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Rakesh V Ramteke vs North Western Railway on 10 February, 2026

                              के ीय सूचना आयोग
                        Central Information Commission
                           बाबा गंगनाथ माग, मुिनरका
                         Baba Gangnath Marg, Munirka
                         नई िद ी, New Delhi - 110067

 File No: CIC/NWRLY/A/2024/626478

 Rakesh Vithoba Ramteke                                       .....अपीलकता/Appellant

                                         VERSUS
                                          बनाम
C.P.I.O,
North Western Railway
O/o the Divisional Railway Manager,
Jodhpur Division, Jodhpur,
Rajasthan - 342 001                                            .... ितवादी/Respondent

 Date of Hearing                     :       10-02-2026
 Date of Decision                    :       10-02-2026

INFORMATION COMMISSIONER :                   Swagat Das

Relevant facts emerging from appeal:

 RTI application filed on                :    06-04-2024
 CPIO replied on                         :    18-04-2024
 First appeal filed on                   :    13-05-2024
 First Appellate Authority's order       :    Not on record
 2nd Appeal/Complaint dated              :    12-06-2024

Information sought

:

1. The Appellant filed an RTI application dated 06-04-2024 seeking the following information:

"Only names of Pharmacists who got the benefit of RBE No. 12/2018 No. PC-VI/2009/I/RSRP/10 dated 23.01.2018 extension of benefit of GP 4200 (Non functional) to staff working in the cadre of pharmacist in case of own request are provided. I request for the details of Pharmacist who got the benefit."

2. The CPIO furnished a reply to the Appellant on 18-04-2024 stating as under:

"जोधपुर मंडल के िचिक ा िवभाग के फामािससंवग मे आर.बी. सं 12/2018 अनुसार िन कमचा रयो को पदो ित (Non Functional) लाभ दान िकया गया है ।

इ दु बाला, सुजाता लाडनवा, संजय कुमार, उसमान गनी टाक, अरिवंद, काश चंद, राजे िसंह भाटी,राधे ाम गहलोत, अरिवंद िसंह सोलंकी, िव म कुमार लौहार, ताराचंद खोद एवं भाग 02 मे मां गी गयी सूचना अ है ।"

3. The Appellant filed a First Appeal dated 13-05-2024. The F.A.A order is not on record.

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 through Video-Conference.

Respondent: Shri Bhawar Singh Meena, APO & authorized representative of the PIO present through Video-conference.

5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 12.06.2024 is not available on record. Respondent confirms non-service.

6. The Appellant, during the hearing, reiterated the contents of his RTI application and instant appeal and submitted and till date complete and correct information has not been provided to him by the Respondent. The Appellant raised fresh queries now at the stage of Second Appeal.

7. The Respondent while defending their case inter alia submitted that vide letter dated 18.04.2024, information as per the documents available on record has been provided to the Appellant.

Decision:

8. The Commission observes from a perusal of records that the main premise of the instant appeal was non-receipt of desired information. The Commission observes that the complete information as per the documents available on record has been provided to the Appellant at the relevant time.

9. It is an admitted fact that the PIO is only a communicator of information based on the records held in the office and hence, he cannot be expected to do research work to deduce anything from the material therein and then supply it to him. The PIO can only provide information which is held by them in their records within the Public Authority.

10. In this regard, the Commission finds no infirmity in the reply given and the same was found to be in consonance with the provisions of RTI Act.

11. The Commission observes that the Appellant had raised fresh queries at the stage of Second Appeal. The Appellant is not allowed to expand the scope of his RTI enquiry at appeal stage. No disclosure can, therefore, be directed to be made in the appeal of the Appellant.

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 - 2610 7040 Date «File_no» Page 3 of 4 Copy To:

The First Appellate Authority, North Western Railway, O/o the Divisional Railway Manager, Jodhpur Division, Jodhpur, Rajasthan - 342 001 Rakesh Vithoba Ramteke «File_no» Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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