Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Anjan Kumar Mukherjee vs Ministry Of Railways on 26 August, 2011

                       In the Central Information Commission 
                                                      at
                                                 New Delhi

                                                                              File No: CIC/AD/A/2011/001309




Date  of Hearing :  August 26, 2011

Date of Decision :  August 26, 2011


Parties:

           Applicant

           Shri Anjan Kumar Mukherjee
           H.No.16/2A, Baikuntha Ghosh Road
           Kolkata 700 042

           The Applicant was not present during the hearing.


           Respondents

           Eastern Railway
           Divisional Railway Manager's Office
           Sealdah Division
           Personnel Branch
           Sealdah

           Represented by : Shri S.S.Srinivas, PIO & Sr.DPO




                         Information Commissioner              :   Mrs. Annapurna Dixit
___________________________________________________________________
                              In the Central Information Commission 
                                                                 at
                                                         New Delhi

                                                                                              File No: CIC/AD/A/2011/001309



                                                              ORDER

Background

1. The Applicant filed an RTI Application dt.19.1.11 with the PIO, DRM Office, Eastern Railway, Sealdah  seeking information against six points related to the with regard to "statutory provisions of HoER and  Railway   Servants   (Hours   of   work   and   period   of   Rest),   Rules,   2005"   against   6   points.     Shri  Z.G.Firdausi, PIO replied on 25.2.11 enclosing the point wise information dt.14.2.11 furnished by  Sr.DOM.  The Applicant however, filed an appeal dt.28.2.11 with the Appellate Authority stating that  no reply has been received till date. Shri P.K.Saha, Appellate Authority replied on 313.11 stating that  information has already been provided on 25.2.11, while enclosing a copy of the reply  furnished by  Sr.DOM dt.14.2.11 .  Still not satisfied,  the Applicant filed a second appeal dt.16.4.11 before CIC Decision

2. On review of the documents placed on record, I have noted that the Appellant in his second appeal  has stated that information has not been provided in the manner in which he wanted it,  without stating what  information he still requires. I am therefore not in a position to authorize disclosure of any information in the  absence of such details. 

3. The appeal is therefore rejected and the case closed at the Commission's end.

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri Anjan Kumar Mukherjee H.No.16/2A, Baikuntha Ghosh Road Kolkata 700 042
2. The Public Information Officer Eastern Railway Divisional Railway Manager's Office Sealdah Division Personnel Branch Sealdah
3. The Appellate Authority Eastern Railway Divisional Railway Manager's Office Sealdah Division Personnel Branch Sealdah
4. Officer in charge, NIC