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[Cites 3, Cited by 1]

Central Information Commission

Ashok Kumar vs Ut Of Jammu And Kashmir on 30 December, 2020

                                के न्द्रीयसूचनाआयोग
                       Central Information Commission
                             बाबागंगनाथमागग, मुननरका
                       Baba Gangnath Marg, Munirka
                         नईददल्ली, New Delhi-110067

 नितीय अपील संख्या / Second Appeal Nos.: File nos. as per Annexure 1(A)



Shri Ashok Kumar                                       ... अपीलकताग/Appellant
Jammu Cantt - 180003



      1.    M/s Alamdar Social Welfare Society (NGO)
      2.    M/s Chaudhary Bright Academy (NGO)
      3.    M/s Blue Dart Centre for Women (NGO), Srinagar
      4.    M/s. Janu Social Welfare Society (NGO), Samba
      5.    M/s Centre for Slum Development (NGO), Srinagar
      6.    M.s United Welfare Society (NGO), Jammu
      7.    M/s Satya Education Research & Welfare Society (NGO), Jammu
      8.    M/sKiran Rural Women Development Society (NGO), Jammu
      9.    M/s Rural Artisans Welfare Society (NGO), Jammu
      10.   M/s. S.S.Institute of Professional & Technical Education (NGO), Jammu
      11.   M/s Shah Asrar People Welfare Association (NGO),Kishtwar
      12.   M/s. Allma Iqbal Development Environmental Sports & Cultural Welfare
            Society (NGO), Kishtwar
      13.   M/s Hassina Ladies Vocational Centre (NGO), Pulwama.
      14.   M/s Ganit-Ul-Aloom Charitable Trust, Doda
      15.   M/s Firdaus Institute (NGO). Banihal.
      16.   M/s Cultural Educational Environmental Organisation (NGO), Budgam
      17.   M/s Border Area Development Council (NGO), Kupwara
      18.   M/s Voluntary Organisation for International Cooperation & Equality (VOICE)
            (NGO), Jammu
      19.   M/s Social Welfare International Society (NGO), Jammu.
      20.   M/s Shakti Kala Shiksha Kendra (NGO), Jammu.
      21.   M/s Rukhsana Institute (NGO), Banihal
      22.   M/s Parivartan (NGO), Jammu
      23.   M/s Noor Education Society (NGO), Sopore.
      24.   M/s Master Institute (NGO), Srinagar.
      25.   M/s JagritiMahilaUdhyog Kendra (NGO), Jammu
      26.   M/s J&K State Welfare Institute (NGO), Doda
      27.   M/s. J&K Rural Welfare Institution (NGO), Srinagar
      28.   M/s Helping Hand A Society (NGO), Jammu.
      29.   M/s Mighli Ladies Institution (NGO), Srinagar.
      30.   M/s Kamal Voluntary Typing/Shorthand Training Institute (NGO), Jammu
      31.   M/s Educational Environmental Social Sports Cultural Society (NGO), Doda
      32.   M/s Evergreen Model Society (NGO
      33.   M/sDilshada Institute (NGO), Pulwama


                                                                          Page 1 of 28
          34.    M/s J&K Yateem Trust, Srinagar.
         35.    M/sKapran Women‟s Welfare Society (NGO), Anantnag.
         36.    M/sSain Baba Welfare Society (NGO), Jammu
         37.    M/s New Light Women Welfare Society (NGO) Srinagar
         38.    M/sNational Selaee Centre (NGO), Anantnag.
         39.    M/s National Hamdard Society (NGO), Srinagar
         40.    M/sKhakni Ladies Vocational Centre (NGO), Anangnag.
         41.    M/s Women‟s Era Welfare Society (NGO), Srinagar.
         42.    M/s Village Social Welfare and Development Commmittee (NGO),Kathua
         43.    M/s Society for Welfare of Downtrodden (NGO), Jammu
         44.    M/s Shakti Women Welfare Society (NGO), Jammu
         45.    M/s Shab-I-Alam Women Welfare Society (NGO), Srinagar
         46.    M/s Shahmeer Welfare Education & Environmental Trust (NGO), Budgam
         47.    M/s NGO Coordination Federation (NGO), Srinagar
         48.    M/s Golden Urban & Rural Sanitation Society (NGO),Srinagar
         49. M/s Scholastic Alliance for Human Action & Rural Development (NGO),
             Regd. Off: Ward No. 4, Near Bus Stand, Billawar, Kathua
         50.    PIO, J & K State Social Welfare Board/Department, Civil Secretariat
         1.
                Jammu -180001

                                                         ...प्रनतवादीगण/Respondent



Date of Decision                    :      30.12.2020
Chief Information Commissioner      :      Shri Y. K. Sinha
 Case         Date of RTI   CPIO reply      First        FAA's          Second
 No.                                       Appeal        Order        Appeal filed
                                           dated         dated            on

