Central Information Commission
Arun Das vs Ut Of Andaman & Nicobar on 24 April, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No : CIC/UTOAN/A/2023/147009
Arun Das .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Andaman and Nicobar Administration,
Directorate of Shipping Services,
Port Blair - 744101 .... ितवादीगण /Respondent
Date of Hearing : 21.04.2025
Date of Decision : 23.04.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 26.08.2023
CPIO replied on : 05.10.2023
First appeal filed on : 03.10.2023
First Appellate Authority's order : 03.11.2023
2nd Appeal/Complaint dated : 04.12.2023
Information sought:
The Appellant filed an RTI application (offline) dated 26.08.2023 seeking the following information:Page 1 of 6
"1. Per island Physically Handicapped person से mainland and island म जहाज (जलयान) म या ा करने के लए TblI Tax कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है . उसका फोटोकापी मझ ु े चा&हए।
2. Per Non-island Physically Handicapped person से Mainland and island म जहाज, (जलयान) म या ा करने के लए Toll Tax कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है . उसका फोटोकापी मझ ु े चा&हए।
3. Per Non-island Physically Handicapped person से Inter-island म जहाज (जलंयान) मे या ा करने के लए Toll Tax कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है . उसका फोटोकापी मझ ु े चा&हए।
4. Per island Physically Handicapped person से Inter-island म जहाज (जलयान) म या ा करने के लए टोल टे )स कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है , उसका फोटोकापी मझ ु े चा&हए।
5. Per Non-island Physically Handicapped person से Mainland and Island म जहाज (जलयान) म या ा करने के लए PSF कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है , उसका फोटोकापी मझ ु े चा&हए।
6. Per island Physically Handicapped person से Mainland and island म जहाज (जलयान) म या ा करने के लए PSF कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है . उसका फोटोकापी मझ ु े चा&हए।
7. Per island Physically Handicapped person से Inter-island म जहाज (जलयान) म या ा करने के लए PSF कतना लया जाता है ?' उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है , उसका फोटोकापी मझ ु े चा&हए।
8. Per Non-island Physically Handicapped person से inter-sland म जहाज (जलयान) मे या ा करने के लए PSF कतना लया जाता है ? उसका जो गेवरमेट ऑडर या डपटमेटल ऑडर है . उसका फोटोकापी मझ ु े चा&हए।X9.
Physically Handicapped person को जहाज (जलयान) से चढ़ाने एवं उतरने के लए तथा उ,हे मदत, के लए, जोशी, /यव0था है , उसका जो 1रकाड आ फस म ह3, उसका फोटोकापी, चा&हए।
10. Physically Handicapped person के लए कोन कोनसी जेठ5 म शौचालय है , उसका जो 1रकाड आ7पस म है , उसका फोटोकापी चा&हए।
11) Physically Handicapped person को जहाज (जलयान) म आनलाइन &ट कट नह9ं मलता है एवं घटा से घंटा लाइन म खड़ा होकर भी &> कट नह9ं मलता है । उसका &> कट आसानी से मलने क? जो भी /यव0था है , उसका जो 1रकाड आ फस म है , उसका फोटोकापी चा&हए।Page 2 of 6
12. Physically Handicapped person को &> कट नह9ं मलने पर एवं जहाज (जलयान) नह9ं मलने पर, रात म पोट @लेयर क? सभी जेठ5 म Aकने के लए, जेठ5 म कहा पर )या /यव0था है , उसका जोभी 1रकाड आ फस म है , उसका फोटोकापी चा&हए।
13. Physically Handicapped person को बारे म जेठ5 मा0टर गवटमट ऑडर (G.O) যা डपाटमेटल ऑडर नह9ं मानने पर, उसका शकायत कहा कया जाता है एवं उसका ऊपर )या करबाह9 होता है , उसका जोभी DनदE शका या 1रकाड आपका आ फस म है , उसका फोटोकापी मझ ु े चा&हए।
14. Port Management Board को order memo no. 1146, Dated 6/05/2017. उसका फोटोकापी मुझे चा&ह।
15. M/S Ansar & Company, Catering services जो sindhu जहाज रानी म कै&टंग चलाता है । उसका टडर का फोटोकापी मझ ु े चा&ह।
16. Nalanda जहाज रानी म जो कै&टंग चलाता है । उसका टे डर का फोटोकापी चा&हए।"
The CPIO furnished a reply to the Appellant on 05.10.2023 stating as under:
S. No Point No. Reply 1 1 to 4 Certified copies enclosed as Al 2 5 to 8 Certified copies enclosed as A2 3 9 and 10 Not Available 4 11 Separate counter doe Physically handicapped person are
established at STARS ticketing counter at Port Blair for providing concessional tickets. Certified copy enclosed. 5 12 and Not Available 13 6 14 Certified copies enclosed as A2 7 15 and Certified copies enclosed 16 Being dissatisfied, the appellant filed a First Appeal dated 03.10.2023. The FAA vide its order dated 03.11.2023, held as under.
