Nagbansi Sharma vs Ministry Of Railways on 30 July, 2019

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Central Information Commission

Nagbansi Sharma vs Ministry Of Railways on 30 July, 2019

Bench: Neeraj Kumar Gupta

                              के   ीय सूचनाआयोग
                       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/NERLG/A/2017/601862

Nagbanshi Sharma                                           ... अपीलकता/Appellant


                                    VERSUS
                                     बनाम

CPIO, M/o Railways, North                                  ... ितवादी/Respondent
Eastern Railway, Varanasi
Division Varanasi, U.P.


Relevant dates emerging from the appeal:

RTI : 15-12-2016            FA    : 17-01-2017          SA: 22-09-2017

CPIO : 09-01-2017           FAO : Not on record         Hearing: 29-07-2019

                                   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, North Eastern Railway, Varanasi seeking information as follows:-

1. "No. of RAC passengers in Danapur-Secunderabad Express, train no. 12792, journey dated 12.12.2016 from Danapur to Nagpur.

2. No. of waitlisted passengers in coach no S5 and S3.

3. Who gets the priority for ticket confirmation? RAC or waitlisted passenger?"

2. The CPIO responded on 09-01-2017. The appellant filed the first appeal dated 17-01-2017 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.

Page 1 of 3

Hearing:

3. The appellant, Mr. Nagbanshi Sharma attended the hearing through video conferencing. Mr. Basant Rai, Sr. EDPM participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.

4. The respondent informed this Commission that an appeal in the matter has already been heard and disposed of by the Commission vide Decision No. CIC/NERLG/A/2017/137454/SD dated 17.01.2019 in compliance of which they have already furnished the required information vide their letter dated 25.01.2019. Decision:

5. This Commission, after hearing the submission of respondent, finds that an appeal in the matter has been heard and disposed of by the Commission vide File No. CIC/NERLG/A/2017/137454/SD dated 17.01.2019 and in compliance of which the information has been sent to the appellant. In view of this, no further action 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 29-07-2019 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, Sr. EDPM & Nodal CPIO, North Eastern Railway, DRM'S Office, Lahartara, Varanasi Division Varanasi, UP -221002

2. Mr. Nagbansi Sharma Page 3 of 3

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