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Central Information Commission

Mr.Ranjit Singh vs Ministry Of Railways on 8 April, 2010

                            Central Information Commission

                                                                                              CIC/AD/A/2010/000494
                                                                                                 Dated 8th April, 2010


     Name of the Applicant                                :    MR. RANJIT SINGH


     Name of the Public Authority                         :    MINISTRY OF RAILWAYS,NEW DELHI


     Background

1.  The Applicant filed his RTI request on 05.11.09 with the PIO, Railway Board, New Delhi  seeking   copy   of   relevant   file   notings   on   which   approval   of   competent   authority   was  obtained for promoting Mr.R.K. Meena and Mr. B. Majumder(RBSS officers) to grade I in  relaxation of the condition of 8 years service as section officer and copy of the gazette  notification   publishing   amendment   to   RBSS   rules  1969   as  contained   in   Board's  letter  dated 06.12.85 to allow relaxation. The PIO replied on 23.12.09 enclosing information  received from the Directorate. Being aggrieved with the reply, the Applicant filed his First  Appeal on 23.12.09 commenting on the information provided by the PIO, Railway Board.  On   not   receiving   any  reply  from  the   Appellate   Authority   the   Applicant   filed   a   Second  Appeal before the Commission on 23.03.2010 seeking information against 3 points.

2.  The   Bench   of   Mrs.   Annapurna   Dixit,   Information   Commissioner   scheduled   the  hearing  for 8th April, 2010.

3. Mr. Shiv Dan Singh, JS(Gaz.) cum PIO, Mr. Sidhartha Singh, USE­II and Mr. Shekhar  Kashyap represented the Public Authority. 

4. The Appellant was heard through audio conferencing.

Decision

5. The Commission received a rejoinder dated 07.04.10 from Mr. Shiv Dan Singh, JS(G)  cum PIO in which the PIO submitted that the Appellant had been informed by the PIO in response  to the RTI application that information related to point (i) is exempted since they were file notings  and that with regard to point (ii) information would be provided as soon as it is located. He added  that on receipt of the first appeal further efforts were made by the Appellate Authority to locate the  information and a file No. ERB­I/85/37/3 was traced.  However, the position available on the file  was   not   such   that   its   authenticity   could   be   established.   He   also   added   that   2   sets   of  representations   were   received   from   2groups   of   officers   on   the   same   issue   ie.   publication   or  otherwise   of   the   said   Notification   in   the   Gazette   of   India.   While   one   group   questioned   the  applicability of the Notification on the grounds of its alleged non­publication in the Gazette , the  others questioned the claims of the first group and went ahead   to make a request to initiate  criminal   action   for   allegedly   committing   atrocities   against   SC/ST   communities   against   those  officials who were responsible for not endorsing the copy of the said Notification for publication in  the Gazette in case it was found that   the same was not actually endorsed.   The matter thus  became highly disputed besides being sub judice as it was raised in an OA no. 591/2009 before  CAT, Delhi. The PIO, Mr. Dan Singh further explained that the Notification dated 6.12.85   had  assumed considerable sensitivity since it contained special provisions of affirmative action for the  Welfare of SC/STs which, besides being the policy decision of GOI had already been inserted in  the recruitment rules of various services vide DOPT's Gazette Notification no.61dated 29.12.84,  In   RBSS   also   the   Notification   was   all   along   implemented   giving   benefits   in   promotion   to   the  officers/officials belonging to SC/STs without any discrimination whatsoever.  Also the Notification  has been duly mentioned in the list of amendments carried out in the RBSS rules , 1969 in all  subsequent   Gazette   Notifications   including   the   last   one   dated   30.12.04.     The   PIO   further  contended that notings side of the relevant file were made as to whether the amendment (to be  carried   out   vide   Notification   dated   6.12.85)  shall  be   given   retrospective   operation   or  shall  be  carried out prospectively  and that after due consideration it was agreed after legal consultation  that   the   same   shall   apply   prospectively   and   accordingly   matters   of   promotion   were   decided  thereafter.   The   PIO   argued   that   the   same   amendment   was   omitted   in   another   statutory  amendment published in the Gazette on 30.12.04. The PIO argued that it is clear that the said  amendment effected vide Notification 6.12.85  was therefore correctly treated as an amendment  to the Rules as otherwise there was no need to effect an amendment dated 30.12.04 to omit the  same. 

