Central Information Commission
Hemanth vs Central Railway on 21 November, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CRAIL/A/2023/640360
HEMANTH .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Office of the CAO
(Construction), Central
Railway, 6th floor, New Admin
Bldg. CSMT, Mumbai - 400 001 .... ितवादीगण /Respondent
Date of Hearing : 05.11.2024
Date of Decision : 19.11.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 15.08.2023
CPIO replied on : 16.08.2023
First appeal filed on : 16.08.2023
First Appellate Authority's order : 18.08.2023
2nd Appeal/Complaint dated : NIL
Information sought:
The Appellant filed an RTI application dated 15.08.2023 seeking the following information:Page 1 of 3
"HOW MUCH TIME IT WILL TAKE TO WASH AND INSPECT THE COACH OF 17058 DEVAGIRI EXPRESS ONCE IT ARRIVES AT CST?
PLEASE PROVIDE LAST 30 DAYS ARRIVAL DETAILS AT CST OF 17058 DEVAGIRI EXPRESS THERE ARE REQUESTS FROM PASSENGERS TO CHANGE TIMETABLE OF 17057 DEVAGIRI SO THAT IT REACHES SECUNDERABAD BY NEXT DAY MORNING 10:00 AM. HAVE THE REQUESTS BEEN SENT TO RAILWAY BOARD FOR APPROVAL?
ARE THERE ANY PROPOSALS TO CONSTRUCT A BYPASS LINE BETWEEN CHITALI-SNSI IN DAUND-MANMAD SECTION?
ARE THERE ANY PROPOSALS TO RUN NEW TRAIN BETWEEN SNSI-MAS VIA DAUND, SOLAPUR, WADI, GUNTAKAL, YERRAGUNTLA, RENIGUNTA"
The CPIO furnished a point-wise reply to the Appellant on 16.08.2023 stating as under:
"1 Doesn't pertain to this Organization.
2 Doesn't pertain to this Organization.
3 Doesn't pertain to this Organization.4 No.
5 Doesn't pertain to this Organization."
Being dissatisfied, the appellant filed a First Appeal dated 16.08.2023. The FAA vide its order dated 18.08.2023, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Ajay Mahara, CPIO-cum-Deputy Chief Engineer (Planning), attended the hearing through VC.Page 2 of 3
The Appellant did not participate in the hearing.
The Respondent submitted that point No. 1 of the RTI Application pertains to Mechanical Department and a suitable reply has been given to the Appellant vide letter dated 08.09.2023 and the same has been taken on record. He added that point No. 2, 3 and 5 of the RTI Application pertains to Operating Department and a suitable reply has been given to the Appellant vide letter dated 22.08.2023 and the same has been taken on record. He submitted that point No. 4 of the RTI Application pertains to their office, and the Appellant was informed that there is no proposal for providing bypass line from Chitali to Sainagar in Daund-Manmad section. However, a chord/bypass line at Puntamba has been commissioned on 02.07.2024, which fulfils the same objective of avoiding engine reversal for trains going to Shirdi from Ahmednagar side.
Decision:
The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that appropriate information based on available records has been given by the Respondent vide letters dated 16.08.2023, 22.08.2023 and 08.09.2023. Moreover, the Appellant has not participated in the hearing to contest the submission made by the Respondent.
No intervention of the Commission is required in the instant case.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)