Central Information Commission
S. Srinivas vs Department Of Posts on 26 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/POSTS/C/2024/654036 +
CIC/POSTS/C/2024/654032
S. Srinivas ...निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Department of Posts,
Karimnagar, Telangana ...प्रनतवािीगण /Respondents
Relevant dates emerging from the complaints:
Sl. Complaint Date of Date of Date of Date of Date of
No. No. RTI CPIO's First FAA's Complaint
Application Reply Appeal Order
1. 654036 29.10.2024 Not on Not on Not on 30.10.2024
record record record
2. 654032 19.10.2024 Not on Not on Not on 30.11.2024
record record record
The instant set of complaints have been clubbed for decision as these relate to the
same subject matter.
Date of Hearing: 04.02.2026
Date of Decision: 25.02.2026
CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 1 of 11
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Complaint No. CIC/POSTS/C/2024/654036
1. The Complainant filed an RTI application dated 29.10.2024 seeking information on the following points:
1. "Your offices in Telangana state 4(1) b provide with rti I ii records with FAA and commission orders in 2005to2024.
2. Your office employees using all acts rules regulations codes bylaws provide.
3. The all welfare schemes of your govt provide with its eligibility procedure and citizen charter of you provide in 2004 to 2024.
B :- from dopt you got all orders memos circular acts rules regulations provide from 2005to 2024 provide.
4. You pro actively disclosed information records to public provide. B :- I filed 3times to your office in pg portal to not take my named letters in all over India branches wide action taken report copy provide. C :- such pending reasons provide and why you taking all such letters explanation of dg cpmg sp posts spm kothapally provide.
5. velichala postman and branch post master used Mobil number and payment by dept to it with bills of it provide in 2018to 2024.With leaves and children benefits. B :- and all such employee getting salary and benefits details provide with salary slips provide.
6. all books magazines cd dvd published by your office provide.
7. velichala post office all records making details provide with extracts of all types of letter posts provide in 2005 to2024 including delivery menifest provide. B :- in kothapally sub post office on my named and on my brother named letters dispatch books copies attested provide.
CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 2 of 11C :- kothapally sub post master Mahesh was said window delivery register only one copy mades not individual wise records maintain such details provide with rules on it.
D :- by your profits business sake taking letters when I filed to your dept not take my named letters no response from your employees office reasons provide. E :- we takes letters we do all what we think, don't give you good service you why doing details provide.
F :- for my own rights sake I filing to govt some of one of your employee said why you sending letters to offices questioned me so your explanation provide.
8. velichala postman and branch post master employee id prof appointment letter service record provide.
B :- Chandra Mohan and Ashok postal inspector service record appointment letter provide.
9. in velichala village post office started year date and employees worked from that day to till provide.
B :- beneficiaries list in kothapally and velichala post office provide with its 4(1)b and under rti maded files also
10.all working days to employees and postal services in India provide in 2000 to 2024."
1.1. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 30.10.2024.
Complaint No. CIC/POSTS/C/2024/654032
2. The Complainant filed an RTI application dated 19.10.2024 seeking information on the following points:
1. "your offices in Karimnagar 4(1) b provide with rti I ii records with FAA & commission orders in 2005 to 2024.
2. your office employees using all acts rules regulations codes bylaws provide.
3. the all welfare schemes of your ministry provide with its eligibility procedure and citizen charter of you provide in 2004to 2024.CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 3 of 11
4. you pro actively disclosed information records to public provide.
5. as a representative of my. brother I submitted copy of adhar card undeliver provide with reply given by spm Mahesh kothapally.2of it copies provide with attested.
B :- on letters of your dept just doing sign without impose stamp and office stamp reasons provide C :- a letter undelivered to addressee where it gone dept explanation provide D :- if a sign did by your employee not mentioned his name employee code is it valid one details provide I'm a layman so asking.
6. all books magazines cd dvd published by your office provide.
7. postal pincode directory provide. With My named delivery book in kothapally 2021 to till provide
8. in your division all cpio details provide at village and sub post master office who looking rti act details provide.
9. 2023 to 2024 postal inspector karimnagar received all copies of cvc and from cvo and sp posts provide with reports and statements wroted. B :- final report of CVO posts also provide on each cvc complaint copy received by you.
10.in your all division post offices beneficiaries list provide from 2005 to 2024. B :- What records you give copies to public provide".
2.1. Aggrieved with the non-receipt of any response from the CPIO, the Complainant approached the Commission with the instant Complaint dated 30.11.2024.
