Central Information Commission
Munendra Kumar vs Unique Identification Authority Of ... on 23 January, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/UIDAI/A/2022/663929
Shri Munendra Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Unique Identification Authority of India ...प्रनतवािीगण /Respondent
Date of Hearing : 19.01.2024
Date of Decision : 22.01.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 22.07.2022
PIO replied on : 16.08.2022
First Appeal filed on : 19.08.2022
First Appellate Order on : 20.09.2022
2 Appeal/complaint received on
nd : 29.11.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 22.07.2022 seeking information on the following points:-
"The information seeker is a biological father named Munendra Kumar of the minor child, w.r.t. the childs Aadhaar card issued. 1 Who the adult person had requested for Aadhaar card for the minor child, adult person name is required?
2 Who had visited to the local Aadhaar office while in request and submitted its supporting documents at the time of Aadhaar preparation for the minor child? 3 What was the documents submitted as a Date of Birth and Address proof for the childs Aadhaar Card?
4 A copy of Enrolment filled in form is required with its supporting documents, a copy of it should be stating for POI, POA, DOB and POR. 5 Who was the adult person has given his/her fingerprints (biometric data), while at the time of requesting the Aadhaar for the minor child? 6 For minor child Aadhaar card, his facial image/photograph was already captured in Aadhaar card, the photograph might be taken with the camera installed at Aadhaar office, since the minor child is not able to visit alone, one adult person must be there, who was it?
Etc."
The CPIO vide letter dated 16.08.2022 replied as under:-
"The sought information cannot be provided as per the Aadhaar Act 2016. For Child Enrolment, related information available on:
https://uidai.gov.in/images/Citizens_Charter_JULY- 22_Approved.pdf"Page 1 of 2
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.08.2022. The FAA vide order dated 20.09.2022 held as under:-
"Your RTI application No. UIDAI/R/T/22/00331 dated 22.07.2022 has already been replied by CPIO on dated 16.08.2022. Your appeal has accordingly been disposed off."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 16.01.2024 has been received from CPIO & Director, UIDAI, RO, Ranchi reiterating the above facts.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Not Present Neither party was present during hearing.
Decision:
Since none of the parties are present for hearing, the appeal is decided on the basis of available records. Perusal of records of the case reveals that the Respondent has duly furnished appropriate information available on record with them, as defined under Section 2(f) of the RTI Act, in terms of provisions of the RTI Act. The Appellant has chosen not to buttress the case at hand.
Under the circumstances, no further intervention is deemed necessary in this case, under 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 2 of 2