Central Information Commission
Sh. M.C. Sharma (Advocate) vs Delhi Police, East District on 12 January, 2010
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/WB/A/2009/0551
Name of Appellant : Sh. M.C. Sharma (Advocate)
Name of Respondent : Delhi Police, East District
Background
Dr. M.C. Sharma (Advocate), (hereinafter called the appellant) had filed an RTI request dated 20.12.2008 seeking copies of file notings of action taken in the light of two legal notices dated 19.03.2008 and 14.07.2008 served for grant of central pension to Sh. Tara Chand, Freedom Fighter, Bhiwani, Haryana by the Govt. of India, and matters connected therewith. On not receiving a reply from the CPIO, M/o Home Affairs, the appellant filed first appeal dated 27.01.2009 before the First Appellate Authority (FAA) /Jt. Secretary (FFR) M/o Home Affairs. The FAA through his letter dated 6.03.2009 informed the appellant that his RTI application dated 20.12.2008 had not been received in the Freedom Fighters Division, M/o Home Affairs, therefore no reply could be given, however, on receipt of a copy of the RTI application along with the First Appeal, the ministry has sent a letter to the State Govt. of Haryana on 13.02.2009, for examination of the request of Sh. Tara Chand and that the case of Sh. Tara Chand for grant of Samman Pension would be considered under the provisions of Swatantrata Sainik Samman pension Scheme, 1980, on receipt of a report from the State Govt. Not satisfied with the reply the appellant has filed a second appeal before the Commission.
2. The matter was heard on 12.01.2010
3. The appellant was not present for the hearing
4. Sh. A.K. Goyal, JS (FFR) MHA and Sh. O.M. Prakash, U.S. MHA represented the respondent Decision During the hearing the respondent submitted that the Ministry has since received a letter dated 2.03.2009 from the Haryana Govt., found the claim was examined on the basis of documents and Sh. Tara Chand was not found eligible for Samman Pension, his case, therefore, was rejected and a reply sent to him vide Ministry letter dated 6.04.2009.
The Commission finds that requisite information has been given to the appellant.
The matter is disposed off accordingly.
(Sushma Singh) Information Commissioner 12.01.2010 Authenticated true copy:
(P.C. Purkait) S.O. & Asst. Registrar Copy to:
1. The Under Secretary M./o Home Affairs, 1st Floor, Lok Nayak Bhavan Khan Market New Delhi
2. Sh. A.K. Goyal Jt. Secretary (FFR) Govt. of India M/o Home Affairs 1st Floor, Lok Nayak Bhavan Khan Market New Delhi
3. Dr. M.C. Sharma (Advocate) A-12, Giriraj Colony Bhiwani-127021 Haryana