Central Information Commission
Sanjay Singh Shekhawat vs Unique Identification Authority Of ... on 24 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/UIDAI/A/2024/616696
Jh lat; flag "ks[kkor .....अपीलकता/Appellant
VERSUS
बनाम
CPIO under RTI
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., .... ितवादीगण /Respondent
lquokbZ dh frfFk : 24.10.2025 fu.kZ; dh frfFk : 24.10.2025 lwpuk vk;qDr : Jh fouksn dqekj frokjh vihy ls izkdV~; lqlaxr rF; : vkjVhvkbZ vkosnu nkf[ky djus dh frfFk : 06.03.2024 lhihvkbZvks ds tokc dh frfFk : 22.03.2024 izFke vihy nkf[ky djus dh frfFk : 29.03.2024 IkzFke vihyh; vf/kdkjh ds vkns"k dh frfFk : 02.04.2024 f}rh; vihy@f"kdk;r nkf[ky djus dh frfFk : 21.04.2024 ekaxh x;h lwpuk :
1. vihydrkZ us fnukad 06-03-2024 dks vkWuykbZu nkf[ky vius vkosnu ds ek/;e ls fuEufyf[kr lwpuk dh ekax dh Fkh:
Page 1 of 8"न नवेदन है क नवा सय के नाम और ज म त थ म संशोधन क 05 (पॉच) अपडेट &र'वे(ट िजनका *ववरण नीचे अं कत है। इन पॉचो अपडेट &र'वे(ट क फोटो कापी आपके अवलोकनाथ2 संल3न कर भजवायी जा रह5 है ।
1.Update Request No.0516/11444/12264 Date : 11/12/2023 15:02:50 (नाम म संशोधन)
2.Update Request No.0516/11444/12317 Date : 19/12/2023 12:06:14 (नाम म संशोधन)
3. Update Request No.0516/11444/12390 Date :26/12/2023 10:55:33 (ज म त थ म संशोधन)
4.Update Request No.0516/11444/12421 Date :27/12/2023 11:13:41 (ज म त थ म संशोधन)
5.Update Request No.0516/11444/12546 Date:29/12/2023 16:38:49 (ज म त थ म संशोधन) माननीय महोदय, सूचना का अ धकार अ ध नयम 2005 के अ तग2त न8न ल9खत ;ब द ु सं>या 01 से 02 तक क सूचना उपल@ध करवाने क कृपा कर।
;ब द ु सं>या 01:- BCधेय महोदय, उपयु' 2 त 05 अपडेट &र'वे(ट म Enrolment Operator का नाम महे श चौधर5 अं कत है । यआ ू ईडीएआई के अ भलेख के अनुसार 'या उपयु' 2 त पाँचH अपडेट &र'वे(ट महे श चौधर5 Enrolment Operator क Biomatric से जार5 क गई है ? ;ब द ु सं>या 02:- महे श चौधर5 कस रिज(Iार के अधीन काय2रत है , रिज(Iार महोदय का पद, *वभाग का नाम, और रिज(Iार कोड क जानकार5 दे न क कृपा कर।"
2. lhihvkbZvks us fnukad 22-03-2024 dks fuEufyf[kr tokc vihydrkZ dks izsf'kr fd;k:
"आधार (*वKीय और अ य सि@सडी, लाभ और सेवाओं के लMNत *वतरण) अ ध नयम, 2016 क धारा 28 (5) के अनुसार "Notwithstanding Page 2 of 8 anything contained in any other law for the time being in force, and save as otherwise provided in the Act, the Authority or any of its officers or other employees or any agency that maintains the Central Identities Data Repository shall not, whether during his service or thereafter, reveal any information stored in the Central Identities Data Repository or authentication record to anyone:
PROVIDED that an Aadhaar number holder may request the Authority to provide access to his identity information excluding his core biometric information in such manner as may be specified by regulations".
