JUDGEMENT
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(1.)DECISION O.P.Kejariwal, Background: 1. The Appellant, Shri K. Nanda Kumar, filed an application with the PIO of Southern Railways, Chennai on 12 January 2006 for seeking certified copies of the Bye-laws of the Railway Employees Co-operative Society, Madras with all amendments till date besides various circulars issued by the Central Co- operative Authority, Audited Balance Sheets for the last 20 years, list of Directors, profit earned and dividend, total number of members in the Society and list of officers appointed by the Railways from 1987-2006, etc. The PIO vide his letter dated 27 January 2006 informed the Appellant that the Railway Employees' Co-operative Credit Society Limited, Madras was a separate entity, and did not come under the administrative control of Southern Railways.
(2.)Dissatisfied with the decision of the PIO, the Appellant filed a first appeal with the first Appellate Authority on 22 February 2006, who informed the Appellant that the information sought by him related to third party information hence the appeal was rejected. Thereafter, the Appellant filed a second appeal with the Central information Commission on 31 July 2006.
The case was fixed for hearing on 18 January 2007.
(3.)THE bench of Dr. O.P. Kejariwal, Information Commissioner, heard the matter.
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