Sharda Rani v. Lt. Col. & Cpio

Divya Prakash Sinha, IC

Information sought:

Appellant sought the following information:—

1- Whether an army personnel can (i) adopt a child even if he already has one and add his/her name to the service book and make him his NOK(ii) Can he do so after documents provided by the real parents of the child.

2- How much pension is entitled to the Army Staff who take voluntarily retirement in 2002.

3- If name of wife and children are there in the service book then whether they are included in the pension book.

4- Provide pension a/c of Ex-Sub/RT JCO 161072P Prem Chand Bhardwaj.

Grounds for the Second Appeal:

The CPIO has not provided the desired information.

Relevant Facts emerging during Hearing:

The following were present:—

Appellant: Present in person.

Respondent: Col Jaswinder, CPIO, Sena Chikitsa Corps Abhilekh Karyalay, Army Medical Corps Record Office, Lucknow present on phone.

Appellant stated that she is not satisfied with the information provided by the CPIO.

CPIO submitted that available information has been provided to the appellant. He has also informed her that in Army records no adoption has been entered in the service book of her husband Ex-Sub/RT JCO 161072P Prem Chand Bhardwaj.

DECISION

Commission upholds the decision of the CPIO.

The appeal is disposed of accordingly.