Bihar dated 9.1.2024 regarding information sought under RTI Act, 2005 received from the Central Public Information Officer (CPIO), regarding RTI applications dated 28, 29 & 30.11.2023.
As the First Appellate Authority of the Mahatma Gandhi NREGA Division, Ministry of Rural Development, I have reviewed your appeal, and my observations are as follows:
I am writing in response to your appeal filed under Section 19(1) of the Right to Information (RTI) Act, 2005, concerning status of various complaints sent to Ministry. In RTI application has sought information through RTI regarding various complaints and was initially submitted to the Ministry of Rural Development, Government of India.
It is to inform that all complaints have been sent to the Secretary, Rural Development Department, Old Secretariat, Government of Bihar vide letter dated 2nd January, 2024 (copy attached) with the request that the complaints may please be examined and ATR may be furnished to this Ministry at the earliest.
In light of the above, your appeal stands disposed of."
13. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
5. CIC/MORLD/A/2024/109560 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : 21.12.2023 First appeal filed on : 09.01.2024
First Appellate Authority's order : 01.03.2024 Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
14. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:Page 6 of 20
"A मने दनांक 13/11/2023 को एक शकायत आवेदन पD Seceratory Mord GOI को उनके Email [email protected] पर तथा Joint Seceratory MORD new delhi को उनके Email- [email protected] पर म अपने Email- [email protected] से भेजे थे सुलभ )संग हे तु 13/11/2023 को द& गई शकायत आवेदन पD एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord new delhi या मंDालय / काया$लय MORD GOI new delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ परू & 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय उ त शकायत पर सं*चका म" पा4रत आदे श एवं ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकायत पर MORD दव ु ारा कराई गई जांच का जांच )-तवेदन क, छाया)-त और जांच )-तवेदन पर MORD दव ु ारा क, गई कार$ वाई क, 6व%तत ृ जानकार& व सं*चका म" लए गए -नण$य क, छाँया)-त और -नग$त आदे श पD क, छाया)-त स हत उ त सभी क, परू & 6व%तत ृ जानकार& द" "
15. The CPIO furnished a reply to the Appellant on 21.12.2023 stating as under:
"Please refer to your RTI application dated 30/11/2023 on the subject mentioned above. The desired information is enclosed (12 pages)"
16. Being dissatisfied, the appellant filed a First Appeal dated 09.01.2024. The FAA vide its order dated 01.03.2024, held as under:
"This Order on Appeal pertains to first appeals, filed by Mohammad Reyaz Akhtar, resident of Bihar dated 9.1.2024 regarding information sought under RTI Act, 2005 received from the Central Public Information Officer (CPIO), regarding RTI applications dated 28, 29 & 30.11.2023.
As the First Appellate Authority of the Mahatma Gandhi NREGA Division, Ministry of Rural Development, I have reviewed your appeal, and my observations are as follows:
I am writing in response to your appeal filed under Section 19(1) of the Right to Information (RTI) Act, 2005, concerning status of various complaints sent to Ministry. In RTI application has sought information Page 7 of 20 through RTI regarding various complaints and was initially submitted to the Ministry of Rural Development, Government of India.
It is to inform that all complaints have been sent to the Secretary, Rural Development Department, Old Secretariat, Government of Bihar vide letter dated 2nd January, 2024 (copy attached) with the request that the complaints may please be examined and ATR may be furnished to this Ministry at the earliest.
In light of the above, your appeal stands disposed of."
17. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
6. CIC/MORLD/A/2024/109561 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : Not on record First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
18. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 25/6/2023 को एक शकायत आवेदन Seceratory Mord GOI को उनके Email - [email protected] पर मै अपने Email- [email protected] से एवं 27/6/2023 को Speed Post से अथा$त दोन माSयम से भेजे थे ! उ त शकायत बहार रा!य के िजला मधुबनी के )खंड मधवापुर के पंचायत स म-त क, 97 मनरे गा योजनाओं म" संबं*धत मनरे गा क म$य एवं पदा*धका4रय के आपसी मल&भगत से करोड़ Uपया का गबन कर लेने क, शकायत उ त व>ण$त -त*थ को ?कये थे, (सुलभ )संग हे तु 25/6/2023 व 27/6/2023 को द& गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद एवं Speed POST क, )ािAत Page 8 of 20 रसीद क, छाया)-त संलCन है ) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord new delhi या मंDालय /काया$लय MORD GOI new delhi दव ु ारा अबतक मेरे उ त शकायत पर क, गई कार$ वाई ?क़ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय ! सं*चका म"
पा4रत आदे श / ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकारात क, जांच कराई गई है तो जांच )-तवेदन क, छाया)-त द" और जांच )-तवेदन पर MORD दव ु ारा क, गई कार$ वाई क, पूर& 6व%तत ृ जानकार& द" सं*चका म" पा4रत आदे श क, छाया)-त द" और मंDालय दवु ारा
-नग$त आदे श पD भी द" "
19. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
20. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
7. CIC/MORLD/A/2024/109562 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : Not on record First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
21. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 9/11/2023 को एक शकायत आवेदन Seceratory Mord GOI को उनके Email - [email protected] पर मैअपने Email- [email protected] से भेजे थे सुलभ )संग हे तु 9/11/2023 को द& गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord new delhi या मंDालय / काया$लय MORD GOI new delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ पूर& 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, Page 9 of 20 छाया)-त द& जाय उ त शकायत पर MORD दव ु ारा सं*चका म" पा4रत आदेश एवं ल& गई -नण$य क, (आदेश पDक का) भी छाया)-त द" एवं मेरेउ त शकायत क, जांच कराई गई है तो जांच )-तवेदन क, छाया)-त द" और जांच )-तवेदन पर MORD दव ु ारा क, गई कार$ वाई क, पूर& 6व%तत ृ जानकार& सं*चका म" पा4रत -नण$य क, छाया)-त के साथ द" और मंDालय से-नग$त आदेश पD भी द" "
22. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
23. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
8. CIC/MORLD/A/2024/108785 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : Not on record First appeal filed on : 09.01.2024
First Appellate Authority's order : Not on record Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 13.03.2024 Information sought:
24. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 9/11/2023 को एक शकायत आवेदन Seceratory Mord GOI को उनके Email - [email protected] पर म अपने Email- [email protected] से भेजे थे सुलभ )संग हेतु 9/11/2023 को द& गई शकायत आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord new delhi या मंDालय / काया$लय MORD GOI new delhi दव ु ारा अबतक क, गई कार$वाई ?क़ पूर& 6व%तत ृ जानकार& द" एवं -नग$त आदे श पD क, छाया)-त द& जाय उ त शकायत पर MORD दव ु ारा सं*चका म"
पा4रत आदे श एवं ल& गई -नण$य क, (आदे श पDक का) भी छाया)-त द"
एवं मेरे उ त शकायत क, जांच कराई गई है तो जांच )-तवेदन क, Page 10 of 20 छाया)-त द" और जांच )-तवेदन पर MORD दव ु ारा क, गई कार$ वाई क, पूर& 6व%तत ृ जानकार& सं*चका म" पा4रत -नण$य क, छाया)-त के साथ द"
और मंDालय से-नग$त आदेश पD भी द" "
