Arvind Kumar Tiwari vs East Coast Railway (Bhubaneswar) on 26 July, 2019

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Central Information Commission

Arvind Kumar Tiwari vs East Coast Railway (Bhubaneswar) on 26 July, 2019

Bench: Neeraj Kumar Gupta

                             के   ीय सूचना आयोग
                      Central Information Commission
                         बाबा गंगनाथ माग,मुिनरका
                       Baba Gangnath Marg, Munirka
                       नई द ली, New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/ECRBH/A/2017/184181

Arvind Kumar Tiwari                                      ... अपीलकता/Appellant


                                     VERSUS
                                      बनाम


1. CPIO, M/O. Railways, East Coast                   ... ितवादीगण /Respondents
Railway, Bhubaneswar.

2. CPIO, M/O. Railways, Southern
Railway, Chennai.

3. CPIO, M/O. Railways, Northern
Railway, New Delhi.

Relevant dates emerging from the appeal:

RTI : 26-07-2017           FA      : 13-09-2017        SA: 21-11-2017

CPIO : 17-08-2017          FAO : 10-10-2017            Hearing: 23-07-2019

                                   ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, New Delhi seeking following information:-

"I would like to verify the following ticket detail for that I need your support also kindly provide the ticket copy duly verified.

1. For journey dated 15.06.2014 by Sampark Kranti Train No. -12819 at 11:00 PM from Tata Nagar to Kanpur for PNR No. 6131036947. Kindly verify the ticket and send copy duly attested.

Page 1 of 4

2. I have booked my ticket through IRCTC on 23.02.2014 vide PNR Number: 2254748506 for Mr. Arvind Tiwari and Ms. Suruchi Tiwari for Train No. 18110 'JAT MURI ROU EXP' from ETAWAH(ETW) to GARWA ROAD(GHD). Also ticket copy is attached. Kindly verify the ticket attached and send copy duly attested."

2. The CPIO responded on 17-08-2017. The appellant filed the first appeal dated 13-09-2017 which was disposed of by the first appellate authority on 10-10- 2017. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.

Hearing:

3. The appellant, Mr. Arvind Kumar Tiwari was not present in the hearing despite notice. Mr. D. Naik, Dy. CCM (Special), Mr. V. Sivasamy, Dy. Director, and the CPIO, respondent no. 3 participated in the hearing representing the respondent(s) through video conferencing/in person. The written submissions are taken on record.

4. The respondent no. 1 submitted that the details of the ticket cannot be verified after departure of the train and accordingly, a duplicate ticket can also not be issued to the appellant in respect of the given PNR.

5. The respondent no. 3 stated that as per their rule/circular on the subject, a ticket can be verified at the cost of Rs. 750/- per PNR. In this regard, they have already sent a copy of the rule position to the appellant. Decision:

6. This Commission observed that the respondent no. 3 has consented to verify the ticket on payment of charges but the respondent no. 1 (CPIO, East Coast Railway, Bhubaneswar) stated it otherwise by saying that the ticket cannot be verified after departure of the train. Further, the CPIO, East Coast Railway, Bhubaneswar has mixed up the issue with issuing of a duplicate ticket. Hence, it appears that the CPIO, East Coast Railway, Bhubaneswar has not applied his mind and sent an evasive reply, as there is no coherence with the reply given by the respondent no. 3 who has sent their reply to the appellant as per rules. In view of this, the Commission directs the respondent no. 1 (CPIO, East Coast Railway, Bhubaneswar) to provide to the appellant a copy of the rule position which bars checking of ticket details after departure of the train, within a period of 15 days from the date of receipt of this order. If such rule does not exist, a revised reply should be sent to the appellant.

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7. With the above observations, the appeal is disposed of.

8. Copy of the decision be provided free of cost to the parties.


                                                              नीरज कु मार गु ा)
                                          Neeraj Kumar Gupta (नीरज           ा
                                                                  सूचना आयु )
                                        Information Commissioner (सू

                                                            दनांक / Date 23-07-2019

Authenticated true copy
(अिभ मािणत स यािपत  ित)

S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)




                                                                          Page 3 of 4
 Addresses of the parties:
1.    The CPIO,

M/O. Railways, Dy. CCM(PS & Plg.) & PIO (Comml.), East Coast Railway, O/o. Chief Commercial Manager, ECOR Sadan, C.S. Pur, Bhubaneswar-75017.

2. The CPIO, M/O. Railways, DGM(G)/Nodal PIO, Southern Railway, GM's Office, Head Quarter, Park Town, Chennai-600003, T.N.

3. The CPIO, M/O. Railways, Dy. DGM(Law)/Nodal CPIO, Northern Railway, Head Quarter, Baroda House, New Delhi-110001.

4. Mr. Arvind Kumar Tiwari Page 4 of 4

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