Central Information Commission
H K Mishra vs Railway Board on 27 July, 2020
CIC/RAILB/A/2018/161611
के ीयसूचनाआयोग
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/2018/161611
H K Mishra ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/o Railways,
Railway Board, RTI Cell,
Rail Bhawan, New Delhi ... ितवादीगण /Respondents
Relevant dates emerging from the appeal:
RTI : 24.03.2018 FA : 19.05.2018 SA : 10.10.2018
Hearing : 28.04.2020 &
CPIO : 02.05.2018 FAO : 28.07.2018
14.07.2020
Following were present:
Appellant: Absent.
Respondent: Shri Jitendra Kumar, D.D.F. (E), Railway Board, heard over the
phone.
Page 1 of 4
CIC/RAILB/A/2018/161611
ORDER
Information sought:
The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/o Railways, Railway Board, RTI Cell, New Delhi seeking information on six points pertaining to his complaint dated 15.01.2018 and payment of TA Bills/Conveyance Bills, including, inter-alia;
"1. Provide certified copy of the action taken on the complaint dated 15.01.2018 which was addressed to Shri Ashwani Lohani, CRB Railway Board, New Delhi against G.R. Ahirwar, Sr. Personnel Officer, Wagon Repair Workshop, NC Railway Jhansi,
2. Copy of instructions issued in making payment of TA bills/ Conveyance bills to Retired ARE as admissible in terms of Railway Board letter no. F(E)I/98/AL-28/20 dated 01.02.1999 RBE No. 14/99,
3. Instructions with regards to the submission of TA bills/Conveyance Allowance of ARE retired from Jhansi Workshop, CWM Office in cases where service of ARE has been rendered to the C.Os of other department i.e. Division and Medical Departments".
And other related information.
As per appellant's version the CPIO's and FAA's reply is not on record. Hence, this present appeal filed by the appellant.
Page 2 of 4CIC/RAILB/A/2018/161611 Grounds for Second Appeal:
The appellant filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that no information has been provided to him and requested the Commission to direct the CPIO to provide the information sought for and take appropriate legal action against the CPIO.
Hearing on 28.04.2020:
The appellant's representative, Shri Sandeep Kumar Mishra, and the respondent, Ms. Sonali Sharma, Joint Director/Finance Estt., M/o Railways, Railway Board, RTI Cell, New Delhi attended the hearing through audio conferencing.
The appellant's representative submitted that his father (appellant) had met with an accident and is in the state of comma. He requested the Commission to adjourn the matter. The Commission, considering the request of the appellant, adjourned the matter to 14.07.2020.
Hearing on 14.07.2020:
An email dated 14.07.2020 has been received from the S/o. H.K. Mishra wherein he informed the Commission about the sudden demise of Sh. H.K. Mishra (appellant) on 13.07.2020 and requested to postpone the hearing.
Interim Decision:
Considering the request of the appellant's representative Sh. Sandeep Mishra and unvaoidable circumstances, the matter is adjourned. The Commission directs the Registry of this Bench to issue a fresh notice for hearing to the parties concerned.Page 3 of 4
CIC/RAILB/A/2018/161611 Copy of the interim decision be provided free of cost to the parties.
The matter is, hereby, adjourned.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date 14.07.2020 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) Railway Board, RTI Cell, Room No 507-A, Rail Bhawan, Raisina Road, New Delhi-110001
2. The Central Public Information Officer (CPIO), Railway Board, RTI Cell, Room No.- 507, Rail Bhawan, Ground Floor, New Delhi-110001
3. Shri H K Mishra Page 4 of 4