Central Information Commission
Mr.Santosh Kumar vs Ministry Of Communications And ... on 19 December, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/LS/A/2012/000093/BS/1485
Decision Date-December 19, 2012
Relevant Facts emerging from the Appeal
Appellant : Mr. Santosh Kumar
S/o Sri Mukhdeo Ram
Behind Nawketan Cinema,
Nawatoli, Daltonganj - 822101
Jharkhand
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Palamu Division,
Daltonganj-822101, Jharkhand
RTI application filed on : 22/03/2011
PIO replied : 16/05/2011
First appeal filed on : 06/07/2011
First Appellate Authority order : 12/08/2011
Second Appeal received on : 23/11/2011
Information sought:
The Appellant had submitted a format and had sought information about various vouchers of Chattarpur SO, copies of hand-to-hand receipt book, memo of distribution of work, details of CL/EL available by Sri Mukhdeo Ram, copy of error book of sub-account branch of Daltonganj HO, copies of inspection report, copies of destruction of records etc. Grounds for the Second Appeal:
The PIO has not provided complete information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Santosh Kumar through VC (M: 9576726788). Respondent: Mr. B.P. Deo, CPIO through VC (M: 8603776603).
The appellant stated that he has not been provided complete information as requested in his RTI application dated 22/03/2011. The CPIO stated that the information on queries 4 & 8 of the appellant's RTI application have been furnished to him and the remaining information has either been weeded or not available on record. To a query from the Commission he clarified that the records/information requested in queries 2, 5 & 6 were not maintained.Page 1 of 3
Decision Notice:
The Commission directs the CPIO to furnish the information (as available on record) requested by the appellant in his RTI application dated 22/03/2011 within 15 days of the receipt of this order. In case certain records have been weeded out/are not maintained/not available a declaration to the effect should be furnished to him along with a copy of the record retention policy. However, before furnishing a declaration regarding the missing records the CPIO should carry out a thorough search at his end, further, if the appellant so desires the CPIO should permit him to inspect the relevant records and also to take photocopies/extracts there from, free of cost, up to 25 pages.
The appeal is disposed of accordingly. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner Page 2 of 3 (In any correspondence on this decision, mention the complete decision number.) (AS) Page 3 of 3