Loading..
Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Attorney(S)
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Attorney(S)

    AMAR SINGH v. Indian Army

    केीय सूचना आयोग Central Information Commission बाबा गंगनाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई दली, New Delhi - 110067 File No. : CIC/IARMY/A/2017/154639/SD CIC/IARMY/A/2017/167897/SD Amar Singh …. िशकायतकता /Appellant

    VERSUS

    बनाम

    CPIO,

    Army Medical Corps Record Office, Lucknow - 226002. … ितवादीगण /Respondent

    RTI application filed on : 21/04/2017
    CPIO replied on : 04/05/2017
    First appeal filed on : 21/05/2017
    First Appellate Authority order : No order
    Second Appeal dated : 04/08/2017
    Date of Hearing : 08/10/2018
    Date of Decision : 08/10/2018

    Note: The above referred Appeals have been clubbed for decision as the same

    matter has been erroneously registered twice by the Central Registry of CIC.

    Information sought:

    The Appellant sought to know action taken against IHQ of MoD letter dated

    24.03.2017 pertaining to incorrect fixation of pay; number of cases received for

    steeping up of basic pay against letter no 400028/ ER/Liaison/coord/DO dated

    24.10.2016; outcome of his objections sent vide letter dated 13.12.2016 etc.

    Grounds for the Second Appeal:

    The CPIO has not provided the desired information.

    1

    Relevant Facts emerging during Hearing:

    The following were present:-

    Appellant: Present on phone. Respondent: Lt Col. Jasvinder Singh, OIC (Pen) & PIO, Army Medical Corps Record Office, Lucknow present through VC.

    PIO submitted that available information pertaining to the RTI Application was sent to the Appellant on 11.05.2017.

    Appellant stated that he has not received the reply dated 11.05.2017 and he needs this information to pursue his case of revision of pension with appropriate authorities.

    PIO interjected to state that the pension of the Appellant has been enhanced w.e.f. Sept . 2017 to which the Appellant argued that the pension has been fixed incorrectly.

    Decision

    In light of the averments of the Appellant, PIO is hereby directed to resend the reply dated 11.05.2017 to the Appellant through registered/speed post free of cost within 15 days of receipt of this order and a compliance report to this effect shall be sent to the Commission by the PIO.

    The Appeal(s) are disposed of accordingly.

    Divya Prakash Sinha ( द काश िसहा )

    Information Commissioner ( सूचना आयु )

    2

    File No. : CIC/IARMY/A/2017/154639/SD CIC/IARMY/A/2017/167897/SD Authenticated true copy (अभमाणत सयापत त) Haro Prasad Sen

    Dy. Registrar

    011-26106140 / haro.sen@nic.in हारो साद सने, उप-पंजीयक दनाकं / Date

    3

    Use AI to get other relevant cases.

    Comments

    AMAR SINGH v. Indian Army
    (Oct 8, 2018)