Central Information Commission
Mr. Rajendra Verma vs Dfccil, Ajmer on 22 December, 2009
Central Information Commission
CIC/AD/A/2009/001496
Dated 22nd December, 2009
Name of the Applicant : MR. RAJENDRA VERMA
Name of the Public Authority : DFCCIL, AJMER
Background
1. The Applicant filed his RTI request on 11.12.08 with the PIO, DFCCIL, Ajmer seeking the rules which indicate that the railway track from Madan to Dorai does not fall within the city limits of Ajmer. The PIO replied on 10.01.09 stating that no RTI fee has been deposited along with the RTI application. Being aggrieved with the reply, the Applicant filed his First Appeal on 14.01.09 once again seeking information about whether the railway track is within the city limits or out side. The Appellate Authority replied on 16.01.09 reminding the Applicant to deposit the RTI fee. The Applicant despite the reminder, filed a Second Appeal before the Commission on 26.03.09.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner scheduled the hearing for 22nd December, 2009.
3. Mr. Mon Mohan Ahuluwdia, PIO, Mr.Kailshchand Maloo & Deemed PIO & APIO and Mr.Shailendra Jain, Sr. Exec. Enggr. represented the Public Authority.
4. The Applicant was present during the hearing.
Decision
5. The Respondent submitted that information has been received from Sub-Divisional Office, Railway Board and that the Appellant was informed that as per orders passed by the Railway Board and Govt. of Rajasthan the bypass railway track lies outside the city limits. However, the Applicant contended that the bye pass falls within the populated area from the information he received in response to another RTI Application from the PIO, Office of the Municipal Corporation, Ajmer, informing him that the proposed by pass railway line is within city limits. He wanted clarification on the two contradictory statements he received from two Public Authorities The Respondent replied that he is not aware of the information as provided by the Office of the Municipal Corporation, Ajmer with regard to railway line falling within city limits and that he has only provided information available on record with the Railways. In view of the these peculiar circumstances of the case, the Commission directs the PIO to transfer the RTI application along with the copy of the reply provided by the PIO, Office of the Municipal Corporation, Ajmer to the CPIO, DFCCIL, 5th Floor, Pragati Maidan, New Delhi and the CPIO, DFCCIL, Ajmer to provide the required information to the Appellant by 20th January, 2010 under intimation the Commission.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G. Subramanian) Deputy Registrar Cc:
1. Mr. Rajendra Verma H.No.652/11, Opp. HMT Colony Sunder Nagar Byavar Road Ajmer.
2. The PIO Dedicated Freight Corridor Corpn. Ltd.
DFCCIL, 42 A/3 Civil Lines Ajmer - 305 001.
3. The Appellate Authority Dedicated Freight Corridor Corpn. Ltd.
DFCCIL, 42 A/3 Civil Lines Ajmer - 305 001.
4. Officer in charge, NIC
5. Press E Group, CIC