Central Information Commission
Mr. K. Sivasankaran vs Southern Railway on 2 June, 2009
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2009/000803/3529
Appeal No. CIC/SG/A/2009/000803
Relevant Facts emerging from the Appeal:
Appellant : Mr. K. Sivasankaran,
16A railway Colony,
MetturDam Pin-636 406,
Mettur, Salem Dt.
Respondent : Ms. Chandrika Jayasankar, PIO,
Southern Railway, Divisional Office, Salem Division, Suramangalam P.O, Salem PIN.63605 RTI application filed on : 14.10.2008 PIO replied : 26.11.2008 First Appeal filed on : 16.12.2009 First Appellate Authority reply : Not mentioned Second Appeal received on : 18.04.2009 Information Sought:
The Appellant had sought for information regarding payments. Name of authority, reasons for defective payments are made, reasons why my name was not listed and actions taken against receipt of Pay slips regularly for an employ who is not listed in any of the Station records.
The reply of PIO:
The RTI Act does not cast on the public authority any obligation to answer queries in which the petitioner attempts to elicit answers to this questions with prefixes, such as , why, what ,when, how and whether The First Appellate Authority ordered: Not mentioned.
Relevant Facts emerging during Hearing: The following were present:
Appellant : Mr. K. Sivasankaran Respondent : Ms. Chandrika Jayasankar, PIO The PIO will give the following information to the appellant: 1- If there is any order from the Labour Commission authorizing and cut in the increment of the applicant; it will be provided. If there is no such order this should be stated.
2- If there is any order from the Labour Commission authorizing forfeiture of the leaves standing in the credit of the applicant, it will be provided. If there is no such order this should be stated.
3- If there is any order from the Labour Commission authorizing forfeiture provident fund interest of the applicant, it will be provided. If there is no such order this should be stated.
Decision:
The Appeal is allowed.
The PIO will give the information stated above to the appellant before 15 June 2009.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 2nd June 2009 (In any correspondence on this decision, mentioned the complete decision number.) (Ran)