Rakesh Babu Sharma vs Southern Railway on 5 March, 2019

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Central Information Commission

Rakesh Babu Sharma vs Southern Railway on 5 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/SORLY/C/2017/137405

Rakesh Babu Sharma                                   ...िशकायतकता/Complainant


                                    VERSUS
                                     बनाम


1. CPIO, M/O. Railways, Southern                          ... ितवादी /Respondent
Railway, Madurai, Tamilnadu.



Relevant dates emerging from the complaint:

RTI : 01-12-2016            FA     : 08-02-2017          Complaint: 01-06-2017

CPIO : Not on record.       FAO : Not on record.         Hearing: 28-02-2019


                                    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, Southern Railway, Madurai, Tamilnadu seeking information on six points regarding denial of his booking/allotment for accommodation in the 'Daily Day Home' rest house in Rameswaram, Tamilnadu.

2. As the CPIO had not provided the requested information within a period of 30 days, the complainant filed the first appeal dated 08-02-2017 which was not disposed of by the first appellate authority. Thereafter, he filed a complaint u/Section 18 of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act.

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Hearing:

3. The complainant, Mr. Rakesh Babu Sharma was not present despite notice.

Mr Sudhakaran, Sr. DPO participated in the hearing representing the respondent through video conferencing.

4. The respondent informed the Commission that they have already furnished the sought for information as available in their records to the complainant vide their letter dated 21.03.2017. Further, he informed the Commission that the complainant had not produced the allotment letter and therefore, he was denied the accommodation. Regarding the delay, he stated that it took time in the translation of the RTI application and collecting the required information from their different offices. 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 complainant. However, there is delay in responding to the RTI application and therefore, the CPIO is hereby issued a warning for future to be careful and not to contravene the provisions of the RTI Act, 2005.

6. With the above observations, the complaint 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 28.02.2019

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,
      D.G.M. & PIO, West Central Railway,
      General Manager's Office, (RTI Cell),
      Jabalpur, M.P.-482001.

2.    Ashwin Shukla




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