Central Information Commission
Mrhanumant Shankar Shinde vs Ministry Of Defence on 28 April, 2016
CENTRAL
INFORMATION COMMISSION
Club
Building (Near Post Office)
Old JNU
Campus,New Delhi110067
Tel:+911126106140/26179548
File
No.CIC/RM/A/14/3709/DP
Date of decision:28.04.2016
Relevant facts emerging from the Appeal:
Appellant
: Hanumant Shankar Shinde
Padwal Ali, Ghaisas appt
Flat No.07,above Gokhale Hall,
Chinchwad,Pune411033
Respondent :
CPIO,Joint General Manager(P&A)
Ammunition Factory
Khadki, Pune411003
RTI application filed on :
02/07/2013
PIO replied on :
30/08/2013
First appeal filed on :
23/11/2013
First appeal Authority order :
24/12/2013
Second appeal dated :
30/01/2014
Information sought:
Appellant wants to know that after passing away of Smt. Asha Hanumant Shinde, his wife (Ex Ammunition Factory worker) on 23.8.2007, what financial benefit was given to her nominees & whether family pension was given to her nominee. He wants copies of all relevant orders. Grounds for Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
Appellant: Hanuman Shankar Shinde present through VC.
Respondent : N.P. Naik, CPIO and Joint General Manager, Ammunition Factory, Khadki through VC.1
Appellant mentioned at the time of making Second Appeal that he had not got the relevant documents from the department. Now he has received all the relevant documents and has no case to pursue.
Respondent mentioned that due to second marriage after death of his wife, certain additional documents were required to pay the Govt. dues to the nominee after death of the Govt. employee. They have redressed the grievances of the appellant.
Decision :
As the appellant is satisfied with the response of CPIO, no further action lies.
The appeal is disposed of accordingly.
Sd/ (Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2