The matter is heard today dated 3.1.2012. Appellant not present. IAF is represented by Wg Cdr Gaurav Kaushish. He is heard.
2. It is his say that the appellant is a Sergeant in the Air Force and had ventilated his grievances to the senior officers. His grievances were look into at an appropriate level and the file notings in regard thereto have already been supplied to the appellant.
3. In the appeal memo filed before this Commission, the appellant has alleged that his grievances have not been redressed. He is, however, not present before the Commission to canvass his case.
4. We deem it fit to observe that the appellant belongs to an Armed Force of the Union and the issue raised by him is purely departmental in nature and, strictly speaking does not fall in the ambit of the RTI Act. We are, therefore, 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) Deputy Registrar Address of parties :-
1. The CPIO HQ SWAC, Indian Air Force, Sec-9, Gandhinagar-382009
2. Shri A K Das MCC, 5 FBSU, Air Force, C/o 56 APO