Deepak Kumar v. Cpio

1. The Appellant filed an online RTI Application dated 01.07.2019 seeking information on the following two points:

1) Please provide the certified copies of office orders under which, the railway employee who were working before as other than ministerial staff and posted as senior clerk, head clerk, OS in engineering department at CKP division during year 2009.

2) Please provide certified copies of the office orders under which, the senior clerk, head clerk & OS, are listed as per Information no. 1 and their designation or pay scale/grade pay were changed due to any reason during year 2009-2010.”-

2. The CPIO vide online reply 29.07.2019, informed to the Appellant as under:

“The concerned authority has informed that as per office record 02 Nos. of employee are posted during the year 2009 who were working before other than ministerial staff and posted as Sr. Clerk and Jr. Clerk. Certified copy is sent to you through email.”

3. Being dissatisfied, the Appellant filed a First Appeal dated 08.08.2019. The First Appellate Authority vide order dated 22.08.2019, informed as under:

“The information you have sought for by you has already been provided to you by Sr. DPO/CKP. The copy of the information send to you to your e-mail.”

Grounds for Second Appeal:

4. The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to direct the CPIO to provide complete information sought for.

Submissions made by Appellant and Respondent during Hearing:

5. The Appellant remained absent despite receiving the hearing notice.

6. The Respondent submitted that the CPIO has provided the relevant information on point no. 1 of the instant RTI Application. He further stated that though the contents of point no. 1 and point no. 2 of the RTI Application is similar, he has provided an office order corrigendum to the Appellant vide written submissions dated 26.08.2021.

7. A written submission has been received by the Commission from Shri Shreeranga M. Haritash, Sr. Div. Personnel Officer & PIO, vide letter dated 26.08.2021 and the same has also been given to the Appellant, wherein the Commission has been apprised as under:

Sub Notice under Right to Information Act-2005.

Ref : Complaint No-CIC/SERLK/A/2019/649670 dated : 05.06.2021

In compliance of the above, point-wise information is furnished below:

Information no. 1- The posting order were already supplied to you in your RTI application. Now the same has been again supplied duly attested by Gazetted Officer.

Information no. 2- The certified copy as asked for is enclosed herewith duly attested by Gazetted Officer.

This is for your information. End : As above.

DECISION

8. Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that available and relevant information has been provided to the Appellant by the Respondent and since the Appellant has not participated in the hearing to buttress his case, the Commission finds no further scope of intervention in the instant matter.

9. With the above observations, the instant Second Appeal is disposed of.

10. Copy of the decision be provided free of cost to the parties.

11. The Appeal, hereby, stands disposed of.