Central Information Commission
Smt.B Manjula vs Ministry Of Communications And ... on 21 January, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/DS/A/2010/001146/LS
Appellant : Ms B Manjula
Public Authority : Department of Posts, Chennai
Date of Hearing : 21.1.2011
Date of Decision : 21.1.2011
FACTS :
The matter is heard through video conferencing today dated 21 January 2011. Appellant not present. The Department is represented by Shri J.T. Venketashwaralu, Director Postal, Services, Chennai
2. It is noticed that vide RTI application dated 16.12.2009, the appellant had requested for information about giving appointment to her husband on compassionate grounds consequent upon the death of her husband's father. During the hearing, the Director submits that appointment to the appellant's husband was given on 1.9.2010.
3. In the premises, the appeal has become infructuous and is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Deputy Registrar Address of parties :-
1. Shri J.T. Venketasharallu Director Postal Service, O/o Chief Postmaster General, Tamilnadu Circle, Chennai-600002
2. Smt B Manjula W/o Shri P Balaraman, No 3, Dhasappa Lane, Subbaraya Street, Rasipuram-637408