Central Information Commission
Pawan Kumar vs Ministry Of Railways on 21 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MORLY/A/2024/630321
Pawan Kumar .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
M/o Railway,
Railway Protection Special
ForceHqrs, 6th Bn,Dayabasti
New Delhi - 110035 .... ितवादीगण /Respondent
Date of Hearing : 21.01.2026
Date of Decision : 21.01.2026
INFORMATION COMMISSIONER : Swagat Das
Relevant facts emerging from appeal:
RTI application filed on : 09.04.2024
CPIO replied on : 07.05.2024
First appeal filed on : 10.05.2024
First Appellate Authority's order : 06.06.2024
2nd Appeal/Complaint dated : 15.07.2024
Information sought:
1. The Appellant filed an RTI application dated 09.04.2024 (offline) seeking the following information:
"1. उपरो त के संदभ म जैसा क उप नर क बजाज के यान म कहा क on 30.9.2019 I had gone to duty room of 6th Bn/RPSF and requested Shri B.S. Dubey, ASIPF/6Bn performing duty officer duties and shri Neetu, Head-Constable/6Bn RPSF performing duty NCO duties to accompany me to witness pasting of Exhibit P-4 to the charged employee's (i.e Pawan Page 1 of 7 Kumar IPF) railway quarters अतः िजस प के तहत SIPF/HQRS, 7BN, RPSF, MLY and Witness: 6) ी वकास बजाज ने DO ASI/RPSF 6Bn RPSF Sh. B.S Dubey and DNCO- HC 6Bn RPSF Neetu को ाथना कया तथा उससे संब धत रकाड का नर ण के प चात स या पत त लेना चाहता है । चूं क मामला अनुशासन एवं अपील नयम से संबं धत है इस लए ाथ के लए यह द तावेज अ नवाय प से वां छत है कृ या नर ण क अनुम त दे ने क कृपा करे त प चात स या पत त उपल ध कराई जाए । बजाज ने ाथना मौ खक क या ल खत म क इस बारे म दब ु े और नीतु दोन के यान म उ लेख नह ं है । जैसा क मौ खक ाथना या आदे श के बारे म सामा यता मना करने के नदश रे लवे बोड रे ल मं ालय वारा पहले से जार कया जा चुके है ।
(iii) The direction of the official superior shall ordinarily be in writing, and where the issue of oral direction becomes unavoidable, the official superior shall confirm it in writing immediately thereafter; and
(iv) A Railway servant who has received oral direction from his official superior, shall seek confirmation of the same in writing as early as possible, whereupon it shall be the duty of the official superior to confirm the direction in writing.
Railway Ministry's decision:- In the light of the provisions of rule 3(2) (ii) it is impressed upon all Railway servants that:-
(i) Oral instructions should not, as far as possible, be issued by senior officers to their subordinates;
(ii) If the oral instructions are issued by any senior officer they should be confirmed by him in writing immediately thereafter
(iii) If a junior officer seeks confirmation to the oral instructions given by the senior, the latter should confirm it in writing, whenever such confirmation is sought;
(iv) A junior officer who has received oral orders from his superior officer should seek confirmation in writing as early as practicable;
(v) Whenever a member of the personal staff of Minister communicates an oral order on behalf of the Minister it should be confirmed by him in writing immediately thereafter;Page 2 of 7
2. एक Sub Inspector बजाज ने 6ठ वा हनी रे सु वशेष बल दयाब ती के है ड कां टे बल एवं सहायक उप नर क से इस मामले म गवाह बनने के लए ाथना कया क उनके साथ चले और गवाह बनने क कृपा करे ।
Shri B.S. Dubey, ASIPF/6Bn performing duty officer duties and shri Neetu, Head -Constable/6Bn RPSF ने उनक ाथना पर वचार करते हुये गवाह बनने के लए और ोसी डंग पर ह ता र करने के लए अपनी सहम त जा हर कर द । त संल न है । और उप नर क बजाज के साथ नर क पवन कुमार के रे लवे वाटर पर चले गए। इस मामले म दोन बल सद य वारा िजस नयम / नदश या आदे श के तहत उप नर क वकास बजाज क ाथना पर वय ह ( being an incompetent Authority) वचार कया गवाह बनने के लए और ोसी डंग पर ह ता र करने के लए अपनी सहम त जा हर कर द से सबं धत रकाड नर ण क अनुम त द जाए ।
जब क इस संबंध म रे सुबल नयम के तहत कसी भी बल सद य को सेवा से संबं धत आदे श को कसी रे ल सेवक पर तामील करने के लए रे लं कालो नय म अ भ नयोिजत नह कया जाएगा। मतलब बजाज एवं दोने बल सद य ने थानीय पु लस से ाथना न करके नधा रत या का उ लंघन कया है। जैसा उसके बाद के बल सद य ने कया ।
रे सुबल नयम 242.3 कसी भी प रि थ त म बल रा य के आंत रक शासन म ह त ेप नह ं करे गा और अपनी स कयाओं को उस भू मका के भीतर सी मत रखेगा जो रा य ा धका रय ने उसे स पी है। सामा यता: बल, रा य पु लस के शासन के नेक कत य म से कसी का िज मा मु य सुर ा आयु त अथात धान मु य सुर ा आयु त के अनुमोदन के बना नह ं लेगा जो संदेहा पद मामल , म आदे श के लए, महा नदे शक को नद शत करेगा ।
3. 6ठ वा हनी के िजस स म अ धकार क अनुम त से बल सद य Shri B.S Dubey and DNCO- HC 6Bn RPSF Neetu सु नयोिजत गवाहो के प Page 3 of 7 म दनांक 30.09.2019 make departure at 11.35 vide D.E. No. 59 to approach the residence of above named IPF Pawan Kumar, तथा सेवा से संबं धत आदे श को रेल सेवक पवन कुमार नर क पर तामील करने के लए रे ल कालो न म अ भ नयोिजत कया गया से संब धत रकाड का नर ण के प चात स या पत त लेना चाहता है। चूं क मामला अनुशासन एवं अपील नयम से संबं धत है इस लए ाथ के लए यह द तावेज अ नवाय प से वां छत है कृ या वां छत रकाड नर ण क अनुम त दे ने क कृपा करे त प चात स या पत त उपल ध कराई जाए। उन तीन ASI B.S Dubey, HC Neetu, SI Vikas Bajaj के यान म 6 वा हनी रे सु वबल के स म अ धकार क अनुम त का कोई उ लेख नह ं है या तो छपाया है या फर बना अनुम त के तीन ने पद एवं शि त का े ा धकार से बाहर जाकर गलत इ तेमाल कया है ।
