Central Information Commission
Mrp S Rathor vs Ministry Of Defence on 10 June, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi110067
Tel: +911126106140/26179548
File No.
CIC/CC/A/2014/000301/SD
CIC/RM/A/2014/000785/SD
CIC/CC/A/2014/001642/SD
CIC/CC/A/2014/000302/SD
Date of Decision: 10/06/2016
Relevant facts emerging from the Appeal:
Appellant
:
P.S. Rathore
C - 15, Gali No. - 02
Kanti Nagar Ext.
Delhi - 110051
Respondent
:
CPIO
Release Centre
Chita Camp. Man Khurd,
Pay and Account Office
Naval Office
Mumbai
CPIO
PS Dte/ Pay and Accounts Office
Naval Headquarter
Sena Bhawan
New Delhi - 110011
CPIO
PS Dte/ NGIF
Naval Headquarter
Sena Bhawan
New Delhi - 110011
RTI application filed on
:
10/05/2013 09/05/2013 10/05/2013 05/05/2013
PIO replied on
:
No reply
First appeal filed on
1
:
08/10/2013
First Appellate Authority order
:
No order
Second Appeal dated
:
13/07/2014
Information Commissioner : Shri Divya
Prakash Sinha
Information sought:
File no. CIC/CC/A/2014/000301/SD Appellant sought the information regarding his payment and allowances.
File no. CIC/RM/A/2014/000785/SD Appellant sought the information related to his G.C.B and various other information. FILE NO.
CIC/CC/A/2014/001642/SD Appellant sought the information related to his NGIF and certain deductions from it with copy of NHQ letter BA/GIS/278 dt. 16/09/1994.
File no.
CIC/CC/A/2014/000302/SD Appellant sought the information related to his 'dis' amount which was due as shown in REL/409/01/114894 dt 21/08/2007 Pay Auth.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present: Appellant: Not present.
Respondent: Cdr I N Awasthi, CPIO, Lt Cdr Hari Krishna and Anoop Kumar, MAA of IHQ of MoD(Navy) present in person.
CPIO submitted that the appellant is of the habit of making vague queries in form of RTI applications, which are not 2 legible and covered under Section 2(f) of RTI Act. On 12 occasions they have replied that the RTI applications submitted by him are vague and not understood and have requested the appellant to specify the exact nature of information sought but he didn't respond. He has on 8 occasions sought information regarding Naval Group Insurance Fund (NGIF) which is a Non Public Fund. Appellant has been advised to come personally for sorting out his problems regarding NGIF to IHQ of MoD(Navy) but he has not turned up so far. Appellant is of the habit of submitting RTI applications to different CPIOs in Navy regarding queries mostly pertaining to his preconceived notion that he has not been paid by Navy as per his entitlement.
Decision Commission has gone through the RTI applications and found that information sought is vague and not understandable. The appellant has also not availed the opportunity to appear before the Commission to plead his case/contest CPIO's response. Commission upholds the submission of the CPIO.
All the Appeals are dismissed.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 3 4