Shobha Amarnath Tiwari vs National Cadet Corps (Ncc) on 28 February, 2023

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Shobha Amarnath Tiwari vs National Cadet Corps (Ncc) on 28 February, 2023

Bench: Vanaja N Sarna

                            क   ीय सुचना आयोग
                    CENTRAL INFORMATION COMMISSION
                               बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मुिनरका,
                           नरका नई द ली - 110067
                        Munirka, New Delhi-110067

                                        File no.: CIC/NCCOR/A/2022/127588
In the matter of
Shobha Amarnath Tiwari
                                                               ... Appellant
                                       VS
CPIO,
National Cadet Corps, 67, U.P. B.N.
236, Mahatma Gandhi Marg,
Lucknow - 226002
                                                              ... Respondent

RTI application filed on : 06/03/2022 CPIO replied on : 30/03/2022 First appeal filed on : 16/04/2022 First Appellate Authority order : Not on record Second Appeal filed on : 06/06/2022 Date of Hearing : 28/02/2023 Date of Decision : 28/02/2023 The following were present:

Appellant: Present over VC Respondent: Col Sobhnath Vashisht, CPIO, present over VC Information Sought:

The Appellant has sought the following information pertaining to her client Mr. Ashok Kumar Shukla, Sr. Assistant, NCC :

(i) to (iv) - No information has been sought.

(v) Training of e-ticketing had been imparted to Hav. Bhura Ram.

Then as to why work of e-ticketing had been allocated to Mr. Shukla without imparting any training.

(vi) Provide a copy of the Movement Order issued to Hav. Bhura Ram for his transfer to Directorate of NCC, UP, Lucknow.

(vii) And other related information.

Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:

The Appellant in his second appeal submitted that Respondents have malafidely denied the requested for information. The material on record clearly shows the lackadaisical approach of the respondents in implementing the RTI Act. Such action of the respondents is in non compliance with the provisions and spirit of the RTI Act.

She pressed for information on points no. 6, 7 and 8 of the RTI application. The CPIO reiterated the reply dated 30.03.2022. Observations:

Based on a perusal of the record, it was noted that the CPIO had provided a point-wise reply to the appellant. The appellant was therefore, asked to explain which point of the RTI application, she is not satisfied with to which she could not specify any flaw in the reply given and merely read the replies on points no. 6, 7 and 8. She pressed for answers to her queries. It is relevant to mention here that information sought were interrogatory in nature and not covered u/s 2(f) of the RTI Act.

Decision:

In view of the above observations, the Commission finds no scope for providing any relief to the appellant.

The appeal is disposed of accordingly.

वनजा एन.

Vanaja N. Sarna (वनजा एन सरना) सरना सूचना आयु ) Information Commissioner (सू Authenticated true copy (अिभ मािणत स यािपत ित) A.K. Assija (ऐ.के . असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2

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