Central Information Commission
S. Srinivas vs Department Of Posts on 16 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/POSTS/C/2024/654040 +
CIC/POSTS/C/2024/649452 +
CIC/POSTS/C/2024/644679
S. Srinivas ...निकायतकताग /Complainant
VERSUS
बनाम
CPIO:
1. Director of Postal Services ...प्रनतवािीगण /Respondents
(HQ), Hyderabad
2. Department of Posts,
New Delhi
Relevant dates emerging from the complaints:
Sl. No. Complaint Date of RTI Date of Date of Date of Date of
No. Application CPIO's First FAA's Complaint
Reply Appeal Order
1. 654040 29.10.2024 Not on Not on Not on 04.12.2024
record record record
2. 649452 23.09.2024 Not on Not on Not on 08.11.2024
record record record
3. 644679 22.08.2024 Not on Not on Not on 06.10.2024
record record record
The instant set of complaints have been clubbed for decision as these relate to the
same subject matter.
Date of Hearing: 12.02.2026
Date of Decision: 12.03.2026
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 1 of 13
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Complaint No. CIC/POSTS/C/2024/654040
1. The Complainant filed an RTI application dated 29.10.2024 seeking information on the following points:
1. your offices in Telangana state 4(1) b provide with rti I ii records with FAA and commission orders in 2005 to 2024.
2. your office employees using all acts rules regulations codes bylaws provide.
3. the all welfare schemes of your govt provide with its eligibility procedure and citizen charter of you provide in 2004 to 2024.
B:- from dopt you got all orders memos circular acts rules regulations provide from 2005to 2024 provide.
4. you pro actively disclosed information records to public provide. B:- I filed 3times to your office in pg portal to not take my named letters in all over India branches wide action taken report copy provide. C:- such pending reasons provide and why you taking all such letters explanation of dg cpmg sp posts spm kothapally provide.
5. velichala postman and branch post master used Mobil number and payment by dept to it with bills of it provide in 2018 to 2024.With leaves and children benifits. B:- and all such employee getting salary and benefits details provide with salary slips provide.
6. all books magazines cd dvd published by your office provide.
7. velichala post office all recordsmading details provide with extracts of all types of letter posts provide in 2005 to 2024 including delivery menifest provide. B :- in kothapally sub post office on my named and on my brother named letters dispatch books copies attested provide.
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 2 of 13C :- kothapally sub post master Mahesh was said window delivery register only one copy mades not individual wise records maintain such details provide with rules on it.
D :- by your profits business sake taking letters when I filed to your dept not take my named letters no response from your employees office reasons provide. E :- we takes letters we do all what we think, don't give you good service you why doing details provide.
F :- for my own rights sake I filing to govt some of one of your employee said why you sending letters to offices questioned me so your explanation provide.
8. velichala postman and branch post master employee id prof appointment letter service record provide.
B :- chandra mohan and ashok postal inspector service record appointment letter provide.
9. in velichala village post office started year date and employees worked from that day to till provide.
B :- beneficiaries list in kothapally and velichala post office provide with its 4(1)b and under rti maded files also
10.all working days to employees and postal services in India provide in 2000 to 2024.
1.1. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 04.12.2024.
Complaint No. CIC/POSTS/C/2024/649452
2. The Complainant filed an RTI application dated 23.09.2024 seeking information on the following points:
1. Your ministry implementing all welfare schemes and it's eligibility details provide. B:- postal guide 2 and 3 copies attested provide in your 4(1)b.
2. in your postal dept govt of India and govt of State Telangana in 2004 to 2024 beneficiaries list provide CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 3 of 13
3. as per sections laid down your office I.e dg post cpmg post done works on undelivered letters provide details in 2004 to 2024 period.
B :- undelivered articles sake you done works details provide C :- under postal adalaths filed by public complaints received complaints and solved with reports provide in 2004 to 2024.
D :- postal dept magazines provide
4. all meeting held decisions copies and videos provide. B :- in Telangana consumer commission your employee filed appeal case papers copies provide against my complaint in forum karimnagar cc no 163of2019.
