Central Information Commission
Rajni Kant Sharma vs Army Hq on 10 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/ARMHQ/A/2024/112995
CIC/DODEF/A/2024/115501
Jh jtuh dkar "kekZ .....अपीलकता/Appellant
VERSUS
बनाम
1- dsUnzh; tu lwpuk vf/kdkjh
e/; deku eq[;ky;] }kjk&56@,ihvks] fiu&908544
2- dsUnzh; tu lwpuk vf/kdkjh
dsUnzh; tu lwpuk vf/kdkjh
vkjVhvkbZ lsy] bZ,ebZ fjdkMZ] }kjk&56 ,ihvks] fiu&900453
.... ितवादीगण /Respondent
lquokbZ dh frfFk : 09.10.2025 fu.kZ; dh frfFk : 10.10.2025 lwpuk vk;qDr : Jh fouksn dqekj frokjh vihy ls izkdV~; lqlaxr rF; :
lafpdk la[;k : CIC/ARMHQ/A/2024/112995 vkjVhvkbZ vkosnu nkf[ky djus dh frfFk : 22.12.2023 lhihvkbZvks ds tokc dh frfFk : fjdkMZ esa miyC/k ugha izFke vihy nkf[ky djus dh frfFk : 18.03.2024 IkzFke vihyh; vf/kdkjh ds vkns"k dh frfFk : fjdkMZ esa miyC/k ugha f}rh; vihy@f"kdk;r nkf[ky djus dh frfFk : 23.04.2024 lafpdk la[;k : CIC/DODEF/A/2024/115501 Page 1 of 14 vkjVhvkbZ vkosnu nkf[ky djus dh frfFk : 22.12.2023 lhihvkbZvks ds tokc dh frfFk : 18.01.2024 izFke vihy nkf[ky djus dh frfFk : 20.02.2024 IkzFke vihyh; vf/kdkjh ds vkns"k dh frfFk : 09.03.2024 f}rh; vihy@f"kdk;r nkf[ky djus dh frfFk : 14.05.2024 ekaxh x;h lwpuk :
lafpdk la[;k : CIC/ARMHQ/A/2024/112995
1. vihydrkZ us fnukad 22-12-2023 dks vkWQykbZu nkf[ky vius vkosnu ds ek/;e ls fuEufyf[kr lwpuk dh ekax dh Fkh:
"म ाथ JC 779306N Nb Sub रजनीकां त शमा हूं। भारतीय सेना म कायरत हूं।
व भारतीय नाग रक हूं।
1.) म सै य अ धका रय से अनुरोध करता हूं#क याय के उ%दे 'य से मुझे वष 2015 के मेरे अवकाश *ववरण क, मा-णत .त/ल*प दान #कया जाय ।
2.) 2दनां क 15 2दस3बर 2015 कोसेना म मेर5 उपि7थ.त क, मा-णत .त/ल*प दान #कया जाय।
3.) सेना के %वारा इस झूठे आरोप (गलत ऑडर) क, जानकार5 रा=>प.त महोदय, िजला कैले?टर (झारखंड), पु/लस मुBयालय (HQ), CJI, CBI, AFI इCया2द को द5 गई हो#क मेरे जवान पर झूठा आरोप लगाकर उसे ताEड़त #कया जा रहा है । िजस दौरान (15/12/2015 को) वह सेना म मौजूद था। तो मा-णत .त/ल*प दान #कया जाय।
4.) म आदे श 221/2017 के -खलाफ, मने Civil Misc case 06/2019 यायालय म ऑIजे?शन फाइल #कया है । इस आडर 221/2017 को र%द करने के /लए CPC 151 के तहत, जोLast stage पर ह, अगर यह ऑडर र%द कर द5 जातीहै तोसेना के %वारा मेरे वेतन क, कटौती करने पर, और *वपL पाटM को दे ने पर, मुझे हुए नुकसान क, भरपाई सेना के #कस *वभाग एवम सेना के #कस अ धकार5 के %वारा Page 2 of 14 क, जाएगी । सेना के उस *वभाग एवम अ धकार5 के आम नंबर, नाम और *वभाग का पता 2दया जाय ।
5.) यायलय ने सेना को, मेरे मा/सक वेतन कटौती का कोई आदे श 2दया हो तो, उस आदे श क, मा-णत .त/ल*प दान #कया जाय ।
6.) under sec 125 sub section 4 of Cr.P.C 1973 क, मा-णत .त/ल*प दान #कया जाय ।
7.) थम अपील अ धकार5 से, इस आवेदन से स3बं धत य2द धारा 18 के अंतगत /शकायत करना हो तो, उस अ धकार5 का नाम, पदनाम व *वभागीय पता क, जानकार5 द।"
2. fu/kkZfjr vof/k esa dksbZ tokc izkIr ugha gksus ij vihydrkZ us fnukad 18-03-2024 dks izFke vihy nkf[ky dhA ysfdu izFke vihyh; vkns"k dh izfr fjdkMZ esa miyc/k ugha gSA
3. O;fFkr vkSj vlarq'V gksdj vihydrkZ us izLrqr f}rh; vihy vk;ksx ds le{k lafLFkr fd;k gSA
