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Rahul Lincoln vs Office Of The Chief Commissioner For ... on 13 February, 2026

                            के ीय सूचना आयोग
                      Central Information Commission
                         बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                       नई िद ी, New Delhi - 110067

ि तीय अपील सं      ा /Second Appeal No.      CIC/OCCPD/A/2024/647638



Rahul Lincoln                                          ....अपीलकता/Appellant

                                    VERSUS
                                     बनाम

CPIO,
Office of the Chief Commissioner for Persons with Disabilities
New Delhi                                       ... ितवादीगण /Respondents

Date of Hearing                    : 04/02/2026
Date of Decision                   : 04/02/2026

INFORMATION COMMISSIONER :                   Ashutosh Chaturvedi

Relevant facts emerging from Second Appeal/Complaint:

 RTI application filed on                 05/08/2024
 CPIO replied on                          03/02/2026
 First appeal filed on                    30/08/2024
 FAA's order dated                        Not on Record
 Second Appeal dated                      28/10/2024

Information sought

:

The appellant has filed RTI application dated 05/08/2024 seeking the following information:-

"1- Copy of the Circular / Notification issued by CCPD to Chiefs / Officials of Public Sector Banks to sensitise in respect of the Persons with Disabilities Act 2016, as per Hon.Court judgment.

2- If no circular / notification is issued till date by the CCPD to Public Sector Banks, as pointed above in Sl.No.1, name and designation of the official in the CCPD responsible for issuance of the Circular be provided.

3- If no circular / notification is issued till date by the CCPD to Public Sector Banks, when it is proposed to be issued?

4-Copy of Office Order / Circular / Notification issued by CCPD regarding role of Nodal Officers (i.e duties and responsibilities) appointed in Public Sector Banks.

5- Total number of cases filed with Hon.Court of CCPD by PwD Staff members of Public Sector Banks against those respective Banks in the year 2022-23 and 2023-24 be provided, bank-wise.

6-Out of Sl.No.5 above, number of cases wherein Orders / Recommendations passed by CCPD in favour of PwD staff members be provided, bank-wise.

7-Out of Orders / Recommendations passed by CCPD as in above Sl.No.6, number of cases Banks granted transfers to PwD staff members as per CCPD Orders be provided, bank-wise.

8-Name/s of Banks did not honour Orders / Recommendations of CCPD and those Banks names were reported to Parliament by CCPD, out of Sl.No.6 above, be provided."

2. On not receiving any reply from CPIO , First Appeal was filed and further on the non-receipt of the First Appellate Authority Order , the appellant filed the Instant second appeal on 28/10/2024.

Further the CPIO reply dated 03.02.2026 is taken on record.

3. Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Mr. Shakthive Venkatachala, Authorized Representative of the Appellant is present on VC Respondent: Nandan Singh, PA, CCPD participated in the hearing in person. The Appellant reiterated the facts of the case and further submits that the no response was provided by the CPIO. The respondent submits that CCPD could not trace the copy of the Calcutta High Court judgment allegedly sent by the petitioner, and assured that the abovementioned judgment with the RTI application is being put up before the Honble Chief Commissioner/Commissioner for further necessary action and onward taking up with D/o Financial Services, M/o Finance/Public Sector Banks within 15 days.

DECISION In the light of the facts of the case, the material on record and the submission made by the parties during hearing commission directs the respondent to provide a revised reply after a letter is issued to the required ministries and banks within 30 days from the date of receipt of this order via speed post and email free of cost to the Appellant. Furthermore compliance report to this effect be sent to the commission within 7 days thereafter.

Further the commission further takes note that the CPIO has failed to furnish the information within the stipulated time limit prescribed under Section 7(1) of the RTI Act, 2005. The Respondent is hereby directed to ensure strict compliance with the statutory timelines in all future cases. Any repetition of such delay shall be viewed seriously and will attract appropriate action under Section 20 of the RTI Act, 2005.

No further intervention of the Commission is warranted The Appeal stands disposed of Sd/-

Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 04.02.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:

1. CPIO O/o the Chief Commissioner for Persons with Disabilities, 5th Floor, NISD Building, Sector-10, Dwarka, New Delhi-110 075 Second Appeal/ Complaint No. - CIC/OCCPD/A/2024/647638 Page 3 of 4

2. Rahul Lincoln Second Appeal/ Complaint No. - CIC/OCCPD/A/2024/647638 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)