Central Information Commission
Chanchal Verma vs South East Central Railway on 2 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/SECRL/A/2024/121902
Chanchal Verma .....अपीलकता/Appellant
VERSUS
बनाम
C.P.I.O,
South East Central Railway
O/o Divisional Railway Manager,
Divisional Office, Near Waltair Gate,
R.V.H Colony, Bilaspur Road,
Raipur (C.G.) - 492 008 .... ितवादी/Respondent
Date of Hearing : 02-03-2026
Date of Decision : 02-03-2026
INFORMATION COMMISSIONER : Swagat Das
Relevant facts emerging from appeal:
RTI application filed on : 22-03-2024
CPIO replied on : 08-04-2024
First appeal filed on : 12-04-2024
First Appellate Authority's order : 26-04-2024
2nd Appeal/Complaint dated : 01-07-2024
Information sought:
1. The Appellant filed an RTI application dated 22-03-2024 seeking the following information:
"Need pay slip of the Mr. Chandrakant Verma, for the duration of January 2024 to february 2024, who is my husband and his details are as follows-
Employee Name Chandrakant Verma Employee Father name Bhuwan Lal Verma DOB 10-JULY-1976 CIC/SECRL/A/2024/121902 Page 1 of 5 Post Assistant Loco Pilot/CCC Bhilai Employee no 424N0450195 Division SOUTH EAST CENTRAL RAILWAY, RAIPUR DIVISION"
2. The CPIO furnished a reply to the Appellant on 08-04-2024 stating as under:
"मांगी गई जानकारी तृतीय प से संब त है अतः सूचना अिधकार अिधिनयम 2005 के पारा 8 (1) j के तहत दान नहीं की जा सकती है ।"
3. The Appellant filed a First Appeal dated 12-04-2024. The F.A.A vide its order dated 26-04-2024 had given following reply:
"1. उपरो त संद भत अपील के संबंध म जनसूचना अ धकार ने आपके वारा मांगी गई जानकार को प मांकः ई/पी.बी./आर/आरट आई/2023/1621/682 (24-25) दनांक: 08.04.2024 के मा यम से आपको जवाब उपल ध कया था क मांगी गई जानकार तृतीय प से संबि धत है अतः सूचना अ धकार अ ध नयम 2005 के पारा 8 (1) के तहत दान नह ं क जा सकती है। तथा प CIC के वारा पा रत आदे श के प रपे म आपके प त ी चं कांत वमा के औसत वा षक वेतन एवं अ य प रलि धयां वष 2023-2024 का ववरण दान कया जा रहा है जो न न ल खत है :-
कुल प रलि धयां = 19,44,136/- म कटौती 4,60,710/- (आयकर कटौती 309465/-, पी एफ/एनपीएस 150885/-, CGIS-C 360/-)
2. एतद वारा इस कायालय को ा त आपके अपील का नपटारा कया जाता 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: Not Present.
Respondent: Shri Mahinder Kumar Sharma, APO & APIO present through Video-Conference.CIC/SECRL/A/2024/121902 Page 2 of 5
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 01.07.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
7. The Respondent while defending their case inter alia submitted that at the stage of disposal of first appeal of the Appellant, the FAA had provided information to the Appellant regarding gross income and PF deductions of Shri Chandrakant Verma. Pay-slip of third-party cannot be furnished under the RTI Act, as it is personal information of third-party, which is exempted from disclosure under Section 8(1)(j) of the RTI Act.
Decision:
8. The Commission has carefully perused the records of the case and considered the submissions of the Respondent. At the outset, it is observed that the Appellant sought copies of the pay slips of her husband, Shri Chandrakant Verma, Assistant Loco Pilot, South East Central Railway, Raipur Division, for the period January 2024 to February 2024. The CPIO denied the information under Section 8(1)(j) of the RTI Act, 2005 on the ground that the information pertains to a third party. The FAA, however, while disposing of the First Appeal, provided details of the average annual gross emoluments and deductions for the financial year 2023-2024.
9. The Commission notes that salary particulars, including detailed pay slips, constitute personal information relating to an individual employee. Such information includes details of earnings, deductions, income tax, provident fund contributions and other financial particulars, disclosure of which would amount to an invasion of the privacy of the concerned employee. The Hon'ble Supreme Court in Girish Ramchandra Deshpande has categorically held that personal information relating to service records, salary, assets, etc., is exempt from disclosure under Section 8(1)(j) of the RTI Act unless larger public interest is established. The said principle has been consistently reiterated in subsequent judgments including Central Public Information Officer, Supreme Court of India v. Subhash Chandra Agarwal.
CIC/SECRL/A/2024/121902 Page 3 of 510. In the present matter, the Appellant has neither established any larger public interest warranting disclosure nor placed on record any authorization from the concerned employee permitting disclosure of his detailed pay slips. Merely being the spouse of the employee does not automatically entitle the Appellant to access personal financial information under the RTI Act. The relationship between the parties does not dilute the statutory exemption available under Section 8(1)(j) of the Act.
11. The Commission further observes that the FAA, in a balanced approach, has already provided the gross annual emoluments and deduction details for the relevant financial year, which substantially addresses the broader financial information without disclosing detailed personal pay slip particulars.
12. In view of the foregoing, the Commission finds no infirmity in the reply of the CPIO denying copies of the detailed pay slips under Section 8(1)(j) of the RTI Act. The action of the Respondent is upheld. No further intervention of the Commission is warranted in the matter.
The appeal is disposed of accordingly.
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 CIC/SECRL/A/2024/121902 Page 4 of 5 Copy To:
The First Appellate Authority, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 Chanchal Verma CIC/SECRL/A/2024/121902 Page 5 of 5 के ीय सूचना आयोग Central Information Commission बाबा गंगनाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई िद ी, New Delhi - 110067 File No: CIC/SECRL/A/2024/121902 Chanchal Verma .....अपीलकता/Appellant VERSUS बनाम C.P.I.O, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 .... ितवादी/Respondent Date of Hearing : 02-03-2026 Date of Decision : 02-03-2026 INFORMATION COMMISSIONER : Swagat Das Relevant facts emerging from appeal:
RTI application filed on : 22-03-2024 CPIO replied on : 08-04-2024 First appeal filed on : 12-04-2024 First Appellate Authority's order : 26-04-2024 2nd Appeal/Complaint dated : 01-07-2024 Information sought:
1. The Appellant filed an RTI application dated 22-03-2024 seeking the following information:
"Need pay slip of the Mr. Chandrakant Verma, for the duration of January 2024 to february 2024, who is my husband and his details are as follows-
Employee Name Chandrakant Verma Employee Father name Bhuwan Lal Verma DOB 10-JULY-1976 CIC/SECRL/A/2024/121902 Page 1 of 5 Post Assistant Loco Pilot/CCC Bhilai Employee no 424N0450195 Division SOUTH EAST CENTRAL RAILWAY, RAIPUR DIVISION"
2. The CPIO furnished a reply to the Appellant on 08-04-2024 stating as under:
"मांगी गई जानकारी तृतीय प से संब त है अतः सूचना अिधकार अिधिनयम 2005 के पारा 8 (1) j के तहत दान नहीं की जा सकती है ।"
3. The Appellant filed a First Appeal dated 12-04-2024. The F.A.A vide its order dated 26-04-2024 had given following reply:
"1. उपरो त संद भत अपील के संबंध म जनसूचना अ धकार ने आपके वारा मांगी गई जानकार को प मांकः ई/पी.बी./आर/आरट आई/2023/1621/682 (24-25) दनांक: 08.04.2024 के मा यम से आपको जवाब उपल ध कया था क मांगी गई जानकार तृतीय प से संबि धत है अतः सूचना अ धकार अ ध नयम 2005 के पारा 8 (1) के तहत दान नह ं क जा सकती है। तथा प CIC के वारा पा रत आदे श के प रपे म आपके प त ी चं कांत वमा के औसत वा षक वेतन एवं अ य प रलि धयां वष 2023-2024 का ववरण दान कया जा रहा है जो न न ल खत है :-
कुल प रलि धयां = 19,44,136/- म कटौती 4,60,710/- (आयकर कटौती 309465/-, पी एफ/एनपीएस 150885/-, CGIS-C 360/-)
2. एतद वारा इस कायालय को ा त आपके अपील का नपटारा कया जाता 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: Not Present.
Respondent: Shri Mahinder Kumar Sharma, APO & APIO present through Video-Conference.CIC/SECRL/A/2024/121902 Page 2 of 5
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 01.07.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
7. The Respondent while defending their case inter alia submitted that at the stage of disposal of first appeal of the Appellant, the FAA had provided information to the Appellant regarding gross income and PF deductions of Shri Chandrakant Verma. Pay-slip of third-party cannot be furnished under the RTI Act, as it is personal information of third-party, which is exempted from disclosure under Section 8(1)(j) of the RTI Act.
