Central Information Commission
Mrsirshendu Sundar Sahoo vs Department Of Posts on 4 December, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002705/9150
04 December 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sirshendu Sunder Sahoo,
Secretary,
AIPEU, Gr -C, Tamluk Division,
Dak - Karmee Bhawan,
Abasbarichar, Tamluk - 721636
Respondent : CPIO &.Superintendent of Post Offices
Department of Posts
O/o the Superintendent of Post Offices
Tamluk Postal Division,
Tamluk - 721636
RTI application filed on : 11/12/2013
PIO replied on : 03/01/2014 & 22/05/2014
First appeal filed on : 08/05/2014
First Appellate Authority order : 13/06/2014
Second Appeal dated : 17/11/2014
Information sought:
1. Numbers of DRMs/outsiders engaged for pulling up PLI/RPLI works from 01/08/2006 to 30/11/2013, year & month wise in Tamluk Divisional Office.
2. No. of PLI policies procured from 01/01/2006 to 30/11/2013, year wise in Tamluk Division.
3. No. RPLI policies procured from 01/01/2006 to 30/11/2013, year wise in Tamluk Division.
4. How many policy deeds were issued from 01/01/2006 to 30/11/2013?
5. How many policy deeds were issued from 01/01/2006 to 30/11/2013?
6. How many staffs were engaged daily (average) for PLI/RPLI works from 01/10/2006 to 30/11/2013 (year & month wise breakup).
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sirshendu Sunder Sahoo through VC Respondent: Mr. G. Amkhanra CPIO's representative through VC The appellant stated that inspite of FAA's order dated 13/06/2014 the respondents have not provided complete information. The CPIO's representative stated that some records are not available/have not been maintained. The appellant pleaded that some compensation should be awarded for the detriment suffered by him due to the delay in supplying the information.Page 1 of 2
Decision notice:
The CPIO is directed to go through the records carefully and provide point wise information as sought by the appellant in his RTI application dated 11/12/2013 within 21 days from the date of receipt of this order. In case some record is not available /maintained the same should be clearly informed to the appellant. If, thereafter, the appellant so desires he should be permitted to inspect the relevant records and take photocopies/extracts therefrom on payment of prescribed fee of Rs.2/- per page.
From the foregoing it is apparent that the appellant did not receive complete information despite FAA's order dated 13/06/2014. For the inconvenience caused to him, he deserves to be compensated. Therefore, in exercise of the powers vested in the CIC in Section 19(8)(b) of the RTI Act we direct the Department to compensate him by an amount of Rs.5000/- for the inconvenience and detriment caused to him. Accordingly, the CPIO should ensure that this amount is remitted to the appellant by demand draft/pay order within 30 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