Central Information Commission
Mr.M Nahar vs Ministry Of Defence on 1 October, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/001853
Appellant : M Nahar
Respondent : Directorate General of Defence Estates
Date of hearing : 1.10.2012
Date of decision : 1.10.2012
FACTS
Heard today dated 1.10.2012. Appellant not present. The public authority is represented by Shri R. K. Lal, Dy. Director (CPIO).
2. Shri Lal submits that the Army Headquarters remits service charges to DGDE every year. This amount, in turn, is allocated to the Cantonment Boards by DGDE. The appellant herein has questioned the policy of payment of service charges by Army Hqrs. to DGDE. It is Shri Lal's contention that it is a policy issue and is not in contradiction to any orders passed by the Supreme Court of India. He also submits that whatsoever information the appellant had sought, has already been provided to him vide his letter dated 14.5.2012.
3. On the other hand, in the fax message dated 30.9.2012 sent to this Commission, the appellant has contended that payment of service charges to the DGDE has affected the Army budgets. He has, thus, questioned the very basis of payment of service charges to DGDE. It is also his contention that DGDE has not furnished the authority for release of service charges. Shri Lal forcefully contends that it is a policy matter between the Army Hqrs and DGDE and both fall under the domain of MoD and the appellant has no locus-standi to question the policy of the Government.
4. I accept Shri Lal's contention. It is to be noted that this Commission is not the proper forum to question the policy of the Govt. or any of its instrumentalies. I also notice that the requisite information has already been supplied to the appellant. In the premises, I am constrained to dismiss the appeal.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K L Das) Dy. Registrar Address of parties
1. The Dy. Director & CPIO Dte. Gen. Def. Estates, Raksha Sampada Bhawan, Ulaan Batar Marg, Delhi Cantt - 110010
2. Shri M Nahar C/o Nahar Enterprises, Shankar Road, Crossing, Nakodar - 144040