Central Information Commission
Satya Narayan vs Northern Railway on 21 July, 2017
क य सूचना आयोग
CENTRAL INFORMATION COMMISSION
लब बि डंग (पो ट ऑ फस केपास)
Club Building (Near Post Office)
ओ ड जेन यू कपस , नई !द ल -110067
Old JNU Campus, New Delhi-110067
Tel: +91-11-26182593/26182594
Email: [email protected]
File No.: CIC/AB/A/2016/000530-AB
In the matter of:
Satya Narayan
C/o Sh. Manoj Jaiswal
896, Mujkara Naka, Chungi Godam
Abkari, Faizabad, U.P-224001
...Appellant
Vs.
Central Public Information Officer
CPIO, DRM's office, Northern Railway,
Hazratganj, Lucknow, U.P
...Respondent
Dates
RTI application : NIL
CPIO reply : Not on record
First Appeal : 07.12.2015
FAA Order : Not on record
Second Appeal : 11.03.2016
Date of hearing : 18.07.2017
Facts:
The appellant vide RTI application dated nil sought action taken on his application for payment of outstanding dues. The CPIO's reply or the First Appellate Authority's order is not on record. The appellant being aggrieved filed second appeal before this Commission on 11.03.2016.
Grounds for Second Appeal The CPIO did not provide the desired information.
1
Order
Appellant : Present
Respondent : PIO, Shri S.K. Tyagi, DPO
The appellant submitted that he had not received any reply till date.
On perusal of the case record, it was seen that no reply was provided to the appellant in all these years. It is deplorable and needs to be condemned.
The then respondent CPIO, DRM, Lucknow is issued warning that full and final reply to an RTI application should be provided within the time period as stipulated under the RTI Act and he should ensure that in future in every case reply to an RTI application is invariably provided within 30 days of receipt of the said RTI application.
Be that as it may, since the requisite reply was not provided to the appellant, the respondent CPIO is directed to provide point wise reply indicating the latest position of the case to the appellant as available on record in the form of certified true copies of the documents sought e.g. note sheet, letters, correspondence, e-mail etc free of charge u/s 7(6) of the RTI Act within 10 days of the receipt of the order.
The respondent CPIO is further directed to send a report containing the copy of the revised reply and the date of despatch of the same to the RTI appellant within 07 days thereafter to the Commission for record.
With the above direction, the appeal is disposed of.
Copies of the order be sent to both the parties free of cost.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2