Central Information Commission
Chail Bihari vs North Central Railway on 9 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/NCRAL/A/2023/144357
Chail Bihari .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
APO, Wagon Repair Workshop,
North Central Railway, Railway Colony,
Jhansi - 284003 .... ितवादीगण /Respondent
Date of Hearing : 28.11.2024
Date of Decision : 06.12.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 03.05.2023
CPIO replied on : 02.06.2023
First appeal filed on : 19.06.2023
First Appellate Authority's order : 28.07.2023
2nd Appeal/Complaint dated : 31.10.2023
Information sought:
The Appellant filed an (offline) RTI application dated 03.05.2023 seeking the following information:
"कायालय मु य कारखाना ब धक का प ० बी 13 ई/ व वध दनांक 09.12.2022 के प म माननीय महा व धक (का मक) उ०म० रे लवे मु यालय यागराज के प म लखा है #क $ी पंकज कुमार, $ी अशीष कुमार तौमर, $ी Page 1 of 7 सुनाल कुमार भारती, $ी ,वण संह ठाकुर, द/प कुमार 0नरं जन, वष 2003-04 के बैच के श23त ए5ट अ ेि टस थे पर तु कायालय अधी3क के भूलवश उनको 1986-89 का श23त ए5ट अ ेि टस दशाया गया है और इस आधार पर इमजी 0नयिु 5त रे लवे म द/ गयी है । इससे स?बि धत जानकार/ दे ने क@ कृपा कर।
1. भतB अनुभाग के उस कायालय अधी3क का कायालय नोट तैयार #कया गया था िजसम उसने भूलवश 1986-89 के बैच वाले श3ु को नौकर/ 2003-04 के श3ुओं को दया गया है , उस कायालय नोट क@ सDया पत 0त ल प उपलEध कराने का कFट कर एवं उस कायालय अधी3क का पूरा नाम पद नाम एवं टकट सं या दे ने का कFट कर।
2. इस करण के संGान म आने के बाद उप मु य का मक अHधकार/ $ी एस० के० मीना जी के Iवारा कायालय अधी3क पर 5या कायवाह/ क@ गयी, उसक@ सDया पत 0त ल प दे ने का कFट कर।
3. कायालय अधी3क के Iवारा 1986-89 के श3ुओं को नौकर/ 2003-04 के श3ुओं को दे ने पर इसक@ सूचना $ी एस० के० मीना जी के Iवारा मु यालय इलाहाबाद के महा ब धक का मक के अ0तJर5त और #कस-#कस अHधकार/ को द/ गयी, इसक@ सDया पत 0त ल प उपलEध कराय।
4. इस करण क@ जानकार/ होने के बाद $ी एस० के० मीना जी के Iवारा य द कारखाना ब धक को लKखत म सूचना द/ गयी है तो उसक@ सDया पत 0त ल प उपलEध कराय। य द नह/ं सूचना द/ गयी तो कारण ,पFट Lप से बताया जाये।
5. इस करण क@ जानकार/ होने के बाद कायालय अधी3क के Iवारा #कये गये भूलवश 1986-89 के श3ुओं को नौकर/ का कायालय नोट 2003-04 के श3ुओं के प3 म बना दे ने के लए इसक@ सूचना रे लवे बोड भेजी गयी है इसक@ सDया पत 0त ल प दे ने का कFट कर।Page 2 of 7
6. इस करण क@ सूचना रे लवे विजले स क@ दया है इसक@ सDया पत 0त ल प उपलEध कराय।
7. 5या इतनी बड़ी गलती करने के बाद कायालय अधी3क अभी भी कायरत है या उसको 0नलंOबत कर दया गया है और इसक@ सूचना महा ब धक उ०म० रे लवे को द/ जा चक ु @ है , इसक@ सDया पत 0त ल प उपलEध कराय।
8. इस करण क@ रे लवे बोड Iवारा कोई जाँच कराने के लए शकायत प लखा गया है उसक@ सDया पत 0त ल प उपलEध कराय।
9. कायालय अधी3क के इतनी बडी हे रा-फेर/ को भूल कर नाम दे कर उसके अपराध/ RFटाचार को छुपाने के लए कौन-कौन से लोग इसम शा मल है , उसक@ सDया पत 0त ल प उपलEध कराय।
10. इस करण म कायालय अधी3क के Iवारा #कये गये भतB घोटाले को भूल नाम दया गया है , इस करण क@ जानकार/ $म एवं रोजगार मं ालय को दया गया है , उसक@ सDया पत 0त ल प उपलEध कराय।
11. कमचार/ / आवेदक ये उ?मीद करता है माननीय $ी एस० के० मीना जी आपको इस करण क@ जानकार/ होते ह/ आपने इन सभी वभागU को कायालय अधी3क के कृDयU क@ सूचना जLर दया होगा, उस सूचना क@ सDया पत 0त ल प उपलEध कराय।
12. कायालय अधी3क के जांच कमेट/ म #कतने सद,यU को ना मत #कया गया है , उसक@ सDया पत 0त ल प दे ने का कFट कर।
13 5या कायालय अधी3क अभी वतमान म कायारत है इस पर उप मु य का मक अHधकार/ $ी एस० के० मीना जी आपके संGान म आने के बाद अब तक आपने जो कायवाह/ #कया है . उसक@ सDया पत 0त ल प उपलEध कराय।"
The CPIO furnished a point-wise reply to the Appellant on 02.06.2023 stating as under:
Page 3 of 7
"1 उ5त करण म मु यालय क प ाकः- 797-ई/पॉ लसी/ए5ट. अ ै. दनांक 11.09.2006 केIवारा ाXत सूची मेकमांक 01 से16 तक के श3ुओं को 1986- 89 बैच का दशाया गया था। िजसके पJरपेYय म इस कायालय, के प दनांक 09.12.2022 के अनुसार मु यालय को अवगत कराया गया था #क $ी आ शीष कुमार, $ी सुनील कुमार, $ी ,वण सह एवं $ी द/प कुमार 2003-04 केबैच म श23त ए5ट अ िै टस थे। (मु यालय के प द०- 11.09.2006 क@ 0त संलZन है )
2 के [/य सूचना आ योग नई द\ल/ के आ देश दनUक- 28.12. 2017 क@ 0त संलZन कर आ पको सूचनाथ ेषत क@ जा हर/ है िजसम उ\लेख है #क The CPIO is not supposed to interpret information or to furnish replies to situational queries or to furnish clarifications. The CPIO can only provide information available with him or held by him. Thus the appellant cannot expect the respondent take certain action or initiate action as desired by him.
