Central Information Commission
Mr.Prem Lal vs Ministry Of Railways on 30 July, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001373
Date of Hearing : July 30, 2012
Date of Decision : July 30, 2012
Videoconference
Parties:
Appellant
Shri Prem Lal
S/o Shri Dhanna Ram
H. NO. 19B, Shastri Colony
Ambala Cantt
Ambala 133001
The Appellant was present.
Respondents
Northern Railway
DRM Office
Ambala Division
Ambala Cantt
Ambala
Represented by: Shri Chandra Shekhar, APO.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/001373
ORDER
Background
1. The Applicant filed his RTIapplication (dated 15.12.2010) with the PIO, Northern Railway, Ambala Cantt seeking reasons for nongrant of promotion to him. He also referred to two cases where his juniors have been given promotion. The PIO on 05.01.2011 forwarded the required clarification/information to the Appellant which he had received from the DPO, Ambala Cantt. The Applicant, being unhappy with the PIO's reply, filed his first appeal with the Appellate Authority (AA) on 03.02.2011. In response to this appeal, the Divisional Personnel Officer, Ambala Cantt informed the Appellant that required information has already been furnished to him and that his matter of nongrant of promotion does not come under the RTIAct. The Appellant thereafter filed the present petition before the Commission on 24.02.2012 stating that 'complete' information has not been provided to him.
Decision
2. During the hearing, the Respondents stated that they have already provided to the Appellant the information which was available in their records. They mentioned that the promotion case of the employees the Appellant has referred to in his RTIapplication pertains to a very old period and as such records related to the same are not available with them. The only record in this connection which they were having was the 'service book' of the said employees, from where they have provided the information (dates etc.) to the Appellant. They, however, in the interest of the Appellant, agreed to examine the Appellant's promotion case if the Appellant separately approaches them with a formal request along with the necessary documents. The Appellant, present during the hearing, agreed to follow the Respondents' advice. The Commission accordingly advised the Appellant to do so within next 15 days. It was also recommended that the Respondents, as agreed, examine the Appellant's promotion case and take a view on the same through a speaking order preferably within 1 month of receipt of such a request from the Appellant.
3. Appeal was disposed of accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Prem Lal S/o Shri Dhanna Ram H. NO. 19B, Shastri Colony Ambala Cantt Ambala 133001
2. Public Information Officer (RTI) Northern Railway DRM Office Ambala Division Ambala Cantt Ambala
3. Officer incharge, NIC