Central Information Commission
Mrram Bharose vs Ministry Of Railways on 11 April, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/AD/C/2012/002530/VS/06640
Appeal No.CIC/AD/C/2012/002530/VS
Dated: 15.04.2014
Appellant: Shri Ram Bharose, S/o Late Sh. Pitamber,
R/o Vill/MohSatta, POEtmadpur,
Distt.Agra, U.P.
Respondent: Public Information Officer,
Chief Divl. Per. Officer,
North Central Railway, Nawab Yusuf Rd.,
Civil Lines, Allahabad,
Distt. Allahabad211 001, U.P.
Date of Hearing: 11.04.2014
ORDER
RTI application:
1. The appellant filed an RTI application on 16.05.2012 seeking information pertaining to settlement of a certain claim. The appellant filed his first appeal on 06.08.2012 with the first appellate authority (FAA). The FAA response is not on record. The appellant filed a second appeal on 22.11.2012 with the Commission.
Hearing:
2. The appellant participated in the hearing personally. The respondent participated in the hearing through video conferencing.
3. The appellant referred to the various points made in his RTI application of 16.05.2012. The appellant stated that he was injured while on duty on 08.08.2007, but the Railways has neglected to provide him the requisite benefits and claim to which he was entitled as a person who was injured while on duty. The appellant stated that he was a cabinman and he was injured while he was carrying out some repair work.
4. The appellant stated that he wants information (i) when will he get his claims and benefits; and (ii) the calculation sheet of the total amount of the claim/benefit.
5. The respondent stated that the cabinman's duty is only to operate the levers and they are not involved in maintenance work. The respondent stated that they have already calculated and paid the compensation in the month of March 2010 to the tune of Rs.1,12,230/.
6. The respondent stated that the appellant is asking for additional amount which is not admissible as per norms under the Workman Compensation Act. The respondent stated that they will provide the calculation sheet to the appellant.
Decision:
7.The respondent is directed to provide to the appellant, within 30 days of this order, the calculation sheet in context of the RTI application.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer