Central Information Commission
Santosh Kumar vs West Central Railway on 26 September, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीयसच
ू नाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/WECRL/A/2022/653661-UM
Mr. Santosh Kumar
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
M/o. Railways,
Nodal Cpio&, Rti Cell,
Railway Recruitment Board,
East Railway Colony,
Near Bhopal Railway Station, Bhopal, M. P.-462010
प्रद्वतवादीगण /Respondent
Date of Hearing : 19.09.2023
Date of Decision : 25.09.2023
Date of RTI application 20.09.2022
CPIO's response 23.09.2022
Date of the First Appeal 24.09.2022
First Appellate Authority's response 29.09.2022
Date of diarized receipt of Appeal by the Commission Nil
ORDER
FACTS The Appellant vide his RTI application sought information, as under:-
My name is Santosh Kumar, father's name Ram Mandir Prasad, Date Of Birth 04 Jun, 1978. I am a Ex Serviceman and applied for NTPC 2015 as traffic apprentice, | had selected for it and done my document verification on 25 sep 2017-till date I had not received my joining letter. I have also lost my roll no. Please clarify the reasons so that | can further proceed.
The CPIO, Railway Recruitment Board,vide letter dated 23.09.2022furnished a reply to the Appellant.Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 29.09.2022 furnished a reply to the Appellant.Page 1 of 2
Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Present through AC Respondent: Absent The Appellant while reiterating the contents of the RTI Application submitted that proper information has not been furnished to him so far. The Respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the Appellant, the Commission directs the Respondent to Re-examine and furnish correct information to the Appellant along with the relevant enclosures, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.
Further the commission advises the CPIO to consider the case of the Appellant in the backdrop of the above facts and take corrective action if required, thus adhering to the law of natural justice.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पजं ीयक) 011-26182598 / [email protected] द्वदनांक / Date: 25.09.2023 Page 2 of 2