Narendra Agarwal vs Ministry Of Railways on 7 March, 2019

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Central Information Commission

Narendra Agarwal vs Ministry Of Railways on 7 March, 2019

Bench: Neeraj Kumar Gupta

                                 के   ीय सूचना आयोग
                         Central Information Commission
                             बाबा गंगनाथ माग,मुिनरका

                         Baba Gangnath Marg, Munirka
                            नई   द ली, New Delhi - 110067

िशकायत सं या / Complaint No. CIC/MORLY/C/2017/602920

Narendra Agarwal                                        ...िशकायतकता /Complainant

                                      VERSUS
                                       बनाम

1. CPIO, M/o. Railways,                                     ... ितवादीगण /Respondents
Railway Board, New Delhi.

2. CPIO, M/o. Railways,
North-Western Railway, Jaipur,
Rajasthan

Relevant dates emerging from the complaint preferred Under Section 18(3) of the
RTI Act, 2005:

RTI : 07.02.2017            FA      : Not on record          Complaint: 04.06.2017

CPIO : Not on record        FAO : Not on record              Hearing: 05.03.2019

                                     ORDER

1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/o. Railways, Railway Board, New Delhi seeking information on four points, including, inter-alia, (i) copy of note document of current NWR route projects undertaken for RE; and (ii) copy of calculation statement of projected RoR for the routes, etc.

2. Due to non-receipt of response from the CPIO, the complainant filed a complaint before the Commission on the ground that information has not been Page 1 of 3 provided to him. The complainant requested the Commission to direct the respondent to provide complete information to him and action should be taken against the respondent.

Hearing:

3. The complainant was not present despite notice. The respondent no. 1, Shri Harpreet Singh, Director was present in person. The respondent no. 2, Shri Anupam Kumar, PIO participated in the hearing through video-conferencing.

4. The respondents stated that they have informed the complainant that the information sought by him is voluminous in nature. They have advised the complainant to inspect the records in their office. The respondents stated that the complainant has not approached them for inspection of relevant files.

Decision:

5. The Commission, after hearing the submissions of the respondents and after perusal of records, agrees with the reply given by the respondents. Hence, no further intervention of the Commission is required in the matter.

6. With the above observations, the complaint is disposed of.

7. Copy of the decision be provided free of cost to the parties.

Neeraj Kumar Gupta (नीरज कु मार गु ा ) Information Commissioner (सू सूचना आयु ) दनांक / Date 05.03.2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा) Dy. Registrar (उप-पंजीयक) (011-26105682) Page 2 of 3 Addresses of the parties:

1. The CPIO M/o. Railways, RTI Cell, Railway Board, Railway Bhawan, Raisina Road, New Delhi-110001

2. The CPIO M/o. Railways, C.E.S.E. & PIO, North Western Railway, HQs Office, Near Jawahar Circle, Jaipur, Rajasthan-302017

3. Sh. Narendra Agarwal, Page 3 of 3

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