Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Rajinder Kumar vs Ministry Of Railways on 5 July, 2011

                          In the Central Information Commission 
                                                                  at
                                                         New Delhi

                                                                                               File No: CIC/AD/A/2011/000955
                                                                                                          



Date  of Hearing     :  July 5, 2011

Date of Decision     :  July 5, 2011



Parties:

           Applicant

                    Shri Rajinder Kumar
                    H.No. 109­D,  RCF Colony, 
                    Hussainpur
                    Kapurthala - 144602

                    Applicant was not  present.

           Respondent(s)

                    Rail Coach Factory
                    O/o the General Manager
                    Kapurthala
                    Punjab.

                                Represented by  : Shri Virender Kr./PRO/PIO, RCF Kapurthala



           Information Commissioner                     :   Mrs. Annapurna Dixit
___________________________________________________________________
                         In the Central Information Commission 
                                                                at
                                                       New Delhi

                                                                                              File No: CIC/AD/A/2011/000955


                                                            ORDER

  Background

1. The RTI Application dated 30.8.2010 was filed by the Applicant with the PIO, Rail Coach Factory,  Kapurthala.   He requested the PIO to allow him to inspect all the registers of M & C Lab   Store  containing full issue details of all the consumable  items issued during the  period from 1.1.2007  to  31.12.2009   and also the attested photocopies of the whole or a part of the register(s).   From the  Applicant's letter dated 14.10.2010  it seems that the Public Authority had acceded to his request and  had shown to him different registers. The   Applicant in his letter dated 14.10.2010   identified the  photocopies of pages which were required by him.  On 19.11.2010  the PIO  provided 160 pages of  information.     The   Applicant   however  filed his first  appeal  on 29.1.2011  stating  that there  was a  shortage of around 9 to 10 pages from the stationary register in the information that was provided to  him and requested for the same.   On not receiving any reply he filed second appeal before the  Commission on 5.3.2011.

Decision   

 2. During   the   hearing  the  Respondent   informed the Commission  that the Applicant   had  come  to  inspect the  files once again and that  he was provided with  16 pages of the balance  information  on  15.3.2011. The Respondent further stated that the Appellant  is satisfied with the information.   Since  the required information has been provided, the case stands closed.

 (Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc      

1. Shri Rajinder Kumar H.No. 109­D,  RCF Colony,  Hussainpur Kapurthala - 144602

2. The Public Information Officer             Rail Coach Factory O/o the General Manager Kapurthala Punjab.

      

3.    The Appellate Authority                Rail Coach Factory O/o the General Manager Kapurthala Punjab.

4. Officer incharge NIC.