Central Information Commission
Irfan vs Ministry Of Defence on 22 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/DODEF/A/2023/138252
Irfan .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
HQ, Chief Engineer, Himank Project,
PIN - 931710, C/o 56 APO .... ितवादीगण /Respondent
Date of Hearing : 15.01.2025
Date of Decision : 21.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 25.04.2023
CPIO replied on : 03.06.2023
First appeal filed on : 29.06.2023
First Appellate Authority's order : 25.07.2023
2nd Appeal/Complaint dated : 15.09.2023
Information sought:
The Appellant filed an RTI application (offline) dated 25.04.2023 seeking the following information:Page 1 of 7
" वनमता पव ू क आपका यान आक षत कराता है क सीमा सड़क संगठन वभाग वारा सीधी भत व ि त 01/2016 पर मै पी!डत ईरफान सुभाष नगर पो'ट )चतब वागाव िजला ब.लया उ0र 1दे श म5 वाहन चालक पद के .लए आवेदन कया और सन 2018 म5 पर89ा म5 सि:म.लत होकर पर89ा म5 उ0ीण हुआ और )च क<सा पर89ण प=चात >दनांक 22/04/2019 को म5 पी!ड़त ईरफान क? वाहन चालक पद पर @नयुिAत हुई थी महोदय अवगत कराना है क 1यंका वमा वाड 06 पटे ल नगर )चतब वागाव ब.लया वारा पी!डत @नदDष के वE ध कूटर)चत फज मनगड़ंत मक ु दमा 801/2017 धारा 354 क पंजीकृत करा >दया गया िजसे माननीय Gयायालय अपर मुHय मुHय Gया@यक मिज'Iे ट 1थम ब.लया ने सं ान लेकर >दनांक 11/04/2019 को दोष मुAत कर >दया महोदय कायालय 113 सडक @नमाण इकाई वारा बखा'त आदे श आ>द से स:बं)धत सूचना आवेदन 1े षत कर रहा हूं।
1. माननीय महोदय म5 काम ईरफान वारा बरखा'त आदे श के MबE ध र8 1जेGट पुनरावलोकन बावत उ)चत मा यम वारा सम9 Nीमान मुHय अ.भयंता महोदय पOरयोजना >हमांक क? 1ाथना पP >दनांक 09/06/2022 पर क? गई कायवाह8 जांच का ववरण ि'थत क? 1माQणत 1@तयR म5 सूचना उपलSध कराने क? कृपा करे ।
2. माननीय महोदय म5 काम इरफान वारा 1े षत 1ाथना पP >दनांक 13/02/2023 पर क? गई कायवाह8 क? सच ू ना 1माQणत 1@त म5 दे ने क?
कृपा करे
3. माननीय महोदय काम इरफान ने भरती एफ आर सी पूव ह8 माननीय Gयायालय ब.लया ने @न:न आपरा)धक मामले म5 @नदDष दोष मुAत कर >दया उसके बावजूद पी!डत का.मक को कायालय 113 सडक @नमाण इकाई वारा बखा'त कया जाना नी@त एवं @नयमानुसार सह8ं है अथवा नह8ं इसक? सूचना 1माQणत 1@त म5 दे ने क? कृपा करे ।
4. माननीय महोदय कायालय 113 सड़क @नमाण इकाई ने मै कम ईएAस जीएस 199153बाई बाहन चालक इरफान को कस अपराध म5 बखा'त कया है उसक? सूचना >हGट8 आषा म5 बखी'त आधार स>हत दे ने क? कृपा कर5 ।Page 2 of 7
5. माननीय महोदय म5 कम ईएAस वाहन चालक ईरफान को कायालय 113 सडक @नमाण इकाई म5 बात पूव कोई जाच कमेट8 ग>ठत हुई यो अया नह8ं सूचना दे ने क? कृपा करे ।
6. माननीय महोदय मै कम के MबE ध कायालय 113 सडक @नमाण इकाई वारा बखा'त आदे श म5 लगाया गया आरोप पर बखा'त कया जाना सह8 है अथवा नह8ं जांच पड़ताल कर सूचना उपलSध कराने क? कृपा करे "
The CPIO furnished a reply to the Appellant on 03.06.2023 stating as under:
"इस संबंध म5 आपको सू)चत कया जाता है क एAस जीएस-199153वाई वाहन चालक ईरफान ने सेवा समाि त के संबंध म5 माननीय उZच Gयायलय के सम9 CWP No. 11333/2022 का मुकदमा दायर कया है जो क वचाराधीन है, इस.लए आपक? .शकायत पर कोई भी >ट पणी माननीय Gयायालय के फैसले के पOरणाम के अधीन है।"
Being dissatisfied, the appellant filed a First Appeal dated 29.06.2023. The FAA vide its order dated 25.07.2023, held as under.
