Central Information Commission
Mahendra vs Department Of Posts on 18 December, 2023
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/POSTS/A/2022/158534
Mahendra ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Department of Posts
UP ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 13.07.2022 FA : 07.09.2022 SA : 14.12.2022
CPIO : 10.08.2022 FAO : 03.10.2022 Hearing : 13.12.2023
Date of Decision: 14.12.2023
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 13.07.2022 seeking information on the following points:
(i) भारत सरकार ारा जारी वोटरकाड िजसमे की पहचान और पता दोनों है उससे बचत खाता खोला जाये गा यह #$ कर% ।
(ii) खाताधारक KVP/TD/MIS/NSS आिद खाता खुलवाना चाहता है उसकेपास पैनकाड, आधारकाड नहीं है , 50000- सेनीचेखुलवाता है उसका उपरो *ीम म% खाता खोला जाये गा या नहीं, सूचना सेअवगत कराएं |
(iii) बचत खाता से िवंग (तीन नामो से ) (either or survivor) करके है | यिद खाता धारक अपना खाता बंद एक ारा बंद िकया जा सकता है ।Page 1 of 4
(iv) खाताधारक के खाते म% आधार/पेनकाड नहींलगा है उसका स0ालन बं द करने का अिधकार पो1मा1र आपके ारा िदया गया है तो उसकी स2ािपत कापी) छाया ( उपल4 कराने का क$ कर% |
(v) ब5क की पेय 6प के अनुसार काउं टर फाइल, ब5क खाता धारक को जमा की रसीद उपल4 कराता है इसी 9कार डाकघर म% भी यह सुिवधा खाताधारक को दी जाती है या नहींसूचना से अवगत कराएं|
(vi) खाताधारकअपने डाकघर से 10000 से 20000 तक ले ना चाहता है उसका भुगतान उसी िदन न करते ;ए दु सरे िदन िकस िनयम के तहत िकया जा रहा है , #$ कर% |
(vii) <ाहक डाकघर म% रिज1= ी या #ीडपो1 १० बजे (सुबह ) से पहले कराने म% अिधक चाज <ाहक को दे ना होता है । १० बजे के बाद यही 9िति@या कन Aपए म% लागु होती है यह िवरोधाभास डाकघर म% िकस िनयम के तहत है | #$ कर% |
(viii) एक डाकघर से दु गरे नाकघर/एक डाकघर एक शहर से दु सरे शहर से जमा या िनकासी करता है अलग से कोई शु D खाताधारक को दे ना होता है या नहीं , 500- से नीचे या अE |
(ix) खाताधारक पासबुक या Aपया) सवर न आने पर (उसकी Fरसीव डाकघर को दे ना अिनवाय है या नहीं।
(x) पासबुक म% जमा िनकासी इं ट=ी अ#$ः या ओवर ि9ं ट होने की दशा म% पुनः दोबारा सही कर िदया जाना चािहए या नहीं।
(xi) खाताधारक िकसी समIा का पो1मॉ1र ारा समाधान ि◌ नहींिकये जाने पर खाताधारक ारा िशकायत करने पर ि◌ पो1मॉ1र पर कायवाही की जाएगी या नहींI
2. The CPIO replied vide letter dated 10.08.2022 and the same is reproduced as under :-
1. POSB CBS Manual के Appendix-1 के अनुसार PMLA Act 2002 म% िनयमानुसार पहचान-
पL व िनवास 9माण-पL म% उNे खत दOावेजोंम% से कोई एक-एक दOावेज खाता खोलने हे तु िदया जाना अिनवाय है । िनवाचन काड पहचान -पL के Aप म% 9Oुत िकया जा सकता है ।
2. POSB CBS Manual के चैPर-3 के िनयम 11 व इनकम टै Q िनयम, 1962 के अनुसार पेनकाड/फाम 60 िदया जाना अिनवाय है । यिद खाताधारक खाता खुलने के छह माह के भीतर पेनकाड जमा नहींकरता है तो उ खाते का सं चालन पेनकाड जमा करने तक Cease कर िदया जायेगा | NSS discontinued खाता है , उ योजना म% िनवेश नहींिकया जा सकता है ।
3. Joint B खाता) either or survivor) म% कोई भी खाताधारक खाते को बं द करवा सकता है ।
4. िबं दु सं Rा 2 के अनुसार
5. हाँ ।
Page 2 of 46. जनसूचना अिधिनयम 2005 के अंतगत जनसूचना अिधकारी से उसके Oर पर उपल4 ता Tक सूचना 9दान करने की अपेUा की जाती है । कVनाजिनत पFर Wितयों के िवषय म% पूछे गए 9Yों का उZर दे ना इस अिधिनयम की पFरिध म% नहीं आता है ।
7. िबंदु संRा 6 के अनुसार
8. नहीं ।
9. 9Y #$ नहीं है ।
10. हाँ ।
11. िकसी भी मामले की िशकायत की जां च कराने के प[ात ही िनणय िलया जाता है ।
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.09.2022 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 03.10.2022 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal on 14.12.2022.
5. The appellant was present at the VC Venue and on behalf of the respondent Chandra Kumar Shukla, PA Posts & CPIO attended the hearing through video conference.
6. The appellant submitted that complete information was not provided to him.
7. The respondent while defending their case submitted that a point-wise reply was given to the appellant. He also reiterated the contents of his written submissions dated 07.12.2023.
8. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the Appellant has not sought for any information as per Section 2(f) of the RTI Act in the instant RTI Application as all the points raised in the RTI application were in the nature of seeking clarifications from the CPIO. Despite this, the CPIO had provided an adequate reply to all the points raised in the RTI Application.
In this regard, the Appellant's attention is drawn towards a judgment of the Hon'ble Supreme Court on the scope and ambit of Section 2(f) of RTI Act in the matter of CBSE Page 3 of 4 vs. Aditya Bandopadhyay & Ors.[CIVIL APPEAL NO.6454 of 2011] wherein it was held as under:
"35. At this juncture, it is necessary to clear some misconceptions about the RTI Act. The RTI Act provides access to all information that is available and existing.........A public authority is also not required to furnish information which require drawing of inferences and/or making of assumptions. It is also not required to provide `advice' or `opinion' to an applicant, nor required to obtain and furnish any `opinion' or `advice' to an applicant. The reference to `opinion' or `advice' in the definition of `information' in section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act."
In view of the above, the Commission finds no scope of intervention in the matter.
9. The appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 14.12.2023
Authenticated true copy
Suman Bala
Dy. Registrar (उप पंजीयक)
011-26180514
Addresses of the parties:
1. The CPIO
O/o. The Senior Superintendent of Post Offices, Nodal CPIO, RTI Cell, Department of Posts, Lucknow Division, Lucknow, UP-226007
2. Mahendra Page 4 of 4