Central Information Commission
Lokendra Kumar Kumawat vs Department Of Posts on 31 January, 2025
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/2023/141354
Lokendra Kumar Kumawat ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Post,
Rajasthan ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 29.05.2023 FA : 24.07.2023 SA : 03.10.2023
CPIO : 19.06.2023 FAO : 14.08.2023 Hearing : 29.01.2025
Date of Decision: 30.01.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 29.05.2023 seeking information on the following points:
सुक ा समृ योजना खाता सं ा *******7195 मे चैक सं ा ***237 िदनांक 01.05.2023 को डाक िवभाग / पो ऑिफस रे नवाल रोड चौमूं म भुगतान हेतु लगाया गया था उ भुगतान ि या से स त िन िल खत सूचना मािणत ितिलिप मे अित रत उपल करवाए।
1. यह िक उ चैक भुगतान ि या म डाक िवभाग / पो ऑिफस ारा चैक लेने की िदनांक से चैक लौटाने की िदनां क तक आपके कायालय/िवभाग ारा की गयी कायवाही की सूचना मािणत ितिलिप मे उपल करवाए। Page 1 of 5
2. यह िक उ चैक भुगतान ि या म डाक िवभाग / पो ऑिफस की िजस शाखा / कायालय म िजतने िदन िवल िकया गया उस ि या की मािणत ितिलिप उपल करवाए।
3. यह िक उ चैक भुगतान ि या को िजस कानून, िनयम, प रप के तहत भुगतान रोका गया है उस कानून, िनयम, प रप की मािणत ितिलिप उपल करवाए।
4. यह िक डाक िवभाग/पो ऑिफस ारा चैक भुगतान ि या म िजतने िदन/िदवस का समय लगता है कानून, िनयम, ावधान की मािणत ितिलिप उपल करवाए।
5. यह िक उ चैक भुगतान ि या म चैक िजस िजस अिधकारी/कमचारी/लोक सेवक के पास गया है उस अिधकारी/कमचारी/लोक सेवक का नाम, िपता का नाम, पदनाम, िनवास ान, दू रभाष न र मय वतमान पद ापन से स त सूचना मािणत ितिलिप मे उपल करवाए।
..., etc./ other related information
2. The CPIO replied vide letter dated 19.06.2023 and the same is reproduced as under :-
1. उपडाकपाल चौमू ारा चैक सं ा 146237 िदनां क 01.05.2023 को िदनांक 01.05.2023 को शाहपुरा धानडाकघर म ीय रं ग के िलए भेज िदया गया था जो िक शाहपुरा धानडाकघर म िदनांक 03.05.2023 को ा आ। उनके ारा चैक को उसी िदन ीय रं ग के िलए लगाया गया एवं उनको िदनां क 04.05.2023 को ीय रं ग की रपोट ा ई। चैक यर नहीं होने की ित म िदनांक 06.05.2023 को चैक को उपडाकघर चौमू ेिषत कर िदया गया था।
2. उपडाकपाल चौमू ारा चैक सं ा 146237 िदनां क 01.05.2023 को िदनांक 01.05.2023 को शाहपुरा धानडाकघर म ीय रं ग के िलए उसी िदन भेज िदया गया था जो िक शाहपुरा धानडाकघर म िदनांक 03.05.2023 को ा आ। उनके ारा चैक को उसी िदन ीय रं ग के िलए लगाया गया एवं उनको िदनांक 04.05.2023 को Page 2 of 5 ीय रं ग की रपोट ा ई। चैक यर नहीं होने की ित म िदनां क 06.05.2023 को चैक को उपडाकघर चौमू ेिषत कर िदया गया था।
3. चैक यरस े टमट की सूचना 1 पृ म उपल है िजसके िलए 2 पये GL सं ा ******0020 म िकसी भी डाकघर म जमा करवाकर रसीद की ित इस कायालय को ेिषत कर।
4. वां िछत सूचना डाक िवभाग की वेबसाइट www.indiapost.gov.in पर उपल है। िफर भी हाड कॉपी म सूचना चाहने हे तु 20 पये GL सं ा *******0020 म िकसी भी डाकघर म जमा करवाकर रसीद की ित इस कायालय को ेिषत कर।
5. चाही गयी सूचना से स ंिधत रकॉड संधा रत नहीं िकया जाता है। साथ ही चाही गयी सूचना RTI Act-2005 के िनयम 2 (f) के अंतगत सूचना की ेणी म नहीं आती है अतः उपल नहीं करवाई जा सकती है।
Etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 24.07.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 14.08.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.10.2023
5. The appellant and on behalf of the respondent Ms. Dulari Meena, IPPG, attended the hearing through video conference.
6. The appellant submitted that he requested information about a cheque clearing process after submitting it to the respondent office. He further submitted that an improper reply has been furnished by the Respondent which could not fulfill his purpose. He requested the Commission to direct the respondent to furnish the information as sought.
Page 3 of 57. The respondent while defending their case inter alia submitted that a point-wise suitable reply has been furnished to the appellant vide letter dated 19.06.2023. She further submitted that the information sought on point no. 5, 6 and 7 is not maintained in their office. A written submission of the respondent dated 21.01.2025 is taken on record.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act vide letter dated 19.06.2023. The Commission noes that the information sought on point no. 5, 6 and 7 is not maintained in the respondent's office. In this regard, the appellant's attention is drawn towards the judgment of the Hon'ble High court of Delhi in the case of "The Registrar, Supreme Court of India vs. Commodore Lokesh K. Batra and Ors. [W.P.(C) No. 6634/2011], dated 04.12.2024. The following was thus held:
"11. Insofar as the question of disclosing information that is not available with the public authority is concerned, the law is now well settled that the Act does not enjoin a public authority to create, collect or collate information that is not available with it. There is no obligation on a public authority to process any information in order to create further information as is sought by an applicant......."
9. In view of the above, 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: 30.01.2025 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Page 4 of 5 Addresses of the parties:
1 The CPIO O/o. The Superintendent Of Post Offices, Supdt., & CPIO, Department Of Posts, Jaipur Dehat Division, Jaipur, Rajasthan-302016 2 Lokendra Kumar Kumawat Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)