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Santhinidevi K. vs Department Of Posts on 11 July, 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/2024/111508

 Santhinidevi K.                                                   ... अपीलकता/Appellant

                                           VERSUS
                                            बनाम
 CPIO:
 Department of Posts,                                         ... ितवादीगण/Respondents
 Pathanamthitta

Relevant dates emerging from the appeal:

 RTI : 16.12.2023                  FA      : 02.02.2024            SA     : 08.04.2024

 CPIO : 10.01.2024                 FAO : 18.03.2024                Hearing : 01.07.2025


Date of Decision: 11.07.2025
                                           CORAM:
                                     Hon'ble Commissioner
                                   _ANANDI RAMALINGAM
                                          ORDER

1. The Appellant filed an RTI application dated 16.12.2023 seeking information on the following points:

(i) Vide SP Pathanamthitta memo no F4/1/2019-20 dated 13.06.20, I was placed under suspension w.e.f. 13.06.2020. Kindly give me copies of the file notings in the concerned file pursuant to which SPOs Pathanamthitta issued orders for my suspension and memo no F4/1/2019-20 dated 13.06.20 released. Copies of communications, if any, received from Circle office on the subject and indexed in the said file may also be disclosed.

2. The CPIO replied vide letter dated 10.01.2024 and the same is reproduced as under:-

As Disciplinary Proceedings in this case is not completed, disclosure of the information sought would impede the process of investigation/inquiry. Hence the information sought is denied under Section 8(1)(h) of the Right to Information Act-2005.

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.02.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 18.03.2024 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 08.04.2024.

5. The appellant's representative and on behalf of the respondent Ashalakshmi, Suptd. of Post Offices, attended the hearing through video conference.

6. The appellant inter alia submitted that the appellant had not cited any reasons for denial of information under Section 8 (1) (h) of the RTI Act.

7. The respondent while defending their case inter alia submitted that inquiry proceedings initiated under Rule 14 of the extant Service Guidelines have not yet been concluded. Therefore, the final order is due to be issued and upon conclusion of the proceedings, the information shall be disclosed 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 an appropriate response has been provided by the CPIO, as per the provisions of the RTI Act. The Commission finds no scope of intervention in the matter. 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: 11.07.2025 Page 2 of 3 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 Superintendent of Post Offices, Supdt., & CPIO, Department Of Posts, Pathanamthitta Division, Pathanamthitta-689645

2. Santhinidevi K. Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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