4. As per acknowledgement bearing no. 8998 dated 30.09.2019 and proceeding signed by Sub-Insp Vikas Bajaj that "Hence in the presence of DO/DNCO 6Bn RPSF DBSI, my self- pasted the show cause notice on the front door of quarter no 214/c-2(type III) 6Bn/RPSF/DBSI/Delhi and taken the photo/video for the same. कृ या उस आदे श क त उपल ध कराई जाए िजसके तहत Sub Insp Vikas Bajaj को फोट / वी डय लेने के लए नद शत कया गया और िजस सरकार कैमरे से या instrument से फोट / वी डय लेने के लए नद शत कया गया का ववरण जैसा कैमरा खर दने एवं बटा लयन के टोर क टाक बुक म मद के प म लेने क तार ख आ द और Sub Insp Vikas Bajaj को उ त डयुट हेतु जार कया गया क त उपल ध कराई जाए । मतलब िजस प के तहत सरकार कैमरा या instrument Vikas Bajaj को जार कया क त उपल ध कराई जाए ।
1. सबसे पहले दोन ने बना कसी अनुम त के बजाज को अटे ड कया
2. फर उसक ाथना सुनी या ाथना प लया
3. और वचार कया और गवाह बनने के लए राजी हुये ।
4. signed proceeding of acknowledgement bearing no. 8998 dated 30.09.2019."
Page 4 of 72. The CPIO furnished a reply to the Appellant on 07.05.2024 stating as under:
"मांग क गयी सूचना, RTI अ ध नयम-2005 के नयम- 8 (J) के अंतगत दे य नह ं है ।."
3. The Appellant filed a First Appeal dated 10.05.2024. Date of order of FAA is 06.06.2024 stating as under:
"Available information/reply has been provided by CO, 6BN/RPSF/DBSI vide letter dated 07.05.2024."
4. 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 A K Singh, Assistant Commandant and Shri Vijay Kumar, Inspector present in person.
5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 15.07.2024 is not available on record. Respondent confirms non-service.
6. Letter dated 12.01.2026 of the Respondent is taken on record and the same is reproduced hereinbelow:
"you are advised to recall Shri Pawan Kumar for inspection of the records and provide him the relevant/available documents sought under RTI Application No. MORLY/R/E/24/01965/1 dated 09.04.2024, under proper acknowledgement."
7. The Respondent while defending their case inter alia submitted that initial response was given to the Appellant vide letter dated 07.05.2024. However, now at the stage of Second Appeal, they have advised the Appellant vide letters dated 12.01.2026 and 16.01.2026 for inspection of relevant and available records in their office but he did not turn up for the same.
Page 5 of 78. The Respondent further apprised the Commission that the Appellant has filed more than 100 RTI applications and his Second Appeals were also adjudicated by the Commission.
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, observes that the Respondent had advised the Appellant twice for inspection of records in their office, but he did not turn up for the same.
10. In light of the above facts and circumstances and in the interest of justice, the Commission directs the PIO, to facilitate final opportunity of inspection of records to the Appellant or his authorized representative of the available and relevant records w.r.t information sought in the RTI application on a mutually decided date & time within 5 working days from the date of receipt of this order. The PIO is directed to arrange all relevant files/records (as per RTI application) at one place before calling the Appellant for inspection. The intimation of the date and time of the inspection shall be provided to the Appellant by the PIO telephonically and in writing. In the process of facilitating the inspection and providing subsequent copies of the record, the PIO is at liberty to withhold/redact third party information or any other information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act.
11. Copy of documents that the Appellant or his authorized representative desires during the inspection shall be provided by the PIO on payment of charges as per RTI Rules.
12. The above directions shall be complied with by the PIO within 5 working days from the date of receipt of this order.
13. The FAA is directed to ensure compliance with this order.
14. The Commission further noted that the Appellant in his Second Appeal requested to club one of his cases having diary No. 635754 with the instant Second Appeal. The Registry of this Bench informed that the mentioned case has already been disposed of by the Commission vide Page 6 of 7 order dated 28.10.2024. Therefore, the request of the Appellant, at this stage, is infructuous.
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 011-26107040 Copy To:
The FAA, M/o Railway, Nodal Officer (RTI) Room No - 5, Ground Floor, Railway Board New Delhi - 110001 Shri Pawan Kumar, Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)