Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mrram Janam Pal vs Ministry Of Railways on 5 November, 2015

                        CENTRAL INFORMATION COMMISSION
                        2nd Floor, 'B' Wing, August Kranti Bhawan,
                          Bhikaji Cama Place, New Delhi -110067
                                    Tel : +91-11-26717355
                                                                 Appeal No.CIC/VS/A/2014/001534


Appellant:                                 Shri  Ram Janam Pal,
                                           Village ­ Barahuli, P.O. Janso Ki Marayi,
                                           Chandauli, U.P.­232 120.


Respondent:                                Central Public Information Officer,
                                           O/o Divisional Railway Manager,
                                           Divisional Office, DRM Building,
                                           East Central Railway,
                                           Mugalsarai, Chandauli­232 101.


Date of Hearing:                  05.11.2015 


Date of Decision:                          05.11.2015


                                           ORDER

RTI application:

1. The appellant filed an RTI application on 28.10.2013 seeking information pertaining  to certain absentee statement and details of a certain privilege pass.
2. The   CPIO   responded   on   28.11.2013.     The   appellant   filed   his   first   appeal   on  06.01.2014 with the first appellate authority (FAA).  The FAA response is not on record. The  appellant filed a second appeal on 06.05.2014 with the Commission.

Hearing:

3. Due   to   technical   problem   in   video   conferencing,   both   the   appellant   and   the  respondent did not participate in the hearing.
4. From the material available on record, it is evident that the appellant was seeking  certain absentee statement against the days mentioned in the RTI application of 28.10.2013  and details of privilege pass taken by a certain person during the year 2008 and 2009 in the  given format.
5. The CPIO responded to the appellant on 28.10.2013.  The print of the response of the  CPIO was not legible.

Decision:

6. The respondent is directed to provide to the appellant, within 30 days of this order,  the available information in context of the RTI application.

The appeal is disposed of.  Copy of decision be given free of cost to the parties.

(Vijai Sharma) Chief Information Commissioner Authenticated true copy (Dhirendra Kumar) Deputy Secretary and Deputy Registrar