Central Information Commission
Anil Kumar vs Northern Railway Firozpur on 23 August, 2021
CIC/NRALF/A/2019/131517
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/NRALF/A/2019/131517
In the matter of:
Anil Kumar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
/Asst. Personnel Officer,
Northern Railway, Office of The
Divisional Railway Manager,
Firozpur Division, Firozpur (Punjab).
Relevant dates emerging from the appeal:
RTI Application filed on : 26.09.2018
CPIO replied on : 07.12.2018
First Appeal filed on : 31.10.2018
First Appellate Authority order : Not on Record
Second Appeal Received on : 02.07.2019
Date of Hearing : 23.07.2021
The following were present:
Appellant: Shri Anil Kumar participated in the hearing upon being contacted on
his telephone.
Respondent: Shri Bijendra Kumar, APIO and APO, Firozepur participated in the
hearing upon being contacted on his telephone.
Page 1 of 4
CIC/NRALF/A/2019/131517
ORDER
Information sought:
The Appellant filed an RTI Application dated 26.09.2018 seeking information on the following six points:
" ी राजेश ब बर चीफ वेलफे यर इ सपै टर अमृतसर म कायारत ह ।
1) ी राजेश ब बर चीफ वेलफे यर इ सपै टर क िडयूटी या है इसके बारे म बताया जाए।
2) फरोजपुर मंडल म काऊट वाल का हैड कौन है और उसक काऊट म कौन सी पो ट है ।
3) ी राजेश ब बर चीफ वेलफे यर इ सपै टर ने जनवरी, 2016 से अब तक LAP छु ी, CL छु ी व HAP छु ी कतनी ली है पूरी िडटेल ितिथय के अनुसार दी जाए।
4) ी राजेश ब बर CWLI ने जनवरी 2016 से अब तक कतना या ा भ ा िलया है इसक िडटेल व या ा भ ा क फोटो कापीयाँ दी जाए।
5) फरोजपुर मंडल म कायरत WLI-CWLI व इनसे स बि धत काय करने वाल क फरोजपुर म डल म एक दूसरे टेशन पर ांसफर कब-कब क गई उसक िडटेल दी जाए।
6) फरोजपुर म डल म िहत िनरी क, चीफ िहत िनरी क क ांसफर फरोजपुर म डल म कतसे समय बाद होती है।"
The Assistant Personnel Officer, Northern Railway, Firozpur vide letter dated 07.12.2018, denied information u/s 8(j) of the RTI Act. Being dissatisfied, the Appellant filed a First Appeal dated 31.10.2018, which has not been adjudicated by the First Appellate Authority as per available records.
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.Page 2 of 4
CIC/NRALF/A/2019/131517 Submissions made by Appellant and Respondent during Hearing:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Appellant stated that he is not satisfied by the reply provided by the Respondent. He specified that the information sought at point nos. 2, 5 and 6 of the RTI Application could have been provided by the Respondent.
The Respondent submitted that the information was denied to the Appellant under Section 8(1)(j) of the RTI Act.
A written submission has been received by the Commission from the CPIO and Sr. Divisional Personnel Office, Northern Railway, Firozepur vide letter dated 19.07.2021, which has been taken on record.
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 Respondent has denied information to the Appellant under Section 8(1)(j) of the RTI Act en bloc, which is incorrect. The Commission severely admonishes the concerned CPIO for not applying his/her mind while replying to the instant RTI Application. The Commission strictly warns the concerned CPIO to be careful in future, while dealing with matters pertaining to the RTI Act. Be that as it may, the Commission directs the present CPIO to provide available, relevant and specific information pertaining to the Respondent public authority's jurisdiction, to the Appellant as sought at point nos. 2, 5 and 6 of the RTI Application, free of cost, within 15 days from the date of receipt of this order.Page 3 of 4
CIC/NRALF/A/2019/131517 With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 23.08.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) ADRM, Northern Railway, Office of The Divisional Railway Manager, Firozpur Division, Firozpur (Punjab).
2. The Central Public Information Officer, /Asst. Personnel Officer, Northern Railway, Office of The Divisional Railway Manager, Firozpur Division, Firozpur (Punjab).
3. Shri Anil Kumar Page 4 of 4