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Mrnarinder Singh Nagpal vs Ministry Of Defence on 3 June, 2016

                      CENTRAL INFORMATION COMMISSION
                    Club Building (Near Post Office)
                     Old JNU Campus New Delhi­110067
                       Tel: +91­11­26106140/26179548

                                                        File No. 
                                         CIC/CC/A/2014/000356/SD
                                        CIC/RM/A/2014/000423 /SD
                                    Date of Decision: 03/06/2016
Relevant facts emerging from the Appeal:

Appellant                   :    Narinder Singh Nagpal
                                271, Pant Puri , Lal Kurti,
                                Meerut Cantt.
Respondent                  :   1)CPIO
                                Dte. Of Defence Estates
                                Central Command
                                Lucknow Cantt.

                                2)CPIO
                                HQ Paschim UP Sub Area,
                                Meerut Cantt - (U.P)
RTI        application  :       07/02/2014, 22/06/2013
filed on
PIO replied on          :       05/03/2014, No reply
First   appeal   filed  :       20/03/2014, 14/08/2013
on
First        Appellate  :       10/04/2014, No order
Authority order
Second Appeal dated  :          08/08/2014, 23/06/2013

Information Commissioner          :                            Shri Divya 
Prakash Sinha 

Information sought

:

CIC/RM/A/2014/000356/SD Appellant sought the following information regarding Smt Rekha  Pandey, Advocate against Anuj Singh:­

1. Copy of letter dated 21/11/2013 of Rekha Pandey (Advocate  on   record)   on   behalf   of   board   in   LPA   No.   1051   of   2011  pending in Hon'ble High Court Delhi has been forwarded to  your   directorate   by   CEO   Meerut   Cantt   Board   and   also  provide copy of comments of CEO.

2. Certified   copy   of   note/comments/action   taken   of   PDDE   on  said letter/comments of CEO & Advocate Rekha Pandey which  had   been   forwarded   to   G.O.C­in­Chief   for  directions/order.

3. Certified   copy   of   GOC­in­Chief,   Central   Command   letter  No. PC­260506/MRT/Q3L/(PDDE) dated 19/10/2013 issued for  1 disciplinary proceeding against Anuj Singh in respect of  charge No.1 only?

4.   Certified Copy of DGDE, Ministry of Defence, New Delhi  letter/instruction No.24/769/KCG/Vig/DE dated 18/03/2011.

CIC/RM/A/2014/000423 /SD Appellant sought the following information:­

1. Direction   issued   by   the   MOD/DGDE/PGDE   is   lawful   or  unlawful/   and   provide   information   whether   direction  issued by the competent authorities or not?

2. Why   GOC/PCB   accepted   the   illegal   advise   of   involved  members Dinesh Goel & Smt Beena Wadhwa and rejected the  lawful   and   appreciable   demand/advice   of   Vice   President  Smt Shipra Rastogi & 5 other members in board meeting of  08/08/2012   on   discussion/consideration   of   item/CBR  No.199?

3. Intimate if GOC/PCB is aware of the fact that the Ex­CEO  Shri   K.C.Gupta   has   already   been   charged   sheet   and  investigation is in progress.

4. Intimate if GOC/PCB has informed the MoD/DGDE/PDDE about  the decision taken by him in Board Meeting on CBR No. 199  held on 08/08/2013 for illegally deferring the direction.  Provide copies if any made/received on this matter.

Grounds for the Second Appeal:

The CPIO has not provided the desired information.

Decision:

Appellant has intimated the CIC vide two letters dated 30 May  2016   that   he   wants   to   withdraw   the   above   Second   Appeals  without any pressure/condition. Commission has considered the  submission of the appellant and closes the matter.

The appeal is disposed of accordingly.

(Divya  Prakash  Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2 3