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Vishnu Dev Bhandari vs Ministry Of Statistics & Programme ... on 13 May, 2026

                                केन्द्रीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                           नई निल्ली, New Delhi - 110067


 File No: CIC/MOSPI/A/2025/123726



 Vishnu Dev Bhandari                                          .....अपीलकर्ाग /Appellant

                                              VERSUS
                                               बनाम


 CPIO : M/o Statistics & Programme                         ....प्रनर्वािीगण /Respondent
 Implementation MPLADS Division,
 Khurshid Lal Bhawan, Janpath Marg,
 Delhi-110001.


 Date of Hearing                     :   13-05-2026
 Date of Decision                    :   13-05-2026

INFORMATION COMMISSIONER :               Khushwant Singh Sethi

Relevant facts emerging from appeal:

 RTI application filed on            :   17-04-2025
 CPIO replied on                     :   09-05-2025
 First appeal filed on               :   20-05-2025
 First Appellate Authority's order   :   20-06-2025
 2nd Appeal dated                    :   18-07-2025




CIC/MOSPI/A/2025/123726                                                 Page 1 of 6
 Information sought

:

1. The Appellant filed an RTI application dated 17-04-2025 for seeking the information and the CPIO furnished a reply to the Appellant on 09-05-2025. The Information sought and reply given in this regard is as under:

"माांगी गई जानकारी जवाब आपका पत्र दिनाांक 6.2.25 जो पत्र योजना 1. पत्र में वर्णित तथ्यों के आलोक एवां ववकास ववभाग ननहार परसा को भेजा में प्राप्त जवाब कक गया है पत्र सांलग्न है । अभभन्नप्रमार्णत प्रनत जवाब में

1. पत्र में वर्णित तथ्यों के आलोक में प्राप्त सांलग्न है । (सांलग्न कॉपी) जवाब कक अभभन्नप्रमार्णत प्रनत उपलब्ध 2. प्राप्त जवाब पर MP LADS कराया जाय। प्रभाग द्वारा कोई भी ननणिय

2. प्राप्त जवाब पर MP LADS प्रभाग अपेक्षित नह ां था।

द्वारा भलये गये ननणिय कक अभभन्नप्रमार्णत 3. पत्र में वर्णित तथ्यों के आलोक प्रनत उपलब्ध कराया जाय। में लोक सभा सचिवालय को भेजा

3. पत्र में वर्णित तथ्यों के आलोक में लोक गया जवाब सांलग्न है । (सांलग्न सभा सचिवालय को भेजा गया जवाब को कॉपी)"

अभभप्रमार्णत प्रनत उपलब्ध कराया जाये।"

2. Being dissatisfied, the Appellant filed a First Appeal dated 20-05-2025. The FAA vide its order dated 20-06-2025, upheld the reply given by the CPIO.

CIC/MOSPI/A/2025/123726 Page 2 of 6

3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: attended the hearing through video conference. Respondent: Mr. Sunil Kumar Jha, US, attended the hearing in person.

4. The Appellant submitted, that he sought information regarding letter dated 06.02.2025, which was sent to Planning and Development Department. The appellant also submitted, that he sought attested copy of the reply received; attested copy of the decision taken by the MP LADS Division etc. The appellant also submitted, that he had not received the attachment documents sent by the respondent and further alleged, that the respondent had provided incorrect reply to him.

5. The Respondent submitted, that the district authority is the concerned authority to take action on the issue raised by the appellant. Also, no action/decision is to be taken by the MPLADS division in this regard. Hence, the aforesaid factual position was informed to the appellant, vide letter dated 09.05.2025. The respondent further submitted, that they had sent the attested copy of the reply received with respect to the letter dated 06.02.2025; reply sent to the Lok Sabha Secretariat to the appellant, along with letter dated 09.05.2025.

CIC/MOSPI/A/2025/123726 Page 3 of 6

6. The Commission queried the respondent, as to whether they can re-send the documents to the appellant's e-mail ID. To this, the respondent agreed and noted down the e-mail ID spelt out by the appellant during the hearing.

7. Written submission dated 06.02.2026 filed by the respondent is taken on record, and relevant portion of the same is reproduced below:

"3. Further, The Ministry of Statistics and Programme Implementation is the Nodal Ministry of the Scheme for the overall Implementation of the Scheme. The Ministry has been responsible for the policy formulation, release of funds and prescribing monitoring mechanism for implementation of the Scheme. A Department in each State/UT is designated as the Nodal Department with the overall responsibility of supervision, monitoring and coordination of the MPLADS implementation with the districts and other Line Departments.

4. Under the Scheme, the MOSPI is responsible only for the policy formulation, release of funds and prescribing monitoring mechanism for implementation of the Scheme. The District Authority is overall responsible for implementation of the MPLADS scheme."

Decision:

8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent gave an appropriate reply to the appellant vide letter dated CIC/MOSPI/A/2025/123726 Page 4 of 6 09.05.2025. However, the appellant had contended that he had not received the attachments. Therefore, the respondent is directed to re-send their letter dated 09.05.2025 and the attached documents therein to the appellant's e-mail ID, as spelt out by the appellant during the hearing and also by speed post, within 15 days from the date of receipt of this order, under intimation to the Commission

- both through post and via uploading on http://dsscic.nic.in/online-link-paper- compliance/add.

9. The respondent CPIO is directed to provide all the sought certified copies by endorsing the documents as per point no.2 of the Office Memorandum dated 06.10.2015, issued by the Department of Personnel & Training. Accordingly, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 13.05.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/MOSPI/A/2025/123726 Page 5 of 6 Copy To:

1. The CPIO M/o Statistics & Programme Implementation MPLADS Division, Khurshid Lal Bhawan, Janpath Marg, Delhi-110001.

2. The FAA, M/o Statistics & Programme Implementation MPLADS Division, Khurshid Lal Bhawan, Janpath Marg, Delhi-110001.

3. Vishnu Dev Bhandari CIC/MOSPI/A/2025/123726 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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