चूं क माँगी गयी जानकार5 CIDR का एक भाग है अतः कसी के साथ सांझा नह5ं क जा सकती है।
सूचना का अ धकार अ ध नयम 2005 क धारा 8 (1)( j) के अनुसार कसी नवेदक को तीसर5 पाटR या कसी अ य नवासी से संबं धत Sयि'तगत सूचना को नह5ं Tदया जा सकता है। उपरो'त संद भ2त जानकार5 Uा धकरण क वेबसाइट लंक: https://uidai.gov.in/about-uidal/right-to- information.html पर भी उपल@ध है ।
आधार सं>याओं क जनसांि>यक य *ववरण / द(तावेज़ के लए कृपया आधार अ ध नयम 2016 के न8न Uावधान का संदभ2 ल:-
(i) That the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (Aadhaar Act) and amendment made vide the Aadhaar and Other Laws (Amendment) Act, 2019 restricts the sharing of information, collected or created under the said Act except as per the provisions of the Aadhaar Act or the Regulations framed there under,
(ii) That the only exception on the restriction on sharing of information is provided under Section 33 of the Aadhaar Act and amended thereto. As per Section 33(1) of the Aadhaar Act, 2016 as amended by the Aadhaar and Other Laws (Amendment) Act-2019 (No. 14 of 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 and opportunity Page 3 of 8 of hearing be provided to both UIDAI and the concerned Aadhaar Number holder.
(iii) That the Supreme Court vide its Judgement dated 26/09/2018 in WP (C) 494 of 2012 had clarified that an individual, whose information is sought to be released, shall be afforded an opportunity of hearing. On receipt of such an order, in that eventuality, the individual shall 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."
3. vlarq'V gksdj vihydrkZ us fnukad 29-03-2024 dks izFke vihy nkf[ky dhA izFke vihyh; vf/kdkjh us fnukad 02-04-2024 dks fuEufyf[kr vkns"k ikfjr fd,% "UाथZ Cवारा पूव2 म के [5य जनसूचना अ धकार5 से माँगी गई सूचना एवं Uा धकरण के के [5य जनसूचना अ धकार5 Cवारा उ हे Tदए गए जवाब के अवलोकन से यह Uतीत होता है क, के [5य जनसूचना अ धकार5 Cवारा Tदया गया जवाब आर. ट5. आई. अ ध नयम, 2005 के नयम के अनु]प है । अतः Uथम अपील5य अ धकार5 इस न^कष2 पर पहुंचे है क सीपीआईओ Cवारा Tदया गया उKर आर.ट5.आई. अ ध नयम, 2005 के Uावधान के अनुसार सह5 है । अतएव उ'त के आलोक म, म` Uaनगत Uथम अपील के आवेदन को ;बना कसी नदb श के खा&रज करता हूँ एवं तदानुसार इस अपील को न(ता&रत करता हूँ।"
4. O;fFkr vkSj vlarq'V gksdj vihydrkZ us izLrqr f}rh; vihy vk;ksx ds le{k lafLFkr fd;k gSA
5. vk;ksx }kjk tkjh uksfVl ds lanHkZ esa dqekj mTtoy] funs"kd] ;wvkbZMh,vkbZ] fnYyh us fnukad 15-10-2025 ds vius fyf[kr izfrosnu esa fuEufyf[kr rF; vk;ksx ds le{k izLrqr fd, gSa% "Subject:-
Written submission in the case of Appellant/Complainant Sh. Sanjay Singh Shekhawat reg. (Hearing on 24/10/2025 at 10:40 AM).Page 4 of 8
Sir This has reference to Notice No. CIC/UIDAI/A/2024/616696 dated 30/09/2025 regarding hearing of Appeal/Complaint of Sh. Sanjay Singh Shekhawat VPO Hardas Ka Bas, The Shrimadhopur, District Neem Ka Thana, Rajasthan, Pin Code-332707 received on 09/10/2025.
