Central Information Commission
Mukesh Kumar vs Ministry Of Defence on 14 February, 2017
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi-110067
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Email - [email protected]
File No. CIC/RM/A/2014/004296/SD
Date of Decision:08/09/2016
Relevant facts emerging from the Appeal:
Appellant : Mukesh Kumar
S/o Sh. Nathu Ram
House No-86
Bazar No-02
Ferozepur Cantt (Punjab)
Respondent : CPIO
O/o Cantonment Board
Ferozepur
Punjab
RTI application filed on : 10/04/2014
PIO replied on : No Reply
First appeal filed on : 12/05/2014
First Appellate Authority : No Order
order
Second Appeal dated : 17/06/2014
INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Appellant sought copy of promotion orders of JE Satish Kumar as SDE, details of last 20 years with regard to encroachments & unauthorized construction in Cantonment, number of cases decided under Public Premises Eviction Act, number of cases where acceptance was granted by CEO for construction. He also sought copy of documents given to the CBI team in CWP of 2010.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Not present.
Respondent: Rupesh Kumar, Computer Programmer & CPIO, Cantonment Board, Ferozepur (Punjab) present through VC.
CPIO submitted that the RTI Application is infructuous because it has been filed by an organisation and not by a citizen of the country.
Decision The Appellant has not availed the opportunity to appear before the Commission to plead his case/contest CPIO's response. Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2