Central Information Commission
Urmila Devi vs Department Of Posts on 24 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/POSTS/A/2024/102949
Urmila Devi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department
Of Posts, Mainpuri ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 13.09.2023 FA : 25.09.2023 SA : 04.11.2023
CPIO : 19.09.2023 FAO : 31.10.2023 Hearing : 19.06.2025
Date of Decision: 23.06.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 13.09.2023 seeking information on the following points:
1. "डाकघर िशकोहाबाद एलएसजी कायालय खुलने का समय, उपडाकपाल एवं बाबुओं को ूटी पर आने का समय एवं काउ र पर जनता का काय शु करने का समय
2. िदनेश कुमार एम०डी० वीट नं0 07 का ूटी समय िकतने घ े है व ातः कायालय म आने का समय एवं ूटी समा का समय तथा डाक िवतरण हे तु िडलीवरी िमलने का समय व डाक िवतरण के िलए िडलीवरी आउट का समय व कायालय म डाक चढाने के Page 1 of 4 िलए िनधा रत समय एवं डाक वापसी के िलए कायालय म िनधा रत समय अवगत कराय।
3. िदनेश कुमार जीडीएस एम०डी० से टाउन की डाक का िवतरण कराया जा सकता है िक नहीं यिद कराया जा सकता है , तो िकतने िकलोमीटर दू री एवं स ूण ूटी म गली, मोह ा, गाँ व एवं डोर टू डोर म लगने वाला समय अवगत कराये।
4. िदनेश कुमार एम०डी० वीट नं0 07 के पास िकतने गाँव डाक िवतरण के िलए ह।
िकतनी दू री पर ह। िकतनी गिलयों एवं आबादी है। िकतने िकलोमीटर तक डोर टू डोर साइिकल/पैदल डाक िवतरण के िलए ितिकलोमीटर दू री का समय एवं डोर टू डोर डाक िवतरण करने का समय अवगत कराय।
5. हाईवे बनने के कारण कट काफी दू री पर होने पर उनकी सम ा का हाईवे के दोनों तरफ डाक िवतरण का ा समाधान िकया गया, अवगत कराय।..." etc.
2. The CPIO replied vide letter dated 19.09.2023 and the same is reproduced as under :-
"1-14: चूंिक आपके ारा आपके पित ी िदनेश कुमार पुट ऑफ ूटी के संबंध म िशकायत इस कायालय म ेिषत की जा चुकी है। साथ ही आपके प ी िदनेश कुमार के िव िव िवभागीय जां च चल रही है । अतः इस संबंध म आपको िकसी कार की सूचना दान नहीं की जा सकती।"
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.09.2023. The FAA vide order dated 31.10.2023 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 04.11.2023.
Page 2 of 45. The Appellant was present during the hearing through video conference and on behalf of the Respondent, Himalya Singh, CI & Rep. of CPIO attended the hearing through video conference.
6. The Appellant stated that she is aggrieved with the denial of the information by the CPIO. It was further argued that the disciplinary case being referred to by the CPIO should not have any bearing on what has been sought for in the RTI Application.
7. The Respondent reiterated the reply provided to the Appellant and was unable to appreciate the questions raised by the Commission asking to specify what exemption of the RTI Act is being invoked to deny the information.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the denial of the information by the CPIO is rather arbitrary in nature and the failure of the CPIO to justify the denial of the information as per the applicable exemptions of Section 8 of the RTI Act raises a reasonable doubt that the denial of the information is seemingly deliberate. While it is pertinent to note that most of the queries raised by the Appellant are in the form of a questionnaire and not strictly conforming to Section 2(f) of the RTI Act, it was imperative for the CPIO to have diligently perused the RTI queries and replied as per the availability of the information.
Now, therefore, the CPIO is directed to provide a proper point-wise reply to the Appellant incorporating the available information on each of the points and state unavailability, categorically wherever applicable. The said information shall be provided free of cost to the Appellant within 15 days of the receipt of this order under due intimation to the Commission.
Further, the CPIO is directed to send a written submission to show-cause as to why action should not be initiated against him under Section 20 of the RTI Act for the prima-facie deliberate refusal to provide the information causing a grave violation of the provisions of the RTI Act. The written submissions of the CPIO Page 3 of 4 shall duly reach the Commission within 15 days of the receipt of this order, failing which, stringent action may be initiated in the matter.
9. The Appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी राम लंगम) Information Commissioner (सूचना आयु ) दनांक/Date: 23.06.2025 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 Post Offices, CPIO, Department Of Posts, Mainpuri Division, Distt
-Mainpuri, UP-205001 2 Urmila Devi Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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