Central Information Commission
Mr.K Srinivasan vs Ministry Of Railways on 3 October, 2011
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2011/901851
Date of Hearing : October 3, 2011
Date of Decision : October 3, 2011
Parties:
Appellant
Shri K. Srinivasan
New No 8 II Street,
Sundaram Colony,
Tambaram Sanatorium,
Chennai
The Appellant was present at NIC VC facility at Chennai.
Respondents
M/o Railway,
Railway Board,
New Delhi
Represented by: Shri S. Sreeram, Jt. Director, Finance (Estt.)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/901851
ORDER
Background
1. The Applicant filed his RTIapplication dated 06.04.2011 with the PIO, Railway Board, New Delhi, seeking certain information about the pay scale of certain category of retried employee (viz., Dietician, Physiotherapist Gr II and Sr. Finger Print Examiner). The PIO, on 06.05.2011, forwarded a reply dated 29.04.2011 of DDF (Estt.) to the Applicant which gave the required clarification to the Applicant on the issue. The Applicant thereafter filed his 1stappeal with the Appellate Authority (AA) on 16.05.2011 which apparently had not been decided by the AA. The Appellant then filed the present appeal before the Commission on 29.07.2011 requesting for disclosure of the information. Decision
2. The Appellant, in the present appeal, has mentioned that "same information as provided for post of Head Clerk in letter of 18.03.2010 is required for post of Dietician etc. CPIO direct appellant to DOP OM 14.10.2008 where this information not available CPIO do not say inf no available with him but declines to provide the same."
3. From the above submission, it is noted that the Appellant has raised some reservations about the PIO's reply to him which can better be clarified at the level of the Appellate Authority, being an officer of the public authority.
4. The matter is accordingly remitted back to the Appellate Authority with a direction that he shall examine the Appellant's point brought up in the present appeal and pass a speaking order on the matter. He may do so within 1 month of receipt of this order.
5. Appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri K. Srinivasan New No 8 II Street, Sundaram Colony, Tambaram Sanatorium, Chennai
2. The Appellate Authority & Additional Member (Fincance) M/o Railway, Railway Board, New Delhi
3. Public Information Officer9 M/o Railway, Railway Board, New Delhi
4. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTI application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellate Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant may indicate, what information has not been provided.