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Central Information Commission

Mr.J S Negi vs Ministry Of Home Affairs on 8 May, 2013

                  Central Information Commission 
            Room No. 305 B­Wing, August Kranti Bhawan, 
              Bhikaji Kama Place, New Delhi - 110066
                         Tel No: 26167931 
                                                Case No. CIC/SS/A/2012/002634
                                                               Dated: 8.5.2013
      Name of the Appellant        :     Shri J.S. Negi
                                         (The Appellant was present)

      Name of the Public Authority :     Ministry of Home Affairs
                                         Represented by Shri Harish Chander,
                                         Deputy Secretary, Shri A.K. Singh,
                                         DIG/CPIO/CISF, Shri Deepak Aggarwal,
                                         AIG/L&R, CISF, Shri A.K. Chakraborty,
                                         AC/Pers/CISF,   Shri  Ajay  Khajuria,
                                         Insp./Exe, CISF


      The matter was heard on      :     8.5.2013


                                       ORDER

Shri J.S. Negi, the appellant, filed an RTI application dated 23.12.2011 in which, while referring to his representations dated 8.4.2011 and 23.5.2011 against the order of premature retirement, requested to be informed of the present status of his representations. The RTI application was replied to by the CPIO, MHA, who through his letter dated 9.1.2012 enclosed a copy of AIF(Pers.), CISF letter dated 17.11.2011. As per enclosed letter, the appellant has been informed that his representations dated 8.4.2011 and 23.5.2011 against premature retirement have been considered by the competent authority of MHA as per provisions contained in the rules and it has been decided to close the matter. The FAA before whom the appellant filed an appeal against the order of the CPIO has found no merit in the appeal.

During the hearing Shri J.S. Negi, the appellant, while referring to the aforementioned reply of the respondent requested for a copy of the order of the competent authority of MHA who has taken the decision on his representations. The information requested by the appellant cannot be denied under any of the provisions of the RTI Act. The CPIO, MHA, is hereby directed to provide a copy of the decision of the competent authority in this regard to the appellant within 10 days of receipt of this order.

The matter is disposed of on the part of the Commission with above directions.

Sd/-

(Sushma Singh) Information Commissioner Authenticated true copy:

(D.C. Singh) Deputy Registrar Copy to:
1. Shri J.S. Negi, 79A, Z Block, Kashmiri Colony, Prem Nagar, Paprawat Road, Najafgarh, New Delhi -110043.
2. The C.P.I.O.

Deputy Secretary (Pers.I), Ministry of Home Affairs, North Block, New Delhi - 110001.

3. The F.A.A., Joint Secretary (P- II), Ministry of Home Affairs, North Block, New Delhi - 110001.