Central Information Commission
Ramesh Kumar Dubey vs Nehru Yuva Kendra Sangathan on 12 November, 2021
CIC/NYUKS/A/2019/150833
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/NYUKS/A/2019/150833
In the matter of:
Ramesh Kumar Dubey ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
/District Youth Coordinator,
Nehru Yuva Kendra Chanduli,
Jagdish Sarai G T Road,
Chanduli, UP 232104
Relevant dates emerging from the appeal:
RTI Application filed on : 19.06.2019
CPIO replied on : 20.07.2019
First Appeal filed on : 25.07.2019
First Appellate Authority order : 29.08.2019
Second Appeal received on : 22.10.2019
Date of Hearing : 01.10.2021
The following were present:
Appellant: Absent (despite being served the hearing notice).
Page 1 of 7
CIC/NYUKS/A/2019/150833
Respondent: Shri Preeti Shrivastva, Accounts and Programme Assistant (APA)
and representative of CPIO, participated in the hearing through video conferencing
from NIC Chandauli.
ORDER
Information sought:
The Appellant filed an RTI Application dated 19.06.2019 seeking information on the following three points:
1) "वष 2017-18 म आयोिजत 08 लाक तरीय खेलकु द काय म म खच धनरािश िववरण व शामील पोटस लब क मािणत सूची।
2) यूथ लब के स ब ता/अपडेशन ोफामा एने जर 6 के कम सं0--5 के अनुसार यूथ लब का िववरण एनवाईके एस क वेबसाईट पर कन- कन यूथ लब का अपलोड है।
3) वष 2017-18 म खेल साम ी खरीद य सिमित बैठक, पचज आडर, सम त टे डर, एने जर 10. 11 एवं 12 क मािणत ित।"
Shri Anil Kumar Singh, Public Information Officer / District Youth Coordinator, Nehru Yuva Kendra, Chandauli, vide letter dated 20.07.2019, provided point-wise information to the Appellant which is as under:
Page 2 of 7CIC/NYUKS/A/2019/150833 Being dissatisfied, the Appellant filed a First Appeal dated 25.07.2019. The First Appellate Authority vide order dated 29.08.2019, directed the CPIO as under:
"यह क आवेदक को जो सूचनाएं दनांक 20-07-2019 को सीपीआईओ च दौली ारा दी गई है उसके िब दु सं. 01 पर दी गई सूचना का संल क नह है तथा संल क मािणत सूची सीपीआईओ रा य कायालय को भी ेिषत नह क गई है । इससे यह तीत होता है क आवेदक को संल क मािणत सूची नही दी गई है । अतः आदेश दया जाता है क सूचना से स बि धत संल क आवेदक को िनःशु क दान कर।
यान रखा जाये क जनसूचना अिधकार अिधिनयम 2005 के अ तगत मांगी गई वांिछत सूचना िनयमानुसार समय से आवेदक को दान करना आव यक है। िबल ब क दशा म अपील होने पर सूचना िनःशु क देनी होगी और सूचना अिभलेख पर होने वाला य सी.पी.आई.ओ. को वयं वहन करना होगा।"
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to take appropriate legal action against the Respondent.Page 3 of 7
CIC/NYUKS/A/2019/150833 Submissions made by Appellant and Respondent during Hearing:
The Appellant did not participate in the hearing despite being served the hearing notice.
The Respondent submitted that they have provided point information to the Appellant vide letter dated 20.07.2019. He further submitted that they have provided all the relevant and requisite documents to the Appellant by hand on 21.09.2021. The Commission orally directed the Respondent to upload the same on the link of the registry of the bench.
Upon being queried by the that why the Respondent have not complied with the direction of the First Appellate Authority given on 29.08.2019, in time, to provide the requisite documents sought in the instant RTI Application, the Respondent could not provide a cogent reply.
A written submission has been sent to the Appellant from Shri Anil Kumar Singh, CPIO and Asst. Director, vide letter dated 21.09.2021, and the copy of the same has been marked to the Commission, wherein the Commission has been informed as under:
Page 4 of 7CIC/NYUKS/A/2019/150833 Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the CPIO has failed to comply in time, the direction given by the First Appellate Authority, to provide requisite documents as sought in the instant RTI Application and said conduct of the Respondent is admonished.
The Commission further observes that the Respondent during the hearing has averred that they have provided all the relevant and available documents to the Appellant by hand on 21.09.2021 and despite being given an oral direction by the Commission to upload the same on the link of the registry, the Respondent did not bother to comply with the Commission's oral direction. The Commission expresses severe displeasure against the conduct of the Respondent and accordingly Page 5 of 7 CIC/NYUKS/A/2019/150833 admonishes them for the same. The Commission strictly cautions the Respondent to be extra careful in future while dealing with the RTI matters. In the absence of the Appellant, the Commission cannot ascertain the factum of truth whether he has received the relevant documents or not. Therefore, the Commission deems it expedient to direct the Respondent to provide all the relevant documents sought in the instant RTI Application to the Appellant, with a copy marked to the Commission, within 10 days from the date of receipt of this order. With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove(अिमता पांडव) Information Commissioner(सूचना आयु ) दनांक / Date:11.11.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 6 of 7 CIC/NYUKS/A/2019/150833 Addresses of the parties:
1. The First Appellate Authority (FAA) State Director, Yuva Kendra Sangathan, State Office: 2/112, Vishal Khand 2, Near Ambedkar Park Churaha, Gomti Nagar,Lucknow-226010
2. The Central Public Information Officer /District Youth Coordinator, Nehru Yuva Kendra Chanduli, Jagdish Sarai G T Road, Chanduli, UP 232104
3. Shri Ramesh Kumar Dubey Page 7 of 7