Central Information Commission
Shri.V M Rathwa vs Department Of Posts on 15 April, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/BS/A/2012/000356/2252
15 April 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. V.M. Rathwa
PA SBCO
Vadodara H.O.,
Vadodara-390001
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Vadodara West Division,
Vadodara-390002
RTI application filed on : 21/10/2011
PIO replied on : 03/11/2011
First appeal filed on : 02/12/2011
First Appellate Authority order : 27/12/2011
Second Appeal received on : 29/03/2012
Information sought:
The appellant through 22 queries had sought information regarding total amount of the fraud, details of account numbers in which fraud took place, name of the officers directly involved, whether the post office is computerized, date of computerization, whether saving bank data is also computerized, whether scanning and feeding data is being done by contractor employee or regular employees, section and working strength of staff, when the post of Sr. Supervisor SBCO was created, details of objections raised by SBCO Fatehganj from April 2007 to Dec 2010, copies of annual inspection report from 2006 to 2010, copy of report vide which fraud was detected etc. Grounds for the Second Appeal:
The PIO has denied information under Section 8(1)(h)&(j) of the RTI Act.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. V.M. Rathwa through VC Respondent: Mr. B.K. Mehta CPIO through VC The appellant stated that he has not been provided the complete information requested in his RTI application dated 21/10/2011. The CPIO stated that the matter concerns a fraud which took place at Chemical Industries Post Office Vadodra involving a loss of almost Rs.11 crores and at the relevant time when the RTI application was received the matter was under CBI investigation and hence exemption was claimed under Section 8(1)(h) of the RTI Act, however, now the matter is over and the information will be provided. He added that that in case there is any gap he will also allow the appellant to inspect the file(s) and take whatever further information he needs.Page 1 of 3
Decision notice:
As stated by the CPIO he should furnish the information requested by the appellant in his RTI application dated 21/10/2011 within 15 days from the date of receipt of this order; he should also permit the appellant, in case he so desires, to inspect the relevant records and take photocopies/extracts therefrom, free of cost, up to 25 pages.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner (In any correspondence on this decision, mention the complete decision number.) (RM) Page 2 of 3 Page 3 of 3