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Central Information Commission

Mr.Mohan Singh vs Ministry Of Railways on 25 January, 2011

                         In the Central Information Commission 
                                                           at
                                                    New Delhi

                                                                                      File No: CIC/AD/A/2010/001658

Date  of Hearing :  January 25, 2011

Date of Decision :  January 25, 2011


Parties:

           Applicant

           Shri Mohan Singh
           Railway Qtr. No.834/D
           East Yard
           Railway Colony
           Valsad 396 001

           The Applicant was present at NIC Studio, Mumbai.

           Respondents


           Western Railway
           Divisional Railway Manager's Office
           Mumbai Central
           Mumbai

           Represented   by   :     Ms.Rekha   Yadav,   PIO   &   Sr.DPO,   Shri   S.D.Sharma,   Deemed   PIO   and   Shri 
           A.K.Jha, Appellate Authority at NIC Studio, Mumbai




Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________


                                                    Decision Notice




As given in the decision 
                     In the Central Information Commission 
                                                      at
                                               New Delhi

                                                                                 File No: CIC/AD/A/2010/001658


Background

1. The Applicant filed an RTI application dt.29.3.10 with the PIO, DRM Office, Western Railway, Mumbai  seeking the following information:

i) Certified copies of the pages of the Reservation rosters of the last 15 years i.e.   from 1995 onwards till date for Sr.Asst. Loco Pilot, Loco Pilot Gr.II, Loco Pilot Gr.I and   Loco Pilot M/Exp., 
ii) Copies of yearly returns which are to be sent to the GM Office, Railway Board   and National Commission regarding these reservation rosters. 
iii) Copies   of   details   of   the   inspection   of   these   Reservation   Rosters   for   the   categories mentioned above by Liaison Officers, Divisional Officers, Personnel Officers,   their inspection report for the last fifteen years, 
iv) Copies of the assessment of vacancies of the above mentioned categories of   staff   for   the   last   fifteen   years   showing   the   posts   assessor   for   General,   SC   and   ST   categories.  

Shri B. Ramachandran, PIO replied on 26.4.10 enclosing the information furnished by  shri A.K.Shrivastava, APO(M) BCT who vide his note dt.15.4.10 invited the Applicant to  inspect the records for information against points 1, 3 and 4.   The Information against  point   2   was   provided   by   APO(G)­BCT   who   vide   his   note   dt.20.4.10   also   invited   the  Applicant   for   inspection   of   records.     The   Applicant   filed   an   appeal   dt.7.5.10   with   the  Appellate Authority stating that no certified copies of the specified documents have been  provided and he has been given the liberty to attend PIO's office.  He added that earlier  also, he had attended the PIO's office for examining of documents and he was misled by  the dealing staff regarding those documents and still he has not been provided those  documents.   Moreover, during his duty, he is unable to get sufficient leave and time to  attend the PIO's office.  Shri A.K.Jha, Appellate Authority vide his order dt.2.7.10 directed  that information held by Sr.DPO/Mumbai Central & PIO, Personnel Branch in material  form     be   supplied   to   the   Applicant   by   30.7.10.     Being   aggrieved   with   the   reply,   the  Applicant filed a second appeal dt.14.9.10 before CIC.

Decision

2. During   the   hearing,   Ms.Rekha   Yadav,   Respondent   PIO   submitted   that   in   compliance   with     the  Appellate   Authority's   order   complete  information  was  provided  on  29.7.10.    She  added  that  the  deemed   PIO   had     supplied   information   to   the   CPIO     However   the   same   was   received   by   the  Appellant   only   on   29.12.10.     Responding   to   the   Appellant's     complaint   about     non­receipt   of  information against point 1, Ms.Rekha Yadav submitted that the same was provided on 29.12.10.  With regard to the points 2 and 3, she added that information  as sought by the Appellant does  not  exist as there are only periodic inspections.  Hence no information is available against these points. 

3. The Commission  holds that complete information has been provided  and that the PIO is under no  obligation to furnish further information and accordingly disposes of the appeal . 

 (Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri Mohan Singh Railway Qtr. No.834/D East Yard Railway Colony Valsad 396 001
2. The Public Information Officer Western Railway Divisional Railway Manager's Office Mumbai Central Mumbai
3. The Appellate Authority Western Railway Divisional Railway Manager's Office Mumbai Central Mumbai
4. Officer Incharge, NIC