Central Information Commission
Davinder Singh vs Indian Air Force on 3 May, 2023
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सुचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: - CIC/IAIRF/A/2022/133286
In the matter of
Davinder Singh
... Appellant
VS
The CPIO,
Directorate of Personal Services,
Air Force HQ, Vayubhawan, Rafi Marg, New Delhi - 110011.
...Respondent
RTI application filed on : 12/01/2022 CPIO replied on : 01/04/2022 First appeal filed on : 29/03/2022
First Appellate Authority order : Not on record Second Appeal Filed on : 13/07/2022 Date of Hearing : 02/05/2023 Date of Decision : 02/05/2023 The following were present: Appellant: Absent
Respondent: Wg Cdr M.K. Singh, CPIO, Air Force HQ - Present over intra-VC and Sq Ld. Victor Ahanthem, PIO, HQ, MC, IAF-Present over VC Information Sought:
The appellant has sought the following information related to an application filed by him in May, 2021:
- Provide the updates of the said application. Grounds for filing Second Appeal:
The CPIO did not provide any information.
Submissions made by Appellant and Respondent during Hearing: The appellant failed to appear for the hearing despite due service of the notice of hearing sent to him vide speed post no. ED387479651IN. The CPIO, Air Force HQ stated that on 01.04.2022 a proper reply was given to the appellant by the HQ, Maintenance Command. He also referred to his 1 undated written submissions which were available on the record of the Commission.
The PIO, HQ, MC, IAF reiterated the submissions made in his written submissions dated 27.04.2023. He also stated that as per the telephonic communication with the appellant, the latest status of the case alongwith supporting documents had been sent to him on his official email in order to enable him to file an administrative appeal.
Observations:
In view of the facts and circumstances of the present case, the Commission observed that the reply of the PIO was proper and complete. The disclosable information as per the provisions of the RTI Act, 2005 has been provided by the HQ, Maintenance Command vide letter dated 01.04.2022. The PIO, HQ, MC, IAF during the hearing stated that the current status of the application in question was provided to the appellant through email. The appellant failed to pursue his case and indicate the Commission if there was any infirmity in the information/documents so received.
In the opinion of the Commission, the steps taken by the respondent in dealing with the RTI application in the present case were satisfactory. No further intervention is warranted. For redressal of grievance, the appellant was advised to approach an appropriate fora.
Decision:
In the light of the above observations, the Commission is not inclined to provide any relief to the appellant as the sought for information stands disseminated as per the provisions of the RTI Act, 2005. The appeal, therefore, stands disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु!त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2