Central Information Commission
Kamal Chandra Tiwari vs Ministry Of Defence on 4 November, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi-110067
Tel: +91-11-26106140/26179548
Email - [email protected]
File No. CIC/CC/A/2015/004460/SD
Date of Decision:04/11/2016
Relevant facts emerging from the Appeal:
Appellant : Kamal Chandra Tiwari
S L Ltd, 5 Kudale Patil Corner
Vadagaon, B K Sinhgad Road
Pune (Maharashtra)
Respondent : CPIO
Headquarters NDA
Khadakwasla
Pune - 411023
RTI application filed on : 22/03/2015
PIO replied on : 01/05/2015
First appeal filed on : 06/05/2015
First Appellate Authority : 03/06/2015
order
Second Appeal dated : 07/06/2015
INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information related to the strength of permanent disabled employees in NDA, copy of certain Ministry of Health & Family Welfare OM dated 18.03.1992 & 10.07.1992, file noting(s) for certain file numbers, copy of reservation roster of physically disabled candidate, SC, ST & OBC; and copy of certain representation written by him along with action taken noting(s) on them.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:1
The following were present:-
Appellant: Present through VC.
Respondent: Maj. Rakesh Mishra, GSO-II & CPIO, Headquarters NDA Khadakwasla, Pune present through VC.
Appellant stated that he is not satisfied with the reply of the CPIO.
CPIO submitted that available information has been provided to the Appellant and he will abide by the order of the Commission.
Decision Commission observes on the basis of facts before it that appropriate information has not been provided to the Appellant. Commission directs the CPIO to provide opportunity to the Appellant to inspect available and relevant records on a mutually decided date and time duly intimated to the Appellant telephonically and in writing. Copy of documents limited to 100 pages should be provided to the Appellant without charging prescribed fees. Commission's direction should be complied within 15 days of the receipt of this order.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2