Central Information Commission
Sneha Soni vs Nehru Yuva Kendra Sangathan on 24 October, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NYUKS/A/2023/627211
CIC/NYUKS/A/2023/627213
1. Sneha Soni
2. SURAJ KUMAR THAKUR .....अपीलकता/Appellants
VERSUS
बनाम
1. CPIO,
District Youth Officer, Nehru
Yuva Kendra Sangathan,
Jamtara, Jharkhand - 815351
2. CPIO,
District Youth Officer, Nehru
Yuva Kendra Sangathan,
Deoghar, Jharkhand - 814112 .... ितवादीगण /Respondent
Date of Hearing : 22.10.2024
Date of Decision : 23.10.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Note- The above-mentioned Appeals are clubbed together for disposal
through common order as these are filed against same Public Authority on
similar issues.
Page 1 of 14
CIC/NYUKS/A/2023/627211
Relevant facts emerging from appeal:
RTI application filed on : 03.03.2023
CPIO replied on : Not on record
First appeal filed on : 01.05.2023
First Appellate Authority's order : 03.05.2023
2nd Appeal/Complaint dated : NIL
Information sought:
The Appellant No. 1 filed an RTI application dated 03.03.2023 seeking the following information:
"1 वष २०२१-२३ तक नेह युवा के जामताड़ा म कतने युवा लब बनाए गए नाम एवंपता स हत उपल"ध करावे।
2 वष २०२१-२३ म नेह युवा के जामताड़ा म यव ु ा लब बनाने हे तु कतनी 'न(ध रा)श संगठन को -ा.त हुई एवंउनका भुगतान क ह और कस -कार कया गया नाम स हत स2पूण 5ववरण दे ।
3 या काय7म युवा लब के 8वारा कए जाने चा हए? य द हांतो वष २०२१-२३ म सुचना उपल"ध कराने क: 'त(थ तक नेह युवा के जामताड़ा म कतने काय7म (नाम स हत) कन कन युवा लब (नाम स हत) के मा<यम से कराया गया इसक: स2पूण जानकार> एवं लब को काय7म करने हे तु द> गई आदे श प@ क: -'त)ल5प प@ांक स हत उपल"ध करावे। य द नह>ंतो
-Aयेक काय7म कन कन के मा<यम से कराया गया एवंइनसे संब(ंधत सभी -कार के सरकार> भुगतान क: संपूण जानकार> उपल"ध करावे।
4 य द -Bन ३. का उCर हांहै तो -Aयेक काय7म क: 'न(ध रा)श का भुगतान कन कन युवा लब को कस -कार कया गया नाम, पता, लब के अकाउंट नंबर स हत स2पूण 5ववरण दे ।
5 वष २०२१-२३ म नेह यव
ु ा के जामताड़ा को दए गए -Aयेक काय7म कराने क: स2पूण
- 7या एवंसभी काय7म के भग
ु तान से संब(ंधत स2पूण - 7या क: 'नयमावल> उपल"ध
करावे।
6 वष २०२१-२३ म य द काय7म कराने क: एवं-Aयेक काय7म के 'न(ध रा)श के भुगतान क:
- 7या म कसी भी -कार का कोई बदलाव हुआ है तो नई एवंपुरानी दोनG 'नयमावल> उपल"ध करावे एवंये बदलाव कस तार>ख से -भाव म आया इसक: स2पूण जानकार> दे ।Page 2 of 14
7 नेह युवा क म हुई अ'नय)मतता से संबं(धत कमचार> के 5वI8ध या या कायवाह> हो सकती है कृपया उसका "यौरा द! 8 उस कमचार> के 5वI8ध कायवाह> करनी हो तो कस अ(धकार> से संपक करना होगा, अ(धकार> का नाम, संपक नंबर एवं ईमेल आईडी भी बताने क: कृपा कर! 9 -थम अपील>य अ(धकार> का नाम, संपक नंबर एवं ईमेल आईडी भी साथ-साथ उपल"ध कराव।"
Having not received any response from the CPIO, the appellant No. 1 filed a First Appeal dated 01.05.2023. The FAA vide its order dated 03.05.2023, held as under:
"उपयु त संद)भत आवेदनो के मा<यम से आपके 8वारा सूचना के अ(धकार अ(ध'नयम 2005 8वारा सूचना मांगी गई थी। संदभ संMया 1 8वारा वां'छत सूचना के Oबंद ू 1 से 6 तक का उCर िजला युवा अ(धकार>, ने.यु.के. जामताडा ने प@ांक JH17/23-24/39 दनांक 03.04.2023 के मा<यम से -े5षत कया था; जो क ई-मेल 8वारा आपको -े5षत कया गया जा रहा है। इसके अ'तQर त Oबंद ू संMया 7 से 9 तक का उCर आपको नेहI युवा क संगठन (मुMयालय), नई दRल> 8वारा -े5षत कया जा चुका है।
य द उपल"ध जानकार> से आप संतुSट नह>ं हो तो अपना -ाथना प@ इस कायालय को ई- मेल/डाक के मा<यम से -े5षत करे ।"
Contents of reply dated 03.04.2023:
1. As Youth club formation is a continuous process through out the year and a regular task of National Youth Volunteers deployed under the National Youth Scheme for a period of year and at maximum of 2 year. Also Youth clubs are formed under specific dedicated programs of Nehru Yuva Kendra Sangathan. So there is vagueness in the particulars sought by the appellant to which youth clubs formed is details required. Also financial year is not specified.
