Central Information Commission
Vasudev Parwani vs North Western Railway on 16 January, 2025
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/2023/140121
Vasudev Parwani .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Office of the Divisional Railway Manager,
North Western Railway, P.H. Road,
Jaipur - 302006 .... ितवादीगण /Respondent
Date of Hearing : 07.01.2025
Date of Decision : 16.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 03.06.2023
CPIO replied on : 12.06.2023
First appeal filed on : 24.07.2023
First Appellate Authority's order : 14.08.2023
2nd Appeal/Complaint dated : 03.10.2023
Information sought:
The Appellant filed an RTI application (offline) dated 03.06.2023 seeking the following information:
संदभः- ी संजछु जेठानी कमचार सं या 36229801077 जेई (S&T) के म म।Page 1 of 4
"1. यह क! एक #शकायत सतकता शाखा 'वारा इस संबंध मे क! गयी थी सतकता शाखा के जांच क! गयी सम.त प0ावल उपल3ध कारवाई जाए।
2. यह क! संजय जेठानी को सेवा के संबंध मे जो प0ाचार 6कए गए है सभी क! 89तयाँ उपल3ध कारवाई जाए।
3. यह क! भारतीय रे ल 'वारा इस 8कार क! कायवाह पर जो <े 9नंग पर अ9त>र?त रा#श खच हुई है वसूल करने के संबंध मे ?या 9नयम है तथा ?या संजय जेठानी से वसल ू कायवाह क! गयी है ।
4. कृपया यह भी जानकार दे कर अनुCDहत करे क! उसक! वेतन ंखला एवं उस पर 6कया गया <े 9नंग एवं अEय मदF पर भारतीय रे Gवे मे कुल अब तक वेतन एवं अEय मदF 6कतना खच कर चक ु े है।"
The PIO vide letter dated 12.06.2023 provided point-wise reply to the appellant as under:
"मद सं-1 जयपरु मंडल से सIबिEधत नह है । मद सं-2 व 4 चाह गई जानकार तत ृ ीय पK से सIबिEधत है। जन सूचना अLधकार अLध9नयम-2005 पैरा 8 (1) (1) के अनुसार Dदया जाना आवNयक नह ं है ।
मद सं-3 के सIबEध मे आरबीई 09/1995 क! 89त संलOन है ।"
Dissatisfied with the same, the appellant filed a First Appeal dated 24.07.2023. The FAA vide its order dated 14.08.2023, held as under.
"आपक 'वारा भेजे गये उपरो?त संद#भत अपील य आवेदन प0 के कम म DटQपणी 9नIन 8कार है:-
1-आपके 'वारा 8.तत ु मूल आवेदन प0 के कम म आपको पव ू म इस कायालय 'वारा उपरो?त संद#भत प0 (2) के 'वारा यथोLचत जवाब भेजा जा चक ु ा है ।
2-आपके 'वारा 8.तत ु उपरो?त अपील के कम म जन सूचना अLधकार एवं व>र. मंडल का#मक अLधकार / जयपुर 'वारा जवाब Dदया गया है जो आपको इस प0 के साथ संलOन करके भेजा जा रहा है जो 6क एने?सर क संलOन है । पूव म भेजा गया जवाब भी पुनः संलOन है।Page 2 of 4
3-इसके अ9त>र?त आपको सूचनाथ है 6क यDद आपको अपने 8करण के संबंध म कोई शंका हो तो आप पूव सूचना के 6कसी भी काय Dदवस म संबंLधत अLधकार से संपक .थाVपत कर सकते है । उ?त आपके सूचनाथ है ।
'संलOन' उपरो?त Vवषय एवं संदभ मे ी वासूदेव परवानी, के 'वारा अपील के तहत मॉगी गई सूचना के सIबEध मे अवगत कराया जाता है 6क मल ू आरट आई मे Dदया गया जवाब यथावत है ।
आपको सूचनाथ 8ेVषत है ।"
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: Ms. Sunita, APIO, appeared through video conference.
The appellant inter alia submitted that information sought was not provided by the respondent. He stated that Shri Sanjay Jethani is his relative, against whom, he has filed a complaint in the vigilance department.
The respondent while defending their case inter alia submitted that they provided the complete replies once again to the appellant vide letter dated 06.01.2025, a copy of the same is marked to the Commission. The appellant pleaded that he has not received the aforesaid reply, hence, the same were provided during the hearing.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, noted that point-wise reply was given to the appellant vide letter dated 12.06.2023. The respondent submitted that the appellant has filed his complaint with the Vigilance Page 3 of 4 Department, hence, the status can be obtained from the Vigilance Department only.
The information sought pertained to the 3rd person/employee who was entitled to preserve his privacy. The appellant failed to bring out any larger public interest warranting the disclosure of the information which the respondent had denied and claimed exemption under section 8 (1) (j) of the RTI Act.
In view of the above, the Commission finds that appropriate reply has been given by the respondent and intervention of the Commission is not warranted in the matter.
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, ADRM, Office of the Divisional Railway Manager, North Western Railway, P.H. Road, Jaipur - 302006 O/o the DRM North Western Railway, Jaipur 302006 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)