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Central Information Commission

Suresh Kumar Verma vs Department Of Posts on 6 September, 2021

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                 के न्द्रीय सूचना आयोग
                          Central Information Commission
                               बाबा गंगनाथ मागग, मुननरका
                            Baba Gangnath Marg, Munirka
                            नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No.:- CIC/POSTS/A/2020/106343-UM

Mr. Suresh Kumar Verma



                                                                   ....अपीलकताग/Appellant
                                        VERSUS
                                          बनाम

CPIO,
Office of the Director of Accounts
Department of Posts
Postal Patna GPO Campus, Patna- 800001

                                                                 प्रनतवािीगण /Respondent



Date of Hearing     :            02.09.2021
Date of Decision    :            06.09.2021

Date of RTI application                                             24.09.2019
CPIO's response                                                     18.10.2019
Date of the First Appeal                                            25.10.2019
First Appellate Authority's response                                07.11.2019
Date of diarized receipt of Appeal by the Commission                06.02.2020

                                       ORDER

FACTS The Appellant vide his RTI application sought information on 04 points regarding date of receiving of GPF application, closing balance and other related issues.

The CPIO vide letter dated 18.10.2019, furnished a reply to the Appellant, as under:-

Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 07.11.2019, upheld the reply of the CPIO. Thereafter, the Appellant filed a Second Appeal before the Commission with a request to provide the information.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: The appellant attended the hearing. Respondent: The respondent Shri Swapan Kumar, CPIO attended the hearing.

The Appellant reiterated the contents of the RTI application and submitted that wrong and misleading information has been furnished by the CPIO. The Respondent present during the hearing submitted that suitable reply in accordance with the provisions of the RTI Act, 2005, had already been furnished to the Appellant.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, and also after perusing the documents available on record, the Commission observes Page 2 of 3 that a suitable reply was provided to the appellant. The Commission further notes that as per the appellant his GPF payment was delayed around 09 months and due to this delay the appellant has suffered a heavy pecuniary loss. In view of this, it is imperative to ascertain the facts leading to the aforesaid allegations levelled by the appellant. The Commission, therefore, directs the FAA, Department of Posts, Patna to inquire into the matter and submit a copy to commission of the inquiry report along with the action taken report. A copy May be sent to the appellant within a period of six weeks from the date of receipt of a copy of this order.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत एवं सत्यानपत प्रनत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 दिनांक / Date: 06.09.2021 Copy to:-

The First Appellate Authority (FAA), Office of the Director of Accounts, Department of Posts, Postal Patna GPO Campus, Patna- 800001 Page 3 of 3