4. vk;ksx }kjk tkjh uksfVl ds lanHkZ esa ,ihvks] e/; deku eq[;ky; us fnukad 01-10- 2025 ds vius fyf[kr izfrosnu esa fuEufyf[kr rF; vk;ksx ds le{k izLrqr fd;k gS% NOTICE OF HEARING FOR APPEAL/COMPLAINT
1. Please refer 1.1 RTI application No Nil dated 22 Dec 2023 in r/o Rajnikant Sharma, tfr to EME Records vide this HQ letter No CC/Edn/RTI/Tfr dated 12 Jan 2024.
1.2 EME Records letter No JC-779306M/T-1/MA/DI dt 02 Feb 2024, vide which First Appeal in rio a/m appellant fwd to HR Branch, this HQ. 1.3 This HQ letter No CC/Edn/RTI/Tfr dated 09 Apr 2024 vide which First Appeal reverted to EME Records.
Page 3 of 141.4 Notice of Hearing No CIC/ARMHQ/A/2024/112995 dated 18 Sep 2025, received at this HQ on 01 Oct 2025.
2. Based on the records available on file following is submitted. Brief of the case.
3. JC-779306N Nb Sub Rajnikant Sharma had submitted RTI application No Nil dated 22 Dec 2023, received at this HQ on 05 Jan 2025. Since, the subject of information sought by the applicant vide above mentioned RTI application, pertains to/is more closely related to the functions of Public Information Officer, EME Records. The application, was therefore, transferred to Public Information Officer, EME Records vide this HQ letter refer at para 1.1 above under Sub-Section 6 (3) of RTI Act 2005 with a copy to the applicant. First Appeal
4. The applicant preferred First Appeal No Nil dated 18 Mar 2024 and addressed the appeal to HQ Central Command (HR). But it was dispatched to a different addressee i.e EME Records, apparently based on intimation about transfer of case to EME Records by this office.
5. In turn, EME Records based on the address written on the First Appeal by the applicant forwarded it to HR Branch, HQ Central Comd vide EME Records letter refer at para 1.2 above. Further, HR Br, HQ Central Comd on receipt of the First Appeal forwarded it to Office of the PIO, HQ Central Command vide their letter No 190105/Maint/4000/AG/HR dated 28 Mar 2024.
6. For better understanding it can be understood that, the applicant wrote address of HQ Central Comd (HR) on the letter but posted it to EME Records. On receipt at EME Records, seeing the address of HQ Central Comd (HR) redirected it to HR Br, HQ Central Comd.
7. From the above facts, it is emerges that First Appeal Authority on the above case was First Appellate Authority of EME Records. Accordingly, then the First Appeal received from HR Br. HQ Central Comd had been reverted Page 4 of 14 back to EME Records under the provisions of RTI Act 2005, vide this HQ letter No CC/Edn/RTI/Tfr dated 09 Apr 2024 cited at para 5, to dispose of the case.
8. Second Appeal
9. Notice of hearing of Second Appeal has been received from the office of the Hon'ble CIC and the same is listed for hearing on 09 Oct 2025 at 11:20 AM
10. Since the matter pertains to/is related to the functions of Public Information Officer, EME Records, therefore, the same is required to be attended by Public Information Officer, EME Records and custodian of information.
