Central Information Commission
Hemraj Thakur vs Director General National Cadet Corps ... on 7 July, 2020
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No : CIC/DGNCC/A/2018/161021
Hemraj Thakur ....अपीलकता
अपीलकता/Appellant
VERSUS
बनाम
CPIO,
1 TN Armed Sqn NCC No- 28,
DeAlagapura Road,
Chennai-600084 .... ितवादीगण/Respondent
ितवादीगण
RTI application filed on : 27/04/2018
CPIO replied on : 08/05/2018
First appeal filed on : 18/06/2018
First Appellate Authority order : No order
Second Appeal dated : 31/07/2018
Date of Hearing : 01/07/2020
Date of Decision : 01/07/2020
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information through five points regarding basis for NRA claim and Transport claim made by Risaldar Ganeshan.;; number of concocted Chargesheets issues and Court of Inquiry initiated against JCOs and NCOs by Col. G D James.
Grounds for the Second Appeal:1
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present:
present:-
Appellant: Not present.No No contact details were available and hence could not be contacted.
Respondent: Col. Ashit Ranjan, Commanding Officer & CPIO, 1 TN Armed Sqn NCC No- 28, De Alagapura Road, Chennai present on phone.
CPIO submitted that available information was provided to the Appellant on 08.05.2018.
Decision The current milieu of the pandemic COVID COVID-19 has necessitated the Commission to take some extraordinary steps in the disposal of cases to avoid further backlog and delays subverting the very purpose of RTI Act which includes inter alia hearing cases through audio conferencing. The instant case being one such instance where even so the Appellant could not be heard for want of contact details, Commission deems it fit in the interest of the letter and spirit of RTI Act to decide the matter based on the material on record.
In doing so, Commission observes that Appellant has not sought for any information as per Section 2(f) of RTI Act, rather he has raised speculative and interrogative queries seeking clarification of the CPIO. Yet, CPIO in his wisdom has provided point-wise wise clarification and the same is deemed appropriate. No action is warranted in the matter.
The appeal is disposed of accordingly.
Divya Prakash Sinha (िद िद काश िस ा) ा Information Commissioner (सू सूचना आयु ) 2 File No :CIC/DGNCC/A/2018/161021 CIC/DGNCC/A/2018/161021 Authenticated true copy (अिभ मािणत स ािपत ित)) Haro Prasad Sen Dy. Registrar 011-26106140/ 26106140/ [email protected] हरो साद सेन, उप-पंजीयक िदनां क/ Date 3