Central Information Commission
Anubhav Raj vs North Central Railway on 30 August, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No : CIC/NCRAL/A/2023/134485
Anubhav Raj .....अपीलकर्ाग /Appellant
VERSUS
बनाम
Divisional Commercial
Manager, North Central
Railway, DDU Division,
Chandauli - 232101 ....प्रनर्वािीगण /Respondent
Date of Hearing : 22.08.2024
Date of Decision : 29.08.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 15.05.2023
CPIO replied on : 09.06.2023
First appeal filed on : 18.06.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 12.08.2023
Information sought:
The Appellant filed an RTI application dated 15.05.2023 seeking the following information:
"1. पंडित दीन दयाल उपाध्याय रे लवे स्टे शन से चलने/खुलने वाली ट्रे न तथा इस स्टे शन से होकर गुजरने वाली ट्रे न (मेल-एक्सप्रेस) में जुड़े महहला तथा हदवयांगजन बोगी की जानकारी उक्त बोगी के Identification no तथा train No के Page 1 of 8 साथ प्रदान करें । उस बोगी पर महहला अंककत होने की जानकारी भी प्रदान करें । एक ट्रे न के जजतने भी Rack है सभी की जानकारी दे ।
2. DDU स्टे शन से खुलने वाले ट्रे न तथा होकर गुजरने वालो मेल-एक्सप्रेस ट्रे न में लगे महहला coach की identification no तथा ट्रे न न के साथ महहला अंककत होने की photo/video मेरे whatsapp No 9643254269 पर प्रदान करे ।।
3. DDU स्टे शन पाककिग से लेकर सभी प्लेटफामि पर wheelchair वाले हदवयंगजन कक पाहुचने के ललए बनाए गए पथ का sinage के साथ जानकारी प्रदान करे तथा video clip बनाकर whatsapp No 9643254269 पर प्रदान करे ।
4. DDU स्टे शन पर हदवयांगजन के ललए Free/paid पाककिंग की ववस्तृत जानकारी प्रदान करे ।
5. महहला तथा हदवयांगजन को RPFहारा स्टे शन पररसर तथा यात्रा के दौरान दी जाने वाली सहायता की जानकारी अलग-अलग xxxxxxx मे हािि कॉपी मे प्रदान करे ।
1. महहला को स्टे शन पररसर तथा यात्रा के दौरान दी जाने वाली सहायता की जानकारी BIUNGUAL हहन्दी तथा इंगललश मे प्रदान करे ।
2. हदवयांगजन को स्टे शन पररसर तथा यात्रा के दौरान दी जाने वाली सहायता की जानकारी प्रदान करे ।
3. महहला एवं हदवयांगजन लमत्र माध्यम से यह सहायता प्राप्त कर सकते है जानकारी प्रदान कहां
6. Train Managers/Guard द्वारा महहला तथा हदवयांगजन की ट्रे न में स्टे शन पर तथा यात्रा के दौरान दी जाने वाली सहायता की ववस्तत ृ जानकारी प्रदान करें ।
7. DDU स्टे शन के Mobile Vendor की जानकारी उनके नाम के साथ हदए गए I Card की जानकारी प्रदान करें तथा इन स्टे शनों पर बेचे जाने वाले packaged तथा Unpackaged food products तथा अन्य सामान की जानकारी Rate तथा quantity के साथ platform wise प्रदान करे । जनता meal बेचने वाले vendor कक जानकारी प्रदान करे ।Page 2 of 8
8. DDV स्टे शन पर जस्थत स्टाल, दक ु ान, मोबाइल वेन्िर की जानकारी प्रदान करो जजसमें वेन्िर तथा कम्पनीको नाम Address, email address, Contact न platform wise प्रदान करें । इसके साथ रे लवे द्वारा हदये गए contract Letter की सत्यावपत कोपी प्रदान की जाए।
9. DDU स्टे शन पर स्टॉल वेंिर/दक ु ानदार द्वारा रखे गए वेंिर तथा mobile trolly, mobile vendor, खोमचा कक जानकारी उनके नाम के साथ हदये गए I Card कक नकारी तथा इन वें िर mobile trolly, mobile vendor, खोमचा द्वारा बेचे जाने वाले packed तथा unpacked सामाग्री का rate तथा quantity के साथ जानकारी प्रदान करे ।
10. कृपया इन वेंिरों कक ललस्ट प्रदान करे जजसको DDU स्टे शन पर ट्रे न के खाना सामाग्री बेचने कक अनुमतत प्रदान ककया गया है । इन वेंिरों को ट्रे न के अंदर सामाग्री बेचने के अनुमतत कक सत्यावपत कॉपी प्रदान करे ।
11. स्टे शन पर प्लेटफामि तथा रे लवे ट्रे क की दरू ी तथा प्लेटफामि से यात्री कोची में बने xxxxxxx की दरू ी की जानकारी प्रदान करें ।
12. DDV स्टे शन पर हदवयांगजन बोगी में यात्रा कर रहे unauthorized passenger को ककए गए fine की जानकारी sept-2022 से May 2003 तक trains No तथा हदनांक के साथ प्रदान करें । ज्ञात हो कक हदवयांगजन बोगी में Unauthorized passengers को 1500-2000 रु का fine ककया जाता है ।
13. DDV स्टे शन महहला बोगी में यात्रा कर रहे unauthorized passengers की ककये गए fine जानकारी tram No तथा Date wise प्रदान की जाए। ज्ञात हो कक महहला बोगी मे Unauthorized passengers को 500 रु का fine ककया जाता है । यह जानकारी sept-2022& May-2023 तक का हदया जाए ।"
The CPIO furnished a reply to the Appellant on 09.06.2023 stating as under:
"संदलभित आर.टी.आई. आवेदन के आलोक में सूचचत ककया जाता है कक आपके द्वारा सूचना हे तु (शुल्क) 10रू का भारतीय पोस्टल आििर सं. 60F 286771 संलग्न कर भेजा गया है जजसमें को अदा करें (Pay to) एवं के िाकघर में अदा करें (At the Post Office at) का उल्लेख नहीं ककया गया है ।Page 3 of 8
अतः भारतीय पोस्टल आििर में को अदा करें (Pay to) एवं के िाकघर में अदा करें (At the Post Office at) नहीं ललखे होने के कारण सूचना उपलब्ध कराना /आपके आवेदन पर ववचार ककया जाना संभव नहीं हैं।"
Being dissatisfied, the appellant filed a First Appeal dated 18.06.2023. 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 Anubhav Raj along with father/representative Shri M. Prasad, attended the hearing in person.
Respondent: Mohammad Faisan Anwar, CPIO-cum-ACM, attended the hearing through VC.
The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application. He added that he is one of members of Welfare Association of Parents of Children with Disability and requires this information in larger public interest. He further added that his address has been changed and now he is residing at Shashi Bhawan Road no. 3, Azad Colony, Maripur, Muzaffarpur, 842001, Bihar.
The Respondent submitted that the IPO sent by the Appellant along with the RTI Application on 15.05.2023 was not proper as the same was blank and accordingly the CPIO returned the IPO sent by the Appellant, but the RTI Application was duly registered in the records.
The Appellant interjected and apprised the bench that he has given another IPO dated 20.05.2023 after rectifying the error and the same has been placed on record. In response, the Respondent submitted that their office has prepared the response qua the instant RTI Application but the same can only be provided to the Appellant on receipt of documentation fee from the Appellant. The Appellant also agreed to provide the documentation fee to the Respondent.Page 4 of 8
The Commission at this stage is not getting into procedural niceties and technicalities because the matter pertains to PwBD with significant degree of disability.
The representative of the Appellant further informed the bench that the Appellant is a PwBD with a significant degree of disability and frequently travels by train for medical treatment. He added that not only the Appellant but people like him faces difficulty in locating the disabled person coach and women's coach when a train arrives on a platform as there is no information regarding the identification number of disabled person coach and women's coach. Some websites have attempted to provide coach sequencing for a particular train number but sequencing between set of rakes vary. Hence it doesn't help a PwBD person like Appellant/Appellant. He further apprised the bench that no information is placed in public domain on the railway platforms regarding the duty list of the officers either deployed by the RPF or by Indian Railways to aid, assist and help the PwBD.
