Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/A/2012/000581 Appellant Shri Hardial Singh Public Authority Army Medical Corps Record Office, Lucknow. Date of hearing 16.08.2012 Date of decision 16.08.2012 Facts :- Heard today dated 16.08.2012. Appellant not present. The Public Authority is represented by Maj. Anil Kumar.
2. It is noticed that vide RTI application dated 21.3.2011, the appellant had sought a copy of his enrollment form and the cause of his discharge from service etc. The CPIO had informed the appellant vide letter dated 14.4.2011 that he was discharged about 40 years back and that the records had been weeded out as per rules.
3. During the hearing, Maj. Anil Kumar reiterates the above position. He submits that the appellant retired way back in 1973 and that the relevant records have been weeded out and the appellant has been informed accordingly. In view of the above, the appeal is dismissed. Sd/- ( M.L. Sharma ) 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, Army Medical Corps Record Office, Legal Cell, PIN : 900450, c/o 56-APO.
2. Shri Hardial Singh s/o Shri Sarwan Singh, Mana, Mimsa, Dhuri, Sangrur, Punjab.