Vijai Sharma, IC
1. The appellant filed an RTI application on 05.08.2013 seeking information and certified copies regarding seniority list and papers of own request transfer in respect of Asstt. Driver/Asstt. Loco Pilot and Sr. Asstt. Driver/Sr. Asstt. Loco Pilot of Bhusawal Division from 29/08/1994 to 01/12/2005, entire Rules regarding mutual transfer, entire service record etc.
2. The CPIO responded on 12.09.2013. The appellant filed first appeal on 09.09.2013, 25.10.2013 with the first appellate authority (FAA). The FAA respond is not on record. The appellant filed a second appeal on 23.12.2013 with the Commission.
Hearing:
3. The appellant and the respondent both did not participate in the hearing.
4. From the material available on record, the appellant was seeking information as follows: a] the all seniority list, from -(i) the seniority list Register and (ii) all Office Orders, in respect of Asstt. Driver/Asstt. Loco Pilot and Sr. Asstt. Driver/Sr. Asstt. Loco Pilot ob Bhusawal Division from 29/08/1994 to 01/12/2005. b] all seniority lists of own request transfer, within the Division, of Bhusawal Division, from-(i) the Seniority list of own request transfer Register (ii) all office orders from 01/01/1998 to 31/12/2003. c] The entire Rules regarding relieving of mutual transfer of employees, in respect of inter railways/inter division transfer. d] Service record book of Mr. Rajesh R. Bansele. e] Information regarding appointment and reliving of Mr. Dilip Kumar Sahana etc.
5. From the record it appears that apart from the information which pertains to third party, the respondent vide letter dated 12.09.2013 provided the information to the appellant.
DECISION
6. Respondent is directed to enable the appellant, within 30 days of this order, to inspect the relevant files.
The appeal is disposed of. Copy of the decision be given free of cost to the parties.
Comments