Central Information Commission
Fazal Kumar vs Northern Railway Firozpur on 22 March, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/NRALF/A/2023/101720
Fazal Kumar .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO,
O/O THE DIVISIONAL RAILWAY MANAGER
NORTHERNRAILWAY, FIROZPUR,
FIROZPUR CANTT - 152001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 20-03-2024
Date of Decision : 22-03-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 14-09-2022
CPIO replied on : Not on record
First appeal filed on : 29-10-2022
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 02-01-2023
Information sought:
The Appellant filed an RTI application dated 14-09-2022 seeking the following information:
नवषयः- Sr DPO/ FZR Letter No. 725/E/1/5005/P2 Dated 08-02-2022 Page 1 of 3 ननवेिन यह है नक उसके उपरोक्त सन्दर्ग मे निये गये पत्र की जानकारी िी जाए फीस मैने CBS/PTK के पास 20/- रु जमा कर िी है। जवाब नहंन्दी में निया जाए।
1. 01-07-2008 को P Branch में मेरी नफक्सेशन नकस डीलर ने की है उस का नाम बर्ाया जाए।
2. 01-07-2008 से नफक्सेशन करने वाले डीलर ने इस सीट पर कब से कब र्क काम नकया है। इस की जानकारी िी जाए।
3. 01-07-2008 से इस सीट पर कायग करने वारे डीलर की Education क्या है क्या ये आर.आर. बी से आया है जां सी. जी गराउं ड पर इसकी जानकारी िी जाए।
4. 01-07-2008 से मेरी नफक्सेशन गल्त करने पर पर्ा 2022 मे मेरी ररटायरमैंन्ट पर चला र्ो नफक्सेशन करने वाले डीलर को अनिकारीयो ने इनाम निया है जां सजा इस के बारे में जानकारी िी जाए।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 29-10-2022. The FAA's order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present Respondent: Shri G P S Chauhan, APIO, appeared through video conference.
The appellant inter alia submitted that he has not received any reply from the CPIO and the FAA till the date of hearing.
The respondent while defending their case inter alia submitted that they had already replied point-wise to the appellant vide letter dated 28.10.2022. However, copy of the same was not on record.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that as per the respondent point-wise information as per the provisions of the RTI Act has Page 2 of 3 been given to the appellant vide letter dated 28.10.2022. However, copy of same was not on record. The appellant during the hearing pleaded that he has not received any reply or information till the date of hearing. In view of this and in the interest of justice, the respondent is directed to revisit the RTI application and provide the information as per the provisions of the RTI Act, within three weeks' time from the date of receipt of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy Date 22-03-2024 (अनर्प्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181827 Date Page 3 of 3