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Subrat Kumar Jena vs Northern Railway Firozpur on 18 August, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                          के न्द्रीयसचू नाआयोग
                             Central Information Commission
                                       बाबागंगनाथमागग, मनु नरका
                             Baba Gangnath Marg, Munirka
                                नईनिल्ली, New Delhi - 110067

निकायतसंख्या / Complaint No. CIC/NRALF/C/2021/633766 UM

Mr. Subrat Kumar Jena
                                                                       ....निकायतकताग/Complainant

                                           VERSUS
                                             बनाम
CPIO,
Northern Railway, Firozpur
Division, Railway Station Rd,
Cantonment Area, Firozpur,
Punjab 152001

                                                                        .... प्रनतवािीगण /Respondent

Date of Hearing      :              10.08.2022
Date of Decision     :              18.08.2022

Date of RTI application                                                   26-07-2021
CPIO's response                                                           28-07-2021
Date of the First Appeal                                                  Not on record
First Appellate Authority's response                                      Not on record
Date of diarized receipt of Complaint by the Commission                   30.07.2021

                                          ORDER

FACTS The Complainant vide his RTI application sought information as under 4 points:-

The CPIO vide letter dated 28.07.2021 furnished a reply to the Complainant. Dissatisfied with the reply received from the PIO, the Complainant filed a Complaint before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Complainant: Present through AC Respondent: Mr Harish Chander Katoch Assistant Division safety officer Present through AC The Complainant requested the Commission to decide the matter on the basis of the documents. The Respondent submitted that a suitable replay has been furnished to the Complainant vide letter dated 08.08.2022.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission observes that an apt reply has been furnished to the Complainant. Therefore, no further intervention of the Commission is required in the matter.

The Commission further cautions the Respondent to be more careful in future while dealing with the RTI application so that no such time lapse would recur and the provisions of the RTI Act are complied with in letter and spirit.

The Complaint stands disposed accordingly.

(Uday Mahurkar) (उिय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अनिप्रमानणत एवं सत्यानित प्रनत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उि-िंजीयक) 011-26182598 निनांक / Date: 18.08.2022 Page 2 of 2