Central Information Commission
A Annamalai vs Ministry Of Defence on 14 March, 2017
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, Augun Kranti Bhawan, Bhikaji Cama l)lace, New Dclhi-l 10066
File No. CIC ILSI N2012 10027 69
Appellant Shri A. Annamalai
Public Authority Record Offtce, Madras Engineer Group c/o 56-APO.
Date of hearing 15.01.2013
Date of decision 15.01.2013
Facts:-
This matter is called for hearing on 15.01.2013. The parties have not appeared before the Commission. Hence, the matter is bei.ng decided on the basis of material on record.
Z. In the RTI application dated 14.6.2012, the appellant had sought photo copy of .the relevant portion of tle Manuallorder/Guidelines dealing with the processing and disposal of request petitions of ex.Servicemen and the time limit prescribed in regard thereto' In para 02, he had sought the extracts of the Manual/Guidelines/lnstructions dealing with the change of nominee, and inclusion and deletion of a nominee in the Pension Book of ex.Serviceman' In para 03, he had sought to know the rule position in regard to marrying a lady as second wife after the death of flirst wife etc. The CPIO had responded to it vide letter dated 4.7'2012 supplying photo copy of the relevant Army Regulations etc. In the appeal memo filed before thiJ Commission, the appellant has submitted that the relevant documents have not been furnished to him.
3. In view of material on record, I do not entirely agree with the appellant. Even so, I hereby direct the PIO, Record Offrce, Madras Engineer Group, to revisit the matter and supply additional information to the appellant, if necessary.
\n h tt r*t'/ ( M.L.Sharma l'iS'|tl* Information Commissioner ( t