Central Information Commission
Ms.Nehaben Mihirbhai Gajjar vs Department Of Posts on 6 January, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/002083/4275
06 January 2014
Relevant Facts emerging from the Appeal:
Appellant : Mrs. Nehaben Mihirbhai Gajjar
2088/8, Vallbhanagar Society,
Post:- Kathor, Ta:- Kamrej,
District: Surat, Jugarat
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Bardoli Division
Bardoli - 394601
RTI application filed on : 02/12/2011
PIO replied on : 27/12/2011
First appeal filed on : 08/01/2012
First Appellate Authority order : 08/02/2012
Second Appeal received on : 12/07/2012
Information sought:
The applicant has sought the following information:
(i) Request to supply copies of statement obtained during pre investigation in connection with my complaint against the S P M Kathor.
(ii) Kindly supply the copies of statements of me dated 09-11-2011 at my resident in the presence of Shri R M Vora SPO's Bardoli and the other person recorded by the ASP tour Bardoli in connection with my complaint dated 05-10-2011 during the conduct of pre investigation for my personal knowledge and to bring out the facts in the matter.
(iii) Particulars
(a) Subject matter: Complaint regarding sexual harassment from Smt. Neha Gajjar against Sh. M Z Patel Post Master Kathor dated 10-08-2011.
(b) Period to which Preliminary investigation made during the month of November 2011.
(c) Description :- Copies of statement.
(1) Smt. Neha Gajjar Dated 09-11-2011 with official notes. (2) Statement of M Z Patel Post Master Kathor.
(3) Relevant witness with official notes.
(4) Action taken by Postal Authority.
Grounds for the Second Appeal:
The CPIO has not given the desired information.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. Nehaben Mihirbhai Gajjar through VC Respondent: Mr. M J Verma CPIO through VC The CPIO stated that at the time the RTI application was received the matter was under investigation/enquiry, however, the same is now concluded and the disciplinary authority will be passing appropriate orders under Rule 14 (of the CCS (CCA) Rules) within the next few days and all the documents will be made available to the appellant. The appellant while agreeing pleaded that strict action should be taken against the delinquent employee.
Decision notice:
As agreed by the CPIO the information should be furnished to the appellant at the earliest and in any case within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(Tarun Kumar) Joint Secretary (Admn.) & Additional Registrar Page 2 of 2