Central Information Commission
Amarsingh A Singh vs Ministry Of Railways on 6 March, 2017
CENTRAL INFORMATION COMMISSION
Club building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi- 110067.
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Email: [email protected]
In the matter of:
Amarsingh A Singh
Ayodhya Bhavan, Gandhi Nagar, Bhusawal,
Distt. Jalgaon- 425201 Maharashtra
...Appellant
VS
Central Public Information Officer
The D.D. (PG) & CPIO, Railway Board
Office, Rail Bhawan, New Delhi- 110001
&
Central Public Information Officer
The Dir. Of Establishment Chairman of
Railway Board Office, Rail Bhawan, New
Delhi
&
Central Public Information Officer
The APIO-37 & Dy. Esstt. (N), M/o
Railway Railway Board, New Delhi
...Respondents
Dates
Sl No File No. RTI date CPIO reply First Appeal FAA Order Second
Appeal
1 CIC/VS/A/2015/001835 17.02.2015 16.03.2015 31.03.2015 28.05.2015 03.07.2015
2 CIC/VS/A/2015/001838 17.02.2015 16.03.2015 15.04.2015 28.05.2015 03.07.2015
Date of hearing : 22.02.2017
Information sought:
The appellant had sought certified copies of rule in connection with inter railway mutual transfer and other related information.
Grounds for Second Appeal The CPIO did not provide the desired information.
1
Order
Appellant : Absent
Respondent : Rep. of CPIO, Shri S.Sain, SO
During the hearing the respondent CPIO submitted that they had provided the requisite reply vide their letters dated 16.03.2015 in connection with the RTI applications dated 17.02.2015 in both the cases.
The appellant was not present to challenge the contention of the respondent PIO.
On perusal of the case record, it was seen that reply provided was just and proper. Hence interference of the Commission is not called for in the instant appeal case.
With the above observation, both the appeals are disposed of.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2