Central Information Commission
Mrl V Nimje vs Ministry Of Railways on 30 June, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI - 110 067
TEL: 01126179548
Decision No. CIC/AD/C/2013/000288/VS/07250
Appeal No. CIC/AD/C/2013/000288/VS
Dated: 30.06.2014
Appellant: Shri L.V. Nimje,
R/o. H No57, Ward No11, Budhwaripara,
Behind Gurudwara, Dongargarh
Distt. Rajnandgaon,
Dongargarh - 491445, C.G.
Respondent: Central Public Information Officer/
APO, S.E.C. Railway, Sr. Divisional Officer,
Nagpur
Date of Hearing: 26.06.2014
ORDER
RTI Application:
1. The appellant filed an RTI application dated 23.11.2012 seeking information about service matters.
The CPIO responded on 11.12.2012. Not satisfied with the reply, the appellant filed a second appeal with the Commission.
Hearing:
2. The appellant and respondent both participated in the hearing through video conferencing.
3. The appellant referred to his RTI application and reiterated the various points made in his RTI application. The appellant stated that he had received a response from the CPIO, vide letter dated 11.12.2012, but certain important points have not been addressed. The appellant stated that the points on which he wants the information/documents are point No. 1 a), 1 c), 2 b), & 4. of his RTI application.
4. During the hearing the appellant stated that in respect of point 1 a) & 2 b) he wants copy of rules and in point 1 c) he needed a copy of pay fixation. The appellant stated that on point 4 of his RTI application he wanted a copy of the priority list of inter railway mutual transfer of Loco Pilots in Nagpur Division till date. The appellant stated that by way of general comment that he had asked for information in respect of colleagues who were senior to him and junior to him. The appellant stated that he had asked information about these 2 colleagues so that it was clear as to the reason why he has been placed in the seniority list between these 2 colleagues.
5. During the hearing the respondent on point No. 1 a) stated that some employees have got increment in terms of Estt. Rule No. 48/2012, this rule is available on the website. The respondent stated that he will provide copy of Rule No. 48/2012 to the appellant. On point 1 c), the respondent stated that appellant's pay fixation after medical decategorisation from Loco Pilot to O.S. was provided to the appellant, vide letter dated 11.12.2012. The respondent stated that copy of pay fixation will be provided to the appellant once again. In respect of point No. 2b) the respondent said that he will send to the appellant, the relevant pages of the service record. In respect of point No.4 the respondent stated that there is no register maintained for mutual transfers because mutual transfers are transfers of convenience between employees, and that the decision is taken immediately and no record is maintained. The respondent stated that one way transfer is not possible due to shortage of staff.
Decision:
6. The respondent is directed to provide to the appellant, within 30 days of this order, the information as per para 5 above in context of the RTI application.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
Sd/ (Vijai Sharma) Information Commission Authenticated true copy (V.K. Sharma) Designated Officer