Central Information Commission
Mr.Kamlesh Kumar vs Department Of Posts on 28 June, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001277/2858
28 June 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Kamlesh Kumar
S/o Mr. Narendra Prasad Singh
Village: Bazra, Post: Hasua,
District: Nawada-805103
Respondent : CPIO & Superintendent of Post Offices
Department of Post
Nawada Division,
Nawada 805110
RTI application filed on : 05/06/2012
PIO replied on : 13/07/2012
First appeal filed on : 10/07/2012
First Appellate Authority order : 27/07/2012
Second Appeal received on : 28/08/2012
Information sought:
1- How many applications for the post of Sakha Dakpal has been received in Manjhwa Post office under Nawada Division.
2- Provide copy of register entry with envelop of all the applications. 3- How many candidates appeared at Nawada Division on 02/06/2012 for verification of mark sheets and documents? Provide verification report and copy of mark sheet of all the candidates.
4- Copy of letter sent for certification of mark sheets and documents of candidates.
Grounds for the Second Appeal:
The PIO has not given the information as desired.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Kamlesh Kumar through VC Respondent: Mr. Deepak Kumar CPIO's representative VC The appellant stated that he has not received the information requested in point nos. 2 & 3 of his RTI application dated 05/06/2012. The CPIO's representative stated that an amount of Rs.2450/- was demanded from the appellant for furnishing of information but he did not deposit any amount. The appellant argued that the CPIO did not provide the computation for the additional fee as per Section 7(3) of the RTI Act and his reply was received after the mandatory period of 30 days; hence, the information should have been provided free of cost. The CPIO's representative Page 1 of 2 stated that the relevant files have now been sent to the Circle Office as the matter is being investigated by the CBI.
Decision notice:
The matter is presently under investigation by the CBI, hence, the information sought is exempt under Section 8(1)(h) of the RTI Act.
The CPIO is advised for future to strictly comply with the provisions of Section 7(3) & 7(6) of the RTI Act.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2