Central Information Commission
Mrsubhash Chandra Agrawal vs Department Of Posts on 30 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/2015/001556/10074
30 March 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Subhash Chandra Agrawal,
R/o - 1775, Kucha Lattushah,
Dariba, Chandni Chowk,
Delhi - 110006
Respondent : CPIO / ADG, (FS- I),
Department of Post,
(Financial Services Division),
Dak Bhavan, Sansad Marg,
New Delhi
RTI application filed on : 05/05/2015
PIO replied on : 28/05/2015
First appeal filed on : 01/06/2015
First Appellate Authority order : 29/06/2015
Second Appeal dated : 20/07/2015
Information sought:
1. Provide information together with correspondence/file-notings/documents on decisions taken to re-
issue KVP mentioning denominations and date of re-issue of KVP in year 2014-2015 revealing estimated sale of KVP in first year of re-issue.
2. Complete information together with correspondence/file-notings/documents on earlier (a) introducing
(b) discontinuing KVP mentioning respective dates of earlier introducing and discontinuing KVP revealing also naming the scheme as KVP
3. Complete information on denominations of KVPs (a) in earlier phase of issue (b) recent re-launch during year 2014-2015.
4. Complete information on year-wise sale of KVPs in its earlier phase of issue ever since these were issued in each of the denominations.
5. Complete information on top ten post offices in the country registering maximum investment through KVPs in earlier phase of KVPs.
6. Complete information on year-wise pay back made on KVPS in its earlier phase of issue subsequent to their matured validity.
7. Complete information on top ten post offices in the country making pay-back on KVPs in its earlier phase of issue subsequent to their matured validity.
8. Complete information on unclaimed KVPs of earlier phase of their issue in terms of (a) investment amount (b) maturity amount.
9. Complete information on steps taken to pay maturity-amount of KVPs of earlier phase of issue to beneficiaries.
10. Complete information on feedback/complaints etc received about KVPs in its earlier phase misused as bribes/black-money conversion mentioning also action taken on any such feedbacks/complaints etc.
11. Complete information on action taken to prevent misuse of KVPs for bribes/black-money-conversion in present re-launch of KVPs in year 2014/2015.
Page 1 of 212. Provide information on postal saving-schemes other than KVP and Savings-account (a) discontinued
(b) existing in post-offices rating these separately by popularity and investment
13. Complete information on unclaimed amounts in postal savings-scheme other than KVPs and savings- account is terms of (a) investment-amount (b) maturity - amount mentioning also number of such accounts in such postal savings-schemes mentioning steps taken to pay maturity-amounts to beneficiaries/investors.
14. Complete information on number of (a) operative (b) inoperative postal savings-accounts mentioning date of oldest (a) operative (b) inoperative postal savings account.
15. Complete information on amounts lying in inoperative postal savings-account.
16. Complete information on top ten post-offices in respect of postal savings-accounts separately in terms of number of accounts and deposit-amount mentioning respective data in each of top-ten post-offices.
17. Complete information on top ten deposits in postal savings-accounts as per information last held without revealing any type of personal information or even name of the concerned post-offices.
18. Complete information on number of accounts with total amount in terms of (a) investment (b) maturity where unclaimed amounts are lying after maturity-date in different postal saving-schemes mentioning steps taken to pay maturity-amounts to beneficiaries/investors.
19. Any other related information.
20. File-notings on movement of RTI petition.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Subhash Chandra Agrawal Respondent: Mr. Babu Lal Barolia CPIO The appellant stated that the respondent have not provided any information on para 4 to 9 and 16 &
17.
The CPIO stated that year wise amount of KVP sold, as available on record, will be provided (Query
4). He further stated that circle wise information for last 5 years will be provided (query 5, 7, 16 & 17). As regards query 6, the CPIO stated that he will provide the information as available on record. The appellant requested that the amount of unclaimed KVP and steps taken by the department to pay the same should be intimated.
Decision notice:
As stated by the CPIO he should provide the information as above to the appellant within 30 days from the date of receipt of this order. Further, he should also intimate the amount of unclaimed KVP and steps, if any, taken by the department to pay the amount.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2