Central Information Commission
Mr.G.Krishnamurthy vs Dept. Of Post, Tiruvannamalai on 30 March, 2009
Central Information Commission
CIC/AD/A/09/00201
Dated March 30, 2009
Name of the Applicant : Mr.G.Krishnamurthy
Name of the Public Authority : Dept. of Post, Tiruvannamalai
Background
1. The Applicant filed an RTI application dt.10.9.08 with the CPIO, DoP, Thiruvannamalai. He requested for information against 19 points with regard to his suspension. The CPIO replied on 9.10.08 furnishing point wise information. Not satisfied with the reply, the Applicant filed an appeal dt.29.9.08 with the Appellate Authority. The Appellate Authority replied on 19.11.08 stating that according to the report of CPIO, Tiruvannamalai Division, the application dated 10.9.08 from the Applicant was received at the Divisional office on 11.9.08 and a reply was sent to the Applicant on 9.10.08, within the time limit prescribed under the RTI Act. Since the application dated 10.9.08 has been disposed off by the CPIO on 9.10.08, the appeal is in fructuous. Not satisfied with the reply, the Applicant filed a second appeal dt.13.1.09 before the CIC stating that he wants information against 4 points:
a) the reason for which subsistence allowance was not enhanced from 50% to 100%; b) for how long the suspended official will get 50% subsistence allowance; c) whether the SPOs has the power to take decision independently to re-instate the suspended official and d) he wanted to inspect the records for (i) all decision of all reviews of suspension and subsistence allowance (ii) all instructions from Regional Office and (iii) all written/electronic documents etc. sent by SPOs to Regional Office.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for March 30, 2009.
3. Both the Appellant and the Respondents were absent at the hearing. Decision
4. The Commission directs the CPIO to provide information against Points (a),
(b) and (c) of the second appeal and with regard to Point (d), allow inspection of files/documents by the Applicant and to provide him with certified copies of the information he requires. All information is to be provided to the Applicant within 15 days of receipt of this Order.
5. The appeal is disposed off.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(K.G.Nair) Designated Officer Cc:
1. Mr.G.Krishnamurthy S/o Shri D.Govindasamy Aarudraapattu (Colony) Paviththiram (via) Tiruvannamalai Taluk & Dist. 608 806
2. The CPIO & Superintendent of Post Offices Department of Post Tiruvannamalai Division Tiruvannamalai 606 601
3. Mr.C.S.P.Kumar The Appellate Authority & Director Postal Services O/o Post Master General Chennai City Region Chennai 600 002
4. Officer in charge, NIC
5. Press E Group, CIC