Central Information Commission
Dr. Priyam Singh vs Unique Identification Authority Of ... on 21 May, 2026
CIC/UIDAI/A/2025/607007
CIC/UIDAI/A/2025/616249
के य सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मु नरका
Baba Gangnath Marg, Munirka
नई द ल , New Delhi - 110067
वतीय अपील सं या / Second Appeal No. CIC/UIDAI/A/2025/607007
CIC/UIDAI/A/2025/616249
Dr Priyam Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Unique Identification
Authority of India (M/o. ... तवाद गण/Respondent
Electronics & I.T.), New
Delhi
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 607007 22.04.2024 15.05.2024 11.06.2024 18.06.2024 08.02.2025
2. 616249 22.01.2025 29.01.2025 04.02.2025 10.02.2025 07.04.2025
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 18.05.2026
Date of Decision: 21.05.2026
CORAM:
Hon'ble Commissioner
Shri P R Ramesh
ORDER
Page 1 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 Second Appeal No. CIC/UIDAI/A/2025/607007
1. The Appellant filed an RTI application dated 22.04.2024 seeking information on the following points:
1. Name of Document uploaded for updation of relationship status for Adhar no. xxxx0895821 by Swati Thakur i.e. my husband (Nitin Yadav) name replacing her father(Jagannath Singh) name.
2.Certified copy of Document uploaded for updation of relationship status for Adhar no. xxxx895821 by Swati Thakur i.e. my husband (Nitin Yadav) replacing her father(Jagannath Singh) name.
3. Demographic details of QR code decoding showing C/o-D/o or W/o of previous and updated adhar by Swati Thakur 1.1. The CPIO replied vide letter dated 15.05.2024 and the same is reproduced as under :-
आपको सूिचत िकया जाता है िक, आपके ारा िकसी अ के आधार से स ंिधत जानकारी चाही गयी है जो की आधार अिधिनयम, 2016 िक धारा 28 व 29 एवं धारा 33 के अनुसार (िव ीय और अ सहाियिकयों, मुिवधाओं और सेवाओं का ल त प रदान) आधार काय म के तहत नामां िकत का जनसां कीय और बॉयोमीिटक डे टा बॉयोमीिटक डे टा कृित म गोपनीय है , इसिलए इसे दान नहीं िकया जा सकता है । है। तथा सूचना का अिधकार अिधिनयम 2005 की धारा 8(1) (जे) के अनुसार जनसां कीय और बायोमेिटक डाटा (िनवासी का गत डाटा) की गोपनीय कृित को ान म रखते ए केवल िनवासी िजससे डाटा सं बंिधत है सूचना मांग सकता है। कोई अ आवेदक यह सूचना नहीं मांग सकता है। िकसी अ ाथ को तीसरी िकसी पाट या िकसी अ िनवासी से संबंिधत िकसी गत सूचना को नहीं िदया जाएगा तािक आधार काय म के तहत नामां िकत िनवासी की िनजता Page 2 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 सुरि त और गोपनीय बनी रहे। इसकी जानकारी ािधकरण की वेबसाइट िलंक : https://uidai.gov.in/about-uidai/right-to-information.html पर भी उपल है।
ब Further, as per Section 33(1) of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 as amended by the Aadhaar and Other Laws (Amendment) Act 2019 dated 24/07/2019, any disclosure of information (other than core biometric information), including identity information or authentication records can be made pursuant to an order of a court not inferior to that of a Judge of a High Court after giving opportunity of hearing to both UIDAI and the concerned Aadhaar number holder.
म. Also, the Supreme Court vide its Judgement dated 26/09/2018 in WP (C) 494 of 2012 and connected cases had clarified that an individual, whose information is sought to be released, shall be afforded an opportunity of hearing. If such an order is passed, in that eventuality, he shall also have right to challenge such an order passed by approaching the higher court.
During the hearing before the concerned court, the said individual can always object to the disclosure of information on accepted grounds in law, including Article 20(3) of the Constitution or the privacy rights etc. 1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.06.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 18.06.2024 observed as under.
2. ाथ ारा पूव म के ीय जनसूचना अिधकारी से माँ गी गई सूचना एवं ािधकरण के के ीय जनसूचना अिधकारी ारा उ े िदए गए जवाब के अवलोकन से यह तीत होता है िक, के ीय जनसूचना अिधकारी ारा िदया गया जवाब आर. टी.
आई. अिधिनयम, 2005 के िनयमों के अनु प है। अतः थम अपीलीय अिधकारी Page 3 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 इस िन ष पर प ं चे है िक सीपीआईओ ारा िदया गया उ र आर.टी.आई.
अिधिनयम, 2005 के ावधानों के अनुसार सही है। अतएव उ के आलोक म, म गत थम अपील के आवेदन को िबना िकसी िनदश के खा रज करता ँ एवं तदानुसार इस अपील को िन ा रत करता ँ ।
1.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated .....
Second Appeal No. CIC/UIDAI/A/2025/616249
2. The Appellant filed an RTI application dated 22.01.2025 seeking information on the following points:
1. Name of document used for Proof of Relationship document, containing name of Head of Family used as list of documents that may be presented to evidence Proof of Identity in respect Aadhaar Number Holder of any age as prescribed by UIDAI in Aadhaar No. 249590895821 of Swati Thakur
2. Name of year in which demographic details as relationship status updated from D/o-Jagannath Singh to C/o Nitin Yadav
3. as prescribed document listed on number 1,3,11,12,13,15,30,32,33 what document number used 2.1. The CPIO replied vide letter dated 29.01.2025 and the same is reproduced as under :-
आपको सूिचत िकया जाता है िक, आपके ारा िकसी अ के आधार से स ंिधत जानकारी चाही गयी है जो की आधार अिधिनयम, 2016 िक धारा 28 व 29 एवं धारा 33 के अनुसार (िव ीय और अ सहाियिकयों, सुिवधाओं और सेवाओं का ल त प रदान) आधार काय म के तहत नामां िकत का जनसां कीय और बॉयोमीिटक डे टा कृित म गोपनीय है , इसिलए इसे दान नहीं िकया जा सकता है ।Page 4 of 8
CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 तथा सूचना का अिधकार अिधिनयम 2005 की धारा 8(1) (जे) के अनुसार जनसां कीय और बायोमेिटक डाटा (िनवासी का गत डाटा) की गोपनीय कृित को ान म रखते ए केवल िनवासी िजससे डाटा संबंिधत है सू चना मांग सकता है। कोई अ आवेदक यह सूचना नहीं मांग सकता है । िकसी अ ाथ को तीसरी िकसी पाट या िकसी अ िनवासी से संबंिधत िकसी गत सूचना को नहीं िदया जाएगा तािक आधार काय म के तहत नामांिकत िनवासी की िनजता सुरि त और गोपनीय बनी रहे। इसकी जानकारी ािधकरण की वे बसाइट िलंक : https://uidai.gov.in/about-uidai/right-to-information.html पर भी उपल है।
ब. Further, as per Section 33(1) of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 as amended by the Aadhaar and Other Laws (Amendment) Act 2019 dated 24/07/2019, any disclosure of information (other than core biometric information), including identity information or authentication records can be made pursuant to an order of a court not inferior to that of a Judge of a High Court after giving opportunity of hearing to both UIDAI and the concerned Aadhaar number holder.
स. Also, the Supreme Court vide its Judgement dated 26/09/2018 in WP (C) 494 of 2012 and connected cases had clarified that an individual, whose information is sought to be released, shall be afforded an opportunity of hearing. If such an order is passed, in that eventuality, he shall also have right to challenge such an order passed by approaching the higher court. During the hearing before the concerned court, the said individual can always object to the disclosure of information on accepted grounds in law, including Article 20(3) of the Constitution or the privacy rights etc. 2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.02.2025 alleging that the information provided was Page 5 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 incomplete, false and misleading. The FAA vide order dated 10.02.2025 observed as under:-
"सूचना का अिधकार अिधिनयम, 2005 के अंतगत Dr Priyam Singh ारा ेिषत आर.टी.आई आवेदन पंजीकरण सं ा UIDAI/R/E/25/00174 िदनांक 22.01.2025, के ितउ र म ी सुिमत िम ा, के ीय जनसूचना अिधकारी ारा े िषत िकए गए (प िदनांक 29.01.2025) के संबंध म आवेदककता ारा अपील सं ा UIDAI/A/E/25/00065 िदनां क 04.02.2025 जोिक े ीय कायालय िद ी म 07.02.2025 को ा ई है ।2. ाथ ारा पूव म के ीय जनसूचना अिधकारी से माँगी गई सूचना एवं ािधकरण के के ीय जनसूचना अिधकारी ारा उ े िदए गए जवाब के अवलोकन से यह तीत होता है िक, के ीय जनसूचना अिधकारी ारा िदया गया जवाब आर.टी.आई. अिधिनयम, 2005 के िनयमों के अनु प है । अतः थम अपीलीय अिधकारी इस िन ष पर प ं चे है िक सीपीआईओ ारा िदया गया उ र आर.टी.आई.
अिधिनयम, 2005 के ावधानों के अनुसार सही है । अतएव उ के आलोक म, म गत थम अपील के आवेदन को िबना िकसी िनदश के खा रज करता ँ एवं तदानुसार इस अपील को िन ा रत करता ँ ।"
2.3. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal dated 07.04.2025.
Facts emerging in Course of Hearing:
Appellant: Present through video-conference.
Respondent: Ms. Dharmveer Kushwaha, Deputy Director - participated in the hearing through video-conference.
3. The Appellant inter alia submitted that the relevant information has not been provided to him till date. She averred that the details which she has sought does not fall Page 6 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 under the ambit of personal information of third party and same is not exempted from disclosure under Section 8(1)(j) of the RTI Act. She averred that she has sought information related to her
4. The Respondent while defending their case inter alia submitted that the information sought pertains to third party details and accordingly, cannot be shared under Section 8(1)(j) RTI Act. The Respondent further referred Section 28(2) and 28(5)of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016. He further relied upon Section 33(1) of the Aadhaar Act which permits disclosure of Aadhaar-related information, except core biometric data, only pursuant to an order of a court not below the rank of a High Court Judge.
Decision:
5. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observed that the information sought by the Appellant pertains to Aadhaar-related demographic details and documents submitted by a third party for updation of Aadhaar records. The Commission notes that such information is personal in nature and is protected under the provisions of Section 8(1)(j) of the RTI Act, 2005. The Commission further takes note of the submissions of the Respondent that disclosure of Aadhaar-related information is specifically governed by the provisions of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016. In particular, Sections 28 and 29 of the Aadhaar Act cast a statutory obligation upon UIDAI to ensure confidentiality and security of demographic and biometric information of Aadhaar holders. It is noted that mere personal grievance or private dispute cannot be construed as a ground for disclosure of third-party personal information under the RTI Act. It is noted that the Appellant's queries had been appropriately answered by the concerned PIO. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to Page 7 of 8 CIC/UIDAI/A/2025/607007 CIC/UIDAI/A/2025/616249 the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. Matters are disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सू चना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:
1 The CPIO Director & CPIO, Unique Identification Authority of India (M/o. Electronics & I.T.), Regional Office, Ground Floor, Supreme Court Metro Station, Pragati Maidan, New Delhi-110001.
2 Dr Priyam Singh Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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