Krishnamurti M. vs Western Railway Mumbai on 5 December, 2019

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Central Information Commission

Krishnamurti M. vs Western Railway Mumbai on 5 December, 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/WRAIL/A/2018/122647

Krishna Murti M.                                              ... अपीलकता/Appellant


                                     VERSUS
                                      बनाम


CPIO, M/O. Railways, Western                              ... ितवादीगण /Respondent
Railway, Ahmedabad.



Relevant dates emerging from the appeal:

RTI : 05-12-2017            FA     : 08-02-2018            SA: 11-04-2018
CPIO : 12-01-2018,12-02-
                         FAO : Not on Record               Hearing: 04-12-2019
2018

                                    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, Western Railway, Ahmadabad seeking following information on 7 points:-

"1.List of workers according to trade working in store workshop Sabarmati.

2. Details of cadre for the post of cleaner to assist the driver in store workshop Sabarmati.

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3. Certified copy of log book of vehicle no.GJ-4G-5104(from date 01-04-2017 to 30-11-2017) etc.."

2. The CPIO responded on 12.01.2018. The appellant filed the first appeal dated 08.02.2018 which was not disposed of by the first appellate authority. Thereafter, he filed a second 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. Krishna Murti M. attended the hearing through video conferencing. Mr. N. Solanki, APO participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.

4. The appellant stated that the respondent should be directed to provide the sought for information.

5. 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 12.01.2018 and 12.02.2018 along with the enclosures related to log book, list of workers according to trade and details of joint meeting held in store workshop of Sabarmati. The given reply was also read out by the respondent.

Decision:

6. This Commission after considering submissions of both the parties and perusal of record observes that due information, as available in records, has been provided to the appellant vide letter dated 12.01.2018 and 12.02.2018 along with the enclosures and agrees with the response given by the respondent. Hence, no further intervention of Commission is required in the matter.

7. With the above observations, the appeal is disposed of.

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8. 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 04-12-2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 3 of 4 Addresses of the parties:

1. The CPIO, M/O. Railways, AMM (G-II) & Nodal PIO, Western Railway, O/o. The Assistant Materials, Manager, General Stores Depot, Sabarmati, Ahmedabad-380019, Gujarat.

2. Mr. Krishna Murti M. Page 4 of 4

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