"1. आपको सू)चत कया जाता है क सीमा सड़क संगठन, बॉडर रो`स डेवलपम5ट बोड (BRDB) का अधीन'थ और कायकार8 अंग है। अतः सीमा सड़क संगठन, सूचना का अ)धकार अ)ध@नयम क? वतीय अनुसूची म5 सि:म.लत है तथा मानव अ)धकार उcलंघन अथवा efटाचार के आरोप संबंधी मामलR को छोड़कर, सूचना का अ)धकार अ)ध@नयम के अनुZछे द 24 के तहत इसे छूट 1ा त है। आपका यान माननीय सीआईसी @नणय संHया सीआईसी / एसएस/ए/2011/001705 >दनांक 15.02.2012 क? ओर आक षत कया जाता है, िजसम5 यह माना गया है क '1@तवाद8 (बी आर ओ) आर ट8 आई अ)ध@नयम क? अनुसू)च ॥ के तहत सूचीब ध एक छूट 1ा त संगठन है। और इस.लए, आरट8आई अ)ध@नयम क? धारा 24 के आधार पर आरट8आई अ)ध@नयम म5 @न>हत 1ावधान के .लए उ0रदायी नह8ं है । उपरोAत सीआईसी @नणय क? 1@त पहले से ह8 सावज@नक डोमेन (www.bro.gov.in) पर आरट8आई .लंक म5 उपलSध है।
2. आपको यह भी सू)चत कया जाता है क जो भी सूचना वभाग के पास सामmी nप म5 उपलSध है, उसे सूचना का अ)धकार अ)ध@नयम के तहत सूचना मागने वाले को उपलSध कराया जा सकता है । कसी भी सूचना को तैयार करना, Page 3 of 7 जोड़ना (संयोजन), संक.लत करना, कसी सूचना क? पुिfट करना, oयाHया करना, कसी कािcपत 1=न का उ0र दे ना या कसी सूचना के वषय म5 कोई कारण/तक इ<या>द 1'तुत करना, सूचना का अ)धकार अ)ध@नयम के 1ावधान म5 नह8 आता है।
3. इस संबंध म5 आपको सू)चत कया जाता है क आपने सेवा समाि त के संबंध म5 माननीय उZच Gयायलय के सम9 CWP No. 11333/2022 का मक ु दमा दायर कया है जो क वचाराधीन है, इस.लए आपक? .शकायत पर कोई भी >ट पणी मा ननीय Gयायालय के फैसले के पOरणाम के अधीन 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 VC.
Respondent: Shri Vivek Kumar Sakya, PIO-cum-Assistant Executive Engineer, attended the hearing through VC.
The Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
The Respondent submitted that as per Final verification report of SP Ballia, a court case bearing No. 801/17 under Section 354 (a) of IPC, was registered by Upper Chief Judicial Magistrate Court (First Class), DM Ballia against the Appellant on 24.12.2017 from which the Appellant got acquitted on 16.04.2019. However, this information was not revealed by the Appellant during attestation form which was signed by him on 24.01.2019 and the Appellant was appointed in GREF on 22.04.2019. Thus, it is evident that, the Appellant concealed/suppressed the material information in attestation form with regard to court case registered against him on the date of filling of attestation form wherein he has declared his character absolutely clear, and no court case was pending against him. Finally, as per sub-rule (1) of rule 5 of the Central Civil Services (Temporary Service) rules, 1965, the Appellant was terminated from the service by the Competent Authority vide order dated
04.06.2022. He further reiterated the contents of written submission dated 14.01.2025.
Page 4 of 7A written submission has been received from Shri Ram Nath Yadav, CPIO-cum- Joint Director (Admn.), vide letter dated 14.01.2025, wherein the Commission has been apprised as under:
"1. Reference your notice No. CIC/DODEF/A/2023/138252 dated 27 Dec 2024 and HQ CE (P) Himank letter No. 10506/RTI/52/E1 Coord dated 15 Oct 2024.
2. In this connection, complete facts of the case in chronological order are furnished below :-
(a) EXGS-199153Y, DVRMT, IRFAN S/o Shri Afjal Ali resident of Subhash Nagar, Vill&PO- Chitabargaon, Tehsil- Ballia, District Ballia, State- Uttar Pradesh, Pin-221713 was recruited on 22 Apr 2019 as DVRMT (OG). The individual was posted to 113 RCC from GREF Centre wef 21 Jun 2019 and reported at HAD Chandigarh on 28 Jun 2019.
(b) After recruitment in GREF, a character and antecedent verification roll of above individual was forwarded to The District Magistrate, Ballia vide GREF Centre letter No. 1664/RFT/9153/ITW dated 30 Aug 2019 for carrying out necessary verification.
The District Magistrate Ballia vide their letter No. 934/ नक पबपस। बनउमबवदक dated 08 Nov 2019 intimated to Commandant, GREF Centre, Pune that, an FIR under Section 354 (A) of IPC on crime No. 801/17 stands against Irfan at Chitbaragaon Police Station.
