Central Information Commission
Dr. Naveen vs Department Of Posts on 22 November, 2024
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/2023/626177 +
िशकायत सं ा / Complaint No. CIC/POSTS/C/2023/626175
Dr. Naveen ... अपीलकता/Appellant/
...िशकायतकता/Complainant
VERSUS
बनाम
CPIO: Department Of Posts,
Bengaluru ... ितवादीगण/Respondents
Relevant dates emerging from the appeal/Complaint:
Second Appeal /
RTI : 04.05.2023 FA : 12.05.2023
Complaint: 29.05.2023
CPIO : 12.05.2023 FAO : 29.05.2023 Hearing : 19.11.2024
Note : The above-mentioned appeal and complaint have been clubbed together for
decision as both the RTI applications are identical in nature.
Date of Decision: 21.11.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant/Complainant filed an RTI application dated 04.05.2023 seeking information on the following points:
Kindly provide Account and investment details in Department of post India under any of the available schemes. For E.g.- NSC, PPF, FD, RD and other available and applicable schemes for citizens My Wife Vijayalakshmi R Haveri Page 1 of 4 bearing pan card number ANN****81P with Aadhar number 256******435, mentioned that she has made investment in Department of post, Likely in Karnataka zone, most probable branches include at Hubli- Dharwad (sattur branch), Haveri or Bangalore branches. As the required documents need to be submitted in the Honourable Family Court Haveri, for the impending Divorce and maintenance case. Kindly forward the requested documents to above address and do needful or to Honourable Family Court Haveri, Karnataka. case number 17/ 2021 Vijayalaxmi v/s Naveen.
2. The CPIO replied vide letter dated 12.05.2023 and the same is reproduced as under :-
"This is to intimate that the account and investment details of an individual cannot be disclosed in the RTI application as per section 8(1) (j) of the RTI Act 2005."
3. Dissatisfied with the response received from the CPIO, the Appellant/Complainant filed a First Appeal dated 12.05.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 29.05.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant/Complainant approached the Commission with the instant Second Appeal dated 29.05.2023 and the instant Complaint dated 29.05.2023.
5. The Appellant/Complainant remained absent and on behalf of the respondent Shri B. Chandrakant Kamath, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the erstwhile CPIO had denied the information under Section 8 (1) (j) of the RTI Act. The CPIO further stated that a thorough search has been made again, upon receipt of the hearing notice and no records have been found. They relied upon their latest written submissions dated 18.11.2024 uploaded on the Commission's web portal and the relevant portions are extracted as under:
Page 2 of 4"The RTI applicant has sought account/investment details pertaining to Smt. Vijayalakshmi R. Haveri held by the Department in various Post Offices in Hubli- Dharwad (Satturu Branch), Haveri or Bengaluru Branches. Post Office savings bank transactions are done on a Core Banking System (CBS) like in banks. Therefore, a thorough search has been made to ascertain the availability of the information sought by the appellant using limited data inputs provided by the appellant (Name, PAN number and Adhaar number). As per the search made in CBS platform, it is observed that no information related to accounts/deposits/investment etc. are found in the name of Smt. Vijayalakshmi R. Haveri."
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent replied vide letter dated 12.05.2023, as per the provisions of the RTI Act. The CPIO informed during the hearing that although the CPIO had denied the information, being third-party information, the appellant had provided details such as Name, PAN number and Adhaar number of his wife, and they had conducted a fresh search of records upon receipt of the hearing. However, no records were found. The written submissions sent by the respondent have not been marked to the appellant. In view of the above, the respondent is directed to send a copy of the submissions dated 18.11.2024 to the appellant, within 15 days from the date of receipt of this order, under intimation to the Commission. Accordingly, the appeal [CIC/POSTS/A/2023/626177] is disposed of. 7.1. Moreover, it was not the case that the RTI application was not appropriately disposed of by the CPIO. Therefore, no further action is warranted in the complaint. Accordingly, the complaint [CIC/POSTS/C/2023/626175] is closed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 21.11.2024 Page 3 of 4 Authenticated true copy Col S S Chhikara (Retd) कनल एस एस िछकारा, ( रटायड) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO O/o. The Chief Postmaster General, Chief Postmaster & CPIO, Department of Posts, Bengaluru GPO, Bengaluru-560001
2. Dr. Naveen Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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