Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

K S Srinivasan vs Ministry Of Railways on 28 June, 2021

                                                       CIC/MORLY/C/2019/643011

                                  के ीय सूचना आयोग
                       Central Information Commission
                             बाबागंगनाथ माग,मुिनरका
                        Baba Gangnath Marg, Munirka
                          नईिद      ी, New Delhi - 110067



िशकायत सं     ा / Complaint No. CIC/MORLY/C/2019/643011

In the matter of:

K. S. Srinivasan                                            ... िशकायतकता/Complainant
                                       VERSUS
                                        बनाम

1.CPIO,                                                      ... ितवादीगण /Respondent
/ DD(PG), M/o Railway,
Railway Board, (Registration &
Coordination), RTI Cell, New Delhi

2. CPIO
/Dy. Director/PG, Southern Railway,
General Manager 's Office,
RTI Cell, Chennai.

Relevant dates emerging from the Complaint:

RTI Application filed on                  :   16.04.2019
CPIO replied on                           :   Not on Record
First Appeal filed on                     :   Not on Record
First Appellate Authority order           :   Not on Record
Complaint Received on                     :   15.06.2019
Date of Hearing                           :   25.06.2021

The following were present:



                                                                            Page 1 of 5
                                                       CIC/MORLY/C/2019/643011

Complainant: Ms. K K Sasikala (wife of the Complainant) has informed the
Commission about the death of the Appellant.

Respondent: Shri Sushir Dutt, PIO/Mechanical, Southern Railway participated in
the hearing on being contacted on his telephone.



                                     ORDER

Information sought:

The Complainant filed an RTI Application dated 16.04.2019 seeking information as under:
"I had written to Chairman Indian railways on 4/3/2019 regarding a insect bite while I was travelling by Chennai bound express train on 12/2/2019. I had also claimed a compensation of Rs 10000 for causing me severe mental agony with supporting documents. But the Chairman of Indian railways did not reply nor paid any compensation to me so far. Please let me know the status of my request and if you have taken a unfavourable decision please let me know the reason for the same. Also explain why I should not approach forum of consumers demanding Rs 100000 as compensation."

Having not received any information from the Respondent, the Complainant approached the Commission vide this instant complaint.

Grounds for Complaint:

The Complainant filed a complaint u/s 18 of the RTI Act on the ground of non- receipt of information from the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for and take appropriate legal action against the Respondent.
Page 2 of 5
CIC/MORLY/C/2019/643011 Submissions made by Complainant and Respondent during Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Complainant's wife has informed the Commission regarding the death of the Complainant.
The Respondent reiterated the contents of the RTI Application and gave background of the case. He further submitted that first reply had been provided on 27.06.2019 and first appeal had been adjudicated on 22.07.2019.

A written submission has been received by the Commission from Shri V Sivasamy, Dy. Director/PG Cell/ Hqrs and Nodal APIO, Southern Railway, Chennai vide letter dated 10.06.2021, wherein he has informed as under:

Page 3 of 5
CIC/MORLY/C/2019/643011 A written submission has been received by the Commission from Shri Shishir Dutt, CEnHM & PIO (Mechanical) Southern Railway, Chennai vide letter dated 10.06.2021, wherein he has submitted a Supplementary Reply Statement in furtherance to the Reply Statement dated 18.06.2021. A copy of the Supplementary Reply Statement is also enclosed.

A written submission has been received by the Commission from Shri Vijay Kumar, Joint Director/ EnHM, Railway Board vide letter dated 21.06.2021, wherein he has enclosed the reply received from Southern Railway.

Decision:

In view of the foregoing, the Commission treats the instant matter as abated. Copy of the decision be provided free of cost to the parties.
The Complaint, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) िदनांक / Date: 28.06.2021 Page 4 of 5 CIC/MORLY/C/2019/643011 Authenticated true copy (अिभ मािणत स ािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) ED (PG), M/o Railwa, Railway Board, (Registration & Coordination), Room No.-507-A, 5Th Floor, Rail Bhawan, New Delhi -110001

2. The Central Public Information Officer (CPIO) / DD(PG), M/o Railway, Railway Board, (Registration & Coordination), Room No. 5, RTI Cell, Ground Floor, Rail Bhawan, New Delhi-110001

3. The Central Public Information Officer /Dy. Director/PG, Southern Railway, General Manager's Office, RTI Cell, Park Town, Chennai600003

4. Shri K. S. Srinivasan Page 5 of 5