Central Information Commission
Mr.Vinayak Wasudeo Moharil vs Ministry Of Communications And ... on 2 November, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/LS/A/2011/004287/BS/1148
Relevant Facts emerging from the Appeal:
Appellant : Mr. Vinayak Wasudeo Moharil
44, smruti Apartment, Near Dindayal Hall,
Dindayal Nagar, Nagpur - 440022
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Post
Nagpur City Division,
Nagpur-440010
RTI application filed on : 03/03/2011
PIO replied : 10/03/2011
First appeal filed on : 23/03/2011
First Appellate Authority order : 18/04/2011
Second Appeal dated : 28/05/2011
Information sought:
Information regarding details of documents required as legal proof as directed to Jyoti Bondade vide office letter dated 19/08/2010. Reasons for non acceptance of documents submitted alongwith application for family pension on legal proof.
1- I card issued by Election Commission of India.
2- CGHS card is issued by Health Ministry.
3- School leaving certificate, birth date shown in certificate is valid for appointment in Central Government are retirements.
Grounds for the Second Appeal:
No information has been provided by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent Respondent: Absent It is seen from records that the matter has already been decided by the Commission vide appeal No. CIC/LS/A/2011/004092/BS, dated 25/10/2012. The order is perused.
Decision Notice:
As the matter has already been decided the appeal is infructuous. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner Page 1 of 2 November 02nd, 2012 Page 2 of 2