110388        1.10.2019                  26.11.2019                   03.03.2020

110391        1.10.2019                  28.11.2019                   03.03.2020

115142        5.11.2019                  22.11.2019                   28.05.2020

115144        5.11.2019                  22.12.2019                   28.05.2019

115495        5.11.2019                  22.11.2019                   01.06.2020

123017        5.12.2019                  25.01.2020                   17.08.2020

123020        5.12.2019                  25.01.2020                   17.08.2020

132270        10.03.2020                 28.07.2020                   21.10.2020

132271        20.02.2020                 13.05.2020                   21.10.2020

132272        20.02.2020                 20.05.2020   28.05.2020      21.10.2020



                                                                           Page 2 of 28
 132273   28.02.2020   28.07.2020                21.10.2020

132274   28.02.2020   28.07.2020                21.10.2020

132510   28.02.2020   09.06.2020                22.10.2020

132511   28.02.2020   09.06.2020                22.10.2020

132512   28.02.2020   09.06.2020                22.10.2020

132513   28.02.2020   09.06.2020                22.10.2020

132514   28.02.2020   09.06.2020                22.10.2020

132515   28.02.2020   09.06.2020                22.10.2020

134202   28.02.2020   15.06.2020                05.11.2020

134204   28.02.2020   15.06.2020                05.11.2020

134205   28.02.2020   15.06.2020                05.11.2020

134206   28.02.2020   15.06.2020                05.11.2020

134207   28.02.2020   15.06.2020   22.06.2020   05.11.2020

134208   28.02.2020   15.06.2020                05.11.2020

134209   28.02.2020   15.06.2020                05.11.2020

134210   28.02.2020   15.06.2020                5.11.2020

134211   28.02.2020   15.06.2020                5.11.2020

134212   28.02.2020   15.06.2020                5.11.2020

134213   28.02.2020   15.06.2020                5.11.2020

134214   28.02.2020   15.06.2020                5.11.2020

134882   03.03.2020   20.06.2020                10.11.2020

134884   03.03.2020   20.06.2020                10.11.2020

134885   03.03.2020   20.06.2020                10.11.2020

134888   03.03.2020   20.06.2020                10.11.2020

134889   03.03.2020   20.06.2020                10.11.2020

134890   03.03.2020   20.06.2020                10.11.2020



                                                   Page 3 of 28
 134894   03.03.2020               20.06.2020                 10.11.2020

134895   03.03.2020               20.06.2020                 10.11.2020

137248   10.03.2020               22.06.2020                 26.11.2020

137249 10.03.2020                 22.06.2020                 26.11.2020

137250 10.03.2020                 22.06.2020                 26.11.2020

137251 10.03.2020                 22.06.2020                 26.11.2020

137252 10.03.2020                 22.06.2020                 26.11.2020

137253 10.03.2020                 22.06.2020                 26.11.2020

137254 10.03.2020                 22.06.2020                 26.11.2020

137255 10.03.2020                 22.06.2020                 26.11.2020

137256 10.03.2020                 22.06.2020                 26.11.2020

137257 10.03.2020                 22.06.2020                 26.11.2020

137258 10.03.2020                 22.06.2020                 26.11.2020

137259 10.03.2020                 22.06.2020                 26.11.2020

139994   10.03.2020               11.07.2020                 17.12.2020

139995 03.03.2020                 11.07.2020                 17.12.2020

139997 03.03.2020                 11.07.2020   08.07.2020    17.12.2020

139998 28.02.2020                 22.06.2020                 17.12.2020

140289 10.03.2020                 22.06.2020                 21.12.2020

115499 15.12.2019                 12.02.2020                 01.06.2020

115500 24.12.2019                 12.02.2020   10.03.2020    01.06.2020

  Note: The present batch of appeals as listed above in Annexure 1A is
  preferred by the same Appellant from different NGOs (list attached) in
  the UT of Jammu & Kashmir. Since the issues involved in the present
  appeals as well as relief sought are identical in nature, the Commission
  proposes to club these said matters and adjudicate upon them all
  together through the present order for the sake of brevity and avoidance
  of multiple proceedings.




                                                                 Page 4 of 28
                                        ORDER

Information sought and background of the case (1) CIC/UTOJK/A/2020/110388 The Appellantvide RTI application dated 01.10.2019 sought the following information from M/s Alamdar Social Welfare Society (NGO):

i. Subject matter of information: -

a) Information with regard to registration documents, accountability, functioning, genuineness & financial soundness of registered NGO substantially funded by GOI in the Ministry of Women & Child Development under Social Welfare Schemes.

ii. The period to which the information relates: -

Financial Year 2016-17, 2017-18, 2018-19 & 2019-20 iii. Description of the information required: -

