Central Information Commission
Mrjiwan Garg vs Department Of Posts on 29 June, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000850/10691
29 June 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Jiwan Garg,
R/o - H. No - B-1/473 - A,
Opp. Old Bombay Palace, Jakhal Road,
Sunam, Dist - Sangrur, Punjab - 148028
Respondent : CPIO / Sr. Superintendent of Post Offices,
Department of Posts,
O/o the Sr. Superintendent of Post Offices,
Chandigarh Postal Division,
Chandigarh - 160017
RTI application filed on : 25/03/2014
PIO replied on : 28/03/2014
First appeal filed on : 02/09/2014
First Appellate Authority order : 07/01/2015
Second Appeal dated : 31/03/2015
Information sought:
The appellant has sought the following information, details, inspection & certified copies of desired documents/records alongwith the movement/delivery details/status of Speed Post Articles and status of applicants complaint dated -09-2012 filed with HO Sangrur Post Master against Sh. Mohan Lal:
1. Intimate the applicant about the name of court-staff/officer/person to whom the Speed Post Article no. EP214688395IN dated 06/09/2013 (booked from Naya Bazar Sunam Postoffice on 06/09/2013); has been delivered by Chandigarh-delivery-postman on 09/09/2013 at the O/o Hon'ble Civil Judge (Senior Division) Chandigarh and/or intimate/confirm the applicant that postman instead of delivering the Speed Post Article no. EP214688395IN dated 06/09/2013 to the concerned court-staff/officer/person at the O/o Hon'ble Civil Judge (Senior Divison) Chandigarh himself has manipulated the speedpost article himself by getting affixed the forged signatures of someone upon the delivery slip/sheet send by your office as proof of delivery to the applicant.
2. Intimate the applicant about the name of postman, who has manipulated-the-delivery of Speed Post Article No. EP214688395IN dated 06/09/2013 (booked from Naya Bazar Sunam Post-office on 06/09/2013) at the O/o Hon'ble Civil Judge (Senior Division) Chandigarh on 09/09/2013 and has submitted fraudulently manipulated delivery-slip/sheet at SPC Chandigarh as proof of delivering the SPA No. EP214688395IN dated 06/09/2013 to the addressee (i.e. Hon'ble Civil Judge (Senior Division) Chandigarh). So that appropriate action against the defaulting postman for fraudulently- manipulating the deliveries of court-bound-speed-post-articles could be get initiated by the applicant after writing to highest postal/Ministry.Page 1 of 3
3. Intimate the date, time and place; when & where the applicant could inspect/see/verify the original-delivery-sheets/proofs duly signed by the addressee's upon receiving the speed post article no. EP214688395IN dated 06/09/2013.
4. Intimate the applicant about all the complaints, which have ever been received against the postman who had manipulated the delivery-slip/sheet for SPA no. EPA214688395IN dated 06/09/2013 during the periods from 01/01/2009 to till date (i.e. till the date of providing the information) alongwith the particulars of complaints and about the action taken & final results of all the complaints.
5. As concerned postman/officers of Postal Department have caused mental tension firstly by not delivering the SPA No. EP 214688395IN dated 06/09/2013 to authorized staff/officers at the O/o Hon'ble Civil Judge (Senior Division) Chandigarh and later on , providing the fabricated & false delivery-sheet/slips by showing the delivery of SPA No. EP214688395IN dated 06/09/2013 at the O/o Hon'ble Civil Judge (Senior Division) Chandigarh on 09/09/2013 fraudulently. Do the appropriate authorities of Department of Posts plans to take appropriate action against the concerned postman/officials?
If yes, in how much time?
If not, then intimate the appellant about the reasons for not taking action under rules.
6. Intimate about all the complaints, which has ever been received under the O/o Supdt of Post offices Sangrur Division Sangrur and O/o Supdt of Post offices Chandigarh Dn., Chandigarh against the speed-post-booking-staff/officers and delivery postmen for manipulating the delivery slips for Speed post Articles/parcels during the periods from 01/01/2009 to till date (i.e. till the date of providing the information) along with the brief particulars of complaints and about the action taken & final results of all these complaints in brief with bifurcation-of-complaints according to the subject matter of the complaints, name of staff/postmen/officers against whom these complaints had been made for non- booking/misbehavior/non-mentioning-complete-address/non-delivery/sending-to-wrong- places of Registered/Speed post/ordinary post articles and/or lodged for deficiency in other services.
7. Provide the attested/certified copies of all the relevant rules prescribed by the Department of posts which have to be followed by the postmaster & other concerned officers & staff of respective- Post - Offices:-
(1) For booking of speed post articles & delivery of speed post articles. (2) Putting the data of booking of speed post articles on Department of Posts website, mentioning the mobile numbers of sender at the time of booking of SPA/Registered- articles and (3) Rules regarding putting the delivery status of speed post articles on web tracking system and (4) Prescribing the procedure to resolve the complaints of non-delivery of speed post through the website of Department of Posts as well as (5) Prescribing the authenticity of delivery confirmation provided on web-tracking system and prescribing the authenticity of delivery confirmation provided through the website of Department of posts upon resolving the non-delivery complaints of Speed posts articles/Registered articles.
IN REGARDS TO COMPLAINT LODGED AGAINAT MOHAN LAL (SPEED POST BOOKING CLERK), copy of which was duly handed over to the then postmaster, HPO Sangrur on 08/09/2012
8. Provide the attested copy of complete file/all the papers maintained by Department of Post in regards to applicants complaint dated 08/09/2012 lodged against Mohan Lal (Speed Post Page 2 of 3 clerk), which was duly handed over to then Postmaster, Head Post Office Sangrur on 08/09/2012 and was send to the Director Postal Services Punjab O/o Chief post-master General Punjab vide Speed Post article no. EP116569874IN dated 10/09/2012 (duly delivered on 13/09/2012 as per web tracking system). Copy of complaint dated 08/09/2012 alongwith the speed post booking receipt no. EP116569874IN dated 10/09/2012 for the information, ready reference & records of Ld PIO to provide the desired information.
9. Intimate the date, time and place; when & where the applicant could inspect/see the original of complete file/all the papers maintained by Department of posts in regards above said applicants complaint dated 08/09/2012 lodged against Mohan lal (Speed post clerk), which was duly handed over to the then postmaster, Head Post office Sangrur on 08/09/2012 and was send to the Director Postal Services Punjab O/o Chief Postmaster General Punjab vide Speed Post Article no. EP116569874IN dated 10/09/2012.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Jiwan Garg through VC Respondent: Mr. K K Chauhan CPIO through VC The appellant stated that he had sent a speed post to the Civil Judge Chandigarh and as per the respondent it was delivered on 09/09/2013 but the Hon'ble Judge had made enquiries in his office and found that no such speed post was delivered. He further stated that he wants the following:
(i) Attested copy of the delivery slip along with confirmation from the CPIO that the same is as per record.
(ii) Name of the person to whom the speed post was delivered.
(iii) Whether any complaint(s) has/have been received against the beat postman during the period 01/01/2009 to 25/03/2014 for wrong delivery of mail.
The CPIO stated that he will provide the information requested under item (i) & (iii) above. As regards item (ii), the CPIO stated that he will make enquiry from the beat postman and provide a copy of his statement.
Decision notice:
As stated by the CPIO he should provide the information as above to the appellant within 21 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 3 of 3