Central Information Commission
Mr.B K Minz vs Ministry Of Railways on 24 March, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000337
Date of Hearing : March 24, 2011
Date of Decision : March 24, 2011
Parties:
Applicant
Ms.B.K.Minz
Joint Secretary
Ministry of Railways
Railway Board
Rail Bhawan
New Delhi
The Applicant was present during the hearing.
Respondents
The Public Information Officer
Ministry of Railways
CPIOII
Railway Board
Rail Bhawan
New Delhi
Represented by : Shri Shiv Dan Singh, CPIO & Jt. Secretary (Gaz.)
Ms.G.Priya Sudarsan, Under Secretary
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
The Commission on review of the information sought and after hearing the submissions by both sides directs
the PIO to allow inspection of the relevant file containing CRB's orders etc. in connection with the
representation of the Appellant and to provide her with copies of documents/file notings required by her, free
of cost.
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000337
ORDER
Background
1. The Applicant filed an RTI application dt.10.5.10 with the PIO, Ministry of Railways seeking the following information with regard to the representation dt.17.12.10 submitted to Cabinet Secretary which was forwarded to Chairman, Railway Board regarding discrimination meted out in assignment of seniority/promotion visàvis Direct Recruit SC/ST officers of RBSS:
i) Orders given by Chairman, Railway Board on representation
ii) Present status of the case along with file No.
iii) Copy of the file notings recorded on the subject.
Shri S.K.Singh, APIOII replied on 7.6.10 stating that the RTI application has been referred to the concerned Directorates and as soon as the information is made available, the same would be conveyed. On not receiving any reply, the Applicant filed an appeal dt.9.7.10 with the Appellate Authority reiterating her request for the information and on still not receiving any reply, filed a second appeal dt.30.11.10 before CIC.
Decision
2. The Commission on review of the information sought and after hearing the submissions by both sides directs the PIO to allow inspection of the relevant file containing CRB's orders etc. in connection with the representations of the Appellant and to provide her with copies of documents/file notings required by her, free of cost. The information to be provided by 25.4.11 and the Appellant to submit a compliance report to the Commission by 1.5.11.
3. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Ms.B.K.Minz Joint Secretary Ministry of Railways Railway Board Rail Bhawan New Delhi
2. The Public Information Officer Ministry of Railways CPIOII Railway Board Rail Bhawan New Delhi
3. The Appellate Authority Ministry of Railways O/o Advisor (Staff) Railway Board Rail Bhawan New Delhi
4. Officer Incharge, NIC