Central Information Commission
Mr.Ashok Pande vs Department Of Posts on 1 December, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001911/4046
02 December 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ashok J. Pande
House no. 192, Katrap,
Post: Kulgaon,
Badlapur-421503 ,Maharashtra
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Thane Central Division,
Thane- 400601, Maharashtra
RTI application filed on : 01/06/2012
PIO replied on : 04/07/2012
First appeal filed on : 16/07/2012
First Appellate Authority order : 00/08/2012
Second Appeal received on : 20/11/2012
Information sought:
The appellant had purchased a Kisan Vikas Patra no. 39CD.777766 dated 10-07-2004 Regd.no.10993. He had asked for the details about the agent through whom this KVP was purchased, reasons that why maturity time increased from 51/2 to 8.7years, record that showing on what date this post office received 2003 year amendment of Govt. Finance through Thane Post Office, etc...
Grounds for the Second Appeal:
The PIO has not given satisfactory information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Ashok J. Pande though VC Respondent: Mr. Vikas Rane CPIO's representative through VC The appellant stated that he had purchased a KVP from the post office on 10/7/2004 and as per the instrument the same should have matured with double the value in 5½ years but later the postal authorities unilaterally increased the maturity period to 8.7 years thus breaching the terms of issue and he wants to know the reasons. The CPIO's representative stated that vide notification dated 1/3/2003 the GOI had increased the maturity period of the KVP to 8.7 years and through oversight the appellant was issued the instrument from the old stocks but without stamping the revised maturity period and he is willing to show all the relevant records to him. The appellant alleged that the post master made illegal notings increasing the maturity period of the KVP after 5½ years. The CPIO's representative stated that all the relevant information, as available on record, has been provided and if the appellant has any further grievance he has to Page 1 of 2 agitate the matter before the appropriate forum and not under the RTI Act. He added that the appellant has already accepted the payment of the KVP on maturity.
Decision notice:
The RTI Act is not the proper law for redressal of grievances/disputes and there are other appropriate forum(s) for resolving such matters.
The information has been provided.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(A.K.Jha) Deputy Secretary and Deputy Registrar Page 2 of 2