Central Information Commission
Mr.Satya Prakash Diwedi vs Ministry Of Railways on 9 May, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000862
Date of Hearing : May 9, 2012
Date of Decision : May 9, 2012
Parties:
Applicant
Shri. Satya Prakash Dvivedi
Panchwati Nagar Colony
Shiv das Pur
Maduwadih
Varanasi
Uttar Pradesh
The Applicant was not present during the hearing.
Respondents
East Central Railway
Divisional Railway Manager's Office
Mughalsarai Division
Mughalsarai
Represented by : Shri. S.C.Srivastava, PIO & Sr.DPO
Shri. Satyender Kumar, Deemed PIO
NIC Studio, Chandauli
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000862
ORDER
Background
1. The Applicant filed an RTI application dt.28.8.11 with the PIO, DRM Office, East Central Railway, Mughalsarai seeking information related to plying of trains all against nine points. The PIO replied on 23.9.11 and on 30.9.11 providing detailed point wise information. The Applicant however filed an appeal dt.2.11.11 with the Appellate Authority pointing out the deficiencies in the information supplied to him. On not receiving any reply from the FAA, the Applicant filed a second appeal dt.30.12.11 before CIC.
Decision
2. During the hearing, the Respondents submitted that the first appeal which was received on 14.11.11 was disposed off by the FAA on 19.12.11 providing further clarifications.
3. The Commission on perusing the second appeal noted that the Appellant had not received the First Appellate Authority's order including the clarification provided by him (FAA) till the date he had filed his second appeal. However, assuming that the FAA's reply must have been received by the Appellant and since there is no further complaint from the Appellant after receiving the FAA's order, it is concluded that the Appellant is satisfied with the information received by him. Nevertheless in the interest of the Appellant, the PIO is directed to send the First Appellate Authority's order dt.19.12.11 once again to the Appellant along with the dispatch details of the reply sent earlier by 20.6.12.
4. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri. Satya Prakash Dvivedi Panchwati Nagar Colony Shiv das Pur Maduwadih Varanasi Uttar Pradesh
2. The Public Information Officer East Central Railway Divisional Railway Manager's Office Mughalsarai Division Mughalsarai
3. Officer in charge, NIC