Central Information Commission
S. Prasad vs Northeast Frontier Railway (Guwahati) on 1 November, 2019
Author: Neeraj Kumar Gupta
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
ि तीय अपील सं या / Second Appeal No. CIC/NFRLG/A/2018/613159
S. Prasad ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/o. Railways, North East ... ितवादी/Respondent
Frontier Railway, DRM's Office,
Commercial Branch, Alipurduar.
Relevant dates emerging from the appeal:
RTI : 01-05-2017 FA : 08-06-2017 SA: 27-02-2018
CPIO : 10-08-2017, 26-
FAO : Not on record Hearing: 31-10-2019
10-2019 & 30-10-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, North East Frontier Railway, Alipurduar seeking information regarding adjustment/reduction of the weight of the overloaded consignment in train no. 55725 from 19.04.2017 to 22.04.2017, including, inter-alia, name of the responsible railway officials, certified copy of the joint memorandum, result of the reduced weight, action taken by the commercial department and date-wise incidents of weight reduction in the last two years.
2. The CPIO responded on 10-08-2017, 26-10-2019 & 30-10-2019. The appellant filed the first appeal dated 08-06-2017 which was not disposed of by the Page 1 of 3 first appellate authority. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. S. Prasad did not attend the hearing. Mr. B. B. Giri, ACM participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.
4. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letters dated 10-08-2017, 26-10-2019 & 30- 10-2019 (handed over to him personally and he was satisfied). The given reply was also read out by the respondent.
Decision:
5. This Commission observed that due information, as available in records, has been provided to the appellant vide letter dated 10-08-2017, 26-10-2019 & 30-10- 2019. Hence, no further intervention of the Commission is required in the matter.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 31-10-2019
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, Sr. DCM &
Nodal PIO/APDJ, North East
Frontier Railway, RTI Cell,
DRM's Office, Commercial
Branch, Alipurduar Division,
Alipurduar, W. B.
2. S. Prasad
Page 3 of 3