Central Information Commission
Hari Ram Tiwari vs Indian Army on 22 January, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/IARMY/A/2023/138640
Hari Ram Tiwari .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
RTI Cell, Addl. DG AE, G 6 D 1 Wing,
Integrated Headquarter of MoD (Army)
Sena Bhawan, Gate No 4,
New Delhi - 110 011 .... ितवादीगण /Respondent
Date of Hearing : 15.01.2025
Date of Decision : 21.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 08.05.2023
CPIO replied on : 07.06.2023
First appeal filed on : 29.06.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 19.09.2023
Information sought:
The Appellant filed an RTI application (offline) dated 08.05.2023 seeking the following information:
"मेरे प दनांक दनांक 06 मई 2023 का स दभ हण करे । मेरा यह शकायत प भारतीय थल सेना म कायरत नायक अ मत कुमार पांडेय Page 1 of 6 (मोबाइल सं%या 9598470856 ) के &खलाफ कायवाई क* मांग करते हुए भेजा गया था। कृपया मेरे प पर भारतीय थल सेना (INDIAN ARMY) /वारा 0या कायवाई हुई है स3ू चत करे ? म5ने इस प क* एक 67त ल8प' पु लस आय0 ु त लखनऊ, स6ू माग, 6ेम नगर, हज़रतगंज, लखनऊ, उ=र 6दे श-226001 को भी भेजी है '। नायक अ मत कुमार पांडेय (मोबाइल सं%या 9598470856) का ?थायी पता ाम' धनौलB ख़ास, बाराबंक*' का रहने वाला है नायक अ मत कुमार पांडेय (मोबाइल सं%या 9598470856) सप ु ु Dी शव कुमार पांडेय (मोबाइल सं%या 7860034721, 7376138948) बार बार आमE से छुGटB (वैध या अवैध) लेकर 'नीलमथा', लखनऊ आता है और समाज 8वरोधी ग7त8व3धयK म सLMय हो जाता है । कृपया मेरे प दनांक 06 मई 2023 पर आपने 0या कायवाई Lकया है या कर रहे है अ7तशी स3ू चत करे ।"
The CPIO furnished a reply to the Appellant on 07.06.2023 stating as under:
"1 आपको स3ू चत Lकया जाता है Lक आपके /वारा मांगी गई जानकारB इस कायालय के पास मौजूद नहBं है । आगे आपको स3ू चत Lकया जाता है Lक सूचना के अ3धकार के अंतगत शकायतो पर कायवाहB या 7नपटारा नहB Lकया आ सकता है . साथ हB यह भी स3ू चत Lकया जाता है Lकसी सै य कमE का पूण 8ववरण (जैसे क* Oयि0तरत सै य चं%या, य7ु नट इQय द) जाने वगैर कोई कायवाहB Lकसी भी सै य कायालय /वारा नहBं क* जा सकती ह5। 6थम इRटया आSक* शकायत पTरवाTरक एवं स8वल पु लस से सRबं3धत 6तीत होती है । अतः आपको स3ू चत Lकया जाता है Lक संबं3धत पु लस कायालय से सोधे संपक कर सहायता मंगे। Lफर भी आपके प को EME Records को उनको उ3चत कायवाहB हे तु अ े8षत Lकया जा रहा ह5।
2. यह आपके आवेदन प दनांक 17 मई 2023 का 7न?तारण है ।"
Being dissatisfied, the appellant filed a First Appeal dated 29.06.2023. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.Page 2 of 6
Respondent: Ms. Sumita Pattnayak, CPIO, attended the hearing in person. Shri T. Senthil Kumar, CPIO (EME records), attended the hearing through VC.
The Appellant stated that he has not received the relevant information as sought in the instant RTI Application from the Respondent.
The Commission interjected and asked the Appellant to establish his locus with Shri Amit Kumar Pandey, against whom he has filed the averred complaint, the Appellant apprised the bench that Shri Amit Kumar Pandey is the brother of my daughter-in-law.
