Central Information Commission
Ch Sammaiah vs Department Of Posts on 21 September, 2020
CIC/POSTS/A/2018/163972
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/POSTS/A/2018/163972
In the matter of:
Ch Sammaiah ... अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Cum Supdt of Post Office,
Department of Posts,
Khammam Division,
Dist. Khammam,
Telangana - 507 003 ... ितवादीगण /Respondent
Relevant dates emerging from the appeal:
RTI : 24.03.2018 FA : 22.05.2018 SA : 23.10.2018
CPIO : 26.04.2018 FAO : 25.06.2018 Hearing : 17.09.2020
The following were present:
Appellant: Absent.
Respondent: Shri U. Yellamandiah, CPIO, Department of Posts, Khamman
Division, through video conferencing.
Page 1 of 5
CIC/POSTS/A/2018/163972
ORDER
Information Sought:
The appellant filed an RTI application on 24.03.2018 and sought information on five points which are as follows:-
1) (a) Kindly intimate the names of the accountants working at Bhadrachalam since 10.06.2014 onwards till date on deputation basis with their working offices.
(b) Kindly supply the xerox copies of the passed T.A. Bills of the Accountants working on deputation at Bhadrachalam HOP since 10.06.2014 onwards till date alongwith the lodge receipts and other receipts if any and the office notes.
2) Kindly intimate names of the inspector posts (HQ), the inspector posts (C&PG), the office assistant R&D Branch and the office assistant complaints branch O/o the Supdt. of Post Offices Khammam - 507 003 who are on duty on 18.02.2013.
3) Kindly intimate the correct designation of the incharge of Bhadrachalam HPO.
4) It is known that the Office Assistant R&D Branch of your office receives the ordinary and registered dak meant for the spos khm by designation and by name. Kindly supply the xerox copy of the authorization letter duly obtained from the sub post-master Gandhi Chowk S.P.O. 507
003.
5) Kindly intimate whether the post the CPIO is a sanctioned or additionally assigned duty.
Page 2 of 5CIC/POSTS/A/2018/163972 The CPIO, vide letter dated 26.04.2018, provided point wise information to the appellant. Being dissatisfied, the appellant filed first appeal dated 22.05.2018. FAA, vide order dated 25.06.2018, directed the CPIO to examine if the passed copies of T.A. bills are available and directed to supply copies of the T.A. bills, if not weeded out. FAA in its order further held that if the T.A. bills are weeded out after preservation period, a suitable reply be given to the appellant within 15 days of receipt of this letter. He also directed the CPIO and SPOs Khammam to supply the name of the O.A. R&D Branch, Correct designation of incharge of Bhadrachalam HPO, as requested by the Appellant, within 15 days of receipt of this letter.
Grounds for Second Appeal:
The appellant filed second appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the respondent on all points of RTI application except point nos. 1(b) and 5. He requested the Commission to direct the CPIO to provide the information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant did not make himself present during video conference hearing.
The Respondent relied on his written submissions and submitted that RTI application was initially replied by the CPIO on 26.4.2018. The respondent further submitted that in compliance of FAA's order dt. 22.05.2018, copies of 38 TA bills in response to point no. 1(b) of RTI application, were furnished to the appellant vide letter dt. 08.09.2020. The respondent apprised that as regards to the point nos.
2 and 4 of RTI application, available information as per the RTI Act was furnished to the appellant vide letters dt. 26.4.2018, 02.11.2018 and 08.09.2020 respectively Page 3 of 5 CIC/POSTS/A/2018/163972 by speed post. As per available postal tracking record, the last letter was delivered to the appellant on 14.09.2020.
A written submission dt. 10.09.2020, filed by Shri U. Yellamanadaiah, CPIO & SPO, Khammam, was taken on record.
Decision:
The Commission, after hearing the submissions of the respondent and perusing the records, observes that requisitioned information in response to all points of RTI application in question was furnished by the CPIO to the appellant vide letters dt. 26.04.2018, 02.11.2018 and 08.09.2020 respectively through speed post. The Commission further notes that as per postal tracking report, the appellant is in receipt of said letter dt. 08.09.2020 on 14.09.2020.Hence, no further action on the part of the Commission is required in the matter.
With the above observations, the appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date 17.09.2020 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 4 of 5 CIC/POSTS/A/2018/163972 Addresses of the parties:
1. The First Appellate Authority (FAA) Cum Director of Postal Services (HQ), Department of Posts, Office of the Chief Postmaster General, Hyderabad Region, Hyderabad - 500 001
2. The Central Public Information Officer Cum Supdt of Post Office, Department of Posts, Khammam Division, Dist. Khammam Telangana - 507 003
3. Mr. Ch. Sammaiah Page 5 of 5