Central Information Commission
Ms. Madhuri vs North Central Railway on 16 December, 2009
Central Information Commission
CIC/OP/C/2009/000048 -AD
Dated 16th December, 2009
Name of the Complainant : MS. MADHURI
Name of the Public Authority : NORTH CENTRAL RAILWAY
Background
1. The Applicant filed his RTI application on 12.01.08 with the APIO / Northern Railway, Allahabad stating that her husband Mr. Chand Gopal was working as a labourer when he in the year 2006 and requesting for information against 7 points related to his service book, pensions, PF, Group Insurance, employment on compensatory ground etc. The PIO, North Central Railway, Allahabad replied on 09.05.08 providing point wise information. Not satisfied with the CPIO's reply, the Applicant filed a Complaint before the CIC requesting for information. A Notice was issued by the CIC dated 07.12.09 directing the PIO to provide information and also to respond to show cause Notice issued to him for the delay in furnishing information and directing him to appear before the Commission on 16.12.09 with the relevant files and documents.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner scheduled the hearing for 16th December, 2009.
3. Mr. Mudit Chandra, Sr.DPO & PIO and Mr.D.K. Singh, ADRM & Appellate Authority represented the Public Authority.
4. The Complainant was present during the hearing.
Decision
5. The Complainant submitted that she has not received the benefit e.g. pensions, Group Insurance, etc. and employment on compensatory ground. The Commission received a rejoinder dated 14.12.09 from Mr.Mudit Chandra, Sr.DPO, North Central Railway, Allahabad enclosing the complete information sent to the Complainant against her RTI request. The Respondent submitted that the service book is not available in their office and added that service book will be reconstructed within one month and will be handed over to the Complainant. The Respondent also submitted that there is no provision for employment on compensatory grounds since the Complainant's husband had been suspended from his job. The Respondent added that the cheque for dues of Group Insurance Scheme is now ready and the would be sent through speed post to the Complainant within the next two to three days. The Complainant was satisfied with the information provided.
6. The PIO to showcause why a penalty should not be imposed upon him for not replying to the Complainant within the mandatory period. The response to reach the Commission by 20 th January, 2010.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G. Subramanian) Assistant Registrar Cc:
1. Ms.Madhuri W/o Late Shri Chand Gopal C/o Narotamdas Varsney Moh. Sarai man Singh P.O. Khrinigate Aligarh.
2. The PIO North Central Railway Divisional Railway Manager's Office Allahabad Division Allahabad.
3. The Appellate Authority North Central Railway Divisional Railway Manager's Office Allahabad Division Allahabad.
4. Officer in charge, NIC
5. Press E Group, CIC