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Central Information Commission

Mr.Subhash Chandra Agrawal vs Ministry Of Railways on 25 September, 2012

                     In the Central Information Commission 
                                                    at
                                             New Delhi

                                                                         File No. CIC/AD/A/2012/001986


Date of Hearing :  September 25, 2012

Date of Decision :  September 25, 2012




Parties: 

Appellant



Shri Subhash Chandra Agrawal
H.No. 1775, Kucha Lattushah
Dariba, Chandni Chowk
Delhi 110 006

The Appellant was heard via audio on his request.

Respondents 


Railway Board
Rail Bhavan
New Delhi 



Represented by: Shri J.K. Malhotra, Dy.CCM, Shri S. Manocha, DDTC, Shri Upjeet Singh Dy. CCM, Shri 
Krishna Pal, S.O. Ms. Manju Sharma, CRS and Shri Mahesh Kumar, CMI.

                   Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________
                           In the Central Information Commission 
                                                               at
                                                       New Delhi


                                                                                           File No. CIC/AD/A/2012/001986


                                                            ORDER

Background

1. The Applicant filed his RTI­application (dated 26.11.2011) with the PIO, M/o Railways, New Delhi seeking  certain information about reserved quotas of berths and seats in different classes in different trains. He  particularly   asked   about   reserved   quota   for   parliamentarians.   The   PIO   replied   to   this   application   on  14.12.2011 enclosing the point­wise reply of the concerned section. The Applicant was informed that his  queries at item nos. 1, 2, 4 & 5 have been transferred to Eastern and Northern Railways for response.  Similarly  query   at   item   no.  3   had  been  transferred  to  Zonal  Railway  for  response.  As  for  remaining  queries, the PIO provided the factual information to the Applicant. The Applicant thereafter received a  reply dated 02.02.2012 from the Dy. CCM/DB, Northern Railway, New Delhi by which he was asked to  pay the requisite fee (Rs. 2/­ per page) for supply of 759 pages of information. The Applicant, thereafter,  filed his first appeal with the Appellate Authority on 10.02.2012 challenging the demand of fee by the PIO.  He also stated that his queries at item nos. 8 to 11 be directed to be transferred to the concerned PIOs.  The Appellate Authority decided this appeal vide his order dated 25.04.2012 wherein he held that the  Appellant may obtain the information on payment of requisite fee. He also, inter­alia, recorded that the  Appellant's queries at item no. 8 to 11 had been transferred to the Dy. Director/Comm./G­II for response,  though it was not necessary given the circumstances of the case. The Appellant, thereafter, filed the  present petition before the Commission 07.05.2012 commenting on the Respondents' decision regarding  demand of fee. 

Decision 

2. During the hearing, the Appellant stated that the fee demanded by the Respondents is not reasonable as,  according to him, the information sought by him (i.e. types of reserved quotas of berth/seats in different  classes in different trains) cannot run into 759 pages since it would all be covered by some policy of the  Railways. The Commission, on examination of these queries, also noted that the disclosure requirement  of these queries would be completed if the Appellant is provided with a copy of the relevant policy(s) of the  Railways. The Commission also noted that there was no malafide on the part of the Respondents in  demanding   the   fee   from   the   Appellant.   They,   had  demanded  the  fees  only  because  they  could  not  properly understand the Appellant's requirement mentioned in his queries. 

3. In view of the above, it is now directed that the PIO should provide to the Appellant a copy of policy of the  Railways dealing with the subject matter of the Appellant's RTI­queries. This will complete the disclosure  requirement with regard item nos. 1 &2 of the Appellant's RTI­application.

4. As for item no. 3, wherein  the Appellant wanted to obtain complete details of various types of reserved  quotas in all the trains, it is noted that the Appellant here has sought voluminous information. He has not  specified any particular train about which he wants to obtain these details. It is, therefore, not possible to  allow the disclosure of the information here. The Appellant is, therefore, advised to limit his requirement to  some particular trains and make a fresh request to the PIO, should he so wish to obtain the information.

5. As for item nos. 4 & 5, wherein  the Appellant enquired about the reserved quotas being provided for first­ class   air­conditioned   in   trains   in   comparison   to   the   trains   running   between   New   Delhi   and  Howrah/Sealdah, the PIO is directed to provide the factual information to the Appellant along with copies  of supporting documents, if any.

6. As for item nos. 6 & 7, wherein the Appellant enquired about the special reserved quota allocated for the  Parliamentarians, the PIO is directed to supply supporting documents to the Appellant, if available on  record .

7. As   regard   item   no.   8,   the   Respondents  stated  that  they  had  transferred  this  query  to   the  PIO,  M/o  Parliamentary Affairs for response. 

8. Since, as per records, no reply has been given to the Appellant by the said transferee, it is directed that  the PIO, Railway Board transfer this point once again to the  M/o Parliamentary Affairs for furnishing a  suitable reply to the Appellant directly within the mandatory period.. 

9. As for item nos. 9 & 10, it is noted that factual information has been given to the Appellant.  No further  disclosure is, therefore, needed.

10. Appeal is disposed off with the above directions, which are to be complied with within 3 weeks of receipt  of this order. 

 

(Annapurna Dixit) Information Commissioner September 25, 2012 Authenticated true copy  (G.Subramanian) Deputy Registrar  Cc:

1. Shri Subhash Chandra Agrawal H.No. 1775, Kucha Lattushah Dariba, Chandni Chowk Delhi 110 006
2. Public Information Officer ­104 Office of DTC G­II Railway Board Rail Bhavan New Delhi 
3. Officer in­charge, NIC