Central Information Commission
Sudesh vs Indian Army on 22 December, 2025
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/IARMY/A/2024/118038
Sudesh .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Indian Army ASC Records (South)
Bengaluru, Karnataka - 560007 .... ितवादीगण /Respondent
Date of Hearing : 17.12.2025
Date of Decision : 22.12.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 13.03.2023
CPIO replied on : Not on record
First appeal filed on : 16.10.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 07.06.2024
Information sought:
1. The Appellant filed an (offline) RTI application dated 13.03.2023 seeking the following information:
"1. It is submitted that my father Service No. 6597376 Lance Naik Balu Ram who was the combatant member of Indian Army declared missing as by the Indian Army since 1967-68 as per the record of Additional District Registrar, Birth & Death, Rohtak, Haryana
2. That details of family member of my father are as follows:-
S.No Name Relationship with Date of Death
service person
1 Late. Smt. Bedo Wife 11.05.1997
Page 1 of 5
2 Late. Sh. Nirmal Son 07.06.2004
3 Late. Sh. Joginder Husband of 26.04.1996
Singh daughter (Smt.
Sudesh)
4 Late. Sh. Sombir Son of daughter 24.05.2021
(Smt. Sudesh)
It is submitted that 1, Sudesh D/o Late Lance Naik Bolu Ram (6597376) is the only surviving member left in the family.
Information required under RTI Act, 2005
3. That following information are required in accordance with the RTI Act. In reference to the Hon'ble High Court Delhi order dated 12.01.2021 passed in W.P.(C)-7976/2020, I have direct interest with the information which pertains to me.
(a) Provide the certified copy of service details of my father ie. date of enrollment, date of discharge, details of PPO and details of amount of service pension paid to my father.
(b) Provide the certified copy of period of family pension and details of amount of family pension given to my mother Late. Smt. Bedo."
2. Having not received any response from CPIO, the Appellant filed a First Appeal dated 16.10.2023. The FAA order is Not on record.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
4. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC is available on record.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Advocate B.P. Vaishnav and Advocate Birjesh Sharma, representative of the Appellant attended the hearing in person. Respondent: Shri S.S. Yadav, PIO, attended the hearing in person.
5. The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
Page 2 of 56. The Respondent submitted that initially the PIO has denied the information to the Appellant under Section 8 (1) (j) of the RTI Act vide letter dated 19.10.2023. Upon receipt of the hearing notice from the Commission, their office revisited the case and found the name of the Appellant in the PPO of the missing officer and accordingly all the available information has been given to the Appellant vide letter dated 13.12.2025. He further advised the Appellant to file a separate application for family pension in their office with requisite documents.
7. The representative of the Appellant stated that the Appellant has not received any information or letter dated 13.12.2025 from the Respondent.
8. A written submission has been received from Shri SS Yadav, PIO, vide letter dated 13.12.2025, stating as under:
"Second Appeal dated 05 Jun 2024.
8. The Appellant again preferred Second Appeal dated 05 Jun 2024 before the Hon'ble Central Information Commission stating that the information as sought vide her RTI application dated 13 Sep 2023 and First Appeal dated 16 Oct 2023 stating that no response received.
9. However, the applicant has not established her dependency on L/Nk Late Balu Ram with valid document (birth certificate, legal heirship certificate, photocopy of PAN & Aadhaar Card) neither to the appellate authority nor to the PIO to prove her relationship as daughter of No 6597376 Ex L/Nk Late Balu Ram for re-examination of the case.
10. However, the PIO has re-examined the case and approached with PCDA, Allahabad also through liaison of Record office. Further, scrutinized with available source and found that, her name has found recorded in one of the PPO No F/1658/69 (Exhibit-V) in respect of her father where in Children Allowance were granted to her during the period of 1969. Further, identified facts that the previous reply forwarded based on scanned digital sheet roll in r/o Ex L/Nk Late Balu Ram wherein the applicant name not recorded. Wherein, the birth casualty Part II Order in respect of Smt Sudesh with DOB 20 Apr 1968 published by concerned section of Records Office in 2021. Further, it is intimated that Sheet Roll of Combatants in r/o Ex L/Nk Late Balu Ram destroyed after mandatory retention period.
11. Since, the RTI information sought vide her RTI Application regarding details of Service pension paid to her father and and Family pension given to her mother Smt Bedo. which is more concerned to office of the PCDA, Allahabad. This office has already approached them vide ASC Records (South) letter No 6597376/ESM/RTI/Coord/CIC dated 08 Dec 2025 (Exhibit-VI).Page 3 of 5
12. The second appeal listed for hearing before the Hon'ble Information Commissioner on 17 Dec 2025 at 11:05 AM, as per Notice No CIC/IARMY/A/2024/118038 dated 19 Nov 2025.
Submission 13 The information sought by the appellant vide her RTI application dated 13 Sep 2023 has already been provided vide ASC Records (South) letter No 6702/Gen(ESM)/RTI/Legal Cell dated 19 Oct 2023 RTI Appeal dated 16 Oct 2023 has also been disposed off vide Speaking Order No 6702/Gen (ESM)/RTI/Legal Cell/AA dated 29 Nov 2023 14 After re examination of the case, the PIO has already provided the following information to the applicant from available digital sheet roll in r/o L/Nk Late Balu Ram on confirmation of Smt Sudesh D/o 6597376 Ex L/Nk Late Balu Ram vide ASC Records
15. In view of the submissions given at the preceding paragraphs, the Hon'ble Central Information Commission may graciously be pleased to dispose off the Appeal of the RTI Appellant with appropriate orders please."
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that upon receipt of the hearing notice form the Commission, the Respondent has provided all the relevant and available information through their written submission dated 13.12.2025 but it seems that a copy of the same has not been sent to the Appellant. Accordingly, the Respondent is directed to send a copy of the same along with relevant annexures to the Appellant within two weeks of receipt of this order by email and speed-post also. No further action is required in the instant matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 4 of 5 Copy To:
The FAA Indian Army ASC Records(South) Bengaluru, Karnataka - 560007 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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