Central Information Commission
Ravindra Singh vs Central Reserve Police Force on 22 April, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CRPFO/A/2022/654663
Shri Ravindra Singh ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Reserve Police Force
Date of Hearing : 19.04.2024
Date of Decision : 19.04.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 09.07.2022
PIO replied on : 10.01.2023
First Appeal filed on : 20.08.2022
First Appellate Order on : NA
2 Appeal/complaint received on
nd : 13.10.2022
Information soughtand background of the case:
The Appellant filed an RTI application dated 09.07.2022 seeking information on following points:-
"a) Whether resignation submitted by the undersigned in 124 Bn from SI/ GD was accepted on 23/12/2006 or not?
b) If it was accepted, whether it was technical resignation or normal resignation ?
c) If it was technical resignation, then provide me copy of Order / Force order / Extract of EOB register or any related document in support of my claim.
d) If it was not technical resignation, then how much amount I deposited ( As recovery of cost of Trg charges or three months pay and allowances whichever is higher as per rule 17 of CRPF Rules 1955) prior to joining AC training?"
Aggrieved by non-receipt of any reply from the CPIO within time limit, the Appellant filed a First Appeal dated 20.08.2022.
PIO has furnished reply dated 10.01.2023 as under ;
1 and 2 आपकी सेवा पुस्तिका में दर्ज प्रवृष्टि के अनुसार आपका उनन0/र्ीडी पद से िकनीकी त्यागपत्र ददनाांक 26/12/2006 से तवीकार दकया गया है ।
Page 1
3. उक्त सांबांध में आपकी सेवा पुस्तिका में दर्ज िकनीकी त्यागपत्र के पृष्ठ की प्रनिनिष्टप आपको उपिब्ध करवाने के निए पुनिस महाननरीक्षक, ष्टत्रपुरा सेक्टर मुख्यािय के बेिार सांख्या. एम.पाांच- 02(आरटीआई)/2022-आर.के ददनाांक 28/12/2022 के िहि रार्पष्टत्रि हकदारी, अनुभाग महाननदे शािय,केररपुबि को अनुरोध दकया गया है ।
4. आपकी सेवा पुस्तिका में दर्ज प्रवृष्टि के अनुसार आपका उनन0/र्ीडी पद से िकनीकी त्यागपत्र ददनाांक 26/12/2006 से तवीकार दकया गया है ।
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Mr. Mithlesh, Deputy Commandant The Respondent placed on record their reply dated 10.01.2023 and a letter dated 16.04.2024 signed by the Appellant.
The Respondent stated that complete information has been duly furnished to the Appellant vide letter dated 10.01.2023. Furthermore, they have received a letter dated 16.04.2024 duly signed by the Appellant wherein the Appellant has stated that the relevant information has been duly received by him.
Decision:
Upon perusal of records and examining the facts of the case at hand, it is noted that the Appellant's queries had been appropriately answered by the concerned PIO. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 2 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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