Central Information Commission
Shriramashray Singh vs Department Of Posts on 27 June, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/001198+001199/5448
27 June 2014
Relevant Facts emerging from the Complaint:
Appellant : Mr. Ramshray Singh
Grameen Dak Sevak, Dak Vitrak,
Sakha Dakghar- Bindidih,
Via- Giriyak, District: Nalanda - 803109
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Nawada Division
Nawada - 805110
RTI application filed on : 18/12/2012 & 07/01/2013
PIO replied on : Not mentioned
First appeal filed on : 28/01/2013 & 11/02/2013
First Appellate Authority order : 19/02/2013 & 27/02/2013
Second Appeal received dated : 25/04/2013
Information sought:
File No. CIC/BS/A/2013/001198 The appellant has sought the following information:-
1. Provide copies of memos and data statements post office wise.
2. Whether payments of arrear as per memo and data statement has been made to shakha dakpals. If yes, then provide the amount and if no, till when it will be done.
3. What action will be taken against the responsible person/officer for not amending TRCA as per the work allocation in the shakha dakghar where the data for the year 2005 is more than 100 points?
File No. CIC/BS/A/2013/001199 The appellant through his RTI application in four points had sought the date on which letter sent by registered no. 1851 dated 17/09/2012 reached to the Head Post Office, Nawada. Reasons for non-payment of TRCA+TA for the period from 02/02/2006 to 01/08/2006 and information related to payment of TRCA bills and other related information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Ramshray Singh through VC Page 1 of 2 Respondent: Mr. Deepak Kumar CPIO through VC It is seen from the records that both matters relate to the appellant's TRCA and hence are disposed of by a common order.
The appellant stated that he is being paid wages based on 5 hours work per day whereas his load is much higher and he actually puts in 07 hours of work per day and should be paid accordingly. The CPIO admitted that the work assessment has not been carried out since long, however, the SSPO has recently directed all postal inspectors to make a fresh TRCA assessment and on receipt of the report the working hours will be re-fixed as per extant guidelines. The appellant pleaded that he has been suffering since long and the respondent should expedite the TRCA assessment. The CPIO stated that he will give appropriate directions to the inspectors to complete the work in a time bound manner.
Decision notice:
As assured by the CPIO he should issue appropriate directions to the postal inspectors to complete the TRCA assessment expeditiously in a time bound manner and endorse a copy to the appellant.
The appeals are disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2