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[Cites 3, Cited by 0]

Central Information Commission

Mrrameshwar Ram vs Ministry Of Railways on 9 June, 2016

                    


                                   CENTRAL INFORMATION COMMISSION
                           Room No.6, Old JNU Campus, New Delhi­110067
                                          Tel: 011­26182597/Telefax:26182598
                                                               

                                                                     Appeal No.:­CIC/VS/A/2014/000807/BJ



Appellant:                          Shri Rameshwar Ram
                                    Rly Qr No.L/72­'F'
                                    AT + PO: Adra
                                    Dist. Purulia­723 121 (WB)

Respondent(s):                      CPIO
                                    Deputy Secretary (Estt.)
                                    Railway Board
                                    Ministry Of Railways
                                    New Delhi­110 001

Date of Hearing :         09/06/2016
Date of Decision          :         09/06/2016

Date of filing of RTI application                                              27.06.2012

CPIO's response                                                                22.08.2012

Date of filing the First  appeal                                               15.09.2012

First Appellate Authority's response                                           Not on record

Date of filing second appeal before the Commission                             11.04.2014




                                                  O R D E R

FACTS:

The appellant has sought certified copies of the Caste certificates of the Gazetted officers  belonging to SC & ST category of RBSS, RBSSS and Misc. Cadre working in Railway Board,  whose list is enclosed with the application. 

The CPIO vide letter dated 22/8/2012 had sought exemption from disclosure of the information  under Section 8(1)(j) of the RTI Act, stating that the information sought had no relationship to  any public activity or interest and would cause unwarranted invasion into the privacy of the  individual.  

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Dissatisfied with the reply furnished by the CPIO, the appellant filed his first appeal before the  FAA. FAA's order is not on record.

HEARING:

Facts emerging during the hearing: 
The following were present: 
Appellant: Absent; 
Respondent: Mr. Adesh Kumar, Under Secretary(E­II)(M:9717647155) and Mr. Ashok Kumar,  Section Officer (ERB­I) (M:9717647040); 
The appellant remained absent during the hearing. The respondent informed that they had  already sent a reply vide their letter dated 22/08/2012 seeking exemption under Section 8(1)(j)  of the RTI Act, 2005. It was further informed that a similar matter had already been decided by  the Commission vide decision no. CIC/AD/A/2013/000377/VS/07408 dated 30/07/2014. The  appellant remained absent to contest the submissions of the respondent or to substantiate his  claims further. 
In the case of Shri Harish Kumar V. Provost Marshal­cum­Appellate Authority & Anr., the  Hon'ble High Court of Delhi in LPA No. 253/2012 dated 30/03/2012 observed:
"There can be no dispute that the information sought by the appellant was relating to a third   party and supplied by a third party. We may highlight that the appellant also wanted to know   the caste as disclosed by his father­in­law in his service record. The PIO was thus absolutely   right   in,   response   to  the   application   for   information   of   the  appellant,   calling   upon   the   appellant to follow the third party procedure under Section  11. Reliance by the PIO on   Section 8(1)(j) which exempts from disclosure of personal information and the disclosure of  which has no relationship to any public activity or interest and which would cause unwanted   invasion of the privacy of the individual was also apposite. Our constitutional aim is for a   casteless society and it can safely be assumed that the disclosure made by a person of his or   her caste is intended by such person to be kept confidential. The appellant however as   aforesaid, wanted to steal a march over his father­in­law by accessing information, though   relating to and supplied by the father­in­law, without allowing his father­in­law to oppose to   such request."
In the light of the above observation, the Commission is of the view that the stand taken by the  respondent is correct and the information sought cannot be disclosed.
DECISION: 
Based on the facts available on record and submission made by the respondents and in the light  of aforesaid judgment, no further action is warranted in the matter. 
The appeal stands disposed accordingly. 
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 (Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 3