Central Information Commission
Jitender Kumar vs East Central Railway (Hajipur) on 27 June, 2017
CENTRAL INFORMATiON COMMISSION Club building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi" 110067. Tel: 011 - 26182593/26182594 Email: [email protected] File No : CIC/AB/A/2016/000771--AB In the matter of: Jitender Kumar East Central Railway, afieagmafidm/W Mugalsarai Uttar Pradesh ...Appellant VS Central Public Information Officer P10 / Sr. DPO East Central Railway, DRM'S Office, European Colony, Mughal Sarai, Uttar Pradesh - 232101 ...Respondent Dates RTl application : 11.12.2015 CPIO reply : 11.02.2016 First Appeal : 27.01.2016 FAA Order : Not on record Second Appeal : 20.04.2016 Date of hearing : 21.06.2017 Facts:
The appellant sought information on 4 points relating to the LDCE quota reserved for physically challenged employees in accordance with Railway Rules. The CPIO replied on 11.02.2016. The appellant being aggrieved with the reply filed first appeal on 27.01.2016. The FAA'S order is not on record. The appellant filed second appea1 before this Commission on 20.04.2016.
Grounds for Second Appeal The CPIO did not provide the desired information. 1 Order Appeliant : Absent Respondent : P10, Shri Devesh Kumar, COS During the hearing the respondent PIO submitted that they had provided the requisite information vide their letter dated 11.02.2016 which is just and proper and the case should be dismissed.
The appellant was not present to plead his case. On perusal of the case record, it was seen that though proper information was provided, copy of the relevant railway manual/circular/guidelines was not provided to the appellant. A more comprehensive repiy should have been provided to the appellant. The respondent CPIO is directed to provide revised point wise reply complete in ail respects to the appellant as available on record eg. copy of railway 1nannallcircular/guideiines free of charge u/s 7(6) of the RTI Act Within 15 days of the receipt of the order.
The respondent CPIO is further directed to send a repelt containing the copy of the revised reply and the date of despatch of the same to the RTI appellant within 07 days thereafter to the Commission for record.
With the above directiou, the appeal is disposed of. Copies of the order be sent to both the parties free of cost. [Amitava Bhattacharyya] Information Commissioner Authenticated true copy (AK. Talapatra) Deputy Registrar