Central Information Commission
Mr.Visakha Singh vs Ministry Of Railways on 21 August, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/00823
Date of Hearing : August 21, 2012
Date of Decision : August 21, 2012
Parties:
Videoconference
Appellant
Shri Visakha Singh
S/o Shri Mithu Singh
26888, Street No. 1
½ Back Side, Nagar Nigam
Tubewell, Near Narbana Road
Guru Amardas Nagar
Bhatinda
Punjab
The Appellant was heard via audio on his request.
Respondents
Northern Railway
Baroda House
New Delhi
Represented by: Shri D.S. Bhatia, Dy. CVO.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/C/2012/000823
ORDER
Background
1. The Applicant filed his RTIapplication (dated 03.12.2011) with the PIO, Northern Railway, New Delhi seeking certain information about the processing and the outcome of his complaint dated 22.02.2010 to the General Manager (Vigilance). The PIO on 05.01.2012 transferred this application to the PIO, Northern Railway, Ambala since the subject matter of the information sought by the Applicant pertained to the Ambala office. The Appellant, however, did not receive any reply from the Ambala office and thus filed the present petition before the Commission on 18.02.2012 against nonsupply of the desired information. Decision
2. During the hearing, the Appellant stated that he has not yet received any reply from the PIO, Ambala. The Respondents stated that the Appellant had sought information about D&AR case against him which is being dealt by Ambala office and that, therefore, they had transferred the Appellant's RTIapplication along with his complaint to the PIO, Ambala for response.
3. Considering the Appellant's case here which is completely administrative in nature, it is considered fit to remand this matter to the First Appellate Authority, Ambala for a decision after hearing all the parties.
4. The matter is accordingly remanded back to the Appellate Authority, Ambala with a direction that he shall grant an opportunity of being heard by him(FAA) to the Appellant and pass a speaking order in the matter within 4 weeks of receipt of this order. He should take on record an explanation from the PIO, Ambala for not responding to the Appellant's RTIapplication and record his findings in the speaking order, a copy of which is to be shared with the Commission.
5. Appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Visakha Singh S/o Shri Mithu Singh 26888, Street No. 1 ½ Back Side, Nagar Nigam Tubewell, Near Narbana Road Guru Amardas Nagar Bhatinda Punjab
2. The Appellate Authority/ADRM (copy of complaint along with its enclosures) DRM office Northern Railway Ambala Cantt Ambala
3. Public Information Officer Dy. CVO/M Northern Railway Vigilance Branch Headquarters office Baroda House New Delhi
4. Officer incharge, NIC