2. Same as 1.
3. Youth clubs are integral part of NYKS. Though any youth who comes under the age of 15-29 can be a part of NYKS. NYKS has targeted to identify areas of harnessing youth power for development by forming Youth Clubs, which are village-level voluntary action groups of youth at the grassroots level to involve them in nation-building activities. The core strength of NYKS Page 3 of 14 lies in its network of youth clubs. Youth Clubs are village-based organizations working for community development and youth empowerment The basic objective for the creation of youth clubs is to render community support through developmental initiatives involving activities with a particular focus on youth empowerment. The implementation of programmes and activities of youth clubs is based on local needs and requirements by mobilizing resources from various government departments and other agencies, which include both national, State level and multilateral institutions. The vision of the organization focuses on developing long-term strategies for good citizenship and youth leadership at the grass root level. Youth Clubs are formed and encouraged to participate in sports and cultural and local development activities. Youth leadership is developed in the course of the formation and sustenance of youth clubs. There is vagueness regarding which programs particulars are sought because youth clubs are involved in numerous activities whether they are of NYKS or any coordination activities with other department.
4. Financial year not specified.
5. Personal details like Bank a/c no, phone number and other important details are entities that can be misused easily by anyone, keeping that in mind for viewing of any personal information you are requested to visit NYK Jamtara district Office.
6. Payments are made by Treasury Single system accounts which earlier was given by public financial management system. Treasury Single system accounts was effective from mid of financial year 2022-2023.
7. The requisite information can be sought from Higher Offices of NYKS.
8. The requisite information can be sought from Higher Offices of NYKS.
9. The requisite information can be sought from dedicated website of NYKS ie. www.nyks.nic.in ."
CIC/NYUKS/A/2023/627213 Relevant facts emerging from appeal:
RTI application filed on : 25.03.2023
CPIO replied on : Not on record
First appeal filed on : 01.05.2023
First Appellate Authority's order : 04.05.2023
Page 4 of 14
2nd Appeal/Complaint dated : NIL
Information sought:
The Appellant filed an RTI application dated 25.03.2023 seeking the following information:
"1. या वष 2022 म नेह युवा क दे वघर क: ओर से पड़ोस युवा सं सद काय7म कया गया था?
2. य द -Bन 1 का उCर हांहै तो उसक: या गाइडलाइन थी और इसका या बजट था और काय7म Vथल कहांथा ? और जो काय7म Vथल म काय7म कया गया था उसम कतने लोगG क: बैठने क: Wमता थी यह भी VपSट प से बताएं और कस 'त(थ को काय7म कया गया था?
