Indian Kanoon - Search engine for Indian Law

Central Information Commission

Surindra Kumar vs Northern Railway Firozpur on 26 July, 2024

                             केन्द्रीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                         नई निल्ली, New Delhi - 110067


File No: CIC/NRALF/A/2023/121923

Surindra Kumar                                        .....अपीलकर्ाग /Appellant



                                        VERSUS
                                         बनाम
CPIO,
O/O Divisional Railway Manager,
Northern Railway, Station Road,
Cantt. Area, Firozpur-152001.                         ....प्रनर्वािीगण /Respondent

Date of Hearing                     :    23.07.2024
Date of Decision                    :    25.07.2024

INFORMATION COMMISSIONER :               Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on            :    05.01.2023
CPIO replied on                     :    Not on record
First appeal filed on               :    15.03.2023
First Appellate Authority's order   :    Not on record
2nd Appeal/Complaint dated          :    16.05.2023



Information sought

:

The Appellant filed an RTI application dated 05.01.2023 seeking the following information:

"निवेदि यह है कि मैंिे उपरोक्त सन्दर्भ में ददया गया पत्र जो आपिे िायाभलय द्वारा जारी किया गया है उसिी जाििारी लेिे िे ललए मैंिे CBS/PTK िे पास 30 रूप्ये जमा िरवा ददए है जजसिा MR No. 21144601 है साथ संलग्ि है। 05.123

1. आपिे िायाभलय द्वारा संन्दर्भ में ददए गए पत्र संख्या अिुसार 6-6-2022 िो पे ररकिक्सड िा पत्र नििाला गया है जजसिे क्रम संख्या 2 व 15 पर दोिों जगह 99 ददि LWP ललखा गया है यह िौि से समय अवधि िी LWP है , उस समय िी नतधथयां क्या- क्या हैं और Leave Account में िहां दजभ िी गई हैं इसिी जाििारी दी जाए और जहां जहां LWP leave Account में दजभ िी गई हैं उि पेजों िी िोटो िापपयां सत्यापपत िरवा िरि दी जाएं। आपिी मेहरबािी होगी।"

Having not received any response from the CPIO, the appellant filed a First Appeal dated 15.03.2023. The FAA order is not on record.

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: Sh. Sandeep Saxena, APO/APIO present through video- conference.

A written submission has been filed by the Appellant prior to hearing, which is taken on record, contents of the same are reproduced below for the sake of clarity:

"निवेदि यह है कि मैंिे किरोजपुर डडवीजि िे सूचिा अधििारी िो 5-1-2023 िो सूचिा लेिे िे ललए पत्र र्ेजा। सूचिा ि लमलिे पर 15-3-2023 िो अपर मण्डल रे ल प्रबन्िि किरोजपुर िो प्रथम अपील िी तो अपील में 99 ददि िी LWP िी नतधथयों िे बारे में Leave Account में जजस पेज पर दजभ है उसिो सत्यापपत िरिे र्ेजिे िे ललए निवेदि किया था। लेकिि यह पेपर िहीं लमले तर्ी दस ू री अपील आपिो र्ेजी। किर उििे द्वारा इसिी डडटे ल अलग पेज पर र्ेजी गई जो साथ संलग्ि है । आपिे मुझे 23-7-2024 िो 11 बजे NIC/PTK Room No. 311 में सम्पिभ िरिे िे ललए बुलाया है इसिे ललए मैं आर्ारी हूं। किर र्ी मैं आपसे िुछ निवेदि िरिा चाहता हूं।

श्रीमाि जी APO/FZR िे पत्र संख्या 725E/2/3065/P3 dated 16-6-2022 िे अिुसार मेरी बेलसि पे ररकिक्स िी गई है जबकि मैंिे रे लवे में लगर्ग 38 वर्भ िौिरी िी है जजसमें मेरी समय समय पर प्रमोशि र्ी हुई और तीि पे िलमशि 1986, 1996 और 2006 ति किरोजपुर द्वारा मेरे किक्शेसि चाटभ र्ी बिाए गए तब उस समय क्यों िहीं दे खा कि 99 ददि िी LWP है । अगर किक्शेसि चाटभ बिाते समय और प्रमोशि िरते समय यह दे ख िर 99 ददि िी अगर LWP थी तो उसी समय मेरी जो िटौती बिती थी िर ली जाती तो इस समय जो मुझे िुक्साि हुआ है वह ि होता। अब मैं 31-8-2022 िो ररटायर हुआ तो किरोजपुर मण्डल िे मेरी 16-6-2022 िे पत्र अिुसार मेरी पे ररकिक्स क्यों िी गई। इसललए यह जो र्ी हुआ है सब िुछ गल्त हुआ है । रे ल प्रशासि किरोजपुर िे मेरी 1,85,000 रूपये िी िटौती पे ररकिक्श होिे िे िारण सैटलमेंट डयूज में से िर ली गई है और मेरी बेलसि 47600 से 46200 रूपये िर दी गई है जोकि गल्त है । मुझे पूरी उम्मीद है कि आप मुझे किरोजपुर मण्डल से न्याय ददलाएगें और मेरी िटौती 1,85,000 रूपये वापपस ददलाएंगें और मेरा PPO ररवाईज िरवाएंगें और मेरी बेलसि 47,600 रूपये िरवा दें गें। मैंिे पत्र िे साथ जब जब मेरी प्रमोशि हुई है और मुझे ACP और MACP दी गई है वह पत्र साथ संलग्ि है तथा किक्शेसि चाटभ र्ी साथ संलग्ि है । इि सबिो दे खते हुए आपसे मेरा पुिः अिुरोि है कि मुझे पूरा न्याय ददलाया जाए। आपिी मेहरबािी होगी। श्रीमाि जी अब तो उच्च न्यायलय िे आदे श र्ी आ गए है कि अगर प्रशासि गल्ती से ज्यादा र्ुगताि िरता है तो उसिी िटौती िहीं िी जाएगी।"

Appellant while inviting attention of the bench towards his written submission pleaded that satisfactory response with requested information has not been furnished to him till date. Hence, this Second Appeal with a hope to get justice.

A written submission dated 19.07.2024 has been filed by the Respondent by stating that reply along with copy of LWP period has been provided to the Appellant vide their letters dated 13.02.2023, 03.04.2023, 31.05.2023, 26.07.2023, 17.08.2023. Respondent submitted that information as is available was parted with the Appellant and deductions which were made was on account of recovery of excess amount due to wrong pay fixation. In this regard, Page 3 of 4 the Commission counselled the Respondent that employer is not entitled to recover amount from a Group C or Group D employee's account for any excess payment due to wrong pay fixation considering the order passed by the Hon'ble Apex Court in the case titled State of Punjab & Ors. v. Rafiq Masih (SLP (C) No. 11684 of 2012).

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 reply given by the Respondent is incomplete and do not adequately cover/answer the query raised by the Appellant in the RTI application. Hence, the Respondent is directed to provide a revised updated reply/information to the Appellant along with a copy of complete LWP statement with dates of the Appellant after invoking Section 5(4) of the RTI Act, within 4 weeks from the date of receipt of this order.

First Appellate Authority to ensure compliance of the directions.

The appeal is disposed of accordingly.

Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:

The FAA Office of the Divisional Railway Manager, Northern Railway, Station Road, Cantt. Area, Firozpur-152001.

Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)