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Central Information Commission

Raghubar Prasad Singh vs National Service Scheme on 31 December, 2021

                                                       CIC/NSESC/A/2020/665092

                                  के   ीय सूचना आयोग
                        Central Information Commission
                             बाबा गंगनाथ माग,मुिनरका
                         Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

ि तीय अपील सं या/ Second Appeal No. CIC/NSESC/A/2020/665092

In the matter of:

Raghubar Prasad Singh                                         ... अपीलकता/Appellant
                                        VERSUS
                                         बनाम

CPIO,                                                       ... ितवादीगण /Respondent
Asstt. Programmer Adviser
Ministry of Youth Affairs & Sports
Directorate of National Service
Scheme 12/11, Jamnagar House,
New Delhi - 110 011

Relevant dates emerging from the appeal:

RTI Application filed on                   :   20.12.2019
CPIO replied on                            :   17.01.2020
First Appeal filed on                      :   23.01.2020
First Appellate Authority order            :   11.02.2020
Second Appeal received on                  :   02.03.2020
Date of Hearing                            :   31.12.2021

The following were present:

Appellant: Absent (despite being served the hearing notice)

Respondent: Shri Jangjilong, Youth Officer and Smt. Karishma Tak, Youth
Officer, participated in the in person.



                                                                           Page 1 of 4
                                                       CIC/NSESC/A/2020/665092

                                       ORDER

Information sought:

The Appellant filed online RTI Application dated 20.12.2019 seeking information on the following four points:
1) "Lalit Narayan Mithila University, National Service Scheme, team No. 62663, which got the first place in University, when was the certificate given.
2) Has the team been awarded, please give the location and date information.
3) Has the team leader also paid the amount spent in the program.
4) Are there any other facilities given to the team members from the government."

Dr. C. Samuel Chelliah, Assistant Programmer Adviser, Ministry of Youth Affairs & Sports, New Delhi vide letter dated 17.01.2020, informed to the Appellant as under:

"I am to refer to your online RTI application registration No. NSESC/R/2019/80007 dated 20.12.2019 and to state that no cash prizes were given to winners of Swachh Bharat Summer Internship 2018 as per the records available in this office."

Being dissatisfied, the Appellant filed a First Appeal dated 23.01.2020. The First Appellate Authority vide order dated 11.02.2020, informed that information had already been given to Appellant vide letter dated 17.01.2020 vide F. No. Admn- 15/NSS/DTE/2019/06-07, a copy of which was enclosed.

Grounds for Second Appeal:

The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to take action against the concerned officer.
Submissions made by Appellant and Respondent during Hearing:
The Appellant did not participate in the hearing despite being served the hearing Page 2 of 4 CIC/NSESC/A/2020/665092 The Respondent submitted that they have provided a reply qua the instant RTI Application vide letter dated 17.01.2020. He further submitted that with respect to point no. 1 of the instant RTI Application, the averred certificates were not issued at the time of filing the present RTI Application but now the same has been issued. He further added that with respect to point no. 4 of the instant RTI Application, there are no facilities given to the team members from the Government.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that a categorical reply has not been provided to the Appellant in response to the instant RTI Application. Hence, the Commission directs the present CPIO to provide a revised and specific reply to the Appellant, in the light of the submissions made during the hearing, with a copy marked to the Commission, within 15 days from the date of receipt of this order. With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 31.12.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 3 of 4 CIC/NSESC/A/2020/665092 Addresses of the parties:
1. The First Appellate Authority (FAA) /Director Ministry of Youth Affairs & Sports Directorate of National Service Scheme 12/11, Jamnagar House, New Delhi - 110011
2. The Central Public Information Officer Asstt. Programmer Adviser Ministry of Youth Affairs & Sports Directorate of National Service Scheme 12/11, Jamnagar House, New Delhi - 110011
3. Mr. Raghubar Prasad Singh Page 4 of 4