Central Information Commission
Smt. Suman Singh vs North Central Railway on 27 May, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/NCRAL/A/2017/164019
Smt. Suman Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/o Railways, North ... ितवादी/Respondent
Central Railway, Jhansi, UP
Relevant dates emerging from the appeal:
RTI : 03-05-2017 FA : 05-07-2017 SA: 12-09-2017
CPIO : 30.05.2017 FAO : 04-08-2017 Hearing: 24-05-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, North Central Railway, Jhansi seeking following information:-
1. "Rules/office order w.r.t. IOD.
2. Procedure/Rule for granting IOD to an employee who meets an accident on duty at a distance of 300 mtrs from the cabin.
3. Procedure/Rule for granting IOD and related timeline of accident w.r.t. returning from duty to his residence.
4. Whether salary is deducted during the time of his treatment if not admitted in a hospital.
5. Whether it is not the duty of Station Master (In-charge) to inform in this regard to the Railway doctor."
2. The CPIO responded on 30.05.2017. The appellant filed the first appeal dated 05-07-2017 which was disposed of by the first appellate authority on 04-08- 2017. Thereafter, she filed a second appeal u/Section 19(3) of the RTI Act before Page 1 of 3 the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Smt. Suman Singh attended the hearing through video conferencing. Mr. Shailendra Shrivastava, APO participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.
4. The appellant informed the Commission that the respondent has sent a copy of the Employees Compensation Act, 1923 without indicating the information sought by her and therefore, the respondent should be directed to provide the specific information as sought in the RTI application.
5. The respondent agreed to furnish the relevant documents which cover the information relating to the Procedure/Rule for granting of the IOD to an employee who meets an accident on duty, within a period of 15 days from the date of receipt of this order.
Decision:
6. This Commission observed that the respondent has sent a copy of the Employees Compensation Act, 1923 without indicating the information sought by the appellant. In view of this, the respondent is directed to provide correct and specific information to the appellant thereby enclosing the relevant document(s) with reference to the RTI application, within a period of 15 days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 24-05-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1. The CPIO
M/o Railways, Sr. DPO/PIO,
North Central Railway, DRM'S
Office, Jhansi Division,
Jhansi, UP
2. Smt Suman Singh
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