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Virendra Singh vs Indian Army on 22 September, 2025

                             के ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई िद ी, New Delhi - 110067

File No: CIC/IARMY/A/2024/110251

Virendra Singh                                   .....अपीलकता/Appellant

                                        VERSUS
                                         बनाम


CPIO,
508 Army Base Workshop,
Chheoki, Prayagraj - 212105                      .... ितवादीगण /Respondent

Date of Hearing                     :    09.09.2025
Date of Decision                    :    22.09.2025

INFORMATION COMMISSIONER :               Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on            :    07.02.2023
CPIO replied on                     :    18.03.2023
First appeal filed on               :    29.03.2023
First Appellate Authority's order   :    20.04.2023
Compliance of FA order              :    Not on record
2nd Appeal/Complaint dated          :    04.04.2024

Information sought

:

1. The Appellant filed an (offline) RTI application dated 07.02.2023 seeking the following information:

" व॰ मुंशीलल (चौक दार) पु गणेश के समबंध मे आपके कायालय से एक !माण प "दनाक 25.06.1993 जार- हुया है कॉपी नह- है िजसमे मुंशीलल क ज2म 3त5थ 15-04-1943 तथा 9पता का नाम गणेश अं;कत है ।

अतः !ाथ> को जन सूचना का अ5धकार 3नयम 2005 के अंतगत यह सू5चत करने के कृपा करे क मुंशीलल के 9पता का नाम व उनक ज2म 3त5थ ;कस आधार पर Cलखा गया था। Eया इस संबंध मे कोई !माण प / (supported document) मुंशी लाल के डौकुमJ ट मे उपलLध है ? अगर है तो उसक एक कॉपी भेजने क कृपा करे ।"

2. The CPIO furnished a reply to the Appellant on 18.03.2023 stating as under:

"आवेदन प के अवलोकनाथ यह 9व"दत है ;क आवेदनकता Oवारा ;कसी अ2य के मJ सूचना वां3छत क गयी है जो ;क उपरोEत सूचना का अ5धकार अ5ध3नयम, 2005 के अ2तगत !दान ;कये जाने का !ावधान 3न"हत नह-ं है। अतएव माँगी गयी सूचना अ2य से सRबि2धत होने के कारण सूचना !दान करना सRभव नह-ं है।"

3. Being dissatisfied, the appellant filed a First Appeal dated 29.03.2023. The FAA vide its order dated 20.04.2023, held as under.

"1. !थम अपील-य अ5धकार- Oवारा !थम अपील के संSान मJ उTलेUखत तVय तथा जन सूचना अ5धकार- Oवारा 3नगत प "दनांक 18 माच 2023 तथा जन सूचना अ5धकार अ5ध3नयम, 2005 के अ2तगW !ावधानुसार अवगत कराया जाता है ;क टे शन वकशॉप ई.एम.ई. इलाहाबाद Oवारा जार- !माण प "दनांक 25 जून 1993 क सXयता मूल !3त इस कायालय मJ उपलLध न होने के कारण तथा टे शन वकशॉप ई.एम.ई. इलाहाबाद के ब2द हो जाने के कारण मांगे गये 9ववरण पर सूचना 508 आम> बेस वकशॉप Oवारा "दया जाना सRभव नह-ं है ।

2. और चूं;क, अपीलाथ> Oवारा !े9षत !थम अपील "दनांक 29 माच 2023 के संSान मJ उ5चत सूचना !दान कर द- गयी है. अतएव उEत !थम अपील का यथावत ् 3न तारण ;कया जाता है ।"

4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Absent Respondent: Group Capt. Kaushik Poddar, PIO, appeared through video conference.

5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 04.04.2024 is available on record.

6. The Respondent while defending their case inter alia submitted that they had filed detailed written submissions dated 06.09.2025 disclosing complete facts of the case and requested the Commission to place the same on record, copy of the same was sent to the Appellant. The relevant paras of the written submission are reproduced as under:

"1. Shri Virendra Singh S/o Late Shri Lallu Singh vide his application dated

07 Feb 2023 received by this office by Indian Post Dak registration No RU3054737791N requested for obtaining information about the Date of Birth endorsed in Certificate issued by Station Workshop EME, Allahabad to Late Munshi Lal S/o Ganesh. Late Munshi Lal was working with Station Workshop, EME as Chowkidar and superannuated on 30 Apr 2003 and expired on 03 Jul 2008.

2. Shri Virendra Singh S/o Late Lallu Singh vide their initial appeal dated 07 Feb 2023 asked information under RTI Act 2005. PIO replied that this information is related to third person and cannot be given as per the RTI Act 2005 vide letter No 24501/RTIA/Adm Coord dated 18 Mar 2023.

3. The applicant under the provisions of Section 19 of Right to Information Act, 2005 preferred an appeal dated 29 Mar 2023 addressed to the Commandant & MD (Appellate Authority), 508 Army Base Workshop, against the information provided by PIO, 508 Army Base Workshop. The Appellate Authority on consideration of the appeal under Section 19(1) of Right to Information Act, 2005 passed an Order dated 19 Apr 2023 to the applicant, that the Original Certificate dt 25 Jun 1993 issued by Station Workshop EME, Allahabad is not available in this workshop as the Station Workshop EME, Allahabad has already been disbanded. Hence, the information cannot be provided to the applicant by 508 Army Base Workshop.

4. Shri Virendra Singh S/o Late Lallu Singh has asked the information about the Certificate dt 25 Jun 1993 issued by Station Workshop EME, Allahabad which has already been disbanded. 21 serving workers of Station Workshop, EME, Allahabad were attached to 508 Army Base Workshop in 2019 and documents of only for these persons who have been attached to this workshop were transferred by Station Workshop, EME, Allahabad to 508 Army Base Workshop. The Service document in respect of Late Munshi Lal were never transferred to 508 Army Base Workshop.

5. Now, the applicant has filed Second Appeal dated 04 Apr 2024 to the Central Information Commission, New Delhi against the order dated 19 Apr 923 passed by the Appellate Authority, 508 Army Base Workshop.

6. The PIO and Appellate Authority received 'Notice of Hearing from CIC vide CIC letter No CJC/IARMY/A/2024/110251 dt 12 Aug 2025 to appear on 09 Sep 2025."

Decision:

7. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, noted that the information sought pertains to third-party, and moreover, the concerned records are not available with the present Respondent office as the originating unit stands disbanded. The CPIO and FAA have already provided due clarification in this regard. In view of the above, the Commission finds no scope of intervention.

The appeal is dismissed 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 Page 4 of 5 Copy To:

The FAA 508 Army Base Workshop, Chheoki, Prayagraj - 212105 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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