A written submission has been received from Senior Divisional Commercial Manager, vide letter dated 20.08.2024, a copy of which has been sent to the Appellant and the same has been placed on record. The relevant extract of the same is as under:
"सदलभित पत्र के आलोक में उल्लेखनीय है कक श्री अनुभव राज के आर.टी.आई. आवेदन पर हदनाक 22 08.2024 को समय दोपहर 12.30 बजे माननीय सी.आई.सी महोदय के समक्ष ऑनलाइन सुनवाई होना सुतनजचचत है।
उका के आलोक में महोदय को अवगत कराना है कक श्री अनुभव राज का आर.टी.आई. आवेदन हदनांक 15.05.2023 को सीधे तौर पर पं० दीन दयाल उपाध्याय मंिल के वाणणज्य अनुभाग में प्राप्त हुआ। आर टी.आई. आवेदन के साथ IPO No.-60F286771 (Rs.10) संलग्न था जजसमें को अदा करें (Pay to) एवं के िाकघर में अदा करें (At the post office at) का उल्लेख आवेदक श्री अनुभव राज द्वारा नहीं ककया गया। आर टी. आई. आवेदक से यह उम्मीद की जाती है कक उन्हें इसकी पूणि जानकारी होगी। इसललए आर.टी.आई आवेदन के साथ सलग्न अपूणि भरे IPO No.-60F286771(Rs.10) को पूणि रूप से भरने हे तु आर. टी आई आवेदन के साथ सलग्न कर आवेदक को वापस कर हदया गया ताकक रे लवे को उक्त IPO No. 60F286771 (Rs.10) से आर.टी.आई. शुल्क (फी) प्राप्त हो सके। क्योंकक सूचना का अचधकार (आर.टी.आई.) अचधतनयम 2005 के धारा 6 की उपधारा (1) के तहत सूचना के अनुरोध के साथ 10 रूपये का भुगतान ककया जाना आवचयक है।Page 5 of 8
आवेदक द्वारा यह कहना कक मुझे केवल IPO No.-60F286771 (Rs.10) मूल रूप में वापस ककया परतु आर.टी.आई आवेदन नहीं हदया गया जबकक उन्हें आर.टी.आई आवेदन भेजा गया था जजसे उन्होंने उन्होंने सी आई.सी. महोदय के समक्ष भी प्रस्तुत ककया है। आवेदक को यह सूचना हदया गया कक असंतुष्ट होने की जस्थतत में आप अपर मिल रे ल प्रबंधक।-सह-प्रथम अपीलीय अचधकारी, पूवि मध्य रे ल, पं० दीन दयाल उपाध्याय मंिल के समक्ष प्रस्तुत कर सकते हैं। परं तु आवेदक द्वारा ऐसा नहीं ककया गया अगर ककया गया होता तो मामला सी.आई.सी महोदय के समक्ष नहीं जाता। उनके द्वारा प्रथम अपील अपर मंिल रे ल प्रबंधक को प्रथम अपील न कर सीधे तौर पर Indian Railways, Rail Bhawan, Raisina Road, New Delhi-110001 ककया गया। इससे प्रतीत होता है आर टी. आवेदक की मनसा मामले को सी.आई.सी. महोदय के समक्ष पहुुँचाकर अनावचयक दबाव उत्पन्न करने की है। जबकक अद्योहस्ताक्षरी की ऐसी कोई मनसा नहीं है कक जवाब कायािलय में उपलब्ध रहने पर भी आवेदक का उपलब्ध न कराई जाय।"
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 Appellant has agreed to provide the requisite photocopy charges for obtaining the relevant documents in respect of the information sought in the instant RTI Application, the Commission deems it fit to direct the Respondent to inform the Appellant regarding the requisite photocopy charges that has to be deposited within two weeks from the date of receipt of this order.
The Commission further directs the Respondent to provide the relevant information with respect the instant RTI Application, to the Appellant within four weeks on receipt of the requisite photocopy charges from the Appellant and the CPIO is at liberty to withhold/redact any information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act.
Considering the issue flagged by the Appellant as described herein below, an Advisory under Section 25 (5) of the RTI Act is hereby issued to the Respondent Public Authority to disclose the requisite information upfront in public domain. It is imperative to note that the problems faced by the Appellant and several other persons like him with benchmark disability are genuine and further requires proactive and sympathetic consideration with considerable sensitivity Page 6 of 8 as it also involves larger public interest of a very special section of the society. The instant case demonstrates lack of a sensitive system due to which PwBD like Appellant who are already facing problems like social and economic stigma, physical accessibility, limited access to accessible communications, assistive technology, limited access to recreational and leisure activities, difficulty in accessing emergency services and limited support for mental health and well-being, are further made to face difficulty in locating the special coach designated exclusively for disabled persons and women's coach, when a train arrives on a platform as there is no advance disclosure of information regarding the identification number of disabled person coach and women's coach. Further, no information is placed by the Respondent Public Authority on the railway platforms regarding the duty list of the officers either deployed by the RPF or by Indian Railways to aid, assist and help the PwBD. Having to resort to RTI Application merely to seek such information and having to reach up to Second Appeal/Complaint in RTI process in the matter does not augur well for all the Respondents.
Such information should also be kept on the website of the Respondent in the spirit of suo moto disclosures prescribed under Section 4 of the RTI Act as recently directed by Hon'ble Apex Court in the case titled Kishan Chand Jain v. UOI & Ors. WRIT PETITION (CIVIL) No. 990 of 2021. This will also relieve the Public Authority of the burden of RTI Applications, which are filed seeking such information. In pursuance of the aforesaid advisory, the CPIO is directed to place a copy of this order before their competent authority for taking appropriate action.
The First Appellate Authority to ensure compliance 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) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 7 of 8 Copy To:
The FAA, NCR, O/o DRM, DDU Division, Chandauli - 232101 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)