Central Information Commission
Mrprakash Chandra Bothra vs Department Of Posts on 26 March, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000516/4805
26 March 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Prakash Chandra Bothra
Retired BCRPA
Thadi Bazar,
Barmer, Rajasthan
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Barmer Division
Barmer, Rajasthan
CPIO
O/o CPMG
Department of Post,
Rajasthan Circle
Jaipur
RTI application filed on : 28/09/2012
PIO replied on : No Reply
First appeal filed on : 03/12/2012
First Appellate Authority order : No Order
Second Appeal dated : 04/03/2013
Information sought:
The applicant has sought the following information:-
1. Details of existing PLI/RPLI Policies issued in the same name with Policy SN & Total No. of Policies in Rajasthan.
2. Details of charge sheets issued to the CPMG, PMG, DPS and ADPS, SPO's, ASPO's, SDIP & PA in Rajasthan Circle with Allegation & Decision during 2005-12.
3. Details of Appeal & Petition settled by the CPMG, PMG, DPS Jaipur & Jodhpur.
4. Details of Court cases in Rajasthan Postal circle since 10 years in all upper & lower courts with CA No/CNP No., name of court, - v/s- Copy of Decision, loss to the deptt. & recovery
5. Details of Rule-37 transfers in Rajasthan circle & action taken by the CPMG towards these transfers.
Grounds for the Second Appeal:
The CPIO has not provided the information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Prakash Chandra Bothra through VC Page 1 of 2 Respondent: Mr. Jagdish Singh Gurjar CPIO through VC The appellant stated that transfers under Rule-37 have been banned by the Directorate but still the CPMG has issued some orders and he wants the details thereof. He also requested for the details of court cases in Barmer division. The CPIO stated that the orders under Rule-37 are issued by the CPMG, Jaipur and he will request his counterpart at the office of the CPMG to provide the information. As regards the information relating to court cases the CPIO informed that a periodical statement is furnished to the office the PMG (West), Jodhpur and he will supply a copy of the same to the appellant. He added that in case the appellant needs any further information relating to court cases he is free to inspect the relevant records and take whatever information/documents he needs.
Decision notice:
The CPIO is directed to provide the information as above to the appellant 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