Central Information Commission
T K Srinivasulu vs Ministry Of Railways on 6 July, 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/VS /C/2015/000326-AB
In the matter of:
T K Srinivasulu
Flat No. - 202, 10-2-91/87, Street
No. -7,West Maredpally,
Secunderabad -500026.
...Complainant
Vs.
Central Public Information Officer
PIO / Sr. DPO
Senior Divisional Personnel Officer /
Secunderabad Sanchalan Bhawan,
Secunderabad Division, South Central
Railway, Secunderabad, Telangana,
India - 500071.
...Respondent
Dates
RTI application : 12.08.2015
CPIO reply : Not on record
First Appeal : Not on record
FAA Order : Not on record
Complaint : 24.09.2015
Date of hearing : 30.06.2017
Facts:
The complainant vide RTI application dated 12.08.15 sought information regarding applicability of the provisions of Sec 60 of the Civil Procedure Code in the present case, i.e. whether Sec 60 C.P.C is binding on all the Drawing & Disbursing officers and reason for attachment of salary of the appellant for executing a private decree, i.e. of one in favour of 1 one Sh. Gerard D Cruize. The complainant requested for information and penal action against the CPIO in his complaint dated 24.09.2015 filed before the Commission.
Grounds for Complaint The CPIO did not provide the desired information.
Order
Complainant : Absent
Respondent : PIO, Shri Srinivas Naik, DPO
During the hearing the respondent PIO submitted that the requisite reply had been provided on 22.06.2017 after the receipt of the CIC's hearing notice because at that particular point of time, no RTI application dated 12.08.2015 was received by the respondent, hence no reply could be provided to the Complainant.
The complainant was not present to plead his case.
In view of this, the then respondent CPIO is directed to submit an affidavit affirming the submission of the PIO made before the Commission on 30.06.2017 i.e. the said RTI application dated 12.08.2015 was never received in their office, to the Commission with a copy duly endorsed to the complainant within 15 days of the receipt of the order.
With the above direction, the complaint is disposed of.
Copies of the order be sent to both the parties free of cost.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2 3