Central Information Commission
Smt.Girijadevi vs Ministry Of Railways on 18 August, 2010
Central Information Commission
CIC/AD/C/2010/000633
Dated August 18, 2010
Name of the Applicant : Ms.Girija Devi
Name of the Public Authority : DRM Office
East Central Railway, Sonepur
Background
1. The Applicant filed an RTI application dt.19.8.08 with the PIO, DRM Office, East Central Railway, Sonepur seeking compassionate appointment for her son since her husband had taken voluntary retirement due to ill health. On not receiving any reply, she filed an appeal dt.25.8.09 with the Appellate Authority. On still not receiving any reply, she filed a complaint dt.29.3.10 before CIC.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for August 18, 2010 through video conferencing.
3. Shri M.K.Gupta, PIO represented the Public Authority and was present at NIC Studio, Patna.
4. The Complainant was present at the Commission during the hearing along with her son. Decision
5. Shri M.K.Gupta, Respondent PIO submitted that the Complainant's husband who was a railway employee was sick for some time and had applied for voluntary retirement. The request was not accepted as he was undergoing penalty and also because he was not so sick as to be medically decategorized . The Appellant's husband therefore superannuated from service in the normal manner on 28.2.03. Appointment of compassionate grounds according to the Respondent is applicable only if an employee is medically decategorized or expires while in service. In the instant case, the Complainant's husband had completed full service and the question of compassionate appointment does not arise.
6. At this stage, the Complainant's son submitted that he is not interested any longer in being appointed on compassionate grounds but wants the Public Authority to reimburse his mother the expenses incurred by his late father on his treatment when he was sick while in service. He was advised by the Respondent to approach the DRM Sonepur with a request in this connection. The Commission too advised the Complainant to follow the suggestion given by the Respondent.
7. The Commission noted that the Complainant had not sought any information and that the relief being sought by her and her son from the Commission does not fall within the ambit of the RTI Act . The Com
8. The complaint is therefore rejected and the case is closed at the Commission's end.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Deputy Registrar Cc:
1. Ms.Girija Devi W/o Late Shri Jaikrishan Rai Village & PO - Amarpur Begusarai Bihar
2. The PIO East Central Railway Divisional Railway Manager's Office Sonepur Division Sonepur
3. Officer incharge, NIC