Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Pradeep Kr.Saini vs Ministry Of Railways on 10 October, 2012

                       In the Central Information Commission 
                                                        at
                                                 New Delhi

                                                                                 File No. CIC/AD/C/2012/001050


Date of Hearing :  October 10, 2012

Date of Decision :  October 10, 2012



Parties: 



Appellant 


Shri Pradeep Kumar Saini
Advocate
Chamber No. 153, Western Wing
Tis Hazari Courts
Delhi 110054

The Appellant was present through his counsel, Shri Harsh Dev. 

 
Respondents 

Northern Railway 
Office of the Divisional Railway Manager
Ambala Division 
Ambala

Northern Railway 
Office of the Divisional Railway Manager
Headquarters office
Baroda House 
New Delhi



Represented   by:   Shri   Naresh   Kumar,   ASO/NRSA;   Shri   N.   Vijayalakshmi,   APO/NR;   Shir   O.P.   Singh, 
CWLD/NR; Shri R.G. Meena, Ch. O.S./NR; Shri A Saini, O.S./NR; Shri Vinod Kumar, OS/EC/NR/Ambala and 
Shri Sandeep  Kaur, Sports Secy. NR Ambala 

                         Information Commissioner              :   Mrs. Annapurna Dixit
 ___________________________________________________________________
                          In the Central Information Commission 
                                                              at
                                                     New Delhi

                                                                                         File No: CIC/AD/C/2012/001050
                                                          ORDER

Background

1. The Applicant  filed his RTI­application (dated 09.12.2011­ copy not enclosed) with the PIO,  Northern  Railway, Baroda House, New Delhi seeking certain information in relation to "four sports persons posted   at Northern Railway, Ambala Division, who are granted out of turn promotion since year 2000 onwards".  This application was transferred to different officers viz., Dy. CPO/PMIS; Sports officer, NRSA; Sr. DMM,  Ambala   and   Sr.   DPO,   Ambala   for   response.  The   Applicant   thereafter,   filed   his  first   appeal   with  the  Appellate Authority on 01.02.2012 stating that he has received replies on 13.12.2011, 15.12.2011 and  21.12.2011   (copies   not   enclosed)  which  are  incomplete.  Since  the  Appellant  did  not  received  any  decision   from   the   Appellate   Authority,   he   filed   the   present   petition   dated   07.04.2012   before   the  Commission. 

Decision

2. As the hearing commenced, the Commission asked the Counsel for the Appellant to produce a copy of  RTI­application and the PIO's reply thereto since the Appellant had not enclosed copies of these two  important documents with his present petition to the Commission. The Counsel then placed on record a  copy of reply of the PIO which also contained the information sought by the Appellant, and pointed out  that information related to the Appellant's queries at item nos. 6 to 11 have not been provided by the  Respondents. The Respondents stated that information related to said items pertains to the NRSA, to  whom the preset application was transferred by the PIO. The Sports Officer, NRSA (Shri Naresh Kumar),  who   was   also   present   during   the   hearing,  however,  denied  the  availability  of   information  with  them.  According to him (Sports Officer), the information sought here (i.e. promotion/appointment of employees)  is   held/maintained   by   the   personnel   branch   of   the   Ambala   division   of   the   public   authority.   The  Respondents   also,   when   asked,   admitted   that   the   present   application   had   been   seen   by   the   DPO,  Ambala. 

3. Since the information related to item nos. 6 to 11 has not been given to the Appellant, it is directed that  the DPO, Ambala (based on the submission of representative from NRSA)  shall provide this information  to the Appellant within 2 weeks of receipt of this order. 

4. The DPO, Ambala (Shri Jasbir Singh) as well as the Sports Officer, Shri Narresh Kumar shall also show  cause to the Commission why penalty should not be imposed upon them for not providing the information  (item no. 6 to 11) to the Appellant. Returnable within 4 weeks of receipt of this order. 

5. The PIO, Ambala is directed to immediately serve this order to the DPO, Ambala for compliance. 

6. Appeal is disposed of with the above directions. 

 (Annapurna Dixit) Information Commissioner October 10, 2012 Authenticated true copy  (G.Subramanian) Deputy Registrar  Cc:

1. Shri Pradeep Kumar Saini Advocate Chamber No. 153, Western Wing Tis Hazari Courts Delhi 110054
2. Public Information Officer (RTI) Northern Railway  Office of the Divisional Railway Manager Ambala Division  Ambala
3. Public Information Officer (RTI) Northern Railway  Office of the Divisional Railway Manager Headquarters office Baroda House  New Delhi
4. Officer in­charge, NIC