Central Information Commission
Dr.B N Tripathy vs Ministry Of Railways on 9 August, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001288
Date of Hearing : August 9, 2011
Date of Decision : August 9, 2011
Parties:
Appellant
Dr. B.N. Tripathy
Qrs. No. E/112/3, Railway Colony,
Chakradharpur,
Jharkhand 833 102
The Appellant was present in person.
Respondents
Ministry of Railways
Railway Board, Rail Bhawan
New Delhi
Represented by: Shri Ravinder Pand, DDE and Shri R.P. Rangnanthan, S.O.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001288
ORDER
Background
1. The Applicant filed his RTIapplication dated 22.05.2010 with the APIO, Railway Board, New Delhi, seeking certain information--identified in 4 items--about the "IRMSCMP doctor and bench marks for promotions in IRMS cadre as well as DPC marking system". The PIO, on 22.06.2010, while furnishing the information in respect of item 4 to the Applicant, also informed him that information relating to remaining items is being collected from the concerned Directorates and would be supplied to him as soon as it is made available to his office. The Applicant thereafter filed his 1 stappeal dated 22.11.2010--followed up by a reminder letter dated 21.03.2011--with the Appellate Authority (AA) complaining that the PIO has not furnished the complete information to him. Since the Appellant did not receive any reply from the AA, he filed the present petition (dated 02.05.2011) before the Commission requesting for the disclosure of complete information. Decision
2. During the hearing, the Respondents informed that they, on 16.12.2010, have already sent the remaining information (i.e. item nos. 1 to 3) to the Appellant in response to the Appellant's 1 stappeal to the AA and that recently, on receipt of Commission's hearing notice dated 12.07.2011, they had re transmitted (by speed post) the said information to the Appellant on 03.08.2011. The Appellant, however, denied receipt of the above two communications from the Respondents. The Respondents, therefore, at the hearing itself, handed over the above information to the Appellant.
3. Since the information has been completely disclosed to the Appellant, this appeal need not be pursued. Closed.
4. The PIO is, nevertheless, directed to take note of the fact that any recurrence of negligence on his part, as appears in the present case, towards the provision of Section 19(6) of the RTIAct shall be viewed seriously by the Commission.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Dr. B.N. Tripathy Qrs. No. E/112/3, Railway Colony, Chakradharpur, Jharkhand 833 102
2. The Appellate Authority -II & Secretary Ministry of Railways Railway Board, Rail Bhawan New Delhi
3. Public Information OfficerII & J.S. (G) Ministry of Railways Railway Board, Rail Bhawan New Delhi
4. Officer in charge, NIC