Central Information Commission
Shri V.N.Patil vs Dept. Of Posts, Osmanabad on 12 August, 2009
Central Information Commission
CIC/AD/A/2009/000728
Dated August 12, 2009
Name of the Applicant : Shri V.N.Patil
Name of the Public Authority : Dept. of Posts, Osmanabad
Background
1. The Applicant filed a RTI application dt.7.8.08 with the CPIO, DoP, Osmanabad. He requested for information against 2 points w.r.t TA bills. The CPIO replied on 18.8.08 stating that the TA bill for Rs.8931 has been sanctioned vide letter dt.5.3.08 and that no further TA bills had been received. The Appellant filed an appeal dt.21.8.08 with the Appellate Authority stating that incomplete and misleading information has been supplied. The Appellate Authority replied on 14.11.08 stating that CPIO had already intimated regarding the TA Bill for Rs.8931/-and since details about second TA Bill and also information about point No.2 was not supplied, he directed the CPIO to furnish the information sought, ,to the Appellant within a week. Aggrieved with the reply, the Appellant filed a second appeal dt.15.1.09 before CIC.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for August 12, 2009.
3. Mr.B.M.Kamble, ASP(north), Latur representing CPIO & AA represented the Public Authority.
4. The Applicant was not present during the hearing.
Decision
5. The Respondent submitted that on 4.8.08 the Appellant had submitted 2 TA bills and that the Appellant was informed inadvertently that his second TA bill was not received. In response to the Appellate Authority's order, the CPIO replied on 19.11.08 stating that his second TA bill has not been sanctioned as per M/o Finance order dt.26.2.01 which stated that no transfer grant is to be allowed where no change of residence is involved. The Respondent stated that the Appellant had not shifted the family to Ieet from Andora and has not hired a house for stay at Ieet and had stayed with someone else prior to his retirement. Hence there was no change in residence and accordingly the second claim was dismissed.
6. In view of the submission by the Respondent, the Commission rejects the appeal.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Asst. Registrar Cc:
1. Shri V.N.Patil At. Post Murum Tq. Omerga Osmanabad 413 605
2. The CPIO & SPOs Department of Posts Osmanabad Division Osmanabad 413 501
3. Shri R.K.Jayabhaye The Appellate Authority & Director of Postal Services Department of Posts O/o Post Master General Aurangabad Region Aurangabad 431 002
4. Officer in charge, NIC
5. Press E Group, CIC