Central Information Commission
Mr.V Balachandran vs Ministry Of Defence on 10 October, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2012/001449
Appellant Shri V. Balachandran
Public Authority Heavy Alloy Penetrator Project.
Date of hearing 10.10.2012
Date of decision 10.10.2012
Facts :-
Heard through video conferencing today dated 10.10.2012. Appellant present at NIC Trichy. Shri Ashish Kumar, Joint GM, is also present at NIC, Trichy. The parties are heard and the records perused.
2. After hearing the parties, the following order is passed :-
(a) As regards para 02 of the RTI application, the appellant may be given inspection of the entire records relating to the claims of conveyance allowance made by Dr. VMP Rao and to take extracts therefrom.
(b) As regards para 04, the CPIO may communicate in writing to the appellant that no TA/Conveyance Allowance has been paid to Shri P. Ganeshan, ALWC.
(c) As regards para 11, the appellant may be given inspection of the entire reco5rds in which the matter relating to the enquiry conducted by Shri R.M. Pillai, Joint General Manager, was processed and to take extracts there-from.
(d) Coming to para 12, a copy of the enquiry report submitted by CBI may be provided to the appellant.
3. The above information may be supplied to the appellant on payment of fee as per rules. This order may be complied with in 04 weeks time.
( M.L. Sharma ) 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, Heavy Alloy Penetrator Project, Tiruchirappalli-620025.
2. Shri V. Balachandran, M-40, Phase-III, Anna Nagar, Trichy-620026.