"Upon due service of notice to the Appellant, Respondent and other concerned officials of this Directorate, the matter was taken up for hearing on 03/11/2023 at 4:00-pm. The Respondent and other concerned officials were present at the time of hearing. But, the Appellant was absent on the date of hearing.Page 3 of 6
The appeal stands disposed of accordingly."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal on the following grounds:
"...9,10,12,13 no information no provided. और जानकार9 झूठ5 और अधूर9 द9 गई है ."
A written submission dated 17.04.2025 filed by the Respondent is taken on record. Contents of the same are reproduced below for ready reference:
"I am to refer the Notice No. CIC/UTOAN/A/2023/147009 dated 03/04/2025 received in this office on 15/04/2025, forwarding herewith the second Appeal filed by Arun Das, *******, West Bengal PIN-741501 against RTI application dated 26/08/2023(Annexure-1) received in this office on 29/09/2023 vide RD No. 38, stating no information was provided to him for point Nos. 09, 10, 12 and 13.
The PIO has furnished the reply vide letter No. DSS/RTI/2- 1/1333/2023/2095 dated 05/10/2023(Annexure-2) as per the availability of records and also transferred his RTI application to PIO, Port Management Board, Sri Vijaya Puram vide letter No. DSS/RTI/2-1/1333/2023/2028 dated 25/09/2023(Annexure-3). The PIO, PMB has furnished the reply to the applicant vide letter No. 3584/RTI/CC/PMB/2023/4004 dated 17/10/2023(Annexure-4) and provided the information for point Nos. 09 and 10 except point nos. 12 and 13. In the meantime the applicant has filed the 1st appeal dated 13/10/2023 before the First Appellate Authority (Annexure-5). The First Appellate Authority has fixed the hearing on 03/11/2023 vide notice No. 2-1/FAA/RTI/DSS/2023/141 dated 23/10/2023(Annexure-6). But the appellant was not present for the hearing on the said date and time and the FAA passed the order accordingly vide order No. 4096 dated 06/11/2023(Annexure-7).
Again the FAA contacted him over telephone and conducted second hearing on 22/12/2023 through video conference. The appellant has attended the hearing through video conference. During the hearing the appellant was asking about the order copy of toll tax charging over the tickets which was provided to him (Annexure-8). In addition to this the FAA directed the PIO to provide a copy of order No. 1432 dated 11/04/2008(Annexure-9) regarding restructuring of the quota system and reallocation of the quota tickets in Page 4 of 6 mainland-inland vessels and passed the order vide No. 4765 dated 27/12/2023(Annexure-10).
The appellant was agreed and satisfied with this decision and the copy provided to him."
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Shri Shiju Cheriyan, Assistant Marine Engineer-cum-PIO present through videoconference.
The respondent by inviting attention of the Commission towards the contents of his written submission stated that he has furnished the reply to the appellant vide letter No. DSS/RTI/2-1/1333/2023/2095 dated 05.10.2023 as per the available records and also transferred the RTI application to PIO, Port Management Board, Sri Vijaya Puram vide letter No. DSS/RTI/2- 1/1333/2023/2028 dated 25.09.2023.The PIO, PMB has furnished the reply to the applicant vide letter No. 3584/RTI/CC/PMB/2023/4004 dated 17.10.2023 and provided the information for point Nos. 09 and 10 except point nos. 12 and 13 by informing as under:
"...9. 02 Nos. of wheelchairs and 01 INOS. of stretcher available at Haddo Wharf as per information enclosed in 1 page.
10. Special lavatory for physically handicapped person is available at Haddo..."
The Respondent added that in compliance of FAA's order, additional information which is a copy of order No. 1432 dated 11.04.2008 (Annexure-9 of written submission) regarding restructuring of the quota system and reallocation of the quota tickets in mainland-inland vessels and passed the order vide No. 4765 dated 27.12.2023 was provided to the appellant, free of cost.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records observes that adequate Page 5 of 6 information in terms of the provision of the RTI Act has been provided to the Appellant vide letters dated 05.10.2023, 17.10.2023 and the Commission upholds the same. Further, the written submission dated 17.04.2025 filed by the Respondent is comprehensive and self-explanatory as per the RTI Act which was already forwarded to the appellant via speed post.
Intervention of the Commission is not warranted in this 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, Andaman and Nicobar Administration, Directorate of Shipping Services, Port Blair - 744101 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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