Central Information Commission
Mr.Gopal Kansara vs Ministry Of Railways on 25 March, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002740
Date of Hearing : March 25 2013
Date of Decision : March 25, 2013
Parties:
Applicant
Shri Gopal Kansara
S/o Late Udai Lal Ji
PO - Deogarht Madariya
Rajsamand 313 331
The Applicant was heard through audio.
Respondents
Ministry of Railways
O/o the Director Traffic Transport
CPIO - 110 (POL)
Railway Board
Rail Bhavan
New Delhi
Represented by : Shri Tejendra Singh, Dy. Director
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002740
ORDER
Background
1. The Applicant filed an RTI application dt.14.2.12 seeking information against fourteen points including details of no. of bells to be rung and the no. of whistles to be blown by an engine before the train entered the station and before leaving the station as also details of efforts made to ensure that these rules are followed. The Applicant thereafter filed an appeal dt.3.4.12 with the Appellate Authority stating that despite his paying the the additional fees in favou of the correct payee, as informed by the PIO, no information has been received by him .
The PIO replied on 8.5.12 furnishing the following information against points 1 to 6. General Rules does not stipulate any Code for ringing of Station bells. These Bell Codes are issued by special instructions from Zonal Railways taking into consideration local requirements. Being aggrieved with the reply, the Applicant filed a second appeal dt.23.7.12 before CIC stating that information against points 7,12, 13 and 14 has not been provided. Decision
2. During the hearing, the Respondents submitted that no report is being maintained with regard to the ringing of bells as per bell codes at any station and that such information therefore cannot be provided . The PIO is directed to formally inform the same in writing to the Appellant. With regard to point 7, wherein the Appellant wanted inspection of reports or any records that have been noted in respect of whether the officials are wearing their badges and uniform on duty or not, the Respondent submitted that no such report is being prepared in this regard by any official. Hence no inspection of records is possible. The PIO is directed to inform the same in writing to the Appellant. The Appellant then submitted that no information has been furnished against points 12, 13 and 14 wherein he wanted to know the steps being taken to ensure cleanliness of railway premises, copy of any report prepared in this regard, and copy of any approval given to the private parties to use the railway premises for advertising their goods. The Respondent submitted that information is ready and will be supplied to the Appellant at the earliest. The Commission accordingly directed the PIO to ensure that the information definitely reaches the Appellant within one week of receipt of this order, if not earlier.
3. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Shri Gopal Kansara S/o Late Udai Lal Ji PO - Deogarht Madariya Rajsamand 313 331
2. The Public Information Officer Ministry of Railways O/o the Director Traffic Transport CPIO - 110 (POL) Railway Board Rail Bhavan New Delhi
3. Officer in charge, NIC