Central Information Commission
Mr.Dilip D Gajbhiye vs Ministry Of Railways on 7 December, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002514
Date of Hearing : December 7, 2012
Date of Decision : December 7, 2012
Videoconference
Parties:
Appellant
Shri Dilip D. Gajbhiye
RBI396A
Central Rail Ajni
Nagpur 440003
The Appellant was present.
Respondents
Central Railway
DRM office
Nagpur Division
Nagpur
Represented by: Shri B.K. Panigrahi, Sr. DPO.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002514
ORDER
Background
1. The Applicant filed his RTIapplication (dated 28.03.2012) with the PIO, Central Railway, Nagpur. He wanted to obtain copies of various documents (like, copies of educational certificates; application forms; caste certificates etc.) regarding the appointment and the promotion of certain employees. The PIO replied to this application on 30.04.2012 (copy of reply is totally illegible). Since the Applicant did not receive this reply, he filed his first appeal with the Appellate Authority on 07.05.2012. The Appellate Authority disposed off this appeal vide his order dated 26.05.2012 recording that the PIO had supplied the available information to the Appellant on 21.05.2012 and that the Appellant has withdrawn his first appeal. The Appellant thereafter filed the present petition before the Commission on 30.06.2012 stating that he has not been given the desired information.
Decision
2. During the hearing the Appellant stated that he wants to obtain the documents based on which his juniors have been granted promotion by the public authority. The Respondents stated that they have already supplied the available information (around 66 pages) to the Appellant. They mentioned that they had also on 29.06.2012 asked the Appellant to visit their office and inspect the relevant records so that he could satisfy himself.
3. On reviewing the information supplied to the Appellant, it is noted that adequate information has been given to him. The Appellant, however, is still free to avail of the opportunity of inspection which the Respondents have offered to him, with respect to promotion of his juniors on a mutually convenient date. He may do so by making a formal request to the PIO within 10 days of receipt of this order.
4. Appeal is disposed off accordingly.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Dilip D. Gajbhiye RBI396A Central Rail Ajni Nagpur 440003
2. Public Information Officer (RTI) Central Railway DRM office Nagpur Division Nagpur
3. Officer incharge, NIC