Central Information Commission
Anil Saraswat vs North Western Railway on 15 September, 2020
CIC/NWRLY/A/2018/149944
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/NWRLY/A/2018/149944
In the matter of:
Anil Saraswat ... अपीलकता/Appellant
VERSUS
बनाम
CPIO ... ितवादीगण /Respondent
& Sr. DFM,
North Western
Railway, Jaipur,
Rajasthan
Relevant dates emerging from the appeal:
RTI : 13.03.2018 FA : 10.05.2018 SA : 09.08.2018
CPIO : 02.05.2018 FAO : 13.06.2018 Hearing :09.09.2020
The following were present:
Appellant: Heard over the phone
Respondent: Shri Vishnu Bajaj, Sr. DFM, North Western Railway, Jaipur,
Rajasthan, heard over the phone
Page 1 of 4
CIC/NWRLY/A/2018/149944
ORDER
Information Sought:
The appellant filed an RTI application on 13.03.2018, seeking information as follows:
कृ पया सूचना देवे क अिनल सार वत (अपीलाथ ) का sick period 06.01.2017 AN to 26.05.2017 AN जो क IOD म था । वह Workmen's Compensation Act 1923 व Railway Board letter No. E(LL)/99/AT/WC/4 dated 12.03.99 माना गया है या नह । अगर माना गया है तो सूचना देवे और अगर नह माना है तो भी सूचना देने व कारण बातएँ क कस कानून के तहत नह माना व उस कानून क एक फोटो कॉपी भी देने का क करे ।
The CPIO, vide letter dated 02.05.2018, provided requisite information to the appellant. Being dissatisfied, the appellant filed first appeal dated 10.05.2018. FAA, vide order dated 13.06.2018, furnished information as received from Nodal Officer/Sr. DPO, Jaipur.
Grounds for Second Appeal:
The appellant filed second appeal u/s 19 of the RTI Act on the ground of incomplete information from the respondent. He requested the Commission to direct the CPIO to provide the information sought for.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that the reply furnished by the respondent is unsatisfactory. Acknowledging the receipt of the CPIO's reply and FAA's order and the documents furnished therewith, the appellant submitted that he met with an Page 2 of 4 CIC/NWRLY/A/2018/149944 accident en route to his office, and the respondent, in spite of having a sympathetic approach, did not include his sick period in IOD.
The respondent submitted that vide FAA's order dated 13.06.2018, a copy of all the relevant rules and Railway Board letters, pertaining to the grant of IOD have been furnished to the appellant. Hence, no further information remains to be provided by the respondent.
Decision:
The Commission, after hearing the submissions of both the parties and perusing the records, observes that due information has been furnished to the appellant by the respondent. The Commission, further, notes that under the provisions of the RTI Act only such information as is available and existing and held by the public authority or is under control of the public authority can be provided. The PIO is not supposed to create information that is not a part of the record. He is also not required to interpret information or provide clarification or furnish replies to hypothetical questions. Similarly, redressal of grievance, reasons for non- compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act. Therefore, the Commission is of the considered view that for redressal of his grievance, the appellant is advised to approach the appropriate forum.
With the above observations, the appeal is disposed of. 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: 09.09.2020 Page 3 of 4 CIC/NWRLY/A/2018/149944 Authenticated true copy (अिभ मािणतस यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) Cum ADRM, North Western Railway, Jaipur Division, Jaipur, Rajasthan
2. The Central Public Information Officer (CPIO) & Sr. DFM, North Western Railway, PIO, Jaipur Division, Jaipur, Rajasthan
3. Shri Anil Saraswat Page 4 of 4