Central Information Commission
Bans Ram vs Rural Development Department Ut Of J & K on 23 October, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/RDDJK/A/2022/665913
Shri BANS RAM ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Rural Development Department UT of J & K
Date of Hearing : 21.10.2024
Date of Decision : 21.10.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 23.08.2022
PIO replied on : - -
First Appeal filed on : 19.10.2022
First Appellate Order on :
2 Appeal/complaint received on
nd : 08.12.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 23.08.2022 seeking information on following points:-
I wish to know information regarding misuse of govt. funds and PMAY SCHEMES by PANCHES and SARPANCH SENABATHI ward 6. Kindly provide me certified copy of the all PMAY schemes allotted and developmental projects of PANCHAYAT SENABATHI from date 01Apr2021 to 31July 2022.
Dissatisfied with the non-receipt of information received from the CPIO, the Appellant filed a First Appeal dated 19.10.2022 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Not present Page 1 Respondent: Ms. Shalini Chander, BDO(HQ)- participated in the hearing through video-conferencing.
The Respondent stated that the relevant information from their official record has been duly provided to the Appellant. She stated that complete information has been furnished to the Appellant vide letter dated 21.11.2022. Furthermore, information related to PMAY schemes allotted and developmental projects and other schemes are already available on their official record.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their reply dated 21.11.2022 along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Commission, after perusal of case records and submissions made during hearing, observes that as submitted by the PIO the relevant information has duly supplied to the Appellant as per the provisions of the RTI Act. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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