Central Information Commission
Kanhaiya Lal vs Northern Railway Firozpur on 23 August, 2021
CIC/NRALF/A/2019/132514
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/NRALF/A/2019/132514
In the matter of:
Kanhaiya Lal ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
/Senior Divisional Personnel Officer,
Northern Railway, Office of The
Divisional Railway Manager,
Firozpur Division, Firozpur (Punjab)
Relevant dates emerging from the appeal:
RTI Application filed on : 03.12.2018
CPIO replied on : 15.02.2019
First Appeal filed on : 16.01.2019
First Appellate Authority order : Not on Record
Second Appeal Received on : 09.07.2019
Date of Hearing : 23.07.2021
The following were present:
Appellant: Shri Kanhaiya Lal participated in the hearing upon being contacted on
his telephone.
Respondent: Shri Bijendra Kumar, APIO and APO, Firozepur participated in the
hearing upon being contacted on his telephone.
Page 1 of 4
CIC/NRALF/A/2019/132514
ORDER
Information sought:
The Appellant filed an RTI Application dated 03.12.2018 seeking information on the following six points:
"सिवनय िनवेदन यह है क मुझे फरोजपुर मंडल म कायरत मकै िनकल िडपू के रज ए ड वैगन के िमसलेिनयस टाफ क ोमशन से संबंिधत जानकारी दी जाए:
1) कै रज ए ड वैगन िडपू फरोजपुर मंडल म कायरत कारपटर कै टागरी म जैसे एम.सी.एम कारपटर, ेड-
1 कारपटर, ेड-2 कारपटर एवं ेड-3 कारपटर क 15-11-18 तक क िवकै सी पोिजशन के बारे म जानकारी दी जाए।
2) सीनीयर डी.पी.ओ फरोजपुर के प सं या 755ई /22/ र टेच रं ग/िमसलेिनयस/पी-2ए दनांक 7-12- 17 के अनुसार 1-9-16 से 4 ेड-1 कारपटर िजसम 1. संसार संह ज मू 2. रमेश कु मार फरोजपुर 3. गुलजारी लाल पठानकोट 4. ी जगदीश चंद कारपटर ेड-1 ज मू से एम.सी.एम कारपटर बनाया गया था। यह चार एम.सी.एम कारपटर अब रटायड हो चुके ह तो शासन ने इनक जगह चार ेड-1 कारपटर एम.सी.एम बनाए होते तो चार ेड-2 कारपटर ेड-1 बन सकते थे, चार ही ेड-3 कारपटर ेड-2 बन सकते थे तो 12/17 के बाद अब तक रे ल शासन ने इस कै टागरी को मोशन य नह दी। इसक जानकारी दी जाए।
3) अगर िमसलेिनयस कै टागरी िजसम कारपटर, एम.सी,एम ेड-1, ेड-2, ेड-3 कारपटर आते ह इनक मोशन रे लवे बोड जनरल मैनेजर, डी.आर.एम फरोजपुर या कसी अ य अिधकारी ने बंद कर दी है या यह कै टागरी ही ख म कर दी है तो इससे संबंिधत प कसी उ अिधकारी से स यािपत करवा कर भेजी जाए।
4) सीनीयर डी.पी.ओ फरोजपुर के प सं या 755ई/22/ र टेच रं ग/िमसलेिनयस/पी-2ए दनांक 7-12-17 के बाद अब तक कारपटर कै टागरी का मोशन य नह िनकाला गया, यह जानकारी दी जाए।
5) पी-2ए म िमसलेिनयस कै टागरी िजसम कारपटर, पटर, बैटरी चाजर, व वै डर क सीट पर कायरत िलिपक व व र िलिपक ओ.एस. या जो भी काय कर रहा है कब से इस सीट पर काम कर रहा है उसका नाम बताया जाए।
6) फरोजपुर मंडल क पी ांच म पी-2ए म कायरत सी.एच.ओ.एस या सी.ओ.एस या जो भी हैड है वह इस सीट पर कब से काम कर रहा है वा उसका नाम भी बताया जाए।"
The Sr. Divisional Personnel Officer, Northern Railway, Firozpur vide letter dated 15.02.2019, provided information on point no. 1 of the RTI Application and on remaining points of the RTI Application, while invoking Section 2(f) of the RTI Act, the Appellant was also informed that questions cannot be replied to, under the Page 2 of 4 CIC/NRALF/A/2019/132514 RTI Act. Being dissatisfied, the Appellant filed a First Appeal dated 16.01.2019, which has not been adjudicated by the First Appellate Authority as per available records.
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing: In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, the instant hearing is being scheduled through audio conference after informing both the parties.
The Appellant stated that he has not given promotion by the Respondent despite having an unblemished career/track record.
The Respondent submitted that an identical matter was already heard and decided by this Bench on 11.06.2021 vide File No. CIC/NRALF/A/2019/120356.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that identical queries have already been heard and decided by the Commission vide File No. CIC/NRALF/A/2019/120356 on 11.06.2021. Hence, no fresh adjudication is warranted in this case, being barred by the principle of constructive res judicata. With the above observations, the instant Second Appeal is disposed of.Page 3 of 4
CIC/NRALF/A/2019/132514 Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 23.08.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) ADRM, Northern Railway, Office of The Divisional Railway Manager, Firozpur Division, Firozpur (Punjab).
2. The Central Public Information Officer, /Senior Divisional Personnel Officer, Northern Railway, Office of The Divisional Railway Manager, Firozpur Division, Firozpur (Punjab).
3. Shri Kanhaiya Lal Page 4 of 4