Central Information Commission
Ghanshyam Singh vs Ministry Of Railways on 28 July, 2017
क य सच ू ना 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/RK/A/2016/001009-AB
In the matter of:
Ghanshyam Singh
155, Sec - 6B, Avas Vikas Colony, Bodla
Agra - 282007. ...Appellant
Vs.
Central Public Information Officer
PIO / Sr. DPO
North Central Railway, DRM's Office, Civil,
7/5, Tashkent Marg, Civil Lines, Allahabad,
Uttar Pradesh - 211001
&
Central Public Information Officer
PIO
North Central Railway, O/o the PIO, 001,
Saraswati Campus, Headquarter, Subedarganj,
Allahabad - 211015
&
Central Public Information Officer
PIO
North Central Railway DRM's Office, Agra
Cantt. Railway Station, Mall Rd, Sultanpura,
Idgah Colony, Agra,
Uttar Pradesh - 282001
&
Central Public Information Officer
PIO
North West Railway, DRM's Office,
Old Power House Road Jaipur
Rajasthan - 302006
...Respondents
1
Dates
RTI application : 25.05.2015
CPIO reply : 09.06.2015
First Appeal : 13.07.2015 & 09.07.2015
FAA Order : Not on record
Second Appeal : 27.01.2016
Date of hearing : 24.07.2017
Facts:
The appellant has sought information regarding details of timing of the Superfast Train no. 12403, Allahabad to Jaipur in the months of January 2014, February and March 2015 and guideline for checking up the speed of Superfast train and copy of the DMR of Superfast Train no 12403 on 06.07.2014, 23.04.2015, etc. The CPIO in his reply provided some information. Being aggrieved with the CPIO's reply, the appellant filed first appeal. The FAA did not dispose of the case. Being aggrieved the appellant filed the second appeal before this Commission on 27.01.2016.
Grounds for Second Appeal The CPIO did not provide the desired information.
Order
Appellant : Present
Respondent : PIO, Shri Mudit Chandra, Dy.Chief Vigilance Officer(Allahabad)
with PIO, Shri G.S. Singh, DPO
PIO, Ms. Abhilasha Jha, Sr. DFM(Jaipur)
PIO, Shri Sanjay Tyagi, DCM(Agra)
During the hearing the respondent PIO, Allahabad submitted that they had provided the requisite information vide their letter dated 27.03.2017 which is just and proper and the case should be dismissed. Since the same was not available in the case record, the 2 respondent PIO was asked to read the same over the VC facility. He was intimated to send a copy of the same to the Commission through e-mail for record.
On perusal of the case record, it was seen that reply was provided in a very disjointed manner which shows clear lack of coordination between the various wings of the Indian railways. A more comprehensive reply should have been provided to the appellant.
The respondent CPIO, North Central Railway, Headquarter, Subedarganj, Allahabad is considered as the Nodal PIO for these cases and is directed to provide revised point wise reply complete in all respects to the appellant as available on record in the form of certified true copies of the documents sought e.g. note sheet, letters, correspondence, email etc. free of charge u/s 7(6) of the RTI Act within 15 days of the receipt of the order. For this purpose, CPIO/PIO, may take assistance of any other office/department u/s 5(4) of the RTI Act.
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 3