Central Information Commission
Shri R.Ramachandran vs Dept. Of Posts, Tiruvannamalai on 7 August, 2009
Central Information Commission
CIC/AD/A/2009/000701
Dated August 7, 2009
Name of the Applicant : Shri R.Ramachandran
Name of the Public Authority : Dept. of Posts, Tiruvannamalai
Background
1. The Applicant filed an RTI application dt.4.11.08 with the CPIO, DoP, Tiruvannamalai. He stated that 18 registered/speed posts were sent to him by various post offices and that GDS BPM of Sengttankundil is discharging his duty including that of GDS MD from the date Mr. R. Venu has been dismissed from service. In this context, he requested for the following information:
a) Date on which registered/speed posts reached the BPO and date of delivery
b) Date of dismissal of service of Mr.R.Venu
c) Working hours of Sengattankundil GDS BPM, scale of pay fixed to him, whether paid additional pay has been made to GDS BPM to discharge the work of GDS MD. If answer is yes, particulars of addl. pay and copy of such payment.
d) Copy of charge sheet and report of enquiry officer relating to Mr.R.Venu, and particulars of appeal filed, if any , against the dismissal.
Copy of charge sheet and report of enquiry officer relating to Mr. Venu. The CPIO replied on 2.12.08 furnishing point wise information and denying the information for point (d) as given above u/s 8(1)(h). Not satisfied with the reply, the Applicant filed an appeal dt.16.12.08 with the Appellate Authority requesting him to direct the CPIO to furnish the information. The Appellate Authority replied on 6.1.09. With regard to working hours of Sengttankundil, the Appellate Authority stated that the CPIO should furnish information only if the answer is 'yes'. With regard to the remaining information the Appellate Authority upheld the decision of the CPIO. Aggrieved with the reply, the Applicant filed a second appeal dt.6.4.09 before CIC requesting for the missing information .
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing on August 7, 2009.
3. Both the Appellant and the Respondent were absent at the hearing.
Decision
5. The Commission, on review of the documents provided, directs the CPIO to provide the copy of the inquiry report to the Appellant after severing from it under Section 10(1) the parts of the information which is exempt from disclosure under Section 8(1 ) and to provide missing information against point © by 15 September, 2009.
6. The appeal is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G.Subramanian) Asst. Registrar Cc:
1. Shri R.Ramachandran General Secretary Cooperative Industry Workers Union Sundivakkam S.Kundil Post Cheyyar 604 407
2. The CPIO & SPOs Department of Post Tiruvannamalai Division Tiruvannamalai 606 601
3. Shri D.S.V.R.Murthy The Appellate Authority & Director of Postal Services (HQ) Dept. of Posts O/o Chief Post Master General Tamil Nadu Circle Chennai 600 002
4. Officer in charge, NIC
5. Press E Group, CIC