Central Information Commission
Lt. Col. V.J. Sainathan (Retd) vs Controller Of Defence Accounts ... on 16 October, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/SM/A/2009/000302/LS
Appellant : Lt. Col. V.J. Sainathan (Retd)
Public Authority : Controller of Defence Accounts (Officer), Pune
(through Shri T.S. Venkateshan, Dy.
Controller of Accounts)
Date of Hearing : 16.10.2009
Date of Decision : 16.10.2009
FACTS :
By his RTI application dated 23.8.2008, the appellant had sought information on 12 paras essentially relating to the fixation of his pay and pension etc. The CPIO had responded to him vide letter dated 25.9.2008 providing para-wise information. The first appeal was disposed of vide letter dated 6.11.2008.
2. Aggrieved with the decisions of the CPIO and the Appellate Authority, the appellant has filed the present appeal.
3. Heard on 16.10.2009. Appellant not present. The public authority is represented by the officer named above. It appears to me that the main grievance of the appellant is that his pay and pension etc has not been fixed properly thereby causing him financial deteriment. In the appeal memo, the appellant has stated that the CPIO and FAA have provided him information which is incomplete, misleading and incorrect. The appellant has narrated his grievances in paras 8.2 to 8.22 of his appeal memo in detail. During the hearing, Shri Venkateshan would submit that most of the pleas raised by the appellant are correct and remedial action has already been taken in this regard. He produces a copy of his letter dated 7.10.2009 addressed to the Office of PCDA (P), Allahabad, for revising the pension of the appellant. He would also submit that remedial action has also been taken in regard to fixation of his pay etc. DECISION
4. It is not possible for the Commission to go into each and every point raised by the appellant in his appeal memo. Suffice to say that Shri Venkateshan, assures the Commission that remedial action has already been taken in the matter. Even so, Shri Venkateshan is hereby directed to talk to the appellant on telephone and explain the position to him. The appellant could also visit Pune and have personal discussion with Shri Venkateshan to sort out the matter.
5. The matter is disposed of subject to the above directions.
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) Assistant Registrar Address of parties :-
1. Shri T.N. Venketasan Dy. Controller of Account, OP/o CDA (O), Pune-411001
2. Lt Col V.J. Sainathan (Retd) H.No. 25, 1st Cross, Behind Ayyappa Temple, Banaswadi, Main Road, Subbanapalay, Bangalore-560033