Central Information Commission
Ajit Kumar Singh vs Ministry Of Railways (Railway Board) on 22 January, 2024
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
File No : CIC/MORLY/A/2022/156110
Ajit Kumar Singh .....अपीलकर्ाग/Appellant
VERSUS
बनाम
CPIO,
Ministry of Railways, R. No.
359-A, Railway Bhawan, New
Delhi - 110001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 16-01-2024
Date of Decision : 18-01-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 20-07-2022
CPIO replied on : 08-08-2022
First appeal filed on : 17-09-2022
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 16-11-2022
Information sought:
The Appellant filed an RTI application dated 20.07.2022 seeking the following information:
"कोविड से उत्पन्न हालात के कारण कई बच्चों का ससर्फ मााँ/वपता जीवित बचे हैं, ऐसे Single Parents को कई कठिनाईयों का सामना करना पर रहा है , ऐसी स्थितत में कृपया मुझे तनमनाांककत विन्दि ू ार सूचना पूणफ वििरण ि सत्यावपत प्रमाण के साि उपलब्ध करािें।1
1. Single Parents Working Rule की सत्यावपत छायाप्रतत ।
2. कैडर बदलने से सांबांधधत विभागीय तनयमािली की सत्यावपत छायाप्रतत ।
3. कोविड के उपरान्त उत्पन्न ऐसे हालातों से तनपटने हे तु सलए गए तनणफयों की सत्यावपत छायाप्रतत ।"
The CPIO furnished a reply to the Appellant on 08.08.2022 stating as under:
"I am to refer to your Request for Information under RTI Act 2005, received vide letter dated 01/08/2022 and to say that Item No. 2- 2. Information sought by the applicant is not specific. It does not fall under the definition of information as per section 2(f) of the RTI Act 2005. Further, you are advised to seek/mention clear instructions/Order/Circular Number, so that desired information may be provided to you by the concerned Dte, of Railway Board.."
Being dissatisfied, the appellant filed a First Appeal dated 17.09.2022. 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 Ajit Kumar Singh, attended the hearing. Respondent: Shri Dipak Kumar Biswas, CPIO & Deputy Director (PG), Shri Sanjay Kumar, CPIO & Deputy Director (EN), attended the hearing.
The Appellant stated that he is not satisfied with the information provided by the Respondent.
The Respondent submitted that an adequate information on the basis of available records has been given to the Appellant. Further with respect to point No. 2 of the RTI Application, appropriate information has been given by the First Appellate Authority vide order dated 29.11.2022.
The Appellant interjected and apprised the bench that he has not received First Appellate Authority's order dated 29.11.2022.2
Decision:
Perusal of the facts of the case at hand reveals that the matter was appropriately answered by the CPIO in terms of the mandate laid down under the RTI Act. The Commission further observes the Appellant has stated that he has not received First Appellate Authority's order dated 29.11.2022 till date and accordingly the Commission deems it fit to direct the CPIO to re-send the copy of First Appellate Authority's order dated 29.11.2022, to the Appellant, with a copy marked to the Commission, within one week from the date of receipt 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) (R K Rao) Dy. Registrar 011- 26181927 Date 18-01-2024 Sh. Ajit Kumar Singh Bose Park, F No. 13/847, M G Road (Bhagalpur X-Ray) Behind Hotel Bhawana, Bhagalpur - 812001, Bihar.3