Central Information Commission
Arunkumar vs Department Of Posts on 11 November, 2024
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/2023/623175
Arun Kumar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Department of Posts, ... ितवादीगण/Respondents
Tiruvannamalai
Relevant dates emerging from the appeal:
RTI : 13.03.2023 FA : 13.04.2023 SA : 11.05.2023
CPIO : 13.04.2023 FAO : 10.05.2023 Hearing : 05.11.2024
Date of Decision: 08.11.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 13.03.2023 seeking information on the following points:
(i) Please provide information on the working hours of Tanipadi SO from Monday through Friday
(ii) Please provide the cut off time for booking the Registered post at Tanipadi SO from Monday through Friday
(iii) Please provide information on the working hours of Tanipadi SO on Saturday
(iv) Please provide the cut off time for booking the Registered post at Tanipadi SO on Saturday Page 1 of 4
(v) Please provide information on - At what time, the account was closed on Saturday(11-03-2023) at Tanipadi SO - (As per Tanipadi SO - Account closed means - After account closure, it can not be opened again and no posts can be booked after that) , etc./ other related information
2. The CPIO replied vide letter dated 13.04.2023 and the same is reproduced as under:-
i. 08.30 AM to 16.30 PM
ii. 08.30 AM to 14.30 PM
iii. 08.30 AM to 16.30 PM
iv. 08.30 AM to 13.30 PM
v. As per the NHB, RL booked up to 1330 hrs on Saturday. On receipt of bags from
BOs then Bag will be closed and dispatched simultaneously, etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 13.04.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 10.05.2023 stated that:
The reply given by the CPIO & Superintendent of Post Offices, Tiruvannamalai Division, Tiruvannamalai 606 708 to the points 5, 6 & 7 of RTI application dated 13.03.2023 reviewed as under:
For point no 5: The available information was supplied by the CPIO & Superintendent of Post Offices, Tiruvannamalai Division, Tiruvannamalai 606
708. Hence, and upheld. Further, the appellant has sought for a fresh information in his appeal. In this regard, it is intimated that a fresh information cannot be sought in RTI appeal, if any information is required, the appellant may prefer a fresh RTI.
For point no 6: The appellant in his RTI application has sought for the information name, designation, salary, contact details of the full time or temporary staffs working at Tanipadi SO and its branch offices. The CPIO & SPOs, Tiruvannamalai Division had firnished the details of name, designation Page 2 of 4 of the officials /GDS working at Tanipadi S.O and its branch offices and not furnished the salary and contact details of the officials/ GDS working at Tanipadi S.O and its branch offices as the information sought for by the applicant involve with personal information like salary /contact details of the officials/individuals.
Hence, the CPIO had replied that as per section 8(1)(j) of RTI Act 2005, CPIO does not have obligation to supply information which relates to personal information the disclosure of which has no relationship to any public activity or interest or which would cause unwarranted invasion of the privacy of the individuals. The reply of the CPIO is in order as per section 8(1)(j) of RTI Act, 2005.
For point no 7: The RTI applicant had asked for information on all Aadhar related services provided at Tanipadi SO under Tiruvannamalai Division and also on the days and timings when these services can be availed. The CPIO had replied that all Aadhaar services are provided during the working hours of the post office. The reply appears to be ambiguous and does not address the query called for by the applicant. Hence, the CPIO & Superintendent of Post Offices, Tiruvannamalai Division, Tiruvannamalai 606 708 is directed to provide details on services provided under Aadhaar in Tanipadi SO along with the business hours of the Aadhaar counter, also mentioning the days on which the Aadhaar counter is working in the office.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 11.05.2023.
5. The appellant remained absent and on behalf of the respondent Shri R. Rangarajan, Senior Suptd. of Posts, Thirumalai Division, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the appellant had sought additional clarification at the stage of second appeal with respect to point nos Page 3 of 4
(v) and (vi) of the RTI Application, which were not requisitioned in the original RTI application. Further, the salary details of individual officials were not disclosed to the appellant, as per provisions under Section 8 (1) (j) of the RTI Act. However, the cadre- wise and designation-wise remuneration details were already updated at their official website.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application, as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, 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: 08.11.2024 Authenticated true copy Col S S Chhikara (Retd) कनल एस एस िछकारा, ( रटायड) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO O/o Superintendent of Post Offices, Department of Posts, Tiruvannamalai Division, PIN - 606601
2. Arun Kumar Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)