Central Information Commission
Mrshiiv Raj Verma vs Ministry Of Defence on 1 August, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi110067
Tel: +911126106140/26179548
File No.
CIC/CC/A/2014/001163/SD
Date of Decision:01/08/2016
Relevant facts emerging from the Appeal:
Appellant : Parasnath (Advocate)
Chamber
Near D J Court
Civil Court
Raibareilly
Respondent : Comdt & CPIO
14 Gorkha Trg Centre
Subrathu (Shimla Hills)
Distt - Solan
(HP)
RTI application : 05/02/2014
filed on
PIO replied on : No reply
First appeal : 04/06/2014
filed on
First Appellate : No order
Authority order
Second Appeal : 28/06/2014
dated
INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information related to Application sent by Shivraj Verma in regard of False Documents presented by Suryakumar for getting job in Army.
Reasons for Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing:
The following were present: Appellant: Not present.
Respondent: Not present.
DECISION On perusal of case records, Commission observes that no information has been given by the CPIO. Four points are mentioned in the RTI application. Point nos. 2, 3 and 4 relate to query/clarification by the Public Authority. CPIO is not supposed to create information which is not part of record and not bound to reply in respect of queries/clarifications. CPIO is directed to provide available document to the appellant in respect of point no. 1 on action taken, if any, on the letter, dated 19.7.2013 by Shivraj Verma within 30 days of receipt of this order.
CPIO should provide explanation for non appearance before the Commission within 15 days of receipt of this order.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2 3