Divya Prakash Sinha, IC
Information sought:
The Appellant sought information related to officers and PBOR posted in Records Signals Branch, PIN — 908770 C/O 56 APO such as their name, designation, Rank, etc and whether BPET & PPT were held to judge their physical condition. He also wanted Work Charter of Operator in Special Signal Trade of Corps of Signals.
Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:—
Appellant: Present in person.
Respondent: Maj Ashok Kumar, Signals Records C/o 56 APO, PIN-908770 present in person.
Appellant stated that he was discharged from service because of low medical category. He is fighting a case in Civil Court against his discharge and wanted information mentioned in the RTI application to support his case.
CPIO submitted that information relating to officers and PBOR cannot be given to the appellant because it exempt from disclosure under Section 8(1)(j) of RTI Act. Work Charter also is related to national security and is exempt from disclosure under Section 8(1)(a) of RTI Act.
DECISION
Commission directs the CPIO to provide inspection of Work Charter of Operator in Special Signal Trade of Corps of Signals. Relevant extracts relating to medical fitness wherever available in the Work Charter be provided to the appellant. Commission's order be complied within 15 days of receipt of this order.
The appeal is disposed of accordingly.
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