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Palagiri Jayaraj vs Department Of Posts on 17 June, 2021

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                      के न्द्रीय सूचना आयोग
                               Central Information Commission
                                  बाबा गंगनाथ मागग, मुननरका
                                Baba Gangnath Marg, Munirka
                                नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No.:- CIC/POSTS/A/2019/129075-UM


Mr. Palagiri Jayaraj

                                                                           ....अपीलकर्ता/Appellant
                                           VERSUS
                                             बनतम

CPIO,
O/o the Supdt. of Post
Offices, Department of Posts
Tenali Dn, Tenali- 522201



                                                                           प्रतर्वतदीगण /Respondent



Date of Hearing        :            14.06.2021
Date of Decision       :            17.06.2021

Date of RTI application                                                   12.03.2019
CPIO's response                                                           29.03.2019
Date of the First Appeal                                                  05.04.2019
First Appellate Authority's response                                      07.05.2019
Date of diarized receipt of Appeal by the Commission                      19.06.2019

                                          ORDER

FACTS The Appellant vide his RTI application sought information on 03 points:

The CPIO, Deptt. of Posts, Tenali vide letter dated 29.03.2019 furnished a reply to the Appellant.

Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 07.05.2019 stated as follows:

Thereafter, the Appellant filed a Second Appeal before the Commission with a request to provide correct and complete information.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Mr. Palagiri Jayaraj, through AC; Respondent: Absent.

The Appellant informed the Commission that he is admitted in a hospital due to COVID-19 and hence is not in a position to argue his matter. The Respondent remained absent during the hearing. The contact detail of the Respondent was not available on the record of the Commission despite its effort to get the same for Audio conferencing. Due to COVID-19 circumstances prevailing in the country, there was no other way of communicating with them. On perusal of available records, the factual position in the matter could not be ascertained by the Commission.

DECISION:

Keeping in view the facts of the case and upon perusing the documents available on record the Commission directs the Respondent to comply with the order of the FAA dated 07.05.2019 and furnish the information as per the provisions of the RTI Act, 2005, to the Appellant within a period of 15 days from the date of receipt of this order under the intimation to this Commission. No further intervention by the Commission is required in the matter.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर.के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 दिनांक / Date: 17.06.2021 Page 3 of 3