Central Information Commission
Smt. Laxmi Devi W/O Shri Jagram vs Shri D.P. Verma, Dy. Commissioner Of ... on 13 July, 2006
JUDGMENT
A.N. Tiwari, I.C.
1. Smt. Laxmi Devi has filed this appeal against the order dated 23.12.2005 of the Addl. Commissioner of Police (Traffic) and the order dated 4.2.2006 of the Joint Commissioner of Police (Traffic), the Appellate Authority.
2. The matter was heard on 13.7.2006. The appellant was represented by her son, Shri Satish Kumar. The CPIO, Shri D.P. Verma, Dy. Commissioner of Police was present on behalf of the respondents.
3. Upon hearing the case, it is noted that the appellant has a valid interest in the family pension and other terminal benefits of her deceased son, Constable Shri Anoop Singh. She is engaged in a Court case against the wife of the deceased, who has now apparently remarried. Considering the fact that the appellants interest in the matter is direct and legitimate, it is ordered that the files/documents etc., connected with the pension settlement and terminal benefits of her deceased son, Constable Shri Anoop Singh and the papers connected with the Public Authoritys interactions with the deceaseds wife, Ms Mamta, may be allowed to be accessed by the appellant She shall be allowed to take copies etc. of such documents as she may choose from those which she may be allowed access to, subject to payment of the requisite fee / further fee Time two weeks from the date of the receipt of this order.
4. The appeal is disposed of with the above direction.