Central Information Commission
Mrsaidur Rahman vs Ministry Of Railways on 11 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/2014/001874/BJ
Appellant : Shri Saidur Rahman
Running Shade Colony,
L D - 11M, Tedi Puliya Allambagh
Lucknow - 226005.
Respondent : CPIO & DEN/T,
Divisional Office, Northern Railway
Lucknow, Uttar Pradesh.
Date of Hearing : 11/07/2016
Date of Decision : 11/07/2016
Date of filing of RTI application 31.01.2014
CPIO's response 11.03.2014
Date of filing the First appeal 19.03.2014
First Appellate Authority's response Not on record
Date of filing second appeal before the Commission 26.05.2014
O R D E R
FACTS:
The appellant vide his RTI application dated 31.01.2014 sought information regarding the certified copy of letter No. 561E/6CPC/MACP2/09/EIV dated 23.06.2009 of GM (Perl.), ADEN/BSB/Mali dated 02.07.2010, seniority list of all employees listed in 20082009, supporting documents, Rule/Policy/Circular etc. The CPIO, DEN/Track, Northern Railway, Lucknow had provided information on 11.03.2014 to the appellant. The appellant was not satisfied with the reply and hence approached the FAA. The FAA did not pass order in this regard as per Commission's record.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. Saidur Rehman (M. 9415464206) through VC (Arrived late);Page 1 of 2
Respondent: Mr. Krishna Kumar Kanojia, Sr. Divisional Material Manager/CPIO (M:9794833770) through VC;
The respondent stated that the information related to Personnel Department/Engineering Department and from the records it appears no information had been supplied to the appellant. The Commission notes that even after a significant lapse of time the information sought by the appellant has not been provided to him which is anti thesis to the provisions of the RTI Act, 2005 which was enacted with the objective of greater and more effective access to information. The respondent admitted the delay in furnishing the information and assured to look into the matter forthwith.
DECISION:
Keeping in view the facts of the case and the submissions made by the parties, the Commission directs the concerned CPIO to provide the information sought by the appellant within a period of 15 days from the date of receipt of this order. The Commission further issues a show cause notice to the respondent to provide an explanation within 15 days from the date of receipt of this order as to why action under Section 20 (1) of the RTI Act, 2005, should not be taken against him.
The appeal stands disposed with above direction.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 2 of 2