11.For EME Records only (as per para 3 (a) & (b) of CIC notice of hearing for appeal at para 10.1 below) 12.10. CPIO, EME Records to ensure the following- 13.10.1 A copy of Notice of Hearing ref at para 1.4 is enclosed herewith. 14.10.2 Fwd pers particulars alongwith contact No/ Email ID and Aadhar Card to CIC under intimation to all concerned. 15.10.3 Upload requisite docu pertaining to the ibid case. 16.10.4 Confirmation about the attendance. 17.10.5 Venue for attending sub CIC hearing at your loc may pl be obtained directly from the office of the Hon'ble CIC, New Delhi. lafpdk la[;k : CIC/DODEF/A/2024/115501
5. vihydrkZ us fnukad 22-12-2023 dk mijksDr vkjVhvkbZ vkosnu vkjVhvkbZ lsy] j{kk ea=ky;] ubZ fnYyh dks Hkh izsf'kr fd;k FkkA 6- lhihvkbZvks] bZ,ebZ fjdkMZ] 56@,ihvks us fnukad 18-01-2024 ds i= ds ek/;e ls fuEufyf[kr tokc@lwpuk vihydrkZ dks izsf'kr dh:
"1. Reference your RTI application No Nil dated 22 Dec 2023 received from RTI Cell. Addl DG AE, IHQ of MoD (Army) vide letter No Page 5 of 14 A/810027/RTI/TFR_84225 dated 29 Dec 2023 and PAO (OR) EME letter No RTI Cell/JC779306N/P0916&P0940 dated 10 Jar 2024.
2. It is intimated that you have not sought any specific information as defined in Section 2 (f) of RTI Act-2005 in your application under reference. As per RTI Cell, IHQ of MoD (Army) letter No A/810027/RTI/Policy dated 16 Apr 2012 regarding guidelines for handling RTI applications, it is clarified that the term "Information" as defined in the RT! Act-2005 does not include answers to the question like why, what, when, how and whether amounting to seeking reasoning, clarification, interpretations, drawing inferences. PIO is not required to generate/ create any information on his own and neither empowered to redress any personal grievances, instruct any Agency / Office / Section to redress such grievances nor can he get the case processed. RTI Act is not a suitable mechanism to resolve redress any personal grievances. Information regarding redress of any grievances correspondence may with concerned section of EME Records. Therefore, your application is being forwarded to the concerned Section of EME Records and 608 EME Bn for examination and suitable reply to you considering normal correspondence and not RTI application.
3. The address of the First Appellate Authority is Dy Comdt & CI, HQ 1 EME Centre, PIN-900453, c/o 56 APO."
7- izkIr tokc ls vlarq'V gksdj vihydrkZ us fnukad 20-02-+2024 dks izFke vihy nkf[ky dhA izFke vihyh; vf/kdkjh us fnukad 09-03-2024 dks fuEufyf[kr vkns"k ikfjr fd,:
"2. AND WHEREAS, the PIO EME Records, transferred the RTI application cited at Para 1 (a) & (b) to 608 EME Bn under the provision of section 6 (3) of RTI Act-2005 vide letter No 2708/RTI Cell/Tfr/07 dated 04 Jan 2024 and No 2708/RTI Cell/07/51/57 dated 18 Jan 2024 to provide info on Para 1, 2 & 3 of the application.
3. AND WHEREAS, not being satisfied with reply of PIO, EME Records, the appellant has preferred an appeal dated 20 Feb 2024 under the provision of sec 19 (1) of RTI Act duly stating that, "The PIO furnished incomplete documents after deposition of RTI Fee".
4. I have perused the RTI application and verified the information furnished to the Appellant based on the documents/data provided by the Page 6 of 14 section dealing with the case. PIO is obliged to provide information, which is available with or made available to him though he is not required to generate any information on his own and justify or clarify any aspect.
5. I direct EME Records to provide a copy of relevant page of sheet roll of the applicant showing complete leave records to the Appellant.