A. Information pertaining to Registered NGO: -
i. Kindly provide copy of latest Registration Renewal Certificate issued from O/o Registrar of Societies, J&K Government. ii. List of latest Managing Body Members issued from O/o District Magistrate,J&K Government.
iii. Details of Bank Accounts (A/c No., Bank Name & Branch) maintained by the NGO and also provide llst of authorized signatories. iv. Copy of PAN Card, Registration under 12AA & 80-G issued from O/o Commissioner Income Tax Department. Copy of FCRA issued from GOI in theMinistry of Home Affairs.
v. Copy of Organizational Balance Sheet of NGO for the financial year 2016-17,2017-18 & 2018-19.
vi. Copy of Income Tax Returns along with Computation Statement for the assessment year 2O17-18,2018-19 & 2019-20. vii. Copy of Utilization Certificates of all the Grant-in-Aid Schemes (Govt.
of India/ State Govt./ Corporations/ Agencies/ Banks/ Corporate Social Responsibility & Foreign Funding's) Sanctioned during the financial year2016-17, 2017-18 & 2018-19.
B. Information pertaining to "National Creche Scheme" substantially funded by GOIin the Ministry of Women & Child Development: -
Page 5 of 28
i. Kindly provide details of Supplementary Nutrition expenditure for a period from 01/01/2O16 to 30/O9/2019 under' National Creche Scheme'.
a. Name of the Dealer/Shopkeeper.
b. Amount of Nutrition purchased from each Dealer (provide copy of one Invoice of each Dealer).
c. Amount of Payment made to each Dealer (mention whether through Cash/Cheque/Bank transfer) d. Amount of Payment outstanding towards each Dealer as on 30/09/2019.
ii. Details of Creche Worker &Creche Helper for a period from 01/01/2016 to 30/09/2019 under'National Creche Scheme' :
a. Name of the Creche Worker &Creche Helper along with address andperiod of their appointment.
b. Amount of Payment made to each Creche Worker &Creche Helper(mention whether through cash/Cheque/Bank transfer) c. Amount of Payment outstanding towards each Creche Worker & Creche Helper as on 30/09/20L9.
iii. Details of Doctor for a period from 01/01/2016 to 30/09 /2O19 under NationalCreche Scheme:
a. Name of the Doctor with period of consultation under National CrecheScheme.
b. Amount of Honorarium paid & outstanding towards Doctor as on 30/09/2019.
iv. Details of Yearly Grant-in-Aid sanctioned for the financial year 2Ol6- 17, 2O17-18, 2018-19 & 2019-20 under „National Creche Scheme' sponsored by GOI in the Ministry of Women & Child Development.
a. Yearly amount of Grant-in-Aid sanctioned.
b. Yearly amount of Utilization & Claim of NGO.
c. Yearly amount of acceptance of accounts from Govt. d. Yearly amount of Grant-in-Aid released.
e. Amount of Grant-in-Aid outstanding as on 3O/O9/2O19.
v. Details of Income & Loans of NGO for the financial year 2016- 17,2O17-18 &2018-19.
a. Amount of Donations in Cash, Cheque & Bank transfer. b. Amount of other Income (Sale/Interest/Rent etc.) c. Amount of secured/unsecured Loan raised (mention Name & addressof person provided loans) Page 6 of 28 Having not received any response from the public authority, the Appellant filed a first appeal on 22.12.2019 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.
In the similar fashion, the Appellant has sought information with regard to other Non-Governmental organisations vide separate RTI applications.
(2) CIC/UTOJK/A/2020/103191 The Appellant filed an RTI application dated 1.10.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s Chaudhary Bright Academy (NGO).

Having not received any response from the public authority, the Appellant filed a first appeal on 22.12.2019 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

The Appellant has enclosed an order from Executive Director/Secretary, J & K State Social Welfare Board which is reproduced as under:

"ORDER No. 37 of 2019
DATED: 11.06.2019 subject:- stoppage of grant-in-aid in favour of NGO's/Vos receiving grant-in- aid from J&K State Social Welfare Board under National Creche Scheme.
Ref :- SIC/CO/SAI 09-1 0/201 8/1992-95 dated : 20.05.2019 Ref:- SWB/J&[(275-79 dated: 22.05.2019 Whereas, this office has received RTI application from Sh. Ashok Kumar H.No.280/2, Narwal Pain Satwari, Jammu time and again which was followed in letter and spirit under RTI Act 2009.
Whether, the Incharge Creche Scheme of concerned section has provided the records whatever was available with him/her and has further submitted that the rest of information sought in the instant RTI is not available in the Board records and the same is available with the NGO's/VO's.
Whereas this office has intimated the NGO's/VO's to provide the rest of information which remains available with the NGO's/VO's as per the set procedures and the norms. The PIO has time and again requested the NGO's/VO's to provide the pending information duly available with them.
Whereas, Hon'ble State Information Commission vide interim order No.SIC/CO/SA/709-10/2018/1992-95 dated 20.05.2019 has directed the J&K State Social Welfare Board for stopping the funds to NGO's/VO's receiving Page 7 of 28 grants-in-aid for failing to provide the information sought under National Creche Scheme.
Whereas, this office after receiving the interim order on 20.05.2019 immediately conveyed the directions of Hon'ble State Information Commission to the NGO's/VO's vide office letter No. SWB/J&K/275-79 dated 22.05.2019.
Whereas this office has provided a time period of seven days for receiving the information sought so that the same may be provided to the Hon'ble State Information Commission failing which the grants-in-aid funding will be stopped forthwith. It is worthwhile to mention here that this office has not received any information from the NGO's/VO's reflecting a clear violation of instructions of this office and hence State Information Commission as well.
Hence, in the light of above cited facts, it becomes crystal clear that NGO's/VO's seems disinterested to reveal the information sought time and again by J&K State Social Welfare Board for onward submission to the Hon'ble State Commission. All this undermines the credibility of this office besides causing the defamation and mental harassment for the Board authorities.
As a matter of fact, this office is duty-bound to comply with the instruction of Hon'ble State Information Commission which commands for the stoppage of funds under grant-in-aid (National Creche Scheme) with immediate effect.
Therefore, the funds available with the Board under the National Creche Scheme are hereby stopped with immediate effect until the NGO's/VO's provides the information/records to the outmost satisfaction of the Board and Hon'ble State Information Commission as well.
Sd/ (3) CIC/UTOJK/A/2020/115142 The Appellant filed an RTI application dated 05.11.2019.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s Blue Dart Centre for Women (NGO, Srinagar. Having not received any response from the public authority, the Appellant filed a first appeal on 25.11.2019 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instantSecond Appeal.
(4) CIC/UTOJK/A/2020/115144 The Appellant filed an RTI application dated 05.11.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s Janu Social Welfare Society (NGO, Samba.
Page 8 of 28

