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Devendra Kumar Jain vs Department Of Posts on 20 August, 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/2024/114117

Devender Kumar Jain                                             ... अपीलकता/Appellant

                                       VERSUS
                                        बनाम
CPIO: Department of Post,
Guna, MP                                                  ... ितवादीगण/Respondents

Relevant dates emerging from the appeal:

RTI : 31.10.2023               FA      : 07.03.2024             SA     : 06.05.2024

CPIO : 26.02.2024              FAO : 03.04.2024                 Hearing : 06.08.2025


Date of Decision:19.08.2025
                                        CORAM:
                                  Hon'ble Commissioner
                                _ANANDI RAMALINGAM
                                       ORDER

1. The Appellant filed an RTI application dated 31.10.2023 seeking information on the following points:

1. अधी क डाकघर गुना ारा थाना भारी खिनयांधाना को िलखा प मांक L/Misc/Corr/2021-22 गुना िदनांक 23.06.2023 म संल 29 पृ रपोट के द ावेज।

2. The CPIO replied vide letter dated 26.02.2024 and the same is reproduced as under :-

"चाही गई जानकारी िशकायत म जारी जां च से संबंिधत है। अतः सूचना के अिधकार अिधिनयम 2005 के िनयम 8 1 (ज) के तहत जानकारी दाय नहीं की जा सकती है ।"

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.03.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 03.04.2024 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 06.05.2024.

5. The appellant appeared through video conference and on behalf of the respondent Mr. Om Prakash, Superintendent of Post Offices attended the hearing through video conference.

6. The appellant inter alia submitted that there is a pending FIR against him and he sought information on letter written by superintendent of post office to the Investigating Officer of Police Station but, the respondent denied to give the same.

7. The respondent while defending their case inter alia submitted that the RTI application dated 31.10.2024 of the appellant was received in their office on 29.01.2024 and documents sought by the appellant contain details of another person with same name Devender Jain and hence, they denied information to the appellant U/s 8(1)(j) of RTI Act.

8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO did not give an appropriate reply to the appellant. Since the documents sought by the appellant pertains to the appellant along with some other persons details, the CPIO is directed to give a revised reply incorporating information sought by the appellant by hiding/masking the details of the third party in the said documents within 15 days of receipt of this order under intimation to the Commission. Accordingly, the appeal is disposed of.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 19.08.2025 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 Superintendent Of Post Offices, CPIO, Department Of Posts, Guna Division, Distt-Guna, M. P.-473001 2 Devender Kumar Jain Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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