P. Upendra Rao vs South Eastern Railway (Kolkata) on 29 March, 2019

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Central Information Commission

P. Upendra Rao vs South Eastern Railway (Kolkata) on 29 March, 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/SERLK/A/2017/156066

P. Upendra Rao                                            ... अपीलकता/Appellant


                                    VERSUS
                                     बनाम


1. CPIO, M/O. Railways,                                   ... ितवादी/Respondent
South Eastern Railway, Kharagpur
Workshop, Kharagpur.

Relevant dates emerging from the appeal:

RTI : 21.04.2017           FA      : 06.06.2017         SA: 11.08.2017

CPIO : 07.10.2017          FAO : 12.07.2017             Hearing: 29.03.2019

                                   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, South Eastern Railway, Kharagpur Workshop, Kharagpur seeking following information:-

1. "Attested copy of 'as drawn' and 'to be drawn' vetted statement including copy of memo/office order etc.

2. Latest status of process of payment of revised settlement dues viz.

(a) revised PPO, (b) difference of encashment of leave salary, (c) difference of commutation of pension & (d) difference of DCRG."

2. As the CPIO had not provided the requested information within a period of 30 days, the appellant filed the first appeal dated 06.06.2017 which was disposed of by the first appellate authority on 12.07.2017. Thereafter, he filed a second Page 1 of 3 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. P. Upendra Rao was not present despite notice. Mr. G. S. Gupta, Dy. Chief Mechanical Engineer 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 letter dated 07-10-2017. 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 letter dated 07-10-2017 and hence, no further intervention of the Commission is required in the matter.

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 29-03-2019 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, O/O. The Dy. Chief Mechanical Engineer (Production), South Eastern Railway, Kharagpur Workshop, Kharagpur.

2. P. Upendra Rao Page 3 of 3

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