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Bimalendu Samaddar vs Ministry Of Railways on 29 March, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीयसच
                                                  ू नाआयोग
                             Central Information Commission
                                     बाबागंगनाथमागग,मुननरका
                             Baba Gangnath Marg, Munirka
                               नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/MORLY/A/2020/695589 -UM



Mr. Bimalendu Samaddar




                                                                       ....अपीलकताा/Appellant
                                            VERSUS
                                              बनाम



CPIO,
Nodal officer (RTI Cell)
Ministry of Railways Rail Bhawan,
New Delhi-110001

                                                                       प्रद्वतवादीगण /Respondent

Date of Hearing      :              28.03.2022
Date of Decision     :              29.03.2022

Date of RTI application                                               10.10.2020
CPIO's response                                                       13.10.2020
Date of the First Appeal                                              14.10.2020
First Appellate Authority's response                                  02.06.2021
Date of diarized receipt of Appeal by the Commission                  Nil

                                           ORDER

FACTS The Appellant vide RTI application sought information, as under:-

The CPIO vide letter dated 13.10.2020, furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated

02.06.2021, furnished a reply to the Appellant.

Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Bimalendu Samaddar , Present through A/C Respondent: A.K yadav , Director Vigilance , Present through A/C. The appellant while reiterating the contents of the RTI Application submitted vide letter dated 10.10.2020 that no information has been furnished to him. Showing his dissatisfaction he stated that he sought information about the status of his complaint to the railway board and the date when the complaint was devolved to the zonal railway. He further said he had sought the rules in question of the railway board but he denied the information.

The Respondent said a suitable point wise reply was furnished to the appellant after he had filed the first appeal vide letter dated 25.03.2022.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission observes that an apt reply has been furnished to the Appellant. Therefore, no further intervention of the Commission is required in the matter.

The Appeal stands disposed according (Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 द्वदनाक ं / Date: 29.03.2022 Page 3 of 3