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Central Information Commission

Mrshahid Raza Burney vs Ministry Of Railways on 1 June, 2015

                  CENTRAL INFORMATION COMMISSION
                   CLUB BUILDING (NEAR POST OFFICE
                   OLD JNU CAMPUS, NEW DELHI­110067
                            TEL: 011­26179548

                        Decision No.CIC/VS/A/2014/000107/09977                          Appeal 
                                                           No.CIC/VS/A/2014/000107

                                                                             Dated:  5­6­2015
Appellant:                            Shri Shahid Raza Burney
                                      A­403, Sukhwani Emerald
                                      Magarpatta Road
                                      Behind Sunder Sankul
                                      Hadapsar, Pune­411001.

Respondent:                    Public Information Officer(131)
                                       Dy.Dir.(Public Grievances)
                                       Room No.05, RTI Cell
                                       Ministry of Railways
                                       Railway Board, Rail Bhavan
                                       New Delhi­110001.

Date of Hearing:                      1­6­2015.

                                         O R D E R


Facts:

1. The   appellant   filed     an   RTI   application   with   the   PIO  on 10­12­2013 seeking information about the tenure of postings of certain officials in the  Central Railways in one post in one place.  The appellant filed an appeal before the first  appellate authority (FAA) on 23­8­2013.  Neither the PIO nor the FAA responded to the  RTI application.  The appellant filed a second appeal with the Commission on  24­12­2013.

Hearing:

2. Both parties did not participate in the hearing.

3. From the material on record, it appears that the appellant in his RTI application had  sought the information on the following: (1) tenure of postings of certain officials in the  Central Railways in one post in one place; (2) details of  postings of certain  officials; (3)  whether the transfer policy  had been adopted to post them outside Pune and Nagpur; (4)  discontinuing practice of posting booking clerks in rotation system of every week  and  instead of keeping booking clerks posted for 2 year at a stretch; (5) details about window  no. 28 and 29 for reservation, confirmation and cancellation which has led to chaos and  protest from passengers, etc.

4. It is evident from the record that neither PIO nor the FAA responded to the RTI  application.

Decision:

5. The respondent is directed to provide to the appellant, within 30 days of this order,  whatever information as available with them.

Appeal is disposed of. Copy of this order be given free of cost to the parties.

 (Vijai Sharma) Information Commissioner Authenticated true copy:

(V.K. Sharma) Designated Officer