Central Information Commission
Mrsiba Sankar Patro vs Department Of Posts on 9 April, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/C/2012/000038/BS/7373
09 April 2015
Relevant Facts emerging from the Complaint:
Complainant : Mr. Siba Sankar Patro
K. Nuapalli, Debabhumi,
Ganjam - 761135
Odisha
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Aska Division
Aska-761110
RTI application filed on : 23/04/2011
Complaint dated : 20/02/2012
Information sought:-
The complainant had sought the following information:-
1. The authenticated/certified copies/information of the record on functioning of Anganwadi Centre-cum-Norms for opening and relevancy of continuation on engagement of the AWW/ANM/ASHA/AWH as per prescribed rules & regulation for the village-K. .Nuapalli, Panchayat-Debabhumi, under Project No. 1 i.e. ASKA of District-Ganjam, Orissa for the period of beginning to up-to date data may be furnished.
2. The authenticated/certified copies/information on the universalization with quality "in a time bound manner"/key directions of the order dated 07/10/2004/formal surveys/informal enquiries/ "focus group discussion"/ authenticated record of distribution/ authenticate periodic status of food left over after food is distributed so on w.r.t. the Article- 21, 39 & 47 of Indian Constitution, for the village-K Nuapalli, Panchayat-Debabhumi, under Project No. 1 i.e. ASKA of District- Ganjam, Orissa, of the ICDS(main services) for the period of beginning to up to date data may be furnished.
3. The authenticated/certified copies/information on the authenticated data implementation as per the corresponding order of Hon'ble Supreme Court of India, in relation to the NMBS/JSY/NFBS/SAP from the period of beginning to up-to date, for the village-K Nuapalli, Panchayat - Debabhumi. Block-ASKA, District - Ganjam, Orissa may be furnished.
4. The authenticated/certified copies/information of action taken by the O/o Commissioners of Supreme Court to said Advisor of Orissa State for such contravention in relation to the said issues raised in query No. 1/2/3/ schemes from the period of beginning to up-to date, for the village-K Nuapalli, Panchayat-Debabhumi, Block-ASKA, District- Ganjam, Orissa may be furnished.
Grounds for the Complaint:
The CPIO has not provided the desired information.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Complainant: Mr. Siba Sankar Patro through VC Respondent: Mr. P. N. Das CPIO through VC The complainant stated that the DoPT vide their circular dated 06/10/2005 has issued directions to the Department of Posts to provide the services of their CAPIO to forward RTI applications to the relevant public authority and the respondent should send his RTI application to the CPIO, Hon'ble Supreme Court of India under whose directions the said Commissioner functions for monitoring social welfare schemes of the Ministry for Rural Development, Government of India. The CPIO agreed to forward the applicant's RTI application to the CPIO, Hon'ble Supreme Court of India.
Decision Notice:
The CPIO has agreed to forward the petitioner's RTI application to the CPIO, Hon'ble Supreme Court of India. Hence, there is no lis for the Commission to adjudicate.
The matter is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2