Hearing Proceedings & Decision:
3. The Complainant remained absent and on behalf of the respondent K. Shivaji, Suptd. of Posts, attended the hearing through video conference.
4. The respondent while defending their case inter alia submitted that it was not that the RTI applications in the complaints were not duly disposed of. As a matter of fact, disposal was done through online portal vide letter dated 06.11.2024 in CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 4 of 11 CIC/POSTS/C/2024/654036 and vide letter dated 01.11.2024 in CIC/POSTS/C/2024/654032, respectively. The CPIO referred to their reply dated 06.11.2024 in their written submissions dated 10.12.2025/23.01.2026 which are taken on record and are extracted below for reference (CIC/POSTS/C/2024/654036):
"1. As per office records, the RTI applicant, Sri S. Srinivas, S/o Sri Shankaraiah, R/o Velichala, Ramadugu Mandal, Karimnagar, Telangana-505451, has directly filed the 2nd appeal before the Hon'ble Commission without approaching the First Appellate Authority (FAA). No first appeal was filed by the applicant against the reply furnished by the CPIO.
2. The second appeal pertains to the RTI application dated 30.10.2024, bearing No. Registration POSTS/R/E/24/16878, POSTS/R/E/24/16879 and POSTS/R/E/24/16883 containing multiple queries of similar nature. The RTI application was duly examined, and the point-wise reply was provided by the CPIO, Karimnagar Division, on 06.11.2024.
3. The information sought by the applicant and the replies already furnished by the CPIO are reproduced below for the kind perusal of the Hon'ble Commission:
Reply to the Point 1: The information sought by you is not clear/specific. Reply to the Point 2: All the required information can be accessed in the below Indiapost https://www.indiapost.gov.in/VAS/Pages/RTI/RTI-Manual-
5.aspx link Reply to the Point 3 The welfare scheme in dept of India post provides financial assistance to the families of deceased GDSs/Postmen to cover immediate expenses following their death, regardless of whether the death occurs during or outside duty hours, etc. The citizen charter is available at the following link:
https://www.indiapost.gov.in/VAS/Pages/AboutUs/Citize nCharter.aspx CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 5 of 11 Reply to the Point 3 B, 4: The information sought by you is not clear/specific.
Reply to the Point 4B: There is no provision in the rules of the Department of Posts, India, to restrict the public from post or book any registered or ordinary article in the name of a particular person. Additionally, if you receive any letter which you do not wish to accept, you have the option to refuse the article at the time of delivery.
Reply to the Point 4C: The information sought by you is not clear/specific.
Reply to the Point 5, B: The information sought by you comes under thirty party information. Hence cannot be provided.
Reply to the Point 6: The information sought by you is not clear/specific. Reply to the Point 7: Confidential information cannot be provided as it involves details of other members of public.
Reply to the point No. 7 B, C: The information sought by you is not readily available with this office and information sought by you is not clear/specific.
Reply to the Point 7 D, E, F: According to the RTI Act of 2005, questions, queries, hypotheses, reasons, and explanations do not fall under the purview of the RTI Act.
Reply to the Point 8, B: The information sought by you comes under thirty party information. Hence cannot be provided:
Reply to the Point 9, B, 10: The requisite information is not available in material form as defined under section 2(f) of RTI Act, 2005. Hence, the information cannot provided as per DOPT OM No. (11/2) / 2008 - IR dated 10.07.2008.CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 6 of 11
Submission to the Hon'ble Commission
1. As per office records, the RTI applicant did not file the 1st appeal; instead, he directly filed the 2nd appeal before the Hon'ble Commission.
2. The CPIO has furnished all available information permissible under the RTI Act, 2005.
3. Several queries of the applicant were found vague, non-specific, or seeking reasons, explanations, assumptions, which do not qualify as "information" under Section 2(f) of the RTI Act.
4. Requests relating to service records, salary details, leave particulars, and personal details of other employees constitute third-party personal information, exempt under Section 8(1)(j) of the RTI Act.
5. Certain relate to confidential records of members of public and hence cannot be disclosed.
6. Information not available in material form was clearly intimated to the applicant as per DoPT guidelines.
7. Identical RTI applications were filed thrice on the same day; however, all applications were replied to in a consolidated and factual manner.
In view of the above, it is respectfully submitted that the CPIO has provided all possible information as per the provisions of the RTI Act, 2005, and no further information remains to be supplied.
Therefore, it is humbly prayed that the above submission may kindly be taken on record and the appeal may be disposed of accordingly."
Further, the CPIO endorsed the following written submissions dated 10.12.2025/23.01.2026 against case no. CIC/POSTS/C/2024/654032 which are taken on record and are extracted below for reference:
CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 7 of 11"1. As per office records, the RTI applicant, Sri 5. Srinivas, S/e Sri Shankaraiah, R/o Velichala, Ramadugu Mandal, Karimnagar, Telangana-505451, has directly filed the 2nd appeal before the Hon'ble Commission without approaching the First Appellate Authority (FAA). No first appeal was filed by the applicant against the reply furnished by the CPIO.
2. The second appeal pertains to the RTI application dated 19.10.2024, bearing Registration No. POSTS/R/E/24/15538, containing multiple queries of similar nature. The RTI application was duly examined, and the point-wise reply was provided by the CPIO, Karimnagar Division, on 01.11.2024.
3. The information sought by the applicant and the replies already furnished by the CPIO are reproduced below for the kind perusal of the Hon'ble Commission:
"Reply to the Point 1: The information you is not clear/specific.
Reply to the Point 2: All the required information can be accessed in the below India post link https://www.indiapost.gov.in/VAS/Pages/RTI/RTI- Manual-5.aspx Reply to the Point 3: The welfare scheme in dept of India post provides financial assistance to the families of deceased GDSs/Postmen to cover immediate experises following their death, regardless of whether the death occurs during or outside duty hours, etc. The citizen charter is available at the following link https://www.indiapost.gov.in/VAS/Pages/AboutUs Citizen Charter.aspx Reply to the Point 4: The information sought hy you is not clear/specific CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 8 of 11 Reply to the Point 5, B, C: According to the RTI Act of 2005, questions, queries, hypotheses, reasons, and explanations do not fall under the purview of the RTI Act.
Reply to the Point 5 D,6: The information sought by you is not clear/specific Reply to the Point 7: The information is available at the following link https://www.indiapost.gov.in/vas/pages/findpinco de.aspx The remaining information you requested is not clear/specific.
Reply to the Point 8: in the Karimnagar Division, there is only one CPIO, Le, the CPIO Superintendent of Post Offices, Karimnagar Division, Karimnagar-505001 Reply to the Point 9B ,10B: The information sought by you is not clear/specific.
Submission to the Hon'ble Commission:
1. As per office records, the RTI applicant did not file the last appeal; instead, he directly filed the 2nd appeal before the Hon'ble Commission.
2. The CPIO has duly examined the RTI application and furnished all available, relevant, and clear information within the provisions of the RTI Act, 2005. Wherever the information sought was vague, non-specific, hypothetical, or outside the scope of Section 2(f) : the Act, appropriate replies were issued accordingly
3. It is submitted that since the applicant did not approach the FAA for the 1st appeal, the mandatory appellate procedure under Section 19(1) of the RTI Act has not been followed.CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 9 of 11
4. The above submission is humbly placed before the Hon'ble Commission for kind consideration."
5. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that no response was received by the complainant, as claimed by him in both the complaints. However, during the course of hearing the CPIO has controverted the claim of non-response by stating that the RTI applications were disposed of through online portal. While referring to the online replies dated 06.11.2024 (in CIC/POSTS/C/2024/654036) and 01.11.2024 (in CIC/POSTS/C/2024/654032), the CPIO contended that the RTI applications were dealt with in a point-wise manner. However, the original copies of online replies were not enclosed by the CPIO along with their written submission on receipt of the hearing notice. Furthermore, the CPIO failed to upload copies of the same during pendency of decision in the instant complaints and in pursuance to the proceedings before the Commission on 04.02.2026. This raises an obvious apprehension regarding the CPIO's failure to respond to the RTI application in a timely manner. Further, the replies now submitted through written submissions dated 10.12.2025/23.01.2026 are found appropriate.
In absence of any proof in support of CPIO's claim of timely disposal of the RTI applications, the omission of the CPIO raises a reasonable doubt regarding the deemed refusal to provide the replies within stipulated time limit. In view of the above, the respondent is directed to send a proper written explanation to the Commission for not responding to the instant RTI Application(s) within the stipulated time frame of the RTI Act and misleading the Commission regarding the replies claimed to have been sent. The written explanation of the CPIO shall be sent to the Commission both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 10 of 11 within 15 days of the receipt of this order, failing which, adverse action may be initiated against him under Section 20(1) of the RTI Act. Accordingly, the complaints are disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 25.02.2026 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Office of the Supdt. of Post Offices, Department of Posts, Karimnagar Division, Karimnagar, Telangana - 505001
2. S. Srinivas CIC/POSTS/C/2024/654036 & CIC/POSTS/C/2024/654032 Page 11 of 11 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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