6. The appeal is hereby disposed off."
8- O;fFkr vkSj vlarq'V gksdj vihydrkZ us izLrqr f}rh; vihy vk;ksx ds le{k lafLFkr fd;k gSA 9- vk;ksx }kjk tkjh uksfVl ds lanHkZ esa lhihvkbZvks Jh Vh0 lsafFky dqekj] ysf¶VusaV duZy us fnukad 03-10-2025 ds vius fyf[kr izfrosnu esa fuEufyf[kr rF; vk;ksx ds le{k izLrqr fd;k gS% Appendix 'A' (Refer EME Records letter No. 2708/RTI Cell/1514/1515/1517/1518 03 Oct 2025 BRIEF OF CASE: JC-779306N NB SUB RAJNIKANT SHARMA Ser Application / Reference Information sought Reply of PIO/FAA Remarks No No & Date
1. RTI application No Nil The Applicant had Public Information 608 EME Bn has dated 22 Dec 2023 sought the following Officer, EME provided received on 03 Jan 2024 details:- Records vide letter appropriate reply to (Refer Annexure-l). 1. leave details for No 2708/RTI the appellant vide the year 2015. Cell/Tfr/07 dated their letter No Request provide 04 Jan 2024 Tfr the 24501/Est-1 dated certified copy of application to 608 20 Jan 2024 is
2. Provide certified EME Bn under the reproduced as copy of my provision of Sub- under:
attendance in the Section 6 (3) of 2. "The leave details Army on 15 Dec Right to for the year 2015 2015. Information Act- availed by the JCO 2005 (Refer while serving with Annexure-II). 608 EME Bn has Page 7 of 14 been notified in IAFF-958 of the said JCO. No record of Ieave details for the year 2015 of the JCO held with this unit, as old relevant documents of this unit had destroyed by burning in accordance with Para 592 to 596 of Regulation of the Army (Revised Edition) (Refer Annexure-III).
2. RTI application dated 22 The Applicant had Public Information EME Records (ERG) Dec 2023 was again sought the following Officer, EME has provided received from RTI Cell, details:- Records vide letter appropriate reply to Addl DG AE, IHQ of MoD 1. Request provide No 2708/RTI 506 Army Base (Army) vide letter No certified copy of Cell/Tfr/07/51/57 Wksp (Present unit A/810027/RTI/TFR_84225 leave details for the dated 18 Jan 2024 of the appellant) dated 29 Dec 2023 and year 2015. Tfr the application vide their letter No PAO (OR) EME letter No 2. Provide certified to 608 EME Bn to 2528/T-2/ ME-01 RTI CIVJC779306N /P0916 copy of attendance provide info on dated 05 Feb 2024 P0940 dated 10 Jan 2024 in the Army on 15 Para 1.2, & 3 of the is reproduced as added 04 more Dec 2015. application and also under:-
Paragraphs (Refer 3. Copy of unit letter fwd the same to "Para 1 & 2. Appch Annexure-IV & V) stating that Indi was EME Records, ERG to respective unit present in the unit (Coord) for Para i.e. 608 EME Bn, on 15 Dec 2015. 4,5, & 6 through where the JCO was
4. Details of office normal posted in 2015.
with office address: correspondence Para 3,4,5, & 6. On who will pass the and not RTI scrutiny of records order to pay Maint (Refer Annexure- held with this Office Page 8 of 14 Allce duly deduction VI).... in respect of ibid of salary of the indl. JCO, as on date
5. Provide certified there in no copy of Court order intimation/info regarding deduction found regarding the of salary of the indl matter". (Refer for maint alice. Annexure-VII).
6. Provide certified copy of the Hon'ble Judge, Family Court, Jamshedpur, East Singhbhum in order No 221/2017 dated 19 Jan 2019 under Section 125 sub Section 4 of Cr. P.C. 1973.
The Appellant had filed 1st Appeal No Nil dated 20 Feb 2024 under the section of 19 (1) of RTI Act-2005
3. First Appeal No Nil The appellant The appeal has been disposed dated 20 Feb 2024 had preferred off through Speaking Order by received on 27 Feb 1 Appeal dated the First Appellate Authority, Dy 2024 (Refer 20 Feb 2024 Comdt & CI, HQ 1 EME Centre Annexure-VIII). stating that, on 08 Mar 2024 and Orders of "PIO EME the Appellate Authority Records provided to the appellant vide furnished letter No 2708/RTI incomplete Cell/07/51/57/219/297 dated documents 09 Mar 2024 (Refer Annexure-
after IX)
deposition of
RTI Fee".
4. RTI application The Applicant Public Information Officer, EME
dated 22 Dec 2023 had sought the Records has provided
Page 9 of 14
and appeal 18 Mar following appropriate reply to the
2024 received from details:- appellant vide letter No
HQ Central 1. Request 2708/RTI
Command vide provide Cell/07/51/57/219/297/426/549
letter No certified copy dated 15 May 2024 (Refer
CC/Edn/RTI/Tfr of leave details Annexure-XI).
dated 09 Apr 2024 for the year
(Refer Annexure-X). 2015.
2. Provide
certified copy
of my
attendance in
the Army on 15
Dec 2015.
3. Copy of unit
letter stating
that Indi was
present in the
unit on 15 Dec
2015.
