Central Information Commission
Deependra Dubey vs Border Road Organisation on 22 October, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/BRDOR/A/2023/128769
Deependra Dubey .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
CE HQ, Project Himank,
PIN - 931710, C/o 56 APO .... ितवादीगण /Respondent
Date of Hearing : 16.10.2024
Date of Decision : 21.10.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 06.04.2023
CPIO replied on : 04.05.2023
First appeal filed on : 12.05.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 27.06.2023
Information sought:
The Appellant filed an RTI application dated 06.04.2023 seeking the following information:
" बन ता पूवक आप का यान आक षत कराना है क सीम ा सडक संगठन बभाग वारा सीधी भत व ि"त 01/2016 पर पी#ड़त ईरफान सुभाष नगर पो)ट +चतबडागांव िजला ब/लया उ1र 2दे श ने वाहन चालक पद के /लए आवेदन कया और सन 2018 म 8 पर9:ा म 8 सि;म /लत होकर पर9:ा म 8 उतीण हुआ और Page 1 of 7 +च क=सा पर9:ण प>चात ?दनांक 22/04/2019 को पी#ड़त ईरफान क@ वाहन चालक पद पर AनयुिBत हुई थी महोदय अवगत कराना है क 2यंका वमा वाड 06 पटे ल नगर +चतबडागांव ब/लया वारा पी#ड़त AनदEष के बF ध कूटर+चत फज मनगढं त मुकदमा 801/2017 धारा 354 क पंजीकृत करा ?दया गया िजसे माननीय Iयायालय अपर मुJय मुJय IयाAयक मिज)Kे ट 2थम ब/लया ने सं ान लेकर ?दनांक 11/04/2019 को दोष मुBत कर ?दया महोदय कायालय 113 सडक Aनमाण इकाई वारा बखा)त आदे श आ?द से स;बं+धत सूचना पाने के /लए 10 Nपये भारतीय पो)टल आडर संJया 57एफ 341807 सलOनक कर जPरये डाक वारा आवेदन 2े षत कर रहा हूं।
1, माननीय महोदय पी#ड़त ईरफान वारा बखा)त आदे श के बF ध र9 2जेIट पुनरावलोकन बावत उ+चत मा यम वारा सम: Rीमान मुJय अ/भयंता महोदय पPरयोजना ?हमांक को 2ाथना पS ?दनांक 09/06/2022 पर क@ गई कायवाह9 जांच का ववरण ि)थत क@ 2माTणत 2AतयU म8 सूचना उपलVध कराने क@ कृपा करे ।
2, माननीय महोदय पी#ड़त ईरफान वारा 2े षत 2ाथना पS ?दनांक 13/02/2023 पर क@ गई कायवाह9 क@ सूचना 2माTणत 2Aत म8 दे ने क@ कृपा करे ।
3, माननीय महोदय पी#ड़त ईरफान ने भत एफ आर सी पूव ह9 माननीय Iयायालय ब/लया ने Aन;न आपरा+धक मामले म8 AनदEष दोषमुBत कर ?दया उसके बावजूद पी#डत का/मक को कायालय 113 सडक Aनमाण इकाई वारा बखा)त कया जाना नीAत एवं Aनयमानुसार सह9 है अथवा नह9 इसक@ सूचना 2माTणत 2Aत म8 दे ने क@ कृपा करे ।
4, माननीय महोदय कायालय 113 सडक Aनमाण इकाई ने ईएBस जीएस 199153वाई वाहन चालक ईरफान को कस अपराध म8 बखा)त कया है उसक@ सूचना ?हIद9 भाषा मे बखा)त आधार स?हत दे ने क@ कृपा करे ।Page 2 of 7
5, माननीय महोदय पी#ड़त ईएBस वाहन चालक ईरफान को कायालय 113 सडक Aनमाण इकाई ने बखा)त पूव कोई जांच कमेट9 ग?ठत हुई थी अथवा नह9 सूचना दे ने क@ कृपा करे ।"
The CPIO furnished a reply to the Appellant on 04.05.2023 stating as under:
"इस संबंध म8 आपको सू+चत कया जाता है क एBस जीएस- 199153वाई वाहन चालक ईरफान नेसेवा समाि"त के संबंध म8 माननीय उWच Iयायलय के सम:
CWP 11333/2022 का मुकदमा दायर कया है जो क वचाराधीन है , इस/लए आपक@ /शकायत पर कोई भी ?ट"पणी माननीय Iयायालय केफैसलेकेपPरणाम केअधीन है ।"
Being dissatisfied, the appellant filed a First Appeal dated 12.05.2023. 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: Not Present.
Respondent: Shri Nitin Kumar Gupta, Assistant Admn. Officer present through Video-Conference.
Written submissions of the Respondent are taken on record.
The Respondent submitted that initially they have informed the factual position in the matter to the Appellant vide their letter dated 04.05.2023 and now they have also placed on record their revised reply regarding the information sought by the Appellant as per his RTI application. Relevant extracts of the written submissions are reproduced hereinbelow:
"2. In this connection, complete facts of the case in chronological order are furnished below :-
(a) EXGS-199153Y, DVRMT, IRFAN S/o Shri Afjal Ali resident of Subhash Nagar, Vill&PO- Chitabargaon, Tehsil- Ballia, District Ballia, State- Uttar Pradesh, Pin-Page 3 of 7
221713 was recruited on 22 Apr 2019 as DVRMT (OG). The individual was posted to 113 RCC from GREF Centre wef 21 Jun 2019 and reported at HAD Chandigarh on 28 Jun 2019.
