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Central Information Commission

Pawan Kumar vs Ministry Of Railways on 29 January, 2026

                             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/2024/637334

Pawan Kumar                                             .....अपीलकता/Appellant

                                        VERSUS
                                         बनाम

CPIO,
Railway Board,
Rail Bhawan, Raisina Road,
New Delhi - 110 001                                   .... ितवादीगण /Respondent

Date of Hearing                     :    29.01.2026
Date of Decision                    :    29.01.2026

INFORMATION COMMISSIONER :               Swagat Das

Relevant facts emerging from appeal:

RTI application filed on            :    05.06.2024
CPIO replied on                     :    05.07.2024
First appeal filed on               :    14.07.2024
First Appellate Authority's order   :    14.08.2024
2nd Appeal/Complaint dated          :    19.08.2024

Information sought

:

1. The Appellant filed an RTI application dated 05.06.2024 (online) seeking the following information:

"1:- in preview of above point no 1 to 7 in letter no. 6वीं वािहनी / मु /िविवध/दयाब ी2019 3508 िदनां क 20.09.2019 Sh Ramesh Kumar of 6th BN RPSF has recorded in his statement that प ों को च ा कर प की त ीर ली गई उसके बाद लगातार 09 िदन वह 07 09 2019, 11 09 2019 से 18 09 2019 को ितिदन िफर से वीिडयो बनाई तथा Page 1 of 5 फोटो ली गई और आगे भेजी गई तथा यह जानते ये िक Whoever, intentionally or knowingly captures, publishes or transmits the image of a private area of any person without his or her consent, under Circumstances violating the privacy of that person, shall be punished with imprisonment which may extend to three years or with fine not exceeding two lakh rupees, or with रमेश कुमार एवं उसके अधीन DO/6BN, DNCO, की मदद से फोटो या िविडयो बनाकर 6 वािहनी म जमा िकया अतः वािहनी म जमा िकए गए द ावेजों का िनरी णकर ित लेना चाहता ँ कृ ा अनुमित दान करने की कृपा करे तािक िनरी ण के उपरांत स ािपत ित ले सकू। की ित दे ने की कृपा करे ।

2. in reference to above information no. I In this connection copy of permission granted by the competent authority to capture, or transmit the image of private area of Pawan Kumar's residence to रमेश कुमार एवं उसके अधीन DO/6BN, DNCO of 6Bn RPSF िजसके तहत लगातार 09 िदन वह 07 09 2019, 11.09. 2019 से 18. 09. 2019 को ितिदन िफर से वीिडयो बनाई या फोटो ली गई और आगे भेजी।

3. in preview of the above mentioned record in para no. 1 to 7 Being a responsible Officer of disciplined force Ramesh kumar and his subordinate i.e. DO/6BN, DNCO of 6Bn RPSF willful neglected provisions of RPF Act/rules for which they were bound to observe. They had violated RPF rule no.146.2 146.3, 146-6, 146- 4 & 147 (i) (ii). Hence Sh Ramesh Kumar and his subordinate i.e. DO/6BN, DNCO of 6Bn RPSF ने आिफस काय का िन ादन अपनी पूण िन ा सावधानीपूवक और ईमानदारी के साथ नहीं िकया / Hence Please provide the copy of reasoned order of competent authority under which despite of the negligence and violation of rule has been justified /exempted on the above matter & Despite of negligence and violation of rule the job of said member of the force sh Ramesh kumar and his subordinate i.e. DO/6BN, DNCO of 6Bn RPSF would not be at risk. on the above mentioned matter.

4. in preview of above point no 1 to 7 ाथ पवन कुमार मु ालय गु की संबंिधत फाइल के संबंिधत द ावेज सं ा 6वीं वािहनी / मु /िविवध/दयाब ी / 2019 3508 िदनां क 20.09.2019 समीयथो सल कों का िनरी ण करना चाहता है। कृ ा अनुमित दान करने की कृपा करे तािक िनरी ण के उपरांत वां िछत द ावेजों की स ािपत ित ले सकू ।"

2. The CPIO furnished a reply to the Appellant on 05.07.2024 stating as under:

1. "Requested document is not in existence.

2. मांग की गयी सूचना,RTI अिधिनयम-2005 के िनयम 8(j) के अ गत दे य नहीं है I

3. मांग की गयी सूचना,RTI अिधिनयम-2005 केप रभाषा 2(f) के अंतगत दे य नहीं है I

4. Applicant has not asked for any information."

3. The Appellant filed a First Appeal dated 14.07.2024. The FAA disposed of first appeal vide order dated 14.08.2024.

4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Present in person.

Respondent: Shri A K Singh, Assistant Commandant and Shri Vijay Kumar, Inspector present in person.

5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 19.08.2024 is not available on record. Respondent confirms non-service.

6. Written submissions of the Appellant are taken on record.

7. 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, as complete and correct information has not been provided to him.

8. The Respondent while defending their case inter alia submitted that complete point-wise reply/information, as per the documents available on record has been provided to the Appellant.

Decision:

9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant contended that till date complete and correct information has not been provided to him by the Respondent. It appears that the Appellant is challenging the contention of the Respondent Public Authority by doubting that PIO is hiding the records from him. The Respondent contended that the information as per record has already been provided to the Appellant.

10. In light of the above facts and circumstances and the contesting claims of both the parties and also to maintain transparency and accountability within the Public Authority, the Commission directs the PIO, to facilitate an opportunity of inspection to the Appellant or his authorized representative of the available and relevant records as sought in the RTI application on a mutually decided date & time within 5 days from the date of receipt of this order. The PIO is further directed to arrange all relevant files/records (as per RTI application) at one place before calling the Appellant for inspection. The intimation of the date and time of the inspection shall be provided to the Appellant by the PIO telephonically and in writing. In the process of facilitating the inspection and providing subsequent copies of the record, the PIO is at liberty to withhold/redact third party information or any other information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act.

11. Certified copy of documents that the Appellant or his authorized representative desires during the inspection shall be provided by the PIO on payment of requisite charges as per the RTI Rules.

12. The above directions shall be complied with by the PIO within five days from the date of receipt of this order.

13. The FAA is directed to ensure compliance with this order.

The appeal is disposed of accordingly.

Sd/-

Swagat Das ( ागत दास) Information Commissioner (सू चना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Archana Srivastva) Dy. Registrar 011-26107040 Date Copy To:

The FAA, Railway Board, Rail Bhawan, Raisina Road, New Delhi - 110 001 Sh. Pawan Kumar, Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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