Central Information Commission
Geetanjali Tiwari vs Central Adoption Resource ... on 22 January, 2026
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/CARAG/A/2024/634688
Geetanjali Tiwari ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Central Adoption
Resource Authority (M/o. ... ितवादीगण/Respondents
Women & Child
Development), New Delhi
Relevant dates emerging from the appeal:
RTI : 21.06.2024 FA : 26.07.2024 SA : 12.08.2024
CPIO : 07.08.2024 FAO : 09.08.2024 Hearing : 20.01.2026
Date of Decision: 20.01.2026
CORAM:
Hon'ble Commissioner
Shri P R Ramesh
ORDER
1. The Appellant filed an RTI application dated 21.06.2024 seeking information on the following points:
1. How Many Orphaned Children Are Currently Waiting To Be Adopted Kindly Provide A Statewise Data Since 2018
2. Kindly Provide An Age Group Wise Data Of Children Waiting To Be Adopted Per State Since 2018
3. How Many Children Were Adopted Per State Per Year Kindly Provide Age Group Wise Data Of Children Columnized In Age Group Of Children, State, Waiting To Be Adopted, Already Adopted And Year Since 2018 Page 1 of 4
4. Why Only Once A Week Only 2 To 3 Profiles Of Children Are Uploaded And Made Available For The Adoptive Parents For Direct Adoption When There Are A Huge Number Of Children Waiting To Be Adopted.
2. The CPIO replied vide letter dated 07.08.2024 and the same is reproduced as under:-
1 to 3: Please refer to the link "https://cara.wcd.gov.in/re source/adoption_Statistics. html" to access requisite information.
4. Referral cycle of children is being executed five days a week from Mondays Fridays. However, number of children to be referred, depends on is availability.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.07.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 09.08.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.08.2024.
Facts emerging in Course of Hearing:
Appellant: Shri Harish Sharma- Representative of the Appellant Respondent: Ms. Rupanshi Pandey, Assistant Director, participated in the hearing.
5. The Representative of the Appellant inter alia submitted that the information sought has not been provided by the PIO. He averred that the link provided by the CPIO only contains the in-country and inert-country adoption details and not state wise adoption details.
6. The Respondent submitted that relevant information has been duly provided to the Appellant. Upon being queried by the Commission as to whether any statistical information or data is available in their records with respect to state-wise and age-group- wise adoption of children in India, the PIO stated that she would verify the records and, Page 2 of 4 in case the information sought is available in their records, the same would be furnished to the Appellant.
Decision:
7. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observed that the main premise of the instant Second Appeal is non-furnishing of information by the PIO.
8. It is noted that the Appellant in the instant RTI Application has sought statistical information with respect to state-wise and age-group-wise adoption of children in India. Commission observes that the link provided by the CPIO in reply dated 07.08.2024 does not provide the aforementioned statistical information. In the given circumstances, the PIO is directed to examine the RTI Application afresh and furnish a revised reply with respect to points No. 1, 2 and 3 i.e. specifically furnish only the statistical information as available in their records to the Appellant within four weeks from the date of receipt of this order. In doing so, the PIO shall ensure that information which is exempted from disclosure under RTI Act, 2005 must not be disclosed to the Appellant and same must be redacted under section 10 of the RTI Act, 2005 prior to the said disclosure. A compliance report in this regard be filed within a week thereafter. The appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Page 3 of 4 Addresses of the parties:
1 The CPIO Section Officer-(Prog.) & CPIO, Central Adoption Resource Authority (M/o. Women & Child Development), West Block-8, Wing-II, 2nd Floor, R.K. Puram, New Delhi-110066.
2 Geetanjali Tiwari Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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