Central Information Commission
Mr.Rajinder Singh vs Ministry Of Railways on 18 February, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000058
Date of Hearing : February 18, 2011
Date of Decision : February 18, 2011
The Appellant was not present during the hearing.
Parties:
Applicant
Shri Rajinder Singh,
General & Zonal Secretary,
Quarter No. 348C, (TypeIII),
Rail Coach Factory,
Kapurthala
Respondent(s)
Rail Coach Factory,
Kapurthala,
Punjab
Represented by : Shri S.P. Mandal, APO, RCF, Kapurthala
Shri Gurjit Singh, WM/QC, RCF, Kapurthala
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
During the hearing, the Respondent submitted that the information was received by him from the Personnel
Department in 56 pages on 16.12.2010 and that it was furnished to the Appellant on the same date. The
Respondent also stated that the Appellant had expressed his satisfaction with the information received by him.
The case is therefore closed at the Commission's end.
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000058
ORDER
Background
1. The RTI Application dated 22.06.2010 was filed by the Applicant with the PIO, Rail Coach Factory, Kapurthala seeking information against 5 points including file notings related to the posting order after conducting trade test for the post of TechIII in scale 520020200+1900 from serving Mechanical Helper I& II against 25% qualified Quota in Mech. Department and the Selection Board names for the post of TechIII from serving Mech. Helpers against 25% qualified quota in Mech. Dept. He also sought the list of vacant posts as on 31.05.2010 of Production Cadre of Supervisors Technicians and Helpers designation wise, seniority wise and category wise. The PIO replied on 28.7.2010 providing the information received from the APO, RCF dated 27.07.2010 in 7 pages. Not satisfied with this reply, the Applicant filed his first appeal on 23.07.2010. On 19.08.2010, in response to the first appeal, the APO/RCF wrote to the PIO/RCF informing him that the information against point 3 is denied as per the CIC's Decision No. CIC/OK/A/2007/001484 dated 11.04.2008. Being aggrieved with this reply, the Applicant filed his Second Appeal before the Commission on 07.10.2010 requesting for the documents/information.
Decision
2. During the hearing, the Respondent submitted that the information was received by him in 56 pages from the Personnel Department on 16.12.2010 and that it was furnished to the Appellant on the same date. He also stated that the Appellant had expressed his satisfaction with the information received by him.
3. The case is therefore closed at the Commission's end.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Rajinder Singh, General & Zonal Secretary, Quarter No. 348C, (TypeIII), Rail Coach Factory, Kapurthala
2. The Public Information Officer Rail Coach Factory, Kapurthala, Punjab
3. The Appellate Authority Rail Coach Factory, Kapurthala, Punjab
4. Officer Incharge, NIC.