25. Not having received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2024. The FAA order is not on record.
26. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
9. CIC/MORLD/A/2024/114926 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : 21.12.2023 First appeal filed on : 09.01.2024
First Appellate Authority's order : 01.03.2024 Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 08.05.2024 Information sought:
27. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
"A मने दनांक 25/9/2023 को एक शकायत आवेदन Seceratory Mord GOI को उनके Email - [email protected] पर म अपने Email- [email protected] से भेजे थे उ त शकायत बहार रा!य के िजला मधुबनी के )खंड मधवापुर के पंचायत स म-त क, 108 मनरे गा योजनाओं म" संबं*धत मनरे गा क म$य एवं पदा*धका4रय के आपसी मल&भगत से करोड़ Uपया का गबन कर लेने अनुमाVय सरे नी से इतर काम Earthern road का काम फ़जX ढं ग से बाँध दशा$कर Earthern road का काम फ़जX तर&के से करने एवं Mord दव ु ारा -नग$त Master Circular2021-022 म"
योजनाओं के लए -नधा$4रत Durability / टकाव अव*ध से काफ, पहले ह& एक ह& अ%थल पर )तेक २-३ साल पर ह& फ़ज़X तर&के से एक योजना के बाद दस ू र& योजना का काम दशा$कर काम के नाम पर खानापू-त$ कर फजXवाड़ा कर करोड़ Uपया का गबन कर लेने क, उ त व>ण$त -त*थ को शकायत ?कये थे (सुलभ )संग हेतु 25/9/2023 को द& गई शकायत Page 11 of 20 आवेदन एवं क, गई EMAIL का )ािAत रसीद क, छाया)-त संलCन है ) जानकार& द" क, मेरे उपरो त व>ण$त शकायत पर seceratory Mord new delhi या मंDालय / काया$लय Mord GOI new delhi दव ु ारा अबतक क, गई कार$ वाई ?क़ जानकार& द" एवं -नग$त आदेश पD क, छाया)-त द& जाय ! MORD दव ु ारा सं*चका म" पा4रत आदेश क, एवं ल& गई -नण$य क, भी छाया)-त द" एवं मेरे उ त शकायत पर कराई गई जांच का जांच )-तवेदन क, छाया)-त द" , उ त जांच )-तवेदन पर MORD दव ु ारा क, गई कारवाई क, जानकार& द" और इसपर सं*चका म" लए गए -नण$य क, छाया)-त भी द" एवं -नग$त आदेश पD क, भी छाया)-त द" !"
28. The CPIO furnished a reply to the Appellant on 21.12.2023 stating as under:
"Please refer to your above mentioned RTI applications. The requisite information is as under:-
2. Various complaints lodged by you, have been taken up by Govt. of Bihar (Commissioner, MGNREGA) and found to be partially true. Further action on the same is being taken against the concerned as per law. You will be informed about outcome in due course."
29. Being dissatisfied, the appellant filed a First Appeal dated 09.01.2024. The FAA vide its order dated 01.03.20240, held as under:
"This Order on Appeal pertains to first appeals, filed by Mohammad Reyaz Akhtar, resident of Bihar dated 9.1.2024 regarding information sought under RTI Act, 2005 received from the Central Public Information Officer (CPIO), regarding RTI applications dated 28, 29 & 30.11.2023.
2. As the First Appellate Authority of the Mahatma Gandhi NREGA Division, Ministry of Rural Development, I have reviewed your appeal, and my observations are as follows:
3. I am writing in response to your appeal filed under Section 19(1) of the Right to Information (RTI) Act, 2005, concerning status of various complaints sent to Ministry. In RTI application has sought information through RTI regarding various complaints and was initially submitted to the Ministry of Rural Development, Government of India.Page 12 of 20
4. It is to inform that all complaints have been sent to the Secretary, Rural Development Department, Old Secretariat, Government of Bihar vide letter dated 2nd January, 2024 (copy attached) with the request that the complaints may please be examined and ATR may be furnished to this Ministry at the earliest.
In light of the above, your appeal stands disposed of."
30. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
10.CIC/MORLD/A/2024/114934 Relevant facts emerging from appeal:
RTI application filed on : 22.11.2023 CPIO replied on : 21.12.2023 First appeal filed on : 09.01.2024
First Appellate Authority's order : 01.03.2024 Compliance of FAA order : Not on record 2nd Appeal/Complaint dated : 08.05.2024 Information sought:
31. The Appellant filed an RTI application dated 22.11.2023 (offline) seeking the following information:
" बहार म" मनरेगा अंतग$त रा!य %तर&य अपील&य )ा*धकार पटना का MORD GOI दव ु ारा -नग$त Ombudsman Guideline केअनुसार 3 सद%ये अपील&य )ा*धकार का गठन नह&ं कर दशा--नद^ श का उलंघन कर मनमाने गलत त4रके से 2 सद%यी अपील&य )ा*धकार का गठन करने, उ त )ा*धकार का 2 वष_ का काय$काल 22 अ टूबर 2023 को समाAत हो जाने के बाद भी `ा०6व०6वभाग GOB पटना दव ु ारा गलत मनमाने व पbपात पण ू $ कर अपील&य )ा*धकार-मनरेगा लोकपाल पटना को भंग / पदं से नह&ं हटाने, उ त अपील&य )ा*धकार दव ु ारा अपील क, सुनवाई
-नcपछ एवं तट%त नह&ं करने और मनरेगा के d%टाचार&य से मल&भगत कर अपील पर -नयम 6व78ध गैर कानूनी आदेश पा4रत कर मनरेगा के गबनका4रय को गलत ढं ग से बचाने एवं मनरेगा म" लूटे गबन करानेके संबंध म"Page 13 of 20
मेरे दव ु ारा भवद&य को 2/12/2022 को द& गई शकायत पर आजतक कोई कार$ वाई एवं जांच MORD -GOI या बहार सरकार दव ु ारा नह&ं करने के )संग म" ! उपरो त 6वषयक )संगाधीन संबंध म" सादर कहना है क, (1) वत$मान म"
बहार रा!य म" मनरे गा अंतग$त रा!य %तर&ये अपील&य )ा*धकार पटना का गठन `ा०6व० 6वभाग -पटना के eापानक 596820 दनांक 8/10/2021 के दव ु ारा MORD के Guide Line का उलंघन कर केवल 2 सद%ये ह& )ा*धकार का गठन ?कया गया है (साbय संलCन है )! जो क, मनरे गा OMBUDSMAN -GuideLine का खुला उलंघन ?कया गया है! MORD के उ त GuideLine के कंfडका 13.4 म" %प%ट )ावधान है क, रा!य %तर&ये अपील&य )ा*धकार 3 स8सये गठन करना है परVतु मनमानी कर दशा-
-नद^ श का उलंघन कर ऐसा नह&ं ?कया गया है बहार म", जो?क पूर& तरह गैर कानूनी व अवैध है ! (2) `ा०6व०6वभाग / बहार सरकार ने मनमानी कर अपने शि तय का दU ु पयोग कर MORD के OMBUDSMAN GUIDELINE का परू & तरह उलंघन कर उपरो त व>ण$त पDांक दव ु ारा 2 सद%ये अपील&य )ा*धकार का गठन अ टूबर 2021 म" ?कया गया था तथा )ा*धकार के दोन सद%य दव ु ारा अ टूबर 2021 म" ह& योगदान दया गया था ! दशा-नद^ श म" %प%ट )ावधान है क, अपील&य )ा*धकार का काय$काल केवल 2 वष_ का होगा ले?कन उ त व>ण$त अपील&य )ा*धकार का गठन हुए 2 वष$ से अ*धक बत गया ले?कन `ा०6व०6वभाग बहार दव ु ारा मनमानी एवं पbपात कर उ त अपील&य )ा*धकार का 2 वष_ का काय$काल पूरा हो जाने के बाद भी वत$मान अपील&य )ा*धकार मनरे गा पटना को न तो भंग ?कया गया है और न ह& काय$काल का 6व%तार भी नह&ं या गया है `ा०6व०6वभाग बहार का उ त कृhय मनमाना पbपात पूण$ है जो क, परू & तरह अवैध एवं गैरकानूनी है ! दस ू र& तरफ बहार म" िजला अ%तर पर
-नयु त लोकपाल िजनका 2 वष$ का काय$काल परू ा हो गया है उनको `ा०6व०6वभाग बहार ने पDांक 3445 दनांक ४४५५ के दव ु ारा लोकपाल के Page 14 of 20 पद से हटा दया गया है और लोकपाल के सेवा अव*ध/काय$काल को नह&ं बढ़ाया गया है एवं िजल म" लोकपाल के पद खाल&/4र त परे है!
