Central Information Commission
Sukhdarshan Singh vs Ministry Of Defence on 30 March, 2017
CENTRAL INFORMATION COMMISSION
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File No. CIC/CC/C/2015/000020/SD
Date of Decision : 30/03/2017
Relevant facts emerging from the Complaint:
Complainant : Sukhdarshan Singh
VPO Nandpur Kala, Tehsil Bassi
Pathana, Distt- Fatehgarh Sahib
Punjab-140406
Mob-09817770095
Respondent : CPIO
Director Pers (A) E-in-C's Branch Kashmir House New Delhi RTI application filed on : 18/03/2013 PIO replied on : No reply First appeal filed on : NA First Appellate Authority : No order order Complaint dated : 01/12/2014 INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Written submission brought by Sub Devender Singh, UDC, E-in- C's Branch, Kashmir House, New Delhi.
Observations:
Commission cannot decipher the contents of the Complaint filed by the Complainant. No particular ground or relief sought under Section 18 of the RTI 1 Act has been stated therein. Complainant has referred to multiple correspondence(s) and RTI Application(s) in the contents of the Complaint. It further appears that he is trying to redress some grievance related to some seniority list. Further, Complainant is also not present to plead his case.
Decision In view of the foregoing, Commission cannot adjudicate in the matter and finds the same devoid of any merit. Accordingly, Complaint is dismissed.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2