Central Information Commission
Chandra Prakash Verma vs Northern Railway Firozpur on 1 January, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायतसं या / Complaint No. CIC/NRALF/C/2018/129538
Chandra Prakash Verma ...िशकायतकता /Complainant
VERSUS
बनाम
The CPIO, ... ितवादीगण/Respondent
M/o. Railways, Sr. DMM/Nodal PIO,
Northern Railway, DRM's Office,
Hazratganj, Lucknow Division,
Lucknow, UP-226001
Relevant dates emerging from the complaint:
RTI : 01-10-2016 FA : 03-05-2017 Complaint: 09-05-2018
CPIO : Not on record FAO : Not on record Hearing: 24-12-2019
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, Northern Railway, DRM's Office,Hazratganj, Lucknow, seeking following information:-
i) When the application of Smt. Soni Maurya has been received in your department.
ii) Action taken report on letter dated 11/12/12.2015 and 03.05.2016.Page 1 of 3
iii) Name and designation of the dealing officer and till when she will get the benefit of her father pension.
2. The CPIO did not reply. The complainant filed the first appeal dated 03-05- 2017.The first appellate authority did not dispose of the first appeal.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.
Hearing:
3. The complainant Mr. Chandra Prakash, attended the hearing through video conferencing.Mr. P.K Gupta, DPO, Lucknow, participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.
4. The complainant stated that he has not received any letter from the respondent till date. He further requested that respondent should be directed to provide the sought for information.
5. The respondent informed the Commission that they did not furnish any information to the complainant.The respondent further submitted that information on points no. (a) & (b) of the RTI application was to be provided by Mr. Shushil Prakash verma but since 23.12.2017 he was missingand a FIR had already been registered therefore, they could not provide the reply to the complainant within stipulated time period as mention in the RTI Act. The respondent further agreed that they will collect the relevant information from the office of Shri Shushil Prakash verma and provide it to the complainant within one month. Decision:
6. The Commission, after hearing the submissions of both the parties and upon perusal of records, the Commission is directs the respondent to providepoint wise information along with all relevant documents to the complainant within 1 month after receiving of this order.
7. With the above observations, the complaint is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरजकु मारगु ा)
Neeraj Kumar Gupta (नीरजकु ा
सूचनाआयु )
Information Commissioner (सू
दनांक / Date 24-12-2019
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Authenticated true copy
(अिभ मािणतस"यािपत ित)
S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Addresses of the parties:
1. The CPIO
M/o. Railways,
Sr. DMM/Nodal PIO,
Northern Railway, DRM's Office,
Hazratganj, Lucknow Division,
Lucknow, UP-226001
2. Chandra Prakash Verma
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