Central Information Commission
Mrbasudel Mondal vs Department Of Posts on 6 January, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002751/9450
06 January 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Basudeb Mondal,
Vill - Uttar Deulpota, PO - Benichak,
P.S - Contai, Dist - East Medinipur - 721442.
West Bengal
Respondent : CPIO/ Superintendent of Post Offices
Department of Post
O/o Superintendent of Post Offices
Tamluk Postal Division,
Tamluk - 721636
RTI application filed on : 17/07/2014
PIO replied on : 05/08/2014
First appeal filed on : 23/08/2014
First Appellate Authority order : 21/10/2014
Second Appeal dated : 26/11/2014
Information sought:
The appellant has sought the information regarding a letter sent to APIO C/o Dist. Inspector of Schools council, Purba Medinipour Pry. Education PO+Dist - Purba Medinipur, Tamluk with Regd. A/D by post through Contai Head Office whose RW no - 415869651 dt 06/06/14 and another letter was sent on 27/06/2014 to the District Inspector of Schools, Purba Medinipur Dist Primary School Council. Salgachia (Stn Road) PO - Tamluk, Dist - Purba Medinipur Pin HO 721636. Provide the cause of damage condition of the said envelop. If the address was on the envelope yet, why did the post-man not find out the famous School Board Office at Tamluk town. Provide the names who went to deliver those envelops and who cut these envelops and joined it by gum and other envelop join with staplers pins and various other related information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Basudeb Mondal through VC Respondent: Mr. R N Giri CPIO's representative through VC The CPIO's representative stated that the information requested by the appellant in his RTI application dated 17/07/2014, as available on record, was supplied vide letter dated 05/08/2014. He further stated that appellant grievance regarding non-delivery of his registered articles and his allegations that the envelops were cut and then joined by staples/gum cannot be redressed under RTI Act.Page 1 of 2
Decision notice:
At the outset it is clarified that the CPIO, under the RTI Act, is required to furnish information/documents as available on record; however, eliciting answers to queries, redressal of grievance, reasons for non compliance of rules/contesting the actions of the respondent public authority are outside the purview of the Act.
The information as available on record has been supplied. As regards the appellant's grievance the same should be contested before the appropriate forum as the RTI Act is not the proper law for redressal of grievances/disputes.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2