3. काय7म म कतने युवाओंको भाग लेना था? काय7म म कतने युवाओंने भाग )लया सभी -'तभा(गयG का नाम 5पता का नाम, पता, मोबाइल नंबर, के साथ सीट क: -'त)ल5प कॉपी उपल"ध करावे।
4. काय7म क: रा)श कहां-कहांऔर कैसे-कैसे खच करना था ? और काय7म क:
रा)श कहां-कहांखच हुआ और कस- कस को दया गया उस Yयि त का नाम पता मोबाइल नंबर के साथ Oबल क: -'त)ल5प कॉपी एवंgst रा)श क: जानकार> भी उपल"ध करावे।
5. नेह युवा क के काय7म म हुई अ'नय)मतता के 5वI8ध या- या कायवाह> हो सकती है कृपया उसका "यौरा द।
6. उस कमचार> के 5वI8ध कायवाह> करनी हो तो कस अ(धकार> से सं पक करना होगा उनका नाम पता मोबाइल नंबर ईमेल यह भी बताने क: कृपा कर।
7. -थम अपील>य अ(धकार> का नाम, नं बर एवंईमेल क: स2पूण जानकार> भी साथ साथ उपल"ध करावे।"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 01.05.2023. The FAA vide its order dated 04.05.2023, held as under:
Page 5 of 14"उपयु त संद)भत आवेदनो के मा<यम से आपके 8वारा सूचना के अ(धकार अ(ध'नयम 2005 8वारा सूचना मांगी गई थी। संदभ संMया 1 8वारा वां'छत सूचना का उCर िजला युवा अ(धकार>, ने.य.ु के. दे वघर ने प@ांक JH03/23-24/66 दनांक 04.05.2023 के मा<यम से -े5षत कया है ; जो क ई-मेल 8वारा आपको
-े5षत कया गया जा रहा है । इसके अ'तQर त Oबंद ू संMया 5 से 7 तक के संबंध मे आपको सू(चत करना है क नेहI युवा क , दे वघर से संबं(धत )शकायत आप राZय 'नदे शक, नेहI युवा क संगठन, झारख\ड को कर सकते है तथा नेहI युवा क , दे वघर के आर.ट>.आई से संबं(धत मामलG मे राZय 'नदे शक, नेहI युवा क संगठन, झारख\ड -थम अपील>य अ(धकार> है ।
य द उपल"ध जानकार> से आप संतुSट नह>ं हो तो अपना -ाथना प@ इस कायालय को ई-मेल/डाक के मा<यम से -े5षत करे ।"
Contents of reply dated 04.05.2023:
"1. Yes.
2. Guidelines for conducting Neighborhood Youth Parliament at District level
3.Background:
Ministry of Youth Affairs & Sports, Govt. of India has introduced a new Central Sector Scheme, named National Young Leaders Programme (NYLP) during the 12th Plan period. The objective of the Programme is to develop leadership qualities among the youth so as to enable them realize their full potential and contribute to the nation building process. The Programme aims at motivating the youth to strive for excellence in their respective fields and bring them to the forefront of the development process. It seeks to harness the immense youth energy for national-building.
NYKS conducted District level Neighborhood Youth Parliaments (NYPs) in FY2021-22 successfully across the country. The DYPs have emerged as a potent platform for the youth to express their viewpoints on important development issues. The participating youth came out with lot of new and innovative ideas. Keeping in view, the popularity of the programme and overwhelming response it received from Youth, in the current year, the programme will be conducted again at District level. Like previous year, organization of NYP at District level has the advantage of availability of quality resource persons and subject expert, venues with proper facilities and audio visual feasibility. Availability of such critical input enhances the programme quality and brings multiplier effect on the outcome of the programme.Page 6 of 14
Objective:
To create an institutional platform where youth can articulate their views on various issues and draw the attention of the local administration to such issues/concerns affecting their lives.
To educate youth about contemporary socio-economic development issues confronting local communities in general and the youth in particular and to involve them in debate/ discussions on such issues, To enable them share their experiences and ideas in presence of Public Representative, development partners, representatives of PRIs, service providers, village communities and local administration. Duration: 1 day each Time Line: 20th December, 2022-25th January, 2022 Coverage: 6407 Blocks of 763 Districts No. of participants/Beneficiaries: 80*6407 blocks 5,12,560 Budget: Rs. 7,68,84,000/- (6407*12,000/-) Number of participants in Each District: No. of Blocks*80 Strategy for Implementation:
Type of Activities to be undertaken:
Organization of four sessions, preparation of resource materials, lectures by subject experts, discussions and debate on the above mentioned subjects, minutes of the deliberations and recommendations and their submission to concerned District Administration, Government Departments as well as to the local elected bodies for their consideration. Record the points mentioned under voices of the participating Youth and be part of the reporting and follow up action.
Execution Plan:
Coordination and Mobilizing support Public Representatives viz. Hon'ble Ministers, MPs, MLAS, LCs as well as reads of Development Departments, NGOs, Agencies may be invited to attend the programme.
A letter from District Magistrate/District Collector, President of Zila Panchayat and Chief Executive of Zila Panchayat should be sent to all Sarpanches of Gram Panchayats, Heads of the Development Departments and other Agencies/NGOs working in the above- mentioned development and welfare areas for deputing their officials and experts as resource persons. They should also be requested to provide copies of their schemes, IEC material and support in organizing the programmes.
