- (1.) DECISION O.P.Kejariwal, Background: 1. Shri Avtar Singh of Hoshiarpur filed an RTI-application with the Public Information Officer, Railway Board, on 4 August 2007, seeking a photocopy of the business transaction rules.
(2.) The PIO vide his letter dated 29 August 2007 replied to the RTI-application. Not satisfied with the reply of the PIO, the Appellant filed an appeal with the first Appellate Authority on 10 September 2007 who vide his letter 8 October 2007 replied to it. Thereafter, the Appellant approached the Central Information Commission with a Second Appeal on 6 November 2007, which was registered in the Commission on 15/02/2008. The Bench of Dr. O.P. Kejariwal, Information Commissioner, heard the matter on 10 September 2008.
(3.) SHRI Sunil Kumar, EDPG & CPIO, SHRI K. Krishnan, DE (DFA) & deemed PIO, SHRI M.M. Rai, DDE and SHRI Vinod K. Samuel, APIO, represented the Respondents.;