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Central Information Commission

Sudarsan Bandyopadhyay vs Department Of Posts on 6 October, 2016

                        CENTRAL INFORMATION COMMISSION
                           Club Building (Near Post Office)
                         Old JNU Campus, New Delhi - 110067
                                Tel: +91-11-26101592

                                                            File No. CIC/BS/A/2015/001184/11423
                                                                                04 October 2016

Relevant Facts emerging from the Appeal:

Appellant                               :      Mr. Sudarsan Bandyopadhyay,
                                               Accountant,
                                               Serampore Head Post Office,
                                               Serampore - 712201, West Bengal

Respondent                              :      CPIO & Sr. Superintendent of Posts,
                                               Department of Posts,`
                                               O/o the Sr. Superintendent of Posts,
                                               South Hooghly Postal Division,
                                               Serampore - 712201

RTI application filed on                :      21/04/2015
PIO replied on                          :      22/04/2015
First appeal filed on                   :      23/04/2015
First Appellate Authority order         :      06/05/2015
Second Appeal dated                     :      06/06/2015

Information sought

On which date the appeal dated 05/02/2015 addressed to the Director of Postal Services South Bengal Region Kolkata - 700 012 has been sent.

Grounds for the Second Appeal:

The CPIO has not provided the desired information. Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sudarsan Bandyopadhyay through VC Respondent: Mr. M. Mandal CPIO's representative through VC The applicant alleged that he has been chargesheeted because he has filed RTI applications. The CPIO's representative stated that the information sought by the applicant in his RTI application dated 21/04/2015 has been supplied. As regards chargesheet, he stated that the same was issued as per CCS (Conduct Rules) 1964. The applicant pointed out that his appeal has been accepted by the Competent Authority (viz. the CPMG) and the chargesheet has been set aside. He further stated that the action of the CPMG of setting aside the chargesheet clearly shows that he was victimized. He requested for evidence of dispatch of his appeal. The CPIO's representative stated that he will provide the information.
Page 1 of 2
Decision notice:
As stated by the CPIO's representative he should provide evidence of dispatch to the applicant forthwith.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2