Central Information Commission
Sudarshan Pandey vs East Central Railway (Hajipur) on 8 February, 2021
CIC/ECRHJ/C/2019/603125
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/ECRHJ/C/2019/603125
In the matter of:
Sudarshan Pandey ...िशकायतकता/Complainant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
/Astt. Pesonnel Officer-III,
East Central Railway,
DRMO, Samastipur,
Bihar
Relevant dates emerging from the Complaint:
RTI : 26.04.2018 FA : 06.06.2018 Complaint : 18.02.2019
CPIO Reply: 07.05.2018 FAO : 15.11.2018 Hearing : 02.02.2021
The following were present:
Complainant: Shri Sudarshan Pandey participated in the hearing on being
contacted on his telephone.
Respondent: Shri Manoj Kumar Choudhary, APO participated in the hearing on
being contacted on his telephone.
Page 1 of 4
CIC/ECRHJ/C/2019/603125
ORDER
Information sought:
The Complainant filed an online RTI Application dated 26.04.2018 seeking information regarding his application for Composite Transfer Grant in the month of October 2016 followed by an application addressed to DRM Samastipur on 04.01.2018. He specifically sought the following information:
1) What is the prescribed time period for payment of Composite Transfer Grant as per latest charter issued by Railway Board.
2) What action has been taken on the application dated 04.01.2018. Photocopy of the relevant pages of concerned file may please be furnished.
3) Who is responsible for this delay.
4) What action will be taken against the responsible official for this delay.
5) Is there any provision for interest payment for this delay period.
6) What action has been taken till date to resolve this issue.
7) Where is the matter pending as on date.
The CPIO vide letter dated 07.05.2018 enclosed a reply endorsed by the Divisional Railway Manager dated 03.05.2018, wherein point-wise information has been provided to the Complainant. Being dissatisfied, the Complainant filed a First Appeal dated 06.06.2018. The First Appellate Authority vide order dated 15.11.2018 provided revised and point-wise information to the Complainant.
Grounds for Complaint:
The Complainant filed Complaint u/s 18 of the Act on the ground of false and misleading information provided by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Complainant and Respondent during Hearing:
The Complainant stated that he is not satisfied with the information provided by the Respondent. He alleged that the Respondent has hidden certain information. At Page 2 of 4 CIC/ECRHJ/C/2019/603125 the instance of the Commission, he explained that he is in receipt of letter dated 15.11.2018. He pressed that the relevant application for CTG (Composite Transfer Grant) dated 26.10.2016 was submitted by hand but the Respondent is claiming that it has been submitted on 01.11.2017, which is totally untrue and baseless.
The Respondent submitted that point-wise information as available in their records was provided to the Appellant on 07.05.2018. At the instance of the Commission, he read out the contents of letter/reply dated 03.05.2018.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that though the Respondent has provided available and relevant information to the Appellant, the same is being challenged by the Appellant. In order to allay the apprehensions of the Complainant, the Commission directs the present CPIO to file an appropriate affidavit stating the factum that the relevant application for CTG was submitted by the Appellant on 01.11.2017 and that the information as available in their records have been provided to the Appellant. The said affidavit should be sent by the CPIO to the Commission with its copy duly endorsed to the Complainant, within 15 days from the date of issue of this order.
With the above observations, the instant Complaint is disposed of. Copy of the decision be provided free of cost to the parties.
The Complaint, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 06.02.2021 Page 3 of 4 CIC/ECRHJ/C/2019/603125 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority, East Central Railway, O/o the DRM, Samastipur, Bihar -848101
2. The Central Public Information Officer, /Astt. Pesonnel Officer-III, East Central Railway, O/o the DRM Samastipur, Bihar -848101
3. Shri Sudarshan Pandey Page 4 of 4