6. In the context of the background of the matter as given above, the Appellate Authority  was informed that the Gazette Notification of the Notification 6.12.85 could not be located  in the file.  According to the PIO the Appellate Authority had decided on  4.3 10 that the  Applicant should be informed that no such Notification   dated 6.12.85 was published in  the Gazette of India. 

7. The PIO during the hearing contended that the decision of the Appellate Authority was  not in accordance with the factual position as it is not known from the records available  whether the Notification was published or not . However when informed about the factual  position, the  Appellate Authority had passed his  direction on 04.03.10 that the Appellant  be   informed   that   no   such   notification   dated   06.12.85,   as   being   sought   by   him,     was  published in the Gazette of India.   Again on the directions of the Secretary , Railway  Board to provide the factual position, the Appellate Authority had passed a new set of  directions on 5.4.10 reiterating his earlier directions dated 4.3.10 and directing the PIO to  provide   the   file   notings   and   to   inform   the   Appellant   that   no   such   Natification   dated  6.12.1985 was published in the Gazette of India. In this connection the Respondent PIO  pleaded that he is not in a position to take a stand based on available records as there is  no authentic information in respect of publication or non publication of the Notification in  the   Gazette   of   India   as   the   same   is   not   available   on   record.     The   non­furnishing   of  information may therefore not be considered as malafide denial by the Commission but  due   to   non   availability   of   authentic   records.   The   PIO   also   stated   that   the   Appellate  Authority Mr.P.K. Sharma had alleged that the  JS(G)/PIO having benefited from the said  notification dated 06.12.85 had refused to comply with his order.  

8. Needless   to   say   that   the   provisions   of   the   RT   Act   do   not   allow     the   PIO   to   take   a  position/stand   in   situations   where   such   a   stand   cannot   be   substantiated   with   information   in  material   form.     The   PIO   had   placed   the   factual   position   regarding   the   non   availability   of  information regarding publication or not of the Notification in the Gazette of India and hence the  PIO cannot be directed by the Appellate Authority, in the absence of such authentic records that  the  Notification has not been published in the Gazette of India as the same would violate the  provisions as given under Section 2(f) of the RTI Act. The PIO may therefore provide an affidavit  to the Commission with a copy to the Appellant stating that no authentic information as required  by the Appellant is available in the records. 

9. With regard to point  (i) of the RTI application the Respondent PIO maintained that the file  is not traceable. The Commission directs the PIO to enquire into the matter of the missing  file and to provide an enquiry report  to the  Commission  with a copy to the  Appellant  giving complete details of the enquiry . Disciplinary action may be initiated against the  officer who is responsible for the missing file and the Commission and the Appellant to be  kept informed about the action taken.   The Commission finds no reason to interfere with  the decision dated 5.4.20 of the Appellate Authority to disclose the file notings in the  event the file is found, in the case of point (i). The information may be provided after  using Section 10(1) of the RTI Act to sever the names of the officers who had made the  notings. 

10. The appeal is accordingly disposed of. 

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G. Subramanian) Deputy Registrar Cc:
1. Mr.  Ranjit Singh H. No. 1/16­17 Lajpat Nagar  Part - I New Delhi - 110 024.
2. The PIO Ministry of Railways CPIO­II, Railway Board Rail Bhawan Raisna Road New Delhi.
3. The Appellate Authority Ministry of Railways O/o the Advisor (Staff) Railway Board Rail Bhawan Raisna Road New Delhi.
4. Officer in charge, NIC
5. Press E Group, CIC