The Heads of Development Departments and agencies may be actively involved during the programme as guide, facilitator, resource persons and support providers for village level activities.
The Programmes may be organized in close collaboration with the concerned State Governments.Page 7 of 14
The State Governments may be requested to issue appropriate instructions to all their officials as also elected local bodies to extend full cooperation, by way of participation in the programmes, providing resource persons for speaking on various subjects and by giving due weightage to the recommendations emerging from such Programmes.
Roles and Responsibilities It would be the responsibility of State Directors to ensure that the NYPs are organized strictly as per laid down criteria. State Directors would be held responsibility in case of any deviation.
District Youth Officers may select the suitable venue for organizing District Level Neighborhood Youth Parliament. For example, venues where facilities like space to properly accommodate the participants and for discussion, lectures, teaching aid and equipments, electricity with power back up, water, sanitation and other facilities are available.
Youth Clubs trained office bearers and designated NYC volunteers should be actively involved and accordingly should be given responsibilities. The District Youth Officers may identify the 4 broad topics to be covered out of the below mentioned categories of areas. Accordingly, the concerned heads of development departments and agencies be finalized along with their experts and resource persons who through lectures can impart awareness and educations. They may also be requested to provide IEC material on the selected topics and subjects to be covered under the programme and moderate discussions District Youth Officer may be present during the programme and guide the beneficiaries of the programme.
Each District Youth Officer has to inform the participants and resource persons about the dates, venues and other details of the "Neighborhood Youth Parliament" well in advance so as to enable them to attend the programme with full preparedness.
The District NYKs are expected to finalize the Programme Schedule for the conducting the Programmes, the structure and the subjects to be covered, the speakers and venue during the District Level NYP. Public Representatives viz. Hon'ble Ministers, MPs, MLAs, MLCs as well as Heads of Development Departments, NGOs, Agencies may be invited to attend the programme.
The Programme shall primarily be participatory and interactive in nature. Involvement and Participation of NY Volunteers National Youth Volunteers of the District should be involved for smooth conduct of the Neighborhood Youth Parliament. It will help in effective organization of Neighborhood Youth Parliaments in the district and follow-up action for undertaking youth and community development and welfare activities by mobilizing local resources. Resource Persons and LE.C Page 8 of 14 The audio-visual CDs on the deliberations, messages and motivational speeches of Hon'ble Prime Minister delivered from time to time should also presented during the sessions.
Necessary resource materials on the subjects covered in the Programmes shall also be arranged.
Programme schedule and resource materials may be developed by the District NYKs in consultation with Resource Persons. A copy of the same may also be provided to Heads of Development Departments and Elected Members of Panchayati Raj Institutions, opinion leaders and Youth Club Office bearers for their reference.
All relevant resource materials in the form of Schemes and IEC material on the identified topics may be provided to the participants at the time of registration. Well in advance, the identified officials, resource persons and experts be briefed about the objectives, expectations of this programme and its outcome. Broad structure of Neighborhood Youth Parliament Participating youth are expected to be representative and hence, should be drawn from all blocks of the concerned district.
There may be four sessions during the implementation of each NYP. The total activity of these sessions will be minimum 4 hours up to a maximum of eight hours, which would primarily be participatory and interactive in nature. Session: The Neighborhood Youth Parliament shall be organized as per the following sessions.
Session 1 (Knowledge Dissemination session) Session 2 (Activities and learning) Session 3 (Video presentations and Audio-Visual aids) Session 4 (Reporting and Action plans) Subjects to be taken up:
Broad Categories of topics have been identified during the deliberation of Neighbourhood Youth Parliament. These broad topics have further been divided into sub-categories as following:
1. Panch Pran as narrated by Hon'ble PM during his Independence Day Speech on 15th August, 2022 Goal of developed India, to remove any trace of slavery or colonial mindset, take pride in our heritage and legacy, unity and solidarity, sense of duty among citizens.
