Central Information Commission
Mr.Subodh Kumar vs Ministry Of Railways on 8 August, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001361
Date of Hearing : August 8, 2011
Date of Decision : August 8, 2011
Parties:
Applicant
Shri Subodh Kumar
Sr.Section Engineer/Drawing/Sanket
Signal & Telecom Deptt
East Central Railway
Samastipur.
Applicant was present.
Respondent(s)
East Central Railway
Divisional Railway Manager's Office
Samastipur Division
Samastipur - 848101.
Represented by : Shri Gopal Mandal, APIO, EC Rly, Samastipur
Shri R B Paswam
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001361
ORDER
Background
1. The RTI Application dated 23.11.2010 was filed by the Applicant with the PIO, DRM Office, Samastipur. He sought information related to 'office timings' against 8 points. The PIO replied on 10.12.10 providing point wise information. The Appellate Authority replied on 22.2.11 to the first appeal dated 23.12.10 informing the Applicant that the information has already been provided to him on 31.1.11. He also sent related documents in response to other points. Not satisfied with this reply the Applicant filed his second appeal before the Commission seeking information with regard to points 5, 6 and 8.
Decision.
2. With regard to points 5 and 6 the Respondent submitted that the relevant Railway letter that was received from the Railway Board mentioning the amendments as given in the Rly. Board's circular was furnished to the Appellant. The Appellant however sought the Railway Board's circular giving amendments. The Commission therefore directs the PIO to provide a copy of this circular to the Appellant. With regard to point 8 the Appellant sought order by which the office timings are being followed. A copy of such an order, if available on record may also be provided to the Appellant. Information to be provided by 10 September, 2011.
3. The Appeal is accordingly disposed off.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registra Cc:
1 Shri Subodh Kumar Sr. Section Engineer/Drawing/sanket, Signal & Telecom Deptt, East Central Railway Samastipur.
2. East Central Railway Divisional Railway Manager's Office Samastipur Division Samastipur - 848101.
3. The Appellate Authority Divisional Railway Manager's Office Samastipur Division Samastipur - 848101.
4. Officer Incharge, NIC.
.
In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTI Act, giving (1) copy of RTI application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellant Authority, (4) copy of the Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided