B.S. Chauhan Bungia v. S.P. Singh

Club Building (Near Post Office), Old JNU Campus, New Delhi - 110067. Tel: +91-11-26161796 Decision No. CIC/SG/A/2009/000968/3692 Appeal No. CIC/SG/A/2009/000968 Relevant Facts emerging from the Appeal: Appellant : Mr. B. S. Chauhan Bungia No. 178/2, Near Rly Hospital, Rly Bunglow Colony, Gangapur City, Dist. Sawai Madhopur, Rajsthan-322201. Respondent : Mr. S. P. Singh Public Information Officer West Central Railway, Office of the General Manager, General Administration, RTI Cell, Jabalpur, RTI application filed on : 29/10/2008 PIO replied : 26/11/2008 First appeal filed on : 08/12/2008 First Appellate Authority order : 03/01/2009 Second Appeal received on : 29/04/2009 Information sought: - The Appellant in her RTI Application has sought information regarding the basis of selection of Loco Inspector, its process, equal rule for giving mileage to the running staff of all the zones, method of calculation of overtime, the way employees are promoted and sought a the panel of final selected in AEEE group B under LDCE by West Central Railway. The PIOs Reply: The PIO replied to the Appellant that: S. No. Information Sought PIOs Reply

1. Does the selection of Loco Inspector (65010-10500/- RPS) come under LCDE or GDCE? Selection of Loco Inspector is done according to the order letter E9P&A) II/-83/RS-10 dated 07.10.2002 from the Railway Board. Copy of the said letter has been provided.

2. Please clarify whether the selection of Loco Inspector is made on the basis of merit or seniority? If it is done on the basis of seniority then why hundreds of employees are included who happens to be pilot from passenger, mail and goods train having 3 years of experience in driving. Loco Inspector are selected on the basis written test and panel is made on the basis of marks of written test, service record and service record. Application is invited for this post and eligible candidates are included for written test and many candidates could be eligible.

3. Please clarify that why there is not equal rule for giving minimum mileage of 120 KM to running staff according to the In this item report has been provided instead of seeking information. No information has manual of Indian Railway Establishment as it is being given in Bhopal and Jabalpur Division. If it is wrong then when will be recovery from above said divisions. been mentioned.

4. According to the letter no E (P&A) II- 83/RS/10 dated 21.09.1998, TTC, TLC, PCUR, CTLC, CPCUR and CTCC should be given mileage of 120 KM per day without cutting non-working day. Employees are being overpaid from the Railway fund by giving 30% of the basic salary of LOCO Pilot and 101/- for per 120 KM. Please clarify why order of the Railway is not being followed. As above.

5. Please give the details of how the overtime is calculated? As above.

6. How the marks of seniority are given? Can the junior employee be promoted by announcing excellent, giving more marks in service record thus accumulating 80% overall? It is mandatory to be 60% marks in written test and 60 % marks in service record and seniority. If any employee scores 80% or more than that, he is reserved for field of eligibility in panel of 50% by defining him in the grade of excellent.

8. Please furnish the copy of the panel of final selected in AEEE group B under LDCE by West Central Railway. It is not clear that copy of which selected panel you require. The First Appellant Authoritys Order: Not Mentioned. Relevant Facts emerging during Hearing: The following were present Appellant: Mr. B. S. Chauhan Respondent: Mr. N.G.Hardas, APIO, Mr. R.A. Sharma, Nodal Officer and Mr.K.K.Mishra, APIO-Kota The appellant has sent a letter to the Commission dated 10/06/2008 by which he states that he has received satisfactory information. He also states before the Commission that he wishes to withdraw the appeal. Decision: The appeal is withdrawn. Information has been provided to the appellant. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Shailesh Gandhi Information Commissioner

15 June 2009 (In any correspondence on this decision, mentioned the complete decision number.) (GJ)