Central Information Commission
Anubhav Raj vs East Central Railway (Hajipur) on 30 August, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No : CIC/ECRHJ/A/2023/135338
Anubhav Raj .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
DRM office East Central
Railway Dhanbad Mukunda,
Kasturba Nagar, Dhanbad -826001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 22.08.2024
Date of Decision : 29.08.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 20.05.2023
CPIO replied on : Not on record
First appeal filed on : 12.06.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 14.08.2023
Information sought:
The Appellant filed an RTI application dated 20.05.2023 seeking the following information:
"1. धनबाद स्टे शन तथा धनबाद डिविजन के अंततगत अतत िाले स्टे शनों कोिरमा, पारसनाथ, बोकारो, गोमो, कतराजगढ़ से चलने िाली (originate) तथा इन स्टे शनो से होकर गुजरने िाली ट्रे न मेल - एक्सप्रेस में जुडे महहला तथा हदव्ांग बोगी न के साथ तथा उनके Identification नंबर के साथ जानकारी प्रदान करें ।Page 1 of 7
2. धनबाद स्टे शन तथा धनबाद डिविजन से खुलने िाली ट्रे न तथा िन स्टे शनों से होकर गुजरने िाली ट्रे न में जुडे महहला तथा हदव्ांगजन की Identification तथा ट्रे न नं० के साथ महहला अंककत होने की जानकारी प्रदान करें । तथा इन ट्रे न में जुडे महहला कम्र््ाटमें ट का Identification नं० तथा ट्रे न नं० के महहला अंककत होने का Photo/video बना कर मेरे whatsapp No 9643254209 पर जानकारी प्रदान करे ।
3. धनबाद स्टे शन तथा धनबाद डिविजन के अंततगत आने िाले स्टे शनो पर हदि्ंगजन के ललए Free / Paid पाककतग की जानकारी प्रदान करें ।
4. धनबाद स्टे शन तथा धनबाद डिविजन के अंततगत आने िाले स्टे शनों पर पाककिंग से लेकर सभी प्लेटफामत पर पहुुँचने के ललए बना्े गए पथ का Sinape के साथ जानकारी प्रदान करें Videoclip बना कर मेरे whatsapp No. 9643254269 पर जानकारी प्रदान करे ।
5. महहला को स्टे शन पररसर तथा ्ात्रा के दौरान RPF द्िारा दी जानेिाली सहा्ता की विस्तत ृ जानकारी प्रदान करें ।
6. हदव्ांगजन को स्टे शन पररसर तथा ्ात्रा के दौरान RPF द्िारा दी जाने िाली सहा्ता की विस्तत ृ जानकारी प्रदान करे ।
7. महहला तथा हदव्ांगजन ककस माध््म से RPF सहा्ता कर सकते है जानकारी प्रदान करे ।
8. धनबाद स्टे शन तथा धनबाद डिविजन मे आने िाले स्टे शन के Mobile - Vendor की जानकारी उनके नाम के साथ हद्े गए I card की जानकारी प्रदान करें तथा इस स्टे शनों पर बेचे जाने िाले packaged तथा unpackaged food products तथा अन्् सामान की जानकारी Rate तथा quantity के साथ platform wise प्रदान करे । जनता लमल बेचने िाले vendor/stall कक जानकारी प्रदान करे ।
9. धनबाद स्टे शन तथा धनबाद डिविजन में अतन बार स्टे शन स्स्थत स्टॉल, दक ु ान, मोबाइल िेन्िर की जानकारी प्रदान करें । स्जसमें नाम, पता, email address, contact No platform wise प्रदान करे । इसके साथ रे लिे द्िारा हद्े गए contact Letter की सत््ावपत कांपी के साथ Pdf बना कर मेरे whatsapp No-9643254269 पर दें ।
10. धनबाद स्टे शन तथा धनबाद डिविजन के अंतगतत आने िाले स्टे शन पर स्स्थत स्टॉल vendor/ तथा दक ु ानदार द्िारा रखे गए िेन्िर तथा Mobile Vendor Mobile trolly, खोमचा भी जानकारी उनके नाम के साथ हद्े गए I card की जानकारी तथा इन िेिर, Mobile vendor Page 2 of 7 खोमचा द्िारा बेचे जाने िाले packaged तथा Unpackaged सामग्री का Rate तथा quantity के साथ जानकारी प्रदान करें ।
