Central Information Commission
Mr.K P Dubey vs Department Of Posts on 10 January, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000005/4314
10 January 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. K. P. Dubey
C/o Jatin Dwidevi
378, Block "F",
Barra - 8, Kanpur - 208027
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Kanpur City Division
Kanpur, Uttar Pradesh 208001
RTI application filed on : 21/08/2012
PIO replied on : 03/09/2012 & 18/10/2012
First appeal filed on : 10/09/2012
First Appellate Authority order : 10/10/2012
Second Appeal received on : 05/12/2012
Information sought:
The applicant has sought the following information regarding the appointment of RC instead of appointing permanent PA in stock division:-
1. SSPO city division is taking services from RC instead of permanent PA in Stock Branch, provide the reasons.
(a) Where is the head quarter of RC appointed at Kanpur Stock Branch?
(b) Whether the RC PA Stock O/o Sr Supdt. Of Post Kanpur City has specific qualification than other PAs, details of such specific qualification.
(c) How many Postal Assistants are working under the jurisdiction of Sr. Supdt of post offices Kanpur Division? Is there any PA who has specific qualification of RC?
Grounds for the Second Appeal:
The CPIO has initially denied the information under Section 8(1)(h) of the RTI Act, subsequently refused the same stating that the information is not available in compiled form.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. K P Dubey through TC M:7376518574 Respondent: Mr. H N Yadav CPIO's representative through VC M:9454721465 The appellant stated that he has just received the information and needs time to study the reply and in case any information is missing the same should be supplied by the CPIO. The CPIO's representative stated that the appellant is free to contact him for any further information and he can also inspect the relevant records and take whatever information/documents he needs.Page 1 of 2
Decision notice:
If after scrutiny of the reply the appellant needs any further information relating to his RTI application dated 21/08/2012 the CPIO should supply the same and also allow him to inspect the relevant records within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(Tarun Kumar) Joint Secretary (Admn.) & Additional Registrar Page 2 of 2