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Central Information Commission

Sanjeev vs Northern Railway Firozpur on 27 April, 2018

                               क य सूचना आयोग
                    CENTRAL INFORMATION COMMISSION
                               बाबा गंगानाथ माग
                            Baba Gangnath Marg,
                          मु नरका, नई द ल -110067
                         Munirka, New Delhi-110067
                         Tel: 011 - 26182593/26182594
                        Email: [email protected]

File No.: CIC/NRALF/A/2017/186563

In the matter of:
Sanjeev



                                                                ...Appellant
                                          VS

PIO and Sr. DMM, Northern Railway,
DRM's Office, Cantonment Area, Ferozepur, Punjab-152001
       &
Divl Operating Manager (G)/PIO, DRM's Office,
Northern Railway, Cantonment Area, Ferozepur, Punjab-152001
       &
Sr DFM, DRM's Office, Northern Railway,
Cantonment Area, Ferozepur, Punjab-152001
                                                              ...Respondents
                                  Dates
RTI application            :      25.07.2016
CPIO reply                 :      Not on Record
First Appeal               :      14.09.2016
FAA Order                  :      Not on Record
Second Appeal              :      17.11.2016
Date of hearing            :      19.04.2018
Facts:

The appellant vide RTI application dated 25.07.2016 sought information regarding details of action taken on his complaint dated 16.06.2016 and other related information. The CPIO's reply and the First Appellate Authority (FAA)'s order were not on record. Aggrieved with the non-supply of the desired information from the respondent authority, the appellant filed second appeal 1 under the provision of Section 19 of the RTI Act before the Central Information Commission on 17.11.2016.

Grounds for Second Appeal The CPIO did not provide the desired information.

Order
      Appellant :          Present
      Respondent :         Shri Amit Rana,

Senior Divisional Material Manager cum PIO, Northern Railway During the hearing, the respondent PIO submitted that the complaint dated 16.06.2016 was never received in the office of the Ferozepur division.

The respondent CPIO is accordingly directed to affirm on affidavit to the Commission that the complaint dated 16.06.2016 was never received in the office of the Ferozepur division by the public authority concerned within 07 days of the receipt of the order.

The appellant submitted that he had not received any reply from the respondent authority concerned.

Be that as it may, since no desired information was provided to the appellant in the present case, the respondent CPIO is directed to provide revised point wise reply i.e. details of action taken on his representation dated 16.06.2016 complete in all respects to the appellant as available on record in the form of certified true copies of the documents sought e.g. note sheets, letters, correspondences, e-mails etc.(legible copies), free of charge u/s 7(6) of the RTI Act within 15 days of the receipt of the order. For this purpose, the concerned CPIO/PIO, can take assistance of any other office/department u/s 5(4) of the RTI Act.

The respondent CPIO is further directed to send a report containing the copy of the revised reply and the date of despatch of the same to the RTI appellant within 07 days thereafter to the Commission for record.

With the above observation/direction, the appeal is disposed of. Copies of the order be sent to the concerned parties free of cost.

[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 3