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Central Information Commission

Mr.Akhilesh Kumargupta vs Ministry Of Railways on 1 April, 2010

                           Central Information Commission

                                                                                         CIC/AD/A/2009/001805
                                                                                             Dated April 1, 2010



Name of the Applicant                                 :    Shri Akhilesh Kumar Gupta


Name of the Public Authority                          :    DRM Office
                                                           Northern Railway
                                                           Moradabad


Background

1. The   Applicant   filed   an   RTI   application   dt.2.1.09   with   the   PIO,   DRM   Office,   Northern  Railway, Moradabad requesting for information against 6 points with regard to the   pay  fixation of medically decategorized loco running employees. The PIO replied on 12.3.09  informing the Applicant that   information is being collected. The Applicant, however, on  not   receiving   any   information   till   6.4.09     filed   an   appeal   dt.6.4.09   with   the   Appellate  Authority. On not receiving any reply  from the FAA,  the Aapplicant filed a second appeal  dt.29.8.09 before CIC.

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing  for April 1, 2010.  

3. Shri Basant Lal, DPO, Shri Dinesh Kumar Pankah, Sr.Clerk and Shri A.K.Metha, Head  Clerk represented the Public Authority.

4. The Applicant was not present during the hearing. Decision

5. The   Respondents   submitted   that   point   wise   information   had   been   furnished   to   the  Appellant on 9.4.09.  He further stated that the Appellant had sought  the list of medically  decategorized employees for the period 2001 to 2008 and   that the information for the  period 2006 to 2008 which was readily available with them was provided to him within a  month and the remaining  information for the period 2001 to 2005 was provided later  ie.  on 30.3.10.

6. The Commission on perusal of submissions on record holds that complete information  has been provided and accordingly disposes of the appeal.

7. The PIO, however, is directed   to show cause as to why a penalty of Rs.250/­ per day  (Maximum Rs.25000) should not be levied on him for not responding to the RTI application within  the stipulated time as prescribed under the Act.  He is directed to submit his written response so  that it reaches the Commission by 1.5.10.

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy. Registrar Cc:
1. Shri Akhilesh Kumar Gupta H.No.S­2/42, Krishna Puri Linepur Moradabad 244 001
2. The CPIO Northern Railway Divisional Railway Manager's Office Moradabad Division Moradabad
3. The Appellate Authority Northern Railway Divisional Railway Manager's Office Moradabad Division Moradabad
4. Officer incharge, NIC
5. Press E Group, CIC