Decision:
8. The Commission has carefully perused the records of the case and considered the submissions of the Respondent. At the outset, it is observed that the Appellant sought copies of the pay slips of her husband, Shri Chandrakant Verma, Assistant Loco Pilot, South East Central Railway, Raipur Division, for the period January 2024 to February 2024. The CPIO denied the information under Section 8(1)(j) of the RTI Act, 2005 on the ground that the information pertains to a third party. The FAA, however, while disposing of the First Appeal, provided details of the average annual gross emoluments and deductions for the financial year 2023-2024.
9. The Commission notes that salary particulars, including detailed pay slips, constitute personal information relating to an individual employee. Such information includes details of earnings, deductions, income tax, provident fund contributions and other financial particulars, disclosure of which would amount to an invasion of the privacy of the concerned employee. The Hon'ble Supreme Court in Girish Ramchandra Deshpande has categorically held that personal information relating to service records, salary, assets, etc., is exempt from disclosure under Section 8(1)(j) of the RTI Act unless larger public interest is established. The said principle has been consistently reiterated in subsequent judgments including Central Public Information Officer, Supreme Court of India v. Subhash Chandra Agarwal.
CIC/SECRL/A/2024/121902 Page 3 of 510. In the present matter, the Appellant has neither established any larger public interest warranting disclosure nor placed on record any authorization from the concerned employee permitting disclosure of his detailed pay slips. Merely being the spouse of the employee does not automatically entitle the Appellant to access personal financial information under the RTI Act. The relationship between the parties does not dilute the statutory exemption available under Section 8(1)(j) of the Act.
11. The Commission further observes that the FAA, in a balanced approach, has already provided the gross annual emoluments and deduction details for the relevant financial year, which substantially addresses the broader financial information without disclosing detailed personal pay slip particulars.
12. In view of the foregoing, the Commission finds no infirmity in the reply of the CPIO denying copies of the detailed pay slips under Section 8(1)(j) of the RTI Act. The action of the Respondent is upheld. No further intervention of the Commission is warranted in the matter.
The appeal is disposed of accordingly.
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 CIC/SECRL/A/2024/121902 Page 4 of 5 Copy To:
The First Appellate Authority, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 Chanchal Verma CIC/SECRL/A/2024/121902 Page 5 of 5 के ीय सूचना आयोग Central Information Commission बाबा गंगनाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई िद ी, New Delhi - 110067 File No: CIC/SECRL/A/2024/121902 Chanchal Verma .....अपीलकता/Appellant VERSUS बनाम C.P.I.O, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 .... ितवादी/Respondent Date of Hearing : 02-03-2026 Date of Decision : 02-03-2026 INFORMATION COMMISSIONER : Swagat Das Relevant facts emerging from appeal:
RTI application filed on : 22-03-2024 CPIO replied on : 08-04-2024 First appeal filed on : 12-04-2024 First Appellate Authority's order : 26-04-2024 2nd Appeal/Complaint dated : 01-07-2024 Information sought:
1. The Appellant filed an RTI application dated 22-03-2024 seeking the following information:
"Need pay slip of the Mr. Chandrakant Verma, for the duration of January 2024 to february 2024, who is my husband and his details are as follows-
Employee Name Chandrakant Verma Employee Father name Bhuwan Lal Verma DOB 10-JULY-1976 CIC/SECRL/A/2024/121902 Page 1 of 5 Post Assistant Loco Pilot/CCC Bhilai Employee no 424N0450195 Division SOUTH EAST CENTRAL RAILWAY, RAIPUR DIVISION"
2. The CPIO furnished a reply to the Appellant on 08-04-2024 stating as under:
"मांगी गई जानकारी तृतीय प से संब त है अतः सूचना अिधकार अिधिनयम 2005 के पारा 8 (1) j के तहत दान नहीं की जा सकती है ।"
3. The Appellant filed a First Appeal dated 12-04-2024. The F.A.A vide its order dated 26-04-2024 had given following reply:
"1. उपरो त संद भत अपील के संबंध म जनसूचना अ धकार ने आपके वारा मांगी गई जानकार को प मांकः ई/पी.बी./आर/आरट आई/2023/1621/682 (24-25) दनांक: 08.04.2024 के मा यम से आपको जवाब उपल ध कया था क मांगी गई जानकार तृतीय प से संबि धत है अतः सूचना अ धकार अ ध नयम 2005 के पारा 8 (1) के तहत दान नह ं क जा सकती है। तथा प CIC के वारा पा रत आदे श के प रपे म आपके प त ी चं कांत वमा के औसत वा षक वेतन एवं अ य प रलि धयां वष 2023-2024 का ववरण दान कया जा रहा है जो न न ल खत है :-
कुल प रलि धयां = 19,44,136/- म कटौती 4,60,710/- (आयकर कटौती 309465/-, पी एफ/एनपीएस 150885/-, CGIS-C 360/-)
2. एतद वारा इस कायालय को ा त आपके अपील का नपटारा कया जाता 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: Not Present.
