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R. Kameswara Babu vs Department Of Posts on 28 January, 2025

                                      के ीय सूचना आयोग
                              Central Information Commission
                                   बाबा गं गनाथ माग,मुिनरका
                               Baba Gangnath Marg, Munirka
                                 नई िद   ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/POSTS/A/2023/147173

 R. Kameswara Babu                                               ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
 CPIO:
 Department of Posts,
 Tenali                                                      ... ितवादीगण/Respondent

Relevant dates emerging from the appeal:

 RTI : 29.08.2023                FA      : 06.10.2023            SA     : 01.12.2023

 CPIO : 27.09.2023               FAO : 06.11.2023                Hearing : 17.01.2025


Date of Decision: 28.01.2025
                                          CORAM:
                                    Hon'ble Commissioner
                                  _ANANDI RAMALINGAM
                                         ORDER

1. The Appellant filed an RTI application dated 29.08.2023 seeking information on the following points:

A. "The authority under which an official of your office was permitted to attend the DCF Guntur, though the case No.128/2019 was entrusted to an advocate, (on account of TA & Batta) B. Total amount paid to the official (Sri T. V. Raghavaiah, ASP (Hq) for attending DCF Guntur (8) days as per the rules of Postal Dept."

2. The CPIO, Tenali replied vide letter dated 27.09.2023 to para B of the RTI Application, copy of which is not on record but contents of which is reproduced here from the First Appeal memo:

"Compilation of the information sought would result in disproportionate diversion of the resources. Hence information sought cannot be supplied."

3. Dissatisfied with the response received from the CPIO, Tenali on para B of the RTI Application, the Appellant filed a First Appeal dated 06.10.2023. The FAA vide order dated 06.11.2023 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 01.12.2023.

5. The Appellant remained absent during the hearing and on behalf of the Respondent, U Yelamandaiah, SP & CPIO attended the hearing through video conference.

6. The Respondent relied on the written submissions filed prior to the hearing on 11.01.2025 stating as under:

"In this connection, it is respectfully submitted that the appellant is requesting to provide the information of total amount paid to a particular official for attending DCF Guntur for Eight (8) days. But the appellant has not specified the exact dates for which he is requesting the information. Hence, the information sought by the appellant is not clear and could not be supplied. Further, the appellant is requesting to provide information relating to a particular public servant i.e Sri T.V.Raghavaiah, ASP (Hq) which comes under third party information. The petitioner in the instant case has not made a bona fide public interest in seeking information, the disclosure of such information would cause unwarranted invasion of privacy of the individual under Section 8(1)(j) of the RTI Act. Furthermore, no specific records will be maintained to watch the amounts paid to a particular official for attending a particular court case. The information will be scattered in different files and the CPIO is not supposed to compile the information and hence the information requested by the appellant could not be provided.

It is also humbly submitted that the applicant/complainant Sri R. Kameswara Babu was expired on 16.08.2024 and the death certificate of the complainant/appellant is enclosed here with."

7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the CPIO replied to para B of the instant RTI Application as per the provisions of the RTI Act. The CPIO has further aptly introduced the exemption of Section 8(1)(j) of the RTI Act as well since the information sought for is squarely the personal information of a third party. In view of this and considering the submissions of the CPIO dated 11.01.2025, the Commission closes the instant case.

8. The Appeal is disposed of accordingly.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.01.2025 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1. The CPIO O/o. The Superintendent of Post Offices, Supdt., & CPIO, Department Of Posts, Tenali Division, Tenali-522201

2. R. Kameswara Babu Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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