Having not received any response from the public authority, the Appellant filed a first appeal on 22.12.2019 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(5) CIC/UTOJK/A/2020/115495 The Appellant filed an RTI application dated 05.11.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s Centre for Slum Development (NGO), Srinagar.

Having not received any response from the public authority, the Appellant filed a first appeal on 22.11.2019 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instantSecond Appeal.

(6) CIC/UTOJK/A/2020/123017 The Appellant filed an RTI application dated 05.12.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s United Welfare Society (NGO, Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 25.01.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(7) CIC/UTOJK/A/2020/123020 The Appellant filed an RTI application dated 05.10.2019 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/110388 with regard to M/s. Satya Education Research and Welfare Society. Having not received any response from the public authority, the Appellant filed First Appeal on 28.11.2019.

Vide letter dated 03.03.2020, Chairperson, M/s Satya Education Research and Welfare Society sent a letter to the Secretary, J&K Social Welfare Board which is reproduced below:

Esteemed Sir / Madam Myself Neeru Gupta Chairperson of Satya Educational Research & Welfare SocietyI would like to bring in your kind notice that we were running two Creches under Satva Educational Research Welfare Society from last 6-7 years. Now I am applying for the closure of both the Creches because due to insufficient funds and all the staff members has left because they have not been granted their salaries. In financial year 2016-17 & 2017-78 we were supported to receive funds for four quarters but received only for one quarter which is 61440, 6600, 2986 in each financial year. Both of our Creches were running smoothly till31-2018. All the members also withdraw their name from the Society/committee list. So I would like to conclude with; please clear all the funds which were pending because we Page 9 of 28 have the liabilities to pay which were like rent of the room, kirayana bill , electricity bill etc. Please consider our letter for the course of both the Creches.
Thanking you Satya Research &Educational Welfare Society.
Sd/ Chairperson Neeru Gupta .....................................................................................................................
(8) CIC/UTOJK/A/2020/132270 The Appellant filed an RTI application dated 05.10.2019 seeking information as reproduced below with regard to M/s Kiran Rural Women Development Society (NGO), Jammu:
.
DETAILS OF INFORMATION SOUGHT
1. Subject matter of information: - Information with regards to accountability,functioning, genuineness & financial soundness of -

registered NGO/VO in implementing "National Creche Scheme"

substantially funded by GoI in the Ministry of Women & Child Development.

    II.       The period to which the information relates: - 01/01/2016 to
              31/12/2019

    III.      Description of the information required: -

A. Kindly provide certified copies of Supplementary Nutrition Invoices/ Bills for a period 01/01/2016 to 31/12/2019 in terms of implementing Grant-in-Aid under "National Creche Scheme".

B. Kindly provide details of Payments made to Suppliers of Supplementary Nutrition in terms of date, amount & mode of payment, for a period 01/01/2016 to 31/12/2019 in implementing Grant-in-Aid under "National Creche Scheme".

C. Kindly provide details of Unsecured Loan raised & refunded in terms of name,dates, amount & mode of loan raised & refunded for a period of O1/O1/2016 to31/12/2019.

D. Kindly provide the Creche wise details of facilities provided in terms ofFurniture, Fan, Cooler, Inverter, Water Filter/Purifier, Page 10 of 28 Water Tank, CookingFacilities (Gas/Kerosene Stover, Traditional Chullah), Utensils, Dari, pillow]Blankets and details of 03 Meals (morning snacks,' noon meal, afternoon snacks) provided to beneficiaries under "National Creche Scheme".

Having not received any response from the public authority, the Appellant filed First Appeal on 28.07.2020. Feeling aggrieved, the Appellant approached the Commission with the instantSecond Appeal.

The Appellant vide letter dated 10.05.2020 also taken up the matter with the CPIO, J&K State Social Welfare Board seeking their assistance with regard to delivery/transfer of RTI application to the respondent since the RTI application has been returned undelivered from the postal department.

(9) CIC/UTOJK/A/2020/132272 The Appellant filed an RTI application dated 20.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Rural Artisans Welfare Society (NGO), Jammu. The Appellantvide letter dated 10.03.2020 also took up the matter with the CPIO, J&K State Social Welfare Board seeking their assistance with regard to delivery/transfer of RTI application to the respondent since the RTI application was returned undelivered by the postal department. CPIO/Welfare Officer, J&K Social Welfare Board vide letter dated 16.03.2020 forwarded the RTI application to the CPIO, Rural Artisans Welfare Society, Jammu.

CPIO vide letter dated 28.05.2020 furnished point wise information to Appellantas available on record. Dissatisfied with the information received, the Appellant filed First Appeal on 20.05.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(10) CIC/UTOJK/A/2020/132272 The Appellant filed an RTI application dated 20.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s S.S. Institute of Professional & Technical Education, Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 13.05.2020. The FAA vide order dated 10.06.2020 disposed of the appeal. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(11) CIC/UTOJK/A/2020/132273 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with Page 11 of 28 regard to M/s. Shah Asrar People Welfare Association (NGO), Kishtwar. The Appellant vide letter dated 10.05.2020 also took up the matter with the CPIO, J&K State Social Welfare Board seeking their assistance with regard to delivery/transfer of RTI application to the respondent since the RTI application was returned undelivered by the postal department.

CPIO/Welfare Officer, J&K Social Welfare Board vide letter dated 17.06.2020 forwarded the RTI application to the CPIO, Rural Artisans Welfare Society, Jammu.

Having not received any response from the public authority, the Appellant filed First Appeal on 28.07.2020. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(12) CIC/UTOJK/A/2020/132274 TheAppellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Allma Iqbal Development Environmental Sports & Cultural Welfare Society (NGO), Kishtwar. The Appellant vide letter dated 10.05.2020 also took up the matter with the CPIO, J&K State Social Welfare Board seeking their assistance with regard to delivery/transfer of RTI application to the respondent since the RTI application was returned undelivered by the postal department.

CPIO/Welfare Officer, J&K Social Welfare Board vide letter dated 17.06.2020 forwarded the RTI application to the CPIO, Rural Artisans Welfare Society, Jammu.

Having not received any response from the public authority, the Appellant filed First Appeal on 28.07.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(13) CIC/UTOJK/A/2020/132510 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Hassina Ladies Vocational Centre (NGO), Pulwama. Having not received any response from the public authority, the Appellant filed First Appeal on 28.07.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

Page 12 of 28

(14) CIC/UTOJK/A/2020/132511 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Ganit-Ul-Aloom Charitable Trust, Doda. Having not received any response from the public authority, the Appellant filed First Appeal on 09.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(15) CIC/UTOJK/A/2020/132512 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Firdous Institute (NGO), Banihal. Having not received any response from the public authority, the Appellant filed First Appeal on 09.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(16) CIC/UTOJK/A/2020/132513 The Appellant filed an RTI application dated 28.02.2020 the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Cultural Educational Environmental Organisation (NGO), Budgam. Having not received any response from the public authority, the Appellant filed First Appeal on 09.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(17) CIC/UTOJK/A/2020/132514 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Chaudhary Bright Academy (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 09.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the Second Appeal.

(18) CIC/UTOJK/A/2020/132515 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Border Area Development Council (NGO), Kupwara. Having not received any response from the public authority, the Appellant filed First Appeal on 09.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

Page 13 of 28

(19) CIC/UTOJK/A/2020/134202 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Voluntary Organisation for International Cooperation & Equality (VOICE), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(20) CIC/UTOJK/A/2020/134204 The Appellant filed an RTI application dated 28.02.2020 the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Socio Welfare International Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(21) CIC/UTOJK/A/2020/134205 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Shakti Kala Shiksha Kendra (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(22) CIC/UTOJK/A/2020/134206 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Rukhsana Institute (NGO) Banihal. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(23) CIC/UTOJK/A/2020/134207 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Parivartan (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

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(24) CIC/UTOJK/A/2020/134208 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Noor Education Society (NG), Sopore. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(25) CIC/UTOJK/A/2020/134209 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Master Institute (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(26) CIC/UTOJK/A/2020/134210 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Jagriti Mahila Udhyog Kendra (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(27) CIC/UTOJK/A/2020/134211 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s J&K State Welfare Institute (NGO), Doda. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(28) CIC/UTOJK/A/2020/134212 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s J&K Rural Welfare Institution (NGO) Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

Page 15 of 28

(29) CIC/UTOJK/A/2020/134213 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Helping Hand A Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(30) CIC/UTOJK/A/2020/134214 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Mighili Ladies Institution (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 15.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(31) CIC/UTOJK/A/2020/134882 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Kamal Voluntary Typing/Shorthand Training Institute (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(32) CIC/UTOJK/A/2020/134884 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to Janu Social Welfare Society (NGO), Samba. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(33) CIC/UTOJK/A/2020/134885 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Grameen Kalyan Sangthan Society (NGO), Kathua. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

