Central Information Commission
Mangtesh Kumar vs Ministry Of Defence on 3 October, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi-110067
Tel: +91-11-26106140/26179548
Email - [email protected]
File No. CIC/VS/A/2015/001638/SD
Date of Decision:03/10/2016
Relevant facts emerging from the Appeal:
Appellant : Sh. Mangtesh Kumar
S/o Smt. Munni Devi
EWS - 548-549, Housing Board Colony
City - Narnaul,
Dist - Mahendragarh
Haryana - 123001
Respondent : CPIO
Headquarters,
Eastern Naval Command
Naval Base Post
Visakhapatnam - 530014
RTI application filed on : 04/03/2015
PIO replied on : 30/03/2015
First appeal filed on : 24/04/2015
First Appellate Authority : 25/05/2015
order
Second Appeal dated : 12/06/2015
INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Appellant sought copies of charge sheet, findings, statement of witnesses and entire record of summary trial proceedings held at INS Circars during Oct- Dec 2008 & Jan 2015 as well as in INS Ranvir during 2010 by Cmdr. GV Babu & Capt. Ravneet Singh respectively against the Appellant. He also sought all records of SNLR raised against him and names of authorities who have recommended this, status of his redressal of grievance dated 03.12.2014.1
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Present through VC.
Respondent: Cdr Raju, CPIO, Eastern Naval Command, Naval Base Post, Visakhapatnam present through VC.
Appellant stated that he was advised to use appropriate service channels for grievance redressal.
CPIO submitted that he will abide by the order of the Commission.
Decision Commission has gone through the case records and accordingly directs the CPIO to provide a copy of Summary Trial Proceedings (STP) held at INS Circars in October-December 2008 against the Appellant. Commission accepts the contention of FAA that certain portion in the Summary Trial Proceedings (STP) is exempt under Section 8(1)(e) of RTI Act. In view of this, the CPIO is also directed to blackout the names of the officers figuring in the STP.
Commission further directs the CPIO to provide the Appellant relevant documents relating to his representation dated 03.12.2014 seeking redressal of grievance.
Commission's direction should be complied within 30 days of the receipt of this order.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner 2 Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 3