Central Information Commission
Shiromani Panwar vs Department Of Posts on 28 May, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No.CIC/POSTS/A/2024/115001+
CIC/POSTS/A/2024/111592+
CIC/POSTS/A/2024/111074
Shiromani Panwar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Post,
Mandsaur, MP ... ितवादीगण/Respondent
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 115001 27.12.2023 19.01.2024 09.02.2024 26.02.2024 03.04.2024
2. 111592 30.12.2023 19.01.2024 12.02.2024 26.02.2024 03.04.2024
3. 111074 27.12.2023 12.01.2024 29.01.2024 16.02.2024 02.04.2024
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 07.05.2025
Date of Decision: 28.05.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Page 1 of 8
Second Appeal No. CIC/POSTS/A/2024/115001
1. The Appellant filed an RTI application dated 27.12.2023 seeking information on the following points:
1. संभागीय कायालय मंदसौर की फाईल ं . एफ4-3/01/िशरोमणी/21-22 िदनांक 10/11/2023 से डील ए करण की म ल कायालय म ा िदनां क सूिचत की जावे।
2. उ करण म आरोपी कमचारी त ालीन शाखा डाकपाल खेताखेड़ा (सीतामऊ) ी ऋिषकेश बैरागी वतमान एम.टी.एस. मंदसौर िसटी के िव ा कायवाही की गई, उसका िववरण तथा पा रत द ादे श यिद कोई है तो उसकी अिभ मािणत छाया ित दाय की जावे।
3. उ करण म बचत बक खाता सं ा *******5373 की लेजर बैलस के अनुसार डु ीकेट पासबुक जारी करने के आदे श म ल कायालय से जारी िकए गए हो तो उस आदे श की अिभ मािणत ितिलिप दान करने का क करे ।
4. उ करण म उ िमसल म िजतनी कायालयीन नोट शीट ार से लेकर आज तक िलखी गई हो एवं उन कायालयीन ितयां नोटशीट पर स म अिधकारी ने जो आदे श पा रत िकए हो उस सिहत सभी की अिभ मािणत छाया ितयां दाय करने का क कर।
5. करण उधत होने की िदनांक से द दाय िदनांक तक िकन-िकन मेलओ रसीअर / िनरी क / सहायक अधी क / अधी क ारा िनरी ण िकए गए उन सभी की िदनांक और आई.आर./बी.आर. रपट सिहत की अिभ मािणत छाया ितयां दाय करने का क कर।
Page 2 of 8 1.1. The CPIO replied vide letter dated19.01.2024 and the same is reproduced as under
:-
Point No. 1: ागत फाईल अनुशासना क कायवाही से संबंिधत है, जो म ल
कायालय म कही से ा नहीं ई है ।
Point No. 2 & 3: िब दु मांक 2 एवं 3 म चाही गयी जानकारी 4 पृ ों म उपल है।
अतः िनयमानुसार रािश .8/- जमा करने हे तु िलखा जा सकता है।
Point No. 4: चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 (1) (ज) की तहत नहीं दी जा सकती है।
Point No. 5: चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 (1) (ज) की तहत नहीं दी जा सकती है।
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 09.02.2024. The FAA vide order dated 26.02.2024 upheld the reply given by the CPIO.
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.04.2024.
Second Appeal No. CIC/POSTS/A/2024/111592
2. The Appellant filed an RTI application dated 30.12.2023 seeking information on the following points:
1. उ खाते म (बचत बक खाता . *******5373) दु िविनयोिजत की गई रािश पये 4000/- मु आरोपी से मय पेनल ाज के कब जमा करवाई गई उसका िववरण दान कर।
2. उ खाते म दु िविनयोिजत रािश पये 4000/- के Restoation Section म ल कायालय से कब जारी की गई एवं Restoation Section ा होने पर दु िविनयोिजत रािश पये 4000/- िकस िदनांक को डाकघर म जमा ई कृपया अवगत कराव। Page 3 of 8
3. उ Restoation Section की अिभ मािणत छाया ित दान करने का क कर।
4. उ करण म ार क जां च रपोट की अिभ मािणत छाया ित दान करने का क कर।
5. यह करण काश म कब एवं कैसे आया उसका िववरण अवगत कराने का क करे ।
..., etc./ other related information 2.1. The CPIO replied vide letter dated 19.01.2024 and the same is reproduced as under :-
1. िदनां क 18.12.2021को जमा कराये गये है ।
2. चाही गयी जानकारी उपल नहीं है ।
3. चाही गयी जानकारी उपल नहीं है ।
4. चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 (1) (ज) की तहत नहीं दी जा सकती है ।
5. चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 (1) (ज) की तहत नही दी जा सकती है ।
Etc. 2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.02.2024. The FAA vide order dated 26.02.2024 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.04.2024.
