Central Information Commission
Mr.Satya Prakash Mishra vs Ministry Of Railways on 14 June, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/000241
Date of Hearing : June 14, 2012
Date of Decision : June 14, 2012
Parties:
Applicant
Shri Satyaprakash Mishra
Advocate
R/o Sector K.B.
1/55, Aliganj
Lucknow
The Applicant was not present during the hearing
Respondents
Ministry of Railways
O/o Director (land & Amenities)
Railway Board
Rail Bhawan
New Delhi
Represented by : None
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2012/000241
ORDER
Background
1. The Decision in case No.CIC/AD/A/2011/001084 is reproduced below:
2. The Commission received a letter dated 29.7.11 from the CPIO, Dy. Railway Board explaining that all the information was provided vide letters dated 18.1.11, 25.2.11, and 6.4.11. He also stated that points 5 and 6 have been transferred to Zonal Railways with the direction to send the information directly to the Appellant vide their letter dated 31.3.11. He further added that CIC's notice for hearing was also transferred to the concerned PIOs. (16 Zonal Railways).
3. During the hearing it was noted that the Appellant was provided against point 1 on 6.4.11 with a brochure on provision and procedure for compensation to the victims of railway accidents. The Appellant however denied having received the information from the CPIO, Railway Board. The Commission therefore directs the CPIO to provide one more copy of the set of information that was provided vide letter dated 6.4.11 to the Appellant including including a copy of the brochure. The Appellant then sought information against points 5 of the RTI Application since according to him the information that has been provided by 14 zonal offices is incomplete since the reasons for the deaths of different individuals is missing . He also sought the details of victims of railway accidents at unmanned level crossings from the different zonal Railways. The Appellant also submitted that information against point 6 has not been provided at all by the Zonal Railways.
With regard to point 7 it was noted that the PIO, Northern Railway has not provided the information since this point was transferred to the Norther Railways on receipt of the hearing notice,
4. The Commission after hearing both sides , directs the PIO Railway Board to transfer the points 5 and 6 to the PIOs of 16 Zonal Railways once again along with a copy of this Order directing them to provide complete information (photocopies of records of the victims who lost their lives in train accidents whether at any unmanned level crossing or due to any terrorist attack or because of any railway accident) as they exist in the records. Information against point 7 to be provided to the th Appellant by the PIO , Northern Railway . All the information to be provided by 5 September 2011.
2. The Applicant approached the Commission on 17.11.11 complaining about noncompliance of the Commission's order by the PIO..
Decision
3. The Commission on perusal of the submissions on record directs the PIO to comply with the Commission's order in Decision No.CIC/AD/A/2011/001084 by 25.7.12 if not already done, under intimation to the Commission. The PIOs of Zonal Railways to furnish the information directly to the Appellant, if not already done, by 25 July, 2012.
5. The complaint is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Satyaprakash Mishra Advocate R/o Sector K.B. 1/55, Aliganj Lucknow
2. The Public Information Officer (along with the copy of the Ministry of Railways complaint dt.17.11.11) O/o Director (land & Amenities) Railway Board Rail Bhawan New Delhi
3. Officer in charge, NIC