Central Information Commission
Ram Shanka vs Dedicated Freight Corridor Corp Of ... on 15 April, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/DFCCI/A/2024/640964
Ramshankar .....अपीलकता/Appellant
VERSUS
बनाम
C.P.I.O,
DEDICATED FREIGHT CORRIDOR CORP. OF INDIA Ltd.
5th Floor,
Supreme Court Metro Station Building Complex,
New Delhi - 110 001 .... ितवादी/Respondent
Date of Hearing : 15-04-2026
Date of Decision : 15-04-2026
INFORMATION COMMISSIONER : Swagat Das
Relevant facts emerging from appeal:
RTI application filed on : 29-06-2023
CPIO replied on : 27-07-2023
First appeal filed on : 17-01-2024
First Appellate Authority's order : 20-05-2024
2nd Appeal/Complaint dated : 09-09-2024
Information sought:
1. The Appellant filed an RTI application dated 29-06-2023 seeking the following information:
"सूचना का िवषय :
मा0 म /आयु कानपुर म ड़ल कानपुर ारा िदनांक 20.10.2022 को आदे श अ गत वाद सं0-100/2020 पा रत िकया गया, िजसके अनुपालन िकये जाने हेतु ाथ ारा प िदनांक 24.12.2022 ेिषत करते ये ायालय ारा आदे श के अनुपालन म शी भुगतान िकये जाने हेतु िनवेदन िकया गया। आदे श का अनुपालन कर ाथ को भुगतान िवभाग ारा न CIC/DFCCI/A/2024/640964 Page 1 of 6 िकये जाने के स म सूचना ा िकये जाने हे तु आवेदन ुत कर रहा है , जो िक िन िल खत है :-
10.1. ाथ ारा आदे श िदनां क 20.10.2022 अ गत अपील सं 0-100/2022 पा रत ारा मा0 म /आयु कानपुर म ड़ल कानपुर के अनुपालन हे तु ेिषत ाथनाप िदनां क 24.12.2022 म अब तक िवभाग ारा भुगतान हे तु ा कायवाही की गयी सूचना दे ने की कृपा करे ?"
2. The CPIO furnished a reply to the Appellant on 27-07-2023 stating as under:
"Your RTI application has been sent to the office concerned for obtaining information which has not yet received at CPIO's office. You will be provided with information as soon as possible. The delay, if any, is regretted."
3. The Appellant filed a First Appeal dated 17-01-2024. The F.A.A vide order dated 20-05-2024 stating as under:
"Your appeal has been considered and found that the information provided by the PIO is just, complete and is in order. The information has also been provided in 30 days as such there is no delay. Hope the position is appreciated. The appeal is thus disposed."
4. 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 along with authorized representative.
Respondent: Shri S K Panda, Additional GM and Shri Chhote Lal, APM present in person.
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 09.09.2024 is not available on record. Respondent confirms non-service.
6. Authorized representative of the Appellant, during the hearing, reiterated the contents of the RTI application and instant appeal and submitted that CIC/DFCCI/A/2024/640964 Page 2 of 6 till date information related to action taken has not been provided to the Appellant. Upon being queried by the Commission, the authorized representative submitted that the Appellant had received copy of written submissions from the Respondent.
7. Written submissions dated 08.04.2026 of the Respondent are taken on record and the same is reproduced hereinbelow:
" ाथ वारा मांगी गयी जानकार हे तु अवगत कराना है क माननीय आयु त कानपुर नगर वारा दये गये आदे श 100/2020 दनांक 20.10.2022 (संल नक) के व ध डी.एफ.सी.सी.आई.एल. वारा माननीय ए.डी.जे. 20, कानपुर नगर के यायालय म वाद सं० 01/2023 धारा 34 आव े शन, ए ट के अ तगत दायर कया गया है िजसक सुनवाई क अ म तथ 13.04.2026 है , जो क अ त थ तक यायालय मे वचाराधीन है। ाथ वारा भी माननीय उ च यायालय, यागराज म या चका दायर क गयी है जो क वचाराधीन है । िजस कारण ाथ वारा े षत माननीय आयु त कानपुर नगर वारा दये गये आदे श 100/2020 दनांक 20.10.2022 पर प रयोजना वारा भुगतान हेतु कायवाह अपे त है । अतः वतमान मे अं तम अनुपालना/भुगतान स ब धी कायवाह माननीय यायालय वारा पा रत अं तम आदे श ा त होने के उपरा त सुसग ं त कायवाह प रयोजना वारा क जायेगी।"
8. Respondent, during the hearing, referred to a letter dated 20.07.2023 wherein online reply was given to the Appellant informing him the action taken on his letter. The same is reproduced hereinbelow:
"उपरो त वषयक सूचना अ धकार अ ध नयम 2005 के अ तगत ् ी रामशंकर पु भीखा, ाम-रानेपुर रसूलाबाद, तहसील-अकबरपुर, िजला कानपुर दे हात, RTI-551 Dated 29.06.2023 के साथ इस कायालय म क न ठ प रयोजना ब धक / एच०आर०/ दु डला क ई-मेल के मा यम से ा त हुआ ह। उ त के स ब ध म, आ या न न ल खत है:-CIC/DFCCI/A/2024/640964 Page 3 of 6
म य थतावाद सं० 100/2020 रामशंकर बनाम महा ब धक/रे ल प रयोजना आ द म मा० यायालय म य थम ्/आयु त कानपुर म डल कानपुर वारा प रत आदे श दनांक 20.10.2022 को म य थतम ् अ ध नयम क धारा-34 के अ तगत ् चुनौती हे तु नणय लया गया है । उ त नणय से तवाद रामशंकर पु भीखा ाम-रानेपुर रसूलाबाद, तहसील-अकबरपुर, िजला कानपुर दे हात को बज रये नो टस दनांक 22.10.2022 के मा यम से डी०एफ०सी०सी० अ धव ता ी सुनील द त वारा सू चत कया जा चुका है । इसके अ त र त आव े शन सं० 01 सन ् 2023 लि बत ह। िजसम अ धकव ता द पका गु ता वयं उपि थत ह। नकल क त संल न ह। ऐसी दशा म, आब े टर/आयु त कानपुर म डल कानपुर के आदे श दनांक 20.10.2022 के अनुपालन म तवाद को आदे शानुसार तकर का भुगतान कया जाना यायो चत नह ं है ।"
9. Appellant, during the hearing, denied receipt of any such letter from the Respondent.
Decision:
10. The Commission has carefully considered the facts of the case and the submissions made by both parties during the hearing.
11. During the course of hearing, the Respondent submitted that a detailed reply had been provided vide letter dated 20.07.2023, wherein the status of the matter was clarified, indicating that the arbitral award dated 20.10.2022 has been challenged before the competent court under Section 34 of the Arbitration Act and the matter is presently sub judice. It was further informed that the final action regarding payment is contingent upon the outcome of the ongoing judicial proceedings.
12. The Commission also takes on record the written submissions dated 08.04.2026, wherein the Respondent has reiterated the current status of the case and explained the reasons for non-payment. However, the Appellant has categorically denied receipt of the aforesaid reply dated 20.07.2023.
CIC/DFCCI/A/2024/640964 Page 4 of 613. It is an admitted fact that the PIO is only a communicator of information based on the records held in the office and hence, he cannot be expected to create information as per the desire of the Appellant. As per Section 2(f) of the RTI Act, the reasons/opinions/advises/rules can only be provided to the applicants if it is available on record of the Public Authority. The PIO cannot create information in the manner as sought by the Appellant.
14. In this regard, the Commission finds no infirmity in the reply and as a sequel to it further clarifications tendered by the PIO during hearing as the same was found to be in consonance with the provisions of RTI Act.
15. The Respondent is directed to re-send a complete and legible copy of the reply dated 20.07.2023 along with all relevant enclosures, as well as the latest written submissions dated 08.04.2026, to the Appellant, within a week from the date of receipt of this order.
The appeal is disposed of accordingly.
Sd/-
Swagat Das ( ागत दास) Information Commissioner (सू चना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Archana Srivastva) Dy. Registrar 011 - 2610 7040 Date CIC/DFCCI/A/2024/640964 Page 5 of 6 Copy To:
The First Appellate Authority, DEDICATED FREIGHT CORRIDOR CORP. OF INDIA Ltd., 5th Floor, Supreme Court Metro Station Building Complex, New Delhi - 110 001 Ramshankar CIC/DFCCI/A/2024/640964 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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