11. उन िेन्िरों का LIST प्रदान करे स्जनको धनबाद स्टे शन पर तथा धनबाद division के अंतगततआने िाले स्टे शन (कोिरमा, पारसनाथ, बोकारो, गोमो, कतराजगढ़) पर ट्रे न के अंदर सामान बेचने की अनुमतत प्रदान की गई है । इन िेन्िरों को ट्रे न के अंदर सामग्री बचने की अनुमतत की सत््ावपत कोपी प्रदान करें ।
12. स्टे शन पर रे ल्िे ट्रै क तथा प्लैटफ़ामत की दरू ी तथा प्लैटफ़ामत से ्ात्री कोकाह में बने सीढ़ी की दरू ी की जानकारी प्रदान करें ।
13. धनबाद स्टे शन तथा धनबाद डिविजन के अंतगतत आने िाले स्टे शन पर हदि्ंगजन बोगी में ्ात्रा कर रहे unauthorized passenger को कक्े गए fine की जानकारी sept-22 से May-23 तक train no तथा हदनांक के साथ प्रदान करे ज्ञात हो कक हदव्ांग बोगी में unauthorized passengers को 1500-2000 रु का fine कक्ा जाता है ।
14. धनबान स्टे शन तथा धनबाद स्टे शन के अंततगत आने िाले स्टे शन पर महहला बोगी ्ात्रा कर रहे unauthorized passengers को ककए गए fine की जानकारी train No तथा हदनाक के साथ (date wise) प्रदान करे । ज्ञात हो कक महहला बोगी में unauthorized passenger की 500 रु का Fine कक्ा जाता है ।"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 12.06.2023. 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: Shri Anubhav Raj along with father/representative Shri M. Prasad, attended the hearing in person.
Respondent: Shri Ravi Kumar Pandit, APIO-cum-APO, attended the hearing through VC.
The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application. He Page 3 of 7 added that he is one of members of Welfare Association of Parents of Children with Disability and requires this information in larger public interest. He further added that his address has been changed and now he is residing at Shashi Bhawan Road no. 3, Azad Colony, Maripur, Muzaffarpur, 842001, Bihar.
The Respondent submitted that the IPO dated 18.05.2023 sent by the Appellant along with the RTI Application on 20.05.2023 was not proper as the same was blank and accordingly the CPIO returned the IPO sent by the Appellant.
The Appellant interjected and apprised the bench that he has given another IPO after rectifying the error. In response, the Respondent submitted that their office has prepared the response qua the instant RTI Application but the same can only be provided to the Appellant on receipt of documentation fee from the Appellant. The Appellant also agreed to provide the documentation fee to the Respondent.
The Commission at this stage is not getting into procedural niceties and technicalities because the matter pertains to PwBD with significant degree of disability.
The representative of the Appellant further informed the bench that the Appellant is a PwBD with a significant degree of disability and frequently travels by train for medical treatment. He added that not only the Appellant but people like him faces difficulty in locating the disabled person coach and women's coach when a train arrives on a platform as there is no information regarding the identification number of disabled person coach and women's coach. Some websites have attempted to provide coach sequencing for a particular train number but sequencing between set of rakes vary. Hence it doesn't help a PwBD person like Appellant/Appellant. He further apprised the bench that no information is placed in public domain on the railway platforms regarding the duty list of the officers either deployed by the RPF or by Indian Railways to aid, assist and help the PwBD.
