Central Information Commission
Roushan Kumar vs Department Of Posts on 18 December, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/POSTS/A/2023/635975
Roushan Kumar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Post,
Bihar ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 28.04.2023 FA : 28.04.2023 SA : Nil
CPIO : 22.05.2023 FAO : 19.06.2023 Hearing : 16.12.2024
Date of Decision: 17.12.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 28.04.2023 seeking information on the following points:
What was the document produced at the time of joining
(i) Sudha Kumari, Vill and Post rain Shanker, Sitamarhi, Bihar, posted chakmahila post office, samadhi. Bihar.
(ii) Subahs- Vill and Post rain Shanker, Sitamarhi, Bihar, posted at Adhari post samadhi Post office.
2. The CPIO replied vide letter dated 22.05.2023 and the same is reproduced as under :-
Page 1 of 3S. No. Information sought Information being supplied 1 What was the document produced at the 1. 10th Marksheet issued by Bihar Sanskrit time of joining. 1. Suha Kumari, Vill and Shiksha Board, Patna. Post Rain Shanker, Sitamarhi, Bihar,
2. 10th School Leaving Certificate issued by posted chakmahila post office, samadhi, Bharti Sanskrit Uchch VidyalayBasti, Bihar.
Samastipur.
2 Subahs- Vill and Post rain Shanker, 1. 10th Marksheet issued by Bihar Sanskrit Sitamarhi, Bihar, posted at Adhari post Shiksha Board, Patna. samadhi Post dice. Both Husband and
2. 10th School Leaving Certificate issued by wife work is working in the post office Muktinath Sanskrit Madhyamik Vidhyalay, with forgery documents.
Gangwara, Baligarh, Runnisaidpur.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 28.04.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 19.06.2023, directed to the CPIO to provide information to the appellant
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil
5. The appellant remained absent and on behalf of the respondent Mr. Mukesh Kumar Postal Superintendent attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the compliance of the FAA order has been done and a suitable reply has been furnished to the Appellant vide letter dated 11.12.2024. The written submissions are taken on record by the Commission. He further explained that the main grievance of the appellant, revolves around allegations of irregularities in the employment of two individuals, Sudha Kumari and Subhas, in the postal department. Based on which he had asked for the document produced by the aforesaid individuals at the time of joining, hence a suitable reply as per the provisions of the RTI Act has been furnished to the Appellant. However, the copies Page 2 of 3 of the documents could not be provided to the Appellant, the same being third-party information. He further informed the Commission, that there is an ongoing CBI Inquiry pending since 2013 in this matter.
7. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application. Further, in the absence of the Appellant to plead his case or contest the Respondent's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 17.12.2024 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO O/o. The Superintendent Of Post Offices, CPIO, Department Of Posts, Sitamarhi, Division, Sitamarhi, Bihar-843301
2. Roushan Kumar Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)