In this regard, the brief of the case is submitted as under, for consideration:
1. An Online RTI application No. UIDAI/R/E/24/00296 dated 06/03/2024 was received from Sh. Sanjay Singh Shekhawat VPO Hardas Ka Bas, The. Shrimadhopur, District Neem Ka Thana, Rajasthan, Pin Code-332707 for disposal.
2. In pursuance, information was provided to the applicant vide CPIO RO Delhi letter dated 22/03/2024. The copy of RTI reply is enclosed for your reference.
3. Further, as applicant Sh. Sanjay Singh Shekhawat Singh was unsatisfied with the reply dated 22/03/2024, the applicant made his first appeal before First Appellate Authority with Appeal No. UIDAI/A/E/24/00072 dated 29/03/2024 at UIDAI RO-Delhi (copy enclosed).
4. First Appellate Authority of RO Delhi considered the first appeal of the applicant and disposed of the same vide Order No. 27012/4/2021/UIDAI (RO Delhi) dated 02/04/2024 (copy enclosed) finding no merit in the first appeal.
5. The applicant was seeking information about the details of operator Mahesh Choudhary whose name is mentioned on 05 Aadhaar update request slips as attached in the RTI application. The resident was informed that requested information is restricted under Section 28(5) of THE AADHAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER SUBSIDIES, BENEFITS AND SERVICES) ACT, 2016 which states that "Notwithstanding anything contained in any other law for the time being in force, and save as otherwise provided in this Act, the Authority or any of its officers or other employees or any agency that maintains the Central Identities Data Repository shall not, whether during his service or thereafter, reveal any information stored in the Central Identities Data Repository or authentication record to anyone:
Provided that an Aadhaar number holder may request the Authority to provide access to his identity information excluding his core biometric information in such manner as may be specified by regulations"
Further, Section 8(1)(j) of the Right to Information (RTI) Act exempts personal information, but only if its disclosure has no relationship to any public activity or interest, or would cause an unwarranted invasion of privacy. This exemption is not absolute; information must be Page 5 of 8 denied if it is solely personal and does not serve a larger public interest. It protects information like an employee's performance record. details of their family, leave reasons, and specific grades or marks of other students.
As per Sections 28 and 29 r/w Section 33 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, the demographic and biometric data of an individual enrolled under Aadhaar programme is confidential in nature, therefore it cannot be provided. Moreover, 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) Ordinance 2019 (No. 9 of 2019) promulgated by the President on 2 March, 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.
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."
lquokbZ ds nkSjku izkdV~; lqlaxr rF; :
