Central Information Commission
K. Ravi vs Ministry Of Railways on 24 July, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/MORLY/A/2017/184033
K Ravi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/o Railways, DD (PG) & ... ितवादी/Respondent
CPIO, Registration & Co-
Ordination, (RTI Cell) Railway
Board, Room No. 5 , GF, Rail
Bhavan, Raisina Road,
New Delhi - 110001.
Relevant dates emerging from the appeal:
RTI : 20-10-2017 FA : 15-11-2017 SA: 26-12-2017
CPIO : 24-10-2017 FAO : 23-11-2017 Hearing: 22-07-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, New Delhi seeking information as follows:-
1. "How many passengers did travel by the AC and Sleeper class throughout India from 01/01/2017 to 20/10/2017? What was the total revenue earned by Railways during this period?
2. How many reservation counters are there under the control of Indian Railways? How many and in which places the new counters are proposed to be opened during the year 2018?
3. How many cases of theft of luggage and valuables have been reported from 01/01/2017 to 20/10/2017 on the trains and platforms throughout India? What action is being initiated by the railways to stop this?Page 1 of 4
4. What benefit are being extended by the railways to passouts of the courses offered by the Institute of Rail Transport and Management, New Delhi? Is there any membership offered by the institute? Provide details; such as who can be the members, fee and contact nos. of IRTM?
5. How many employees and pensioners have availed the pass benefit from 01/01/2017 till date? How many employees and pensioners have been caught misusing their pass and what action has been taken?
6. Whether the unmarried/divorced/widowed daughters of exgratia holders are eligible for exgratia/pension after the death of the exgratia holder in Indian Railways.
7. What kind of concession(s) is provided by the railways for travel nowadays?
8. How many special trains and premium trains are running and how many are proposed during this year?
9. Is there any proposal pending with the railways to permit halt of fast passenger, express, superfast trains at the Vani Vihar passenger halt of Bhubaneswar?
10. How many passengers were penalized for ticketless travel from 01/01/2017 to 20/10/2017? How much penalty was collected?
11.How many publications were brought out by the railways from 01/01/2017 to 20/10/2017? Provide copies of the same, if they are meant for public distribution to create awareness?
12. How many rail accidents took place from 01/01/2017 to 20/10/2017?
No. of persons died, injured, amount of exgratia, no. of jobs provided to the kith and kin of the victims.
13. No. of pending court cases of railways. Court-wise information should be provided.
14. How many cases of sexual harassment of women at work place were registered with Indian Railways during the last five financial years? Provide details of outcome and inquiry, punishment awarded and action taken.
15. How many cases of CBI, CVC are pending with Indian Railways from the year 2010? No. of employees who are convicted and punished."
2. The CPIO responded on 24-10-2017. The appellant filed the first appeal dated 15-11-2017 which was disposed of by the first appellate authority on 23-11- 2017. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Page 2 of 4Hearing:
3. The appellant, Mr. K Ravi was not present in the hearing despite notice. Mr. D. K. Biswas, DDPG & APIO participated in the hearing representing the respondent in person. The written submissions are taken on record.
4. The respondent submitted that the appellant is not seeking any specific information. Therefore, any attempt to compile the information in the manner sought by appellant would disproportionately divert the resources of the public authority from the efficient discharge of its normal functions. Decision:
5. This Commission observed that the appellant is not seeking any specific information and the collation of this information which is spread over almost all the offices of Indian Railways will require the undertaking of a thorough search of numerous files from various offices and therefore, this squarely falls under the ambit of Section 7(9) of the RTI Act i.e. information is voluminous in nature. Hence, the CPIO is not expected to compile the non-specific information in terms of the judgment of the Hon'ble Supreme Court of India in CBSE and Anr. Vs. Aditya Bandopadhyay and Ors, 2011 (8) SCC 497.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 22-07-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 3 of 4
Addresses of the parties:
1. The CPIO,
M/o Railways, DD (PG) & CPIO, Registration
& Co-Ordination, (RTI Cell) Railway Board, Room No. 5 (GF), Rail Bhavan, Raisina Road, New Delhi - 110001
2. Mr. K Ravi Page 4 of 4