Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mr.Ashwin Abandey vs Ministry Of Railways on 17 February, 2014

                  CENTRAL INFORMATION COMMISSION
                     CLUB BUILDING (NEAR POST OFFICE)
                    OLD JNU CAMPUS, NEW DELHI­110 067
                             TEL: 011­26179548


                                                 Decision No.CIC/AD/A/2012/003203/VS/06209
                                            Appeal  No.CIC/AD/A/2012/003203/VS

                                                                                       Dated:  19­2­2014

Appellant:                                  Shri Ashwin Bhimrao Amvade
                                            Mukam­Ramtola, PO  Pathri, 
                                            Tehsil Goregaon, Distt. Gondiya
                                            (Maharashtra)

Respondent:                        Public Information Officer,
                                           South Eastern Central Railway
                                           Divisional Rly. Manager(Commercial)
                                           Nagpur.

Date of Hearing:                            17­2­2014.


                                               O R D E R


Facts:

1. The   appellant   filed   an   RTI   application   on   25­6­2012   requesting   for     copies   of  certain documents issued by the Railway administration, including copy of   concessional  licence.   The CPIO responded on 24­7­2012.  The appellant filed an appeal with the first  appellate authority (FAA) on 1­8­2012.  The FAA responded on 22­8­2012 and upheld the  decision of the CPIO.   The appellant approached the Commission on 20­9­2012   in a  second appeal.

Hearing:

2. I heard the respondent through video­conferencing.  He stated that the appellant  was seeking information about the documentation and license fee paid by his father to the  respondent   organization.   The   respondent   explained   that   the   appellant's   father     was   a  licensed coolie working on the railway station and who had expired some time ago. 

3. The respondent stated that the RTI application was responded to by the CPIO on 24­ 7­2012 in which the respondent stated that there had not been any contract between the  respondent organization and the person for whom the information had been sought.  The  respondent further stated that the CPIO's response, which had certain other details about  the realization of license fee, was subsequently upheld by the FAA.

4. In the course of the hearing, the respondent stated that it was realized that the  view taken by the respondent organization both in the CPIO's reply and in the FAA's  response   was     unnecessarily   technical   and   which     handicapped     the   providing   of   the  information that the appellant was seeking.   The respondent stated that he has tried to  rectify the situation with a view to providing the information as sought by the appellant. 

5. The respondent stated that he has on 14­2­2014 provided the information that is  being sought by the appellant on the two counts.

6.     The respondent further stated that as a follow up of his letter of 14­2­2014, he will  write, in the next two or three days, another letter to the appellant asking him whether he  requires any other information or clarification which will  also be provided to the appellant.

7.        The appellant did not participate in the hearing.

Decision:

8. The  respondent   is   directed  to   take action as   per  para  6 above in context   of the  RTI  application  within 30 days of this order.

Appeal is disposed of. Copy of this order be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy:

(V.K.Sharma) Designated Officer