Central Information Commission
Mr.Ritesh Kumar vs Ministry Of Women And Child Development on 13 March, 2012
Central Information Commission
Room No. 305 BWing, August Kranti Bhawan,
Bhikaji Kama Place, New Delhi - 110066
Tel No: 26167931
Case No. CIC/SS/A/2011/000968
Dated: 13.3.2012
Name of the Appellant : Shri Ritesh Kumar
Name of the Public Authority : Ministry of Women & Child Development
Represented by Dr. Shreeranjan, Jt.
Secretary and shri Gulshan Lal, Dy.
Secretary.
The matter was heard on : 14.11.2011
ORDER
Shri Ritesh Kumar, the appellant, filed a petition dated 17.2.2011 seeking information on instructions issued by the Ministry of Women & Child Development regarding utilization of services of Anganwadi workers and Aganwadi Helpers in non-ICDS related functions. The CPIO, Ministry of Women & Child Development, vide letter dated 18.3.2011 informed the appellant that the State Governments had been advised to ensure that ICDS functionaries, and more particularly Anganwadi Workers/Anganwadi Helpers, are not assigned any other activity except the core activity of managing Aganwadi Centres. However, the appellant filed an appeal before the FAA. Dr. Shreeranjan, Joint Secretary/FAA, who, vide his order letter dated 25.4.2011 held that while the CPIO, in his reply had conveyed the essence of the guidelines on utilization of services of Anganwadi Workers and Anganwadi Helpers in non-ICDS related functions observed that it may serve the interest of the Right to Information better if the copy of the letter addressed to Chief Secretaries of all States/UTs regarding utilization of services of Anganwadi Workers and Anganwadi Helpers in non- ICDS related functions is also supplied to the appellant. Accordingly, the FAA provided a copy each of the guidelines contained in letter dated 1.2.2011 addressed to Chief Secretaries of all the States/UTs and letter dated 3.12.2004 addressed to all State Secretaries dealing with ICDS Schemes, to the appellant.
Having perused the relevant documents on file and considered the submissions of the parties, the Commission is of the view that complete requisite information/documents have been provided to the appellant by the FAA vide his letter dated 25.4.2011.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Shri Ritesh Kumar, C/o Crime Mukt Media Association, Janki Asthan, Sitamarhi-843302 (Bihar).
2. The Public Information Officer, Ministry of Women & Child Development, Department of Women & Child Development, Shastri Bhawan, New Delhi-110001.
3. The First Appellate Authority, Ministry of Women & Child Development, Department of Women & Child Development, Shastri Bhawan, New Delhi-110001.