Central Information Commission
Champa Rani vs Northern Railway Firozpur on 8 April, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No.:- CIC/NRALF/A/2020/141636-UM
Ms. Champa Rani
....अपीलकताग/Appellant
VERSUS
बनाम
CPIO
Northern Railway
Firozpur, Punjab - 152001
प्रनतवािीगण /Respondent
Date of Hearing : 04.04.2022
Date of Decision : 08.04.2022
Date of RTI application 09.09.2020
CPIO's response Not on record
Date of the First Appeal 19.10.2020
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission 29.12.2020
ORDER
FACTS The Appellant vide RTI application sought information on 02 points, as under:-
Dissatisfied due to non-receipt of any response from the CPIO, the Appellant approached the FAA. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Appellant filed a Second Appeal before the Commission with a request to provide correct and complete information.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. Sachin (Appellant's Son) participated through AC, Respondent: Mr. Sabdeep Saxena, APO, participated through AC.
The Appellant's Son (Mr. Sachin) while reiterating the contents of the RTI Application stated that he had sought copy of Pension form of Sh. Pariadh Bhagat (Appellant's husband) He further stated that incorrect reply has been furnished by the Respondent as per the provisions of RTI LAw. He alleged that the information sought pertains to her husband and not a third party and so it should be provided to them. He requested the Commission to direct the public authority to furnish satisfactory information.
The Respondent submitted that vide letter dated 16.01.2021 they had furnished a reply as per the provisions of RTI Act. He further submitted that complete information with required enclosures has been furnished on 01.04.2022. Hence, no further information remained to be provided to the Appellant. The Appellant countered the claim of the Respondent and stated that the Respondent's reply dated 01.04.2022 has not been received yet.
The Commission was in receipt of a written submission by the Respondent dated 01.04.2022 which is taken on record.
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, the Commission directs the Respondent to furnish suitable and an updated revised reply to the Appellant, along with copy of their reply dated 01.04.2022, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर. के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दिनांक / Date: 08.04.2022