Central Information Commission
Ganesh Ragho Tayadh vs Ministry Of Railways (Railway Board) on 25 October, 2024
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/2023/131554
Ganesh Ragho Tayadh .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Ministry of Railways,
Railway Board, Rail Bhawan,
New Delhi - 110001 .... ितवादीगण /Respondent
Date of Hearing : 18.10.2024
Date of Decision : 24.10.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 10.01.2023
CPIO replied on : 03.02.2023
First appeal filed on : 01.03.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 28.05.2023
Information sought:
The Appellant filed an RTI application dated 10.01.2023 seeking the following information:
"1 G.I. Dep. of Per. & Trg. O.M. NO.A/11019/69/87-AT, dated - 14th August 1987 क त चा हये.
2. Departments O.M. NO.'s A- 11019/37/85 AT, dated 13-08-1985 A-11019/69/87 AT, dated-14-08-1987 Page 1 of 5 F. 11013/6/84 AT, dated May 1994 and Cabinet Secretary's D.O. Letter NO. F 26012/2/94 AT dated- 19-01-1954, D. O. NO. P 26012/2/94 AT.
इन नयम वाले प रप क क तयाँ मझ
ु े चा हये.
3 RB's ltr. No. E(NG) 90 FRI/Master Circular of 26-09-1990 Bahari's
163/90-इस प क त मुझे चा हये
4 रे ल कम#चार$ क प% शन पर आ()त अ+ववा हत / तलाकशुदा +वधवा पु. य
को 0मलने वाल$ मु1त मे2डकल सु+वधा (RELHS Facility) प% शनर रे ल कम#चार$ एवम ् रे ल कम#चार$ क +वधवा प6नी क म6ृ यु के प9चात ् यह मु1त मे2डकल सु+वधा (RELHS) ऐसी आ()त पु ी क बंद करने से संब(ंधत रे लवे बोड#, नई द>ल$ के नयम क तयाँ द$िजए, रे ल कम#चार$ (प% शनर) एवम ् उसक +वधवा प6नी क म6ृ यु के प9चात ् यह RELHS काड# क मूल त संब(ंधत काया#लय म% जमा करना अ नवाय# से संब(ंधत रे लवे बोड#, नई द>ल$ के नयम वाले प रप क क तयाँ द$िजए।"
The CPIO furnished a reply to the Appellant on 03.02.2023 stating as under:
"कृपया सूचना का अ(धकार अ(ध नयम, 2005 के तहत, रे लवे बोड# म% पंजीकृत अपने आर ट$ आई आवेदन दनांक 19.01.2023 का संदभ# ल%।
ऊपर उि>लKखत आपके आवेदन क अपेMNत जानकार$/ तPQया (केबल मद Qमांक 4 (आं0शक)) के संबंध मे छाया त संलUन है। अWय मद के 0लए अपेMNत सूचना/ तPQया संबं(धत नदे शालय / मं ालय Xवारा Yतुत क जाएगी।"
The content of the reply given on point No. 4 is reproduced as under:
"(केवल (चPक6सा स+ु वधा के 0लए) इस संबंध मे सूचना आई.आर.एम.एम.-2000 के पैरा सं. 612 'अ' म% उपल\ध है , िजसक त अनुलUनक 'क' पर संलUन है।"
Being dissatisfied, the appellant filed a First Appeal dated 01.03.2023. The FAA's order is not on record.
Page 2 of 5Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Dr. Niti Kumari, PIO, (JD/IH,), Shri Krishna Kumar Sharma, SO/Health, Shri Saurabh Kumar Meena, ASO/Health, Ms. Lalitha R. Menon, CPIO/DD-IV, Rail Bhawan, Shri Santosh Kumar Chaubey, US/CPIO, Cabinet Secretariate and Shri V. Somadas, CPIO, M/o Railway, appeared in person.
Shri Santosh Kumar Chaubey, CPIO/US, Cabinet Secretariat, Rashtrapati Bhawan, New Delhi submitted that he had filed detailed written submissions dated 29.08.2024 stating complete facts of the case, copy of the same is marked to the appellant and requested the Commission to place it on record. The relevant paras of the written submission are reproduced as under:
"2. Chronology of Events
(i) The Appellant in his RTI application dated 10.01.2023 requested M/o Railways to provide information related to many cited Office Memorandums, Cabinet Secretary's DO and other documents related to Railway Board.
(ii) RTI application dated 10.01.2023 of the applicant was partly transferred online to CPIO, Cabinet Secretariat and CPIO, D/o Personnel & Training for furnishing information concerned to them.
(iii) Online RTI application was received in Cabinet Secretariat on 20.01.2023.
3. Reply of CPIO, Cabinet Secretariat as furnished to Applicant.
(i) In his RTI application, applicant had sought copies of many Office Memorandum including Cabinet Secretary's DO Letter No.F26012/2/94/-
AT dated 19-01-1994, DO No.P.26012/2/94-AT.
(ii) On the basis of information available, the then CPIO(CA.IV) in the Cabinet Secretariat informed online to the applicant on 13.02.2023 that copy of referred DO letter is not available with the CPIO.
Page 3 of 54. First Appeal and the order of First Appellate Authority (FAA) in Cabinet Secretariat The appellant has not preferred any 1 appeal against the reply of this Secretariat.
Submission In the instant case the CPIO, Cabinet Secretariat informed the applicant within the given time frame that the information is not available. Further, no first appeal has been made by the applicant against the CPIO, Cabinet Secretariat. Hence, the facts and submission placed before the CIC may kindly be taken into consideration for hearing scheduled in the matter on 18 10.2024."
Dr. Niti Kumari, APIO, Railway Board, submitted that information as available with her department has been provided to the appellant vide letter dated 03.02.2023, a copy of the same is placed on record.
Shri U K Tiwari, Director Estt. (N), Railway Board, New Delhi vide letter dated 17.10.2024 filed written submission on point No. 3 of the RTI application, a copy of the same is marked to the appellant and relevant para is reproduced as under:
"It may be noted that vide item no. 3 RTI application, applicant had sought for a copy of Railway Board letter No. E(NG)90FR1/Master Circular of 26.09.1990 Bahari's 163/90. Several attempts were made to locate the above mentioned letter. But it appears that the applicant has asked for a wrong letter and hence the said letter could not be traced out. Attempts were made to contact him on mobile number cited in RTI application but no response has been given by the applicant. Applicant has been advised vide letter dated 17.10.2024 to indicate details of correct letter."
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, noted that the information as available with the respondents have been given to the appellant. A copy of Page 4 of 5 the written submissions filed by the respondents have also been shared with the appellant.
It is noted that the appellant has not served copy of the second appeal to the respondent at the time of filing of same before the Commission.
The appellant neither filed any written objection nor presented himself before the Commission to controvert the averments made by the respondent and further agitate the matter. The submissions of the respondent are taken on record.
In view of the above, the Commission finds that appropriate reply has been given by the respondent and interference of the Commission is not warranted in the matter.
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, Ministry of Railways, Railway Board, Rail Bhawan, New Delhi - 11000 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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