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Central Information Commission

Mr.R Siril Babu vs Ministry Of Railways on 14 November, 2011

                            In the Central Information Commission 
                                                             at
                                                   New Delhi


                                                                      File No: CIC/AD/C/2011/001174


Date of Decision    :  Nov 14, 2011



Parties:
                        Complainant 
                    Mr. R Siril Babu 
                    95­A, Railway Colony,  
                    Mettupalayam - 641 305
                    Tamilnadu 
                                                                   
                                            

                        Re spondent
                                     
                    PIO,
                        Divisional Personnel Officer  
                        Southern Railway Divisional Office
                        Salem 

                     




      Information Commissioner(s) :   Mrs. Annapurna Dixit
_______________________________________________________________
                    In the Central Information Commission
                                                                at
                                                        New Delhi


                                                                                            File No: CIC/AD/C/2011/001174


Background

1.     The Applicant filed RTI application dated 10.03.2011 seeking information in the form of certified  copy   as   to   whether   he   was   eligible   for   a   family   planning   allowance   w.e.f.   27.07.2010   or  01.03.2011 in view of the fact that his wife had undergone a sterilization operation on 27.07.2010.  The  PIO   responded   by  a   reply  dated   28.03.2011   stating   that  the   Applicant   is  eligible   for  the  allowance w.e.f. 01.03.2011. 

2. Being aggrieved with the response from the Public Authority, the Applicant filed a First Appeal  (copy not enclosed) which was responded by the reply dated 06.05.2011 reiterating the response  as given by the PIO and also providing greater details including copy of the PB circular which  decided   the   eligibility   of   Applicant   to   the   allowance.   Still   not   satisfied   with   the   response,   the  Applicant   approached   the   Central   Information   Commission   by   filing   the   instant   Complaint   on  11.06.2011 reiterating his case.  

Decision

3. In the facts and circumstances of the case, the Commission is of the opinion that information as  sought by the Complainant has already been provided to him and his present Complaint before  the Commission is more in the nature of grievance. It is therefore suggested that the Complainant  may approach the appropriate grievance redressal forum. The Complaint is thus dismissed. 

4. The case is disposed on the above terms. 

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy Registrar Cc:
1.                 Mr. R Siril Babu                      95­A, Railway Colony,                       Mettupalayam - 641 305                     Tamilnadu                                               
2. PIO, Divisional Personnel Officer   Southern Railway Divisional Office Salem 
3. Officer in Charge, NIC