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 0, Cited by 0]

Central Information Commission

Mrvijay Kumar vs Ministry Of Railways on 4 February, 2016

                             CENTRAL INFORMATION COMMISSION
                                 2nd Floor, B Wing, August Kranti Bhavan, 
                                 Bhikaji Cama Place, NEW DELHI­110 066
                                             TEL: 011­26717355 
                                                              Appeal No. CIC/VS/A/2014/001675

         Appellant:                             Shri Vijay Kumar,                   
                                                R/o. 508/3, Beludi Gali, (Chamrajpatge),   
                                                Dovangrer­577002, Karnataka.     
                                                                           
         Respondent:                    Public Information Officer ­ 3, 

JD(A),   Ministry of Railway,   Railway Board,   Rail Bhawan,  New Delhi­110001.

         Date of Hearing:                       4.2.2016

         Date of Decision:                      4.2.2016


                                              O R D E R


         RTI application:

1. The appellant filed an RTI application dated 4.9.2013 seeking information on 3  points; 1)  reasons for non­declaration of result for the examination conducted for the post  of Commercial Traffic Apprentice, 2) expenditure incurred on uniform on a Grade pay  employee in a year and  detail of expenditure incurred  on uniform,  3) closing time of UTS  ticket counter during the arrival and departure signal of the trains.

2.  The PIO responded on 25.11.2013.  Dissatisfied with the reply, the appellant filed  first appeal with the first appellate authority(FAA).  The FAA responded on 13.2.2014. The  appellant filed a second appeal dated 14.7.2014 with the Commission. Hearing:

3. The respondent participated in the hearing.  The appellant did not participate in the  hearing.

4. The respondent referred to the appellant's RTI application dated 4.9.2013 and stated  that vide letter dated 25.11.2013   they   had provided the information to the appellant on  point   (ii)   of   the   RTI   application   and   on   point   (iii)   they   replied   to   the   appellant   on  24.12.2013.   On   point   (iii)   the   respondent   stated   that   separate   account   head   is   not  maintained for uniform expenditure.   The miscellaneous expenses having code no.99 is  maintained and the expenses like uniform expenditure are maintained in this head.  

5. The respondent stated that earlier the same matter was heard in the Commission on  21.10.2015, appeal No. CIC/VS/A/2014/001416. Decision:

6. The   Commission's   decision   No.  CIC/VS/A/2014/001416  of   21.10.2015   may   be  complied with. 

The appeal is disposed of.  Copy of this order be given free of cost to the   parties.      

(Radha Krishna Mathur) Chief Information Commissioner   Authenticated true copy ( Prakash ) Deputy Registrar