Central Information Commission
Mr.Jose Raphael Manjaprakaren vs Department Of Posts on 26 July, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/000225
Appellant : Jose Raphael Manjaprakarenn
Respondent : Department of Posts, Valsad
Date of hearing : 26.7.2011
Date of decision : 26.7.2011
FACTS
This matter is heard today dated 26.7.2011. Appellant not present. The Department is represented by Shri K N Chauhan, ASP. He is heard.
2. The matter, in short, is that vide RTI application dated 8.7.2010, the appellant had requested for information regarding the deposits made by his wife and two daughters in any post office falling in the jurisdiction of SSPOs, Valsad Division. Vide letter dated 12.8.2010, the CPIO had informed the appellant that the requested information could not be disclosed in terms of section 8 (1) (j) of the RTI Act. The same view was taken by the AA in order dated 15.9.2010. The appeal memo doesn't contain any valid grounds for setting aside these orders. In my opinion, the CPIO and AA have taken a correct view in the matter which does not call for any interference by this Commission. Hence, the appeal is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K. L. Das) Deputy Registrar Address of parties :-
1. The Sr. Supdt. Of Post Offices & Office Department of Posts, Valsad Dn., Valsad-396001
2. The Director Postal Services & A A Department of Posts, O/o the PMG, Vadodara Region, Vadodara-390002
3. Shri Jose Raphael Manjaparakaren Plot No. 6, Satyam Society, Mission Colony, Halar Road, Valsad-396001