4. Details of
office with
office address
who will pass
the order to
pay Maint Allce
duly deduction
of salary of the
indl.
1. Reference :-
Page 10 of 14
(a) Your RTI application dated 22 Dec 2023 and appeal dated 18 Mar 2024 received from HQ Central Comd vide letter No CC/Edn/RTI/Tfr dated 09 Apr 2024.
(b) This office letter No 2708/RTI Cell/07/51/57/219/297 dated 09 Mar 2024.- 1A
(c) This office letter No 2708/RTICell/07/51/57/219/426 dated 28 Mar 2024. - IB.
2. Parawise information as sought vide your initial RTI application is as under :-
(a) Para 1 & 2. In this connection, Orders of the Appellate Authority on the appeal dated 20 Feb 2024 has already been provided to you vide this office letter cited at Para 1 (b) above (copy enclosed). Leave details for the year 2015 in your respect has already been provided to you vide this office letter cited at Para 1 (c) above (copy enclosed).
(b) Para 3 & 4. You have not sought any specific information as defined in Section 2 (f) of RTI Act-2005. As per RTI Cell, IHQ of MoD (Army) letter No A/810027/RTI/Policy dated 16 Apr 2012 regarding guidelines for handling RTI applications, it is clarified that the term "Information" as defined in the RTI Act-
2005 does not include answers to the question like why, what, when, how and whether amounting to seeking reasoning, clarification, interpretations, drawing inferences. However copy of HQ Central Command letter No 190105/Maint/4000/AG/HR dated 19 Nov 2023 is enclosed regarding grant of maintenance allowance to Smt Renu Sharma (wife) and Master Saksham Sharma (son).
(c) Para 5.
HQ Central Command sanction letter No 190105/Maint/4000/AG/HR dated 19 Nov 2023 is enclosed. -1
(d) Para 6.
10- Information sought not available with this office.
10. mYys[kuh; gS fd vihydrkZ }kjk nkf[ky izLrqr nksuksa f}rh; vihysa la[;k CIC/ARMHQ/A/2024/112995 rFkk CIC/DODEF/A/2024/115501 vihydrkZ ds fnukad 22-12-2023 ds vkjVhvkbZ vkosnu ds lanHkZ esa lafLFkr dh x;h gSa vkSj ftldk tokc@lwpuk lhihvkbZvks] bZ-,e-bZ- fjdkMZ ds }kjk izsf'kr dh x;h gSA vr% izLrqr nksuksa f}rh; vihyksa dks la;qDr djrs gq, izLrqr vkns"k }kjk budk fuLrkj.k fd;k tk jgk gSA Page 11 of 14 lquokbZ ds nkSjku izkdV~; lqlaxr rF; :
izLrqr okn dh lquokbZ fofM;ks dkWUQzsaflax ds ek/;e ls dh x;hA lquokbZ ds nkSjku fuEufyf[kr mifLFkr Fks:-
vihydrkZ: lquokbZ ds nkSjku vihydrkZ ,uvkbZlh ds iwohZ flagHkwe LVwfM;ks esa mifLFkr gq,A izfroknh i{k: Jh nhikadj pkS/kjh] ysf¶VusaV duZy] eq[;ky; e/; deku ,uvkbZlh ds y[kuÅ LVwfM;ks esa rFkk Jh lsafUFky dqekj] ysf¶VusaV duZy] bZ-,ebZ- fjdkMZ ,uvkbZlh ds gSnjkckn LVwfM;ks esa mifLFkr FksA
11. fjdkMZ esa vihydrkZ }kjk dsUnzh; lwpuk vk;ksx esa fnukad 23-04-2024 dks nkf[ky f}rh; vihy@f"kdk;r dh ,d izfr izfroknh i{k dks izsf'kr fd, tkus dk lk{; miyC/k ugha gSA lquokbZ ds nkSjku izfroknh i{k us bl rF; dh iqf'V dh fd mUgsa vihydrkZ dh rjQ ls muds f}rh; vihy izi= dh izfr izkIr ugha gqbZ gSA
