Central Information Commission
Mrsachidanand Mishra vs Ministry Of Railways on 29 July, 2016
CENTRAL INFORMATION COMMISSION
Room No. 06, Club Building, Old JNU Campus
New Delhi 110067. Tel: 011 - 26182597, 26182598
Appeal No.:CIC/VS/A/2014/001511/BJ
Appellant : Mr. Sachidanand Mishra,
Vill. Banjariya, Post Debva,
Dist. Gopalganj,
Bihar Pin Code 841503
Respondent : CPIO
and Office of the Stores Pers. Officer
Mechanical Stores, North Eastern Railway
Gorakhpur, (U.P.)
Date of hearing : 29.07.2016
Date of Decision : 29.07.2016
Date of filing of RTI application 15.01.2014
CPIO's response Not on Record
Date of filing the First appeal 14.03.2014
First Appellate Authority's response Not on Record
Date of filing second appeal before the Commission 29.05.2014
O R D E R
FACTS:
The appellant, by way of his RTI application dated 15.01.2014 sought information regarding determination of seniority for the post of SSE, JE and Technician selected by RRB and the basis of fixation of seniority of employees selected through Act Apprentice.
Dissatisfied on not receiving any response from the CPIO, the appellant preferred the first appeal on 14.03.2014. However, the order of FAA is not available with the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:Page 1 of 3
Appellant: Mr. Sachidanand Mishra (M:9430205172) through VC; Respondent: Absent;
The appellant reiterated the contents of his RTI application and stated that till date no information had been supplied despite his filing the first appeal also. As per records available with the Commission, no information appears to have been provided which is gross violation of the provisions of the RTI Act, 2005. The respondent remained absent during the hearing.
DECISION:
Keeping in view the facts of the case and the submissions made by the appellant, the Commission directs the respondent CPIO to provide the information desired by the appellant, within a period of 15 days, from the date of receipt of this order. The CPIO is also showcaused as to why penal action under Section 20(1) of the RTI Act, 2005 should not be initiated against him for not supplying the information. The reply should reach this office, within a period of 15 days, from the date of receipt of this order.
The appeal stands disposed with the above directions.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 2 of 3 Page 3 of 3