Nilkanth Narayan Ramteke vs Central Railway on 22 May, 2019

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Central Information Commission

Nilkanth Narayan Ramteke vs Central Railway on 22 May, 2019

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/CRAIL/A/2017/165882

Nilkanth Narayan Ramteke                                   ... अपीलकता/Appellant


                                    VERSUS
                                     बनाम


1. CPIO, M/O. Railways, Central                            ... ितवादी/Respondent
Railway, Nagpur, Maharashtra.


Relevant dates emerging from the appeal:

RTI : 20-05-2017            FA    : 04-07-2017          SA: 19-09-2017

CPIO : 19-06-2017           FAO : 02-08-2017            Hearing: 10-05-2019

                                   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, Central Railway, Nagpur, Maharashtra seeking action taken on her daughter's (Ms. Sangita Nilkant Ramteke) letter dated 21.02.2015 regarding her joining in the Indian Railways for Group 'D' post through RRC, including, inter-alia, the tentative date of her joining.

2. The CPIO responded on 19-06-2017. The appellant filed the first appeal dated 04-07-2017 which was disposed of by the first appellate authority on 02-08- 2017. 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. Nilkanth Narayan Ramteke was not present despite notice. Mr. Mangesh Kashimkar, APO participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.

4. The respondent submitted that they had already communicated to Ms. Sangita Nilkant Ramteke about the cancellation of her candidature after reminding her twice wherein they had sent the last communication vide their letter dated 26.10.2017. However, they could not respond to the RTI application of the appellant w.r.t. the action taken on the aforesaid representation dated 21.02.2015. In this regard, the respondent agreed to re-send the information to the appellant i.e. copies of communication(s) made with the applicant including the last letter of communication through the registered post, within a period of 15 days from the date of receipt of this order. The given reply was also read out by the respondent. Decision:

5. This Commission directs the respondent to provide the information to the appellant, as agreed to in para 4 above, within a period of 15 days from the date of receipt of this order.

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 10-05-2019 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. DPO & PIO, Central Railway, Personnel Branch, DRM'S Office, RTI Section, Kingsway, Nagpur Division, Nagpur Maharashtra -440001

2. Nilkanth Narayan Ramteke Page 3 of 3

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