Central Information Commission
Mrkundan Kumar vs East Central Railway (Hajipur) on 18 July, 2016
CENTRAL INFORMATION COMMISSION
Club building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi- 110067.
Tel: 011 - 26182593/26182594
Email: [email protected]
File No : CIC/VS/A/2014/003661-AB
In the matter of:
Mr Kundan Kumar
S/o Lalan Paswan
Gulzarbagh Purani Railway Colony
Dakshin Taraf me, PO- Gulzarbagh
Dist- Patna,
Bihar- 800007. ...Appellant
Vs.
Central Public information Officer
East Central Railway
Senior System Engineer
East Central Railway
Danapur,
Bihar. ..Respondent
Dates
RTI application : 16.09.2014
CPIO reply : Not on record
First Appeal : 18.10.2014
FAA Order : Not on record
Second Appeal : 18.11.2014
Date of hearing : 18.07.2016
Information sought:
The appellant had sought copy of service record of Shri Lallan Paswan, date of appointment, period of his tenure in CPC, when his service was regularised, copy of payslip from 1 16.01.1987 to 2013, details relating to his appointment, date from which P.F was deducted, copy of attendance sheet etc. Grounds for Second Appeal The CPIO did not provide the desired information.
Order On the appointed date and time, the appellant was present. Heard the respondent PIO Shri Pawan Kumar, Sr.Divisional Coordination Officer.
During the hearing it was submitted by the appellant that he received copy of his father's service record but he is not satisfied with many of the entries in the service record in connection with RTI application dated 16.09.2014. However, when he filed second appeal to the Commission, no reply was provided. After the CIC hearing notice, the reply dated 16.06.2016 was provided to the appellant but he is not satisfied with the reply on some of the points of the abovestated RTI application.
The respondent submitted that whatever is available had been provided although late because it took some time to collect the necessary information from various units of railways. However, in case he is still not satisfied with some of the points, he is ready to provide the deficient information, if available on record.
Be that as it may, the respondent PIO is directed to provide complete information, especially deficient information as mentioned by the appellant during the hearing within a period of one month from the date of receipt of the order.
With the above direction, the appeal is disposed of.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K.Talapatra) Dy. Registrar 2 3