Ms. Sumita Pattnayak, CPIO, submitted that a suitable reply in terms of RTI Act has been given to the Appellant vide letter dated 24.05.2023, stating as under:
"1. आपके आर टB आई आवेदन प दनांक 08 मई 2023 जो इस इस कायालय को 11 मई 2023 को 6ाSत हुआ के संदभ म।
2. आपको सू3चत Lकया जाता है शकायतो पर कायवाहB सूचना के अ3धकार के तहत संRभव नहB है। CIC Decision No CIC/SD/A/2016/000052 दनांक 05 दसRबर 2016। आपको आगे सू3चत Lकया जाता है Lक आप संबं3धत Oयि0त के सRपूण 8ववरण (जैसे क* Oयि0तरत सै य सं%या सहB सै य टुकडी का नाम इQय द) एवं संबं3धत शकायत क* त?दBक करने वाले द?तावेजो स हत उसक* यु7नट या सै य मु%यालय को शकायत भेज कर सहायता या शकायत के लये civil police से भी सहायता मंग सकते ह5।
3. यह आपके आवेदन प दनांक 08 मई 2023 का 7न?तारण है।"
She added that the information sought by the Appellant in the RTI Application is not available in their office as the custodian of the information is EME records.
Shri T. Senthil Kumar, CPIO (EME records), submitted that the complaint of the Appellant is related to civil police and the same is not covered under RTI Act and accordingly a suitable response was given to the Appellant vide letter dated 16.06.2023, stating as under:
"1. Reference your online RTI application No DMAND/R/T/23/01815 dated 17 May 2023 received from RTI Cell, IHQ of MoD (Army) vide their letter No A/810027/RTI/OL_79940 dated 07 Jun 2023.Page 3 of 6
2. It is intimated that information sought vide your application under reference does not come under the ambit of RTI Act-2005. However, suitable reply has already been provided to you from RTI Cell, IHQ of MoD (Army) vide their letter No A/810027/RTI/OL_79940 dated 07 Jun 2023 as addressed to you and copy endorsed to this office.
3. Further, on scrutiny of your application, it is noticed that you have not mentioned Army No, ID Proof and Unit, without Army No, ID Proof and Unit, this office is not able to trace the individual."
The contents of letter dated 07.06.2023 is as under:
"1. आपके आर टB आई आवेदन प दनांक 17 मई 2023 जो इस इस कायालय को 30 मई 2023 को 6ाSत हुआ के संदभ म।
2. आपको सू3चत Lकया जाता है Lक आपके /वारा मांगी गई जानकारB इस कायालय के पास मौजूद नहB है। आगे आपको सू3चत Lकया जाता है Lक सूचना के अ3धकार के अंतगत शकायतो पर कायवाहB या 7नपटारा नहBं Lकया जा सकता है साथ हB यह भी सू3चत Lकया जाता है Lकसी सै य कमE का पूण 8ववरण (जैसे क* Oयि0तरत सै य सं%या, यु7नट इQय द) जाने बगैर कोई कायवाहB Lकसी भी सै य कायालय /वारा नहBं क* जा सकती ह5। 6थम /वWGया आSक* शकायत पTरवाTरक एवं स8वल पु लस से सRबं3धत 6तीत होती है। अतः आपको सू3चत Lकया जाता है Lक संबं3धत पु लस कायालय से सीधे संपक कर सहायवा मंग।े Lफफर भी आपके प क* EME Records को उनक* उ3चत कायवाहB हे तु अ े8षत Lकया जा रहा ह5।
3. यह आपके आवेदन प दनांक 17 मई 2023 का 7न?तारण है।"
He added that a reply dated 16.08.2023 was also given to the Appellant stating as under:
"1.Reference the following:-
(a) Your online RTI No application DMAND/R/T/23/01815 dated 17 May 2023 received from RTI Cell, IHQ of MoD (Army) vide their letter No A/810027/RTI/OL_79940 dated 07 Jun 2023. This Office letter No 2708/RTI Cell/652 dated 15 May 2023.
(b) This office letter No 2708/RTI Cell/821 dated 16 Jun 2023.
