Central Information Commission
Baljeet Kaur vs Department Of Empowerment Of Persons ... on 19 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/DEPDD/A/2024/641690
Baljeet Kaur .... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Empowerment of
Persons with Disabilities, New Delhi ... ितवादीगण /Respondents
Date of Hearing : 14/01/2026
Date of Decision : 14/01/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Appeal/Complaint:
RTI application filed on : 16/07/2024
CPIO replied on : 13/08/2024
First appeal filed on : 14/08/2024
FAA's order dated : 21/08/2024
Second Appeal dated : 18/09/2024
Information sought:
The appellant has filed RTI application dated 16/07/2024 seeking the following information:-
"I have submitted a request for surrender of UDID Card DL0741120130087953 as it was expired on 27.04.2024 and there was lot of problem on the website on the month of April-May 2024 owing to which renewal of UDID Card DL0741120130087953 (which was expired on 27.04.2024) seems to be impossible.
2. To my surprise, UDID cell has taken no action on my surrender request for about two months. On 03.06.2024 UDID Card DL0741120130087953 (valid from 03.06.2024 to 30.05.2029) was renewed after lot of perusal from concerned Medical Authority & UDID Cell. To my surprise UDID cell has approved the request of surrender of UDID card after its renewal.
3. UDID Cell may sensitive to understand the difficulty and pain a women faced to renew a UDID card when she has to carry multiple times a mentally challenged child with her for medical evaluations. UDID cell has approved the surrender application after a delay of 2 months and at wrong time when it was already renewed.
4. In this regard, kindly provide the following information under RTI ACT 2005.
(i) Kindly provide certified copy of documents on the basis of which UDID Card DL0741120130087953 of my son Vedant Saini surrendered.
(ii) Kindly provide the date of request for surrender of UDID Card DL0741120130087953.
(iii) Kindly provide the date on which the surrender Card application approved.
(iv) Kindly provide the status of requests made online for UDID Card DL0741120130087953 from 10.04.2024 to 30.06.2024.
(v) Kindly provide the certified copy of documents submitted for surrender of UDID Card DL0741120130087953.
(vi) I have requested to surrender UDID Card DL0741120130087953 as it was expired on 27.04.2024 and there is some problem in renewal. Kindly provide the information why UDID Card DL0741120130087953 surrender was approved when it is renewed on 03.06.2024.
(vii) Kindly provide the copy of official document / notesheet on which surrender of UDID Card DL0741120130087953 has been approved.
(viii) Kindly provide the name, designation, email Id and official address of the officer who has approved the surrender of UDID Card DL0741120130087953."
2. The CPIO furnished a reply to the Appellant on 13/08/2024 stating as under:
"The UDID project in the country is managed by Department of Empowerment of Persons with Disabilities, M/o Social Justice & Empowerment, Government of India. The District Medical authorities are on boarded on the UDID Portal. The Disability Certificate is issued based on the assessment done by the notified District Medical Authorities. The disability certificate is issued based upon the assessment guidelines. As the assessment is done by Notified district Medical Authorities of the State/UT, for any modification or updation in the disability certificate, please contact office of DMO/CMO."
3. Being dissatisfied, the appellant, filed a First Appeal dated 14/08/2024. The FAA vide its order dated 21/08/2024, held as under: -
Further a written submission dated 9 January 2026, was provided by the Respondent, stating, " The Unique Disability Identification (UDID) project is an initiative of the Department of Empowerment of Persons with Disabilities (DEPwD), Government of India. This provides a central online portal namely (https://swavlambancard.gov.in) where hospitals notified by the State/UT Governments have been on-boarded to issue disability certificates and UDID cards to the eligible applicants who applies through on the portal."
Etc.......
4. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Vineet Singhal, Director, and Anand, Section Officer participated in the hearing in person.
Appellant has not availed the opportunity to appear before the Commission to plead her case. The Respondent submits that information sought has been provided. He further submits that the Department of Empowerment of Persons with Disabilities (DEPwD) is merely a facilitator of the UDID Portal and has no role in medical assessment, certification, renewal, or surrender of UDID cards. All related actions, including verification, disability assessment, medical examination by the Board, and decisions on issuance/renewal/surrender, are exclusively handled by the concerned notified hospital as per prescribed procedure. Further the it is apprised to the commission that the Appellant, on behalf of UDID holder Shri Vedant Saini, sought details from the CPIO, DEPwD, regarding surrender of the card (dates, documents, reasons, status from 10.04.2024 to 30.06.2024, approval note sheets, and approving authority). Since this information does not originate from DEPwD and surrender decisions rest with the notified hospital, the CPIO and FAA appropriately advised the applicant to approach the concerned State hospital.
Decision In the light of the material on record, facts of the case, and the submissions made, the Commission observes that that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005.
Further, the Commission directs the Respondent to give the copy of written submission dated 09.01.2026 to the Appellant free of cost via speed post, within 15 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission within 7 days thereafter.
No further intervention of the Commission is warranted in this case under the RTI Act.
The appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date:14.01.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. Central Public Information Officer, Department Of Empowerment of Persons with Disability, 5th Floor, Antyodaya Bhawan, CGO Complex, Lodhi Road, New Delhi - 110003
2. Baljeet Kaur Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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