5. under which rules of you said that complaint received from 3rd party and by complainant not gives to him B :- under which rules of you that Said that collected evidence and witness Complainant statement copies not gives to Anyone/and to complainant victim details provide
6. contract employees adhoc employees and all gdsbpm spm inspector all divisional employees list provide in 2004 to 2024 in your offices.
7. all cvc and cpgrams and email letters you received on my name of sanda srinivas by CVO and any other provide.
B :- copies maded by Chandra mohan and Ashok with witness statement copies provide C :- reasons to arrange fake false witness by Ashok postal inspector details provide.
8. your ministry published all types of books magazines cd dvd etc provide on each issue.
9. all your employees submitted assets and liabilities statement/ reports to goi provide in 2004to2024.
10.reasons to collect GST on letters their details provide with rules govt orders on it provide.
B :- GST charges applicable to you chart provide each item wise collecting.
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 4 of 1311.all india pin code directory provide in your 4(1)b. B :- under rti act disclosed information records by velichala b.o spm kothapally superintendent of posts Karimnagar cpmg post dg post secretary posts in 2005to2024 provide.
12.any letter address not correct reasons to booking by postal dept explanation provide.
B :- any letter undelivered it's not tracing to such sender and addressee where such letters going on in 1850 to 2024 details provide with history of Indian postal dept services.
C :- from 2012to 2024 your employees in dg post cpmg post secretary posts superintendent of posts Karimnagar send records with my filed rti application copies your inward and outward and dispatch postage used records provide. 2.1. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 08.11.2024.
Complaint No. CIC/POSTS/C/2024/644679
3. The Complainant filed an RTI application dated 22.08.2024 seeking information on the following points:
1. your BPM to dg post using all acts rules regulations codes bylaws mannuals in office works provide.
B :- your office with also branch velichala spm kothapally sp posts Karimnagar cpmg posts maded 4(1) b provide with rti ii records in 2005 to 2024. C :- and rti commission orders in 2005 to 2024 against your all cpio FAA RTI provide.
D :- cbi cases filed on employees list provide in your offices.
2. procedure on complaint enquiry and CVO and postal inspector fallowing provide.
3. the fallowing employee I'd card appointment letters sr books provide A :- bandapalli shankarayya bpm velichala B :- Chandra mohan postal inspector karimnagar 2021 CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 5 of 13 C :- Ashok postal inspector Karimnagar 2024 D :- vebkatesshwarlu sp posts Karimnagar E :- shivaji sp posts karimnagar F :- today along with Ashok came person G :- with Chandra mohan came person
4. velichala delivery manifest provide in 2005 to 2024 and spm Mahesh
5. after conduct enquiry by postal dept not give report to complainant under rules regulations of you specially maded provide B :- and before enquiry officer copies statements filed not give to consumer/ complainant provide your rules provide.
6. from 2012 to 2024 on my filed all complaints to sp posts karimnagar by hand and by online by pg portal attested copies of it provide me with enquiry report copy each one wise provide B :- I filed complaints to cpmg dg post by online email by post such all copies received by your employee provide with action taken report and enquiry report copy each one wise records provide.
C :- Chandra mohan postal inspector report copy with evidence and from last 3months Ashok postal inspector report copy with evidence copies provide. D :- from cvc new delhi your CVO postal dept Hyderabad received all my complaints copies attested provide in 2023 to 2024 along with enquiry report and copies send to vigilance commission provide.
7. bring of 3Rd parties in complaints of complainant rules provide on that. B :- every superintendent of posts had a copy of book of rules regulations codes bylaws manuals etc from 1850 to 2024 one copy provide in your 4(1)b.
8. under rti act your BPM spm sp posts cpmg posts your office were published information records to public provide.
9. all types of service charges you collecting from customers provide B :- on regd post speed post parcel etc articles wise collecting charges chart provide in 2005 to 2024.
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 6 of 13C :- reasons to collect of GST charges on all articles by your employee provide with.
D :- Orders rules of govt to gst on your services provide E :- by deposit any amount 100 to 1crore your office giving commission details provide denomination wise commission chart provide.
10.records maintaining in your BPM spm sp cpmg CVO Hyderabad offices provide list and procedure to get same copies provide.
3.1. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 06.10.2024.
Hearing Proceedings & Decision:
4. The Complainant remained absent and on behalf of the respondent K. Shivaji, Suptd. Of Posts, attended the hearing through video conference.
5. The respondent while defending their case inter alia submitted that they had not responded to the RTI applications filed by the Complainant. He further submitted that the RTI applications were filed though online portal, hence, the same were disposed of through online mode within stipulated time limit. The CPIO endorsed their latest written submissions containing case-wise replies, which are reproduced as under:
CIC/POSTS/C/2024/654040 (Online Reply dated 06.11.2024) "Reply to the Point 1: The information sought by you is not clear/specific Reply to the Point 2. All the required information can be accessed in the below indiapost link https://www.indiapost.gov.in/VAS/Pages/R/RTI -Manual-5.asp Reply to the Point 3: The welfare scheme in dept of India post provides financial assistance to the families of deceased GDSs/Postmen to cover immediate expenses following their death, regardless of whether the death occurs during or outside duty hours, etc. The citizen charter is available at the following link:
https://www.indiapost.gov.in/VAS/Pages/About/Citizenn Charter.aspx CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 7 of 13 Reply to the Point 3 B, 4: The information sought by you is not clear/specific Reply to the Point 4B: There is no provision in the rules of the Department of Posts, India, to restrict the public frum post or book any registered or ordinary article in the name of a particular person. Additionally, if you receive any letter which you do not wish to accept, you have the option to refuse the article at the time of delivery.
Reply to the Point 4C: The information sought by you is not clear/specific Reply to the Point 5, B: The information sought by you comes under thirty party information. Hence cannot be provided.
Reply to the Point 6: The information sought by you is not clear/specific, Reply to the Point 7: Confidential information cannot be provided as it involves details of other members of public.
Reply to the point No. 7 B, C: The information sought by you is not readily available with this office and information sought by you is not clear/specific. Reply to the Point 7 D, E, F: According to the RTI Act of 2005, questions, queries, hypotheses, reasons, and explanations do not fall under the purview of the RTI Act.
Reply to the Point 8, B: The information sought by you comes under thirty party information. Hence cannot be provided.
Reply to the Point 9, B, 10: The requisite information is not available in material form as defined under section 2(f) of RTI Act, 2005. Hence, the information cannot be provided as per DoPT OM No. (11/2) / 2008 - R dated 10.07.2008." CIC/POSTS/C/2024/649452 (Online Reply dated 01.11.2024) "Reply to the Point 1: The information sought by you is not clear/specific. CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 8 of 13 Reply to the Point 1B: The information called for is available in the link provided below https://www.indiapost.gov.in/VAS/DOP RTI/PO Guide Part-II.pdf PO Guide Part 3 contains a list of post offices, which can be available at the following link: https://www.indiapost.gov.in/vas/pages/findpinc ode.aspx. Reply to the Point 2, 3, B, C, D, 4: The information sought by you is not clear/specific.
Reply to the Point 4 B: This matter is related to the Hon'ble Court; hence, it does not come under the RTI Act.
Reply to the Point 5, B: The information sought by you is not clear/specific. Reply to the Point 6: The requisite information is not available in material form as defined under section 2(f) of RTI Act, 2005. Hence, the information cannot be provided as per DoPT OM No. (11/2) / 2008 - IR dated 10.07.2008. Reply to the Point 7: The requisite information is not available in material form as defined under section 2(f) of RTI Act, 2005. Hence, the information cannot be provided as per DoPT OM No. (11/2) / 2008 - IR dated 10.07.2008. Reply to the Point 7 B, C, 8: The information sought by you is not clear/specific. Reply to the Point 9: The information sought by you comes under thirty party information. Hence cannot be provided.
Reply to the Point 10: According to RTI Act-2005 Chapter (1) Section (2)(f) and (2)(i) which depicts a detailed description information and records. Hence, the information cannot be provided.
Reply to the Point 10 B: please find attachment.
