Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Central Information Commission

Mr.J C Anuragi vs Ministry Of Railways on 8 April, 2010

                              Central Information Commission

                                                                                                     CIC/AD/A/2010/000174
                                                                                                          Dated April 8, 2010


Name of the Applicant                                       :    Shri J.C.Anuragi


Name of the Public Authority                                :    DRM Office
                                                                 North Central Railway, Jhansi


Background

1. The Applicant filed his RTI application dt.1.10.09 with the PIO, DRM Office, North Central Railway,  Jhansi. In his application, he sought information about a hypothetical situation involving  a General  Category employee who  gets higher post through promotion and an SC/ST category employee who  gets a higher post through quota, and wanted clarification on which one of them will be made in  charge of the Department.  In this context, he sought a Hindi version of any Supreme Court Decision  with regard to seniority. Shri Sandeep Trivedi, PIO replied on 13.10.09 stating that it is not possible to  supply the information until the Applicant indicates the case No. etc. Not satisfied with the reply, the  Applicant   filed   an   appeal   dt.4.11.09   with   the   Appellate   Authority   reiterating   his   request   for   the  information. Shri R.K.Mangala, Appellate Authority replied on 18.11.09 upholding the decision of the  PIO. Being aggrieved with the reply, the Applicant filed a second appeal dt.11.12.09 before CIC

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for April 8,  2010 through video conferencing.  

3. Shri Sandeep Trivedi, PIO, Shri R.C.Pal, CLA and Shri M.S.Meena, Ch.OS represented the Public  Authority and  were present at NIC Studio, Jhansi while the Applicant was not present. Decision

4. On going through the submissions, I find no reason to interfere with the decision of the Appellate  Authority and the Appellant is advised to do the needful as suggested by the Appellate Authority to  obtain the information.

5. The appeal is accordingly disposed of.

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy. Registrar Cc:
1. Shri J.C.Anuragi Dy. Station Manager Dabra North Central Railway Gwalior Madhya Pradesh
2. The PIO North Central Railway Divisional Railway Manager's Office Jhansi Division Jhansi
3. The Appellate Authority North Central Railway Divisional Railway Manager's Office Jhansi Division Jhansi
4. Officer incharge, NIC
5. Press E Group, CIC