Central Information Commission
Ramesh Kumar Dubey vs Nehru Yuva Kendra Sangathan on 17 August, 2021
CIC/NYUKS/A/2019/146335
के न्द्रीय सूचना आयोग
Central Information Commission
बाबागंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या/ Second Appeal No. CIC/NYUKS/A/2019/146335
In the matter of:
Ramesh Kumar Dubey ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, ...प्रनतवािीगण /Respondent
/District Youthcoordinator,
Nehru Yuva Kendra Chanduli,
Jagdish Sarai G T Road,
Chanduli, UP 232104
Relevant dates emerging from the appeal:
RTI Application filed on : 20.05.2019
CPIO replied on : Not on Record
First Appeal filed on : 12.07.2019
First Appellate Authority order : 24.07.2019
Second Appeal Received on : 24.09.2019
Date of Hearing : 13.08.2021
The following were present:
Appellant: Shri Ramesh Kumar Dubey participated in the hearing upon being
contacted on his telephone.
Respondent: Smt. Priti Srivastava, Accounts Programme Assistant and Shri Anil
Kumar Singh, CPIO and District Youth Officer participated in the hearing upon
being contacted on their respective telephones.
Page 1 of 5
CIC/NYUKS/A/2019/146335
ORDER
Information sought:
The Appellant filed an RTI Application dated 20.05.2019 seeking information on the following four points:
1) "वर्ग 2018-19 में खेल सामग्री क्रय हेतु फमो से कोटेशन प्रानि के डायरी रनिस्टर व यूथ क्लबो को प्रित खेल सामग्री प्रानि रनिस्टर की प्रमानणत प्रनत |
2) वर्ग 2018 में खेल सामग्री प्राि करने वाले समस्त यूथ क्लबो के साधारण सभा बैठक कायगवाही व समृनत पत्र की प्रमानणत प्रनत |
3) वह गाइडलाइन्द्स / सकुग लर की प्रमानणत प्रनत निसके अनुसार खेल सामग्री क्रय सनमनत के बैठक के तीन दिन पहले ही दि० 18.12.2018 को मे० रािपूत एंड कं पनी, बांसफाटक, वाराणसी को परचेस आडगर दिया गया है |
4) कोटेशन की अवनध दि० 15.12.2018 थी , दफर भी मे० रािपूत एंड कं पनी, वाराणसी का कोटेशन दि० 17.12.2018 ननरस्त क्यों नहीं हुआ, उक्त GFR व सकुग लर की प्रमानणत प्रनत (वर्ग 2018-19) "
Having not received any information from the CPIO, the Appellant filed a First Appeal dated 12.07.2019. The First Appellate Authority vide order dated 24.07.2019, directed to CPIO as under:
"आपको आिेनशत दकया िाता है दक ननयमानुसार संबनधत सुचनाए श्री रमेश कु मार िुबे, ग्राम अमराखैरा चक, पोस्ट कं िवा निला वाराणसी 221006 - को ननशुल्क उपलब्ध कराते हुए कृ त कायगवाही से अवगत कराये |"
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of non- receipt of information from the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for and take appropriate legal action against the Respondent.Page 2 of 5
CIC/NYUKS/A/2019/146335 Submissions made by Appellant and Respondent during Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Appellant stated that he has not received any reply from the Respondent till date.
Upon being queried by the Commission as to why no reply/information has been provided to the Appellant, the Respondent submitted an evasive reply that she has provided photocopy of the documents as and when directed by her superiors. Upon further queried by the Commission as to who is the present CPIO, she replied that Shri Anil Kumar Singh, District Youth Officer is the present CPIO.
The Commission takes a very strong exception towards the forsaken conduct and absent minded approach of the Respondent public authority and orally directed Smt. Priti Srivastava to connect the concerned CPIO.
Shri Anil Kumar Singh, CPIO and District Youth Officer was added to the conference call by Smt. Priti Srivastava. Shri Anil Kumar Singh submitted that he is the in-charge of Nehru Yuva Kendra Sangathan, Chandauli. At the instance of the Commission as to why no reply/information has been provided to the Appellant in response to the instant RTI Application and First Appeal, the CPIO neither could provide a satisfactory reply nor the reason for such delay. He further submitted that he is on medical leave from last one month and seeks some more time for replying to the queries of the Appellant.Page 3 of 5
CIC/NYUKS/A/2019/146335 Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Appellant has addressed the Respondent as 'Chaprasi' despite Smt. Priti Srivastava informed her designation to the Bench before the commencement of the instant hearing. Such undignified conduct of the Appellant is viewed adversely by this Bench. The Appellant is hereby cautioned to be careful and mindful in future, while choosing his words. Be that as it may, the Respondent public authority has not provided any reply to the Appellant till date. The Commission further observes that the Respondent has not even bothered to provide any reply to the Appellant even after receiving the hearing notice from the Commission. The said lackadaisical approach of the Respondent public authority is viewed adversely by this Bench. Moreover, since Shri Anil Kumar Singh, CPIO and District Youth Officer is on medical leave, the Commission considers Smt. Priti Srivastava, Accounts Programme Assistant as deemed CPIO and sternly admonishes her for taking part in the instant hearing without knowing the facts and circumstances of the instant case. In fact, Smt. Priti Srivastava's submissions are unbecoming of being a public servant and the same is against to the letter and spirit of the RTI Act.
In view of the above, the Commission deems it expedient to direct Smt. Priti Srivastava, deemed CPIO and Accounts Programme Assistant to provide available, relevant, specific and point-wise information to the Appellant as sought in the instant RTI Application, with a copy marked to the Commission, within 15 days from the date of receipt of this order, failing which suo-motu action will be initiated against the delinquent official.
With the above observations, the instant Second Appeal is disposed of.Page 4 of 5
CIC/NYUKS/A/2019/146335 Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अनमता पांडव) Information Commissioner (सूचना आयुक्त) दिनांक / Date: 16.08.2021 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंिीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) State Director, Yuva Kendra Sangathan, State Office: 2/112, Vishal Khand 2, Near Ambedkar Park Churaha, Gomti Nagar, Lucknow 226010
2. The Central Public Information Officer, /District Youthcoordinator, Nehru Yuva Kendra Chanduli, Jagdish Sarai G T Road, Chanduli, UP 232104
3. Shri Ramesh Kumar Dubey Page 5 of 5