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Soumen Kumar Ghosh vs Department Of Posts on 9 July, 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/2024/120237

Soumen Kumar Ghosh                                               ... अपीलकता/Appellant

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


Relevant dates emerging from the appeal:

RTI : 16.02.2024               FA       : 11.03.2024             SA     : 15.06.2024

CPIO : 06.03.2024              FAO : 09.04.2024                  Hearing : 08.07.2025


Date of Decision: 08.07.2025
                                         CORAM:
                                   Hon'ble Commissioner
                                 _ANANDI RAMALINGAM
                                        ORDER

1. The Appellant filed an RTI application dated 16.02.2024 seeking information on the following points:

1. Current statues of KVP Accounts KVPA/c No. ******8580 KVP A/c No. ******5743 KVP A/c No. ******6362 All are issued from Badu Sub Post Office

2. The CPIO replied vide letter dated 06.03.2024 and the same is reproduced as under :-

"Information exempted under Section 8(1)(j) of RTI Act, 2005."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.03.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 09.04.2024 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 15.06.2024.

5. The appellant appeared for the hearing through video conference and on behalf of the respondent Mr. Saurabh Choudhry, Asst. Superintendent of Posts attended the hearing through video conference.

6. The appellant inter alia submitted that he had sought current status of three Kisan Vikas Patra (hereinafter referred to as KVP) accounts in the name of his deceased mother and the same was denied to him U/s 8(1)(j) of the RTI Act.

7. The respondent while defending their case inter alia submitted that the said three KVP accounts of the appellant's deceased mother had their respective nominees and as per their records the appellant is not a nominee to the accounts in contention. Hence, the information sought by the appellant cannot be given to him as he is a third party to the said KVP accounts and the same is exempted 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 had rightly claimed exemption U/s 8(1)(j) of RTI Act as the information sought by the appellant falls under third party information. In addition, the written submission of the CPIO dated 23.06.2025 substantiating the above stand is taken on record. In view of the above, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 08.07.2025 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 The Post Offices, Supdt., & CPIO, Department Of Posts, Barasat Division, Jessore Road, Shibananda Pally, Barasat, Kolkata-700124 2 Soumen Kumar Ghosh Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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