Central Information Commission
Mrsatish Kumar Agarwal vs Department Of Posts on 19 May, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/001220/7649
19 May 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Satish Kumar Agrawal
12, Shyam Vihar,
Subhash Nagar,
Kamla Nagar, Agra - 282005
Respondent : CPIO & Sr. Superintendent of Post Offices
Department of Posts
Agra Division
Agra - 282002, Uttar Pradesh
RTI application filed on : 01/02/2014
PIO replied on : 10/03/2014
First appeal filed on : 18/03/2014
First Appellate Authority order : 30/04/2014
Second Appeal dated : 19/05/2014
Information sought:-
The appellant through his RTI Application had sought information related to RD account he has opened at Kamla Nagar Sub-Post Office on 28/014/2009. He wants to know how much interest was given after completion of 05 years on account nos. 966613, 69914 and 69915 and 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. Satish Kumar Agrawal through VC Respondent: Mr. K C Yadav CPIO's representative through VC The appellant stated that he had a five year RD account in which he deposited Rs.1000/- for 24 months and stopped paying installments thereafter but claimed the amount only after five years on maturity and as per his calculation the respondent should have given interest of Rs.7500/- whereas he has been paid only Rs.5156/-. The CPIO's representative stated that interest has been paid as per rule and showed the rule to the appellant. The appellant after going through the rule stated that a copy may be provided to him. He suggested that the relevant rules should be printed on the passbook. The CPIO's representative clarified that all rules and examples are available on the 'indiapost' website.Page 1 of 2
Decision notice:
The CPIO is directed to provide a copy of the relevant rule to the appellant forthwith.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2