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Central Information Commission

Dharmbir Yadav vs Ministry Of Information & Broadcasting on 1 September, 2017

                      CENTRAL INFORMATION COMMISSION
                      2nd Floor, 'B' Wing, August Kranti Bhawan,
                        Bhikaji Cama Place, New Delhi -110066
                                  Tel : +91-11-26186535

                                         Appeal No. CIC/MP/A/2016/001721

Appellant:              Dharambir Yadav,
                        Doorsanchar Distt. Prabandhak,
                        P D Nagar, Unnao-209801.
                        (9415594360)

Respondent:             Central Public Information Officer
                        UIDAI, Post Box No. 99,
                        Banjara Hills, Hyderabad-500034.

Date of Hearing:        31.08.2017

Dated of Decision:      31.08.2017

                        ORDER

Facts:

1. The appellant filed RTI application dated 14.03.2016 seeking information regarding issuance of his Aadhaar card for which he had enrolled on 14.08.2015 at 11:20:18 A.M. vide enrolment no. 1221/92787/00486.

2. The CPIO response is not on record. The appellant filed first appeal dated 18.05.2016. The FAA response is not on record. The appellant filed second appeal on 08.08.2016 before the Commission on the ground that information should be provided to him.

Hearing:

3. The appellant participated in the hearing telephonically. The respondent was absent.
4. The appellant stated that the respondent has not given him a reply till date. Further, he stated that UIDAI should resolve his grievance relating to issuance of Aadhaar card.
Discussion/ observation:
5. The respondent should furnish a reply to the appellant within 15 days from the date of receipt of this order.
Decision:
6. The respondent is directed to take action as per para 5 above.
7. The respondent is further directed to show cause, why action should not be taken against him for not attending the hearing in the Commission, within 15 days from the date of receipt of this order.
8. UIDAI, New Delhi is advised to take immediate and adequate steps in order to redress the grievance of the appellant.

The appeal is disposed of. Copy of the order be given to the parties free of cost.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar Copy To:-

The Director, UIDAI, Deptt. of Elec. & Information Technology, Planning Commission, Govt. of India, IInd Floor, Tower-I, Jeevan Bharti Bldg., Connaught Circus, New Delhi.