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Central Information Commission

Mukund Sharma vs Indian Air Force on 10 August, 2017

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                   CENTRAL INFORMATION COMMISSION
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                       Club Building (Near Post Office)
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                      Old JNU Campus,New Delhi-110067
                      Tel: +91-11-26106140/26179548
                        Email - [email protected]

                                     File No. CIC/IAIRF/A/2017/188870/SD
                                              Date of Decision :10/08/2017
Relevant facts emerging from the Appeal:

Appellant                   :   Mukund Sharma
                                Depot LGS Sec AFS
                                Avadi Chennai, TN - 600055
Respondent                  :   CPIO
                                Directorate of Personnel Services
                                Air Head Quarters (Vayu Bhawan)
                                Rafi Marg, New Delhi - 106
RTI application filed on    :   01/03/2016
PIO replied on              :   07/04/2016
First appeal filed on       :   12/07/2016
First Appellate Authority   :   19/08/2016
order
Second Appeal dated         :   28/11/2016

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INFORMATION COMMISSIONER :            DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought copy of form AFMSF-15 (Ver 2006) of applicant, in relation to the medical board dated 22.01.2015 held at 14 Wing, wherein his medical category was lowered; copy of note on appellant's representation on the subject dated 09.03.2015 sent to DGMS(Air) on 20.03.2015 and copy of speaking order of DGMS (Air).
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
1
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Not present.
Respondent: Wg Cdr Suman Adhikari, CPIO, IHQ of MoD(Air) and Wg Cdr M B Suja, JDMS(MB), O/o DGMS(Air), New Delhi present in person.
CPIO submitted that appropriate reply has been provided to the Appellant. He further submitted that he has brought two mail registers of the office of DGMS(A) which contained entries from 04.07.2013 to 06.11.2015. He produced the same for Commission's inspection to reiterate his response pertaining to points 3(ii) and 3(iii) of the RTI Application that the relevant representation of the Appellant was not received in the office of DGMS(Air).
Decision The Appellant has not availed the opportunity to appear before the Commission to plead his case/contest CPIO's submission. Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2