Central Information Commission
Naveen Babi vs South Central Railway (Secunderabad) on 11 January, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26186535
Appeal No. CIC/VS/A/2015/003098
Appellant: Naveen Babi
H.No. 4-1-27, Behind Electrical
Sub Station, Rotary Nagar, Khammam-507002
Respondent: Central Public Information Officer
IR (AA RTIA)/SC South Central Rly, Rail Nilayam,
Secunderabad, Rangareddy, Telangana.
Date of Hearing: 10.01.2017
Dated of Decision: 10.01.2017
ORDER
Facts:
1. The appellant filed RTI application dated 10.07.2015, seeking information regarding the name /designation of the disciplinary authority for an employee who commits adultery etc.
2. The CPIO responded on 04.09.2015. The appellant filed first appeal dated 17.08.2015 with First Appellate Authority (FAA). The FAA response is not on record. The appellant filed second appeal on 16.11.2015 before the Commission on the ground that information should be provided to him. Hearing:
3. Both the appellant and the respondent did not participate in the hearing.
Discussion/ observation:
4. From the perusal of the record, it appears that the sought for information has not been provided to the appellant. Decision:
5. Respondent is directed to provide information to the appellant within 30 days of this order, free of cost.1
6. Respondent is directed to show cause why action should not be taken against them for contravening the provision of the RTI Act, including not attending the hearing, within 30 days of this order. The respondent CPIO should be personally present with RTI reply, show cause reply in the CIC office at Delhi on --------at-----.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar 2