Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mr. Shri Subhash Chandra Agrawal vs Ministry Of Railways on 16 June, 2010

                              Central Information Commission

                                                                                           CIC/OP/A/2009/000004­AD
                                                                                                   Dated June 16, 2010


Name of the Applicant                                    :    Shri S. C. Agrawal


Name of the Public Authority                             :    Ministry of Railways, New Delhi


Background

1. The Applicant filed  an RTI application on 23.10.08 with the PIO, Min. of Railways  asking for the following  information/documents:

(i) Year­wise data of new employment provided in Railways in accordance with residents of  States in the last five years.

(ii) Year­wise  data  of  new trains and extension of frequency of existing trains according to  states of origination/termination in last five years.

(iii) State­wise   details   of   new   factories/units   attached   to   Railways   (like   coach   factories)  mentioning investment made in such units year­wise in last five years.

     (iv)          State­wise annual budgetary allocation by Railways in last five years

     (v)           Any other related information

     (vi)          File­notings

After  the Applicant's  first appeal made on 5.12.2008 on not receiving any information,, the PIO replied to  the Applicant  on  28.11.08 enclosing  information against  point 2 giving details of new trains along with  originating and terminating stations  and informing the Applicant that trains are not introduced state­wise  in Indian  Railways.   Not  satisfied  with the reply, the Applicant preferred a second appeal before the  Commission on 30.1.09     stating that incomplete information has been provided to him against point 2  and that state wise information has not been furnished . 

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for June 16, 2010. 

3. Shri V.K. Samuel, APIO & Shri Niraj Verma, Director represented the Public Authority.

4. The Applicant was present during the hearing.

Decision

5. During the hearing, with regard to point 2, the Respondent explained that new trains are not  introduced state wise . Hence no such data is maintained by the Railways.  With regard to the  point 4 in the second appeal,  the PIO, Rly. Board is directed to obtain available information with  regard to the State­wise Annual Budget Allocations by Railways in the last 5 years from the  ED(Budget) including the budget sets after ensuring that the relevant portions are flagged, to  facilitate easy access to information by the Appellant.   Information against point 1 regarding  statewise data of new employment in Railways in accordance with residents in states   to be  obtained from different RRBs and furnished to the Appellant.   Information against point   No.3  may be obtained from Dir (PSUs) and provided to the Appellant.   ED(RRB) to coordinate with  RRBs for obtaining the information. All information to be provided by end July, 2010, free of cost,  to the Appellant.

6. The appeal is accordingly disposed of   (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy Registrar Cc:

1. Shri  S.C. Agrawal, 1775, Kucha Lattushah Dariba  Delhi­110006

2. The PIO Railway Board,  New Delhi

3. The Appellate Authority Railway Board,  New Delhi

4. Officer incharge, NIC

5. Press E Group, CIC