-नयम सभी के लए बराबर एवं भेद भाव नह&ं होना चा हए ले?कन बहार म" ऐसा नह&ं ?कया गया है , इसी लए चँ?ू क बहार म" रा!य %त4रये अपील&य )ा*धकार पटना का भी गठन 8 अ टूबर 2021 म" ?कया गया था तथा 2 वष_ का काय$काल अ टूबर 2023 म" पूरा हो गया है ले?कन मनमानी एवं पbपात कर )ा*धकार को भंग नह&ं ?कया गया है। अतः वत$मान अपील&य )ा*धकार मनरे गा पटना को भी भंग कर हटाने हे तु अपने / MORD GOI %तर से उ*चत कार$ वाई कर भंग/हटाने का आदे श दे ने क, कृपा कर" गे तथा नए सरे से OMBUDSMAN GUIDELINE MORD GOI के अनुसार रा!य %तर&ये 3 सद%यी ईमानदार अपील&य )ा*धकार का गठन करने का आदे श अपने %तर/MORD GOI %तर से दे ने क, कृपा कर" गे ! (3) बहार रा!य म" वत$मान म" जो रा!य %तर&ये अपील&य )ा*धकार है वह पूर& तरह मनरे गा के भर%टाचा4रय गबनका4रय मनरे गा पदा*धका4रय व क म$य से मल&भगत कर चूका है तथा अपील&य )ा*धकार दव ु ारा भर%टाचा4रय से मल&भगत कर अपने पद एवं शि तय का द7 ु पयोग कर घुस लेकर 6व भVन अपीलवाद म" पूर& तरह मनमाना एवं गैर कानूनी गलत -नण$य / आदे श पा4रत ?कया गया है तथा मनरे गा के गबनका4रय को गलत ढं ग से बचाया गयाहै ! िजसकारण मनरे गा क म$य व पदा*धका4रय म" कानून का कोई भय नह&ं रह गया है और मनरे गा म"
लूट क, होड़ मची हुई है । दस ू र& तरफ मनरे गा के गबन को उजागर कर गबन सा बत करने वाले हम जैसे शकायत कता$ओं को राधा ?कशोर झा एवं दे वेश नाथ द&ि छत अपील&य )ा*धकार मनरे गा पटना एवं संबं*धत गबनका4रय मनरे गा क म$य व पदा*धका4रय दव ु ारा काफ, तंग ?कया जाता है और तरह तरह क, गंभीर धमक, दया जाता है / दलवाया भी जाता है ! (4) बहार म" अपील&य )ा*धकार मनरे गा लोकपाल पटना ने अपीलवाद सं2या (a) 8/2022 (b)58/2023(c)62/2023 (d)44/2022 (e)46/2022 (f) Page 15 of 20 54/2023 (g)61/2023 (h) 52/2023 एवं अVय कई अपील वाद सं2य उ त सभी म" वत$मान अपील&य )ा*धकार पटना 8वारा मनरेगा के संब*ं धत d%ट मनरेगाक म$य व पदा*धका4रय से मल&भगत कर उ त सभी व>ण$त अपील वाढ सं2याओं म" गलत गैर कानूनी आ देश दया गया तथा संबं*धत गबनका4रय को गलत ढं ग से बचाया गया है ! अतः उ त व>ण$त सभी अपीलवाद सं2याओं अपी लये )ा*धकार मनरेगा पटना दव ु ारा दए गए -नण$य/आ देश क, `ामीण 6वकाश मंDालय भारत सरकार के %तर से समीछा एवं जांच क, जाय या नह&ं तो %वतंD क" oये लोकपाल भारत सरकार के oयेसतक$ ता आ योग नई दHल& सेसभी क, जांच कराई जाने क, कृपा कर" गे तथा वत$मान अपील&य )ा*धकार मनरेगा लोकपाल पटना के दोन सद%य राधा ?कशोर झा एवं देवेश नाथ द&ि छत के 6व78ध PREVENTION OF CORRUPTION ACT 1988 एवं IPC क, सु संगत धारा के अंतग$त कड़ी कानूनी करवाई करनेके साथ उ त व>ण$त अपील&य )ा*धकार मनरेगा पटना के दोन स8%य के सQप-त क, भी जांच क, जाय ! (5) उHले खनीय है क, इससे पूव$ म" भी मने दनांक 2/12/2022 को SECERATORY sir MORD एवं DIRECTOR sir Mgnrega MORD GOI शकायत आ वेदन पD दए थे तथा अपील&य )ा*धकार को भंग करने एवं MORD Government Of India के %तर से मे रे शकायत के आ लोक म" जांच करने एवं कार$ वाई करने का मेरे दव ु ारा -नवेदन क, गई थी परVतु उ त शकायत पर आ जतक कोई जांच या कार$वाई न तो बहार सरकार दव ु ारा और न ह& MORD GOI दव ु ारा अबतक नह&ं ?