Prasanta Kumar Naik vs East Coast Railway (Bhubaneswar) on 6 September, 2019

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Central Information Commission

Prasanta Kumar Naik vs East Coast Railway (Bhubaneswar) on 6 September, 2019

Bench: Neeraj Kumar Gupta

                              के   ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग,मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/ECRBH/A/2018/102141

Prasanta Kumar Naik                                       ... अपीलकता/Appellant

                                   VERSUS
                                    बनाम

CPIO, M/o. Railways, East Coast                           ... ितवादी/Respondent
Railway, Khurda, Odisha.

Relevant dates emerging from the appeal:

RTI : 16-08-2017           FA     : 15-10-2017          SA: 10-01-2018

CPIO : 13-09-2017          FAO : Not in Record          Hearing: 05-09-2019

                                  ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, East Coast Railway, Khurda, Odisha seeking information as follows:-

1. "The VIth P.C. arrear was decided as Rs. 54,942/- and fixation arrear of Rs. 19,980/- are said to be paid to my mother. Then, payment details be supplied.

2. At page No. 16 of the Service Record as reflected Rs. 20,988/-

decided for payment on 25.04.11. Let me know regarding the fact of advance attestation in Bill No. Mech/030/Bhadrak.

3. Sr. D.F.M. office is requested to supply "Absentee Statement" of Bill No. Mech/030/Bhadrak for the period from October, 2007 to December 31, 2007."

2. The CPIO responded on 13-09-2017. The appellant filed the first appeal dated 15-10-2017 which was not disposed of by the first appellate authority.

Page 1 of 3

Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information. Hearing:

3. The appellant, Mr. Prasanta Kumar Naik did not attend the hearing. Mr. Biswal, DFM participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.

4. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letters dated 30.11.2017 and 03.09.2019.

The given reply was also read out by the respondent. Decision:

5. This Commission observed that due information, as available in records, has been provided to the appellant vide letters dated 30.11.2017 and 03.09.2019.

However, there is delay in providing the information and therefore, the concerned CPIO is hereby issued a warning for future to be careful and not to contravene the provisions of the RTI Act, 2005.

6. With the above observations, the appeal is disposed of.

7. Copy of the decision be provided free of cost to the parties.


                                                             नीरज कु मार गु ा)
                                         Neeraj Kumar Gupta (नीरज           ा
                                                                 सूचना आयु )
                                       Information Commissioner (सू

                                                          दनांक / Date 05-09-2019

Authenticated true copy
(अिभ मािणत स यािपत  ित)

S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)




                                                                         Page 2 of 3
 Addresses of the parties:
1.    The CPIO
      M/o. Railways, Sr. DPO & CPIO, East Coast

Railway, DRM's Office, Khurda Road Divn., At & PO-Jatni, Distt. Khurda, Odisha-752050.

2. Mr. Prasanta Kumar Naik Page 3 of 3

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