Central Information Commission
Mr.Bhagwan M Karia vs Ministry Of Railways on 21 February, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002511
Date of Hearing : February 21, 2013
Date of Decision : February 21, 2013
Parties:
Applicant
Shri Bhagwan M. Karia
Koteshwar Ashish CHS
6th Floor, Room No.601
Junction of RHB Road and JN Road
Mulund(W)
Mumbai 400 080
The Applicant was present at NIC Studio, Mumbai
Respondents
Central Railway
Divisional Railway Manager's Office
Commercial Branch
Chatrapati Shivaji Terminus
Mumbai
Represented by : Shri Bimal Roy, APIO
Shri Shailesh Tawde, Legal Assistant
Shri Laxmikant, CI
NIC Studio, Mumbai
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002511
ORDER
Background
1. The Applicant filed an RTI application dt.7.2.12 with the PIO, DRM Office, Central Railway, Mumbai seeking the following information:
i) What action has been taken against the staff who do not wear uniform and display their ID cards.
ii) What action has been taken against beggars and hawkers in the railway premises.
iii) Please provide the correspondence made with the BMC regarding roaming of stray dogs in railway premises.
On not receiving any reply, the Applicant filed an appeal dt.7.3.12 with the Appellate Authority. The Appellate Authority disposed off the appeal vide his order dt.19.3.12 stating that the reply has been furnished by the PIO & Sr.DCM on 13.3.12. He, however, enclosed a copy of the letter dt.13.3.12 with his order. Being aggrieved with this response, the Applicant filed a second appeal dt.27.6.12 before CIC.
Decision
2. During the hearing, the Respondent submitted that based on the Appellant's complaint, action has been taken in the matter. He produced the reply furnished to the Appellant before the Commission. The Appellant however while admitting that information has been provided contended that the same is incorrect since he had seen a number of Railway staff not wearing their uniforms and not carrying their identity badges on them. The Respondents reacted by stating that until and unless the Appellant informs the names of the staff who have been violating the orders of the competent authority , it is not possible for them to take action on individual staff, based on a general complaint.
3. The Commission after hearing both sides directs the PIO to provide the supporting documents to the Appellant based on which a reply was sent to the Appellant by the PIO in respect of uniforms, stray dogs and beggars. The information should reach the Appellant within three weeks of receipt of this order.
4. The Appellant is advised to furnish names of staff violating orders issued by the competent authority regarding uniforms and identity badges to the PIO to enable the PIO to take appropriate action against these officials.
5. The appeal is disposed off with the above orders.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Shri Bhagwan M. Karia Koteshwar Ashish CHS 6th Floor, Room No.601 Junction of RHB Road and JN Road Mulund(W) Mumbai 400 080
2. The Public Information Officer Central Railway Divisional Railway Manager's Office Commercial Branch Chatrapati Shivaji Terminus Mumbai
3. Officer in charge, NIC