Central Information Commission
Mr.Satyender Prasad Singh vs Ministry Of Railways on 31 July, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/001086
Date of Hearing : July 31, 2012
Date of Decision : July 31, 2012
Parties:
Applicant
Shri Satyendra Prasad Singh
Gram - Bahadurpur
Post - Rupas
Patna 803 211
The Applicant was not present during the hearing
Respondents
East Central Railway
General Manager's Office
Hajipur
Represented by : Shri Dilip Kumar, Dy. CCM
NIC Studio, Vaishali
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/001086
ORDER
Background
1. The Applicant filed an RTI Application dt.20.1.12 with the PIO, Railway Board seeking information against two points related to action taken by the Railway Board on the issue of stoppage of some trains at Athmalgola Railway station . On not receiving any reply, the Applicant filed an appeal dt.16.3.12 with the Appellate Authority, Railway Board and on receiving any response from the FAA, he filed a complaint dt.14.5.12 before CIC.
Decision
2. During the hearing, the Respondents from the East Central Railway submitted that the final reply to the RTI application was furnished on 14.5.12 informing the Complainant that the matter was first to Railway Board for them to take a policy decision and that it was then transferred to Zonal Railways and that the information was supplied after collecting the same from Danapur Division.
3. The Commission on perusal of the submissions on record noted that Complainant has sought the same information many times under RTI and that the Commission too has disposed off several appeals on the same subject matter. It was further noted that time and again the Appellant has been informed that this is a policy matter that rests with the Railway Board and that stoppage of additional trains at Athmalgola station is commercially not viable. Reasons too have been furnished to the Appellant several times. The Complainant is now advised to approach the competent authority in the Railway Board for redressal of his grievance.
4. The appeal is dismissed and the case closed.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc:
1. Shri Satyendra Prasad Singh Gram - Bahadurpur Post - Rupas Patna 803 211 2 The Public Information Officer East Central Railway General Manager's Office Hajipur
3. Officer in charge, NIC