Central Information Commission
Mrs P Pathak vs Department Of Posts on 16 November, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002560/9002
16 November 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. S.P. Pathak
179 Gopal Nagar,
Kanpur - 11
Respondent : CPIO/ Sr. Supdt. Post offices,
Department of Posts,
O/o the Supdt. of Post offices,
Kanpur City Division,
Kanpur - 208001
RTI application filed on : 06/01/2014
PIO replied on : 03/02/2014
First appeal filed on : 07/02/2014
First Appellate Authority order : 21/03/2014
Second Appeal dated : 22/10/2014
Information sought:
The appellant has sought the information pertaining to the work load of the Ramaipur Post office and admissible TRCA to the incumbent:-
1. Intimate the work load of the BPM Ramaipur as per norms fixed by the Department of Posts.
2. Intimate the working Hours of the said BO Ramaipur i.e. business hours.
3. Supply the copy of the extract of the IR of the BO Ramaipur inspection carried out in the current years covering the working hours etc.
4. Supply the extract page of the copy of the sanction memo under which admissible TRCA of the said BO Ramaipur has been fixed under the Department of Posts Norms issued currently.
5. Whether incumbent appointed on the Post of BPM Ramaipur currently recruited directly or appointed by surplus staff of the K(C) Postal Division.
6. If the reply of the item no. 5 is directly recruited from open market supply the copy of the advertisement,
7. If the reply of the item No. 5 is engaged, from surplus staff, intimate whether appointed incumbent's TRCA will be protected or as per work load of the aforesaid BO in question.
8. Intimate the TRCA admissible draw and disbursed to the currently appointed GDS BOM Ramaipur in the following table Sl. No. Month/year TRCA draw Whether draw TRCA is+ or - wrt to his permanent recruited post 1 6/2011 to 01/2012 02/2012 to 12/2013 Page 1 of 2
9. Intimate whether TRCA in surplus staff engagement is protected or not wrt to his permanent recruited GDS post under the provision of the Department Posts instruction/Judiciary announcement time to time.
10. Whether representation dated 13/03/2012, 07/06/2013 & 09/11/2013 of the incumbent of the BOM Ramaipur have been received at your office or Not. Reply in yes or No.
11. If the reply of item no. 11 is positive intimate, whether said representation have been considered or disposed of in dustbin.
12. If the reply of the item no. 12 is positive, intimate the decision taken on such representations.
13. If aforesaid representation has been decided, intimate the order passed by the competent authority of law.
14. If said representation has not decided, intimate the name of authority to whom, has been forwarded to do need full action as per instruction of the Department of Posts.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. S.P. Pathak through VC Respondent: Mr. Rajendra Prasad, CPIO through VC The appellant stated that Shri Shashi Kumar Dwivedi is working as BPM Ramaipur BPO and despite office order dated 05/02/2010 (which protects his pay for 05 hours) he is being paid TRCA for only 3 ½ hours. He requested for the relevant file notings vide which the workload of Ramaipur BPO was assessed and the action taken on Shri Dwivedi's representations. He also requested that Shri Dwivedi's matter should be placed before the competent authority alongwith office order dated 05/02/2010 and the decision conveyed to him. The CPIO agreed.
Decision notice:
As agreed by CPIO he should supply the workload assessment sheet of Ramaipur BPO alongwith the relevant file notings relating to Shri Dwivedi's representations to the appellant within 07 days from the date of receipt of this order. Further, the CPIO should place Shri. Shashi Kumar Dwivedi's request before the competent authority and inform the decision to the appellant within 45 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2