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Central Information Commission

Ramawati Devi vs Ministry Of Defence on 6 March, 2017

                   CENTRAL INFORMATION COMMISSION
                      Club Building (Near Post Office)
                    Old JNU Campus,New Delhi-110067
                      Tel: +91-11-26106140/26179548
                        Email - [email protected]

                                        File No. CIC/CC/A/2015/003567/SD
                                              Date of Decision : 03/03/2017
Relevant facts emerging from the Appeal:

Appellant                   :   Ramawati Devi
                                Vill- Chainpuri, PO - Paharpur
                                Distt - Saran
                                Bihar - 841302
Respondent                  :   CPIO
                                RTI Cell, ADG MT(AE)
                                G-6, D-1 Wing
                                IHQ of MoD(Army), Gate No.04
                                Sena Bhawan, New Delhi - 110011
RTI application filed on    :   20/02/2015
PIO replied on              :   No reply
First appeal filed on       :   20/03/2015
First Appellate Authority   :   No order
order
Second Appeal dated         :   20/04/2015

INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought information through 10 points regarding the death of her husband due to stress & strain, clarification for the same by DGAFMS and questioned if some of her letters have been perused in this context or not by relevant authorities.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present:-
1
Appellant: Represented by Chandeshwar Bharti, Advocate through VC.
Respondent: Col. R. Balaji, Director (RTI Cell), IHQ of MoD(Army) present in person.
Advocate of Appellant stated that his client has not received any information and further stated that she was in possession of BPL Card.
CPIO submitted that on 11.03.2015, the Appellant was informed that applicable fees for the RTI Application have not been received, and as such in the absence of copy of BPL Card he was not in a position to provide relevant and available information.
Decision In view of the contention of the Appellant, Commission directs the CPIO to provide relevant and available information on the RTI Application to the Appellant within 15 days of receipt of this order.
The Appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2