Central Information Commission
Ramdev Kumar vs Eastern Railway (Kolkata) on 31 May, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीयसच
ू नाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/ERAIL/A/2021/114336-UM
Mr. Ramdev Kumar
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
Eastern Railway,
DRM Office, Post Office Asansol,
Dist. West Bardhawan, Asansol-713301
प्रद्वतवादीगण /Respondent
Date of Hearing : 30.05.2022
Date of Decision : 31.05.2022
Date of RTI application 17.11.2020
CPIO's response 05.03.2021
Date of the First Appeal 30.01.2021
First Appellate Authority's response 09.03.2021
Date of diarized receipt of Appeal by the Commission 31.03.2021
ORDER
FACTS The Appellant vide his RTI application sought information on 11 points, as under:-
etc. The CPIO, Eastern Railway, vide letter dated 05.03.2021 furnished a point-wise reply to the Appellant.Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 09.03.2021furnished a reply to the Appellant.
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant:Present through AC Respondent: Mr.Swapnil Bandhopadhaya APO Present through AC The Appellant while reiterating the contents of the RTI Application submitted that wrong information has been furnished to him. The respondent in reply said that a suitable reply as per the provision of the RTI Act has already been furnished to the Appellant vide letter dated 05.03.2021 and subsequently dated 09.03.2021. He said that funds are allocated zone wise and they have made time to time payments accordingly.
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, the commission directs the CPIO to furnish a cogent, correct and point wise reply to the Appellant in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 30 days from the date of receipt of this order under the intimation to the Commission The Respondent may redact the personal details of the third parties.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पजं ीयक) 011-26182598 / [email protected] द्वदनांक / Date: 31.05.2022