Indian Kanoon - Search engine for Indian Law

Central Information Commission

Smt.Kanta Bai vs Ministry Of Railways on 29 September, 2010

                                    Central Information Commission

                                                                                                       CIC/AD/C/2010/000649
                                                                                                  Dated September 29, 2010


     Name of the Applicant                                     :     Ms.Kunta Bai


     Name of the Public Authority                              :     South Eastern Railway, Kolkata



     Background

1. The   Applicant   filed   an   RTI   application   dt.14.11.09   with   the   Appellate   Authority,   South   Eastern  Railway, Kolkata.  She stated that her husband Late Shri Seolal was an Asst. Guard at KGP.  He was  booked on 6.10.03 to Howrah and had came back to SRC with an   empty rake and had halted at  SRC running at night to accompany train No.2703 up from SRC yard to Howrah and   to KGP on  7.10.03.  While he was going through SRC yard to take over the charge of the rake, he was knocked  down and killed by K­105 as due to heavy rain he could not see the moving train at the time of  crossing the yard.   Against this background, the Applicant sought information against 3 points and  several sub­points including details of joint enquiry report dt.16.3.07 as also compensation.   Shri  A.K.Halder,   APIO   replied   on   18.2.10   stating   that   the   application  had   been   examined   by   the  Kharagpur division and enclosing their comments  received from the PIO. Being aggrieved with the  reply, the Applicant filed a complaint dt.26.3.10 before CIC.

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for September  29, 2010 through video conferencing.  

3. Shri Ashish Kumar Aguan, APO/KGP and Shri Saroj Kumar Pramanik, OS/KGP representing the  Public Authority were present at NIC Studio, Kolkata.

4. The Appellant was not present during the hearing.

Decision

5. The Respondents submitted that the Appellant had already approached the Workmen Compensation  Court requesting for compensation and that the Public Authority will comply with the judgment of the court, as  and when it is announced. 

6. The Commission noted that in response to an earlier RTI application the Appellant had already been  informed by the Sr. Div. Personnel Officer vide letter dated 20.10.08 that compensation is paid to an employee  who has met with an accident arising out of and in the course of   employment.   The Appellant's husband,  according to the PIO was an ex­employee and had met with an accident before he took over the charge of the  rake of 2703 UP Falaknuma Express  on down­loop line at SRC Yard and had thus violated rule Section 3(1)

(b)(ii) of W.C. Act 1923. The compensation is therefore not payable under such circumstances. 

7. The   Commission   holds   that   available   information   has   been   provided   and   noted   that   the   Public  Authority is awaiting the judgment of the Court. Since there is no furher information to be provided, the case is  closed at the Commission's end.

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Deputy Registrar Cc:

1. Ms.Kunta Bai W/o Late Seolal Chotatengra Near Neem Chand Gali P.O. Kharagpur Midnapur West 721 301

2. The PIO South Eastern Railway O/o PIO & CPRO 11 Garden Reach Kolkata 700 043

3. Officer incharge, NIC