Central Information Commission
Sekar Pk vs Southern Railway on 17 July, 2017
CENTRAL INFORMATION COMMISSION
( )
Club Building (Near Post Office)
न , नई -110067
Old JNU Campus, New Delhi-110067
Tel: +91-11-26182593/26182594
Email: [email protected]
File No.: CIC/VS/C/2015/900153-AB
In the matter of:
Sekar PK
30/2, Shanmuga Street, Sai Baba Colony,
KK Pudur Post Combatore - 641038
Tamil Nadu,
Coimbatore- 641038. ...Complainant
Vs.
Central Public Information Officer
PIO /DPO
Southern Railway, Divisional Officer,
Personnel Branch, Salem. ` ...Respondent
Dates
RTI application : 12.12.2014
CPIO reply : Not on record
First Appeal : Not on record
FAA Order : Not on record
Complaint : 24.03.2015
Date of hearing : 11.07.2017
Facts:
The complainant vide his RTI application dated 12.12.2014 sought details regarding total amount deducted from his salary in respect of TDS for the assessment years 2009-10 and 2010-11. The CPIO's reply is not on record. The complainant being aggrieved filed complaint before this Commission on 24.03.2015.
Grounds for Complaint The CPIO did not provide the desired information.
Order
1
Complainant : Present
Respondent : PIO, Shri Thirumurugun, DPO
During the hearing the respondent PIO submitted that they had received the RTI application on 10.03.15 and they provided the requisite information to the complainant in time.
The complainant submitted that about a fortnight ago, he received the requisite reply through e-mail and he is satisfied with the reply but the reply was sent late to him.
On perusal of the case record, it was seen that delayed reply was provided to the complainant.
The then respondent CPIO is issued warning that full and final reply to an RTI application should be provided within the time period as stipulated under the RTI Act and he should ensure that in future in every case reply to an RTI application is invariably provided within 30 days of receipt of the said RTI application.
The final reply is found to be just and proper but sent late. The Commission has no further reason to intervene in the matter.
With the above warning, the complaint is closed.
Copies of the order be sent to both the parties free of cost.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2