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Sepoy Anand Kumar Das vs Indian Army on 15 January, 2024

                              के न्द्रीय सूचना आयोग
                       Central Information Commission
                           बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                         नई दिल्ली, New Delhi - 110067

File No : CIC/IARMY/A/2022/146142

Sepoy Anand Kumar Das                                 .....अपीलकर्ाग/Appellant


                                        VERSUS
                                         बनाम

CPIO,
PAO office, Rajput Regiment
Centre, Quila Ghat, Fatehgarh
Cantt. - 209601                                       ....प्रनर्वािीगण /Respondent

Date of Hearing                     :    09-01-2024
Date of Decision                    :    11-01-2024

INFORMATION COMMISSIONER :               Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on            :    29-05-2022
CPIO replied on                     :    09-06-2022
First appeal filed on               :    18-06-2022
First Appellate Authority's order   :    04-07-2022
2nd Appeal/Complaint dated          :    23-09-2022



Information sought

:

The Appellant filed an RTI application dated 29.05.2022 seeking the following information:

"I was written several letters to above mentioned PAO (OR) regarding following matters in mode of Speed Post.

(a) Observation raised in Final Settlement of Account.

(b)Unable to release credit balance of my remaining published Part-II orders such as HRA & transfer grant.

(c) No adjustment of observations which submitted in the mode AO-

32/80 prior to discharge.

Furthermore, My Records was also approached to PAD for necessary action but neither any reply or acknowledgement received from PAO. I like to want present position of following letters which was forwarded to PAO for necessary action.

(a) My personal Application dated 09 Dec 2021 forwarded through Speed post EW379059140IN dated 10 Dec 2021.

(b) Records, The Rajput Regiment letter No 3018/Disch/Gen/TA dated 18 Dec 2021.

(c) My personal letter No 10213459/Pers dated 02 Feb 2022 forwarded through Speed Post EW379057104IN dated 02 Feb 2022.

(d)Records, The Rajput Regiment letter No 3237/Gen/Claim/NE dated 31 Jan 2022."

The CPIO furnished a reply to the Appellant on 09.06.2022stating as under:

"उपयुगक्त सैन्द्य कमी द्वारा दकये गये िावो का समायोजन माह 06/2022 को करर्े हुए, टेंडर मेमो रo 42875/- ननगगर् दकया जा चुका है।"

Being dissatisfied, the appellant filed a First Appeal dated 18.06.2022. The FAA vide its order dated 04.07.2022, held as under:-

"आपके आर टी आई अपील से संबनिर् सूचना, वेर्न लेखा कायागलय (अन्द्य श्रेणी) आर आर र्ी फर्ेहगढ़ के उत्तर, पत्र संख्या. खार्ा-IV/10213459/प्रथम अपील/2022 दिनांक07/07/2022, नजसमें आपकी अपील का व्यापक नववरण दिया गया है, के िवारा आपको उपलब्ि कराई जार्ी है।"

Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Not present.

Respondent: Shri Naveen Narayan Nigam, Sr. A.O. & CPIO present through video-conference.

It has come into the notice of the Commission that the Appellant had uploaded a letter dated 05.01.2023 on the Commission's portal wherein he has informed that he is in receipt of requisite information and is fully satisfied with the same. Therefore, the instant case may be treated as withdrawn.

Decision:

The Commission upon a perusal of records and after considering the above- mentioned submissions of the Appellant, finds that there is no need to intervene in the matter.

The Appeal is dismissed accordingly.

Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011-26181927 Date: 11-01-2024.

Sh. Sepoy Anand Kumar Das Dharmadasbarh, PO-Contai, Dist-East Midnapur, West Bengal - 721401.