Central Information Commission
Indramani Pratiksha vs Northern Railway on 17 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NRAIL/A/2024/111338 and CIC/NRAIL/A/2024/111339
Indramani Pratiksha .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Office of the Divisional Railway
Manager, Northern Railway,
Moradabad Division, Civil Lines,
Moradabad - 244001 .... ितवादीगण /Respondent
Date of Hearing : 02.09.2025
Date of Decision : 16.09.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned Second Appeals are clubbed together as the Appellant
as well as the Respondent are common and the subject-matter is similar in
nature and hence, are being disposed of through a common order.
File No: CIC/NRAIL/A/2024/111338
Relevant facts emerging from appeal:
RTI application filed on : 03.10.2023
CPIO replied on : 17.10.2023
First appeal filed on : 06.12.2023
First Appellate Authority's order : Not on record
Compliance of FA order : Not on record
2nd Appeal/Complaint dated : 12.04.2024
Page 1 of 7
Information sought:
1. The Appellant filed an (offline) RTI application dated 03.10.2023 seeking the following information:
"(a) A.S.I. Indrapal Singh and Constable Riyasat Ali collaborated Ticket Examiner Dhananjay Singh and Chief Ticket Inspector Asim Ali in their illegal and unlawful acts against the applicant in the office of Chief Ticket Inspector at Moradabad Junction Railway Station on 03.05.2023 and 04.05.2023. The applicant sent a complaint to the In-charge Inspector, R.P.F. Post, Moradabad Junction by Registered Post No.RF656617118IN dated 08.08.2023 against A.S.I. Indrapal Singh and Constable Riyasat Ali which was delivered to the intended addressee on 19.08.2023. A copy of the aforesaid complaint is annexed herewith for your ready reference.
Kindly furnish all the information in the form in which it is available in your office on the action taken by the aforesaid In-charge inspector on the aforesaid complaint.
(b) Please give a copy of the receipt for collection of Rs.395/- as railway penalty and fare from the applicant on 04.05.2023 at around 09:00 A.M. at R.P.F. Post, Moradabad Junction for travelling by him from Anand Vihar Terminal Railway Station to Moradabad Jn. Railway Station on 03.05.2023 by train No.15058.
(c) Kindly give a copy of charge-sheet filed by Ticket Examiner Dhananjay Singh and Chief Ticket Inspector Asim Ali on 03.05.2023/04.05.2023 under the provisions of extant Railway Act/Rules against the applicant for travelling by him without ticket."
2. The CPIO/सहायक म डल सामा ी ब धक, उ र रे लवे, मुरादाबाद furnished a reply to the Appellant on 17.10.2023 stating as under:
"स दभ :- आपका आवेदन प सं!या नील "दनांक 03/10/2023.
आपका स द#भत प %वीकार नह&ं है (यो*क आपने सूचना अ.धकार अ.ध/नयम 2005 के अ तगत अपने आवेदन प के साथ जो शु4क के 5प म6 जो भारतीय पो%टल आडर सं!या 47F 586148 8 10/- का म डल के अ.धकृत ना#मत अ.धकार& ' वर म डल :ब ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 ना#मत करके नह&ं, बि4क जन सूचना अ.धकार&, इ वाज इं%पे(टर, आर.पी.एफ. पो%ट भेजा है।Page 2 of 7
अतः आपसे /नवेदन है कC आप दोबारा से सूचना शु4क के 5प म6 5 10/- का भारतीय पो%टल आडर/Eडमांड FाGट या *कसी भी रे लवे %टे शन से रकम रसीद जो कC म डल के अ.धकृत ना#मत अ.धकार& ' वर म डल Hव ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 दे य हो, मूल 5प म6 आवेदन प के साथ संलIन कर इस कायालय को ेHषत कर6 , /नयमानुसार फ़Cस ाLत होने के उपरा त ह& आपके आवेदन पर कायवाह& करना सMभव हो सकेगा।"
3. The CPIO/सहायक म डल सामा ी ब धक, उ र रे लवे, मुरादाबाद furnished a reply to the Appellant on 13.12.2023 stating as under:
"स दभ:-(01) आपका आवेदन प सं!या नील ाLत "दनांक 06/12/2023.
(02) इस कायालय प सं- एस-17/वापस/ज०सू०/Xी इ YमZण ती;ा/मुरा०/2023 "दनांक 17/10/2023, 19/10/2023 एवं 21/11/2023.
आपका स द#भत प इस कायालय को "दनांक 12/12/2023 को ाLत हुआ है आपको बार-बार इस कायालय प के मा]यम से एवं फ़ोन वाता से भी बताया गया था *क आपके ^वारा भेजे गए मूल आवेदन प के साथ जो भी पो%टल आडर आपने संIलन *कया है उस पर #लखा पूण Hववरण सह& नह&ं है। कृपया इस कायालय ^वारा सभी प का %मरण लेने का क`ट कर6 कC आपको पूव म6 अवगत कराया गया था कC आपके ^वारा मूल आवदे न प के साथ जो पो%टल आडर संग4न है उस पर #लखे गया पता पूणतया गलत है आपको यह भी अवगत कराया गया था कC आप म डल के अ.धकृत ना#मत अ.धकार& ' वर म डल Hव ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 ना#मत करके भेजे।
अतः आपसे पुनः Hवनa अनुरोध है कC आप अपने आवेदन प के साथ जो भी RTI श4 ु क 5प म6 जमा कर6 उस पो%टल आडर म6 ' वर म डल Hव ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 ना#मत करके भेजे। /नयमानुसार फ़Cस ाLत होने के उपरा त ह& आपके आवेदन पर कायवाह& करना सMभव हो सकेगा"