(b) After recruitment in GREF, a character and antecedent verification roll of above individual was forwarded to The District Magistrate, Ballia vide GREF Centre letter No. 1664/RFT/9153/ITW dated 30 Aug 2019 for carrying out necessary verification. The District Magistrate Ballia vide their letter No. 934/ नक पबपंस। बनउमबवदक dated 08 Nov 2019 intimated to Commandant, GREF Centre, Pune that, an FIR under Section 354 (A) of IPC on crime No. 801/17 stands against Irfan at Chitbaragaon Police Station.
(c) Also GREF Records advised 113 RCC through HQ 50 BRTF to take action on the matter and progress of FIR against above individual be obtained from concerned Police Station.
(d) As per Final verification report of SP Ballia found that a court case so. 801/17 under IPC Section 354 (a) was registered by Upper Chief Judicial Magistrate Court (First Class), DM Ballia against individual on 24 Dec 2017 from which individual was acquitted on 16 Apr 2019. However, this information was not revealed by the individual during attestation form which was signed by the individual on 24 Jan 2019 and individual was appointed in GREF on 22 Apr 2019.
(e) From the above facts, it is evident that, EXGS-199153Y, DVRMT, Irfan of 113 RCC concealed/suppressed the material information in attestation form with regard to court case registered against him on the date of filling of attestation form 24 Jan 2019, Individual has declared his character absolutely clear and there was no court case pending against him.
(1) Finally, as per sub-rule (1) of rule 5 of the Central Civil Services (Temporary Service) rules, 1965. The Individual was terminated from the service by the Competent Authority that is then Cdr 50 BRTF vide their order No. 1512/Disc/fran/153/78/61/E1D dated 04 June 2022.
(g) The Applicant/Appellant Shri Deependra Dubey had made second appeal before the Hon'ble Registrar, Central Information Commission, CIC Building, Baba Gangnath Marg, Munirka, New Delhi, Pin code 110067 on 27 Jun 2023.
3. (a) The Applicant/Appellant Shri Deependra Dubey had submitted his RTI application addressed to PIO HQ DGBR, Seema Sadak Bhawan, Ring Road, Delhi Cantt, New Delhi, Pin code 110010 on 06 Apr 2023 which was received at HQ CE (P) Himank vide HQ DGBR letter No 11022/BRB/Application/75/RTI dated19 Page 4 of 7 Apr 2023. The CPIO/Offg SO-1(pers) Project Himank vide their letter No 10506/RTI/88/E1 Coord dated 04 May 2023 had furnished the reply to the applicant. (Copy attd as Annex- A)
(b) The Applicant/Appellant Shri Deependra Dubey had made first appeal before the first Appellate authority, HQ DGBR, Seema Sadak Bhawan, Ring Road, Delhi Cantt, New Delhi, Pin code 110010 on 12 May 2023 which was received at HQ CE(P) Himank vide HQ DGBR letter No 11022/BRB/Application/114/RTI dated 12 May 2023. The Appellate Authority vide their letter No 10506/RTI/142/E1 Coord dated 09 Jun 2023 had furnished the reply to the applicant. (Copy attd as Annex-B)
(c) The Applicant/Appellant Shri Deependra Dubey had made second appeal on 27 Jun 2023 before The Registrar, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi, and the same question asked by the Individual which were already replied to the Individual on 04 May 2023.
4. All above Annexures enclosed are duly authenticated.
5. It is further submitted that Border Roads Organization being subordinate and executive arm of Border Roads Development Board (BRDB) which is scheduled in 2 schedule of RTI Act 2005 and thus is exempted from its operation under section 24 except cases of Human rights violations and allegation of corruption vide Govt of India, CIC order File No CIC/CC/A/14/000761/DP dated 29 Apr 2016. (Copy Attd as Annex-C) In this context, it is also submitted that EX GS-199153Y, DVR/MT, Irfan about whom the information has been sought, has filed a CM WP No. 11333/2022 titled EX GS- 199153Y, DVRMT, Irfan of 113 RCC V/S UOI and others before Hon'ble high court at Allahabad (UP) regarding his termination from service. Which is pending before the Hon'bile high court at Allahabad. Next action is subjected to the outcome of the decision of the Hon'ble High Court Allahabad (Copy Attd as Annex-D).
7. Further, since, RTI applications of the individual have been considered by the CPIO of HQ CE (P) Himank and respective replies have been made to the applicant with purview of RTI act, therefore, it is prayer that complaint filed by the applicant may kindly disposed off accordingly."
Page 5 of 7Decision:
The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, observes that the Appellant in his second appeal is aggrieved that till date complete information has not been provided to him on his RTI application. On the other hand, the Respondent contended that factual position in the matter as per their record has already been provided to the Appellant.
The Respondent, before hearing in the second appeal, has placed on record a revised comments in the form of written submissions along with relevant enclosures before the Commission which in view of the Commission is an appropriate response to the RTI application.
Further, the said written submissions of the Respondent are being treated as an updated reply to the instant RTI application which is not yet shared with the Appellant.
The Respondent is directed to share a copy of their written submissions along with its enclosures, if any, with the Appellant, free of cost, through speed post, within a week from the date of receipt of this order.
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 7 Copy To:
The FAA CE HQ, Project Himank, PIN - 931710, C/o 56 APO Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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