Central Information Commission
Mr.Brij Mohan vs Ministry Of Railways on 2 September, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001588
Date of Hearing : September 2, 2011
Date of Decision : September 2, 2011
Parties:
Applicant
Shri Brij Mohan
H.No.108B
RCF Colony
Kapurthala
Punjab 144 602
The Applicant was present during the hearing
Respondents
Rail Coach Factory
Kapurthala
Punjab
Represented by : Shri Virendra Kumar Vij, PIO & PRO
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001588
ORDER
1. The Present petition dt.18.6.11 emanates from the denial of supply of the letter No.M./108/10 dt.8.8.09 issued by the office of CME/RCF to the Sr.Security Commissioner/RPFRCF regarding ban on the entry of Shri Sat Pal, Liasoning Agent in RCF Premises by the PIO vide his letter dt.8.10.10 in response to Appellant's RTI Application dt.10.9.10. The Appellate Authority in his response to the first appeal dated 4.11.10 upheld the decision of the PIO in his reply dated 22.3.11.
2. During the hearing, the Appellant submitted that he had lodged an FIR against the third party to the Public Authority and that he has a right to be informed about the action taken on his complaint and therefore the letter dt.8.8.09 which was based on his complaint, ought to be provided to him.
3. The Commission is of the opinion that the Complainant has every right to know what action has been taken on his complaint and that the letter by no means can therefore be considered as personal information belonging to a third party and hence directs the PIO to furnish a copy of the said letter to the Appellant by 2.10.11.
4. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Brij Mohan H.No.108B RCF Colony Kapurthala Punjab 144 602
2. The Public Information Officer Rail Coach Factory Kapurthala Punjab
3. The Appellate Authority Rail Coach Factory Kapurthala Punjab
4. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.