Central Information Commission
Dr Sandeep Kumar Paul vs Northern Railway Firozpur on 18 September, 2017
क य सूचना आयोग
CENTRAL INFORMATION COMMISSION
लब बि डंग (पो ट ऑ फस केपास)
Club Building (Near Post Office)
ओ ड जेन यू कपस, नई !द ल -110067
Old JNU Campus, New Delhi-110067
Tel: +91-11-26182593/26182594
Email: [email protected]
File No.: CIC/NRALF/A/2016/295205-AB
In the matter of:
Dr. Sandeep Kumar Paul ...Appellant
VS
APIO & DCM,
Northern Railway, DRM's Office,
Cantonment Area, Ferozepur,
Punjab-152001 ...Respondent
Dates
RTI application : 27.03.2016
CPIO reply : 29.04.2016
First Appeal : 19.06.2016
FAA Order : Not on record
Second Appeal : 12.07.2016
Date of hearing : 13.09.2017
Facts:
The appellant vide RTI application dated 27.03.2016 sought information on 3 points; copy of health certificates submitted by consignors while booking cats/dogs in last six months etc. The CPIO provided parawise reply on 29.04.2016. The appellant being aggrieved filed first appeal on 19.06.2016. The First Appellate Authority (FAA)'s order is not on record. The appellant being aggrieved filed second appeal before this Commission on 12.07.2016. Grounds for Second Appeal The CPIO did not provide the desired information.
Order
Appellant : Present
Respondent : Absent
1
The respondent is absent despite valid and timely notice.
During the hearing the appellant submitted that though he received the reply on 29.04.2016 but was not satisfied with the reply received from the respondent.
On perusal of the case record, it was seen that deficient reply was provided on all the points contained in the above stated RTI application. A more comprehensive reply should have been provided to the appellant.
Be that as it may, since the desired information was not provided to the appellant, the respondent CPIO, railway board is directed to provide point wise reply complete in all respects to the appellant as available on record in the form of certified true copies of the documents sought e.g. note sheet, letters, correspondence, e-mail etc free of charge u/s 7(6) of the RTI Act within 30 days of the receipt of the order. For this purpose, CPIO/PIO, Railway Board can take assistance of any other office/department u/s 5(4) of the RTI Act.
The respondent CPIO is further directed to send a report containing the copy of the revised reply and the date of despatch of the same to the RTI appellant within 07 days thereafter to the Commission for record.
With the above direction, the appeal is disposed of.
Copies of the order be sent to both the parties free of cost.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2