कया गया है ! सुलभ )संग हेतु 2/12/2022 को द& गई शकायत आ वेदन पD क, छाया)-त आ वशयक कार$ वाई करनेएवं जांच p कानूनी कार$ वाई अपील&य )ा*धकार के 6व78ध करनेहेतु आ वेदन पD क, )-त पुनह संलCन है ! अतः भवद&य से सादर -नवेदन है क, उपरो त व>ण$त तqय एवं संलCन साbयो के आ लोक म" अपने %तर/MORD government of india new delhi के %तर से समु*चत कार$ वाई करने एवं उ*चत आ देश देने क, कृपा कर" गे, Page 16 of 20 साथ ह& अपील&य )ा*धकार मनरे गा लोकपाल पटना के 6व78ध कड़ी कानूनी कार$ वाई करने क, कृपा कर" गे।"
32. The CPIO furnished a reply to the Appellant on 21.12.2023 stating as under:
"Please refer to your above mentioned RTI applications. The requisite information is as under:-
2 Various complaints lodged by you, have been taken up by Govt. of Bihar (Commissioner, MGNREGA) and found to be partially true. Further action on the same is being taken against the concerned as per law. You will be informed about outcome in due course."
33. Being dissatisfied, the appellant filed a First Appeal dated 09.01.2024. The FAA vide its order dated 01.03.2024, held as under:
"This Order on Appeal pertains to first appeals, filed by Mohammad Reyaz Akhtar, resident of Bihar dated 9.1.2024 regarding information sought under RTI Act, 2005 received from the Central Public Information Officer (CPIO), regarding RTI applications dated 28, 29 & 30.11.2023.
2. As the First Appellate Authority of the Mahatma Gandhi NREGA Division, Ministry of Rural Development, I have reviewed your appeal, and my observations are as follows:
3. I am writing in response to your appeal filed under Section 19(1) of the Right to Information (RTI) Act, 2005, concerning status of various complaints sent to Ministry. In RTI application has sought information through RTI regarding various complaints and was initially submitted to the Ministry of Rural Development, Government of India.
4. It is to inform that all complaints have been sent to the Secretary, Rural Development Department, Old Secretariat, Government of Bihar vide letter dated 2nd January, 2024 (copy attached) with the request that the complaints may please be examined and ATR may be furnished to this Ministry at the earliest.
In light of the above, your appeal stands disposed of."
Page 17 of 2034. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
35. Proof of having served a copy of Second Appeals on Respondent while filing the same in CIC is not available on record.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through VC.
Respondent: Shri Manoj Kumar Meena, CPIO-cum-Assistant Director and Shri Ankit Sharma, SO, attended the hearing in person.
