Central Information Commission
Netrapal Singh vs Indian Army on 28 April, 2021
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: CIC/IARMY/A/2019/124924
In the matter of:
Netrapal Singh
... Appellant
VS
Central Public Information Officer
Chief Executive Office
Cantonment Board 229 Race Course Road,
Ambala Cantt - 133 001
...Respondent
RTI application filed on : 14/01/2019 CPIO replied on : 19/04/2021 First appeal filed on : 18/03/2019 First Appellate Authority order : Not on Record Second Appeal dated : 22/05/2019 Date of Hearing : 27/04/2021 Date of Decision : 27/04/2021 The following were present:
Appellant: Adv Sanjana, Representative, present over phone Respondent: Shri Harkesh Kumar, Accountant and CPIO, present over phone Information Sought:
The appellant has sought the following information:
1. Copy of CBR No. 10 of Board Meeting held on 24/11/2005.
2. Copy of PDEDWC Letter No. 0402/B/Cant/DE dated 20/08/2002.
3. Copy of CBR No. 150 dated 18/09/2007.
4. Copy of office order No. 408 dated 22/06/2001.
5. And other related information.1
Grounds for Second Appeal No information has been provided by the CPIO.
Submissions made by Appellant and Respondent during Hearing:
The appellant's representative submitted that the reply given was not satisfactory.
The CPIO submitted that a suitable reply was given vide letter dated 19.04.2021.
Observations:
Based on a perusal of the record, it was noted that the CPIO vide letter dated 19.04.2021 denied the information u/s 8(1)(j) of the RTI Act. However, he has not explained how Sec 8(1)(j) is applicable in respect of all the points. Besides, no proper explanation was given for the delay in providing a reply.
Decision:
In view of the above observations, the CPIO is directed to provide a revised reply explaining the applicability of Sec 8(1)(j) of the RTI Act. Also, the CPIO is advised to be extremely careful in following the laid down time lines for reply as per the provisions of the RTI Act.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011-26182594 / दनांक/ Date 2