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Central Information Commission

Mr.Dashrath Ram vs Ecr, Samastipur on 28 May, 2009

             Central Information Commission
                                                          CIC/OK/A/08/01099-AD

                                                               Dated May 28, 2009

Name of the Applicant                    :   Mr.Dashrath Ram

Name of the Public Authority             :   ECR, Samastipur

Background

1. The applicant filed an RTI application dt.14.11.07 with the CPIO, ECR, Samastipur. He requested for information against sanctioned posts of ticket checker in the period 1.4.92 to 31.3.93 under various categories, how many have been appointed since March 1993, Numbers in the General category during this period and so on. The CPIO replied on 8.1.08 providing point wise information. The Applicant filed an appeal dt.12.2.08 with the Appellate Authority stating that he received incomplete information. The Appellate Authority replied on 14.5.08 providing further clarification regarding the break up between SC, AT and General stating that before 1994, there was 40% reservation for SC/ST and after 1995, 15% for SC and 7% for ST, rest general. Aggrieved with this reply, the Applicant filed a second appeal dt.nil before the CIC reiterating his request for the information.

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for May 28, 2009.

3. Mr.R.D.Maurya, PIO and Mr.S.Mishra, DPO represented the Public Authority.

4. The Applicant was present during the hearing.

Decision

5. The Respondent submitted that records for the year 1992-1993 regarding break up of vacant posts of Ticket Checker are not available. The Applicant agreed to visit the office and search for the records himself with help from the office regarding information against points 1 & 2. In the event the records are located, certified copies of the same to be provided to the Appellant before June 20, 2009.

6. The Commission directs the CPIO to show cause as to why a penalty of Rs.250/- per day (Maximum Rs.25000/-) should not be levied on him for not responding to the Appellant within the stipulated time prescribed in the RTI Act. The information should reach the Commission before June 20, 2009.

(Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Asst. Registrar Cc:
1. Mr.Dashrath ram Divisional Ticket Collector O/o Chief Ticket Collector East Central Railway Samastipur
2. The PIO East Central Railway Divisional Railway Manager's Office samastipur Division Samastipur
3. The Appellate Authority East Central Railway Divisional Railway Manager's Office samastipur Division Samastipur
4. Officer in charge, NIC
5. Press E Group, CIC