Central Information Commission
D V Singh vs Northern Railway on 12 February, 2026
के य सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File Nos.: CIC/NRAIL/A/2024/624462
CIC/NRAIL/A/2024/120820
Durbeen Singh .....अपीलकता/Appellant
VERSUS
बनाम
C.P.I.O,
Northern Railway
O/o the Divisional Railway Manager,
Delhi Division, State Entry Road,
New Delhi - 110 001 .... ितवादी/Respondent
Date of Hearing : 03.02.2026
Date of Decision : 03.02.2026
INFORMATION COMMISSIONER : Swagat Das
The above-mentioned Second Appeals are clubbed together as the Appellant
is common, and subject-matter is similar in nature and hence are being
disposed of through a common order.
Relevant facts emerging from appeal:
RTI application filed on : 15.04.2024
CPIO replied on : 22.04.2024
First appeal filed on : 28.04.2024
First Appellate Authority's order : 24.05.2024
2nd Appeal/Complaint dated : 08.06.2024 and 01.07.2024
Information sought:
1. The Appellant filed an RTI application dated 15.04.2024 seeking the following information:CIC/NRAIL/A/2024/624462 Page 1 of 5
CIC/NRAIL/A/2024/120820 "CPWI करनाल के अधीन टे कमनो से द र म काम कराया जाता है और उनकी हाजरी शीट मे D लगाकर उनको अवैध प से र अलाउं स व या ा भ ा ेम कराया जाता है । जब कमचारी अपने मु ालय से बाहर वैध ूटी पास व संबंिधत वैध द ावेज लेकर इयूटी करने जाता है तो उसकी Dलगाई जाती है । लेिकन CPWI के अधीन टे कमन महेश वमा पु ी कंवर िसंह और जसबीर पु ी राजबीर जोिक काफी समय से ADEN Karnal के कायालय म द र का काम करते ह जोिक CPWIकरनाल कायालय से मा 100 मीटर की दू री पर है और इसकी एवज म इ अवैध प से र अलाउं स व या ा भ ा पा न होने के बावजूद भी िदया जा रहा है । जोिक ाचार व रे लवे का आिथक नुक़सान कर रे ल की छिव को धूिमल करता है।
1. यह बताएं िक मु ालय म रहते ए उ टे कमैनो की D िकस िनयम के तहत लगाई जाती है उसका सकुलर मुहैया कराएं ।
2. यिद आपने बाहर भेजा है तो जबसे इनकी D लगाइ जा रही है तबसे इनका ुटी पास व लैटर की स ािपत ितिलिप मुहैया कराएं ।
3. उ टे कमैनो को आजतक िदए गए या ा भ ा व र अलाउं स का टोटल धनरािश बताएं ।
4. इस संबंध म ADEN करनाल से पूछा गया तो उनका कहना है िक अगर इन टै कमैनो ने र अलाउं स व या ा भ ा ले िलया तो ा फक पड़ता है ये तो अिधकारी भी लेते ह। इसम िकतनी स ता है यह बताएं ।"
2. The CPIO furnished a reply to the Appellant on 22.04.2024 stating as under:
"Item no. 01, 02, 03 and 04. This office is not enabled to give information without third party permission under clause 8 (i) / (J) of RTI Act."
3. The Appellant filed a First Appeal dated 28.04.2024. The F.A.A upheld the reply of C.P.I.O vide order 24.05.2024.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-CIC/NRAIL/A/2024/624462 Page 2 of 5
CIC/NRAIL/A/2024/120820 Appellant: Not Present.
Respondent: Shri Amit Peter, Chief Office Superintendent and Shri Rohtash Kumar, Chief Office Superintendent present in person.
5. Proof of having served a copy of Second Appeals on Respondent while filing the same in CIC on 08.06.2024 and 01.07.2024 are not available on record. Respondent confirms non-service.
