क य सचु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मिु नरका, नई द ली- 110067 Munirka, New Delhi-110067 File no.: CIC/IARMY/A/2019/148483 In the matter of:
Ram Prasad Pal
... Appellant
VS
Central Public Information Officer Sena Chikitsa Corps Abhilekh Karyalaya, Army Medical Corps Record Office, Pin 900450, C/O 56 APO
...Respondent
| RTI application filed on |
: |
11/01/2019 |
| CPIO replied on |
: |
22/01/2019 |
| First appeal filed on |
: |
11/03/2019 |
| First Appellate Authority order |
: |
30/04/2019 |
| Second Appeal dated |
: |
03/10/2019 |
| Date of Hearing |
: |
24/06/2021 |
| Date of Decision |
: |
24/06/2021 |
The following were present:
Appellant: Heard over phone
Respondent: Lt. Col P Ashok, PIO, heard over phone
Information Sought:
The appellant has not sought any specific information, but has made a request
for redressal of his grievance with regard to timely promotion to the post Naib
Subedar.
Grounds for Second Appeal
The CPIO has stated that redressal of grievances is out of the purview of RTI
Act.
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Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he is not satisfied with the reply of the CPIO as the desired information was not provided to him.
The CPIO submitted that an appropriate reply was given to the appellant on
22.01.2019.
Observations:
From a perusal of the relevant case records, it is noted that the appellant through his RTI application did not seek any information but has rather raised a grievance regarding his timely promotion to the post of Naib Subedar. The CPIO in his reply had rightly replied that redressal of grievances is out of the purview of the RTI Act. The appellant should note that any such issue should be raised separately in an administrative manner with the concerned organisation and not through the RTI Act, unless it is in the form of seeking information as the core work of the Commission is to ensure dissemination of available information.
Decision:
In view of the above, the Commission does not find any infirmity in the reply of the CPIO and hence there is no scope of any intervention in the matter. The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सूचनाआय ु)
Authenticated true copy
(अिभ मा णत स या पत ित)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011-26182594 /
दनांक/ Date
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