Central Information Commission
Enuganti Venu vs Railway Board on 11 December, 2017
क यसूचनाआयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगानाथ माग
Baba Gangnath Marg,
मु नरका, नई द ल -110067
Munirka, New Delhi-110067
Tel: 011 - 26182593/26182594
Email: [email protected]
File No : CIC/RAILB/C/2017/604411
In the matter of:
Enuganti Venu
...Complainant
VS
The CPIO, Railway Recruitment Board,
Secunderabad, South Lallaguda, beside
Iriset Back Gate, Mettuguda, Secunderabad,
Hyderabad, Telangana- 500017. ...Respondent
Dates
RTI application : Available, Date Not Mentioned
CPIO reply : Not on Record
First Appeal : Not on Record
FAA Order : Not on Record
Complaint : 20.08.2017
Date of hearing : 30.11.2017
Facts:
The complainant vide RTI application dated nil sought information regarding his score after normalisation of marks in the recruitment examination held under the notification no. 01/2014. The CPIO's reply is not on record. Aggrieved with the non-supply of the desired information from the respondent authority, the complainant filed a complaint under the provision of Section 18 of the RTI Act before the Central Information Commission on 20.08.2017. Grounds for Complaint The CPIO did not provide the desired information.
1
Interim Order
Complainant : Present
Respondent : Absent
During the hearing the complainant submitted that he received online reply dated 05.06.2017 from Shri D. Dashrath Ram Reddy, CPIO, Chairman, RRB, Secunderabad.
The respondent was not present despite valid and timely notice. In view of the above, a Show Cause Notice is issued to the respondent CPIO/PIO, Shri D. Dashrath Ram Reddy, Chairman, RRB, Secunderabad to explain the following issues u/s 20 of the RTI Act:-
(i) Why the respondent CPIO was not present on the date of hearing i.e. on 30.11.2017 despite valid and timely notice; and
(ii) Why proper reply was not provided to the complainant in connection with the online RTI application dated nil in this regard.
The explanation to the above stated Show Cause Notice is to be submitted to the Commission by the respondent CPIO/PIO within 15 days of the receipt of this order. On receipt of the explanation to the said Show Cause Notice, further action as deemed appropriate will be taken.
The respondent CPIO should note that in case of non-submission of the explanation within the time stipulated above, the Commission has the liberty to take the required decision ex-parte against the respondent CPIO/PIO.
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