Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/A/2011/003768 Appellant : Shri Ramesh Chand Public Authority : Army Medical Core Records, Lucknow Cantt. Date of hearing : 13.04.2012 Date of Decision : 13.04.2012 Facts :- Heard today dated 13.04.2012. Appellant not present. The Public authority is represented by Maj. Chander Bhan.
2. The matter, in short, is that the appellant is a serving Subedar in the Army. Vide RTI application dated 27.6.2011, he had sought the following information :-
1. C.T.C. of hearing of charge under army rules 22 in favour of above JCO dated
30 Apr201
2. CTC of trial proceedings form 1 and 2 dated 04 May 2011.
3. During the hearing, Maj. Bhan submits that the aforesaid information has already been supplied to him. This is confirmed by the written representation of Lt. Col. Ragothaman V submitted before this Commission.
4. As noted above, the appellant is not present before this Commission to contest this fact. In the premises, the appeal is misconceived. 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) Deputy Registrar Address of parties :-
1. The Major & CPIO, Sena Chikitsa Corps Abhilekh Karyalaya, Army Medical Corps Record Office, Legal Cell, PIN 900450, c/o 56 APO.
2. Shri Ramesh Chand, 4021, field Hospital, PIN 904021, c/o 56-APO.