6. File bearing No. CIC/NRAIL/A/2024/120820 was listed for hearing on 12.02.2026. Upon examination of records, it has been observed that the RTI application involved in the instant Second Appeal is identical to the RTI application forming the subject matter of the aforesaid file number. It is further noted that the Appellant have filed two Second Appeals before the Commission w.r.t identical RTI applications. In order to secure the ends of justice and to avoid multiplicity of proceedings on the same cause of action, the said file bearing No. CIC/NRAIL/A/2024/120820 is clubbed with the present Second Appeal and taken up for hearing today. Consequently, the hearing scheduled on 12.02.2026 in File No. CIC/NRAIL/A/2024/120820 stands cancelled.
7. Written submissions dated 02.02.2026 of the Respondent is taken on record and the same is reproduced hereinbelow:
"1. As per Jt. Director, Pay Commission, Railway Board, No. 2010/CE- I(Spl)/GNS/15(Pt.) dated 17-08-2012 (RBE No. 91/2012) (Annexure-1/A & 1/8), regarding - restructuring/reorganisation of Staffing pattern of Trackmen on Indian Railways, the categories of Trackman/Trolley- man/Gateman/Watchman/Keyman in Civil Engineering Department (P.Way) In PB-1, GP-1800 were clubbed and titled as the designation of Track Maintainer Grade-IV (PB-1, GP-1800), then after, the Track Maintainers have to perform multiple type duties as Instructed time-to- time by their concerned Supervisor/Incharge, wherever it found suitable to perform duty by the Supervisor/Incharge.
2. Track maintainers are responsible for maintenance of track and performing various duties like relieving Gateman/Keyman, patrolling, Material leading/loading/unloading etc, as Instructed by Gang Mate and controlling supervisor, in order to ensure safety of track. As per Para-119 CIC/NRAIL/A/2024/624462 Page 3 of 5 CIC/NRAIL/A/2024/120820 (Duties of Track Maintainers) of IRPWM-2020 (Annexure-11), the Track Maintainers shall follow the instructions of senior(s).
3. Decision relating to grant of the Risk and Hardship Allowance for Track Maintainer category of Indian Railways was made as per recommendations of 7th CPC vide Deputy Director, Pay Commission-VII, Railway Board, File No. PC/VII/2017/1/7/5/4 dated 10-08- 2017 (RBE No. 87/2017) (Annexure-III) and also, Travelling Allowance claimed by Individual employee is as per his duty performed as directed by the concerned Supervisor/Incharge. Information sought being personal cannot be provided under Clause (1) of Sub-section (1) of Section 8 of the RTI Act as it is violation of the privacy of third party.
4. No such Information or query, as mentioned, had been shared or even brought in the knowledge of the office of undersigned, therefore, the facts provided are absolutely absurd and baseless, hence denied.
8. The Respondent while defending their cases inter alia submitted that initially they have denied disclosure of information to the Appellant under Section 8(1)(j) of the RTI Act. The Respondent further submitted that now at the stage of Second Appeal, they have uploaded updated response on the portal of the Commission in the form of written submissions.
9. Upon being queried by the Commission, written submissions of the Respondent are not yet shared with the Appellant.
Decision:
10. The Commission observes from a perusal of records that the main premise of the instant appeal was non-receipt of desired information. The Commission observes that the PIO has given a response to the Appellant vide letter dated 22.04.2024.
11. The Respondent further contended that now at the stage of the Second Appeal, they have placed on record a revised reply in the form of written submissions before the Commission which in view of the Commission is an adequate response to the RTI application.
CIC/NRAIL/A/2024/624462 Page 4 of 5CIC/NRAIL/A/2024/120820
12. The said written submissions of the Respondent are being treated as an updated reply to the instant RTI application, which the Respondent has not yet shared with the Appellant.
13. In view of this, the Respondent is directed to send a copy of their written submissions along with enclosures to the Appellant, through speed post, within a week from the date of receipt of this order.
14. The Appellant is not present to contest the submissions of the Respondent or to substantiate his claims further.
15. No further relief can be granted in the matter.
The above-mentioned Second Appeals are 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 - 2610 7040 Date Copy To:
The First Appellate Authority, Northern Railway O/o the Divisional Railway Manager, Delhi Division, State Entry Road, New Delhi - 110 001 Sh. Durbeen Singh CIC/NRAIL/A/2024/624462 Page 5 of 5 CIC/NRAIL/A/2024/120820 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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