Central Information Commission
Mrsuma P vs Department Of Posts on 8 January, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000199/6723
08 January 2015
Relevant Facts emerging from the Appeal:
Appellant : Ms. Uma P.
76 P&T Colony,
Tirumalagiri,
Secunderabad - 500015
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Tiruvannamalai Division
Tiruvannamalai - 606601
RTI application filed on : 23/10/2013
PIO replied on : 11/11/2013
First appeal filed on : 20/11/2013
First Appellate Authority order : 11/12/2013
Second Appeal received on : 28/12/2013
Information sought:
The appellant has sought the following information related to P. Parthasarathy/ Maj. Parthasarathy (retd.) (PAN AFZPP5740E, DOB: 24/04/1940, S/o Aswarthamiah), currently resident of Sri Ramanashramam, Tiruvannamalai, Tamil Nadu - 606603
1. All information related to all accounts (TD, RS, SB etc) held in his name since 2000 at any post office in Tiruvannamalai.
2. All the information related to postal life insurance held by him since 2000 at any post office in Tiruvannamalai.
Grounds for the Second Appeal:
The CPIO has denied the information under Section 8(1)(j) of the RTI Act.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. K Sabhapati CPIO through VC M: 09445710139 The appellant was given an opportunity to participate in the hearing but she is absent. The CPIO stated that the appellant has asked for information of roving nature without providing any clue whatsoever like the name of the issuing post office, account number, date/amount of deposit etc. and in the absence of minimum particulars it is not possible to trace the information from the voluminous records scattered with various post offices located in Tiruvannamalai. Similarly, it is not possible to trace the details of PLI in the name of Mr. P Parthasarthy without the policy number.Page 1 of 2
Decision notice:
From a plain reading of the appellant's RTI application it is apparent that he does not have the slightest clue regarding the availability of the information she seeks (viz. details of deposit(s) & PLI policy in the name of Mr. P Parthasarthy) and has used the provisions of the RTI Act for raising query of roving nature asking the CPIO to locate the information, if available, from the voluminous records of various post offices located at Tiruvannamalai.
The RTI law does not require the CPIO to sift through the voluminous records of the postal department scattered with various post offices located at Tiruvannamalai to ferret out the information merely on the impractical demand of the requester. Besides, the appellant has not availed the opportunity to appear before the Commission to canvass her case/contest the CPIO's submissions. In the above circumstances we are unable to provide any relief.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2