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(34) CIC/UTOJK/A/2020/134888 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Educational Environmental Social Sports Cultural Society (NGO), Doda. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(35) CIC/UTOJK/A/2020/134889 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Evergreen Model Society (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(36) CIC/UTOJK/A/2020/134890 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Dilshada Institute (NGO), Pulwama. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(37) CIC/UTOJK/A/2020/134894 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. J&K Yateem Trust (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(38) CIC/UTOJK/A/2020/134895 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Kapran Women Welfare Society (NGO), Anantnag. Having not received any response from the public authority, the Appellant filed First Page 17 of 28 Appeal on 20.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(39) CIC/UTOJK/A/2020/137248 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Satya Education Research & Welfare Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(40) CIC/UTOJK/A/2020/137249 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Sain Baba Welfare Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(41) CIC/UTOJK/A/2020/137250 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. New Light Women Welfare Society (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(42) CIC/UTOJK/A/2020/137251 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. National Selaee Centre (NGO), Anantnag. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(43) CIC/UTOJK/A/2020/137252 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. National Hamdard Society (NGO) Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on Page 18 of 28 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(44) CIC/UTOJK/A/2020/137253 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Khakni Ladies Vocational Centre (NGO), Anantnag. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(45) CIC/UTOJK/A/2020/137254 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Women Era Welfare Society (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(46) CIC/UTOJK/A/2020/137255 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Village Social Welfare & Development Committee (NGO), Kathua. Vide letter dated 04.07.2020, CPIO, Village Social Welfare and Development Committee provided details about supplementary nutrition payments made to the supplier for the period January, 2017 to December 2017. Dissatisfied with the information received, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(47) CIC/UTOJK/A/2020/137256 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. Society for Welfare of Downtrodden (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(48) CIC/UTOJK/A/2020/137257 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with Page 19 of 28 regard to M/s. Shakti Women Welfare Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(49) CIC/UTOJK/A/2020/137258 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Shahmeer Welfare Education & Environmental Trust (NGO), Budgam. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(50) CIC/UTOJK/A/2020/137259 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Shab-I-Alam Women Welfare Society (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(51) CIC/UTOJK/A/2020/139994 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s. United Welfare Society (NGO), Jammu. Having not received any response from the public authority, the Appellant filed First Appeal on 11.07.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(52) CIC/UTOJK/A/2020/139995 The Appellant filed an RTI application dated 03.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Golden Urban & Rural Sanitation Society (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 11.07.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

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(53) CIC/UTOJK/A/2020/139997 The Appellant filed an RTI application dated 07.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Centre for Slum Development (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 11.07.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(54) CIC/UTOJK/A/2020/139998 The Appellant filed an RTI application dated 28.02.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s NGO‟s Coordination Federation (NGO), Srinagar. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(55) CIC/UTOJK/A/2020/140289 The Appellant filed an RTI application dated 10.03.2020 seeking the same information as mentioned in Appeal No.CIC/UTOJK/A/2020/132270 with regard to M/s Scholastic Alliance for Human Action & Rural Development (NGO), Billawar, Kathua. Having not received any response from the public authority, the Appellant filed First Appeal on 22.06.2020 which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(56) CIC/UTOJK/A/2020/115499 The Appellant vide RTI application dated 18.12.2019 seeking the following information from Social Welfare Department, Jammu & Kashmir (UT):

DETAILS OF INFORMATION SOUGHT I. Subject matter of information:-
Information of STEP (Support to Training & Employment Programme) Scheme implemented by NGO's/VO's in Jammu & Kashmir State sponsored by GOI in the Ministry of Women & Child Development, New Delhi.
  ii.    The period to which the information relates:-
         2OO9-1O to 2O19-2O (11 Years)

  iii.   Description of the information required:-




                                                                  Page 21 of 28
a) Name of the NGO's/VO's accorded sanction of Grant-in-Aid under STEP Scheme in Jammu & Kashmir State for the past 11 Years.
b) Copies of recommendation of NGO's/VO's under STEP Scheme from SLEC, J&K State Govt. submitted to GOI in the Ministry of Women & Child Development, New Delhi.
c) Copies of Project Proposals submitted by NGO's/VO's under STEP Scheme in terms of :-
i) Application for (Part-I)
ii) Organisation Capability (Part-II)
iii) Project Proposal (Part-III)
iv) Project Cost Structure (Part-IV)
d) Copies of Inspection Reports conducted by GOI/State Govt./ Agencies, for the projects implemented by NGO's/VO's under STEP Scheme.
e) Copies of Utilization Certificates along with Audited Accounts in three forms of NGO's/VO's implemented STEP Scheme.

Having not received any information from the public authority, the Appellant filed First Appeal on 12.02.2020, which remained unheard. Feeling aggrieved, the Appellant approached the Commission with the instant Second Appeal.

(57) CIC/UTOJK/A/2020/115500 The Appellant filed an RTI application dated 24.12.2019 seeking the following information from J&K State Social Welfare Board, Jammu & Kashmir:

DETAILS OF INFORMATION SOUGHT i. Subject matter of information:-
Information of NGO's/VO's substantially fund Welfare Board in Jammu & Kashmir sponsored Women & Child Development, New Delhi.
ii. The period to which the information relates:-
Financial year 2O16-17, 2017-18, 2018-19 & 2019-20 iii. Description of the information required:-
a. Kindly provide copy of complete postal address of Registered/ Administrative/Head offices of NGO's/VO's substantially funded by J&KState Social Welfare Board under 'National Creche Scheme', 'Family Counseling Centre' & „Swadhar Greh' sponsored by GOI in the Ministry ofWomen & Child Development, New Delhi. The information is requested w.e.f financial year 2016-17 to 2019-20.
b. Kindly provide copy of complete residential postal addresses of President& Secretary of NGO's/VO's substantially funded by J&K Page 22 of 28 State Social Welfare Board under 'National Creche Scheme', 'Family Counseling Centre' & 'Swadhar Greh' sponsored by GOI in the Ministry of Women & ChildDevelopment, New Delhi.
c. Kindly provide copy of complete residential postal addresses of CentralPublic Information Officer (CPIO) & First Appellate Authority (FAA) of NGO's/VO's substantially funded by J&K State Social Welfare Board under' National Creche Scheme', 'Family Counseling Centre' & 'Swadhar Greh' sponsored by GOI in the Ministry of Women & Child Development, NewDelhi.
Having not received any response from the public authority, the Appellant filed First Appeal on 15.02.2020. The FAA vide order dated 10.03.2020 directed the Incharge Family Counselling Centre, Swadhar Greh and National Creche Scheme, J&K Social Welfare Board to provide the said RTI information to the Appellant with 15 working days.
Decision:
1. The current situation arising out of the COVID-19 pandemic, has caused significant disruption in the functioning of public all establishments and businesses alike. In respect of the Commission, this translates into a mounting backlog of Appeals and Complaints. In such circumstances, there is a pressing need to identify cases such as the ones under adjudication for cumulative disposal in order to facilitate expedient disposal of cases of genuine information seekers. In other words, this is where the aforementioned juxtaposition comes into play as the Commission seeks to strike a fine balance between the interests of genuine information seekers, while keeping the menace of repetitive RTI Applicants under check.
2. Keeping in view the facts and circumstances in the aforesaid cases and the adverse impact of COVID-19 on normal functioning of officials as well as their deployment to combat the pandemic, holding structured physical hearings of the above cases is not deemed expedient in the current situation as it will only delay the dissemination of the desired information.
3. Since a single Appellant has filed all of the above cases and the subject matter in all these appeals are similar, the matters are decided by a common order. Upon perusal of the above cases, the Commission observes that the Appellant appears to be on a mission to conduct a performance audit of the NGOs, who, according to him, have been utilising grants from the Consolidated Fund of India, Major Head "2235" Social Security and Welfare. He has contended that the Grant-in-Aid schemes are implemented by the captioned NGO under "National Creche Scheme" sponsored by the Ministry of Women & Child Development through J&K State Social Welfare Page 23 of 28 Department/Board. It is the consistent contention of the Appellant in the above mentioned appeals that he has filed these RTI applications for the purpose of bringing transparency and probity in the functioning of the NGOs; seeking that appropriate guidelines are laid down for accreditation of NGOs and devise a proper accounting system to create a proper channel for utilization of funds from the Government. He further contended that every citizen has a right to know as to whether his/her money which has been given to an NGO is being used for the requisite purpose or not. The scope of information sought by the Appellant in all of the above appeal deals with various aspects of registration, functioning accountability of approximately 50 NGOs in Jammu and Kashmir. While the queries related to the NGOs overlap in the abovementioned appeals, as detailed above, in some of the appeals he has sought information about implementation of Support to Training in Employment Programme by the NGOs and information about NGOs which are substantially funded by J&K State Social Welfare Board under the National Creche Scheme.
4. Further, the Appellant has emphasised in his averments on the fact that the aforementioned NGOs were substantially funded by Ministry of Women & Child Development, Government of India, through J&K Social Welfare Department & Board. Thus being funded by public money, the Appellant claims that these NGOs fall within the ambit of Section 2 (h)(d)(ii) of the RTI Act, 2005, as discussed by the Hon'ble Supreme Court of India in Thalappalam Ser. Coop. Bank Ltd. and Ors. Vs State of Kerala and Or's (in Civil Appeal No. 9017, 9020, 9029, 9023 of 2013). Relevant information about these NGOs, sought in the said RTI Applications ought to be disclosed under RTI Act, 2005. Moreover, Appellant has highlighted the need for transparency and probity in the functioning of the aforementioned NGOs, as these remain distant from public scrutiny and he has sought this information in the capacity of an ordinary citizen, without any personal interest.
5. In view of the averments raised by the Appellant and a perusal of the records of the case, the Commission observes that it is important for NGOs to achieve and maintain a high degree of transparency in not just their work but also their financial dealings. Keeping the financial statements and operations open to public scrutiny will aid in garnering greater public confidence about the organizations. However, in spite of mounting pressure for more openness and transparency, it appears that a number of NGOs remain reluctant to share information and/orrecognize the need for accountability. More accountability and greater transparency are essential ingredients of good governance and responsiveness to public needs.The timely availability of reliable information is essential for the effective regulation and monitoring of NGOs by beneficiaries, donors and governments alike. The Commission upholds the contention of the Appellant seeking information in larger public interest and takes into Page 24 of 28 account the request for disclosure of the relevant information as sought in the said RTI Applications.
6. In view of the contention raised by the Appellant stating that the said NGOs are substantially funded by Ministry of Women & Child Development, Government of India, through J&K Social Welfare Department & Board, the Commission finds it expedient to implead J&K Social Welfare Department & Board as one of the respondents and accordingly directs PIO, J&K Social Welfare Department & Board to provide relevant informationin respect of all the NGOs as sought in the aforementioned RTI Applications to the Appellant as available on records. In case relevant information is not available in their records then PIO/J&K Social Welfare Department & Board must procure the same from the actual custodians of information, invoking relevant provisions of the RTI Act, 2005 and provide it to the Appellant, free of cost. The, PIO is further directed to submit a detailed compliance report before the Commission by 31.03.2021, enumerating all the information provided to the Appellant.
7. The Commission has already adjudicated/disposed of 61 appeals of the same Appellant vide order dated order dated 04.11.2020 and 27.11.2020 directing the PIO, J&K Social Welfare Department & Board to furnish the relevant information to the Appellant. In the abovementioned batch of 57 Second Appeals, the Appellant has sought some more details from the same NGOs, by extending the scope/details of information and time period of the information about National Creche Scheme/Support to Training & Employment Programme etc. Considering the above facts, Commission directs the PIO, J&K Social Welfare Department & Board to carefully peruse the records in the instant matters and provide only information pertaining to these NGOs (as sought in the aforementioned 57 RTI Applications) which has not been provided already in compliance of the earlier orders of this Commission passed on 04.11.2020 and 27.11.2020. In case certain information in respect of the said NGOs has already been provided to the Appellant in compliance of the aforesaid orders, the same must be categorically mentioned in the compliance report along with the details of the relevant documents furnished in respect of the same.
8. The aforementioned directions of the Commission must be complied with by 31.03.2021 and a detailed compliance report must reach the Commission within the stipulated time period, failing which appropriate non-compliance proceedings shall be initiated as per law.
9. A copy of this order shall be sent to the FAA, J&K Social Welfare Department & Board to ensure compliance of directions as above by the concerned CPIO.
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10. Before concluding the decision at hand the Commission notes that the same Appellant has been filing endless number of RTI applications on the same subject matter, with repetitive queries. This Commission has adjudicated more than 100 cases filed by the Appellant on the same subject matter of NGOs functioning under the "National Creche Scheme".