izLrqr okn dh lquokbZ fofM;ks dkWUQzsaflax ds ek/;e ls dh x;hA lquokbZ ds nkSjku fuEufyf[kr mifLFkr Fks% vihydrkZ% vk;ksx }kjk uksfVl tkjh fd, tkus ds ckotwn vihydrkZ Jh lat; flag "ks[kkor ,uvkbZlh ds lhdj LVwfM;ks esa mifLFkr ugha FksA izfroknh i{k% i{k% lqJh euh'kk] vuqHkkx vf/kdkjh] {ks=h; dk;kZy;] ubZ fnYyh vk;ksx esa mifLFkr gq;haA
6. fjdkMZ esa vihydrkZ }kjk dsUnzh; lwpuk vk;ksx esa fnukad 21-04-2024 dks nkf[ky f}rh; vihy@f"kdk;r dh ,d izfr izfroknh i{k dks izsf'kr fd, tkus dk lk{; miyC/k Page 6 of 8 ugha gSA lquokbZ ds nkSjku izfroknh i{k us bl rF; dh iqf'V dh fd mUgsa vihydrkZ dh rjQ ls muds f}rh; vihy izi= dh izfr izkIr ugha gqbZ gSA
7. izfroknh i{k dh nyhy Fkh fd vihydrkZ }kjk visf{kr lwpuk vU; O;fDr;ksa }kjk vius vk/kkj esa la"kks/ku gsrq fn, x, vkosnuksa vkSj muls lacaf/kr lwpuk dh ekax dh gS] tks r`rh; i{k dh futh lwpuk dh Js.kh esa vkrh gS] ftldk izdVu lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 8¼1½¼ts½ ds izko/kkuksa ds varxZr izfrcaf/kr gSA lkFk gh lkFk visf{kr lwpuk lhvkbZMhvkj ¼Central Identities Data Repository½ ds varxZr vkrh gS] ftls vk/kkj ¼foRrh; vkSj vU; lfClMh] ykHk vkSj lsokvksa ds yf{kr forj.k½ vf/kfu;e] 2016 dh /kkjk 28¼5½ ds varxZr vihydrkZ dks iznku ugha dh tk ldrh gSA rnuqlkj vihydrkZ dks lwfpr dj fn;k x;k gSA fu.kZ; :
8. lafpdk esa miyC/k rF;ksa rFkk lquokbZ ds nkSjku izfroknh i{k }kjk izLrqr dh x;h nyhy ds vkyksd esa ;g Li'V gS fd vihydrkZ ds izLrqr vkjVhvkbZ vkosnu ds lanHkZ esa lhihvkbZvks us fnukad 22-03-2024 dks vf/kfu;e ds izko/kkuksa ds varxZr mUgsa ;Fkksfpr tokc izsf'kr dj fn;k gSA vk;ksx izfroknh i{k dh bl nyhy ls lgefr izdV djrk gS fd vihydrkZ }kjk visf{kr lwpuk r`rh; i{k dh futh lwpuk dh Js.kh esa vkrh gS] ftldk izdVu lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 8¼1½¼ts½ ds izko/kkuksa ds varxZr vihydrkZ dks ugha dh tk ldrh gSA izLrqr lanHkZ esa ;g mYys[k izklafxd gksxk fd flfoy vihy la[;k 10045@2010 ¼lhihvkbZvks] mPpre U;k;ky; cuke lqHkk'k pUnz vxzoky½ esa mPpre U;k;ky; us fnukad 13-11-2019 dks fn;s x, vius fu.kZ; esa ;g vf/kdfFkr fd;k gS fd fdlh O;fDr ds O;fDrxr fjdkMZ] ftlesa O;fDr dk uke] irk] HkkSfrd] ekufld] "kkjhfjd voLFkk] xzsM] mRrj i=d] ;ksX;rk] dk;Z&fu'iknu] ewY;kadu fjdkMZ] ,lhvkj] vuq"kklukRed dk;Zokgh] fpfdRlk fjdkMZ] vk;dj fjdkMZ] vkfn ls lacaf/kr lwpuk ml O;fDr dh futh lwpuk dh Js.kh esa vkrh gS] ftldk izdVu lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 8¼1½¼ts½ ds izko/kkuksa ds varxZr fdlh vU; O;fDRk dks ugha dh tk ldrh gSA rnuUrj] vihydrkZ }kjk visf{kr lwpuk lhvkbZMhvkj ¼Central Identities Data Repository½ MkVk gS] ftls vk/kkj ¼foRrh; vkSj vU; lfClMh] ykHk vkSj lsokvksa ds yf{kr forj.k½ vf/kfu;e] 2016 dh /kkjk 28¼5½ ds varxZr Page 7 of 8 vihydrkZ dks iznku ugha dh tk ldrh gSA vr% izLrqr lanHkZ esa vk;ksx ds gLr{ksi dh vko";drk ugha gSA
9. mijksDrkuqlkj izLrqr vihy fuLrkfjr dh tkrh gSA Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
FAA under RTI, Unique Identification Authority of India, Regional Office, Ground Floor, Supreme Court Metro Station, Pragati Maidan, New Delhi - 110001 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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