(c) Further, a copy of RTI application dated 08 May 2023 alongwith First Appeal dated 19 Jun 2023 proffered by you and the same disposed off vide Speaking Order of the Appellate Authority vide letter No B/87008/AG/PM/RTI-6465 dated 28 Jul 2023 received from RTI Cell, IHQ of MoD (Army) vide their letter No A/810027/RTI/OF_76677-6465 (Appeal) dated 04 Aug 2023.Page 4 of 6
2. It is intimated that suitable reply has already been provided to you vide this Office letter cited at Para 1 (b) above. However, a copy of the same is enclosed again for your information."
The Appellant interjected and apprised the bench that he has not received any of the above replies from the Respondent.
A written submission has been received from CPIO, IHQ of MOD, vide letter dated 08.01.2025, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"1. Reference is made to Hon'ble CIC File No CIC/IARMY/A/2023/138640 dt 30 Dec 2024.
2. Brief of the Case. The appellant Shri Hari Ram Tiwari had filed a RTI application seeking information regarding action taken on his complaint dt 06 May 2023 related to Third Party (Nk Amit Kumar Pandey).
3. Application under RTI. Appellant's initial RTI application dt 08 May 2023 related to seeking information regarding action taken on his complaint dt 06 May 2023 related to Third Party (Nk Amit Kumar Pandey) was received at this Cell from two different mode i.e through registered post, which was received on 11 May 2023 and the other from Department of Military Affairs (DMA) through online mode with registration No. DMAND/R/T/23/01815 dt 17 May 2023, which was received on 30 May 2023. The case was disposed off by this Cell vide letter No. A/810027/RTI/OF_79677 dt 24 May 2023 and letter No. A/810027/RTI/OL_79940 dt 07 Jun 2023 (copies enclosed) with a copy of EME Records for further provisioning of info/ disposal at their end.
4. As per the records held with this RTI Cell, EME Records also disposed the case vide their letter No. 2708/RTI Cell/821 dt 16 Jun 2023 (copy enclosed).
5. First Appeal. Based upon the inputs/ reply provisioned vide this RTI Cell letter dt 24 May 2023, appellant filed First Appeal dt 19 Jun 2023 being dissatisfied with disposal of the CPIO. First Appeal was heard by the First Appellate Authority (FAA), wherein FAA upheld the decision of the CPIO and further directed to transfer the initial RTI application and First Appeal to EME Records vide Speaking Order No. B/87008/AG/PM/RTI-6474 dt 11 Jul 2023 and the same was complied vide this RTI Cell letter No. A/810027/RTI/OF_79677-6464 (Appeal) dt 04 Aug 2023 (copies enclosed).
6. Notice of Hearing. Notice of hearing for Second Appeal was received at this RTI Cell office on 03 Jan 2025 and the same has been listed for hearing on 15 Jan 2025 at 1040hrs.
7. Second Appeal dt 15 Sep 2023 as received earlier by this Cell was also replied and transferred to EME Records vide this RTI Cell letter No. A/810027/RTI/OL_79940 (Appeal) dt 27 Sep 2023, which was further replied and transferred by EME Records to 976 AD Regt Wksp EME vide their letter No. 2708/RTI Cell/1471 dt 11 Oct 2023 (copies enclosed).Page 5 of 6
8. In view of above, PIO, EME Records & 976 AD Regt Wksp EME is being intimated to attend the scheduled hearing at 1040hrs on 15 Jan 2025.
9. Submission/Recommendation.
It is submitted that the case has appropriately been disposed off by this Cell and further transferred to PIO, EME Records vide vide letters. mentioned at Para 3 & 5 above. Hence, it is recommended that case be disposed as the information sought by the appellant is not held/ available with this Headquarters and also redressal to personal grievance are not coved under the purview of RTI Act 2005.
10. It is also intimated that copy of this submission could not be forwarded to the appellant through email as his email address is neither mentioned in his initial RTI application nor in his First Appeal/ Second Appeal."
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that suitable replies in terms of RTI Act has been given by the Respondent vide letters dated 07.06.2023, 16.06.2023 and 16.08.2023 but the Appellant has not received the same from the concerned PIO. Therefore, the Commission directs Shri T. Senthil Kumar, CPIO (EME records), to resend the above replies along with the relevant enclosures to the Appellant within one week from the date of receipt of this order. For redressal of his grievance, the Appellant is advised to approach an appropriate authority. No further action is required in the instant case.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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