Central Information Commission
Shri Manivannam vs Ministry Of Railway on 22 June, 2009
CENTRAL INFORMATION COMMISSION
Appeal No. CIC/SG/C/2009/000431/OP dated 6-5-2009
Right to Information Act 2005 - Section 19
Name of the Appellant : Shri Manivannam
Name of the Public Authority : Ministry of Railway
BACKGROUND:
The Appellant Shri N.Manivannam in his RTI Request dated 12/06/2008 has sought the following information:
i. The number of first stage advices given by the Railway Board vigilance to various disciplinary authorities (fully accepted, partially accepted and totally not accepted) for the year 2005-2006, 2006-2007, & 2007-2008 (pertaining to Group-C & D employees).
ii. The number of second stage advices given, by the Railway Board vigilance to various disciplinary authorities (fully accepted, partially accepted and totally not accepted) for the year 2005-2006, 2006-2007, & 2007-2008 (pertaining to Group-C & D employees).
2. Not having received any reply from Public Authority the appellant filed first appeal on 4.10.2008 which went unresponded. The second appeal was filed before the Central Information Commission on 18.11.2008.
3. The Bench of Mrs. Omita Paul, Information Commissioner, heard the matter on 22.06.2009.
4. Shri V.K. Samuel, APIO III, Mr. D.S. Parida APIO II, Mr. J.P. Mehta SO/RTI and Mr. Sanjay Goel represented the Respondent.
5. Neither the Appellant nor his representative was present.
Decision:
The Commission heard the Respondent. It was explained that the information asked for by the Applicant is not maintained in the format as desired by him. However, the Respondent has provided a Compact Disc containing the following files:
1. An Adobe Acrobat Reader file, containing a list of cases registered in the database during 2003 to 2007, and which have reached the DAR stage.
2. One HTML file containing listing the 1st stage advice received from CVC during the period 01.01.2003 to 31.12.2008.
3. One HTML file containing listing the 2nd stage advice received from CVC during the period 01.01.2003 to 31.12.2008.
This is to enable the applicant to access whatever information he desires. The documents submitted by the Respondent was taken on the record. The case is thus disposed off.
Announced on conclusion of the hearing. Notice of this decision be given free of cost to the parties.
(Omita Paul) Information Commissioner Authenticated true copy.
(Dhirendra Kumar) Under secretary & A.R. Copy to:
Sh./Smt Manivannam, New No. 17, Old No. AP 764, 4th Street, G-Block, Anna Nagar West , Chennai, Tamil Nadu.
Shri V.K.Samuel Asst. Public Information Officer - III Ministry of Railway, Railway Board, New Delhi-110001.
Officer-in-Charge, NIC Press E Group, CIC