Central Information Commission
R S Saini vs Unique Identification Authority Of ... on 5 August, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/UIDAI/A/2023/110553
Shri R S Saini ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Unique Identification Authority of ...प्रनतवािीगण /Respondent
India(UIDAI)
Date of Hearing : 26.07.2024
Date of Decision : 31.07.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 15.10.2022
PIO replied on : 04.11.2022
First Appeal filed on : 09.12.2022
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 02.03.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 15.10.2022 seeking information on the following points:-
a) "In September 2021, I alongwith my two grand son, Rohit Km. and Deepanshu Kumar went to Inder Lok centre for updation of my date of birth and for Rohit and Deepanshu for updation of all particulars as they completed 15 year of age
b) We filled up forms and deposited Rs. 100/- each and we all went through the system and completed the process and returned home.
c) We received acknowledgement through SMS, but till date we have not received our new Aadhar Cards creating doubt of foul xx/abuse.
d) Kindly provide the reasons for delay and also the responsible officials name and address with designation for necessary action for harassment and undue delay for so long period.
e) Kindly allow inspection of process in system and relative papers/notings."
The CPIO, Unique Identification Authority of India(UIDAI), New Delhi vide letter dated 04.11.2022 replied as under:-
प्रश्न संख्या 2 (a) (b) (c) (d) एवं (e) का जवाब:-Page 1 of 3
1. आरटीआई शिकायत ं से शिपटिे का माध्यम िहीं है बल्कि उपलब्ध जािकारी प्रदाि करिे का एक माध्यम है । इसके अलावा, आपके द्वारा उठाए गए मुद्दे से, यह आरटीआई के बजाय एक शिकायत (Grievances) प्रतीत ह ती है ।
2. उपर क्त शवषय के संदर्भ में, सूशित शकया जाता है शक यशद आधार कार्भ की र्ौशतक प्रशत (physical copy of aadhaar card) प स्ट के माध्यम से िहीं प्राप्त हुआ है , त अपिे आधार पत्र के इलेक्ट्र शिक संस्करण (ई-
आधार) हमारी वेबसाइट www.uidai.gov.in टै ब के तहत मेरा आधार ई-आधार र्ाउिल र् शलंक:
https://eaadhaar.uidai.gov.in से र्ाउिल र् कर सकते हैं ज शक मूल आधार के समाि मान्य है ।
3. इसके अतररक्त, पंजीकरण के समय आधार में शदये गये पते पर आप PVC कार्भ के शलए आवेदि र्ी कर सकते है , शजसकी जािकारी हमारी वेबसाइट www.uidai.gov.in पर टै ब मेरा https://myaadhaar.uidai.gov.in/genricPVC पर उपलब्ध है । आधार> Order Aadhaar PVC Card के शलंक:
अशधक जािकारी के शलये "1947" ट ल फ्री िंबर पर संपकभ र्ी कर सकते हैं ।
4. It is informed that as per Aadhaar Act, e-Aadhaar is equally valid like physical copy of Aadhaar for all purpose. In this regard, UIDAI has also issued a Circular No.14014/8/2011-Logistics Vol.Il dated 28th April, 2017 (copy enclosed). The information is also available in public domain at our website www.uidai.gov.in under tab> My Aadhaar>Validity of downloaded. Aadhaar (e-Aadhaar) as https://uidai.gov.in/images/uidai_om_on_e_aadhaar_validity.pdf Proof of identity :link:
5. Further, the procedure for printing and dispatch of the Aadhaar card is:
"After Aadhaar generation, the data is shared with print partner. The print partner is responsible for printing the letter (including tracking information), and delivering it to the logistics partner. The logistics partner (India Post) is then responsible for the delivery of the physical letter to the resident.
Aadhaar generation may take up to 90 days. Aadhaar letter is delivered by ordinary post at the registered address of the resident in aadhaar database. Once Aadhaar is generated, you also get a sms on registered mobile (if mobile number provided during enrolment).
If resident does not get Aadhaar letter he/she should contact UIDAI contact centre with his/her Enrolment number or he/she may check Aadhaar https://resident.uidai.gov.in/check-aadhaar or meanwhile resident can download e- Aadhaar. status here.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 09.12.2022 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 18.07.2024 has been received from the CPIO reiterating the above facts.
Hearing was scheduled after giving prior notice to both the parties.Page 2 of 3
Appellant: Not present during hearing, but arrived after hearing Respondent: Lt. Col. Sanjay Singh Rautela - Dircetor, UIDAI was present during hearing.
The Appellant has submitted a written note stating the cause of delay in reaching for the hearing and has requested that his revised Aadhar card be arranged to be issued.
Respondent present during hearing stated that information held on record had been duly furnished to the Appellant. He emphasised that Appellant has been informed that downloaded Aadhar (e-Aadhaar) is a valid and secure electronic document which should be treated at par with printed Aadhaar letter.
Decision Upon perusal of records of the case and hearing averments of the parties, it is noted that information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in terms of the provisions of the RTI Act. The Appellant seeks redressal of his grievance of issuance of the revised Aadhar card, which does not fall within the scope of the RTI Act. In the given circumstances, since appropriate information in terms of provisions of the RTI Act has already been provided by the Respondent, no further intervention is warranted in this case, under the purview of the RTI Act. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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