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Central Information Commission

Mr.Ajit Kumar Singh vs Ministry Of Statistics And Programme ... on 7 February, 2014

                  Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
          Telefax:011­26180532 & 011­26107254  Website­cic.gov.in

                  Appeal: No. CIC/DS/A/2013/000695/MP
 
Appellant /Complainant        :     Shri Ajit Kumar Singh, Bhagalpur 
Public Authority         :          M/o Statistics & Prog. & 
Implementation, N. Delhi 

Date of Hearing               :     07 February  2014

Date of Decision              :     07 February 2014 
  
Facts:­ 

1. The   appellant,   Shri   Ajit   Kumar   Singh,   submitted   RTI  application   dated   31   October   2012   before   the   Central   Public  Information   Officer   (CPIO),   Department   of   Human   Resource  Development,   New   Delhi,   seeking   information   relating   to   the  funds   provided   to   the   Honorable   Members   of   Parliament   for  providing     books   for   the     library   in   their   Parliamentary  Constituency     through   a   total   of   03   points.   The   application  was   transferred   to   the   M/o   Statistics   &   Programme  Implementation.

2. The appellant  preferred appeal  dated 15 January 2012 to  the First Appellate Authority (FAA),  when he did not  receive  any   reply   from   the   CPIO   concerned.   Vide       order   dated   13  February   2012,   CPIO   furnished   point­wise   information   to   the  appellant. Vide  order dated 10 December 2012, the FAA upheld  the   CPIO's   decision.   FAA   letter   dated   25   February   2013  transferred   the   appeal   to   MPLADS   Division   for   supply   of  information.

3. Being  aggrieved and not satisfied  by the above response  of the public authority, the appellant preferred second appeal  before the Commission.  

4. The   matter   was   heard   today   via   videoconferencing.   The  appellant,   Shri   Ajit     Kumar   Singh   was   present   and   made  submissions from Bhagalpur. The respondents Shri D. Sai Baba,  Director   (MPLADS),   Ministry   of   Statistics   &   Programme  Implementation   and   Shri   Pathania,   Assistant   were   present   in  person and made submissions.  

            

 5. The respondents submitted that they have already informed  the appellant that under the Members of Parliament Local Area  Development   Scheme   (MPLADS)   funds   are   sent     to   the   nodal  district   authorities   of   the   MPs,   directly.     The   nodal  district   authorities   examine   and   implement   the   eligible  developmental   works  recommended  by   the   Members   of   Parliament  and  maintain   the   details   of  individual    works     executed  and  the amount spent under the MPLADS.  The Ministry of Statistics  &   Programme   Implementation   only   receives   the   cumulative  information on the number of works recommended, sanctioned and  total expenditure incurred.   And as the works recommended by  the   Hon'ble   MPs   are   executed   by   the   respective     nodal  districts   the   applicant   can   get   the   details   with   respect   to  the amount spent on purchase of books for libraries from the  district authorities concerned. 

6. The appellant was therefore  advised to contact the Nodal  districts   concerned   to   get   any   additional   and   specific  information   regarding   the   specific   works     got   carried   under  MPLAD Scheme in which the expenditure is incurred. Further the  appellant   may   also   visit   the   website   i.e.  www.mplads.nic.in  for   any   information   regarding   the   circulars   issued,   funds  released­constituent   wise,   consolidated     amount  spent   on   the  works in the individual districts, etc.

7. The   appellant   submitted   that   if   no   information   is  available with the public authority, the same is to be given  to   him,   in   writing   in   Hindi   language.   Shri   D.   Sai   Baba   has  agreed to do the same.

Decision Notice

8. The   Commission   is   satisfied   with   the   CPIO's   submissions  that the information sought may not be provided as the same is  not being maintained with the public authority.

9. However,   the   CPIO   is   directed   to   provide   in   writing  (Hindi   language)  to   the   appellant   that  no   information   is  available   with   the   public   authority   within   10   days   of   the  receipt of the order of the Commission.

10. The appellant is free to approach the suitable forum for  the redressal of his grievance, if any.

(Manjula Prasher) Information Commissioner              Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­   Central Public Information    Officer  M/o Statistics & Programme  Implementation,  MPLADS Division, Sardar Patel  Bhawan,  Sansad Marg, New Delhi­110001  Mr. Ajit Kumar Singh,  Rajwati Lane, Adampur Chowk,  Bhagalpur, Bihar­812001 First Appellate Authority  M/o Statistics & Programme  Implementation, MPLADS Division,  Sardar Patel Bhawan,  Sansad Marg, New Delhi­110001