Indian Kanoon - Search engine for Indian Law

Central Information Commission

Lallu Narayan Sharma vs North Western Railway on 28 October, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                      के न्द्रीय सच
                                                  ू ना आयोग
                          Central Information Commission
                                   बाबा गगं नाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                            नई निल्ली, New Delhi - 110067

द्वितीय अपील संख्या / Second Appeal No.:- CIC/NWRLY/A/2021/150761-UM

Mr. Lallu Narayan Sharma,

                                                                       ....अपीलकताा/Appellant

                                         VERSUS
                                           बनाम

CPIO,
The PIO & Sr. DFM
O/o The Public Information
Officer, North Western
Railway, Jaipur Division,
Jaipur, Rajasthan- 302006

                                                                 ....प्रद्वतवादीगण /Respondent

Date of Hearing     :            18.10.2022
Date of Decision    :            27.10.2022



Date of RTI application                                                11.08.2021
CPIO's response                                                        19.08.2021
Date of the First Appeal                                               03.09.2021
First Appellate Authority's response                                   13.09.2021
Date of diarized receipt of Appeal by the Commission                   25.11.2021

                                        ORDER

FACTS The Appellant vide his RTI application sought information on following points:

The CPIO vide letter dated 19.08.2021 furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 13.09.2021 furnished a reply to the appellant. Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: The appellant attended the hearing through VC. Respondent: The respondent Shri Lalit Kumar Bagherwal, Senior Divisional Engineer, NWR attended the hearing through VC.

The Appellant reiterated the contents of the RTI application and submitted that information was wrongly denied to him by the CPIO. The Respondent present during the hearing submitted that a suitable response in accordance with the provisions of the RTI Act, 2005, had already been furnished to the Appellant. The respondent further stated that the information sought by the appellant pertains to a third part and hence it was denied to him.

DECISION:

Keeping in view the facts of the case and the submissions made by both parties and after perusal of the documents available on record, the Commission observes that the RTI Act cannot be allowed to become a platform for resolving personal agendas or settling personal scores. Therefore, the Commission advises the appellant to be more careful in the future. The Commission also agrees with the submission of the Page 2 of 3 respondent that an appropriate reply as per the RTI Act, 2005 had already been furnished by the Respondent, and hence no further intervention by the Commission is required in the matter.

The Appeal stands disposed of accordingly.

                                                         (Uday Mahurkar) (उदय माहूरकर)
                                             (Information Commissioner) (सच        ु )
                                                                          ू ना आयक्त
Authenticated true copy

(अद्विप्रमाद्वणतएवंसत्याद्वपतप्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पजं ीयक) 011-26182598 द्वदनांक / Date: 27.10.2022 GS Page 3 of 3