Central Information Commission
S Sridharan vs Ministry Of Rural Development on 18 November, 2022
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File No. CIC/MOHUA/A/2021/145850/MORLD
In the matter of:
S Sridharan
... Appellant
VS
The CPIO
Ministry of Rural Development,
Deptt of Rural Dev.
(Rural Housing (RTI Division),
Krishi Bhawan, New Delhi - 110001.
...Respondent
RTI application filed on : 21/06/2021 CPIO replied on : 14/07/2021 First appeal filed on : 27/07/2021 First Appellate Authority order : Not on Record Second Appeal filed on : 26/10/2021 Date of Hearing : 18/11/2022 Date of Decision : 18/11/2022 The following were present: Appellant: Present over VC
Respondent: M.V.N Vara Prasad, Under Secretary and CPIO, present over VC at CIC Information Sought The appellant has sought the following information pertaining to his communication dated 16/11/2017 with regard to grant of housing loan under "Housing for Everyone Scheme 2022":
1. Provide details of action taken on the said communication dated 16/11/2017.
2. Provide the procedure to add to the list of Socio Economic and Caste Census (SECC) -2017.1
Grounds for filing Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he is not satisfied with the reply of the CPIO. On a query, he submitted that he had not received the written submissions dated 15.11.2022. He also indicated his e-mail id [email protected], where the same letter can be sent.
The CPIO vide written submissions dated 15.11.2022 submitted that the RTI application dated 21.06.2021 was replied to by the then CPIO vide letter dated 14.07.2021 in which he was precisely informed that the requisite information is in public domain. As far as the first appeal on the same subject is concerned, the Ministry of Rural Development had not received any such first appeal from the appellant.
He further submitted that under PMAY-G beneficiaries are identified based on housing deprivation parameters as per Socio-Economic and Caste census (SECC) 2011 data and "Awaas+" survey for identification of eligible beneficiaries. Accordingly, all households who are houseless or living in zero, one or two room kuccha house (both wall and roof being kutcha) subject of exclusion criteria as per SECC-2011 data, are provided assistance for construction of house under PMAY-G. The allotment of house under PMAY-G is done by the State Government after due verification by Gram sabha as per the priority list prepared Gram Panchayat wise called the Permanent Wait List (PWL). To avail the benefits of the PMAY-G, applicant name should be included in the SECC list, the same is available with the Village Sabha/Gram Sabha. The appellant/complainant has not shared/provided his registration ID. He further stated that the ground level execution/implementation of the scheme is done by the respective State Government/UT administration and accordingly the relevant data of District/Village/GP level is maintained by the State Governments concerned among the Districts/Blocks/Villages is the responsibility of the concerned State/UT Government. Observations:
Based on a perusal of the reply, it was noted that the CPIO vide letter dated 14.07.2021 had provided the general information instead of a point-wise reply.2
The appellant should be informed whether action was taken on the said communication dated 16.11.2017 with regard to grant of housing loan under "Housing for Everyone Scheme 2022" and also the procedure to add to the list of Socio Economic and Caste Census (SECC) -2017.
Decision:
In view of the above observations, the CPIO is directed to send a focussed point-wise reply addressing both the points and categorically inform whether the letter dated 16.11.2017 was received, if received, action taken or not taken, to the appellant within 10 days from the date of receipt of the order. Moreover, the written submissions dated 15.11.2022 shall be sent through e- mail to the e-mail id of the appellant mentioned during the hearing immediately after the hearing.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
दनांक / Date
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