4. Being dissatisfied, the appellant filed a First Appeal dated 06.12.2023. The FAA's order is not on record.
5. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 3 of 7File No. CIC/NRAIL/A/2024/111339 Relevant facts emerging from appeal:
RTI application filed on : 10.10.2023 CPIO replied on : 19.10.2023 First appeal filed on : 06.12.2023
First Appellate Authority's order : Not on record Compliance of FA order : Not on record 2nd Appeal/Complaint dated : 12.04.2024 Information sought:
6. The Appellant filed an (offline) RTI application dated 10.10.2023 seeking the following information:
"(a) Asim Ali, Chief Ticket Inspector, Moradabad Jn. and Dhananjay Singh, TE, Moradabad Jn. wildly attacked the applicant in the office of Ticket Examiner, Moradabad Jn. on 03.05.2023 at around 10:45 P.M. in which the applicant sustained severe injuries. Kindly give a video clip of the images from CCTV installed in the office of Ticket Examiner, Moradabad Junction for the duration between 10:30 P.M. on 03.05.2023 and 09:00 A.M. on 04.05.2023.
(b) Annexed herewith please find a copy of application dated 21.08.2023 with a prayer therein for compensation against the severe injuries sustained by the applicant due to the ferocious attacks by Asim Ali, Chief Ticket Inspector, Moradabad Jn. and Dhananjay Singh, TE, Moradabad Jn. on him in the office of Ticket Examiner, Moradabad Jn. on 03.05.2023 and 04.05.2023 and give a copy of report of action taken (if any) on the aforesaid application."
7. The CPIO/ सहायक म डल सामा ी ब धक, उ र रे लवे, मुरादाबाद furnished a reply to the Appellant on 19.10.2023 stating as under:
"स दभ:-(01) आपका आवेदन प सं!या नील "दनांक 10/10/2023.
(02) इस कायालय का प सं एस-17/वापस/ज०सू०/Xी इ YमZण ती;ा/मुरा०/2023 "दनांक 17/10/2023 आपका स द#भत प %वीकार नह&ं है (यो*क आपने सूचना अ.धकार अ.ध/नयम 2005 के अ तगत अपने आवेदन प के साथ जो शु4क के 5प म6 जो भारतीय पो%टल आडर सं!या 47F 586149 8 10/- का म डल Page 4 of 7 के अ.धकृत ना#मत अ.धकार& ' वर म डल Hव ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 ना#मत करके नह&ं, बि4क जन सूचना अ.धकार&, ऑ*फस आफ द म डल रे लवे व धक भेजा है ।
अतः आपसे /नवेदन है कC आप दोबारा से सूचना शु4क के 5प म6 8 10/- का भारतीय पो%टल आडर/Eडमांड FाGट या *कसी भी रे लवे %टे शन से रकम रसीद जो कC म डल के अ.धकृत ना#मत अ.धकार& ' वर म डल Hव ब धक, उ र रे लवे, मुरादाबाद' (Sr. DFM/N.R/Moradabad) के प; म6 दे य हो, मूल 5प म6 आवेदन प के साथ संलIन कर इस कायालय को ेHषत कर6 , /नयमानुसार फ़Cस ाLत होने के उपरा त ह& आपके आवेदन पर कायवाह& करना सMभव हो सकेगा।"
8. Being dissatisfied, the appellant filed a First Appeal dated 06.12.2023. The FAA order is not on record.
9. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through video conference. Respondent: Shri Raja Ram Meena, PIO (Nodal Office), appeared through video conference.
10. Proof of having served copies of Second Appeals on Respondent while filing the same in CIC is not available on record. The Respondent confirmed non-service.
11. The Appellant inter alia submitted that the Respondents have arbitrarily returned the RTI application on the plea that RTI application fee was not made in the name of proper authority. He requested the Commission to take strict action against the concerned CPIO and also direct them to provide the information.
12. The Respondent while defending their case inter alia submitted that original the RTI application was returned due to it not being accompanied with Page 5 of 7 RTI fee in favour of the proper authority i.e. Sr. DFM/N.R/Moradabad and same was returned to applicant. However, till date the Appellant has not filed any fresh RTI application along with proper RTI application fee.
Decision:
13. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, noted that original the RTI application was returned to the Appellant due to RTI application fee not paid in favour of the proper authority i.e. Sr. DFM/N.R/Moradabad. The Respondent during the hearing submitted that the Appellant has not filed any fresh RTI application along with proper RTI application fee till the date of hearing.
14. It is not a case where the information is denied by the Respondent, thus, it cannot be said that any mala fide is there in replying to the RTI application. It is noted that the Appellant, instead of filing fresh RTI application along with necessary fee in acceptable mode, has filed first appeal and subsequently second appeal before the Commission. The Appellant did not explain the reasons for not submitting proper RTI application fee in the name of Sr. DFM/N.R/Moradabad, as per the RTI Rules.
15. In view of the above, the Commission finds that action of the Respondent is in consonance with the provisions of the RTI Act as the application is not maintainable for want of payment of prescribed fee. The Appellant is free to file fresh RTI application with proper fee as per the RTI Rules.
The appeals are dismissed 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 Office of the Divisional Railway Manager, Northern Railway, Moradabad Division, Civil Lines, Moradabad - 244001 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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