Central Information Commission
Mr.R Kannan vs Department Of Posts on 23 September, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/000563
Appellant : R Kannan
Respondent : Department of Posts, Chennai City
Date of decision : 23.09.2011
FACTS
The matter was called for hearing today dated 13.7.2011. The parties did not appear before the Commission. Hence, it has been decided to dispose of the matter on the basis of material on record.
2. I have carefully gone through the material on record and find that it is the claim of the appellant that RPAD letter was addressed to House No. 236, Park Town, Chennai. The said letter, however, was returned undelivered as he was not living at the above address. Vide RTI application dated 19.1.2010, he had wished to know the reasons for returning the said letter etc. The CPIO had informed the appellant that in the absence of letter number and the exact date of booking, requisite information could not be provided to the appellant. The Appellate Authority had also taken the same view in order dated 13.4.2010.
3. We do not find any infirmity in view taken by the CPIO and AA. The appeal is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Deputy Registrar Address of parties :-
1. The Sr. Supdt. of Post Offices & CPIO Department of Posts, Chennai City North Division, Chennai-600008
2. The Director Postal Services & AA Department of Posts, O/o the Postmaster General, Chennai City Region, Chennai-600002
3. Shri K. Kannan Prasanthi Nilayam, 11/23, TNGO Colony, 2nd Street, Adambakkam, Chennai-600088