3 मद सं0-02 म जबाव 0न हत है।
4 मद सं0-02 म जबाव 0न हत है।
5 मद सं0-02 म जबाव 0न हत है।
6 मद सं0-02 म जबाव 0न हत है।
7 मद सं0-02 म जबाव 0न हत है।
8 मद सं0-02 म जबाव 0न हत है।
9 मद सं0-02 म जबाव 0न हत है।
10 मद सं0-02 म जबाव 0न हत है ।
11 मद सं0-02 म जबाव 0न हत है ।
12 मद सं0-02 म जबाव 0न हत है ।
Page 4 of 7
13 मद सं0-02 म जबाव 0न हत है ।"
Being dissatisfied, the appellant filed a First Appeal dated 19.06.2023. The FAA vide its order dated 28.07.2023, upheld the reply of CPIO.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through Video-Conference. Respondent: Shri Narayan Das, APO & CPIO present through Video- Conference.
Written submissions of the Respondent are taken on record.
The Appellant, during the hearing, reiterated the contents of his RTI application and instant appeal and submitted that he is not satisfied with the response given by the Respondent. He stated that complete and correct information should be provided to him.
The Respondent while defending their case inter-alia submitted that vide their letters dated 02.06.2023 and 28.07.2023, complete factual position in the matter has already been informed to the Appellant.
Decision:
The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the Appellant is aggrieved that he is not satisfied with the response given by the Respondent on his RTI application. On the other hand, the Respondent contended that complete factual position in the matter has already been informed to the Appellant vide their letters dated 02.06.2023 and 28.07.2023.
It is an admitted fact that the CPIO is only a communicator of information based on the records held in the office and hence, he cannot be expected to create information as per the desire of the Appellant. As per Section 2(f) of the Page 5 of 7 RTI Act, the reasons/opinions/advises/rules can only be provided to the applicants if it is available on record of the Public Authority. The CPIO cannot create information in the manner as sought by the Appellant. Despite this, the CPIO has provided reply/information to the Appellant; in the spirit of RTI Act.
It further appeared during the hearing that the Appellant is harbouring a grievance that his training period has not been accounted for pension.
The Appellant is advised about the powers of the Commission under the RTI Act by relying on certain precedents of the superior Courts as under:
The Hon'ble High Court of Delhi in the matter of Hansi Rawat and Anr. v. Punjab National Bank and Ors. (LPA No.785/2012) dated 11.01.2013 has held as under:
"6. ....proceedings under the RTI Act cannot be converted into proceedings for adjudication of disputes as to the correctness of the information furnished."(Emphasis Supplied) The aforesaid rationale finds resonance in another judgment of the Hon'ble Delhi High Court in the matter of Govt. of NCT of Delhi vs. Rajender Prasad (W.P.[C] 10676/2016) dated 30.11.2017 wherein it was held as under:
"6. The CIC has been constituted under Section 12 of the Act and the powers of CIC are delineated under the Act. The CIC being a statutory body has to act strictly within the confines of the Act and is neither required to nor has the jurisdiction to examine any other controversy or disputes."
While, the Apex Court in the matter of Union of India vs Namit Sharma (Review Petition [C] No.2309 of 2012) dated 03.09.2013 observed as under:
"20. ...While deciding whether a citizen should or should not get a particular information "which is held by or under the control of any public authority", the Information Commission does not decide a dispute between two or more parties concerning their legal rights other than their right to get information in possession of a public authority...." (Emphasis Supplied) Page 6 of 7 No intervention of the Commission is warranted in the matter.
The Appellant is advised to approach appropriate administrative forum to redress his grievance.
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 CWM, Wagon Repair Workshop, North Central Railway, Railway Colony, Jhansi - 284003 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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