Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/A/2010/001043 Appellant Shri Ram Kishan Appellate Authority Parachute Regiment Date of hearing 23.08.2010 Date of decision 23.08.2010 Facts :- The matter is called for hearing today dated 23.08.2010. Appellant not present. The Public Authority is represented by Maj. P.K. Patro.
2. It appears that the appellant was a soldier in Para Regiment and appears to have suffered some disability while in service. In the RTI application dated 13.2.2009, he has staked his claim for treating his disability as 20% for the rest of his life. In this connection, he had sought copies of certain documents as enumerated in para 03 of the RTI application.
3. It is also noticed that vide letter dated 7.3.2010, the appellant was sent 05 sets of documents. On appeal, the Appellate Authority had passed a detailed order dated 23.6.2009 in which it was clearly stated that if the appellant was not satisfied with the disability percentage determined by the Medical Board, he should report to Army Hospital(R&R), Delhi Cantt, for the Review Medical Board. The appellant, however, did not report. Paras 5 & 6 of the AAs order are extracted below :-
5. Your petition against the decision of ineligibility for disability element by the medical board was received by this office under which it is clearly mentioned that you are not satisfied with the percentage assessed by the RSMB. Keeping in view of the following, your said petition was sympathetically presumed as appeal for review medical board and case was referred to DGAFMS for their perusal and sanction for Review Medical Board under intimation to you vide our letter No. 13614275/197/DP dated 10 Mar 06.
6. Your petition for review medical board was considered and you were advised to report to Army Hospital(R&R), Delhi, Delhi Cantt for the said review medical board. But even documents forwarded to Army Hospital(R&R) was withdrawn.
4. In the appeal memo filed before the Commission, the appellant has requested that he may be provided parawise, complete and correct information. However, he has not specified the information which has not been provided to him. We also take note of the fact that the appellant is essentially raising a service matter which does not fall in the Commissions domain. In the premises, we find no merit in the appeal and the same is dismissed. 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. The Sr. Record Officer & CPIO, The Parachute Regiment, PIN : 900493, c/o 56-APO.
2. The CPIO, RTI Cell, ADG AE, G-6, D-I Wing, Sena Bhawan, Gate No.4, IHQ of MoD(Army), New Delhi-110011.
3. Shri Ram Kishan, No. 13614275 Ex-Ptr, Bawana Gujjar, Tint, Rewari, Haryana.