Second Appeal No. CIC/POSTS/A/2024/111074
3. The Appellant filed an RTI application dated 27.12.2023 seeking information on the following points:
1. म ल कायालय िमसल मांक एफ 4-3/ िशरोमणी / 2023-24 म उपल उस कायलयीन नोट शीट की अिभ मािणत ितिलिप िजसम आवेिदका के िव के ीय Page 4 of 8 िसिवल सेवा (वग करण, िनयं ण एवं अपील) िनयमावली 1965 के िनयम 14 के अ गत अनुशासना क कायवाही करने के आदे श स म ािधकारी ारा िदए गए है।
2. म ल कायालय िमसल मांक सी.आर. / िविवध प ा./ मंदसौर .डा. / 2022-23 म उपल उस कायालयीन नोट शीट की छाया ित िजसम स म ािधकारी ारा आवेिदका से पये 50620/- जमा करने के आदे श िदए गए है।
3. उ चरण दो म किथत करण म आवेिदका से वसूली का ा ितशत रहा है एवं द ाज की रािश िकतनी है यह अवगत कराने की कृपा कर। 3.1. The CPIO replied vide letter dated12.01.2024 and the same is reproduced as under:-
1. चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 18 (1) (ज) की तहत नहीं दी जा सकती है ।
2. चाही गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 (1) (ज) की तहत नहीं दी जा सकती है ।
3. 40 ितशत एवं .5020/-
3.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.01.2024. The FAA vide order dated 16.02.2024 upheld the reply given by the CPIO.
3.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.04.2024.
Hearing proceedings & Decision:
4. The appellant's representative and on behalf of the respondent Jagdish Prasad, Superintendent of Post Offices, attended the hearing through audio conference.
5. The appellant's representative inter alia submitted in the case CIC/POSTS/A/2024/115001, that the information provided in response to point 1 was incorrect, while the denial of points 4 and 5 was inadequately justified. In Page 5 of 8 CIC/POSTS/A/2024/111592, the response from the CPIO to all his queries was deemed unsatisfactory and lacking proper grounds for denial. Furthermore, in CIC/POSTS/A/2024/111074, the appellant's representative contended that the information sought under points 1 and 2 was inappropriately denied by invoking Section 8(1)(h) of the RTI Act. Accordingly, he submitted that the CPIO be directed to furnish the complete and correct information as sought by the appellant in all three cases.
6. The respondent while defending their cases inter alia submitted that in CIC/POSTS/A/2024/115001, a factual response was furnished to point 1. It was further clarified that the date of receipt of the file could not be provided, as the file pertained to a departmental inquiry and was not received from an external source. Regarding points 4 and 5, the information relating to an embezzlement case involving the appellant was initially denied under Section 8(1)(h) of the RTI Act, as the investigation was ongoing at the time of filing the RTI application. The same ground of pending investigation was reiterated in CIC/POSTS/A/2024/111592 for the denial of information under Section 8(1)(h). However, the respondent acknowledged that the investigation has since concluded, and the relevant information can now be disclosed.
In CIC/POSTS/A/2024/111074, the respondent cited the pendency of an ongoing investigation involving the appellant for denial of information sought in points 1 and 2 of the RTI application.
7. The Commission after adverting to the facts and circumstances of the cases, hearing both parties and perusal of records, observes that the responses furnished by the respondent to all the RTI applications were, at the time, appropriate. However, in view of the respondent's submission during the hearing that the investigation related to the subject matter of appeals CIC/POSTS/A/2024/115001 and CIC/POSTS/A/2024/111592 has since concluded, the information sought in these cases is now liable to be disclosed. The Commission, therefore, directs the respondent to provide the information sought--
In points 4 and 5 of the RTI application in CIC/POSTS/A/2024/115001, and Page 6 of 8 In points 4, 5, and 6 of the RTI application in CIC/POSTS/A/2024/111592, strictly in accordance with the provisions of the RTI Act.
With respect to CIC/POSTS/A/2024/111074, the Commission notes that the information sought pertains to the appellant herself and that the respondent, during the hearing, agreed to furnish the same. Accordingly, the respondent is directed to provide the requested information sought in points 1 and 2 of the said application. While furnishing the information in all three cases, the respondent shall ensure that any personal details such as names, signatures, etc. of other individuals, officials, if any, is redacted in accordance with Section 10 of the Act. The above directions shall be complied with within 15 days from the date of receipt of this order, under intimation to the Commission.
The Commission finds the remaining responses furnished by the respondent to be appropriate and in accordance with the RTI Act. In view of the above observations and directions, the appeals are disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचनाआयु ) िदनांक/Date: 28.05.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उपपंजीयक) 011-26180514 Page 7 of 8 Addresses of the parties:
1. The CPIO O/o. The Superintedent Of Post Offices, Supdt., & CPIO, Department Of Posts, Mandsaur Division, Mandsaur, M. P. - 458001 2 Shiromani Panwar Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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