Reply to the Point 11: The information is available at the following link https://www.indiapost.gov.in/vas/pages/findpinc ode.aspx Reply to the Point 11 B: The information sought by you is not clear/specific.
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 9 of 13Reply to the Point 12, B, C: The information sought by you is not clear/specific."
CIC/POSTS/C/2024/644679 (Online Reply dated 03.10.2024) Reply to the point No. 1. All the required information is available on the India Post website.
www.indiapost.gov.in Reply to the point No. 1 B. The information sought by you is not clear/ specific.
Reply to the point No. 1 C. The information sought by you is not clear/ specific.
Reply to the point No. 1 D. There are no CBI cases filed under the Karimnagar division Reply to the point No. 2. The information sought by you is not clear/specific Reply to the point No. 3, A,B,C,D,E,F,G. The information sought by you comes under thirty party information. Hence, cannot be provided.
Reply to the point No. 4. The information sought by you is not clear/specific.
Reply to the point No. 5, B. The information sought for by the applicant will not come under the purview of information defined under 2(f. or the RTI Act-2005 and also the applicant cannot seek information to elicit answers to his questions.
Reply to the point No. 6.B.C. All complaints related to the PG portal and other have been responded to within the timeline. The inquiry report is confidential and, therefore, cannot be provided to you.
Reply to the point No. 6 D. the information sought by you is not clear/specific Reply to the point No. 7. the information sought by you is not clear/specific.
Reply to the point No. 7 B. All the required information is available on the India Post website.
Reply to the point No. 8. All the required information is available on the India Post website.
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 10 of 13Reply to the point No. 9, B, C. D. E.: the information sought by you is not clear/specific.
Reply to the point No. 10. All the required information is available on the India Post website.
Reply to the point No. 1. Confidential information cannot be provided as it involves details of other members of public.
Reply to the point No. 2. As per india post, PO guide part 1 Rule-57 indicated the window delivery procedure, i.e. "Window Delivery Except where the post box system is in force, any person residing within the ordinary beat of the postmen can have all letters and other postal articles received to his address delivered to him regularly, during business hours at the window of a post office, free of any charge on this account provided that the articles are taken over loose and that the addressee makes a written application to the post office asking that his letter and other articles may be retained in the Post Office till called for, instead of being sent out in the ordinary course through the postman.
Reply to the point No. 3: The questions and queries do not fall under the purview of the RTI Act, 2005 Reply to the point No. 4: the information sought by you is not clear/specific.
Reply to the point No. 5,6,7,8: The questions and queries do not fall under the purview of the RTI Act, 2005 Reply to the point No. 9. the information sought by you is not clear/specific.
Reply to the point No. 10.B, C. the information sought by you is not clear/specific, Reply to the point No. 10 D. All complaints related to the PG portal and other have been responded to within the timeline. The inquiry report is confidential and, therefore, cannot be provided to you."
CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 11 of 136. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has disposed of the RTI applications in all three complaint cases. It is observed that there have been minor delays in responding to the RTI applications in CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679, however, the same appear to be unintentional and are condoned. The CPIO is advised to strictly abide by the timelines prescribed under the RTI Act in future cases. Further, replies having been filed through online portal, the question of non-receipt by the complainant does not arise. Besides, most of queries raised in the RTI applications appears to be generic and indefinite in nature and the CPIO has duly responded to them referring to the weblinks wherein the information has been uploaded in terms of suo motu disclosures by the respondent authority; and the said information can be accessed directly from the public domain. That being so, and in the absence of the complainant to contravene the submissions of the CPIO, the Commission finds no merit in the complaints. Accordingly, the complaints are rejected.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 12.03.2026 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 12 of 13 Addresses of the parties:
1. The CPIO, Nodal Officer (RTI) & CPIO, Director of Postal Services(HQ), Dept. of Posts, Telangana Circle, Hyderabad, Telangana - 500001
2. The CPIO, Department of Posts, RTI Cell, Dak Bhawan, Sansad Marg, New Delhi - 110001
3. S. Srinivas CIC/POSTS/C/2024/654040, CIC/POSTS/C/2024/649452 & CIC/POSTS/C/2024/644679 Page 13 of 13 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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