Central Information Commission
Mrmathura Dass vs Department Of Posts on 14 October, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002405/8818
14 October 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Mathura Dass
C/o Arihant Pipe Industries,
Near Markfed, Malout Road,
Gidderbaha - 152101, Punjab
Respondent : CPIO / Supdt. of Post Offices
Department of Post
O/o the Supdt. of Post Offices
Faridkot Postal Division.
Faridkot - 151203
RTI application filed on : 01/07/2014
PIO replied on : 16/07/2014
First appeal filed on : 11/08/2014
First Appellate Authority order : 11/09/2014
Second Appeal dated : 08/10/2014
Information sought:
The appellant has sought following information related to Kissan Vikaspatra no. 20cc-141342 dt. 17/07/1995:-
1. The KVP no. 20cc-141342 dt. 17/07/1995, issued in favour of Smt. Vidya Devi, my mother.
2. The said KVP had been got encashed or not, and in favour of whom.
3. Who is nominee of the said KVP.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Ms. Kamlesh Chauhan CPIO through VC The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO stated that the appellant in his RTI application dated 01/07/2014 had sought information regarding KVP purchased on 17/07/1995 but the information is not available as the relevant records have been weeded out on 09/07/2013. She informed that as per the document retention policy records pertaining to KVP/NSC are preserved upto a period of 10 years after maturity. She submitted that the relevant extracts of the weeding out register has been supplied to the appellant.Page 1 of 2
Decision notice:
The RTI Act does not require the public authority to retain records for indefinite period. The information needs to be retained as per the record retention schedule applicable to the concerned public authority. The CPIO has informed that the records relating to the KVP have been weeded out on 09/07/2013 and the relevant extract of the weeding register has been supplied to the appellant. The appellant has not availed the opportunity to appear before the Commission for canvassing his case/contesting the CPIO's submissions. In the above circumstances no further action is warranted.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2