Central Information Commission
Mr.Sandeep Mehta vs Ministry Of Railways on 5 July, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001067
Date of Hearing : July 5, 2011
Date of Decision : July 5, 2011
Parties:
Applicant
Dr Sandeep Mehta
H.No. 11263, Gaushala Marg
Near Tibbia College
Karolbagh
New Delhi - 110 005.
Applicant was not present.
Respondent(s)
Rail Coach Factory
O/o the General Manager
Kapurthala
Punjab.
Represented by : Shri Virender Kr./PRO/PIO, RCF Kapurthala
Shri S P Mandal, APO, RCF Kapurthala
Shri Surinder Pal, Law Officer, RCF Kapurthala
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001067
ORDER
Background
1. The RTI Application dated 3.1.2011 was filed by the Applicant with the PIO, Rail Coach Factory, Kapurthala. He sought information related to rates of newspaper/magazine allowance for JAG, Selection grade, SAG and HAG Officers. He also sought photocopy of original order as given by Railway Board and also the action taken on his letters dated 31.5.2010 and 17.12.2010 with regard to DA payment. He stated that "Though the conveyance allowance is being paid along with DA in Ambala Division/Northern Railway and Jagadhari Workshop/Northern Railway, still it is being paid without DA in RCF." He further sought the file notings/remarks/justification for denying DA attached to conveyance allowance to Medical officers of RCF. The PIO replied on 24.1.11 asking the Applicant to pay Rs 8/ for four pages of information. The Applicant filed his first appeal on 24.2.11 stating that he had received the information on payment of Rs.8/. But also complained that he received only two pages of covering letter and also pointed out deficiency in the information received. The Appellate Authority on 18.3.11 further clarified while enclosing 5 pages of information with regard to the payment of DA & Conveyance allowance admissible to railway doctors. Still not satisfied the Applicant filed his second appeal before the Commission on 23.3.11 stating that the information provided to him was incomplete and evasive. Decision
2. During the hearing the Respondent informed the Commission that the Applicant's grievance has been redressed on 30.6.11 and that the conveyance allowance which is admissible along with DA as per Board's Order dated 24.7.09, as admissible to the Applicant have been released as arrears. The Respondent further stated that he had a telephonic conversation with the Appellant a day before the date of hearing and that the Applicant had expressed his satisfaction with the outcome of the RTI Application and his unwillingness to pursue the matter further under RTI.
3. In the light of the Respondent's submissions, the Commission closes the case.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc
1. Dr Sandeep Mehta H.No. 11263, Gaushala Marg Near Tibbia College Karolbagh New Delhi - 110 005.
2. The Public Information Officer Rail Coach Factory O/o the General Manager Kapurthala Punjab.
3. The Appellate Authority Rail Coach Factory O/o the General Manager Kapurthala Punjab.
4. Officer incharge NIC.