Central Information Commission
Brajesh Kumar vs Railway Board on 13 August, 2020
CIC/RAILB/A/2018/169199
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/RAILB/A/2018/169199
In the matter of:
Brajesh Kumar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO , ... ितवादीगण /Respondent
Cum CPIO-131 & DD(G),
Ministry of Railway,
Railway Board, RTI CELL,
(Registration & Coordination),
Room No. 507, 5th Floor,
Rail Bhawan,
New Delhi - 110 001
Relevant dates emerging from the appeal:
RTI : 17.04.2018 FA : 22.05.2018 SA : 27.11.2018
CPIO : 08.08.2018 &
FAO : Not on record Hearing : 04.08.2020
03.08.2018
Page 1 of 7
CIC/RAILB/A/2018/169199
The following were present:
Appellant: Absent.
Respondent: Shri Raj Kumar, Dy, Director, CPIO, heard over the phone
ORDER
Information Sought:
The appellant filed an RTI application on 17.04.2018 seeking information on six points pertaining to application of concession to partially blind persons including, inter-alia;
1) If a person has 40% disability that is VH (Visually Handicapped), then what percentage of concession will be received if railway concession is given?,
2) If in the railway concession certificate form it is written as a complete blind person, will the 40% VH also have the same railway concession as the completely blind person,
3) If a person whose disability is in 40% VH, then whether there will be a Railway E-Certificate, if yes, then where application has to be made and what documents have to be attached with the application, And other related information.Page 2 of 7
CIC/RAILB/A/2018/169199 The CPIO, vide letter dated 08.08.2018 & 03.08.2018, replied to the RTI application to the application. Being dissatisfied, the appellant filed first appeal dated 22.05.2018 which was not disposed of by the FAA. Grounds for Second Appeal:
The appellant filed second appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the respondent. He requested the Commission to direct the CPIO to provide the information sought for.
Submissions made by Appellant and Respondent during Hearing:
The appellant remained absent during the hearing despite notice.
The respondent submitted before the Commission that vide letter dated 08.08.2018 & 03.08.2018 information sought was provided along with the enclosures to the appellant as per record available in their office through registered post as well as the same reply has also been uploaded against RTI application registered online.
The written submission dated 27.07.2020 filed by the respondent were taken on record.
Decision:
The Commission, after hearing the submissions of both the parties and perusing the records, observes that due information had been provided to the appellant by the respondent vide letters dated 08.08.2018 & 03.08.2018. Hence, no further intervention of the Commission is required in the matter.Page 3 of 7
CIC/RAILB/A/2018/169199 With the above observations, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties The Second Appeal, hereby, stand disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date 04.08.2020 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) Cum AD(PG), Ministry of Railway, Railway Board, RTI CELL, (Registration & Coordination), Room No. 507, 5th Floor, Rail Bhawan, New Delhi - 110 001 Page 4 of 7 CIC/RAILB/A/2018/169199
2. The Central Public Information Officer Cum CPIO-131 & DD(G), Ministry of Railway, Railway Board, RTI CELL, (Registration & Coordination), Room No. 507, 5th Floor, Rail Bhawan, New Delhi - 110 001
3. Mr. Brajesh Kumar Page 5 of 7 CIC/RAILB/A/2018/169199 Page 6 of 7 CIC/RAILB/A/2018/169199 s Page 7 of 7