Central Information Commission
K Sekar vs Ministry Of Women & Child Development on 12 February, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MOWCD/A/2023/648044
K Sekar .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Ministry of Women & Child
Development A-Wing, Shastri
Bhawan, Dr. Rajendra Prasad
Road, New Delhi -110001 .... ितवादीगण /Respondent
Date of Hearing : 30.01.2025
Date of Decision : 11.02.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 06.07.2023
CPIO replied on : Not on record
First appeal filed on : 19.08.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : NIL
Information sought:
The Appellant filed an RTI application dated 06.07.2023 (online) seeking the following information:Page 1 of 4
"I humbly request you to provide information about the Pradhan Mantri Matru Vandana Yojana (PMMVY) scheme under the Right to Information Act 2005 to the following castes.
1. Can people in Tamilnadu state apply to get the benefits of the PMMVY scheme
2. Where to apply for the PMMVY scheme
3. Where to get the forms to apply for the PMMVY scheme
4. Can I apply online for the PMMVY scheme?
5. So far how many beneficiaries have applied under this scheme in Tamil Nadu in FY 2023-2024
6. How many people have received the first installment, second installment, and third installment of funds?
7. Where to report grievances about the PMMVY scheme"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 19.08.2023. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Abhishek Anand, CPIO-cum-Under Secretary and Shri Gajmohan Meena, then CPIO-cum-Under Secretary, attended the hearing in person.
The Appellant did not participate in the hearing despite service of the hearing notice.
The Respondent submitted that their office has received the RTI Application on 05.10.2023 and accordingly, a suitable reply based on available records was given to the Appellant vide letter dated 26.10.2023, stating as under:
"Pradhan Mantri Matru Vandana Yojana is a centrally sponsored Scheme which is being implemented through State Governments/UT Administrations. In Tamil Nadu, PMMVY is being implemented in co-branding manner as Pradhan Mantri Matru Vandana Yojana-Dr. Muthulakshmi Reddy Maternity Benefit Scheme (PMMV-MRMBS). Further, the Scheme is being implemented by the Health and Family Welfare Department of the State. The applicant may contact nearest primary health centre for registration under PMMVY-MRMBS. The physical Page 2 of 4 forms under PMMVY are obsolete now. The ASHA worker fills details of the beneficiary online on PMMVY portal. The applicant can also apply only online on PMMVY portal le. pmmvy.wcd.gov.in. During 2023-24, 500 beneficiaries have got them registered on PMMVY portal for receiving benefits under the scheme. However, maternity benefits have not been disbursed to any beneficiary in the FY 2023-24.
Further, Applicant may contact for any complaint/query to Dr. Nirmalson (State Coordinators) at email id: [email protected]"
The Respondent submitted that the Appellant has not served a copy of his second appeal to them.
A written submission has been received from Shri Abhishek Anand, CPIO-cum- Deputy Secretary, vide letter dated 27.01.2025, a copy this order has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"I am directed to refer to CIC Notice of Hearing for appeal/complaint No. CIC/MOWCD/A/2023/648044 dated 14-1-2025 (Received in this Section on 21- 1-2025) and to say that:
a. RTI application No MOWCD/R/E/23/00659 dated 06.07.2023 of Shri K Sekar was received. Meanwhile, the then CPIO was transferred and the said RTI application was transferred to the newly appointed CPIO of PMMVY Section on 05.10.2023 from the earlier CPIO of the Ministry. Thereafter the said RTI was disposed on 26.10.2023.
b. Applicant also made an appeal before the First Appellate Authority vide nо MOWCD/A/E/23/00129 on 19.08.2023 and filed Second Appeal to CIC on 10/10/2023 by mentioning the reason details not provided/No response within the time limit.
c. However, the CPIO has provided information sought on 26.10.2023 and the First Appellate Authority disposed of the same RTI appeal by order dated 13.11.2023.
2. It is humbly submitted that sought information has been provided to the applicant albeit with delay for which an unconditional apology is submitted."
Decision:
The Commission after adverting to the facts and circumstances of the case and perusal of the records, observed that a suitable reply in terms of RTI Act was given by the Respondent vide letter dated 26.10.2023. The Appellant did not Page 3 of 4 participate in the hearing to contest the submissions made by the Respondent. No intervention of the Commission is required in the cases. However, before parting with the case, the Respondent is cautioned to act strictly within the precincts of the RTI Act by observing the timelines scrupulously and punctually, in future.
The appeal is disposed of accordingly.
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 .Page 4 of 4
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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