Central Information Commission
Naresh Kadyan vs Comptroller & Auditor General on 3 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/CAGIN/C/2025/602358
Naresh Kadyan ....निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Director General of Audit (Central),
Chandigarh Indian Audit & Accounts,
Department Principal Director of Audit,
Audit Bhawan Plot No. 21, Sector 17E,
Chandigarh- 160017. ....प्रनतवािीगण /Respondent
Date of Hearing : 02-02-2026
Date of Decision : 02-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from complaint:
RTI application filed on : 31-10-2024
CPIO replied on : 05-12-2024
First appeal filed on : 30-11-2024
First Appellate Authority's order : 06-12-2024
Complaint dated : 14-01-2025
Information sought:
1. The Complainant filed an RTI application dated 31-10-2024 seeking the following information:CIC/CAGIN/C/2025/602358 Page 1 of 6
"Community Policing in good faith as scouting for the Prevention of Cruelty to Animals (Registration of Cattle Premises) Rules, 1978, as per the mandate of AWBI:
As per Principal Director of Audit (Central) Chandigarh-
1. Whether the financial management and utilization of resources were efficient and effective?
2. Whether the activity of the unit was executed as per the Prevention of Cruelty to Animals Act, 1960?
3. Whether the procurement was made as per norms of GFR and delegation of financial powers?
Whereas, team of audit never examine as stated above, because AWBI made false and fabricated records, related to compliance of legal mechanism. Since beginning till date of establishment of AWBI and their objectives functions: Invited audit para and review the implementation of all legal mechanism, effectively to serve the purpose but same has been defeated badly, keeping in toothless legal provisions with punishment, needs ordinance-1. Supply the compliance of legal mechanism, relevant compliance record concealed, during audit, Whereas every person owing or in charge of premises in which not less than five heads of cattle are kept for the purpose of profit, shall, in any case, where the premises are already in existence, within three months from the commencement of these rules and, in any case where, after the commencement of these rules any such premises, apply to the registering authority for the registration of such premises.
The above said Rules are not effectively implemented without any strong punishments, became toothless AWBI, neither PCA Act, 1960 amended, nor ordinance issued, keeping in view, Constitutional Bench of Supreme Court observations, related to 5 freedoms for animals, clear cut contempt of court, breaching public interest, animals as well at large. Similar mishandling all Rules as attached, including Prevention of Cruelty to Animals (Application of Fines) Rules, 1978, which is never been implemented, even once / Prevention of Cruelty to Animals (Slaughter House) Rules, 2001 and Prevention of Cruelty to Animals CIC/CAGIN/C/2025/602358 Page 2 of 6 (Slaughter House) Rules, 2010, as per as per norms of GFR and delegation of financial powers.
All Rules are attached, to review, their impact."
2. Having not received any response from CPIO concerned (Not available on record), the Complainant filed a First Appeal dated 30-11-2024. The FAA vide order dated 06-12-2024 stated as under:
"Reply: Your RTI appeal has already been transferred under section 6(3) of the RTI Act, 2005 to Office of the Director General of Audit (Central), Chandigarh through registered post vide this office letter No. 3770-RTI/3209-2024 dated 02.12.2024 under intimation to you vide letter No. 3771-RTI/3209-2024 dated 02.12.2024.
3. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
4. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
Facts emerging in course of Hearing:
The following were present:-
Complainant: Absent.
Respondent: 1. Mr. Jishu R. Raju, Dy. Director (CB) & CPIO, on behalf of Office of CAG, New Delhi, attended the hearing in person.CIC/CAGIN/C/2025/602358 Page 3 of 6
2. Mr. Pradeep Kumar, Director (Admin) & CPIO, on behalf of Office of DGA, Chandigarh, attended the hearing through video conference.
5. The Respondent, Mr. Jishu R. Raju, Dy. Director (CB) & CPIO, on behalf of Office of CAG, New Delhi, submitted that the complainant filed the RTI application with CAG. However, the same was transferred U/s 6(3) of the RTI Act, to the O/o DGA, Chandigarh on 06.12.2024.
6. The respondent, Mr. Pradeep Kumar, Director (Admin) & CPIO, on behalf of Office of DGA, Chandigarh, submitted that the complainant's points are vague and not clear and the sought information is in the nature of queries/clarifications/for solving the problems. The complainant has not sought any information as defined U/s 2(f) of the RTI Act, and the same was informed to the complainant vide letter dated 05.12.2024.
7. Written submission dated 30.01.2026 filed by the Office of DGA, Chandigarh are taken on record.
Decision
8. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the points sought by the complainant are vague and not specific. Also, the instant RTI application appears to be allegation about ineffective implementation of rules pertaining to animals in respect of which queries and clarifications have been sought. Therefore, CIC/CAGIN/C/2025/602358 Page 4 of 6 the Commission finds that the respondent gave an appropriate reply to the complainant vide letter dated 05.12.2024. In view of the above, no further intervention of the Commission is required. Accordingly, the complaint is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 02.02.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Director General of Audit (Central), Chandigarh Controller and Auditor General (CAG) of India, Indian Audit & Accounts Department Audit Bhawan, Plot No. 21, Sector 17E, Chandigarh- 160017.
2. The CPIO Controller and Auditor General (CAG) of India Director General of Audit (Central), Indian Audit & Accounts Department Pocket-9, Deen Dayal Upadhyaya Marg, New Delhi-110124.CIC/CAGIN/C/2025/602358 Page 5 of 6
3. The FAA, Director General of Audit (Central), Chandigarh Controller and Auditor General (CAG) of India, Indian Audit & Accounts Department Audit Bhawan, Plot No. 21, Sector 17E, Chandigarh- 160017.
4. Shri Naresh Kadyan CIC/CAGIN/C/2025/602358 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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