Central Information Commission
Mrshiv Prasad Saha vs Department Of Posts on 20 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000678/10380
20 May 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Shiv Prasad Saha,
Through R Ranjan( Advocate),
Table No - 24,
Jharkhand High Court,
Doranda, Ranchi - 834002
Respondent : CPIO / Sr. Superintendent of Post Offices
Department of Post,
O/o the Sr. Superintendent of Post Offices,
Dumka Postal Division,
Dumka
: Postal Inspector
Department of Post,
O/o the Postal Inspector,
Jamtara Postal Division,
Jamtara - 815351
RTI application filed on : 05/08/2014
PIO replied on : 07/08/2014 (forwarding letter)
First appeal filed on : 23/01/2015
First Appellate Authority order : 13/03/2015
Second Appeal dated : 30/03/2015
Information sought:
The appellant has sought the information about the appointment of Smt. Rita Devi. He wants the copy of the order of Ranchi High Court on which basis Smt. Rita Devi was appointed. What was the minimum qualification required and date of birth of Smt. Rita Devi for the appointment. The appellant has also sought the copies of all certificates submitted by Smt. Rita Devi at the time of appointment. He has sought the details of her salary and the post on which she is working. He has sought the details of the bank statement and bank draft through which the payment of salary, arrear, life insurance, gratuity, earned leave and other dues were paid to her. Whether Smt. Rita Devi is widow or married at present and what was her marital status before the job. Provide the details of her movable and immovable assets of Smt. Rita Devi. Whether the service book of Smt. Rita Devi has been created or not. What is her present family situation, provide details of her family members. What are the rulings related to her appointment on compassionate ground and other related information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.Page 1 of 2
Relevant Facts emerging during Hearing: The following were present Appellant: Absent Respondent: Mr. Satyakam CPIO through TC M: 09431297460 The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO stated that the information sought by the appellant in his RTI application dated 05/08/2014 was provided vide letter dated 27/02/2015 and again on 16/05/2016 after receipt of the Commission's notice for this hearing.
Decision notice:
The CPIO has submitted that the information requested by the appellant was provided vide letter dated 27/02/2015 and again on 16/05/2016. The appellant has not availed the opportunity to appear before the Commission to canvass his case/contest the CPIO's submissions. In the above circumstances we are unable to provide any relief.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2