Respondent: Shri Mahinder Kumar Sharma, APO & APIO present through Video-Conference.CIC/SECRL/A/2024/121902 Page 2 of 5
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 01.07.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
7. The Respondent while defending their case inter alia submitted that at the stage of disposal of first appeal of the Appellant, the FAA had provided information to the Appellant regarding gross income and PF deductions of Shri Chandrakant Verma. Pay-slip of third-party cannot be furnished under the RTI Act, as it is personal information of third-party, which is exempted from disclosure under Section 8(1)(j) of the RTI Act.
Decision:
8. The Commission has carefully perused the records of the case and considered the submissions of the Respondent. At the outset, it is observed that the Appellant sought copies of the pay slips of her husband, Shri Chandrakant Verma, Assistant Loco Pilot, South East Central Railway, Raipur Division, for the period January 2024 to February 2024. The CPIO denied the information under Section 8(1)(j) of the RTI Act, 2005 on the ground that the information pertains to a third party. The FAA, however, while disposing of the First Appeal, provided details of the average annual gross emoluments and deductions for the financial year 2023-2024.
9. The Commission notes that salary particulars, including detailed pay slips, constitute personal information relating to an individual employee. Such information includes details of earnings, deductions, income tax, provident fund contributions and other financial particulars, disclosure of which would amount to an invasion of the privacy of the concerned employee. The Hon'ble Supreme Court in Girish Ramchandra Deshpande has categorically held that personal information relating to service records, salary, assets, etc., is exempt from disclosure under Section 8(1)(j) of the RTI Act unless larger public interest is established. The said principle has been consistently reiterated in subsequent judgments including Central Public Information Officer, Supreme Court of India v. Subhash Chandra Agarwal.
CIC/SECRL/A/2024/121902 Page 3 of 510. In the present matter, the Appellant has neither established any larger public interest warranting disclosure nor placed on record any authorization from the concerned employee permitting disclosure of his detailed pay slips. Merely being the spouse of the employee does not automatically entitle the Appellant to access personal financial information under the RTI Act. The relationship between the parties does not dilute the statutory exemption available under Section 8(1)(j) of the Act.
11. The Commission further observes that the FAA, in a balanced approach, has already provided the gross annual emoluments and deduction details for the relevant financial year, which substantially addresses the broader financial information without disclosing detailed personal pay slip particulars.
12. In view of the foregoing, the Commission finds no infirmity in the reply of the CPIO denying copies of the detailed pay slips under Section 8(1)(j) of the RTI Act. The action of the Respondent is upheld. No further intervention of the Commission is warranted in the matter.
The appeal is disposed of accordingly.
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 CIC/SECRL/A/2024/121902 Page 4 of 5 Copy To:
The First Appellate Authority, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 Chanchal Verma CIC/SECRL/A/2024/121902 Page 5 of 5 के ीय सूचना आयोग Central Information Commission बाबा गंगनाथ माग, मुिनरका Baba Gangnath Marg, Munirka नई िद ी, New Delhi - 110067 File No: CIC/SECRL/A/2024/121902 Chanchal Verma .....अपीलकता/Appellant VERSUS बनाम C.P.I.O, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 .... ितवादी/Respondent Date of Hearing : 02-03-2026 Date of Decision : 02-03-2026 INFORMATION COMMISSIONER : Swagat Das Relevant facts emerging from appeal:
RTI application filed on : 22-03-2024 CPIO replied on : 08-04-2024 First appeal filed on : 12-04-2024 First Appellate Authority's order : 26-04-2024 2nd Appeal/Complaint dated : 01-07-2024 Information sought:
1. The Appellant filed an RTI application dated 22-03-2024 seeking the following information:
"Need pay slip of the Mr. Chandrakant Verma, for the duration of January 2024 to february 2024, who is my husband and his details are as follows-
Employee Name Chandrakant Verma Employee Father name Bhuwan Lal Verma DOB 10-JULY-1976 CIC/SECRL/A/2024/121902 Page 1 of 5 Post Assistant Loco Pilot/CCC Bhilai Employee no 424N0450195 Division SOUTH EAST CENTRAL RAILWAY, RAIPUR DIVISION"
2. The CPIO furnished a reply to the Appellant on 08-04-2024 stating as under:
