Central Information Commission
Mrram Karan Dubey vs Ministry Of Railways on 28 November, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/AD/A/2013/001482/VS/08482
Appeal No.CIC/AD/A/2013/001482/VS
Dated: 28.11.2014
Appellant: Shri Ram Karan Dubey,
R/o H.No.C12, Type 1st, 35th Wahini
PAC, Mahanagar, Lucknow226006.
Respondent: Central Public Information Officer,
FA & CAO, Eastern Railway,
Accounts Deptt., 17, N.S. RD,
Kolkata700 001.
Date of Hearing: 28.11.2014
ORDER
RTI application:
1. The appellant filed an RTI application on 17.01.2013 seeking information pertaining to issue of correct PPO and nonpayment of family pension.
2. The CPIO responded on 29.01.2013 and provided some information to the appellant.
The appellant filed first appeal on 23.02.2013 with the first appellate authority (FAA). The FAA responded on 18.03.2013 and upheld the decision of CPIO. The appellant filed a second appeal on 20.04.2013 with the Commission.
Hearing:
3. The appellant and the respondent both participated in the hearing through video conferencing.
4. The appellant referred to his RTI application of 17.01.2013 and stated that he has got the information which he was seeking though there was some delay.
5. The respondent stated that the CPIO responded to the RTI application on 29.01.2013 and the first appellate authority upheld the decision of CPIO on 18.03.2013. The respondent further stated that the PPO was finally issued on 16.05.2013 to the appellant's mother for family pension.
6. The action taken by the respondent is in conformity with the RTI Act.
Decision:
7.The Commission's intervention is not required in the matter.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer