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Ramesh Kumar Sharma vs Northern Railway Firozpur on 13 April, 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/NRALF/A/2021/101733 -UM

Mr. Ramesh Kumar Sharma

                                                                            ....अपीलकताा/Appellant
                                            VERSUS
                                              बनाम



CPIO,
Nodal Officer (RTI Cell)
Northern Railway Sr Divisional Material Manager
Firozpur-152001



                                                                            प्रद्वतवादीगण /Respondent

Date of Hearing       :             11.04.2022
Date of Decision      :             13.04.2022

Date of RTI application                                                   23.10.2020
CPIO's response                                                           Not on record
Date of the First Appeal                                                  23.11.2020
First Appellate Authority's response                                      Not on record
Date of diarized receipt of Appeal by the Commission                      12.01.2021

                                           ORDER

FACTS The Appellant vide RTI application sought information on 02 points, as under:-

Dissatisfied due to non-receipt of any reply from the CPIO, the appellant approached the FAA. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Mr. Ramesh Kumar Sharma participated through AC, Respondent: Mr. Abhijit Gupta, APO, participated through AC.

The Appellant while reiterating the contents of the RTI Application stated that he had sought copies of regular salary bill of Gazatted officers for the month of April 2018 signed by Sh. Vinay Kumar etc. He further stated that an improper reply was furnished by the Respondent which could not fulfil his purpose. He requested the Commission to direct the public authority to furnish satisfactory information.

The Respondent submitted that vide letter dated 16.05.2021, they had furnished a reply as per the provisions of RTI Act. The Appellant countered the claim of the Respondent and stated that he has not received the above said reply of the Respondent.

The Commission was in receipt of a written submission by the Respondent dated 07.04.2022 which is taken on record.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission directs the CPIO to furnish a precise and an updated revised reply to the Appellant along with the copy of their replies dated 16.05.2021 & 07.04.2022 on his email address, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.

The Appeal stands disposed accordingly.

(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-पजं ीयक) 011-26182598 द्वदनांक / Date: 13.04.2022 Page 3 of 3