Central Information Commission
Raju Dolatbhai Patel vs Department Of Posts on 2 May, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/POSTS/A/2023/100460
Raju Dolatbhai Patel ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Department Of Posts
Valsad, Gujarat ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 30.06.2022 FA : 22.08.2022 SA : 03.01.2023
CPIO : 03.08.2022 FAO : 23.09.2022 Hearing : 30.04.2024
Date of Decision: 01.05.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 30.06.2022 seeking information on the following points:
(i) The applicant, on dated 05/07/2021 have made a Register from Valsad Head Post to. Rajivbhai Ascent. LTD National Highway no. 48, Dungari, Valsad Pincode No. 396375. Acknowledgment Receipt No. RG0983086321N dated 05/07/2021 which is enclosed with the application. I came to know that the person who take the register envelope will not be present at the address, so I addressed to the Sr. postmaster Valsad HO to get back the register with fee of Page 1 of 4 Rs. 10/- and also changed the address on the same day on 05/07/2021 at around 11:32 hours but the envelope has not been returned to me till today.
(ii) Give information about all the steps taken against the opponent from your side regarding the application made to the SPM Dungri SO on 10/07/2021.
(iii) Give information regarding the place where the acknowledgment receipt of the register letter done by the applicant has been duly delivered.
(iv) Give the information about the slip of the barcode scanner of the register letter.
(v) Give information about the postman of Valsad HO who delivered the cover from where the delivery was made.
..., etc./ other related information
2. The CPIO replied vide letter dated 03.08.2022 and the same is reproduced as under:-
(i) The register RPAD No. RG09B30B632IN in the name of Rajivbhai Ascent Meditech Pvt. National Highway no. 48 Dungri was not returned to you as it was delivered to the security cabin guard of that company.
(ii) RPAD No. RG09B30863ziN was delivered on dated A7 /A7 /2A21' SO' the matter has been investigated through IP [PGI, Valsad Division by Valsad Division.
(iii) Acknowledgment receipt of register letter given to the applicant by ABPM Shankar Talav BO.
(iv) A copy of the slip of the barcode scanner of the register letter is given to the applicant after booking the register and other one copy is pasted on the register cover.
(v) RPAD No. RG09B30B632lN was sent from Valsad HO to Valsad RMS office through register bag after booking and received by Dungri SO from Valsad RMS office through register bag.
Etc. Page 2 of 4
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 22.08.2022 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.09.2022 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.01.2023.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. B.Y Tashildar, Dy. Superintendent, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that point-wise response to the RTI application in accordance with the provisions of the RTI Act, 2005, had already been furnished to the appellant vide their letter dated 03.08.2022. Hence, no further information remained to be provided to the appellant, he said.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act vide letter dated 03.08.2022. Further, in the absence of the appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. With this observation, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 01.05.2024
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा ( रटायड )) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1. The CPIO O/o. The Senior Superintendent Of Post Offices, Sr. Supdt., & CPIO, Department Of Posts, Valsad Division, Valsad, Gujarat-396001
2. Raju Dolatbhai Patel Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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