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Central Information Commission

Mrbhugdev vs Department Of Posts on 18 March, 2016

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

                                                                  File No. CIC/BS/A/2015/000404
                                                                                  18 March 2016
Relevant Facts emerging from the Appeal:

Appellant                                :     Mr. Bhugdev,
                                               Vill - Khamharpali, PO - Amlipali,
                                               Tehsil - Sarangad, Dist - Raigad,
                                               Chhattisgarh

Respondent                              :      CPIO / Superintendent of Post Offices,
                                               Department of Post,
                                               O/o the Superintendent of Post Offices,
                                               Raigad Postal Division,
                                               Raigad - 496001

RTI application filed on                :      26/09/2014
PIO replied on                          :      27/10/2014
First appeal filed on                   :      19/12/2014
First Appellate Authority order         :      16/01/2015
Second Appeal dated                     :      18/02/2015

Information sought

:

The appellant wants the copies of 5 withdrawal forms (SB-7) of Amlipali and Kankbira post offices used in the year 05/01/2009 to 09/08/2010 to withdraw the amount from account no. 2208772 of the applicant.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. D S Pandey CPIO's representative through VC M: 09754795480 The CPIO's representative stated that withdrawal vouchers have been eaten by termites; however, copy of ledger has been supplied to the appellant on 10/03/2016. The appellant is not present for canvassing his case/contesting the CPIO's representative's submissions.
Decision notice:
From the CPIO's representative's submissions it appears that the information has been provided. If, however, the appellant has any doubt in the matter the CPIO should permit him to inspect the relevant records relating to his RTI application dated 26/09/2014 and also allow him to Page 1 of 2 take photocopies/extracts there from, free of cost, upto 10 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2