Central Information Commission
Ashok Kumar vs Ut Of Jammu And Kashmir on 10 June, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/UTOJK/A/2023/146588
Shri Ashok Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
CPIO, Mission Directorate Poshan, Srinagar ...प्रनतवािीगण /Respondent
Date of Hearing : 07.06.2024
Date of Decision : 07.06.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 17.07.2023
PIO replied on : - -
First Appeal filed on : 02.09.2023
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 29.11.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 17.07.2023 seeking information on following points:-
(A) Kindly provide the copy of Utilization Certificate along with Audited Accounts of the listed NGO's/VO's accorded with sanction under NCS for the financial year 2019-20. (Govt. Order No. 163-JK(SWD) of 2020 Dated:
29/10/2020).
(B) Kindly provide the copy sanction under 'National Crèche Scheme for Children of Working Mothers' to NGO's/VO's for the financial year 2020-21, 2021-22 & 2022-23, if any, and copy of submitted Utilization Certificate thereon.
LIST OF NGO's/VO's accorded with sanction under NCS:-
1. M/s Bismah Social Welfare Society, Srinagar
2. M/s Border Area Development Council, Kupwara
3. M/s Dilshada Institute, Pulwama
4. M/s Evergreen Model Society, Srinagar
5. M/s Golden Urban & Rural Sanitation Society, Srinagar
6. M/s Hassina Ladies Vocational Centre, Srinagar 7. M/s J&K Rural Welfare Institution, Ganderbal
8. M/s J&K Yateem Trust, Srinagar
9. M/s Khakni Ladies Vocational Centre, Anantnag
10. M/s Master Institute, Srinagar
11. M/s Mighli Ladies Institution, Anantnag
12. M/s National Hamdard Society, Srinagar
13. M/s New Light Women's Welfare Society, Srinagar Page 1 of 2
14. M/s NGO's Coordination Federation, Srinagar
15. M/s Noor Educational Society, Baramulla
16. M/s Rehbar (An Organisation of Women & Child Development), Srinagar
17. M/s Shahmeer Welfare Educational & Environmental Trust, Budgam
18. M/s Sheikh-ul-Alam Welfare Society of Info Education & Technology, Srinagar 19. M/s Tameer-e-Maishira, Srinagar Dissatisfied due to non-receipt of information from the CPIO, the Appellant filed a First Appeal dated 02.09.2023 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Absent Both the parties remained absent during the hearing despite prior intimation.
Decision:
Keeping in view the facts of the case and the documents available on record the Commission finds that no reply is provided to the Appellant which is in contravention to the provisions of the RTI Act, 2005. Furthermore, none representing the Respondent was present during the hearing to explain the factual position in the matter.
In view of the above, the Commission directs Shri Sarvadaman Kumar, CPIO and Mission Director, PM POSHAN to provide to the Appellant point wise information as per available record in accordance with the provisions of the RTI Act, 2005 and also submit a show cause explanation to the Commission within 30 days from the date of receipt of this order stating the reasons for not replying to the RTI application within the stipulated time period and the reasons for his absence during the hearing.
The instant Second Appeal stands disposed off as such.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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