The matter is called for hearing today dated 17.12.2009. The parties have not appeared. Hence, it has been decided to dispose of the matter on the basis of material on record. I have tried to understand the import of the lengthy representation made by the appellant. What I have understood is that he is dissatisfied with the pension being provided to him by the public authority and has raised a number of queries in his representation in this regard.
2. Perusal of the material on record also indicates that Shri Sandeep Sarkar, CPIO, had sent some information to the appellant vide letter dated 14.3.2007, followed by another letter dated 14.3.2008. DECISION
3. Needless to say, the matter in hand needs expert handling as per prevailing rules and procedures. Hence, a copy of the entire material on record is ordered to be sent to the Principal Controller of Defence Accounts (Pension), Draupadi Ghat, Allahabad with the direction to have the matter looked into for appropriate decision.
4. The matter is closed at the Commissions end. 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) Assistant Registrar Address of parties :-
1. Shri Sandeep Sarkar O/o Principal Controller of Defence Accounts, Allahabad, Uttar Pradesh.
2. Shri V.R.N. Nair Ex.Poelr. No. 56732, Sree Padmam, Edayirikkapurzha, Kottayam-686541
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