Central Information Commission
Mr.Pooran Lal vs Ministry Of Defence on 13 June, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/001129
Appellant : Pooran Lal
Respondent : Indian Army
Date of hearing : 13.6.2011
Date of decision : 13.6.2011
FACTS
The matter is heard today dated 13.6.2011. Appellant present. The Army is represented by Lt. Col. Ragothaman V. The parties are heard.
2. The matter, in short, is that the appellant was dismissed from Army in 1981, for wilful absence from duty for as long as ten years. He has filed the present RTI application to protest against his dismissal. It is explained to him that the matter being agitated by him does not fall under the purview of the RTI At and that if he wishes to pursue the matter, he may do so in the Armed Forces Tribunal. The matter is closed with these observations.
Sd/-
(M.L. Sharma) Central 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.
(K.L. Das) Deputy Registrar Address of parties :-
1. The CPIO Army Medical Corps Record Office, (Legal Cell), Pin 900450, C/o 56 APO
2. Shri Pooran Lal S/o Shri Himmat Lal, R/o Sanjay Nagar, Near Charkhamba, Izatnagar, Bareilly, Uttar Pradesh