Central Information Commission
Mrmallikarjun vs Ministry Of Communications & ... on 2 November, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002662/8932
02 November 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Mallikarjun
S/o Shri Nagashetty Panasale
R/o - Janawada, TQ - Bidar,
Dist - Bidar - 585402
Respondent : CPIO / Superintendent of Post Offices
Department of Post,
O/o the Superintendent of Post Offices
Bidar Postal Division,
Bidar - 585401
RTI application filed on : 03/07/2014
PIO replied on : 16/07/2014
First appeal filed on : 03/08/2014
First Appellate Authority order : 18/08/2014
Second Appeal dated : 17/11/2014
Information sought:
1. Provide document of the compassionate appointment in case of Retagiri Torana BO A/w Mudhol (B) Aurad (Taluka) for inspection.
2. Provide the document of the appointment of Dawargaon GDSMC compassionate appointment case for inspection.
3. Give the particulars information of compassionate appointment from 2001 to 2008 like BPM EDDA/MC on compassionate grounds. Give each candidate approval copy issued by higher authority.
4. Provide inspection of all the above compassionate appointment files.
5. Provide copies of all documents supply in certified copies in each file.
6. Service gradation list of all sub division in Bidar Division of cadre of GDS worker.
7. All above documents provide for inspection and supply certified copy.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Mallikarjun through VC Respondent: Mr. S S Khindemath CPIO through VC The appellant stated that the respondent have demanded a fee of Rs.1880/- for supply of photocopies after expiry of mandatory period of 30 days in violation of Section 7(6) of the RTI Act.Page 1 of 2
The CPIO stated that the records are held by another office; however, he will supply photocopies free of cost.
Decision notice:
Section 7(6) of the RTI Act reads as under 'Notwithstanding anything contained in sub-section (5), the person making request for the information shall be provided the information free of charge where a public authority fails to comply with the time limits specified in sub-section (1)'.
As stated by the CPIO he should provide the information sought by the appellant in his RTI application dated 03/07/2014, free of cost, within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2