Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Jagdish Chand Saini vs Ministry Of Defence on 11 March, 2011

                 CENTRAL INFORMATION COMMISSION
     Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New
                               Delhi-110066

                           File No.CIC/LS/A/2010/001680

Appellant                             Shri Jagdish Chand Saini
Public Authority                      Indian Army.
Date of hearing                       11.03.2011
Date of decision                      11.03.2011

Facts :-

Heard today dated 11.03.2011. Appellant not present. The Army is represented by Col. A.K. Vyas.

2. It is noticed that in para 03 of the RTI application dated 12.4.2010, the appellant had sought entitlement of an Army Soldier as on 1.1.2006 and as on 1.9.2008. In para 04 thereof, he had sought revised pension and allowances of a Soldier as on 30.9.2008 and as on 31.3.2010. Interestingly, the appellant had not mentioned the name of the Soldier but had given personal particulars of an unknown soldier viz. date of birth, date of enrolment, date of promotion etc.

3. The CPIO vide letter dated 29.4.2010 had declined to disclose any information on the ground that it did not qualify for information under section 2(f) of the RTI Act. The Appellate Authority had also taken the same view in his order dated 9.7.2010.

4. During the hearing, Col. Vyas submits that the pay and allowances of the serving soldiers are fixed up as per the recommendations of the 6 th Pay Commission for which tables have been prepared. The same holds good for sanction of pensionary benefits etc. He also submits that the appellant has raised questions whichare interrogatory in nature. We agree. Even so, the appellant is entitled to the tables/charts on the basis of which pay and allowances and pensionary benefits etc. are fixed up. Hence, it is ordered that if the appellant is interested in getting copies of relevant Special Army Instructions, he may directly write to Col. A.K. Vyas for copies thereof which will be supplied to him on payment of requisite fee.

5. The matter is being closed.

Sd/-

(M.L. Sharma) Central 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, RTI Cell, ADG AE, G-6, D-I Wing, Sena Bhawan, Gate No.4, IHQ of MoD(Army), New Delhi-110011.
2. Shri Jagdish Chand Saini, VPO Sevli, Tehsil Hodal, Palwal-121105.