Central Information Commission
Mr.Lancy Austin Pais vs Ministry Of Communications And ... on 19 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/2012/002035/4160
19 December 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Lancy Austin Pais
S/o Leo N. Pais,
Guddethota Nagori,
Kankanady,
Mangalore - 575002
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Mangalore Division,
Mangalore - 575002
RTI application filed on : 19/11/2011
PIO replied on : 02/12/2011
First appeal filed on : --------------
First Appellate Authority order : 11/01/2012
Second Appeal received on : 27/11/2012
Information sought:
This is with reference to reply given by the SSPOs Mangalore Division vide letter no.P1/NSC/Dlgs/10-11/MR-2 dated 16/11/2011 regarding disposal of NSCs purchased at Mangalore Collectorate and Hampankatta Post Office. Information is required about the cheque issued to the holder.
1- Name of the Bank, cheque number.
Or 2- To which account number the cheque is realized.
Grounds for the Second Appeal:
The CPIO has not given the desired information.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Lancy Austin Pais through VC Respondent: Mr. Joseph Rodrique CPIO's representative through VC The appellant stated that as per the bank letter dated 28/10/2011 three NSCs of Rs.100/- each were encashed from the post office on 20/10/2007 and he wants copy of the vouchers. The CPIO's representative stated that the vouchers are held by the postal audit office and he will have to procure the documents from them and hence some time may be permitted.Page 1 of 2
Decision notice:
The CPIO should provide copy(s) of the vouchers as aforesaid to the appellant within 45 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(A.K.Jha) Deputy Secretary and Deputy Registrar Page 2 of 2