Central Information Commission
Mr.Nripendra Singh Judev vs Ministry Of Defence on 16 July, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/004139
Appellant : Nripendra Singh Judev
Respondent : Directorate General of Defence Estates, New Delhi
Date of hearing : 16.7.2012
Date of decision : 16.7.2012
FACTS
The matter is called for hearing today dated 16.7.2012. The parties have not appeared before the Commission. Hence, the matter is being decided on the basis of material on record.
2. It is noticed that vide RTI application dated 3.5.2011, the appellant had sought information on issues like the Rules under which the Cantonment Board is empowered to undertake development works; definition of original works (D-I); and definition of maintenance works (D-II) etc. In my opinion, the appellant has raised frivolous queries. Besides, he has not sought this information from the CPIO concerned and has chosen to address the DGDE, which is not permissible in the RTI Act. For these reasons, I do not find any merit in the appeal. Dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K L Das) Dy. Registrar Address of parties
1. The Dy. Director & CPIO O/o the Dte. Gen. Def. Estates, Raksha Sampada Bhawan, Ulan Batar Road, Palam, Delhi CAntt-10
2. Shri Nripendra Singh Judev H. No. 26 Cantt., Jhansi, Uttar Pradesh-284001