A written submission has been received from Shri Ravi Kumar Pandit, APO- cum-APIO, vide letter dated 08.08.2024, wherein the Commission has been apprised as under:Page 4 of 7
"श्री अनुभि राज का आरटीआई० आिेदन हदनांक 20.05.2023 के आलोक के इस का्ातल् का पत्रांक आरटीआई०/ए०आर०/1213/विविध/23 हदनांक 02.06.2023 के तहत आिेदक श्री राज को सूचचत कक्ा ग्ा है कक आरटीआई० आिेदन के साथ 'आपके (श्री अनुभि राज) द्िारा प्रस्तुत रू0 10/- का भारती् पोस्टल ऑितर सं० 60F 287377 सही रूप में संबोचधत नहीं है। मूल भारती् पोस्टल ऑितर ऑितर सं० 60F 287377 इस का्ातल् का पत्रांक आरटीआई०/ए०आर०/1213/विविध/23 हदनांक 02.06.2023 के साथ संलग्न कर िापस कक्ा जा रहा है। उक्त पत्र हदनांक 02.06.2023 के तहत श्री राज को धनबाद रे ल मंिल से सबंचधत आरटीआई० आिेदन एिं आिेदन शुल्क प्रस्तुत कक्े जाने के सबंध में जानकारी उपलब्ध करा्ी ग्ी है। इसके साथ ्ह भी सूचचत कक्ा ग्ा है कक पत्रांक हदनांक 02.06.2023 में हद्े ग्े हदशा तनदे श के तहत आप फेस आिेदन िांतित आिेदन शुल्क के साथ प्रस्तुत कर सकते है। तदोपरान्त अचधतन्म के तन्मानुसार आिेदन को पंजीकृत कर सूचना उपलब्ध करा्ी जाएगी।
पत्रांक आरटीआई०/ए०आर०/1213/विविध/ 23 हदनांक 02.06.2023 की िा्ाप्रतत संलग्न है जो Annexture 'B' के द्िारा दशात्ा ग्ा है।
इस का्ातल् का पत्रांक आरटीआई०/ए०आर०/1213/विविध/23 हदनांक 02.06.2023 के द्िारा प्राप्त सूचना के पररपेक्ष्् में आिेदक श्री अनुभि राज मुख््ाल् पूित मध्् रे ल, हाजीपुर के समक्ष प्रथम अपील आिेदन हदनांक 12.06.2023 के साथ िापस की गई भारती् पोस्टल ऑितर सं० 60F 287377 को संलग्न करते हुए आिेदन प्रस्तुत कक्े, (मुख््ाल् / हाजीपुर में पंजीकृत हदनांक 19.06.2023) अपील का आधार not return my RTI application. PIO has श्री अनुभि राज द्िारा मुख््ाल् पूित मध्् रे ल, हाजीपुर के समक्ष प्रथम अपील आिेदन 12.06.2023 के साथ मुख््ाल् / हाजीपुर में पंजीकृत आिेदन हदनांक 19.06.2023 की िा्ाप्रतत संलग्न है , जो Annexture - 'C' के द्िारा दशात्ा ग्ा है।
श्री अनुभि राज द्िारा मुख््ाल् हाजीपुर के समक्ष प्रस्तुत अपील आिेदन के आलोक में इस का्ातल् का पत्रांक आरटीआई०/ए०आर०/91023/23 हदनांक 26.06.2023 के तहत सूचचत कक्ा ग्ा है कक आपका मूल आरटीआई० आिेदन हदनांक 20.05.2023 ऑकफस ररकाित के रूप में का्ातल् में उपलब्ध है। साथ ही ्ह भी सूचचत कक्ा ग्ा है कक कृप्ा पत्र सं० आरटीआई०/ए०आर०/1213/विविध/23 हदनांक 02.06.2023 में हद्े ग्े हदशा-तनदे श के अनुसार आप फेस आिेदन िांतित आिेदन शुल्क के साथ प्रस्तुत कर सकते है। तदोपरान्त आपके आिेदन को पंजीकृत कर अचधतन्म के तन्मानुसार सूचना उपलब्ध करा्ी जाएगी। इस अश् की सूचना उप महाप्रबंधक (सा०) सह केन्री् लोक सूचना अचधकारी, पूित मध्् रे ल, हाजीपुर को प्रततललवप के रूप में सादर सूचनाथत भेजी ग्ी है। पत्रांक आरटीआई०/ए०आर०/91023/23 हदनांक 26.06.2023 की िा्ाप्रतत संलग्न है जो Annexture 'D' के द्िारा दशात्ा ग्ा है।
Page 5 of 7माननी् केन्री् सूचना आ्ोग, नई हदल्ली द्िारा जारी नोहटस File No. CIC/ECRHJ/A/2023/135338 dtd 07-08-2024 के अनुपालन में इस का्ातल् का पत्रांक आरटीआई०/ए०आर०/91023/द्विती्अपील / सी०आई०सी० हदनाक 08.08.2024 के साथ आिेदक श्री अनुभि राज को पूित में उपलब्ध करा्ी ग्ी पत्रांक आरटीआई०/ए०आर०/1213/विविध/23 हदनांक 02.06.2023 एिं पत्रांक आरटीआई०/ए०आर०/91023/23 हदनांक 26.06.2023 की िा्ाप्रतत संलग्न कर पुनः श्री अनुभि राज को सादर सूचनाथत भेजी जा रही है।
पत्रांक आरटीआई०/ए०आर०/91023/द्विती्अपील / सी०आई०सी० हदनांक 08.08.2024 की िा्ाप्रतत संलग्न है जो Annexture - 'E' के द्िारा दशात्ा ग्ा है।"
