Central Information Commission
Mathura Mohan Neogi vs Indian Air Force on 30 July, 2018
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CENTRAL INFORMATION COMMISSION
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CENTRAL INFORMATION COMMISSION BHAWAN
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Baba Gangnath Marg, Munirka
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Tel: +91-11-26106140/26179548
Email - [email protected]
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
File No. : CIC/IAIRF/A/2017/146718/SD
Date of Hearing: 30/07/2018
Date of Decision:30/07/2018
Relevant facts emerging from the Appeal:
Appellant : Mathura Mohan Neogi
Respondent : CPIO,
Directorate of Personal Services,
Air Head Quarters (Vayu Bhawan),
Rafi Marg,
New Delhi-110106.
RTI application filed on : 31/01/2017
CPIO replied on : 02/03/2017
First appeal filed on : 18/03/2017
First Appellate Authority : 08/05/2017
order
Second Appeal dated : 05/07/2017
Information sought:
The Appellant sought to know on which power of authority or reason recorded, Appellant's service status of "diploma technician" during the period 1977 to 31/07/1987 had been changed on 01/08/1987 to "technician" neglecting the known fact of appellant's trade status as per the letter dated 09/01/2017 signed by Wg. Cdr. HP Vaswan JDAC-(SP).
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Present through VC.
Respondent: Wg Cdr Suman Adhikari, CPIO, MWO Tiwari, WO R.K. Mishra, Sgt S.K. Singh and Cpl A.K. Tiwari, Air HQ (VB) present in person.
Appellant stated that he has received documents sought in RTI Application but the PCDA is not taking any action as per his request based on the documents. He further stated that he believes that his service records have been tampered with and because of that PCDA is not taking action.
CPIO submitted that available and relevant documents have already been provided to the Appellant.
Decision In order to allay the apprehension of the Appellant that his service documents have been tampered with at Air HQrs, Commission directs the CPIO to provide an opportunity to the Appellant to inspect his entire services related records on a mutually decided date and time duly intimated to the Appellant telephonically and in writing. Copy of documents, if desired, should be provided to the Appellant without charging prescribed fees. The said directions should be complied within 15 days of receipt of this order and a compliance report be duly sent to the Commission.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner 2 File No. : CIC/IAIRF/A/2017/146718/SD Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 3