Central Information Commission
Msnisha Saxena vs Ministry Of Railways on 2 June, 2014
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/AD/A/2013/000179/VS/07029
Appeal No.CIC/AD/A/2013/000179/VS
Dated: 03.06.2014
Appellant: Smt. Nisha Saxena,
R/o A/9, Rail Vihar, PhIII (Near
Baudha Sabgragakta), POShivpuri,
Taramandal Road,Gorakhpur273 016,
U.P.
Respondent: Public Information Officer,
Dy. CPO, East Central Railway,
O/o G.M./Per., Hajipur.
Date of Hearing: 02.06.2014
ORDER
RTI application:
1. The appellant filed an RTI application on 09.08.2012 seeking photo copy of action taken report on a certain letter.
2. The CPIO responded on 26.09.2012 and provided pointwise information to the appellant. The appellant filed first appeal on 24.09.2012 with the first appellate authority (FAA). The FAA responded on 26.10.2012 and upheld the decision of CPIO. The appellant filed a second appeal on 18.12.2012 with the Commission.
Hearing:
3. The respondent participated in the hearing through video conferencing.
4. The respondent referred to the RTI application of 09.08.2012 and stated that the appellant has sought information on 3 points, i.e., (i) action taken on a letter dated 09.06.2009 regarding request for zonal transfer; (ii) leave account; and (iii) third upgradation under MACP scheme.
5. The respondent stated that CPIO responded to the appellant on 26.9.2012 that the appellant husband's on request transfer letter was not received by them and leave updation and upgradation under MACP was in process. The respondent stated that the FAA replied on 26.10.2012 to the appellant and upheld the decision of CPIO.
6. The respondent stated that now the leave updation is done and third upgradation under MACP is under process and in this light a comprehensive letter will be sent providing information to the appellant within two week.
7.The appellant did not participate in the hearing.
Decision:
8. The respondent is directed to provide to the appellant, within 30 days of this order, complete information on the RTI application within 15 days.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer