Central Information Commission
Mr. Parbatji Samji Parmar vs Western Railway on 13 May, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Old JNU Campus,
Opposite Ber Sarai, New Delhi 110067.
Tel: + 91 11 26161796
Decision No. CIC/SG/A/2009/000536/3227
Appeal No. CIC/SG/A/2009/000536
Relevant Facts emerging from the Appeal
Appellant : Mr. Parbatji Samji Parmar,
At.Post-Dharapur, Taluka-Idar,
Dist. Sabarkanta,
Pin-383421.Gujarat.
Respondent : Mr.S.K. Jeswani
Dy.Chief Personal Officer (HQ) & CPIO Western Railway Headquarter Office, Churchgate, Mumbai - 400020.
RTI application filed on : 22/09/2008 PIO replied : 15/10/2008 First appeal filed on : 16/10/2008 First Appellate Authority order : 14/11/2008 Second Appeal received on : 23/3/2009 Particulars of Information sought:-
The Appellant had sought information about his appointment in Group 'D' (Gangman). .Since his original orders was lost while traveling by bus, he is requesting for issuing a duplicate copy of the same order.
The PIO's reply.
PIO had replied that "As you required say we get your application on 23.09.2008 and as that record it's written that there is your name in panel and your name is mentioned.
Right of information act 2005 also alongwith that so I gave the information of full records to public officer as an act - 5 and section 4 and 5 as on we send so take the information from your respective offices section 19(3) right of information act you."
The First Appellate Authority ordered.
The First Appellate Authority ordered "I have gone through your Appeal and had instructed the Personnel Department to get the case re-examined and offer the remarks on your appeal. The panel received from RRB, Ajmer against Employment Notice No.2/02 for Group 'D' post has been thoroughly checked but your name does not appear in the panel of selected candidates. The remarks offered by the Personnel Department is also sent herewith.
I also direct the PIO-Personnel to make available the copy of the panel against Employment Notice No.2/02 for Group 'D' post for inspection of the same and also to provide you with the copies of necessary documents on payment of necessary fees as per the RTI(Regulation of Fee & Cost) Rules, 2005 at mutually agreeable time and date."
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent Respondent : Mr. Mahapatra PIO The PIO states that the appellant has inspected the records on 4/12/2008 and was satisfied.
Decision:
The Appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 13th May, 2009 (In any correspondence on this decision, mentioned the complete decision number.) s