Pratap Singh vs Northern Railway on 19 November, 2019

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Central Information Commission

Pratap Singh vs Northern Railway on 19 November, 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

िशकायत सं या / Complaint No. CIC/NRAIL/C/2018/118178

Pratap Singh                                        ...िशकायतकता/Complainant

                                   VERSUS
                                    बनाम

CPIO, M/o. Railways, Northern                            ... ितवादी/Respondent
Railway, Moradabad.

Relevant dates emerging from the complaint:

RTI : 13-11-2017           FA    : Not on record       Complaint: 21-03-2018
CPIO : 26-12-2017 &
                           FAO : Not on record         Hearing: 15-11-2019
       14-11-2019

                                  ORDER

1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, Northern Railway, Moradabad seeking following information:-

"Payment of his VPF and PF amounting to Rs. 5 lakh should be credited to his account."

2. The CPIO responded on 26-12-2017 & 14-11-2019. Thereafter, the complainant filed a complaint u/Section 18 of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act.

Hearing:

3. The complainant, Mr. Pratap Singh was not present despite notice. Mr. Sandeep Saxena, APO participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.

Page 1 of 3

4. The respondent informed the Commission that they have already furnished the sought for information as available in their records to the complainant vide their letters dated 26-12-2017 & 14-11-2019. The given reply was also read out by the respondent.

Decision:

5. This Commission observed that due information, as available in records, has been provided to the complainant vide letters dated 26-12-2017 & 14-11-2019. However, there is delay in responding to the RTI application and therefore, the CPIO is hereby issued a warning for future to be careful and not to contravene the provisions of the RTI Act, 2005.

6. With the above observations, the complaint 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 15-11-2019 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. DMM & PIO, Northern Railway, RTI Cell, DRM's Office, Moradabad Division, Moradabad, U.P.

2. Pratap Singh Page 3 of 3

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