Central Information Commission
Mr.Vishnu Bappaji Sarwade vs Dept. Of Posts, Osmanabad on 23 June, 2009
Central Information Commission
CIC/AD/A/2009/000618
Dated June 23, 2009
Name of the Applicant : Mr.Vishnu Bappaji Sarwade
Name of the Public Authority : Dept. of Posts, Osmanabad
Background
1. The Applicant filed an RTI application dt.25.11.08 with the CPIO, DoP, Osmanabad. He requested for the following information
i) Copy of report of Mr.B.M.Kamble
ii) Total excess wrongfully gained by Mr.D.B.Ghodke
iii) The recovery and credit of it to the Govt.
iv) The action taken, initiated or proposed against wrong doer involved in the case.
v) Who is responsible for missing of record of the above case as per inquiry.
The CPIO replied on 15.12.08 providing point wise information. Not satisfied with the reply, the Applicant filed an appeal dt.6.1.09 with the Appellate Authority stating that as per section 8(1)(h) there is no provision not to provide the enquiry report. The Appellate Authority replied on 9.2.09 directing the CPIO to supply the information sought within a week on collection of applicable fees excluding information needed for prosecution of offenders which would be exempt u/s 8(1)(h). Aggrieved with the reply the Applicant filed a second appeal dt.13.4.09 before CIC.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for June 23, 2009.
3. The CPIO authorized Mr. M.M. Patil, I.P. Osmanabad and the Appellate Authority authorized Mr. H.N. Saste, ASP (HQ) to attend the hearing on their behalf and were present at the hearing.
4. The Applicant was present during the hearing. Decision
5. With regard to Point 1 of the Respondent's reply dated 12.6.08, the Commission advises the Appellant to provide the date and subject of the report to the Respondent and the CPIO to provide the information by 20 July, 2009. With regard to Point 2, the Respondent submitted that no record is avail able regarding custodian of Service Book as the preservation period of invoices on which acknowledgement were taken are is 3 years old and hence have been weeded out as per rules. The CPIO is directed by thr Commission to furnish an affidavit stating that information about the custodian of the Service Books is not available. With regard to Points 4,5 and 6 of the Respondent's reply dated 12.6.08, the Commission directs the CPIO to allow inspection of files by the Appellant and to provide him with certified copies of file notings, correspondence in respect of revision of his pension. All information is to be provided by 20 July, 2009.
6. The appeal is disposed off.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Asst. Registrar Cc:
1. Mr.Vishnu Bappaji Sarwade Mauli, Postal Colony Osmanabad 413 501
2. Mr.Z.B.Maskar The CPIO & Supdt. of Post Offices Department of Post Osmanabad Division Osmanabad 413 501
3. Mr.R.K.Jayabhaye The Appellate Authority & Director Postal Services Department of Posts O/o Post Master General Aurangabad Region Aurangabad 431 002
4. Officer in charge, NIC
5. Press E Group, CIC