Central Information Commission
Ms.Premlata vs Department Of Posts on 4 July, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001317/2906
04 July 2013
Relevant Facts emerging from the Appeal:
Appellant : Ms. Premlata
Vill and Post" Palasni,
Via-Banad,
District: Jodhpur, Rajasthan 342006
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Jodhpur Division,
Jodhpur- 342006
Rajasthan
RTI application filed on : 23/03/2012
PIO replied on : 10/04/2012
First appeal filed on : 16/04/2012
First Appellate Authority order : 15/05/2012
Second Appeal received on : 25/08/2012
Information sought:
The appellant had sought information about date on which and by which mode advertisement for the appointment of Grameen Dak Sewak & DDA at Palsani Post Office. In this regards how many were informed and how many applications were received, what action has been taken on the report submitted by Villagers on 01/07/09. Action taken on letter submitted to BPM on 25/06/09. Copy of record of Grameen Dakia Wazirpur Palsani for the period 25/05/09 to 10/06/09 and other related information.
Grounds for the Second Appeal:
The appellant is not satisfied with the information received from CPIO being incomplete.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Shanti Lal appellant's representative Respondent: Mr. Anil Kaushik CPIO's representative The appellant stated that he is pressing for the following:
(i) Copy of advertisement/notification issued for vacancy of GDS, at Palasani post office along with the AD received from the addressee.
(ii) Names of candidates who participated in the recruitment process.
(iii) Copy of action taken on representation dated 25/06/2009.Page 1 of 2
(iv) Copy of withdrawal form and statement of savings account of NAREGA beneficiary Smt. Sita wife of Mr. Girdhari Lal.
The CPIO's representative stated that he will provide the information requested in item (i) & (ii) above, however, as regards item (iii) enquiry is still going on in the matter and hence the same is exempt under Section 8(1)(h) of the RTI Act. He added that the information sought under item (iv) relates to a third party depositor and since the appellant has not cited any larger public interest to justify the disclosure, the information is exempt under Section 8(1)(e) of the RTI Act.
Decision notice:
The CPIO is directed to provide the information requested by the appellant in item (i) & (ii) above, free of cost, within 15 days from the date of receipt of this order. As regards item (iii) it is noted that the enquiry is going on since over two years and the competent authority should look into the matter and expedite the same, however, the information is presently exempt under Section 8(1)(h) of the RTI Act. As regards item (iv) CPIO's representative's submissions are upheld, the information need not be disclosed.
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. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2