Central Information Commission
Nagsen Ragho Tayade vs Ministry Of Railways (Railway Board) on 17 December, 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/2023/131395
Nagsen Ragho Tayade .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Railway Board, Rail Bhawan,
Raisina Road, New Delhi - 110001 .... ितवादीगण /Respondent
Date of Hearing : 11.12.2024
Date of Decision : 16.12.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 02.01.2023
CPIO replied on : 23.01.2023
First appeal filed on : 01.03.2023
First Appellate Authority's order : Not on record
2nd Appeal/Appeal dated : 28.05.2023
Information sought:
The Appellant filed an RTI application dated 02.01.2023 (offline) seeking the following information:Page 1 of 5
"रे वे बोड, नई द ल वारा जार कये गये व भन प रप क क नयमो क ! तयाँ चा हये।
1) G I Dep of Per. & Trg. O.M.No. A/11019/69/87-AT dated 14th August 1987 क ! त चा हये।
2) Department O.M. No.s A-11019/37/85AT, dated 13.08.1985 A-11019/69/87AT, dated 14.08.1987 F-11013/6/84AT, dated May 1994 and cabinet secretary's D.O. letter No. F26012/2/94AT dated 19.01.1994, D.O. No. P26012/2/94AT.
3) RB's Ltr No. E(NG) 90 FRI/Master circular dt 26.09.1990 Bahari's 163/90-
इस प क ! त मझ ु े चा हए।
4) रे ल कमचार क प, शन पर आ/0त अ ववा हत/तलाकशुदा / वधवा प3ु य को मलने वाल म4 ु त मेडीकल सु वधा (RELHS Facility) प,शनर एवंम4 ु त रे ल या ा पास सु वधा रे ल कमचार एवम ्रे ल कमचार क वधवा प8नी म8ृ यु के प:चात यह म4 ु त मेडीकल सु वधा (RELHS), एवंम4 ु त रे ल या ा पास सु वधा ऐसी आ/0त पु ी क बंद करने से संब/ंधत रे लवे बोड, नई द ल के नयम क ! तयाँ द िजये.रे ल कमचार (प,शनर) एवम ्उसक वधवा प8नी क म8ृ यु के प:चात यह RELHS काड क मल ू !त संब/ंधत कायालय म, जमा करना अ नवाय से संब/ंधत रे वे बोड, नई द ल के नयम वाले प रप क क ! तयाँ द िजये.
आवेदक गर बी रे खा के नीचे आते है इस लए आवेदन शु क व अAय सभी शु क माफ है आवेदन के साथ BPL काड क अटै Eटे ड ! त स Fन क गयी है ।
5) सभी जानकार के दEतावेज सGम अ/धकार वारा अटै Eटे ड करके केवल रै िजEटड पोEट से ह भेिजये।"
The CPIO furnished a reply to the appellant on 23.01.2023 stating as under:
"आपके दनांक 10.01.2023 के आरट आई आवेदन क पास नयम से सHबं/धत मद सं. 4 (भाग) के सAदभ म, बोड के प संIया 2022/ई (डJ यू)/01/09 दनांक 10.06.2022 क ! त संलFन है । यह नोट कया जाये क सच ू ना का अ/धकार अ/ध नयम, 2005 क धारा - 2 (च) के तहत प रभा षत "सच ू ना" के अनुसार सफ वह जानकार मुहैया कराई जा सकती है जो मैटे रयल फॉम म, पहले से मौजद ू हो और जन Page 2 of 5 !ा/धकार के पास हो। अ/ध नयम म, सीपीआईओ को सूचना सिृ जत/PयाIया करना या आवेदक वारा उठाई गई समEयाओं का समाधान करना या !:न का उRर दे ना अपेSGत नह ं है ।
यह भी नोट कया जाये क रे ल सेवक (पास) नयम, 1986 ( वतीय संEकरण 1993) और समय-समय पर जार !शास नक नदU श /EपVट करण स हत रे लवे पास नयम , क परू जानकार सूचना का अ/धकार अ/ध नयम-2005 के !ावधान के अनप ु ालन म, पहले से ह सावज नक डोमेन म, अपलोड क गई है और इसे नHन लWखत लंक के माXयम से एYसेस डाउनलोड/ !ंट कया जा सकता है :-
www.indianrailways.gov.in/ Ministry of Railways/ Railway Board/About Indian Railways/Railway Board Directorates/ Establishment/Establishment Welfare Circulars/ Pass Rules (Second Edition-1993) AND Pass Rules Circulars.
इससे आपके दनांक 10.01.2023 के आरट आई आवेदन क पास नयम से सHबं/धत मद संIया 4 (भाग) का नEतारण कया जाता है ।"
Being dissatisfied, the appellant filed a First Appeal dated 01.03.2023. 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: Not present.
Respondent: Mr. D K Biswas, DD PG & Nodal APIO along with Mr. Manohar Lal, DD/RTI & APIO present in person.
A written submission dated 29.11.2024 filed by the respondent is taken on record, contents of the same are reproduced below:
"2.1. Shri Nagsen Ragho Tayade vide his RTI application dated 02.01.2023 sought information regarding copy of DoPT's OM No.A-11019/37/85AT dated 14.08.1987 and related issues.
2.2. On perusal of the both CIC's notices enclosures (RTl application), it has been observed that right name of application is Shri Nagsen Ragho Tayade as per the documents attached with the both notices.
Page 3 of 52.3. In the instant case, matter/Appeal has already been heard by Hon'ble C.I.C. on 18.10.2024 and, an order has been passed vide Decision order No. CIC/MORLY/A/2O23/131554 dated 24.10.2024. Hence, it is requested that the instant CIC hearing may please be dropped."
The respondent, by inviting attention of the Commission towards the contents of his written submission stated that identical matter has already been adjudicated by this bench vide case No. CIC/MORLY/A/2023/131554 dated 24.10.2024. Hence, this case may be dismissed as barred by Res Judicata.
Decision The Commission after adverting to the facts and circumstances of the case, perusal of the records and in the light of the submissions tendered by the Respondent observes that issue under consideration has already been adjudicated by the predecessor bench vide case File No. CIC/MORLY/A/2023/131554 decided on 24.10.2024 with the following observations-
"...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 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.
ln 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."Page 4 of 5
The ratio of the above said order holds good for the instant case as well. Moreover, the Commission has no power to review its own order on the same subject under the RTI Act. Hence, no relief can be granted 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, Railway Board, Rail Bhawan, Raisina Road, New Delhi - 110001 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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