(c) Also GREF Records advised 113 RCC through HQ 50 BRTF to take action on the matter and progress of FIR against above individual be obtained from concerned Police Station.
(d) As per Final verification report of SP Ballia found that a court case No. 801/17 under IPC Section 354 (a) was registered by Upper Chief Judicial Magistrate Court (First Class), DM Ballia against individual on 24 Dec 2017 from which individual was acquitted on 16 Apr 2019. However, this information was not revealed by the individual during attestation form which was signed by the individual on 24 Jan 2019 and individual was appointed in GREF on 22 Apr 2019.
(e) From the above facts, it is evident that, EXGS-199153Y, DVRMT, Irfan of 113 RCC concealed/suppressed the material information in attestation form with regard to court case registered against him on the date of filling of attestation form 24 Jan 2019, Individual has declared his character absolutely clear and there was no court case pending against him.
(1) Finally, as per sub-rule (1) of rule 5 of the Central Civil Services (Temporary Service) rules, 1965. The Individual was terminated from the service by the Competent Authority that is then Cdr 50 BRTF vide their order No. 1512/Disc/Ifran/153/78/61/E1D dated 04 June 2022.
(g) The Applicant/Appellant Shri Deependra Dubey had made second appeal before the Hon'ble Registrar, Central Information Commission, CIC Building, Baba Gangnath Marg, Munirka, New Delhi, Pin code 110067 on 27 Jun 2023.
3. (a) The Applicant/Appellant Shri Deependra Dubey had submitted his RTI application addressed to PIO HQ DGBR, Seema Sadak Bhawan, Ring Road, Delhi Page 5 of 7 Cantt, New Delhi, Pin code 110010 on 06 Apr 2023 which was received at HQ CE (P) Himank vide HQ DGBR letter No 11022/BRB / Application/75/RTI dated 19 Apr 2023. The CPIO/Offg SO-1{pers), Project Himank vide their letter No 10506/RTI/88/E1 Coord dated 04 May 2023 had furnished the reply to the applicant. (Copy attd as Annex- A)
(b) The Applicant/Appellant Shri Deependra Dubey had made first appeal before the first Appellate authority, HQ DGBR, Seema Sadak Bhawan, Ring Road, Delhi Cantt, New Delhi, Pin code 110010 on 12 May 2023 which was received at HQ CE(P) Hlmank vide HQ DGBR letter No 11022/BRB/Application/114/RTI dated 12 May 2023. The Appellate Authority vide their letter No 10506/RTI/142/E1 Coord dated 09 Jun 2023 had furnished the reply to the applicant. (Copy attd as Annex-B)
(c) The Applicant/Appellant Shri Deependra Dubey had made second appeal on 27 Jun 2023 before The Registrar, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi, and the same question asked by the Individual which were already replied to the Individual on 04 May 2023.
4. All above Annexures enclosed are duly authenticated.
5. It is further submitted that Border Roads Organization being subordinate and executive arm of Border Roads Development Board (BRDB) which is scheduled in 2nd schedule of RTI Act 2005 and thus is exempted from its operation under section 24 except cases of Human rights violations and allegation of corruption vide Govt of India, CIC order File No CIC/CC/A/14/000761/DP dated 29 Apr 2016. (Copy Attd as Annex - C)
6. In this context, it is also submitted that EX GS-199153Y, DVR/MT, Irfan about whom the information has been sought, has filed a CM WP No. 11333/2022 titled EX GS- 199153Y, DVR/MT, Irfan of 113 RCC V/S UOI and others before Hon'ble high court at Allahabad (UP) regarding his termination from service. Which is pending before the Hon'ble high court at Allahabad. Next action is subjected to the outcome of the decision of the Hon'ble High Court Allahabad (Copy Attd as Annex - D).
7. On 16 Oct 2024 is Hearing date and Appellant Not Present. As per directions of CIC the reply copy of HQ CE (P) Himank letter No. 10606/RTI/52/E1 Coord dated 15 Oct 2024 to be submitted to Appellants and same was sent through 862 FPO Speed Post RL No. RE900207225IN on 18 Oct 2024 (Copy Attd as Annex - E).
8. Further, since, RTI applications of the individual have been considered by the CPIO of HQ CE (P) Himank and respective replies have been made to the applicant with purview of RTI act, therefore, it is prayer that complaint filed by the applicant may kindly disposed off accordingly."
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the written submission sent by the Respondent vide letter dated 14.01.2025, is more elaborate and is treated as updated reply but a copy of the same has not been Page 6 of 7 sent to the Appellant. Accordingly, the Respondent is directed to send a copy of the same along with relevant annexures to the Appellant within two weeks of receipt of this order. No further action is required in the instant 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 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)