"मांगी गई जानकारी तृतीय प से संब त है अतः सूचना अिधकार अिधिनयम 2005 के पारा 8 (1) j के तहत दान नहीं की जा सकती है ।"
3. The Appellant filed a First Appeal dated 12-04-2024. The F.A.A vide its order dated 26-04-2024 had given following reply:
"1. उपरो त संद भत अपील के संबंध म जनसूचना अ धकार ने आपके वारा मांगी गई जानकार को प मांकः ई/पी.बी./आर/आरट आई/2023/1621/682 (24-25) दनांक: 08.04.2024 के मा यम से आपको जवाब उपल ध कया था क मांगी गई जानकार तृतीय प से संबि धत है अतः सूचना अ धकार अ ध नयम 2005 के पारा 8 (1) के तहत दान नह ं क जा सकती है। तथा प CIC के वारा पा रत आदे श के प रपे म आपके प त ी चं कांत वमा के औसत वा षक वेतन एवं अ य प रलि धयां वष 2023-2024 का ववरण दान कया जा रहा है जो न न ल खत है :-
कुल प रलि धयां = 19,44,136/- म कटौती 4,60,710/- (आयकर कटौती 309465/-, पी एफ/एनपीएस 150885/-, CGIS-C 360/-)
2. एतद वारा इस कायालय को ा त आपके अपील का नपटारा कया जाता 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: Not Present.
Respondent: Shri Mahinder Kumar Sharma, APO & APIO present through Video-Conference.CIC/SECRL/A/2024/121902 Page 2 of 5
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 01.07.2024 is not available on record. Respondent confirms non-service.
6. Written submissions of the Respondent are taken on record.
7. The Respondent while defending their case inter alia submitted that at the stage of disposal of first appeal of the Appellant, the FAA had provided information to the Appellant regarding gross income and PF deductions of Shri Chandrakant Verma. Pay-slip of third-party cannot be furnished under the RTI Act, as it is personal information of third-party, which is exempted from disclosure under Section 8(1)(j) of the RTI Act.
Decision:
8. The Commission has carefully perused the records of the case and considered the submissions of the Respondent. At the outset, it is observed that the Appellant sought copies of the pay slips of her husband, Shri Chandrakant Verma, Assistant Loco Pilot, South East Central Railway, Raipur Division, for the period January 2024 to February 2024. The CPIO denied the information under Section 8(1)(j) of the RTI Act, 2005 on the ground that the information pertains to a third party. The FAA, however, while disposing of the First Appeal, provided details of the average annual gross emoluments and deductions for the financial year 2023-2024.
9. The Commission notes that salary particulars, including detailed pay slips, constitute personal information relating to an individual employee. Such information includes details of earnings, deductions, income tax, provident fund contributions and other financial particulars, disclosure of which would amount to an invasion of the privacy of the concerned employee. The Hon'ble Supreme Court in Girish Ramchandra Deshpande has categorically held that personal information relating to service records, salary, assets, etc., is exempt from disclosure under Section 8(1)(j) of the RTI Act unless larger public interest is established. The said principle has been consistently reiterated in subsequent judgments including Central Public Information Officer, Supreme Court of India v. Subhash Chandra Agarwal.
CIC/SECRL/A/2024/121902 Page 3 of 510. In the present matter, the Appellant has neither established any larger public interest warranting disclosure nor placed on record any authorization from the concerned employee permitting disclosure of his detailed pay slips. Merely being the spouse of the employee does not automatically entitle the Appellant to access personal financial information under the RTI Act. The relationship between the parties does not dilute the statutory exemption available under Section 8(1)(j) of the Act.
11. The Commission further observes that the FAA, in a balanced approach, has already provided the gross annual emoluments and deduction details for the relevant financial year, which substantially addresses the broader financial information without disclosing detailed personal pay slip particulars.
12. In view of the foregoing, the Commission finds no infirmity in the reply of the CPIO denying copies of the detailed pay slips under Section 8(1)(j) of the RTI Act. The action of the Respondent is upheld. No further intervention of the Commission is warranted in the matter.
The appeal is disposed of accordingly.
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 CIC/SECRL/A/2024/121902 Page 4 of 5 Copy To:
The First Appellate Authority, South East Central Railway O/o Divisional Railway Manager, Divisional Office, Near Waltair Gate, R.V.H Colony, Bilaspur Road, Raipur (C.G.) - 492 008 Chanchal Verma CIC/SECRL/A/2024/121902 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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