Central Information Commission
Ramesh Kumar Dubey vs Nehru Yuva Kendra Sangathan on 17 August, 2021
CIC/NYUKS/A/2019/144036
के न्द्रीय सूचना आयोग
Central Information Commission
बाबागंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या/ Second Appeal No. CIC/NYUKS/A/2019/144036
In the matter of:
Ramesh Kumar Dubey ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, ...प्रनतवािीगण /Respondent
/District Youthcoordinator,
Nehru Yuva Kendra Chanduli,
Jagdish Sarai G T Road,
Chanduli, UP 232104
Relevant dates emerging from the appeal:
RTI Application filed on : 06.04.2019
CPIO replied on : 10.05.2019, 20.07.2019
First Appeal filed on : 22.05.2019
First Appellate Authority order : 15.07.2019
Second Appeal Received on : 11.09.2019
Date of Hearing : 13.08.2021
The following were present:
Appellant: Shri Ramesh Kumar Dubey participated in the hearing upon being
contacted on his telephone.
Respondent: Smt. Priti Srivastava, Account Programme Assistant, participated in
the hearing upon being contacted on her telephone.
Page 1 of 4
CIC/NYUKS/A/2019/144036
ORDER
Information sought:
The Appellant filed an RTI Application dated 06.04.2019 seeking information on the following four points:
1) "वर्ग 2018-19 में यूथ क्लबो को खेल सामग्री नवतरण कायगक्रम के एनेक्जर 10,12,11 की प्रमानणत प्रनत |
2) 2018-19 में समस्त यूथ क्लबो में एनक्िनवटि टरपोिग की प्रमानणत प्रनत नजन्द्हें खेल सामग्री िी गयी है (01 अप्रैल 2016 से 31 माचग 2019 तक की अवनि)
3) 2018-19 खेल सामग्री पचेज कमेिी की बैठक व पचेज आर्गर की प्रमानणत प्रनत |
4) 2018-19 में खेल सामग्री क्रय हेतु नलए गये कोिेशन/नननविा और कोिेशन लेने के माध्यम की प्रमानणत प्रनत ।"
Shri A. K. Singh, District Youth Coordinator, PIO, Nehru Yuva Kendra, Chandauli vide letter dated 10.05.2019, provided point-wise information to the Appellant. Being dissatisfied, the Appellant filed a First Appeal dated 22.05.2019. The First Appellate Authority vide order dated 15.07.2019, directed to CPIO as under:
"अपीलीय प्रानिकारी के आिेश पर आपको पुन: ननिेनशत दकया जाता है दक संलगन आर० िी० आई ० पत्र के अनुसार सूचनाए श्री रमेश कु मार िुबे को उपलब्ि कराना सुनननित करे | एक प्रनत अपीलीय प्रानिकारी को प्रेनर्त करे |"
In compliance with the order of the First Appellate Authority, the PIO, Shri Anil Kumar Singh, District Youth Coordinator, Nehru Yuva Kendra, Chandauli, vide letter dated 20.07.2019, provided again afresh point-wise information, to the Appellant.
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. He requested the Commission to direct the CPIO to provide complete information sought for.Page 2 of 4
CIC/NYUKS/A/2019/144036 Submissions made by Appellant and Respondent during Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Appellant stated that he has not received satisfactory information on point no. 4 of the RTI Application.
The Respondent submitted that she has provided photocopy of the documents as and when directed by her superiors.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Appellant has stated that he is not satisfied with the reply provided by the Respondent on point no. 4 of the RTI Application. The Commission further observes that Smt. Priti Srivastava's submissions during the proceedings of the instant hearing is extremely irksome and the Commission expresses severe displeasure against her for taking part in the hearing without knowing the facts and circumstances of the instant case. The Commission strictly cautions her to be careful and mindful in future, while making submissions before the Commission.
Moreover, since Shri Anil Kumar Singh, CPIO and District Youth Officer is on medical leave, the Commission considers Smt. Priti Srivastava, Accounts Programme Assistant as deemed CPIO and accordingly directs her to provide available, relevant and specific information as sought at point no. 4 of the RTI Application to the Appellant, with a copy marked to the Commission, within 15 days from the date of receipt of this order, failing which, suo-motu action will be initiated against the delinquent official.Page 3 of 4
CIC/NYUKS/A/2019/144036 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 (अनमता पांर्व) Information Commissioner (सूचना आयुक्त) दिनांक / Date: 16.08.2021 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) State Director, Yuva Kendra Sangathan, State Office: 2/112, Vishal Khand 2, Near Ambedkar Park Churaha, Gomti Nagar, Lucknow 226010
2. The Central Public Information Officer, /District Youthcoordinator, Nehru Yuva Kendra Chanduli, Jagdish Sarai G T Road, Chanduli, UP 232104
3. Shri Ramesh Kumar Dubey Page 4 of 4