Central Information Commission
Mranil Kumar Khater vs Ministry Of Railways on 12 June, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/AD/C/2013/000018/VS/07123
Appeal No.CIC/AD/C/2013/000018/VS
Dated: 13.06.2014
Appellant: Shri Anil Kumar Khater,
R/o 83, R.K. Street, Flt No.007, Anand
Bhawan, P.O. Uttarpara712258,
Distt. Hooghly.
Respondent: Central Public Information OfficerIII,
Railway Board, M/o Railway,
Room No.471, 4th Flr, Rail Bhawan,
New Delhi110 001.
Date of Hearing: 12.06.2014
ORDER
RTI application:
1. The appellant filed an RTI application on 04.06.2010 seeking information pertaining to rail projects of certain States. The appellant filed a second appeal on 12.10.2011 with the Commission.
Hearing:
2. The appellant and the respondent both did not participate in the hearing.
3. From the material available on record, it is evident that the appellant has sought information in his RTI application of 04.06.2010 on the following:
(i) since last 15 years how many rail projects were sanctioned with details, e.g., gauge conversion, new rail projects and how many new trains started after terminal capacity fully utilized from the State of Bihar and West Bengal which were economically not viable and rejected earlier;
(ii) under which policy these rail projects were considered;
(iii) whether the Ministry has the same procedure for the State of Rajasthan;
(iv) how many rail projects of Rajasthan are pending with regard to the criteria mentioned above;
(v) whether the Ministry has any ground to prejudge feasibilkity of the proposed rail routes without survey;
(vi) how many rail projects of Rajasthan are lagging behind the schedule;
(vii) whether any new trains will be announced after feasibility of the said rail route;
(viii) what is the plan to complete the socially desirable projects; and
(ix) what is the future plan for churu and nagaur dist. Of Rajasthan.
4. This matter will be covered under section 7(9) of the RTI Act. In this light, no further action is required.
Decision:
5. No further action is required in the matter.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer