Central Information Commission
Syed Mohd Lutfullah vs East Central Railway (Hajipur) on 30 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/ECRHJ/A/2024/102222
Syed Mohd Lutfullah .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o the Divisional Railway
Manager, East Central
Railway, DDU Division,
European Colony, Chandauli -232101 .... ितवादीगण /Respondent
Date of Hearing : 25.06.2025
Date of Decision : 30.06.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 19.05.2023
CPIO replied on : Not on record
First appeal filed on : 05.12.2023
First Appellate Authority's order : 03.01.2024
2nd Appeal/Complaint dated : 17.01.2024
Information sought:
1. The Appellant filed an RTI application dated 19.05.2023 (offline) seeking the following information:
"My letter dated 08.02.2023 & 05.03.2023:-Page 1 of 6
Sir, I am a retired T/M II of SSE/Pawan/Gas also I am an Ex-servicemen. I want to know the following information:
As per above letter I had requested for refund of my medical Indoor treatment at Railway Hospital, since I am an ex-servicemen and having facility of medical treatment at Military Hospital. I don't require medical Indoor facility at Railway Hospital. Kindly return my 28,700.00 which was deducted from my retirement benefit amount.
As per GoT Ministry of Railway, Railway Board letter No. E/W/2016/PS- 5-8/2 dated 25.09.2019 we the ex-servicemen are allowed for two set of complimentary para after adding my previous service of Military. So I have served for 11 years 6 months in Railway, my Military Service be xxxxxxx and xxxxxxx complimentary para. Kindly xxxxxxx the needful."
2. Not having received any response from the CPIO, the appellant filed a First Appeal dated 05.12.2023. The FAA vide its order dated 03.01.2024, held as under:
"उपरो त के आलोक म सू चत कया जाता है क आपने अपने मूल आवेदन दनांक-19.05.23 एवं इस कायालय को ाि"त द0-14.12.23 #वारा े$षत क& गई सूचना ा"त नह) होने के कारण थम अपील कया है ।
इस संब/ध म आपको अवगत कराया जाता है क आपके मूल आवेदन दनांक- 19.05.23 के जबाब म इस कायालय के प1 दनांक-02.06.23 #वारा ऑनलाईन अपे34त सूचना े$षत क& गयी थी। उपरो त के संदभ म मांगी गई अपे34त सूचना संल6नक के साथ पुनः ऑनलाईन एवं ऑफलाइन े$षत करते हुये आपके अपील का :न;तारण कया जाता है ।
य द उपरो त से संतु<ट न हो तो #$वतीय अपील मु>य सूचना आयु त. नई द?ल) के सम4 ;तुत कर सकते है ।"
3. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-Page 2 of 6
Appellant: Present through video conference Respondent: Shri Sumit Chatterjee, Assistant Personne Officer, appeared through video conference.
4. The Appellant inter alia submitted that reply given by the Respondent was not satisfactory. He submitted that identifying particulars have been provided to the Respondent Authority vide letter dated 12.09.2024.
5. The Respondent further submitted that they had filed detailed written submissions dated 25.06.2025 disclosing complete facts of the case and requested the Commission to place the same on record. The relevant paras of the written submission are reproduced as under
@ी सैयद मोहBमद लुतफु?लाह के केश म माननीय म> ु य सच ू ना आयु त/नई द?ल) के साथ दनांक 25.06.2025 को सुनवाई हुई सन ु वाई के उपरा/त माननीय सच ू ना आयु त #वारा ा"त आदे श के अनुपालन म अवगत कराया जाता है क:-
01-@ी सैयद मोहBमद लुतफु?लाह के #वारा मांगी गई सच ू ना मल ू आवेदन दनांक 19.05.2023 पर सच ू ना इस कायालय के समसं>यक प1 दनांक 22.06.2023 #वारा े$षत क जा चुक& है (छाया :त संल6न)।
02-@ी सैयद मोहBमद लुतफु?लाह के थम अपील दनांक 05.12.2023 पर सच ू ना इस कायालय के समसं>यक प1 दनांक 03.01.2024 #वारा े$षत क जा चुक& है (छाया :त संल6न)।
03-समान मद ु दे पर @ी सैयद मोहBमद लुतफु?लाह के #वारा MORLY आवेदन / अपील दनांक 25.12.2023, 29.12.2023 तथा 04.03.2024 म माँगी गई सूचना का जवब इस कायालय के समसं>यक प1 Kमशः दनांक 28.12.2023, 03.01.2024 तथा 08.03.2024 के #वारा े$षत क गई है (छाया :त संल6न)।
04-इसके अ:तLर त पन
ु ः समान मुददे पर @ी सैयद मोहBमद लत
ु फु?लाह के
आरट)आई के तहत मल
ू आवेदन दनाक 12.12.2024 जो इस क इस
Page 3 of 6
कायालय म दनांक 26.12.2024 को ा"त हुआ है पर सच
ू ना इस कायालय
के समसं>यक प1 दनांक 24.01.2025 #वारा े$षत क जा चुक& है
(छाया :त संल6न)।
The contents of the letter dated 22.06.2023 are reproduced as under:
"सूचना के अ धकार अ ध:नयम-05 के तहत दया गया आवेदन दनांक 19.05.23 के शीष म आपको सू चत कया जाता है क आपके #वारा मांगी गई सूचना हेतु आपका पदनाम, कमचार) सं०, पी०पी०ओ० सं० एवं उ चत पहचान ;तत ु करने उपरा/त ह) आपको आपे34त सूचना दान क& जा सकती हO।"
The contents of the letter dated 28.12.2023 are reproduced as under:
"उपरो त $वषय के आलोक म सु चत कया जाता है क रे लवे बोड के प1 सं. No-2011/H/28/1/RELHS/Court Case दनांक 31.05.12 के तहत मेRडकल के मद मे कटौती क गयी राTश :नयम के अनूकुल है ।"
The contents of the letter dated 08.03.2024 are reproduced as under:
"1-रे लवे बोड के प1 सं No-2011/H/28/1/RELHS/Court Case दनांक 31.05.12 का अनप ु ालन करते हुए एवं समापक भुगतान के समय आपके #वारा भरे गये फॉम म आपक& सहमती के उपरांत मेRडकल के मद म कटौती क& गयी है , िजसके :त संल6न क& जा रह) है ।
2-आपके आवेदन के आलोक म मेRडकल के मद म कये गये कटौती के भुगतान हे तु काय Kया म है ।
3- रे लवे बोड के प1 सं-ई (डVलू) 2016/पीएस5-8/2 दनांक 25.09.19 के अनस ु ार सेवोWर मानाथ पास सु$वधा हे तु आपक& कुल सेवा अव ध, कुल रे ल सेवा अव ध + गैर रे ल सेवा के आधी अव ध को जोड़कर 20 साल अथवा उससे अ धक होनी चा हये Zात हो क& आपक& कुल रे ल सेवा क& अव ध 11.5 वष और गैर रे ल Page 4 of 6 सेवा आधी अव ध 7.5 वष को जोड़कर कुल सेवा अव ध 19 वष है , जो क& 20 वष से कम है । अतः :नयमानस ु ार आप सेवोनर मानाथ पास के पा1 नह)ं है ।"
Decision:
6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, noted that the Appellant raised issue related to refund of medical deductions and eligibility for complimentary passes as an ex-serviceman and retired Railway employee.
The Respondent submitted that all RTI queries and subsequent communications from the Appellant had been replied to vide letters dated 22.06.2023, 28.12.2023, 03.01.2024, 08.03.2024, and 24.01.2025.
7. Perusal of the records reveal that the deduction of ₹28,700/- from the retirement benefit of the Appellant was in accordance with extant Railway Board instructions (No. 2011/H/28/1/RELHS/Court Case dated 31.05.2012). The matter of entitlement to complimentary passes was also explained with reference to Railway Board's guidelines. The Appellant was found ineligible based on the calculation of combined service duration. The responses addressed each of the Appellant's concerns in a reasoned manner and cited the relevant Rules.
8. The Commission is of the view that the Respondent has provided satisfactory and timely replies, and no mala fide denial of information has been established. The grievance of the Appellant pertains more to redressal of service-related claims, which is outside the purview of the RTI Act.
The appeal is 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 5 of 6 Copy To:
The FAA, O/o the Divisional Railway Manager, East Central Railway, DDU Division, European Colony, Chandauli - 232101 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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