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 0]

Central Information Commission

Mr.Krishna Gupta vs Ministry Of Railways on 21 June, 2011

                       In the Central Information Commission 
                                                      at
                                                 New Delhi

                                                                  File No: CIC/AD/A/2011/000520



Date  of Hearing :  June 21, 2011

Date of Decision :  June 21, 2011


Parties:

           Applicant

           Shri Krishan Gupta
           A­109, Shiv Kalan Kunj
           Rajiv Marg, Makarwadi Road
           Panchsheel
           Ajmer 350 001

           The Applicant was not present during the hearing.

           Respondents

           The Public Information Officer
           Western Railway
           Divisional Railway Manager's Office
           Ahmedabad Division
           Ahmedabad

           Represented by : Dr.Sangamitra, PIO & Sr.DPO
                                    Shri R.S.Bhuria, APIO & DPO
                                    ­ NIC Studio, Ahmedabad




                   Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________
                         In the Central Information Commission 
                                                            at
                                                    New Delhi

                                                                                        File No: CIC/AD/A/2011/000520


                                                         ORDER

Background

1. The   Applicant   filed   an   RTI   application   dt.6.8.10   with   the   PIO,   Western   Railway,   DRM   Office,  Ahmedabad seeking information related to his leave account and payment of bonus.  The PIO replied  on 28.9.10. This reply was preceded by an interim reply dt.12.8.10 enclosing the absentee statement.  He   also  added   that  as   per   the  records available, bonus  card  has not been  forwarded to Ajmer  Division.   Not satisfied with the reply, the Applicant filed an appeal dt.15.10.10 with the Appellate  Authority.  The Appellate Authority replied on 1.11.10 stating that vide letter dt.22.10.10, the Applicant  was advised to send the non payment certificate for the period he has not received the payment ,  duly certified by present controlling in charge so that the same can be processed.   He added that  action will be taken only on receipt of the same.  Being aggrieved with the reply, the Applicant filed a  second appeal dt.Nil before CIC.

Decision

2. During the hearing, the Respondents submitted that Appellant's grievance has since been redressed  and that the bonus payment has also been made.

3. Since the grievance of the Appellant has been redressed, the case now stands closed.

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri Krishan Gupta A­109, Shiv Kalan Kunj Rajiv Marg, Makarwadi Road Panchsheel Ajmer 350 001
2. The Public Information Officer Western Railway Divisional Railway Manager's Office Ahmedabad Division Ahmedabad
3. The Appellate Authority Western Railway Divisional Railway Manager's Office Ahmedabad Division Ahmedabad
4. Officer in charge, NIC