Central Information Commission
Mr.Nitesh Kumar Tripathi vs Ministry Of Youth Affairs And Sports on 6 January, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/002901
Appellant : Nitesh Kumar Tripathi
Respondent : Organising Committee-CWG
Date of hearing : 6.1.2012
Date of decision: : 6.1.2012
FACTS
Heard today dated 6.1.2012. Appellant not present. CWG is represented by Shri L. D. Sehra, (SPIO) and Shri Abrar Hussain, DDG.
2. The appellant had sent his RTI application dated 6.4.2011 to the Ministry of Youth Affairs & Sports in which he had sought the following information:-
"(I) How many athletes participate in CWG 2010 and out of them how many were physically challenged person. Please provide me country and sports wise details.
(ii) What is total annual expenses on sports and youth welfare and the ways in which this money is spent being?
(iii) Which kind of initiative have been opted by your ministry for welfare of physically challenged persons at present?
(iv) How many athletes have been sent by India in Asian Games 2010 and amount spent on them and out of them how many were physically challenged?
(v) Which kinds of initiatives have been taken by your Ministry for providing employment for sports persons and what is special employees on physically challenged athletes?
(vi) How much amount has been spent by your Ministry in Cricket World Cup 2011 and the way in which this money has been spent?"
3. Shri Pramod Agrawal, Director, (CPIO), Ministry of Youth Affairs & Sports, vide letter dated 29.4.2011, had transferred the RTI application to DG, SAI; OC- CWG and Director (Sports). It is noticed that CWG had sent information regarding para 01 to the appellant vide letter dated 4.5.2011. The response, if any, of DG, SAI and Director (Sports) is not available in the Commission's records.
4. From the appeal memo filed before this Commission, it appears that paras 02, 03, 04, 05 & 06 have not been responded to by the concerned CPIOs. It is a serious matter. Hence, notice may be issued to DG, SAI, and Director (Sports), Department of Sports, to inform the Commission asto whether they have sent replies to the appellant in respect of paras concerning them. If not, they are hereby directed to do so in next 02 weeks time under intimation to this Commission.
5. The matter is decided accordingly.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Deputy Registrar Address of parties :-
1. The CPIO Organizing Committee Secretariat, Commonwealth Games 2010, New Delhi City Centre-Tower-II, Opp. JantarMantar, Jai Singh Road, New Delhi-110001
1. Shri Nitesh Kr. Tripathi R. No. 101j, Boys Hostel, RIMS ON IR, Saifai-Etwah, Uttar Pradesh-206301