Central Information Commission
Mrom Pal Singh vs Department Of Posts on 17 April, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000964/7426
17 April 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Om Pal Singh
Vill: Ratanpur Khurd
Post: Behata Khas (Chandosi),
District: Sambhal - 244412
Respondent : CPIO & Assistant Director (SB)
Department of Posts
(Financial Services Section)
Dak Bhawan, Sansad Marg,
New Delhi - 110001
RTI application filed on : 25/02/2013
PIO replied on : 18/03/2013
First appeal filed on : 03/04/2013
First Appellate Authority order : 14/05/2013
Second Appeal dated : 15/06/2013
Information sought:-
1- In which rule book the rules related to Savings Account of Branch Post Office is mentioned?
2- In which year and which edition this rule book was published? 3- What is the cost of rule book and where it is available? 4- If the rule book is available in your office then what is its cost and the mode of payment?
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Ms. Bindu Gupta CPIO's representative The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO's representative stated that the information sought by the appellant is displayed on the postal department's website www.indiapost.gov.in and he was informed accordingly vide letter dated 18/03/2013 and the reply has been upheld by the FAA vide order dated 14/05/2013.
Decision notice:
This Commission while deciding the matter of Mr. K. Lall vs. Mr. M.K. Bagri, Assistant Registrar of Companies & CPIO [file no. CIC/AT/A/2007/00112 dated 12/04/2007] has held as under:Page 1 of 2
"9...........Inferentially it would mean that once a certain information is placed in the public domain accessible to the citizens either freely, or on payment of a pre-determined price, that information cannot be said to be 'held' or 'under the control of' the public authority and, thus would cease to be an information accessible under the RTI Act................"
The CPIO's representative has informed that the rules relating to opening of deposit accounts at post offices are displayed on the postal department's website. The appellant has not availed the opportunity to appear before the Commission to canvass his case/contest the CPIO's representative's submissions. In the above circumstances we are unable to provide any relief.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2