Chetram Meena vs Ministry Of Railways on 19 June, 2019

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Central Information Commission

Chetram Meena vs Ministry Of Railways on 19 June, 2019

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/MORLY/A/2017/172451

Chetram Meena                                               ... अपीलकत/Appellant

                                    VERSUS
                                     बनाम


CPIO, M/o. Railways,                                       ... ितवादी /Respondent
Modern Rail Coach Factory,
General Manager, Lalganj,
Rae- Bareli, U.P

Relevant dates emerging from the appeal:

RTI : 10.07.2017             FA   : 11.08.2017          SA : 17.10.2017

CPIO : 24.07.2017            FAO : 07.09.2017           Hearing : 18.06.2019


                                   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, Modern Rail Coach Factory, Lalganj, Raebarelli seeking information on two points, including, inter-alia: (i) under which rule, promotions were not given to Superintendent Officer; and (ii) under which rule, promotion were not given to Superintendent Officer who were working in other than stores, etc.

2. Being aggrieved with the response given by the CPIO/FAA, the appellant filed a second appeal under Section 19(3) of the RTI Act, 2005 before the Page 1 of 3 Commission on the ground that information has not been provided to him. The appellant requested the Commission to direct the respondent to provide complete information to him.

Hearing:

3. The appellant participated in the hearing through video-conferencing. The respondent, Shri Yogesh Kumar, Dy. Chief Materials Manager & PIO participated in the hearing through video-conferencing.

4. The appellant submitted that he is not satisfied with the information provided to him by the respondent. During the hearing, the appellant raised his grievance that as to why five candidates were left for being promoted.

5. The respondent submitted that complete available information has already been provided to the appellant. The respondent further submitted that on 09.06.2019, copy of relevant rules has also been provided to the appellant. The replies were read out during the hearing.

Decision:

6. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that available information has been provided to the appellant. However, there is a delay in providing complete information to the appellant. The respondent is directed to be cautious in future and ensure that the RTI applications are dealt with due seriousness and information is provided within the stipulated period of time to the applicants.

7. For redressal of his grievance, the appellant is advised to approach an appropriate forum. No further intervention of the Commission is required in the matter.

8. With the above observations, the appeal is disposed of.

Page 2 of 3

9. 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 18.06.2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा) Dy. Registrar (उप-पंजीयक) (011-26105682) Addresses of the parties:

1. The Central Public Information Officer (CPIO), M/o. Railways, Modern Rail Coach Factory, Sr. Personnel Officer & APIO, General Manager (Personnel Department), Lalganj, Rae- Bareli, Bareli, U.P- 229206

2. Shri Chetram Meena Page 3 of 3

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