2. Skills, Labour Welfare and Atmanirbhar Bharat PMKVY, National apprentice promotion scheme, Sankalp-Skills Acquisition and Knowledge Awareness for Livelihood Promotion, MGNREGA, Deendayal Antyodaya Yojana-National Rural Livelihoods Mission (DAY-NRLM), PM Garib Kalyan Rojgar Abhyaan, Deen Dayal Upadhyaya Grameen Kaushalya Yojana., Atmanirbhar bharat, Deendayal Upadhyay Shramev Jayate Karyakram, PM Page 9 of 14 Shram-Yogi Maandhan Yojana, Self Employment Scheme for the Rehabilitation of Manual Scavengers (SRMS), DAY-NULM.PM Garib Kalyan Anna Yojana, Atal Pension Yojna. 3. Women, Children, Old Age, And Minorities Beti Bachao Beti Padhao, Poshan Abhiyaan, Rashtriya Vayoshri Yojana, Manas-
Maulana Azad National Academy for Skills Pradhan Mantri Jan Vikas Karyakram (PMJVK)
4. Urban Development, Water and Sanitation PRASAD National Mission on Pilgrimage Rejuvenation and Spiritual Augmentation Drive (PRASAD), AMRUT, HRIDAY, Swach Bharat Mission (Clean India), Namami Gange, Atal Bhujal Yojna (ATAL JAL), UDAN Scheme
5. Housing and Amenities PMAY (G), Shyama Prasad Mukherji Rurban Mission, Pradhan Mantri Ujjwala Yojana (PMUY), PMAY Urban, Jal. Jeevan Mission- Har Ghar Nal
6. Agriculture PM-Kisan Urja Suraksha Evam Utthaan Mahaabhiyan (PM-KUSUM) Scheme, PM Kisan Samman Nidhi, Fasal Bima Yojna, Krishi Sinchayi Yojana
7. Health Ayushman Bharat, National Health Mission, PM-SURAKSHIT MATRITVA ABHIYAAN, INDRADHANUSH, COVID 19 Vaccination
8. Entrepreneurship PMEGP, MUDRA, START UP INDIA, MAKE IN INDIA
9. Education, Science and Technology National Education Policy, EK Bharat Shresht Bharat Programme, DIGITAL INDIA Press, Social Media, Publicity & Media Coverage:
Press and Media persons should be engaged by State Directors and District Youth Officers of the concerned States and Districts respectively for extensive coverage of the Day's activities in the Districts. Effective use of mass media viz. radio, television and newspapers, should be ensured. Social media platforms such as Twitter, Facebook, WhatsApp, YouTube, etc, should be extensively used for branding of Neighbourhood Youth Parliament. The participants should be briefed about the usage of Social media platforms and should be encouraged to open their account and follow NYKS India to get information on ongoing programmes. Use of hashtags such as #NYP #NYP2022 etc, to be ensured. Program venue-RN Bose Bangla library date of program-15.3.22
3.Answered in point no 2. Personal details of Beneficiaries cannot be provided due to cyber crime issues and can be misused Page 10 of 14
4.. Personal details of Beneficiaries cannot be provided due to cyber crime issues and can be misused. Kindly visit NYK Deoghar District Office for viewing of required details as per your convenience.
5. The requisite information can be sought from Higher Offices of NYKS.
6. The requisite information can be sought from Higher Offices of NYKS.
7.The requisite information can be sought from dedicated website of NYKS ie.www.nyks.nic.in or State Office the respective state."
Feeling aggrieved and dissatisfied, appellants approached the Commission with the instant Second Appeals with the allegation of incomplete and misleading replies supplied by the respondent.
Relevant Facts emerged during Hearing:
The following were present:-
Appellants: Not present.
Respondent: Mr. Abhishek Mandal, Distt. Youth Officer & Additional Charge, Jamtara/CPIO along with Mr. Uday Kumar, Accountant and Programme Assistant, Additional Charge, NYUKS present through video-conference.
Hearing notice served to the appellants through speed-post was received back undelivered due to incomplete address. Therefore, to facilitate due assistance to the appellants, the Registry attached with this bench forwarded the hearing notice to the appellants on their email ids, however, none of them participated during hearing, despite prior intimation.
A common written submission 22.10.2024 filed by the CPIO for both the appeals is taken on record, contents of the same are reproduced below for the sake of clarity:
"I am writing to formally address the second appeal RTI applications submitted by Sneha Soni resident of Deoghar on CPIO, Jamtara having file no. CIC/NYUKS/A/2023/627211 dated 1- 10-2024 and Suraj Kumar Thakur resident of Deoghar on CPIO Deoghar having file no. CIC/NYUKS/A/2023/627213 dated 1-10-2024.
