Central Information Commission
Swapan Kumar Baguli vs Department Of Posts on 26 June, 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/2024/109701
Swapan Kumar Baguli ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department Of Posts,
Medinipur, W. B. ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 30.10.2023 FA : 04.12.2023 SA : 22.03.2024
CPIO : 22.11.2023 FAO : 01.01.2024 Hearing : 24.06.2025
Date of Decision: 26.06.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 30.10.2023 seeking information on the following points:
1. What is the computerised A/C No. of MIS No. (Monthly Income Scheme) -
1080327 & MIS No. 1080328 exist in Menkapur Post Office under your Control?
2. What is the account holder's name of these two accounts?
3. What is the amounts exist in the two accounts? (please state separately).
Page 1 of 32. The CPIO replied vide letter dated 22.11.2023 and the same is reproduced as under :-
"As per Section 11, the information sought for is related to Third party information. Henceforth, the required Information can't be disclosed."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.12.2023. The FAA vide order dated 01.01.2024 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 22.03.2024.
5. The appellant attended the hearing through video conference, whereas no one appeared on behalf of the respondent.
6. The appellant reiterated the contents of his RTI application dated 30.10.2023 and submitted that the requested information relating to the Monthly Income Scheme accounts of his deceased father--of whom he is the legal heir--was inappropriately denied by the CPIO on the ground that it constitutes third-party information.
7. The Commission after adverting to the facts and circumstances of the case, hearing the appellant and perusal of records, observes that the denial of information by the respondent on the grounds of it being third-party information is justified. However, in light of the appellant's assertion that he is the legal heir of the account holder, the Commission hereby directs the appellant to submit a valid legal heir certificate to the respondent within 7 days of receipt of this order. Upon receipt of the said document, the respondent is directed to verify its authenticity in accordance with the applicable rules and furnish a revised response to the appellant's RTI application within 15 days thereafter, under intimation to the Commission.
Furthermore, taking note of the respondent's absence during the hearing, the Commission directs the CPIO to furnish a written explanation for his non-appearance. The said explanation of the CPIO shall be sent to the Commission both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add within 15 days of Page 2 of 3 the receipt of this order. In view of the foregoing directions, 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: 26.06.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO O/o. The Senior Superintendent Of Post Offices, CPIO, Department Of Posts, Contai Division, Contai, Distt-Purba Medinipur, W. B. -721401 2 Swapan Kumar Baguli Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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