Central Information Commission
Narender Singh vs Railway Board on 9 June, 2021
CIC/RAILB/A/2019/123667
के य सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मु नरका
Baba Gangnath Marg, Munirka
नई द ल , New Delhi - 110067
वतीय अपील सं या/ Second Appeal No. CIC/RAILB/A/2019/123667
In the matter of:
Narender Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... तवाद गण /Respondent
/DIG/RPSF & CPIO-91, Railway
Protection Special Force, At
Railway Board Extension at
Dayabasti, Delhi- 110035
Relevant dates emerging from the appeal:
RTI Application filed on : 05.03.2019
CPIO replied on : 29.03.2019
First Appeal filed on : 12.04.2019
First Appellate Authority order : 22.04.2019
Second Appeal received on : 20.05.2019
Date of Hearing : 03.06.2021
The following were present:
Appellant: Absent
Respondent: Shri Vivek Singh,DIG/RPSF participated in the hearing on being
contacted on his telephone.
Page 1 of 4
CIC/RAILB/A/2019/123667
ORDER
Information sought:
The Appellant filed an RTI Application dated 05.03.2019 seeking information on the following five points:
The CPIO vide letter dated 29.03.2019, denied information u/s 2(f) & 8(g) to the RTI Act, 2005 to the Appellant. Being dissatisfied, the Appellant filed a First Appeal dated 12.04.2019. The First Appellate Authority vide order dated 22.04.2019, denied information quoting sections 8(g) & 2(f) of the RTI Act, 2005 to the Appellant.
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.Page 2 of 4
CIC/RAILB/A/2019/123667 Submissions made by Appellant and Respondent during Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Appellant gave a written submission dated 27.05.2021 stating that he has already received the relevant information from the Respondent in another case bearing file no. CIC/RAILB/A/2019/123667 and expressed satisfaction over the same. Therefore, he would like to withdraw the instant matter.
A written submission has been received by the Commission from the Appellant vide letter dated 31.05.2021, wherein he has informed the Commission that he has already received the required information as sought in the instant matter, therefore he wants to withdraw the instant matter.
Decision:
In view of the foregoing, the Commission closes the instant case as 'WITHDRAWN'.
Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अ मता पांडव) Information Commissioner (सूचना आयु त) दनांक / Date: 03.06.2021 Authenticated true copy (अ भ मा णत स या पत त) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 3 of 4 CIC/RAILB/A/2019/123667 Addresses of the parties:
1. The First Appellate Authority /91 & PCSC/RPSF, Railway Protection Special Force, At Railway Board Extension at Dayabasti, Delhi- 110035
2. The Central Public Information Officer /DIG/RPSF & CPIO-91, Railway Protection Special Force, At Railway Board Extension at Dayabasti, Delhi- 110035
3. Mr. Narender Singh Page 4 of 4