Central Information Commission
Vinay Sakharamji Dadmal vs Central Railway on 9 October, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/CRAIL/A/2018/611840
Vinay Sakharamji Dadmal ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/O. Railways, Central ... ितवादी /Respondent
Railway, Solapur.
Relevant dates emerging from the appeal:
RTI : 01-11-2017 FA : 18-12-2017 SA: 10-02-2018
CPIO : Not on Record FAO : Not on Record Hearing: 07-10-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, Central Railway, Solapur seeking following information pertaining to Shri Piyush Goyal (Railway minister) declaration regarding uniform of ticket checking staff.
1. "Specimen copy of Ticket checking authority issued to ticket checking staff of each division under central railway".
2. As the CPIO had not provided the requested information within a period of 30 days, the appellant filed the first appeal dated 18-12-2017 requesting that now the information should be provided to him. As the first appellate authority did not give him any reply, he filed a second appeal u/Section 19(3) of the RTI Act before Page 1 of 3 the Commission on this ground and requested the Commission to take appropriate legal action against the CPIO u/Section 20 of the RTI Act. Hearing:
3. The appellant, Mr. Vinay Sakharamji Dadmal did not attend the hearing despite notice. Mr. Shyam Kulkarni participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.
4. The respondent submitted before the Commission that RTI application dated 01.11.2017 filed by the Appellant was misplaced by Mr. Vishwajeet K. Singh, Chief Commercial Inspector, RTI. He further informed the Commission that action has been taken against him already by the department. Decision:
5. This Commission observed that due information, as available in records, has been provided to the appellant vide letter dated 30.07.2018. Further, there is delay in responding to the RTI application and therefore, the CPIO is hereby issued a warning for future to be careful and not to contravene the provisions of the RTI Act, 2005.
6. Further, this Commission is of opinion that the appropriate action/steps have been already taken by the respondent against the official who did not put the RTI application, for sending the reply on time. The appellant was not present to contest the submissions of the respondent or to substantiate his claims further. Hence, no further intervention of the Commission is required in the matter.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा सूचना आयु ) Information Commissioner (सू दनांक / Date 07-10-2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:
1. The CPIO, M/O. Railways, Sr. DCM & Nodal PIO, Central Railway, RTI Cell, DRM's Office, Solapur Divn., Solapur, Maharashtra.
2. Mr. Vinay Sakharamji Dadmal Page 3 of 3