Central Information Commission
Mr.Sunita Bareja vs Ministry Of Railways on 3 December, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002253
Date of Hearing : December 3, 2012
Date of Decision : December 3, 2012
Parties:
Applicant
Ms. Kumari Sunita Bareja
C/o Mrs. S.N. Behl
38/B, Singar Nagar
Alam Bagh
Lucknow 226 005
The Applicant was present at NIC Studio, Lucknow
Respondents
Western Railway
Divisional Railway Manager's Office
Mumbai Division
Mumbai
Represented by : Shri Nandakumar Parab, APIO
NIC, Mumbai
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002253
ORDER
Background
1. The Applicant filed an RTI Application dt.30.1.12 with the PIO, DRM Office, Western Railway, Mumbai seeking the following information:
i) Provision of payment of pension to unmarried and unemployed daughter of Railway employees (retired and expired)
ii) Date of effect of pension payment to physically handicapped, unemployed daughter of railway employees (retired and expired)
iii) Rules for restoration of commutation in case of family pension.
2. The PIO replied on 7.3.12 furnishing the following information:
i) The unmarried and unemployed daughter will get family pension as 30% of last basic of retired/expired railway employee. The date of effect of the same is the next date of the date of death.
ii) The family pension of physically handicapped unemployed daughter will take effect from the date of her certification of disability by medical board.
iii) The restoration of commutation is not applicable in case of family pension.
3. The Applicant then filed an appeal dt.25.3.12 with the Appellate Authority stating that PIO has not provided a copy of the rules. The Appellate Authority disposed off the appeal vide his order dt.30.4.12 holding that desired information has already been furnished on 7.3.12 and on 10.4.12. Being aggrieved with the reply, the Applicant filed a second appeal dt.14.5.12 before CIC.
Decision
2. During the hearing, Appellant sought copy of a certain circular , which according to her has already been received by her from the Railway Board but not from Western Railways.
3. The Commission directs the PIO, Western Railways to send a copy of thus circular to the Appellant within three weeks of receipt of this order.
4. The appeal is disposed off with the above direction.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Ms. Kumari Sunita Bareja C/o Mrs. S.N. Behl 38/B, Singar Nagar Alam Bagh Lucknow 226 005
2. The Public Information Officer Western Railway Divisional Railway Manager's Office Mumbai Division Mumbai
3. Officer in charge, NIC