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Central Information Commission

H K Mishra vs Railway Board on 1 May, 2020

                               के ीयसूचनाआयोग
                       Central Information Commission
                           बाबागंगनाथमाग,मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067

ि तीय अपील सं या/ Second Appeal No. CIC/RAILB/A/2018/161611
In the matter of:

H K Mishra                                                ... अपीलकता/Appellant

                                    VERSUS
                                     बनाम


CPIO,                                               ... ितवादीगण /Respondents
Railway Board, RTI Cell,
Rail Bhawan, New Delhi


Relevant dates emerging from the appeal:

RTI : 24.03.2018              FA   : 19.05.2018         SA : 10.10.2018

CPIO : Not on Record          FAO : Not on Record       Hearing : 28.04.2020
The following were present:

Appellant: Appellant's representative, Shri Sandeep Kumar Mishra heard over
phone.

Respondent: Respondent could not be connected due to technical problems.



                                    ORDER

Information sought:

Copies of the documents requisitioned from CPIO and Appellate Authority and order for compensation of delayed payment Facts:

The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Railway Board, RTI Cell, New Delhi seeking information on six points pertaining to his complaint dated 15.01.2018 and payment of TA Bills/Conveyance Bills, including, inter-alia;

a) To provide certified copy of the action taken on the complaint dated 15.01.2018 which was addressed to Shri Ashwani Lohani, CRB Railway Board, New Delhi against G.R. Ahirwar, Sr. Personnel Officer, Wagon Repair Workshop, NC Railway Jhansi, 2b) To provide Copy of instructions issued in making payment of TA bills/ Conveyance bills to Retired ARE as admissible in terms of Railway Board letter no. F(E)I/98/AL-28/20 dated 01.02.1999 RBE No. 14/99,

c) Instructions with regards to the submission of TA bills/Conveyance Allowance of ARE retired from Jhansi Workshop, CWM Office in cases where service of ARE has been rendered to the C.Os of other department i.e. Division and Medical Departments, etc."

The CPIO's and FAA's reply is not on record.

Grounds for Second Appeal:

For furnishing incomplete and misleading information though available in possession.

Submissions made by Appellant and Respondent during hearing:

The appellant's representative, Shri Sandeep Kumar Mishra attended the hearing through audio conferencing. The respondent could not be connected due to technical issues. The appellant's representative submitted that his father (appellant) has met with an accident and is in the state of comma. He requested the Commission to adjourn the matter and fix another date of hearing. Interim Decision:

1. The Commission considers the request of the appellant and adjourns the matter. The Commission directs the Registry of this Bench to issue a fresh Notice for Hearing to the parties concerned.Copy of the interim decision be provided free of cost to the parties.

The matter is accordingly adjourned Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date 28.04.2020 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:

1. The First Appellate Authority (FAA) Page 3 of 4 Railway Board, RTI Cell, Room No 507-A, Rail Bhawan, Raisina Road, New Delhi-110001

2. The Central Public Information Officer (CPIO), Railway Board, RTI Cell, Room No.- 507, Rail Bhawan, Ground Floor, New Delhi-110001

3. Shri H K Mishra Page 4 of 4