Substantial amount of information has been directed to be disclosed in this order as in the 2 previous orders passed by this Commission, mentioned above. Accordingly, it is made clear that any further RTI applications by the Appellant on the same subject matter will be disposed off without any further directions to the respondent public authority.

In view of the above, all the Second Appeals are disposed off with the above directions.

Y. K. Sinha (वाई. के .नसन्द्हा) Chief Information Commissioner(मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाभितसत्याभितप्रभत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 26 of 28 Annexure 1(A)

1. CIC/UTOJK/A/2020/ 110388 2. CIC/UTOJK/A/2020/134207

3. CIC/UTOJK/A/2020/ 110391 4. CIC/UTOJK/A/2020/134208

5. CIC/UTOJK/A/2020/ 115142 6. CIC/UTOJK/A/2020/134209

7. CIC/UTOJK/A/2020/ 115144 8. CIC/UTOJK/A/2020/134210

9. CIC/UTOJK/A/2020/ 115495 10. CIC/UTOJK/A/2020/134211

11. CIC/UTOJK/A/2020/ 123017 12. CIC/UTOJK/A/2020/134212

13. CIC/UTOJK/A/2020/ 123020 14. CIC/UTOJK/A/2020/134213

15. CIC/UTOJK/A/2020/ 132270 16. CIC/UTOJK/A/2020/134214

17. CIC/UTOJK/A/2020/ 132271 18. CIC/UTOJK/A/2020/134882

19. CIC/UTOJK/A/2020/ 132272 20. CIC/UTOJK/A/2020/134884

21. CIC/UTOJK/A/2020/ 132273 22. CIC/UTOJK/A/2020/134885

23. CIC/UTOJK/A/2020/ 132274 24. CIC/UTOJK/A/2020/134888

25. CIC/UTOJK/A/2020/ 132510 26. CIC/UTOJK/A/2020/134889

27. CIC/UTOJK/A/2020/ 132511 28. CIC/UTOJK/A/2020/134890

29. CIC/UTOJK/A/2020/ 132512 30. CIC/UTOJK/A/2020/134894

31. CIC/UTOJK/A/2020/ 132513 32. CIC/UTOJK/A/2020/134895

33. CIC/UTOJK/A/2020/ 132514 34. CIC/UTOJK/A/2020/137248

35. CIC/UTOJK/A/2020/ 132515 36. CIC/UTOJK/A/2020/137249

37. CIC/UTOJK/A/2020/ 134202 38. CIC/UTOJK/A/2020/137250

39. CIC/UTOJK/A/2020/ 134204 40. CIC/UTOJK/A/2020/137251

41. CIC/UTOJK/A/2020/ 134205 42. CIC/UTOJK/A/2020/137252

43. CIC/UTOJK/A/2020/ 134206 44. CIC/UTOJK/A/2020/137253

45. CIC/UTOJK/A/2020/137254 46. CIC/UTOJK/A/2020/137257

47. CIC/UTOJK/A/2020/ 137258 48. CIC/UTOJK/A/2020/ 137259 Page 27 of 28

49. CIC/UTOJK/A/2020/139994 50. CIC/UTOJK/A/2020/139995

51. CIC/UTOJK/A/2020/139997 52. CIC/UTOJK/A/2020/139998

53. CIC/UTOJK/A/2020/137255 54. CIC/UTOJK/A/2020/115499

55. CIC/UTOJK/A/2020/137256 56. CIC/UTOJK/A/2020/115500

57. CIC/UTOJK/A/2020/140289 Page 28 of 28