Central Information Commission
Mr.Sunil Arora vs Ministry Of Railways on 10 April, 2013
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/002461
Date of Hearing : April 10, 2013
Date of Decision: April 10, 2013
Parties:
Appellant
Shri Sunil Arora,
Social & RTI Activist,
Wasti Ram Gali,
Baba Deep Singh Market,
Dhab Wasti Ram,
Amritsar143006
The Appellant was not present.
Respondents
Northern Railway,
Divisional Railway Manager's Office,
Personnel Branch,
Firozepur Division,
Firozepur
Represented by: Shri Nathu Ram, Sr. DMM
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/002461
ORDER
Background
1. The Applicant filed an RTIapplication (dated 28.02.2012) with the PIO, Northern Railway, Ferozepur seeking information against 4 points as follows:
a) Provide the duty and physical presence of ATM/ASR on 16.02.2012, 17.02.2012, 19.02.2012, 20.02.2012, 23.02.2012, 24.02.2012, 27.02.2012 & 28.02.2012.
b) Provide the object of his duty at inspecting station other than Amritsar on 16, 19, 20, 23, & 27.02.2012.
c) Provide the certified copy of inspection note and surprise check report conducted by ATM/ASR on 16, 20, 23, and 27.02.2012, while on duty.
d) Provide the certified list of allotment of HOR quota for the period from 19.02.2012 to 27.02.2012 of all trains and name, cellphone number of the competent authority who allotted the said HOR Quota.
2. On not receiving any reply from the PIO, the Complainant filed his complaint before the Commission on 16.05.2012 in response to which the Commission directed the PIO vide order dated 17.09.2012 to furnish the information to the Complainant within 1 week of receipt of this order.
3. The Commission thereafter received a complaint dated 11.11.2012 stating that the PIO has not furnished the information till 11.11.2012. The Commission therefore held a hearing on 10.04.2013 to dispose off the complaint.
Decision
4. The Respondent submitted during the hearing, that the Appellant was requested well within the stipulated time frame to pay additional fees of Rs. 80/ for the information. This letter was however returned by the postal authorities since it seems that the address given by the Appellant in his RTI application was incomplete as he had left out "Baba Deep Singh Marg" in the address.
5. According to the Respondent, after receiving the Commission's order dated 17.09.2012 on 15.10.2012 they had once again requested the Appellant vide letter dated 19.10.2012 to deposit the additional fees which he has not done and has instead approached the Commission with a complaint. The Respondent produced the registered letter returned to them having the incomplete address as given by the Appellant himself, in his RTI application.
6. The Commission having noted that there was no deliberate attempt on the part of the PIO to obstruct supply of information to the Appellant, directs the Appellant to deposit the additional fees within 5 days of receipt of this order and the PIO to provide the 40 pages of information within 10 days of receipt of the additional fees.
7. Appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Sunil Arora, Social & RTI Activist, Wasti Ram Gali, Baba Deep Singh Market, Dhab Wasti Ram, Amritsar143006
2. Public Information Officer (RTI) Northern Railway, Divisional Railway Manager's Office, Personnel Branch, Firozepur Division, Firozepur
4. Officer incharge, NIC