Central Information Commission
Yash Pal vs Ministry Of Women & Child Development on 11 November, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MOWCD/A/2024/619259
Yash Pal .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO,
Ministry of Women & Child
Development, PMMVY Section,
3rd Floor, Jeevan Vihar Building,
Parliament Street, New Delhi - 110001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 07.11.2025
Date of Decision : 11.11.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 10.03.2024
CPIO replied on : 08.04.2024
First appeal filed on : 08.04.2024
First Appellate Authority's order : 22.04.2024
2nd Appeal/Complaint dated : 07.05.2024
Information sought:
1. The Appellant filed an (online) RTI application dated 10.03.2024 seeking the following information:
"a) Specify (with providing certified copies), grants-in-aid provided along with the breakup of( such grant-in-aid received) as to fund allocated, approved and disbursed(in the form of installments - first, second and third cumulatively and separately ) for/to the eligible beneficiaries in state Haryana with respect to the aforementioned period while implementing the scheme in the state Haryana Page 1 of 6
b) Specify with providing certified copies that for the beneficiary to get herself registered ( during the time of filing of form 1-A) under the scheme, • Can a beneficiary herself signs the ID Proofs of her living husband and subsequently get registered under the scheme?
If yes- provide certified copies of such guidelines. If No- can the beneficiary( producing the id proofs of her husband which are signed by her and not by her husband) be eligible to get registered and subsequent availing of benefits under the scheme?
• Has the beneficiary( to get herself registered under the scheme), to submit any proof with regard to her not been in regular employment with the Central Government or the State Governments or PSUs and/or she not been in receipt of similar benefits under any law for the time being in force?
If Yes-who is responsible for conducting such enquiry with regard to the beneficiary If No- Provide the certified copies of such guidelines • Can a beneficiary who being eligible for maternity leave without deduction of her salary from her employer be eligible to get herself registered and subsequent availing of benefits under the scheme?
c) Specify with providing certified copies, the cases reported by your hon'ble department/ ministry for the aforementioned period with regard to non eligible beneficiaries registered themselves under the scheme (fraudulently) and subsequent availing of benefits by them
d) With regard to your reply as per point c above, proved the information bifurcating the said cases state wise
e) Out of the cases listed in point d above, what action was taken against the miscreants and the departmental officials etc. in the state Haryana
f) Specify with providing certified copies if any reward/recognition is given to the public/ individuals who report disclosure of fraudulent beneficiary/ies to the department to help the department recover mis utilized government fund that can be further made available to the actual needy for whom the scheme has been implemented by the government/state?
g) Has any Steering and Monitoring Committees been formed at State Haryana, (and subsequent to District, Project and Village-level) to ensure Page 2 of 6 effective implementation and further review, monitor and advise on matters relating to the implementation of the Scheme ? If yes- advise the outcomes of such committee including the aforementioned period
h) Has any grievance redressal mechanism at project/Health block and district level for handling complaints as to- No services provided by the AWW /ANM/ASHA, Irregular (delayed or short) payments of the instalments to the beneficiaries, Exclusion of some beneficiaries owing to caste/class/personal bias, Victimization, Corruption, determining the time limits and responsible units for addressing complaints and taking necessary action has been formed in State Haryana? If Yes- advise the total number of grievance( age wise breakup) in state Haryana for the aforementioned period Also advise the effective and efficient redressal of such grievances Further advise how many grievances still pending and the cause/reason of such pendency
i) Has Niti Ayog evaluated the implementation of the scheme? If yes, mention with providing certified copies the outcomes with regard to the implementation of the said scheme in state Haryana
j) Has the said Yojana/scheme underwent audit in state Haryana. If Yes- advise the outcomes of the said audit along with the audit agency
k) Against the malicious implementation of the said scheme in state Haryana any complaint/grievance can be escalated to your hon'ble office after the same not been entertained by the Project office and subsequently Head office of the state?
If Yes-advise the procedure If No- advise reasons thereof with certified copies"
2. The CPIO furnished a reply to the Appellant on 08.04.2024 stating as under:
"Point (a): The Pradhan Mantri Matru Vandana Yojana (PMMVY) is a Central Sponsored Scheme and the Scheme implementing by the Central fund sanctioned/released State Governments/UTs. The under the PMMVY to the Haryana State in the financial year 2021-22 is amount 40.02 Crores and 2022-23 is amount 63.66 Crores.Page 3 of 6
Point (b): To avail the benefit of PMMVY, the eligible beneficiaries can fill the form online with the help of nearest Angandwadi worker/Asha worker.
Year Number of beneficiary Enrolled
2021-22 1,13,909
2022-23 1,45,399
2023-24 1,02,655
Point (c) to (k): Further to know more about the PMMVY scheme, applicant advise to refer the link MissionShaktiGuidelines.pdf (wcd.gov.in).
Further, any query the applicant may contact to Shri Ram Kumar, State Nodal Officer (PMMVY) at [email protected]"
3. Being dissatisfied, the Appellant filed a First Appeal dated 08.04.2024. The FAA vide its order dated 22.04.2024; upheld the reply of CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through Video-Conference.
Respondent: Shri Abhishek Anand, Deputy Secretary & CPIO and Shri Ajay Priyadarshy, Under Secretary present in person.
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 07.05.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
7. The Appellant, during the hearing, reiterated the contents of his RTI application and instant appeal and submitted that complete and correct information on point Nos. (a) and (i) has not been provided to him by the Respondent. W.r.t point No. (i) of the RTI application, the Respondent in their written submissions stated that 'copy enclosed' but nothing was enclosed with the submissions.
8. The Respondent while defending their case inter alia submitted that complete point-wise reply/information, as per the documents available on records has been provided to the Appellant. The Respondent Page 4 of 6 submitted that the Central Government only provides funds to the concerned State Government. It is the concerned State Government that implements the said scheme. The Respondent further apprised the Commission that for redressal of grievance, the Public Authority has recently introduced a portal for the same, where the applicants can directly lodge their complaints and the same will be forwarded to the concerned officer.
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant is aggrieved that complete and correct information on point Nos. (a) and (i) of the RTI application. The Respondent, during the hearing, agreed to provide revised updated reply to the Appellant on said points of the RTI application.
10. In view of the above, the Respondent is directed to re-examine point Nos. (a) and (i) of the RTI application dated 10.03.2024 and give revised reply/updated position in the matter (as per oral submissions made during the hearing) to the Appellant. The Respondent should further provide to the Appellant URL/complete path of the portal of their Grievance Redressal Mechanism where the Appellant can lodge his complaint. The above directions of the Commission should be complied within a week from the date of receipt of this order, which should be sent to the Appellant on his e-mail address and through speed-post.
11. The FAA is directed to ensure compliance of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Page 5 of 6 Copy To:
The FAA, Ministry of Women & Child Development, PMMVY Section, 3rd Floor, Jeevan Vihar Building, Parliament Street, New Delhi - 110001 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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