के ीय सचू ना आयोग Central Information Commission बाबा गंगनाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई द ली, New Delhi - 110067 File No : CIC/IARMY/A/2018/147975 Anita ….अपीलकता /Appellant
VERSUS
बनाम
CPIO,
Sena Chikitsa Corps Abhilekh Karyalaya, Army Medical Corps Record Office, Lucknow - 226002. … ितवादीगण /Respondent
| RTI application filed on |
: |
19/08/2017 |
| CPIO replied on |
: |
13/09/2017 |
| First appeal filed on |
: |
21/09/2017 |
| First Appellate Authority order |
: |
17/10/2017 |
| Second Appeal dated |
: |
26/07/2018 |
| Date of Hearing |
: |
13/02/2020 |
| Date of Decision |
: |
13/02/2020 |
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought details of action taken on the letters dated 18.07.2017 and 19.07.2017 and specifically requested to provide the information in Hindi language.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:-
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Appellant: Represented by Ram Kumar through VC. Respondent: Lt Col Vinod Kumar, SRO & CPIO, Army Medical Corps Record Office, Lucknow present through VC.
Rep of the Appellant stated that he is not satisfied with the information provided by the CPIO. He further stated that he wrote two letters dated 19.08.2017 and 21.09.2017 in order to request provision of certain documents pertaining to their father for claiming his pension.
Upon instance of the Commission, Appellant stated that he has sent both the letters by the Speed post.
CPIO submitted that information sought vide applications dated 19.08.2017 and 21.09.2017 was not available on record and the Appellant informed accordingly vide letter dated 13.09.2017.
Commission remarked to counsel the CPIO that action taken on averred letter also includes processing of said letters in their office and Note Sheet/Correspondence prepared subsequently, but CPIO has not considered the same while replying to the Instant RTI Application. He is counseled to be careful in future so that lapses do not recur.
Decision
Commission has gone through the case records and on the basis of the proceeding during hearing directs the CPIO to provide to the Appellant relevant note sheet/correspondence with respect to the processing of the letters dated 19.08.2017 and 21.09.2017 available at their office, free of cost within 15 days of receipt of this order and send a compliance report of the same to the Commission.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सचू ना आय ु )
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File No : CIC/IARMY/A/2018/147975 Authenticated true copy (अिभ मा णत स या पत ित) Haro Prasad Sen
Dy. Registrar
011-26106140 / haro.sen@nic.in हरो साद सेन, उप-पंजीयक दनाकं / Date
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