Central Information Commission
Sumit Singh vs Unique Identification Authority Of ... on 8 September, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/UIDAI/A/2024/633250.
Shri. Sumit Singh. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Unique Identification Authority of India.
Date of Hearing : 28.08.2025
Date of Decision : 28.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 01.06.2024
PIO replied on : 25.06.2024
First Appeal filed on : 18.07.2024
First Appellate Order on : 22.07.2024
2ndAppeal/complaint received on : 05.08.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 27.05.2024 seeking information on following points:-
"1.1 seek clarification on the reasons for the rejection of my demographic update requests, which have occurred five times. Specifically, I would like to understand if these rejections are due to mismatched fingerprints and whether this implies that my Aadhaar card will remain un-updated.
2. Provide my biometric data that is currently in my Aadhaar card.
3. Why are all contact numbers given on your website not working?
(a) If they are working, please provide me with the correct contact number.
(b) Also, provide the personal contact number of the Deputy Director of the Biometric and Demographic Update Department
(c) Provide information about measures or actions taken against government officers whose department contact number or landline is not working.
4. Give information about the measures taken on the email sent by me, Sumit Singh, from my email ID [email protected] to director 1.
[email protected] and [email protected].
5. Can I make a new Aadhaar card if my biometric data is not matching with my previous Aadhaar card?
6. Where does the money collected from rejected update forms go? Is it refunded to the computer operator who updates the details? If not, then provide the audit report of the last 2 years and the amount of money collected from rejected update requests.
Page 1
7. Provide the address and name of the department in the Lucknow regional office that can solve or address my problem, along with their working contact number and the name of the head of that department
8. Why does Sumit Kumar, who was the Deputy Head of the Madhya Pradesh head office, not pick up his landline or phone? What actions have been taken against Sumit Kumar for not picking up the phone and not working for the welfare of the people of India?
9. Provide past solutions given to people who have faced similar problems to mine."
The CPIO, Director vide letter dated 25.06.2024 replied as under:-
"1. आपके आधार में बायोमेट्रिक सम्बंनधत तकनीकी ममस्या है आपका आधार "whitelisted enrolment" प्रदकया मे अद्यतन हो जाएगा नजस के आवश्यक कायगवाही प्रारम्भ कर िी गयी है
2. biometric data संबंधी जानकारी साझा नहीं की जा मकती है
3. आईडीएआई राज्य कायागलय भोपाल में सभी िूरभाष संचार प्रणाली कायगरत अवस्था में है.
4. आपके िारा बताई गई मेल आई डी में राज्य कायागलय भोपाल को कोई मेल प्राप्त नहीं हुआ है
5. बबंि ु संख्या 5 के नलए जानकारी आपको नबन्द्ि ु क्रमांक-1 अनुसार माझा कर िी गई है
6. बबंि ु संख्या 6 संबंधी जानकारी यूआईडीएआई की वेबसाइट पर उपलब्ध है।
7. बबंि ु संख्या 7 संबंधी जानकारी यूआईडीएआई की वेबसाइट पर उपलब्ध है।
8. बबंि ु संख्या 8 के नलए जानकारी आपको नबन्द्ि ु क्रमांक-3 अनुसार साझा कर िी गई है
9. बबंि ु संख्या 9 के नलए जानकारी आपको नबन्द्ि ु क्रमांक-1 अनुसार साझा कर िी गई है"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 18.07.2024. The FAA, Deputy Director General vide order dated 22.07.2024 replied as under:-
"सूचना का अनधकार अनधननयम, 2005 के अंतगगत Shri Sumit Singh िारा प्रेनषत आर.टी.आई आवेिन पंजीकरण संख्या UIDAI/R/E/24/00746 दिनांक 01.06.2024, के प्रनतउत्तर में श्री सुनमत नमश्रा, के न्द्रीय जनसूचना अनधकारी िारा प्रेनषत दकए गए (पत्र दिनांक 25.06.2024) के संबंध में आवेिककताग िारा अपील संख्या UIDAI/A/E/24/00176 दिनांक 18.07.2024 को प्राप्त हुई है। 2 प्राथी िारा पूवग में के न्द्रीय जनसूचना अनधकारी से मााँगी गई सूचना एवं प्रानधकरण के के न्द्रीय जनसूचना अनधकारी िारा उन्द्हें दिए गए जवाब के अवलोकन से यह प्रतीत होता है दक, के न्द्रीय जनसूचना अनधकारी िारा दिया गया जवाब आर. टी. आई. अनधननयम, 2005 के ननयमों के अनुरूप है। अतः प्रथम अपीलीय अनधकारी इस ननष्कषग पर पहुंचे है दक सीपीआईओ िारा दिया गया उत्तर आर.टी.आई. अनधननयम, 2005 के प्रावधानों के अनुसार सही है। अतएव उक्त के आलोक में, में प्रश्नगत प्रथम अपील के आवेिन को नबना दकसी ननिेश के खाट्ररज करता हाँ एवं तिानुसार इस अपील को ननस्ताट्ररत करता हाँ।"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Further, via email dated 10.09.2024, the Appellant withdrew his second Appeal, Page 2 Further, a written submission dated, 11.08.2025, was provided by the Appellant, stating, Facts emerging in Course of Hearing:
Appellant: Absent Page 3 Respondent: Dharamveer Kusva, Deputy Director/CPIO is also participating in the hearing.
The Respondent submits that point wise reply has been provided by them.
Decision:
In view of the request made by the Appellant vide email dated 10.09.2024. The case is closed as withdrawn.
The matter stands disposed of.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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