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Nandu Ram vs Department Of Posts on 28 August, 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/2024/120708

Nandu Ram                                                       ... अपीलकता/Appellant

                                       VERSUS
                                        बनाम
CPIO: Department of Post,
Department of Post,                                       ... ितवादीगण/Respondents
Satara, MH

Relevant dates emerging from the appeal:

RTI : 05.04.2024               FA      : Nil                    SA     : 24.06.2024

CPIO : 15.04.2024              FAO : Not on record              Hearing : 27.08.2025


Date of Decision: 27.08.2025
                                        CORAM:
                                  Hon'ble Commissioner
                                _ANANDI RAMALINGAM
                                       ORDER

1. The Appellant filed an RTI application dated 05.04.2024 seeking information on the following points:

 मामला ी हनुम बाबूराव का ले पूव ए०बी०पी०एम० िनसारले बीओ िनवासी अतीत िजला सतारा-415519 के े ुटी भुगतान से संबंिधत है। िजसका अनुपालन सुिनि त करने का आदे श No RLCP-36 (90) 2021 िदनांक 23.08.2023 Form-R/(see Rule

17) ारा पा रत है। कृपया सूिचत कर िक-

1. उ संदिभत मामले का अनुपालन िकया गया िक नहीं ।

2. उ संदिभत मामले का अनुपालन िकस आधार पर िकया गया कृपया िनयमावली उद् घृत कर।

3. उ संदिभत मामले के अनुपालन की ितिथ को सूिचत कर।

2. The CPIO replied vide letter dated 15.04.2024 and the same is reproduced as under :-

"It is to inform that, there is no such type of payment paid under section 7 of the payment of Gratuity Act, 1972 in Satara Division to any GDS. All discharge benefits of GDS were paid as per Gramin Dak Sevak (Conduct & Engagement) Rules, 2011 Amendment and instructions thereon."

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 24.06.2024.

5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Ratnakar Topare, SSPO, attended the hearing through video conference.

6. The respondent while defending their case inter alia submitted that the appellant had sought clarification w.r.t applicability of order dated 23.08.2023 to which the CPIO vide letter dated 05.04.2024 informed the appellant that no such type of payment was made under section 7 of the payment of Gratuity Act, 1972 in Satara Division to any GDS.

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 appellant vide letter dated 05.04.2024. Further, in the absence of the appellant to plead his case or contest the CPIO's submissions, the 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: 27.08.2025 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 Senior Superintendent Of Post Offices, Sr. Supdt., & CPIO, Department Of Posts, Satara Division, Satara, MH-415001 2 Nandu Ram Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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