Central Information Commission
Ashok Kumar vs Ministry Of Women & Child Development on 14 November, 2018
CENTRAL INFORMATION COMMISSION
(Room No.313, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi-110067)
Before Prof. M. Sridhar Acharyulu (Madabhushi Sridhar), CIC
Complaint/Second Appeal No.: CIC/MOWCD/A/2017/133491
Shri Ashok Kumar Appellant
Versus
CPIO, State Council for Child Welfare Respondent
Order Sheet: RTI filed on10.12.2016CPIO replied on 23.12.2016, FAO on 11.04.2017, Second appeal
filed on 14.05.2017, Hearing on 13.11.2018;
Proceedings on 13.09.2018: Appellant present. Public Authority: Ms. Vibha Rastogi
Proceedings on 14.11.2018: Appellant present from NIC Jammu, Public Authority represented by
Smt. Saroj Tripathi, Legal representative and Smt. Vibha Rastogi, Programme Officer at CIC;
Date of Decision - 13.11.2018: Disposed of with directions.
ORDER
FACTS:
1. The appellant sought details of functionary/co-ordinator in J&K State;
complete address of the crèche units functional in J&K State; details of the crèche workers appointed; statement of audited income & expenditure account regarding the expenditure incurred in J&K State and details of bank account maintained in J&K State. CPIO on 23.12.2016 stating that the information sought lies with Dr. Renu Nanda and request was made to provide the information. FAA replied on 16.01.2017 and 11.04.2017. Being dissatisfied, the appellant approached this Commission.
2. The Commission's Order dated 13.09.2017:
"2. The officer representing the Public Authority stated that no grants were sanctioned since the crèches were not functional; therefore there are no Audit reports for the nine months as mentioned by the appellant. The officer further submitted that the statement of income and expenditure of remaining period was available at the office of State Council, Shanti Niketan.
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3. The Commission directs the CPIO, State Council for Child Welfare, Jammu & Kashmir to provide the information sought by the appellant, within 15 days from date of receipt of this order. Disposed of."
DECISION:
3. The officers of the respondent authority submitted that the unit that was monitoring and controlling the Crèche Scheme has been closed and the Central Government has withdrawn this scheme. They further submitted that the Central Government has entrusted this activity to the concerned State Governments.
4. In view of the above, the officers assured the Commission that they will provide the utilization certificate for Jammu & Kashmir government along with the audited statements that contain the addresses of Crèche programs in the form of certified copy, within 7 days from the date of receipt of this Order. Disposed of.
SD/-
(M.Sridhar Acharyulu)
Central Information Commissioner
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