Central Information Commission
Dr. Santosh Kumar Pattanayak vs Indian Railway Finance Corporation ... on 13 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/IRFCL/A/2023/113469
Dr. Santosh Kumar Pattanayak .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Indian Railway Finance Corporation Ltd.,
UG - Floor, East Tower, NBCC Place,
Bhisham Pitamah Marg, Lodhi Rd,
Pragati Vihar, New Delhi - 110 003 .... ितवादीगण /Respondent
Date of Hearing : 20.05.2024 & 13.01.2026
Date of Interim Decision : 20.05.2024
Date of final Decision : 13.01.2026
INFORMATION COMMISSIONER : Swagat Das
Relevant facts emerging from appeal:
RTI application filed on : 11.11.2022
CPIO replied on : 26.12.2022
First appeal filed on : 22.12.2022
First Appellate Authority's order : 23.01.2023
2nd Appeal/Complaint dated : 14.03.2023
Information sought:
1. The Appellant filed an RTI application dated 11.11.2022 (online) seeking the following information:
"On 4 Nov 22 I have received a credit of Rs 1668466 only in my SBI savings account bearing number 10044890746 towards payment of my outstanding PRP dues for the FY 2016 and 17, 2017 and 18 and 2018 and 19 in compliance to the Honb'le High Court of Delhi order dated 12th September 22. The following information or documents are immediately sought.
1. Year wise break up on the outstanding PRP dues for FY 2016 and 17, Page 1 of 5 2017 and 18 and 2018 and 19 and IRFC Board of Directors approval thereof for each of the three FYS.
2. Calculation sheets of the PRP for each of the three FYs along with the interest dues since IRFC Boards approval date.
3 Gross and Net payable amount against the total outstanding dues with deductions if any on account of TDS etc."
2. The CPIO reply is not on record initially.
3. The Appellant filed a First Appeal dated 22.12.2022. The FAA disposed of first appeal vide order dated 23.01.2023.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing on 20.05.2024:
The following were present:-
Appellant: Shri S S Das, authorized representative of the Appellant present in person.
Respondent: Not Present.
"The representative of the Appellant submitted that till date complete and correct information has not been provided to the Appellant by the Respondent.
Interim Decision:
From the perusal of the records, it is come to the attention of the Commission that the hearing notice sent to the Respondent returned undelivered with the postal remarks "no such person in the address". It seems that the office of the Respondent Public Authority is relocated. In view of this, the Registry of this Bench is directed to re-list the present matter within a period of four weeks and notice of hearing should be sent on the correct address of the Public Authority. In view of the above, the matter is adjourned."Page 2 of 5
Relevant Facts emerged during Hearing on 13.01.2026: The following were present:-
Appellant: Not Present.
Respondent: Shri Shwet Ketu Mishra, CCG (tech.) & CPIO and Shri Ajay Kakkar, AM present in person.
I. The Respondent while defending their case inter alia submitted that point-wise reply/information as per the documents available on record has been provided to the Appellant.
II. Upon being queried by the Commission w.r.t response given to the Appellant as per his RTI application, the Respondent referred to a letter dated 26.12.2022 and stated that complete information has been provided to the Appellant. Contents of the said letter is reproduced hereinbelow:
"1. With reference to your RTI application no. IRFCL/R/E/22/00035 dated 11/11/2022.
it is informed that calculation of PRP for the financial years 2016-17, 2017-18 and 2018-19, worked out by the Company is Rs.26,70,375/- including interest @6% for 52 days w.e.f 12-09- 2022, which is enclosed for kind reference.
Further to above, Company had worked out the recovery of Rs.3,79,309/- towards the fixation of pay with 3rd PRC fixation and excess amount paid in regards of Transfer of Grand, which has already been informed to you vide Company letter No. IRFC/Admin/PF/172F dated 05.11.2021and also enclosed for kind reference.
In view of the above, amount of Rs.22,91,066/- (Rupees Twenty-three lakh twenty thousand nine hundred ninety-six only) was arrived by the Company for disbursement subject to TDS of Rs. 6,22,600/- and accordingly Rs. 16,68,466/- was remitted to your bank account by payments section.
Also, attached herewith DPE OM No. W- 02/0004/2018-DPE (WC)- GL- X/20 dated 1st July, 2020 wherein examples of calculation of payment of PRP was cited.
2. In this context, you are advised to contact Ministry of Railways, being the appointing and disciplinary authority for settlement of service benefits.
Page 3 of 5Further, Letter dated 31-12-2019 and Letter dated 27-12-2018 in regards to Superannuation and service benefits were sent to Railway Board. No reply has been received in this concern till date from MoR"
III. The Respondent reiterated that complete information including calculation sheet has been provided to the Appellant. Decision:
IV. The Commission, after hearing the submissions of the Respondent and after perusal of records, observes that the Appellant in his Second Appeal contended that information has not been provided to him by the Respondent. On the other hand, the Respondent contended that complete information vide letter dated 26.12.2022.
V. Upon careful perusal of the letter dated 26.12.2022, the Commission observes that the queries referred to therein are not the same as those raised in the instant RTI application dated 11.11.2022. Accordingly, the said letter cannot be treated as a reply to the present RTI application.
VI. In light of the above observations, the Respondent is directed to re-
examine the RTI application dated 11.11.2022 and provide point-wise information to the Appellant along with supporting documents, within a week from the date of receipt of this order.
VII. The FAA is directed to ensure compliance of this order.
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 011-26107040 Date : 13.01.2026 Page 4 of 5 Copy To:
The FAA, Indian Railway Finance Corporation Ltd., UG - Floor, East Tower, NBCC Place, Bhisham Pitamah Marg, Lodhi Rd, Pragati Vihar, New Delhi - 110 003 Shri Santosh Kumar Pattanayak, Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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