Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Kapal Chaudhri vs Ministry Of Defence on 18 January, 2013

                         Central Information Commission
          Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066

                           File No:CIC/LS/A/2012/002733

      Appellant              :       Shri Kapal Chaudhri
      Public Authority       :       Ordnance Factory, Chanda
      Date of hearing        :       18.01.2013
      Date of Decision       :       18.01.2013

FACTS

Heard today dated 18.01.2013. Appellant not present. The public authority is represented by Shri P.R. Mandal, Addl GM (CPIO).

2. Shri Mandal submits that the Factory had awarded a contract to the appellant's company for supply of wooden crates for packaging special kind of ammunition. Certain crates were found to be defective by the Factory Management. The supplier was asked to rectify the defects which he has now started doing. In this background, vide RTI application dated 23.05.2012, the appellant had sought the following information : -

"(1) Was the lot/challan No. 11/C dt. 18.05.2009 kept uninspected till 31.3.2012 and suppliers was informed of holding up under what letter and how the system of FIPO was followed relating to SO No. 1081430/A4 dt 16.3.2009.
(2) We seek detail of unit load members recd. In broken conditions from CAD matching there against batch/lot/date of packing with those originally sent aginst which 42 nos were rejected per yours 1081430/A4/OCS dt. 28.3.2012 and their physical traceability/awailability on ground."

3. The CPIO had responded to it vide letter dated 06.07.2012. The first appeal was disposed of by the AA vide order dated 13.09.2012.

4. Dis-satisfied with the orders of the CPIO and the AA, the appellant has filed the present appeal. However, he has not appeared before the Commission to canvass his case. Suffice to say that the Commission can not go into the merits of the matter. It will suffice if the appellant is given inspection of the records relating to the matter in hand and also permitted to take extracts there- from on payment of prescribed fee.

5. This order may be complied with in 04 weeks.

( M.L. Sharma ) Information Commissioner Authenticated. Additional copies of the order shall be supplied on application and payment of fees, as per RTI Act, to the CPIO of the Commission.



(K.L.Das)
Dy Registrar                     Address of the Parties :-



( l) The CPIO,                                 2) Shri Kapal Chaudhri,
Ordnance Factory, Chanda,                       26 - 27, Shivaji Park, Model Town,
Chandrapur, Ordnance Factory,                   Yamunanagar - 135 001.
Maharashtra - 442 501.