Central Information Commission
Deepak Mehta vs Northern Railway Firozpur on 30 January, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NRALF/A/2023/649606
Deepak Mehta .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Office of the Divisional Railway
Manager, Northern Railway,
Station Road, Cantt. Area,
Firozpur - 152001 .... ितवादीगण /Respondent
Date of Hearing : 22.01.2025
Date of Decision : 29.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 04.08.2023
CPIO replied on : 25.08.2023
First appeal filed on : 20.09.2023
First Appellate Authority's order : 19.10.2023
2nd Appeal/Complaint dated : Nil
Information sought:
The Appellant filed an RTI application (online) dated 04.08.2023 seeking the following information:Page 1 of 4
"Kindly provide me documents pertaining to action taken report upon my complaint sent vide email dated 02.05.2023 which was again forwarded on 03.06.2023 to [email protected]. Copy enclosed
2. Kindly provide documents showing details of matters being taken up with concerned department for execution of work.
3. Reply submitted by concerned department for installation of speakers to dealing official.
4. Documents pertaining to taking up matter with concerned official for completion of platform number 2 of Faridkot Station."
The CPIO furnished a reply to the Appellant on 25.08.2023 stating as under:
"In reference to above, it is intimated that the required information received from ADEN-I/FZR vide his letter no. A-13/RTI dated 1808.2023, copy enclosed for ready reference.
Encl. is as under:-
The reply of RTI as submitted by SSE/Works/KKP, is as under please: -
Item no. 1:- Extension of platform proposal is already submitted in Divisional Office.
Item no. 2:- Washroom cleaning works are related to Station Superintendent at FDK.
Item no. 3:- Speaker related complaint is related to Station Superintendent at FDK.
This is for your information and further disposal please."
Being dissatisfied, the appellant filed a First Appeal dated 20.09.2023. The CPIO vide letter dated 19.10.2023 provided a revised reply to the appellant as under:
"1. Pertain to commercial department.
2. Current work executed is as under please: -
i) Provision of Divyngjan toilets, Entry path. 50 mtr. COP and drinking water booth for Divyngjans in the section under Assistant Divisional Engineer-I/Firozpur.Page 2 of 4
ii) Provision of basic amenities like toilets, benches, sheds etc. for merchant & other misc. improvement works at FDK station.
3. Pertain to single & Telecom department.
4. No Civil work Platform of No. 02 at Faridkot is going on at present. So, it is not clear for which work completion is being asked for by the applicant."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Shri Manjeet Singh, Div. Engg./CPIO, appeared through video conference.
The respondent while defending their case inter alia submitted that they had provided point-wise replies to the appellant vide letters dated 25.08.2023 and 19.10.2023.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, noted that point-wise replies was given by the respondent vide letters dated 25.08.2023 and 19.10.2023. Perusal of the replies reveal that it was incomplete and evasive.
The action taken on the complaint dated 02.05.2023 filed by the appellant along with documentary evidence were not provided till the date of hearing. The appellant has raised larger public interest related issues. Moreover, the latest status of the completion of the work which was raised by the appellant in his RTI application or complaint was not communicated to him.
In view of the above, the respondent is directed to revisit the RTI application and provide the revised point-wise information including the action taken Page 3 of 4 report and latest status of the completion of the work which was raised by the appellant in his RTI application or complaint along with documentary proof, within three weeks from the date of receipt of this order.
The FAA to ensure compliance of this order.
The appeal is disposed of 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 Copy To:
The FAA, Office of the Divisional Railway Manager, Northern Railway, Station Road, Cantt. Area, Firozpur - 152001 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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