Firstly, it is essential to highlight that the applicants were absent during the virtual hearing held on 22-10-2024 under the presence of the Hon'ble Information Commissioner, CIC, raising significant concerns regarding their commitment to this process & their provision of a potentially fake address Page 11 of 14 raises serious concerns about the integrity of the information they seek. Providing information to such applicants risks allowing access to Public authority data that could easily be misused to further intimidate and harass public authority officials. Their RTI applications request extensive information from the past 3-5 years, encompassing hundreds of pages of reports, photographs, bills, and vouchers. The sheer volume of this information necessitates considerable time and resources to compile, severely hampering the efficient functioning of our office.
Our office is currently staffed by only two individuals, both of whom hold additional responsibilities for the district. This limited manpower complicates our ability to respond to such extensive requests in a timely manner. Moreover, the constraints on travel allowances further impede our capacity to frequently visit other districts to fulfill these RTI requests.
It is also important to note that the RTI requests are often forwarded to our office from higher authorities with significant delays, creating immense pressure to compile the requested reports. For instance, the RTI dated 25/03/2023 filed by Suraj Kumar was forwarded to the CPIO by the higher offices on 05/04/2023, resulting in a 10-day delay. Similarly, in the case of the RTI dated 03/03/2023 from Sneha Soni concerning Jamtara, the application was received by the CPIO on 09/03/2023. A response was prepared and sent to the higher office on 03/04/2023, but it was not forwarded to the applicant within the stipulated time limit. This delay resulted in the applicant filing a first appeal on 01/05/2023, where the response dated 03/04/2023 was attached. This issue arose due to the fault of the first appellate, leading to the filing of the second appeal. The applicant were working as National Youth Volunteers with Nehru Yuva Kendra Deoghar, throughout their tenure of two years The applicants exhibited consistently rude and indisciplined behavior towards officials of the public authority. Their actions included making unfounded threats against us, which undermines the integrity of our operations. Additionally, despite having participated in every program organized by our organization, they failed to offer any cooperation. Instead, they sought to create hindrances in the programs by various wrongful means, which disrupted the events and affected their smooth conduct.
The allegations made by the applicants in their second RTI application- blaming the public authority for alleged wrongdoing are entirely baseless. We have reason to believe that the evidence they submitted has been obtained through dubious means, potentially influencing local individuals to support their claims. Such actions not only reflect poorly on their character Page 12 of 14 but also threaten to disrupt the functioning of our office. They even file RTI influencing their friends, relatives seeking same data of multiple years just for the intent of harassing the public authority and hamper official work.
The misuse of the RTI framework solely for the purpose of targeting individuals not only diverts critical government resources but also undermines the spirit of transparency and accountability that the RTI Act seeks to promote. The continued pursuit of unfounded allegations for personal vendettas detracts from the genuine needs of citizens seeking information which is clear from the statement mentioned by both applicant in their second appeal that disciplinary action to be initiated along with effecting particularly the service book and Annual Performance Assessment Report of the officials.
In light of these serious concerns, I strongly urge the Hon'ble Information Commissioner that the applicants be banned from submitting further RTIs. This measure would prevent ongoing harassment of the public authority and conserve valuable resources that are currently being diverted to address these unfounded allegations.
I respectfully request that you take these factors into consideration during your deliberations regarding the appeal. Our commitment to transparency and accountability remains steadfast, and we appreciate your understanding of the challenges posed by these circumstances..."
Respondent while inviting attention of the Commission towards the contents of his written submission averred the reply against the instant RTI applications has already been provided to the appellants. No additional information is left at their end.
Decision:
The Commission after adverting to the facts and circumstances of the case and perusal of the records observes that the main premise of instant Appeals was non-receipt of complete and correct information. In response to which the Respondent claimed that reply has already been provided to the Appellants vide their letters dated 03.04.2023 and 04.05.2023.
The Commission finds no infirmity in the replies furnished by the Respondent as the same were found to be in consonance with the provisions of the RTI Act. Further, the Appellants neither presented themselves nor have they filed any Page 13 of 14 counter arguments to agitate the matters. In view of the facts and circumstances particularly point-wise replies having been provided well in time, intervention of the Commission is not warranted in these matters.
Nonetheless, in the spirit of the RTI Act, respondent is directed to provide a copy of his written submission along with enclosures free of charge, to the Appellants within one week of the date of receipt of this order.
The appeals are 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 Copy To:
The FAA Nehru Yuva Kendra Sangathan Shri Janki Niwas, 6/D2, Shiv Bhawan Lane, Oppo. Ramkrishan Mission, Tagore Hill Road, Morabadi, Ranchi-834008 Page 14 of 14 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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