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Central Information Commission

Bidhan Chandra Das vs Department Of Posts on 2 August, 2017

                   CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)

              Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
                             Central Information Commissioner


                             CIC/BS/C/2015/000250

              Bidhan Chandra Das v. PIO, Department of Posts

               RTI                    :        22.09.2015
               FAO                    :        Nil
               Second Appeal          :        16.12.2015
               Hearing                :        18.07.2017
               Complainant            :        Absent
               Public Authority       :        Shri Bose Debavrat, Asst. Director (CO)
                                               Shri Mandal, Asst. Supdt of Posts
               Decided On             :        02.08.2017

                                      FINAL ORDER
FACTS:

1. The appellant sought information regarding the disposal status of the appellant's letter as SSPO's of South Hooghly division vide no: G- 1/mail/exam/Spl Mail Arrg. Dated 31.08.2015 at the respondent's office and certified copies of all relevant records including note sheets; copy of records containing arrangement made in the post of SSPO's, South Hooghly division in the leave/ deputation vacancy of permanent incumbent from 31.12.2014- 20.01.2015 along with the copes of the supporting rules; copy of transfer order of Sri Bidhan Acharjee from the post of ADPS-III, SB regn and cancellation of this transfer order; note sheets regarding this matter maintained by the RO, CO; copy of orders/rules that ordered the appellant to officiate as SSPO, SH division at the GP of Rs. 5400 despite a promotion; quantum of pending works accumulated at the divisional office of South Hooghly division wef 04.09.2015; copy of IR/VR recorded by the Ch. PMG/PMG/DPS/officers of the RO or CO who visited the place of incident or South Hooghly division on 27.08.2015 or 28.08.2015 in connection with missing of TET materials along with roll of Ch. PMG, PMG, DPS, HQ/ Regn, APMG, DPS, AD's, ASPO's, RO's and CO's for the period of contact; copy of departmental rules that allow Sri Jhantu Rout , ADPS (INV) of CO to examine the appellant and obtain a written statemt on 29.08.2015; copy of minutes of transfer and placement committee in connection with the appellant's recent transfer and reversion to PS Gr. B and copy of CIC/BS/C/2015/000250 Page 1 relevant documents on the basis of which this decision was made; disposal status of my letter as Sr. postmaster, Barrackpore HO vide No. H-1/PM- Con/2012-13 dated 02.07.2012; disposal status of appellant;s letter as DDPO(aacounts), Kolkata GPO dated 17.01.2014 addressed to the DPS (HQ) of CO. CPIO replied on 06.11.2015 stating that they could not furnish the information sought for as it was not available in their department. The appellant did not approach the FAA. Being dissatisfied, the appellant has approached the Commission.

Decision :

2. The officers representing the respondent authority submitted that the information was sent to the Circle Office, who then forwarded the same to the complainant on 16.05.2017. The Commission finds sufficient information was provided to the appellant and finds no reason to interfere in this matter.

Disposed of.

SD/-

(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Copy of decision given to the parties free of cost.

Addresses of the parties:

1. The CPIO under RTI, Department of Posts, O/o Sr. Supdt of Post Office, South Hooghly Division, Sampore-712201, WB.
2. The Chief Postmaster General, West Bengal Circle, Kolkata, West Bengal-712201.
3. Bidhan Chandra Das, CIC/BS/C/2015/000250 Page 2