Central Information Commission
Mrp J Lenaji vs Ministry Of Railways on 28 July, 2016
CENTRAL INFORMATION COMMISSION
Room No. 06, Club Building, Old JNU Campus
New Delhi 110067. Tel: 011 - 26182597, 26182598
Appeal No.:CIC/VS/A/2014/001368/BJ
Appellant : Mr. P. J. Lenaji
Ashti, Kamanji Vesh,
Post: Ashti, District: Beed
Maharashtra 414203
Respondent : CPIO & Sr. Divisional Personnel Officer
South East Central Railway
Nagpur, Maharashtra
Date of hearing : 28/07/2016
Date of Decision : 28/07/2016
Date of filing of RTI application 23.12.2013
CPIO's response Not on record.
Date of filing the First appeal 17.01.2014
First Appellate Authority's response 20.02.2014
Date of filing second appeal before the Commission 12.05.2014
O R D E R
FACTS:
The appellant by way of his RTI application had sought certified and attested copies of the following:
1 "Railway services (pension) rules, 1993.
2 Pass rules of Indian Railway to attend department action enquiries at Enquiry place in any place in India."
The appellant being a BPL candidate, sought certified and attested copies free of cost. Aggrieved with the nonreceipt of the information, the appellant approached the FAA on 17.01.2014. However, the FAA vide its order dated 20.02.2014 upheld the decision of the CPIO dated 01/01/2014 (not on Commission's record).
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HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Absent;
Respondent: Mr. Hafeez Mohammad, Sr. DPOSouth East Central Railway, Nagpur (M:09730078600) and Mr. S. V. Banerjee, Chief Staff welfare Inspector (M:9730078606) through VC;
The appellant remained absent during the hearing. The respondent stated that vide their letter dated 01/01/2014 they had asked the appellant to visit the website since all the information was available on the website. Thereafter the appellant approached the FAA and the FAA vide its order dated 18/02/2014 upheld the decision of the CPIO.
The appellant was not present to contest the submissions of the respondent or to substantiate his claims further.
DECISION:
Keeping in view the facts of the case and the submissions made by the respondent, no further action is warranted by the Commission.
The appeal stands disposed accordingly.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 2 of 2