Central Information Commission
Saurabh Gautam vs Indian Army on 30 October, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
केंद्रीय सच
ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ मागग
Baba Gangnath Marg
मनु नरका, नई ददल्ऱी - 110067
Munirka, New Delhi-110067
File no.: -CIC/IARMY/A/2018/164923
In the matter of:
Saurabh Gautam ... Appellant
VS
PIO / Commanding Officer
ADM BN 58 GTC,
C/O 99 APO - 908101 ... Respondent
RTI application filed on : 29/05/2018 CPIO replied on : 15/06/2018 First appeal filed on : 09/08/2018 First Appellate Authority order : 10/09/2018 Second Appeal dated : 15/10/2018 Date of Hearing : 29/10/2020 Date of Decision : 29/10/2020 The following were present:
Appellant: Not present.
Respondent: Maj. Deepti, Education Officer & PIO, ADM BN 58 GTC present through video conference and Lt.Col. Anil Gogawale, SRO & PIO, EME Records present on phone.
Information Sought:
The appellant has sought the following information with reference to his application sent on 02.01.2018 for premature retirement w.e.f 30.04.2018:
1. The daily progress made on the said application.
2. Reasons recorded for the delay in taking action on his application.
3. Names and designations of the officials who have dealt with his application.1
Grounds for Second Appeal The CPIO has not provided any information after the transfer of the RTI Application.
Submissions made by Appellant and Respondent during Hearing:
The Appellant did not avail of the opportunity of attending the hearing despite due service of notice vide speed post no. ED500667685IN dated 10.10.2020.
Maj. Deepti, Education Officer & PIO, ADM BN 58 GTC submitted that the Appellant was provided with point-wise inputs on his RTI Application vide their reply dated 15.06.2018 informing him that his application for premature retirement was forwarded to the office of EME Records. She further submitted that accordingly the RTI Application was also transferred under Section 6(3) of the RTI Act to the EME Records on 15.06.2018.
Lt. Col. Anil Gogawale, SRO & PIO, EME Records submitted that an appropriate reply was provided to the Appellant vide a letter dated 02.08.2018 informing him that his application for premature retirement has not been received in the concerned section of EME Records.
Observations:
The Commission observes from a perusal of the facts on record that the instant RTI Application has been suitably dealt with by the concerned CPIOs. Moreover, the Appellant has not availed of the opportunity of attending the hearing to plead his case.
Decision:
In view of the foregoing observations, the Commission finds no scope for intervention in the matter and upholds the submissions of the CPIO(s).
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आयक् ु त) 2 Authenticated true copy (अभिप्रमाणित सत्यापित प्रतत) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दिन ंक / Date 3