36. The Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
37. The Respondent submitted that a comprehensive reply in terms of the provisions of the RTI Act qua the RTI Application under question has been given to the Appellant vide letter dated 21.12.2023 informing as under:
"Subject: RTI applications with registration no. MORLD/R/P/23/00213 dated 30.11.2023, MORLD/R/P/23/00215 dated 30.11.2023, MORLD/R/P/23/00214, 30/11/2023, MORLD/R/E/23/02305 29/11/2023, MORLD/R/P/23/00218, 30.11.2023, MORLD/R/E/23/02300 28.11.2023, MORLD/R/P/23/00225, 04/12/2023, MORLD/R/P/23/00226, 04/12/2023 received from Sh Mohammad Reyaz Akhtar, Bihar received through online. Regarding Sir, Please refer to your above mentioned RTI applications. The requisite information is as under:-
2. Various complaints lodged by you, have been taken up by Govt. of Bihar (Commissioner, MGNREGA) and found to be partially true. Further action on the same is being taken against the concerned as per law. You will be informed about outcome in due course.
3.. If you are not satisfied with the reply / information, you may prefer an Appeal to Shri Sanjay Kumar, Deputy Secretary & First Appellate Authority (MGNREGA), Ministry of Rural Development, Krishi Bhavan, New Delhi, within 30 days of receipt of information."
38. He further submitted that the Appellant was informed by CPIO that the averred complaints have been sent to the Secretary, Rural Development, Bihar for examination and submission of ATR to this Ministry. In the meantime, State of Bihar vide their letter dated 13.07.2025 has Page 18 of 20 informed that SAU team has been constituted to examine the matter submit the report. He added that the concerned State Government is the ground-level implementing agency of PMAY-G. Therefore, the Appellant is advised to prefer a fresh RTI before the State Government with respect to issues related to PMAY-G. He added that their office vide letter dated 21.08.2025 has requested the Principal Secretary, Rural Development Department, State Government of Bihar, that a comprehensive ATR in the matter related to the complaints of the Appellant be intimated to him.
39. A written submission has been received from Shri Manoj Kumar Meena, CPIO-cum-Assistant Director, vide letter dated 13.08.2025, a copy of the same has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"Sir.
I am directed to refer to CICs Notices No. CIC/MORLD/A/2024/109560, 114926, 109561. 114934, 109562, 109559, 108787.109191,108785 and 109558 dated 06.08.2025 on the above-mentioned subject and to say that the submission of this Ministry in the matter is as under:
RTI application of Shri Mohammad Riyaj Akhtar dated 22.11.2023 was received in the MGNREGA Division of M/o Rural Development on 30.01.2023. The then CPIO, MGNREGA, Ministry of Rural Development provided the information to the applicant on 21.12.2023. The appeal dated 09.01.2024 was also received in the matter which was examined and disposed of by First Appellate Authority on 01.03.2024 by mentioning that the complaints have been forwarded to the State Government for submission the ATR.
In the RTI Application and Appeal, the appellant was seeking the copy of the detailed Action Taken so far of complaints mailed to this Ministry. The applicant was informed by CPIO that the complaints have been sent to the Secretary, RD. Bihar for examination and submission of ATR to this Ministry. In this meantime, State of Bihar vide their letter dated 13.07.2025 (copy enclosed) has informed that SAU team has been constituted to examine the matter submit the report.
2. In view of the above, the matter is submitted for kind perusal/Orders of CIC."
Decision:
40. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable in terms of the Page 19 of 20 provisions of the RTI Act has been given to the Appellant vide letter dated 21.12.2023. Hence, no intervention of the Commission is required in the instant cases.
41. Notwithstanding the above, since the subject-matter of the instant RTI Application more particularly pertains to the State Government, the Appellant is advised to take-up the issue before the competent authority/forum of the State as the Central Information Commission is not empowered to adjudicate upon the matters which are outside the purview of the Central List.
The Appeals are disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, MGNREGA Section, Department of Rural Development, Krishi Bhawan, New Delhi - 110001 Page 20 of 20 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)