Central Information Commission
Vikas Singhal vs Dedicated Freight Corridor Corp Of ... on 3 January, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/DFCCI/A/2018/620829
Vikas Singhal ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/o. Railways, Dedicated ... ितवादी/Respondent
Freight Corridor Corporation of
India, New Delhi.
Relevant dates emerging from the appeal:
RTI : 28-12-2017 FA : 31-01-2018 SA:18-05-2018
CPIO : 08-01-2018 & 18-
FAO : Not on record Hearing: 02-01-2020
01-2018
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, Dedicated Freight Corridor Corporation of India, New Delhi seeking information as follows:-
1. "Whether any training is provided to me. If yes, dates and expenditure done by DFCCIL on training(s) may kindly be provided by DFCCIL.
2. Kindly Provide Xerox copy of noting sheets of approval of resignation letter of undersigned from Competent Authority (Against my applications dated 11/11/2017 & 29/11/2017).
3. Kindly provide information that from 01/01/2012 till date, number of employees joined DFCCIL on direct recruitment basis from open market and absorbed from other Govt.
organization.
Page 1 of 34. Out of employees joined as per reply of para 2, above, how many left DFCCIL.
5. How much amount is recovered on account of Service Bond from employees left DFCCIL after 01/01/2012."
2. The CPIO responded on 08-01-2018 & 18-01-2018. The appellant filed the first appeal dated 31-01-2018 which was not disposed of by the first appellate authority. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Vikas Singhal did not attend the hearing. Mr. S. K. Panda, DGM and Mr. R. S. Rawat, JGM participated in the hearing representing the respondent in person. The written submissions are taken on record.
4. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letters dated 08-01-2018 & 18-01-2018. The given replies were also read out by the respondent. Decision:
5. This Commission observed that due information, as available in records, has been provided to the appellant vide letters dated 08-01-2018 & 18-01-2018. Hence, no further intervention of the Commission is required in the matter.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 02-01-2020
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1. The CPIO
M/o. Railways, Dedicated Freight Corridor Corporation of India, Manager/Admin/(RTI Cell), 5th Floor, Pragati Maidan, Metro Station Building Complex, New Delhi-110001
2. Vikas Singhal Page 3 of 3