Central Information Commission
Mrrakesh Kumar vs Ministry Of Defence on 10 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Tel: +911126106140/26179548
(Interim Order)
File No.
CIC/CC/A/2014/000542/DP
Date of Interim Order: 10/05/2016
Relevant facts emerging from the Appeal:
Appellant : Rakesh Kumar Soni ,
(Safaikaramchari)
Cantonment Board,
Jalandhar Cantt.
Respondent : CPIO,
Cantt. Board
Jalandhar Cantt.
RTI application : 09/05/2014
filed on
PIO replied on : 09/07/2014
First appeal filed : 08/08/2014
on
First Appellate : No order
Authority order
Second Appeal dated : 16/09/2014
Information sought:
Reservation of Physically Handicapped persons in Promotion:
(i) How many disabled persons have got promotion in their services from 2005 to 2013 in Cantt. Board, Jalandhar Cantt.?
(ii) How many employees are hearing impaired among them?
He wants the full details of all hearing impaired employee?
(iii) Is there any provision that hearing impaired employee cannot get promotion of 3% as per the court order to physically handicapped as per Supreme Court order. He wants the information under RTI Act?
Grounds for the Second Appeal:
1The CPIO has not provided the desired information. Relevant Facts emerging during Hearing:
The following were present: Appellant: Present in person through VC. His representative did not turn up and the Appellant being deaf and dumb was not in a position to speak.
Respondent: Not present.
Interim order:
Fresh date of hearing to be fixed and appellant/respondent to be informed. Commission takes very serious view of the absence of the CPIO during hearing. Commission issues Show Cause notice to the CPIO for his absence during scheduled hearing.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2