Central Information Commission
Mr.Paramjit Singh vs Ministry Of Railways on 14 March, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/900647
CIC/AD/A/2012/900649
Date of Hearing : March 14, 2012
Date of Decision : March 14, 2012
Parties:
Applicant
Shri. Paramjit Singh
34/10, Raj Nagar
Kapurthala Road
Jalandhar
Punjab
The Applicant was heard through audio.
Respondents
Northern Railway
Divisional Railway Manager's Office
Ferozepur Division
Ferozepur
Represented by : Shri. Nathu Ram, PIO & Sr.DMM
Shri. Anil Kumar, AOM
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/900647
CIC/AD/A/2012/900649
ORDER
Background CIC/AD/A/2012/900647
1. The Applicant filed two RTI applications one on .8.4.11 with the Station Supdt., Northern Railway, Jalandhar and the other with PIO, DRM Office, Northern Railway, Ferozepur on 5.4 11 seeking exactly the same information against eight points and several sub points about manual lifting barriers including attested copies of all guidelines, norms fixed for installation of manual lifting barriers (Phatak), the prescribed norms required to be adopted at manual lifting barriers (Phatak) for safety of public vehicles, whether alarm bell is required to be rung before closing manual lifting barriers(Phatak), whether Shark Rods are required to be welded at uniform space (40mm) under the BOOMS/Phatak to prevent crossing of two wheeler/cycles under Phatak, whether notice board with wording 'law breakers at this gate will be prosecuted by IPF/PGT under the Trespass Act' or with any other wording is required to be placed/fixed on the Phatak, whether probable train crossing time is to be displayed on/near the Phatak while closing it for the facilitation of public etc. On not receiving any replies from either PIO Jalandhar or PIO, NR, the Applicant filed his first appeals with the respective First Appellate Authorities. Both the PIO (Engineering), Ferozepur Division and the PIO, NR replied on 9.8.11 and 28.7.11 respectively providing point wise information. Being aggrieved with these replies, the Applicant filed his second appeals 1.12.11 before CIC. Decision
3. During the hearing, the Appellant requested for information against six points which were taken up for discussion as given below:
Point (i) The Commission holds that adequate information has been provided and there is no need for further disclosure of information.
Points (ii) and (iii) The Commission directs the PIO to provide the published guidelines as available on record, to the Appellant.
Points (iv) and (v) The PIO to provide documents in support of their replies, as available on record to the Appellant.
Point (vi) It is noted that against this point too, adequate information has been furnished and hence there is no need for further disclosure of information.
The Commission further directs the PIO to provide the information sought against points 7(a) and 7(b) of the RTI Application to the Appellant, which is ready with the Respondents for dispatch.
3. All information should reach the Appellant by 14.4.12.
3. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri. Paramjit Singh 34/10, Raj Nagar Kapurthala Road Jalandhar Punjab
2. The Public Information Officer Northern Railway Divisional Railway Manager's Office Ferozepur Division Ferozepur
3. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.