- (1.) DECISION M.M.Ansari, Facts: 1. The appellant was heard on 5/11/2007.
(2.) The appellant had grievances relating to his service matters, mainly promotion. In this respect, he had asked for certain information, which have been furnished to him. Yet, he is not satisfied with the information provided to him. During the hearing, he alleged that the respondent have discriminated him in matters of promotion and he has not been promoted on time, even though the vacancies exist. Decision:
(3.) IN the garb of seeking information, the appellant has sought redressal of his service related grievances, which does not fall under the purview of the Commission. As there is no denial of information, this appeal was unnecessary and is accordingly disposed of.;