Central Information Commission
Shri Patel Mohd Hanif Ayub. vs Indian Ordnance Factories, Ministry Of ... on 1 April, 2009
Central Information Commission
Appeal No.CIC/WB/A/2008/01143-SM dated 01.08.2008
Right to Information Act-2005-Under Section (19)
Dated 01.04.2009
Appellant : Shri Patel Mohd Hanif Ayub.
Respondent: Indian Ordnance Factories, Ministry of Defence.
Neither the Appellant nor the Respondent is present.
2. During the hearing, a letter dated 14.03.2009 addressed to the CIC was produced in which the Appellant had informed that since he had been selected and posted as per rule, he no longer requires any more information relating to his selection as sought for in his appeal. Therefore, he was not inclined to pursue his Appeal any further and it be treated as withdrawn. In view of this, we dispose off this Appeal without any orders.
3. Copies of this order be given free of cost to the parties.
Sd/-
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar