Central Information Commission
Shrim C Gupta vs Department Of Posts on 28 May, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000951/5205
28 May 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. M. C. Gupta
123, Palm City,
Pathri Bagh,
Dehradun-248001
Respondent : CPIO & Sr. Postmaster
Department of Posts
Dehradun GPO
Dehradun-248001
RTI application filed on : 31/10/2012
PIO replied on : 01/12/2012
First appeal filed on : 18/12/2012
First Appellate Authority order : 18/01/2013
Second Appeal dated : 26/02/2013
Information sought:
1- When it was mandatory to deposit Rs.6000/- per month in my MIS Account before 21 st of each month then why and under what circumstances a cheque of Rs.6000/- was returned on 22/10/2012.
2- If Rs.6000/- was not available in the account then why the same was not deducted from the interest earned by MIS Account and credited.
3- Who is responsible for deduction of Rs.140/- for returning the cheque and who will bear this expense.
4- Complete address/details of First Appellate Authority.
Grounds for the Second Appeal:
The CPIO has not provided the information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. M. C. Gupta through VC Respondent: Mr. I P Singh CPIO's representative through VC The appellant stated that he has an MIS account with the post office and interest of Rs.6000/-is credited on the 21st of each month but in the month of October 2012 his cheque was returned unpaid on 22/10/2012 and the clearing bank has levied a fee of Rs.140/- and he wants to know the reasons why his cheque was dishonoured. The CPIO's representative explained that 21st was a Sunday and interest was credited to appellant's account in the evening on 22 nd whereas the cheque was presented in the morning and returned unpaid. He further stated that the fee of Rs.140/- levied by the clearing bank will be reimbursed.Page 1 of 2
Decision notice:
As agreed by the CPIO's representative he may reimburse the fee of Rs.140/- levied by the clearing bank to the appellant at the earliest.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2