Central Information Commission
Krishna Kumar Gupta vs Department Of Posts on 19 July, 2018
CENTRAL INFORMATION COMMISSION
(Room No.313, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi-110067)
Before Prof. M. Sridhar Acharyulu (Madabhushi Sridhar), CIC
CIC/POSTS/A/2018/124460
Krishna Kumar Gupta v. PIO, Department of Posts
Order Sheet: RTI filed on 11.09.2017, CPIO replied on 13.10.2017, FAO on 15.12.2017, Second
appeal filed on 12.04.2018, Hearing on 17.07.2018;
Proceedings on 17.07.2018: Appellant present from NIC Cuttack, Public Authority represented
by CPIO. Mr R N Patnaiyak, Assistant Chief Accountant Officer:
Date of Decision-17.07.2018: Show-cause issued and posted on 19.09.2018
ORDER
FACTS:
1. The appellant sought information regarding (1) certified copy of monthly schedule of NPS contribution of Sri Krishna Kumar Gupta, PA SBCO, Kendrapara H.O., submitted by the DDO-cum-Postmaster, Kendrapara H.O. to DA(P) for deduction made from his salary of March 2015; (2) date of receipt of the NPS contribution schedule of Sri Krishna Kumar Gupta, PA SBCO, Kendrapara H.O., in the office of the DA(P), Calcutta which has been submitted by the DDO-cum-
Postmaster, Kendrapara H.O. to DA(P) for deduction made from his salary of March 2015; (3) certified xerox copy of monthly schedules of NPS contribution of Sri Krishna Kumar Gupta, PA SBCO, Jagatsinghpur H.O. submitted by the DDO- cum-Postmaster, Jagatsinghpur H.O. to DA(P) for deduction made from his salary of April 2015 to June 2016; etc. through 12 points. The CPIO on 30.10.17 furnished information on points 1 to 5 and 8 but denied the information on point nos. 6, 7, 11 and 12 on the plea that it is personal information and the same was upheld by FAA. Being dissatisfied, the appellant approached the commission.
Decision :
2. The appellant submitted that the CPIO had wrongly denied the information on point nos. 6, 7, 11 and 12,on the plea that it relates to personal information.
He added that certain amount was debited in the year 2014-2015 and for which he made a representation, thereafter, said deducted amount was paid after CIC/POSTS/A/2018/124460 Page 1 almost year without any interest. The respondent authority also admitted that delay was occurredin payment. In view of thisthe Commission directs the respondent authority to provide the complete information within 15 days from the date of receipt of this Order.
3. The Commission also directs Mr. R. N. Patnaiyak, Chief Account Officer, show-causeaswhy the maximum penalty should not be imposed upon him for not providing the complete information and for wrongly denial. All the explanations must reach to this Commission on or before 18.08.2018 and the matter is posted for compliance and penalty proceedings on 19.09.2018.
SD/-
(M.Sridhar Acharyulu)
Central Information Commissioner
CIC/POSTS/A/2018/124460 Page 2