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[Cites 1, Cited by 0]

Central Information Commission

Mrmalendra Singh vs Ministry Of Defence on 13 June, 2016

                  CENTRAL INFORMATION COMMISSION
                Club Building (Near Post Office)
                 Old JNU Campus,New Delhi­110067
                   Tel: +91­11­26106140/26179548

                                                        File No. 
                                         CIC/RM/A/2014/000518/SD
                                     Date of Decision:13/06/2016
Relevant facts emerging from the Appeal:

Appellant              :    Malender Singh
                            S/o Het Ram Singh
                            Shri Daugi Ram Place
                            Babugarh Cantt
                            Distt - Hapur (UP)
                            PIN - 245201
Respondent             :    Colonel & CPIO
                            HQ Pashchim UP Sub Area
                            PIN - 900468
                            C/o 56 APO
RTI        application  :   14/10/2013
filed on
PIO replied on          :   01/12/2013
First   appeal   filed  :   21/12/2013
on
First        Appellate  :   11/01/2014
Authority order
Second Appeal dated  :      27/01/2014

 
Information Commissioner             :    Shri   Divya   Prakash 
Sinha

Information sought

:

Appellant sought the caste certificates of certain persons and  he has also asked name & designation of Chairman and Member of  Board appointed in 2005, 2008, 2011 and 2012.   Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:­ Appellant: Present and assisted by Hetram Singh in person. Respondent:  Naib Risaldar A.K. Mishra, CPIO, E.B.S.   Babugarh  present in person.
1
Appellant   stated   that   he   is  not  satisfied   with   the   reply   of  CPIO because he feels that it was essential for him to get the  caste certificate of 7 individuals working in Equine Breeding  Stud   because   he  felt   that   they   have  got  service  benefits   on  basis of false caste certificates.
CPIO submitted that information sought by appellant pertained  to third party. All individuals have not consented to provide  copy of their caste certificate to the appellant. Therefore,  Information   is   exempted   under   Section   11(1)   of   RTI   Act.   He  further   submitted   that   information   sought   in   para   2   of   RTI  application regarding composition of Recruitment Board Members  has been provided to the appellant on 1.2.2014.
Decision  Commission upholds the decision of the CPIO. No further action  lies.
The appeal is disposed of accordingly.
(Divya  Prakash  Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2