Central Information Commission
Mrm Petter vs Ministry Of Railways on 31 July, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI - 110 067
TEL: 01126179548
Decision No. CIC/AD/C/2013/000398/VS/07464
Appeal No. CIC/AD/C/2013/000398/VS
Dated: 31.07.2014
Appellant: Shri M. Petters
R/o. No22, 1st Street, Padmanabha Colony,
Tiruvottiyur, Chennai 600019
Respondent: Central Public Information Officer/Sr.
DPO/MAS, Southern Rly,
Divl. Rly Manager's Office, Personnel Branch,
Chennai Divn., Chennai 3
Date of Hearing: 21.07.2014
ORDER
RTI Application:
1. The appellant filed an RTI application dated 17.09.2011. The CPIO responded on 19.10.2011. The appellant filed a second appeal dated 12.01.2013 with the Commission.
Hearing:
2. The respondent participated in the hearing through video conferencing and stated that the appellant filed an RTI application dated 17.09.2011 requesting for information about the eligibility of pension benefits to disabled railway personnel. The respondent stated that the appellant was a railway employee and his leg was amputated in railway hospital and this amputation was due to personal medical reasons and there was no connection with any duty in railways. The respondent stated that the compensation available to disabled railway employee is possible only when there is an accident while on duty, and that the appellant's facts mere outside those parameters.
3. The respondent said that accordingly the CPIO had replied vide letter dated 19.10.2011 that compensation for loss of earning capacity is applicable only under Workmen Compensation Act and not for personal medical grounds.
4. The respondent stated that a detailed reply was sent on 18.07.2014 to the appellant after the receipt of Commission's notice.
5. The appellant did not participate in the hearing.
6. The action taken by the respondent is in conformity the RTI Act.
Decision:
7. The Commission's intervention is not required in the matter taking into account para 3 and 4 above.
The appeal is disposed of. Copy of the decision be given free of cost to the parties.
Sd/ (Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer