Central Information Commission
Mohan Lal vs Ministry Of Defence on 9 February, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DODEF/A/2024/118420
Mohan Lal ....अपीलकता/Appellant
VERSUS
बनाम
.... ितवादीगण /Respondent
1. The CPIO Commanding officer,
175, Military Hospital, PIN -
900467, C/o 56 APO
2. Principal Controller of Defence
Accounts (WC), Sec-9A,
Chandigarh-160009
3.Integrated HQ of MoD (Army),
Adjutant General's Branch Dte Gen
of Medical Services (Army),
Defence Offices Complex, A-Block,
3d Floor, KG Marg, New Delhi110
001
Date of Hearing : 03.02.2026
Date of Decision : 06.02.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from appeal:
RTI application filed on : 21.10.2023
CPIO replied on : 27.11.2023
First appeal filed on : 06.12.2023
First Appellate Authority's : 06.02.2024
order
Page 1 of 5
2nd Appeal dated : 05.06.2024
Information sought:
1. The Appellant filed an RTI application dated 21.10.2023 seeking the following information:
"(1) यह की सभी Pay bills की कापी boucher no. एवम Date के साथ त ीक करके दी जाए।
(2) यह की अब तक सभी महीनो की Legal और (not legible) सैलरी सीिफकेट त ीक करके िदए जाए।
(3) यह की अभी तक के सभी Part II order की कािपया त ीक करके दी जाए।"
2. The CPIO furnished a reply to the Appellant on 27.11.2023 stating as under:
"(a) Query sought is generic in nature
(b) Civil staff has already collected their current monthly salary slip except you. You are requested to collect the same from office.
(c) Copy of relevant Pt II orders pertaining to you are attached."
3. Being dissatisfied, the appellant filed a First Appeal dated 06.12.2023. The FAA vide its order dated 06.02.2024 stated as under:
"(1) In reference to your RTI dt 21 Oct 23, the ibid RTI was send to relevant offices (DGMS-3B is section dealing with civil defence employees under the head of Director General of Medical services Army) for issue of necessary instructions. Copy of instructions as recd from above office is attached. (Appx 'A'). The reply to your RTI is in consonance with DGMS letter No B/71535/RTI/Misc/DGMS- 3B dt 17 Nov 23. (Appx A) (2) Salary slips are being regularly issued to civilian employees. Salary certificate receipt pertaining to you when received is attached (Appx 'B').
(3) In line with instructions recd from DGMS (Army) office, documents deemed fit were handed to you. In addition copy of service book has already been handed over to your vide this office letter No 219/3/Civ/2023 dt 28 Jul 23 (Copy attached as Appx 'C'). Service book copy contains all the information to your service including part II orders (PTO).Page 2 of 5
(4) Letters/RTI were forwarded to obtain information/clarification only. There is no intend to malign you. It is a regular practice to clarify and obtain information from higher authorities. (5) Information held with this office was provided to you. In reference to your RTI mentioned para 2, 3 & 5 did not pertain to this office and information obtained from concerned office was forwarded to you. In reference to para 04, instructions are being awaited from higher HQ. This office does not hold any APAR and are forwarded to higher HQ for upkeeping.
(6) You were verbally instructed to provide detailed description of apparent financial losses so that necessary rectification, if any, can be done. After obtaining your complaint, paying authorities were intimated of the issue vide letter Nos 127/2/Accts/2023 dt 22 Dec 2023, 23 Dec 2023 and 24 Dec 2023 (Copy att as Appx 'D'). However reply is still awaited.
(7) Same as para 04 above.
(8) &(9)Does not pertain to this office.
It is pertinent to mention here that Col (Med), 16 RAPID had called You, CO, 175 MH, UDC clerk, 175 MH for interview where in all documents as asked by you were produced in front of all respondents and UDC clerk, 176 MH and Head clerk 16 RAPID (Med). It is again reiterated that paying authorities have been intimated to confirm if you have suffered/ not suffered any financial losses and to issue necessary steps for rectification if any."
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Mr. Mohan Lal Respondent: Col. Sandeep Singh Kang, Commanding Officer
5. Proof of having served a copy of Second Appeals on Respondent, while filing the same in CIC, is not available on record.
6. The Appellant inter alia submitted that he filed RTI application on 21.10.2023 seeking information relating to his job i.e. certified copies of pay bills along with voucher numbers and dates, salary certificates etc. He further submitted that the information provided to him is incorrect Page 3 of 5 and incomplete. It is also submitted that FAA replied on 23.01.2024 and provided wrong and false answers to his queries. He further submitted that his RTI applications were transferred to different authorities.
7. The respondents while defending their case inter alia submitted that the salary slips/receipts are issued to all employees and the requisite information has already been provided to the appellant. It is also submitted that FAA vide reply dated 06.02.2024 informed the appellant that his RTI application dated 21.10.2023 was forwarded to the concerned offices, as DGMS-3B is the competent section dealing with Civil Defence employees under the Director General of Medical Services (Army). It is also submitted that the salary slips are regularly issue to the employees.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that on dated 27.11.2023 a reply to RTI application was given in which information was provided on certain points of the RTI application and no reply to Query Nos. 1 and 2 was provided to the appellant by stating that query is generic in nature and except the appellant entire Civil Staff has collected their current month salary receipts and appellant was requested to collect the same from the office. It is also noted that the appellant is seeking all his salary receipts and not the salary receipt of current moth salary. It is also noted that before FAA as well appellant requested for his salary receipts, copy of bills, voucher no. and dates from 2006 onwards. The Commission also observes that FAA vide reply dated 06.02.2024 provided salary certificate of December, 2023 only.
Accordingly, the Commission directs the respondent CPIOs to furnish a revised, complete and point-wise reply to Query Nos. 1 and 2 of the RTI application of the appellant, within 30 days from the date of receipt of this order, free of cost, under intimation to the Commission.
As regards Query No. 3 of the RTI application, the Commission notes that the same has already been replied to vide reply dated 27.11.2023 and, therefore, no further intervention of the Commission is warranted on that point.
With above observation and directions, the appeal is disposed of.
Page 4 of 5SD/-
SANJEEV KUMAR JINDAL (संजीव कुमार िजंदल) Information Commissioner (सूचना आयु ) date: 06.02.2026 Authenticated true copy (अिभ मािणत स ािपत ित) (Col Prabhat Kumar) Dy Registrar 011- 26107051 Addresses of the Parties:
1.The CPIO Commanding officer, 175, Military Hospital, PIN - 900467, C/o 56 APO
2. The CPIO Principal Controller of Defence Accounts (WC), Sec-9A, Chandigarh-160009
3. The CPIO Integrated HQ of MoD (Army), Adjutant General's Branch Dte Gen of Medical Services (Army), Defence Offices Complex, A-Block, 3d Floor, KG Marg, New Delhi110 001
4. ी मोहन लाल Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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