Central Information Commission
Amardeep Kumar vs Western Railway Mumbai on 12 March, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/WRAIL/A/2024/630039
Amardeep Kumar .....अपीलकता/Appellant
VERSUS
बनाम
C.P.I.O,
Western Railway Mumbai
O/o the Divisional Railway Manager
Personnel Deptt.
Opp. GCS Hospital Nagar Chamunda Bridge,
Amdupura, Ahmedabad,
Gujarat - 382 345 .... ितवादी/Respondent
Date of Hearing : 11-03-2026
Date of Decision : 11-03-2026
INFORMATION COMMISSIONER : Swagat Das
Relevant facts emerging from appeal:
RTI application filed on : 12-04-2024
CPIO replied on : 24-04-2024 and 01-05-2024
First appeal filed on : 17-05-2024
First Appellate Authority's order : 15-06-2024
2nd Appeal/Complaint dated : 13-07-2024
Information sought:
1. The Appellant filed an RTI application dated 12-04-2024 seeking the following information:
"Sr no 01.sse pway Sanand kai adhin karmchari Amardeep kumar ka 2016 feb sa lakar 2024 12 april tak ka hajri pustika uplabdh kiya jay Sr no 02 sse pway sanand kai adhin Ic no 39or 40 Irgk ka jan 2024 sa 31march tak hajri pustika uplabdh kiya jay CIC/WRAIL/A/2024/630039 Page 1 of 4 Sr no 03 Sse pway sanand kai adhin 39 or 40 Irgk ka 04 day gate pa duty karna kai bad 01 day gang mai jana kai bad 2 rest mil raha hai to usi section mai or sa gate kai oisa hee duty Okiya ja raha hai to usa 2 rest kyo nahi diya ja raha hai oisa adhikari ka name batay jay Sr no 04 Sse pway sanand kai adhin gang no 09 mai mai 03 day gate pai duty karna kai bad ek cr diya jata hai to usi section mai or sab gang mai kyo nahi diya ja raha hai aisa alag rule kyo ho raha hai Sr no 05 01 weak mai kitna hour duty hona chahiya gate pai railway rule kai anusar Sr no06 railway rule kai anusar kiya 10 cl vartman mai la sakta hai ya nahi"
2. The CPIO furnished a reply to the Appellant on 24-04-2024 and 01-05- 2024 stating as under:
"(1) & (2) You have asked for a copy of attendance register. This item pertains to Engineering department, Ahmedabad which will be replied by them to you direct separately.
(3) You are comparing weekly rest with another. There is no provision under RTI Act, 2005 to give opinion/view/ clarification/explanation/comparison/reason and answer of hypothetical question such as when, what, why, which etc. The information sought "i.e. officer name" is not available on the record of this office. However, copy of rule regarding HOER is enclosed.
(4) You are comparing CR with another. There is no provision under RTI Act, 2005 to give opinion/view/ clarification/explanation/comparison/reason and answer of hypothetical question such as when, what, why, which etc. The information sought is not available on the record of this office.
(5) Question is not clear as the information sought of which specific gate/station. Therefore, no information can be provided to you. However, copy of rule regarding HOER is enclosed in above item.
(6) There is no provision under RTI Act, 2005 to give opinion/view/ clarification/explanation/comparison/reason and answer of hypothetical CIC/WRAIL/A/2024/630039 Page 2 of 4 question such as when, what, why, which etc. The information sought is not available on the record of this office.
Reply dated 01-05-2024:
1.Copy of muster shri Amardeep kumar from Dec 2021 to 15 April 2024 is hereby enclosed.
2.Copy of muster LC Gate No 39 & 40(LRGK) Jan 2024 to 31 March 2024 Enclosed
3.work is being taken as per the prescribed roaster of division and HOER Rules.
4.work is being taken as per the prescribed roaster of division and HOER Rules.
5.As per HOER Rules 72 Hours duty in a week
6.Letter of requested information is enclosed."
3. The Appellant filed a First Appeal dated 17-05-2024. The F.A. vide order dated 15-06-2024 stating as under:
"पूव मे दान की गयी सूचना अपील आवेदन के िलए यथावत है ।"
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through Video-Conference.
Respondent: Shri Ashok Malviya, Assistant Divisional Engineer & PIO present through Video-Conference.
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 13.07.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
CIC/WRAIL/A/2024/630039 Page 3 of 47. The Appellant, during the hearing, apprised the Commission that he has received requisite information from the Respondent and now he wishes to withdraw his instant Second Appeal.
8. Respondent submitted that complete information as per the documents available on record has been provided to the Appellant.
Decision:
9. The Commission upon a perusal of records and after considering the above-mentioned submissions of the Appellant, finds Second Appeal liable to be dismissed as withdrawn.
Accordingly, the above-mentioned Second Appeal is dismissed as withdrawn.
.
Sd/-
Swagat Das ( ागत दास) Information Commissioner (सू चना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Archana Srivastva) Dy. Registrar 011 - 2610 7040 Date Copy To:
The First Appellate Authority, Western Railway Mumbai, O/o the Divisional Railway Manager Engineering Deptt.
Opp. GCS Hospital Nagar Chamunda Bridge, Amdupura, Ahmedabad, Gujarat - 382 345 Amardeep Kumar CIC/WRAIL/A/2024/630039 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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