Central Information Commission
Royal Raj Subburaj vs Ministry Of Tribal Affairs on 11 December, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/MOTLA/C/2023/635073.
Shri Royal Raj Subburaj. निकायतकताग /Complainant
VERSUS/बनाम
PIO ...प्रनतवािीगण /Respondent
Ministry of Tribal Affairs.
Date of Hearing : 09.12.2024
Date of Decision : 09.12.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from complaint:
RTI application filed on : 31.05.2023
PIO replied on : NA
First Appeal filed on : NA
First Appellate Order on : NA
2ndAppeal/complaint received on : 21.07.2023
Information soughtand background of the case:
The Complainant filed an RTI application dated 31.05.2023 seeking information on following points:-
"I am Royal Raj Subburaj, a Ph. D Candidate at the University of Queensland. I will be grateful if you can kindly provide me with the following information 1. As per the National Commission for the Scheduled Tribes. Special Report Good Governance for Tribal Development and Administration, May 2012, all Indians are considered Indigenous people. Is that the current position of the Government and the ministry? If so, please also let me know of any other recent documents from the Ministry/Government affirming the same. 2. In Page 9 of the 2012 report, the Ministry of External Affairs, India has clarified that. Article 1 para (b) of the Convention is not applicable to India. whether India has communicated the above reservation formally to International Labour Organization as the said convention has also been ratified by India. If so, kindly let me know where I can access the document. 3. As far as I understood the criteria for defining Scheduled Tribes has been determined by Lokur Committee (1965), is that the same criteria that are used, or has it changed? If it has changed, kindly do let me know the relevant official publication."
PIO, National Commission of Schedule Tribes transferred the instant RTI Application to PIO, Ministry of Tribal Affairs on 08.06.2023.
Page 1 Aggrieved by non-receipt of any information from the CPIO within the time limit, the Complainant approached the Commission with the instant Complaint.
An email dated 25.10.2024 has been received from the CPIO, National Commission for Schedule Tribes. The relevant extract whereof is as under :
"..I am Royal Raj Subburaj and I kindly request you to close the second appeal that I have filed in my name.."
Written submission dated 29.10.2024 has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Complainant: Not present Respondent: Mr. H.R. Meena, Research Officer, CPIO, National Commission for Schedule Tribes.
An email dated 25.10.2024 has been received from the Complainant whereby he has requested to close instant Complaint. Decision:
In view of the request made by the Complainant the instant Complaint is closed as withdrawn.
Complaint is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाभित सत्याभित प्रभत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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