12. lquokbZ ds nkSjku vihydrkZ dk dguk Fkk fd muds izLrqr vkosnu ds fcanq la[;k fcanq la[;k 2] 3 rFkk 4 ds varxZr visf{kr lwpuk ds lanHkZ esa dksbZ Hkh lwpuk iznku ugha dh x;h gSA
13. izfroknh i{k] e/; deku dh nyhy Fkh fd vihydrkZ }kjk visf{kr lwpuk lhihvkbZvks] bZ-,e-bZ- fjdkMZ ls lacaf/kr FkhA vr% vihydrkZ dk vkjVhvkbZ vkosnu vkSj mudh izFke vihy dks mUgsa varfjr ,oa vxzlkfjr dj fn;k x;k FkkA
14. izfroknh i{k] bZ-,e-bZ- fjdkMZ dh nyhy Fkh fd vihydrkZ }kjk visf{kr lwpuk ds lanHkZ esa vihydrkZ dks fnukad 15-05-2024 ds i= ds ek/;e ls fcanqokj lwpuk izsf'kr dj nh x;h FkhA izfroknh i{k dk dguk Fkk fd tgka rd vkosnu ds fcanq la[;k 2 ds varxZr vihydrkZ }kjk visf{kr fnukad 15 fnlacj] 2015 ds mifLFkfr i=d dh izfr dk iz"u gS] vihydrkZ mDr vof/k esa lh-,e Ldwy cMksnjk esa rSukr Fks vkSj mifLFkfr i=d lacaf/kr ;wfuV] esa gh j[kh tkrh gSA bl rF; ls vihydrkZ dks voxr djkrs gq, visf{kr lwpuk lacaf/kr ;wfuV ls izkIr djus dh lykg nh x;h FkhA izfroknh i{k dh rnuUrj ;g nyhy Fkh fd vkosnu ds fcanq la[;k 3 ,oa 4 ds varxZr vihydrkZ us fdlh Li'V rFkk fo"k'V lwpuk dh ekax ugha dh gS] cfYd *D;ksa* vkSj *dSls* iz"uksa ds vk/kkj ij Li'Vhdj.k vkfn dh ekax dh Page 12 of 14 gS] tks lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 2¼p½ ds izko/kkuksa ds varxZr lwpuk dh ifjHkk'kk esa ugha vkrh gSA fu.kZ; :
15. lafpdk esa miyC/k rF;ksa rFkk lquokbZ ds nkSjku mHk; i{kksa }kjk izLrqr dh x;h nyhy ds vkyksd esa vk;ksx dh ;g ekU;rk gS fd vihydrkZ ds fnukad 22-12-2023 ds izLrqr vkjVhvkbZ vkosnu ds lanHkZ esa lhihvkbZvks] bZ-,e-bZ- fjdkMZ us vihydrkZ dks lwpuk@tokc izsf'kr dj fn;k gSA
16. izLrqr lanHkZ esa ;g mYys[k izklafxd gksxk fd lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 2¼p½ ds izko/kkuksa ds varxZr dsoy og lwpuk] tks yksd izkf/kdkjh ds ikl miyC/k vkSj mlds }kjk /kkfjr vFkok mlds fu;a=.kk/khu gS] iznku dh tk ldrh gSA ,d tu lwpuk vf/kdkjh ls ;g vis{kk ugha dh tk ldrh gS fd og ml lwpuk dk fuekZ.k djs] tks fjdkMZ dk fgLlk ugha gSA mlls ;g Hkh visf{kr ugha gS fd og ifjdfYir iz"uksa dk tokc ns vFkok lwpuk dh O;k[;k djsA rnuUrj] eqEcbZ mPp U;k;ky; dh xksok [k.MihB us fjV ;kfpdk la[;k 419@2007] flYlk fiUVks cuke xksok jkT; lwpuk vk;ksx] ekeys esa fnukad 03-04-2008 dks fn;s x, vius fu.kZ; esa ;g vf/kdfFkr fd;k gS fd *D;ksa* vkSj *dSls* iz"uksa ij vk/kkfjr lwpuk] lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 2¼p½ ds izko/kkuksa ds varxZr lwpuk dh ifjHkk'kk esa ugha vkrh gSA vk;ksx dh jk; esa vihydrkZ }kjk visf{kr lwpuk ds lanHkZ esa mUgsa fjdkMZ esa miyC/k vkSj vf/kfu;e ds izko/kkuksa ds varxZr iznku fd, tkus ;ksX; lwpuk iznku dj nh x;h gSA vr% izLrqr ekeys esa vk;ksx ds gLr{ksi dh vko";drk ugha gSA
17. mijksDrkuqlkj izLrqr vihysa fuLrkfjr dh tkrh gSaA Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 13 of 14 Copy To:
THE FAA, HQ CENTRAL COMMAND, PIN 908544, C/o 56APO Page 14 of 14 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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