Central Information Commission
Mr.C D Soundar Rajan vs Ministry Of Defence on 9 August, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.: CIC/LS/A/2011/001436/BS/0598
Relevant facts emerging from the appeal
Appellant : Mr. C.D.Soundar Rajan
(Old no. 191) New No. 85,
Gandhi Salai, Natham Post,
Chengalpattu-603002
Respondent : CPIO & Assistant Director (Staff)
Department of Posts O/o the PMG-CCR, Chennai City Region, Chennai- 600002 RTI Application filed on : 11/05/2010 CPIO replied on : 11/06/2010, 16/07/2010 & 19/10/2010 First Appeal filed on : 13/08/2010 First Appellate Authority Order : Nil Second Appeal received on : 29/12/2010 Information Sought:
The appellant sought information on various points regarding rules for changing working hours; money transactions; average number of speed post articles, MOs received in a month; relevant provisions for denying information and refusal by authority to provide information under RTI Act; relevant rules regarding changes made in the pass book without the knowledge of the depositor; time period for disposing off a public complaint; accommodation in staff quarters at head post office; relevant rules regarding inspection by superintendent.
Reply of the CPIO:
The CPIO sent para wise response to the queries of the appellant vide letters dated 11/6/2010, 16/7/2010 & 19/10/2010.
Grounds of the First Appeal:
The appellant was not satisfied with the information provided to him.
FAA Order:
No order passed.
Grounds of Second Appeal:
The appellant has stated that incomplete information has been provided by the PIO. Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. C. D. Soundar Rajan through videoconferencing Respondent: Mr. P K Natarajan CPIO through videoconferencing Appellant stated that he had not received information on query no. 11 of his RTI application dated 11/05/2010 and that the various replies sent by the respondent were delayed. The CPIO stated that reply to query no. 11 had been sent vide letter dated 09/03/2011 and that delay in response was on account of collection of information from various departments. The appellant contended that the letter dated 09/03/2011 has not been received by him and that the respondent sends all RTI communications through ordinary post only.
Decision Notice:
The Commission directs the CPIO to send a copy of the letter dated 09/03/2011 by speed post to the appellant.
The CPIO is warned to exercise due care to ensure that correct and complete information is furnished timely to the RTI applicant(s) as per provisions of the Act failing which penal proceedings under Section 20 may be initiated in future 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 August 09, 2012 (In any correspondence on this decision, mention the complete decision number.) (RM)