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Central Information Commission

Mr.N S Dhakite vs Ministry Of Railways on 2 February, 2011

                       In the Central Information Commission 
                                                       at
                                                 New Delhi

                                                                            File No: CIC/AD/A/2010/001529

Date  of Hearing :  February 2, 2011

Date of Decision :  February 2, 2011


Parties:

           Applicant

           Shri Nandkishor S. Dhakite
           44 Laxminarayan Colony
           Kharbi Lay Out
           Nagpur 440 034

           The Applicant was present at NIC Studio, Nagpur.

           Respondents

           Central Railway
           Divisional Railway Manager's Office
           Nagpur Division
           Nagpur

           Represented by :   Shri B.M.Shikhare, PIO and Shri Shailendra Jaiswal, Appellate Authority at NIC 
           Studio, Nagpur




Information Commissioner                :   Mrs. Annapurna Dixit
___________________________________________________________________


                                                 Decision Notice


As given in the decision
                    In the Central Information Commission 
                                                      at
                                              New Delhi

                                                                                 File No: CIC/AD/A/2010/001529
                                                   ORDER

Background

1. The Applicant filed an RTI application dt.8.2.10 with the PIO, Central Railway, DRM Office, Nagpur. 

The PIO replied on 18.2.10.  The information sought and the reply provided are given below:

        S.No.                Information sought                                     Reply provided
       i)        Why   Railways   is   delayed   for  There   is   no   deliberate   delay   in   releasing 

disbursement of his balance payment your balance payment

ii) Is   there   any   time   limit   for   disbursing  Question   &   Answer   can   not   reply   under  the payment after retirement RTI.     However,   in   case   of   normal 

iii) If   there   is   any   circular   of   time  retirement, if employee has completed the  formalities before retirement i.e. filling up all  limitations,   provide   the   copy   of   the  papers within time then his settlement can  same.

be arranged on the last working day

iv) To   inform   the   name   and   designation  No   employee   is   responsible,   since  of the employee who is responsible for  Applicant   has   given   option   for   RELHS  illegal   deduction   of   Rs.11,180/­   from  contribution   which   was   not   permissible  since his services are less than 20 years.

his payment of settlement The Applicant filed an appeal dt.19.3.10 with the Appellate Authority stating that the PIO  has not provided the particulars of the Appellate Authority in his reply and also that there  was  no   response   as to   why  there   was  a  delay  in   release   of   balance   payment.     Shri  Shailendra Jaiswal, Appellate Authority replied on 19.4.10 directing the PIO to invariably  mention the name of Appellate Authority and the time limit to prefer an appeal in all his  future communications regarding RTI applications.   He added that the contention of the  Applicant is correct as the name and post of employees responsible for the deduction of  Rs.11180/­ from his settlement was not provided and directed the PIO to provide the  Applicant, the  circular, if any,  prescribing the time limit for payment of settlement dues  and to reveal the name of staff who had prepared the deduction slip of Rs.11180/­ and  the   name   of  Officer  who   had   authorized   such   deduction   from  the   settlement   dues  of  Applicant.     The   Applicant   filed   a   second   appeal   dt.19.7.10   before   CIC   stating   that  information was supplied by the Appellate Authority on 28.5.10 i.e. after a lapse of two  months and nine days without any reason for delay of information.   He added that to  overcome the mistake of delay of information, the Appellate Authority had put the back  dates while preparing the information letter, which is evident  from the envelope used to  register the letter .

Decision

2. The Commission received a rejoinder dt.31.1.11 from the Respondent in which he  pointed out  that  the   Appellant   has   contended   that   no   circular   regarding   time   limit   for   dispersing   for   payment   of  settlement dues has been provided  to him and that  the decision of the Appellate Authority dt.19.4.10  was found dispatched through registered AD on 21.5.10 and was subsequently received by him on  28.5.10.   The Respondent   while refuting this contention stated that   even though the First Appeal  was decided well before 19.4.10 as a result of clerical error by the Dispatch clerk it was  posted  only  on 25.5.10.  He further added that Appellate Authority's orders were fully complied  with by the PIO  by 11.5.10 with a mention of the Appellate Authority's   decision dt.19.4.10 as a reference in that  communication  which by itself is proof of the fact that  the decision of the Appellate Authority was  indeed taken on 19.4.10 only, and that  as such there was no fraud or deliberate foul play involved in  this content as alleged by the Appellant.  Te Respondent further added that  the clerical staff, who  had   dispatched the communication late have also been   pulled up for his carelessness and   has  been issued with a warning letter.  As for the information the Respondent stated in his rejoinder that  all the  available information was supplied and  that there is  no circular in force prescribing  time limit  for settlement of  dues,  and hence the same  cannot be provided.

3. During the hearing, the Appellant submitted that he is in possession of a letter in which reference to a  particular circular containing the information he is seeking has been made and he complained that  the Respondents had not provided that   circular to him with malafide intention.  The Respondents,  however, maintained that as per their records, no such circular as that being sought by the Appellant  is  available  in their  records  and added that had the Appellant provided them with   some details  whichare available with him  they  would have even tried and  obtained the circular (provided it exists)  from the Railway Board.

4. The Commission after hearing  both sides and on perusal of submissions on record  directs the PIO  to provide an affidavit to the Commission with a copy to the Appellant stating that the circular relating to the  prescription for time limit of settlement of dues is not available in their records.  The affidavit should reach the  Commission/Appellant by 2.3.11 and the Appellant to submit a compliance report   to the Commission  by  9.3.11.

5. The appeal is disposed of with the above directions.

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

1. Shri Nandkishor S. Dhakite 44 Laxminarayan Colony Kharbi Lay Out Nagpur 440 034
2. The Public Information Officer Central Railway Divisional Railway Manager's Office Nagpur Division Nagpur
3. The Appellate Authority Central Railway Divisional Railway Manager's Office Nagpur Division Nagpur
4. Officer Incharge, NIC