Central Information Commission
Mrsugandhi Kumkar Misra vs Department Of Posts on 18 July, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/001373/5581
18 July 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sugandhi Kumar Misra
GDS Branch Post Master, AMDA BO
Via-Keshiary S.O.,
District: Panshim Mednipore - 721133
Respondent : CPIO & Asstt. Director of Postal Services-III
Department of Posts
South Bengal Region
Kolkata - 700012
RTI application filed on : 19/12/2012
PIO replied on : 22/01/2013
First appeal filed on : 11/02/2013
First Appellate Authority order : 04/03/2013
Second Appeal dated : 07/05/2013
Information sought:
The appellant has sought the following information:-
(1) Details of GDS employees in each Division under SB Region who have been put off from duty during last three year showing date of put off and date of finalization of disciplinary case.
(2) Name of GDS employee in each Division who have been remain on put off duty beyond 45 days during last three year.
(3) Name and designation of disciplinary authority in cases of GDS employees who have been kept on put off duty beyond 45 days in each division under South Bengal Region. (4) Whether staff/vigilance branch of south Bengal Region has reviewed such cases of each division if so with what result if not then who is responsible for not conducting review. (5) Name of superintendent Post Officers Contai Division and date of his promotion on the post of inspector, ASP and SPOs.
(6) Place of posting of SPOs Contai Division as Inspector, ASP and SPOs showing date of posting and date of transfer on each occasion. Reasons of transfer on each occasion in Inspector, ASP and SPOs Cadre.
(7) Whether the SPOs Contai Division has furnished his properly return on his promotion as officer and regularly submitting his properly return? If so please give copy of his 1st property return and latest property return.
(8) Details of permission given to the SPOs Contai Division for acquiring moveable and immoveable property since his appointment in the Deptt. till date. (9) How many complaints have been received against SPOs Contai Division his posting in Inspector Cadre, ASP Cadre & SPOs Cadre and action taken by the Regional office or Page 1 of 2 Circle office or Division office on each & every complaint, name & designation of officer who has conducted enquiry and name & designation who has decided/finalized complaint?
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Sugandhi Kumar Misra Respondent: Mr. Anup Giri CPIO's representative through VC The appellant stated that he wants the information sought under para 9 of his RTI application dated 19/12/2012. The CPIO's representative stated that he will provide the information but some time should be allowed to collect the details.
Decision notice:
As agreed by the CPIO's representative the information as above should be supplied to the appellant, free of cost, within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2