Central Information Commission
Naresh Kadyan vs Comptroller & Auditor General on 3 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/CAGIN/C/2024/651470
Naresh Kadyan ....निकायतकताग /Complainant
VERSUS
बनाम
CPIO:
1. The CPIO
Comptroller and Auditor General of India,
Pocket-9, Deen Dayal Upadhyaya Marg,
New Delhi-110124.
2. The CPIO,
Director General of Audit ( Central ),
Chandigarh Controller and Auditor General (CAG) of India,
Indian Audit & Accounts Department Audit Bhawan,
Plot No. 21, Sector 17E, Chandigarh- 160017 ....प्रनतवािीगण /Respondent
Date of Hearing : 02-02-2026
Date of Decision : 02-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from complaint:
RTI application filed on : 27-08-2024
CPIO replied on :
First appeal filed on : 26-09-2024
First Appellate Authority's order : 30-09-2024
Complaint dated : 19-11-2024
CIC/CAGIN/C/2024/651470 Page 1 of 5
Information sought:
1. The Complainant filed an RTI application dated 27-08-2024 seeking the following information:
"Community Policing in good faith: Purpose defeated with recurring head- Gross negligence in overall supervisions:
The Central Nodal Agency: The Project Management Unit under the MPLADS Division of Ministry of Statistics and Programme Implementation (MOSPI), hereinafter called PMU-MPLADS, shall be the Central Nodal Agency. State Nodal Authority: Each State/ UT Government shall designate one of its departments as the State Nodal Department to coordinate and monitor the implementation of the Members of Parliament Local Area Development Scheme (MPLADS) in that State/ UT. The Administrative Secretary of that Department shall be referred to as the State Nodal Authority.
Animal husbandry, dairy and fisheries: Construction of veterinary hospitals and dispensaries, Purchase of ambulance to transport sick and injured animals, Construction of building for veterinary aid centers, Construction of building for artificial insemination and breeding centers, Construction of buildings and providing fixed assets for semen banks, Construction of shelters for animals, Setting up mobile labs and clinics for animals, Setting up processing plants, cold storages, ice plants, freezing and packing plants for fish and fisheries products for community use.
Environment, wild animals, forest and other natural resources: Creation of new ponds, Tree plantation for community, Forest conservation infrastructure, Renovation of ponds and lakes, Construction of artificial reef, Setting up of Early Warning Systems for effective disaster mitigation, Purchase of biodigesters for community use.
Every year audit party of Department, based at Chandigarh, conducted annual audit of NIAW and AWBI but everything eyewashes, no audit para, related to submission of proposal, inspection before sanction and released, as per recognition of AWBI, one of condition to nominate, AWBI representative in Management of AWOs but AWBI failed to perform, AWOs never guided in time by public servant:
1. Animal Birth Control (ABC) Programme, failed and purpose defeated, since beginning till today.
2. Provision of Shelter House for looking after the Animals, without recurring potion.
3. Provision of Ambulance for the animals in distress, without recurring potion.
4. Relief for Animals during Natural Calamities & unforeseen Circumstances. In Rajya Sabha, replied and placed list of beneficiaries, under above said schemes, under the Animal Welfare Division, now AWBI but concerned record disappeared CIC/CAGIN/C/2024/651470 Page 2 of 5 including PFA Delhi, Ruth Cowel Foundation, Animal Farm, Sanjay Gandhi Animal Care Centre, PFA Sadhrana, Hanuman Vatika, PFA Gau Sadan etc, Special audit required and violator be exposed, breaking criminal syndicate, exposing breach of public trust.
Supply complete details, since beginning till date, head wise funds sanctioned and disbursed with the status of utilisation of funds, and present status and impact being purpose served of the scheme, besides Purchase of ambulance to transport sick and injured animals. "
2. The CPIO replied vide letter dated 30-10-2024 transferred the RTI application to Office of the Director General of Audit (Central), Chandigarh.
3. Having not received any response from CPIO concerned, despite the transfer, the Complainant filed a First Appeal dated 26-09-2024. The FAA vide order dated 30-09-2024 upheld the transfer done by the CPIO.
4. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
Facts emerging in course of Hearing:
The following were present:-
Complainant: Absent.
Respondent: 1. Mr. Jishu R. Raju, Dy. Director (CB) & CPIO, on behalf of Office of CAG, New Delhi, attended the hearing in person.
2. Mr. Pradeep Kumar, Director (Admin) & CPIO, on behalf of Office of DGA, Chandigarh, attended the hearing through video conference.
5. The Respondent, Mr. Jishu R. Raju, Dy. Director (CB) & CPIO, on behalf of Office of CAG, New Delhi, submitted that the complainant filed the RTI application with CAG. However, the same was transferred U/s 6(3) of the RTI Act, to the O/o CIC/CAGIN/C/2024/651470 Page 3 of 5 Director General Audit (Central Expenditure), New Delhi [erstwhile O/o DGA (Agriculture, Food and water resources)] and subsequently it was transferred to O/o DGA, Chandigarh on 17.09.2024.
6. The respondent, Mr. Pradeep Kumar, Director (Admin) & CPIO, on behalf of Office of DGA, Chandigarh, submitted that they had provided details of budget, allotment, expenditure for the period of 2017-2021 to the Complainant vide letter dated 22.10.2024.
7. Written submission dated 28.01.2026 filed by the Office of CAG, New Delhi & written submission dated 23.01.2026 along with CPIO's reply dated 22.10.2024 filed by the Office of DGA, Chandigarh are taken on record.
Decision
8. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the complainant has not provided specific details of the sought information. However, respondent gave an appropriate reply to the appellant with available factual information & audit reports from 2017-2021 vide letter dated 22.10.2024. Therefore, no further intervention of the Commission is required. Accordingly, the complaint is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 02.02.2026 CIC/CAGIN/C/2024/651470 Page 4 of 5 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Comptroller and Auditor General of India, Pocket-9, Deen Dayal Upadhyaya Marg, New Delhi-110124.
2. The CPIO, Director General of Audit (Central), Chandigarh Controller and Auditor General (CAG) of India, Indian Audit & Accounts Department Audit Bhawan, Plot No. 21, Sector 17E, Chandigarh- 160017
3. The FAA, Director General of Audit (Central), Chandigarh Controller and Auditor General (CAG) of India, Indian Audit & Accounts Department Audit Bhawan, Plot No. 21, Sector 17E, Chandigarh- 160017
4. Shri Naresh Kadyan CIC/CAGIN/C/2024/651470 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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