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 1, Cited by 0]

Central Information Commission

Mr.K Ramesh vs Ministry Of Railways on 30 July, 2012

              In the Central Information Commission 
                                                                    at
                                                           New Delhi

                                                                                       File No: CIC/AD/A/2012/001395            
Heard through Video Conference.                                                                       

Date  of Hearing     :   July 30, 2012

Date of Decision     :   July 30, 2012



Parties:

           Applicant


           Shri K Ramesh
           Plot No. 39, First East Main Road
           Anna Nagar
           Madurai 625020.

           Applicant  was    present.
            
             Respondent(s)


           Southern Railway
           O/o  the Dy.Chief Engineer
           Gauge Conversion - 1
           Tiruchchirappalli.

            Representative  :   Shri C Kannan, Executive Engineer
                                     Shri Anandram Sharma - Representative of 3rd party. 

                                  Information Commissioner                       :   Mrs. Annapurna Dixit
___________________________________________________________________
                              In the Central Information Commission 
                                                               at
                                                      New Delhi
                                                                                                                             
                                                                                           File No: CIC/AD/A/2012/001395
                                                                                                      July 30,  2012

                                                           ORDER

Background

1. The RTI Application dated  31.10.11 was filed by the Applicant with the PIO, Consturction, Southern  Railway, Chennai   seeking       information   related to the proposed construction of ROB in lieu of  existing level crossing no.325 between Tiruchirapalli and Kumaramangalam stations  including date of  construction,  reasons for delay, copy of extension letter submitted to the Public Authority etc..  The  Applicant also sought the financial and physical progress of the work, name of the designer and stats  of the design etc  all against 8 points.   The PIO replied on 30.11.11  enclosing the reply furnished by  the   Dy.Chief       Engineer,   Tiruchchirapalli   vide   his   letter   dated   12.11.11   providing   point   wise  information.   The Applicant then filed his first appeal on 3.12.11 seeking further clarification against  points   3, 4, 7 and 8.   On not receiving any response from the FAA the appellant filed his second  appeal before the Commission.

Decision

2. During the hearing  the Appellant sought information against point 3 in which he had requested for a  copy of the extension letter submitted by the Contractor.   The third party's representative who was  present  during the hearing informed the Commission that  he has no objection to providing the same  to   the   Appellant.    The   copy   of   the   extension   letter   accordingly   may   be   provided   to   the   Appellant.  

3. In   point   4     the   Appellant   sought   the   name   of   the   designer   and   status   of   the   design.   The  Representative of the third party objected to  providing the name of the designer to the Appellant.  He  pointed out  that what matters is that the company has created  the design and that the design was  approved by the Competent Authority of the Railways. He pointed out that providing the name of the  designer will affect the  competitive position of his Company  in the market as any rival company can  tempt the designer with bigger offers of pay etc.  

4. The Commission on careful consideration of the submission of the third party denies the name of the  designer to the Appellant u/s8(1)(d) of the RTI Act and also because the disclosure of the same has  no relation  with any public activity or interest. As for second part of the point 4 in which the Appellant  has   sought status of the design  it is noted that  the design has been approved by the Competent  authority and that the information has been intimated to the Appellant.  

5. The Appellant then sought information against point 8 in which he sought the details furnished by the  Contractor for the agreement.  Since the First Appellate Authority has not disposed of the  appeal and  also since the Commission is not  conversant of the agreement,  the Commission remand the point 8  of the RTI Application to the first Appellate Authority with  a direction that he  may hold a hearing with  the concerned parties and dispose off this particular matter   and issue a speaking order     by   30 th  August 2012.

6. All information as directed  to be provided by 30 August, 2012.

7. The appeal is disposed off  with the above direction.                                                                           

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G Subramanian) Deputy Registrar

1.  Shri K Ramesh Plot No. 39, First East Main Road Anna Nagar Madurai 625020.

 

2. The Public Information Officer Southern Railway O/o  the Dy.Chief Engineer Gauge Conversion - 1 Tiruchchirappalli.

3. The Appellate  Authority Southern Railway Chief Engineer/Survey & Road Bridges (Construction) Egmore Chennai - 600 008.

4.        Officer In charge, NIC.