Central Information Commission
Chote Lal vs Northern Railway Firozpur on 26 July, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/NRALF/A/2023/121746
Chote Lal .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO,
Office of the Divisional Railway
Manager, Northern Railway, Station Road,
Cantt. Area, Firozpur-152001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 23.07.2024
Date of Decision : 25.07.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 23.12.2022
CPIO replied on : Not on record
First appeal filed on : 06.02.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 15.05.2023
Page 1 of 4
Information sought:
The Appellant filed an RTI application dated 23.12.2022 seeking the following information:
"
"छोटे लाल पुत्र स्व० जवाहर लाल निवासी पलखोपुर, करकनियाां, जजला चन्दौली मो०- 8400xxxxx द्वारा आपके कायाालय में एक प्रार्ािा पत्र वास्ते सेटलमेन्ट एवां मसग्रेससव पेमेन्ट ददिाांक 29.06.2022 को प्रस्तुत ककया र्ा जजसकी छायाप्रनत सांलग्ि है ।
उपरोक्त के सम्बन्ध में आवेदक को निम्ि सूचिा उपलब्ध करािे की कृपा कीजजए-
1. यह कक प्रार्ािा पत्र वास्ते सेटलमेन्ट एवां मसग्रेससव पेमेन्ट ददिाांक 29.06.2022 उपरोक्त पर आपके द्वारा अब तक क्या कायावाही की गई?
2. यह कक प्रार्ािा पत्र वास्ते सेटलमेन्ट एवां मसग्रेससव पेमेन्ट ददिाांक 29.06.2022 उपरोक्त में क्या कायावाही ककया जािा शेष है ?
3. यह कक प्रार्ािा पत्र वास्ते सेटलमेन्ट एवां मसग्रेससव पेमेन्ट ददिाांक 29.06.2022 उपरोक्त के सम्बन्ध में आपके द्वारा ककसी सक्षम प्राधधकारी से यदद कोई जाांच करायी गयी हो तो जाांच आख्या की प्रनत?"
Having not received any response from the CPIO, the appellant filed a First Appeal dated 06.02.2023. 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: Shri Ajay Sharma, ADMM/PIO present through video-conference.
A written submission dated 18.07.2024 has been filed by the Respondent, which is taken on record, contents of the same are reproduced below:
"Brief History of the case is as below :-Page 2 of 4
(i) The RTI application dated 23.12.2022 of Sh. Chote Lal had been received in this office through offline mode and same had been returned to applicant vide this office letter No. 117-S/RTI/Sr. DMM/FZR/82/22 dated 23.01.2023 mentioning that, RTI Fees amounting Rs 10 be in favour of Sr. DFM/FZR.
(Annexure-I)
(ii) Appeal dated 06.02.2023 preferred by the applicant was returned to applicant on dated 16.03.2023 as their original RTI application was already returned due to non- accompanied with RTI fee in favour of proper authority i.e. Sr. DFM/FZR and same had been returned to applicant vide this office letter No. 117- S/RTI/Sr. DMM/FZR/11/23 dated 16.03.2023. (Annexure-II)
(iii) CIC hearing will be attended by ADMM Sh. Ajay Sharma, ADMM-cum APIO/FZR."
Respondent clarified the genesis of instant case being the claim of Appellant for requested payment on the demise of his father (working as trackman) during employment. The Appellant instead of filing his application for claim as per the procedure opted for RTI channel which is not desirable. On the advice of the Commission, the Respondent volunteered to facilitate due assistance to the Appellant in filing and processing his claim.
Decision:
The Commission observes that the instant RTI Application has not been registered till date due to improper IPO and the same has also been informed to the Appellant vide office letter No. 117-S/RTI/Sr. DMM/FZR/82/22 dated 23.01.2023. Hence, the Commission considers that the present Appeal is not maintainable being infructuous.
Nonetheless, in the spirit of the RTI Act, the Respondent is directed to fulfill his commitment made during the hearing in a time bound manner and also share Page 3 of 4 a copy of his written submission dated 18.07.2024 along with enclosures with the Appellant 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) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA Office of the Divisional Railway Manager, Northern Railway, Station Road, Cantt. Area, Firozpur-152001.Page 4 of 4
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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