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Appellant has agreed to provide the requisite photocopy charges for obtaining the relevant documents in respect of the information sought in the instant RTI Application, the Commission deems it fit to direct the Respondent to inform the Appellant regarding the requisite photocopy charges that has to be deposited within two weeks from the date of receipt of this order.
The Commission further directs the Respondent to provide the relevant information with respect the instant RTI Application, to the Appellant within four weeks on receipt of the requisite photocopy charges from the Appellant and the CPIO is at liberty to withhold/redact any information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act.
Considering the issue flagged by the Appellant as described herein below, an Advisory under Section 25 (5) of the RTI Act is hereby issued to the Respondent Public Authority to disclose the requisite information upfront in public domain. It is imperative to note that the problems faced by the Appellant and several other persons like him with benchmark disability are genuine and further requires proactive and sympathetic consideration with considerable sensitivity as it also involves larger public interest of a very special section of the society. The instant case demonstrates lack of a sensitive system due to which PwBD like Appellant who are already facing problems like social and economic stigma, physical accessibility, limited access to accessible communications, assistive technology, limited access to recreational and leisure activities, Page 6 of 7 difficulty in accessing emergency services and limited support for mental health and well-being, are further made to face difficulty in locating the special coach designated exclusively for disabled persons and women's coach, when a train arrives on a platform as there is no advance disclosure of information regarding the identification number of disabled person coach and women's coach. Further, no information is placed by the Respondent Public Authority on the railway platforms regarding the duty list of the officers either deployed by the RPF or by Indian Railways to aid, assist and help the PwBD. Having to resort to RTI Application merely to seek such information and having to reach up to Second Appeal/Complaint in RTI process in the matter does not augur well for all the Respondents.
Such information should also be kept on the website of the Respondent in the spirit of suo moto disclosures prescribed under Section 4 of the RTI Act as recently directed by Hon'ble Apex Court in the case titled Kishan Chand Jain v. UOI & Ors. WRIT PETITION (CIVIL) No. 990 of 2021. This will also relieve the Public Authority of the burden of RTI Applications, which are filed seeking such information. In pursuance of the aforesaid advisory, the CPIO is directed to place a copy of this order before their competent authority for taking appropriate action.
The First Appellate Authority to ensure compliance of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA DRM office East Central Railway Dhanbad Mukunda, Kasturba Nagar, Dhanbad - 826001 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)