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Central Information Commission

Rakesh Bamaniya vs Department Of Posts on 3 July, 2025

                                      के ीय सूचना आयोग
                               Central Information Commission
                                    बाबा गं गनाथ माग,मुिनरका
                                Baba Gangnath Marg, Munirka
                                 नई िद    ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/POSTS/A/2024/617616

Rakesh Bamaniya                                                      ... अपीलकता/Appellant


                                         VERSUS
                                          बनाम

CPIO: Department Of Posts,
New Delhi                                                      ... ितवादीगण/Respondents


Relevant dates emerging from the appeal:

RTI : 05.02.2024                FA       : Nil                       SA     : Nil.

CPIO : 05.03.2024               FAO : Not on record                  Hearing : 01.07.2025


Date of Decision: 03.07.2025

                                          CORAM:
                                    Hon'ble Commissioner
                                  _ANANDI RAMALINGAM
                                         ORDER

1. The Appellant filed an RTI application dated 05.02.2024 seeking information on the following points:

1. What is the time limit to settle all deceased claim cases i.e. SB/RD/MIS/PPF/SCSS/SSA/TD?

2. What is the time limit for submission necessary or additional documents when Payment Office (Post Office) ask from the claimant (examination of deceased Page 1 of 4 claim case or documents, Payment Office (Post Office) intimate/demand some additional documents as per situation).

3. What is the time limit to return Deficiency/Incomplete deceased claim case to claimant?

4. What is the time limit to return Deficiency/Incomplete deceased claim case to claimant (in the case of claimant not submit additional or required documents as when Payment Office (Post Office ask additional documents)?

2. The CPIO replied vide letter dated 05.03.2024 and the same is reproduced as under :-

"Point No. 1: Kindly refer citizen charter available in Indiapost website viz www.indiapost.gov.in Point No. 2, 3, & 4: Information sought is not available."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated Nil. alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.

4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.

5. The appellant remained absent and on behalf of the respondent Annu, Section Officer, attended the hearing in-person.

6. The respondent while defending their case inter alia submitted that in their latest submissions they had provided a copy of the relevant extract of the citizen charter. Further, the written submissions of the CPIO are extracted below:

"2. It is submitted that the RTI application dated 05.02.2024 of Shri Rakesh Bamaniya was received to the then CPIO on 06.02.2024 and reply was given to the applicant on 05.03.2024 (copy enclosed).

3. The applicant has preferred his second appeal to first Appellate Authority (FAA) on 05.03.2024 against the reply of the then CPIO. The same has been replied vide the then FAA's reply (copy enclosed).

4. After due examination of the matter from the concerned documents/records available in this Division, it is submitted that the information sought in respect of Point no. 1 is readily available in the public domain in India Post Website (www.indiapost.gov.in) and may be accessed from Citizen Charter under About Us tab.

The same can be accessed under below link:-

https://www.indiapost.gov.in/VAS/DOP PDFFiles/Citizen Charter2021.pdf Relevant abstract of the same is also enclosed herewith.

respect of information sought vide point 2-4, it is informed that the timeline is available only for settlement of Deceased claims after receipt of complete documents. No timeline is prescribed for asking additional documents from claimant or to return incomplete deceased claim to claimant by payment office as was asked vide point 2-4 of RTI application. Hence, the information sought is not available in this Division.

5. However, the whole procedure of deceased claim settlement may be accessed from chapter 19 of POSB manual which is readily available in the public domain in India Post Website (www.indiapost.gov.in) under Employee corner tab.

The same can be accessed under below link:-

https://www.indiapost.gov.in/VAS/DOP PDF Files/POSB CBS Manual 2021.pdf."

7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application, as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Page 3 of 4 Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 03.07.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1 The CPIO O/o. The Chief Postmaster General, Delhi Circle, CPIO & RTI Cell, Department Of Posts, Dak Bhawan, Sansad Marg, New Delhi-110001 2 Rakesh Bamaniya Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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