Central Information Commission
Vishveshwar Paswan vs Department Of Posts on 24 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/POSTS/A/2024/123495
Vishveshwar Paswan ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Post,
Ranchi, Jharkhand ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 15.04.2024 FA : 21.05.2024 SA : 16.07.2024
CPIO : 17.05.2024 FAO : Not on record Hearing : 12.09.2025
Date of Decision:23.09.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 15.04.2024 seeking information on the following points:
माननीय थाना भारी, बाघमारा थाना ने प ां क 1302/2021 िदनां क 23.12.2021 के ारा उिचत जां च हेतु माननीय सीपीएमजी महोदय जी के पास अ सा रत िकये थे। िजसकी ित संल है । कृपया मुझे िन सूचना उपल कराव
1. उ अ सा रत प पर माननीय सी.पी.एम्.जी महोदय जी ने उिचत जांच हेतु िकन अिधकारी को माक िकये ह ? कृपया उनका नाम, पदनाम एवं संपक नंबर उपल कराय।Page 1 of 4
2. कृपया ये भी बताय िक िकन-िकन अिधकारी के पास उ अ सा रत प कब से कब पड़ा रहा? उन अिधका रयों ने उस पर ा जॉच िकये ह ? उस जाँच की ितयाँ उपल कराय ।
3. िनयमानुसार िकतने िदनों के भीतर जाँच हो जाना चािहए था? कृपया िनयमावली उपल कराय ।
4. उ िनयमावली का अनुपालन संबंिधत अिधका रयों ने नहीं िकये ह। तो ा अिधका रयों ने िनयमावली के उ ंघन के दोषी ह।
5. कृपया हम कंड ल की भी एक ित द तथा बताएं िक इस अिधका रयों ने इसका उ ंघन िकया है अथवा नहीं ?
..., etc./ other related information
2. The CPIO replied vide letter dated 17.05.2024 and the same is reproduced as under :-
1. आवेदन पर संल प पर आव क कायवाही करने हे तु संबंिधत अिधकारी वरीय डाक अधी क, धनबाद मंडल, धनबाद-826001, email [email protected], id-contact no.-0326-2311623 को िदया गया था िजसकी ितिलिप ेषक/थाना भारी, बाघमारा थाना, धनबाद, दू रभाष ******6404, [email protected] को भी िदया गया था ।
2. उ प को इस कायालय से िदनांक 04.02.2022 को वरीय डाक अधी क, धनबाद मंडल, धनबाद-826001, email [email protected], contact no.-0326-2311623 को भेजा गया था। िजसकी सूचना थाना भारी, बाघमारा थाना, धनबाद, दू रभाष *****6404, [email protected] को भी िदया गया था।
3. िवभागीय वेबसाइट www.indiapost.gov.in के Citizen Charter म उपल है जो सावजिनक है ।Page 2 of 4
4. िनयमावली िवभागीय वेबसाइट www.indiapost.gov.in पर उपल है।
5. िवभागीय वेबसाइट www.indiapost.gov.in के Postal Manual Volume III म उपल है जो सावजिनक है ।
Etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 21.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.07.2024.
5. The appellant appeared through video conference and on behalf of the respondent Mr. Sanjay, Deputy Superintendent of Posts, attended the hearing through video conference.
6. The appellant inter alia submitted that he filed a complaint with the respondent and filed the instant RTI application seeking action taken on the aforesaid complaint but the same has not been provided by the respondent. The appellant further submitted that the CPIO failed to comply with the FAA order dated 13.08.2024.
7. The respondent while defending their case inter alia submitted that they have complied with the FAA order and gave revised reply to the appellant vide reply dated 28.08.2025, corrigendum dated 10.09.2025 and provided information to the appellant.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO complied with the FAA order dated 13.08.2024 and gave reply on all the points to the appellant vide reply dated 28.08.2025 & corrigendum dated 10.09.2025. However, the CPIO ought to have redacted third-party information like names of officers etc. and hence is advised to be vigilant and refrain from disclosing third-party information in future while dealing with RTI Applications.
Apart from the above, the Commission finds that the CPIO did not give a revised reply to the appellant within a reasonable time limit in spite of FAA's order dated Page 3 of 4 13.08.2024. In view of the above, the CPIO is directed to submit detailed written explanation for not complying with the FAA's order within stipulated time limit both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add within 15 days of receipt of this order. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 23.09.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO O/O. The Chief Postmaster General, Jharkhand Circle, CPIO & (P.G.), Department Of Posts, Meghdoot Bhawan, Doranda, Ranchi, Jharkhand-834002 2 Vishveshwar Paswan Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)