Central Information Commission
Anamul Haque vs Department Of Posts on 11 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/POSTS/A/2024/645532
Anamul Haque ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO:
1. Department of Posts, ...प्रनतवािीगण/Respondents
Bhopal
2. Department of Posts,
Narmadapuram
Relevant dates emerging from the appeal:
RTI : 21.06.2024 FA : 02.08.2024 SA : Nil
CPIO : 16.07.2024 &
FAO : 06.09.2024 Hearing : 10.02.2026
18.07.2024
Date of Decision: 09.03.2026
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 21.06.2024 seeking information on the following points:
1. Which documents of nine months old girl are required to open Sukanya Samriddhi Account? Kindly respond with GSR concerning this.
2. In how many days SSA is transferred from Sub-Post Office, Surajganj, Itarsi to State Bank of India, Main Branch, Itarsi, according to clause 11 of Gazette Notification of India dated 18th March 2016?CIC/POSTS/A/2024/645532 Page 1 of 6
3. What is the post office procedure to transfer the Sukanya Samriddhi Account from sub-post office to SBI?
2. The CPIO replied vide letter dated 16.07.2024 & 18.07.2024 and the same is reproduced as under :-
CPIO Reply Dated 16.07.2024 क्र. सं. ननयमावली पृष्ठ 1 1. POSB CBS Manual Corrected upto 31.12.2021 Chap-11 1 Rule No 123 (3). & 2. SB Order No 12/2023 14 2 भोपाल संभाग से संबनित नहीं है । लागू नही 3 1. POSB CBS Manual Corrected upto 31.12.2021 Chap-11 1 Rule No 130 & 2- POSB CBS Manual Corrected upto 31.12.2021 Chap-11 3 Rule No 121 (d) उपरोक्तानुसार उपलब्ध जानकारी कुल 19 पृष्ठ में है , अतः प्रनत पृष्ठ 2 रूपयें के अनुसार कुल रूपयें 38/- नकसी भी डाकघर में यूसीआर में जमा कर रसीि प्रस्तुत करें , तानक उपलब्ध जानकारी की छायाप्रनत प्रिाय की जा सके।
CPIO Reply Dated 18.07.2024
1. The required information is available in POSB CBS Manual corrected upto 31.12.2021 Chap- 11 Rule No.123, (https://www.indiapost.gov.in/VAS/DOP_ PDFFiles/POSB CBS Manual 2021.pdf) and SB order No.12/2023 (bttps://utilities.cept.gov.in/dop/pdfbind.ashx?id=7903) which is easily available on India Post website on above mentioned Pdf links, and also Copy of same is available in 03 pages, which can be provided on deposit Rs. 06/- @2/- per page as CIC/POSTS/A/2024/645532 Page 2 of 6 further fee in favor of "Sr. Supdt. Of Post Offices, Narmadapuram Civ.
Narmadapuram-461001, through IPO/DD or payable via cash at any post office and get UCR receipt and send the original receipt to this office
2. As per Citizen Charter 2021, Rule No. 3.1.1 the number of Days required for transfer of accounts requested at any sub post office is 3 working days.
3. The required information is available in POSB CBS Manual corrected upto 31.12.2021 Chap- 11 Rule No.130, (https://www.indiapost.gov.in/VAS/DOP_ PDFFiles/POSB_CBS Manual 2021.pdf) which is easily available on India Post website on mentioned Pdf link, and also Copt of same is available in 03 pages, which can be provided on deposit Rs. 06/- @2/- per page as further fee in favor of "Sr. Supdt. Of Post Offices, Narmadapuram Div Narmadapuram-461001, through IPO/DD or payable via cash at any post office and get UCR receipt and send the original receipt to this office.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 06.09.2024 stated as under: -
"अपीलाथी श्री अनमूल हक़ िारा ऑनलाइन आरटीआई आवेिन निनां क 21.06.2024 के माध्यम से सुकन्या समृद्धि खाता खोलने हे तु 09 महीने की बच्ची के आवश्यक िस्तावेजों की जानकारी एवं साथ ही इससे संबद्धित GSR के साथ उत्तर प्रिाय नकए जाने का अनुरोि नकया गया।
नजसके प्रनत उत्तर में सीपीआईओ िारा POSB CBS Manual Corrected upto 31.12.2021 Chap-11 Rule No. 123 (3) एवं SB Order No 12/2023 से संबद्धित पृष्ठों की संख्या सू नचत करते हुए िस्तावेज़ शुल्क यूसीआर में जमा कर रसीि सीपीआईओ के कायाग लय में प्रेनित नकए जाने का उल्लेख नकया।CIC/POSTS/A/2024/645532 Page 3 of 6
अपीलाथी िारा अपीलीय आवेिन के माध्यम से कथन है नक SB Order No. 12/2023 में उनके िारा वां नछत जानकारी का उल्लेख नहीं है एवं नबन्िु 01 से संबद्धित जीएसआर की कॉपी प्रिाय नकए जाने का पुनः अनुरोि नकया है ।
इस संबंि में सीपीआईओ िारा कमेंट्स के माध्यम से सूनचत नकया गया नक "SB Order No. 12/2023 के नबन्िु क्र 2.5.1 के अनुसार डाकघर में खाता खोलने हे तु प्रिाय नकए जाने वाले डॉकयुमेंट की सूची उपलब्ध है । एवं आवेिक िारा उल्लेद्धखत शब्द GSR से क्या तात्पयग है यह स्पष्ट नहीं है ।"
साथ ही सीपीआईओ िारा सूनचत नकया गया नक अपीलाथी िारा उक्त जानकारी हे तु िस्तावेज़ शुल्क जमा नकए जाने से संबद्धित कोई रसीि सीपीआईओ के कायाग लय में उपलब्ध नहीं कराई गयी।
यह नक अपीलाथी िारा नबन्िु क्र. 01 में चाही गयी गयी जानकारी से संबद्धित GSR की जानकारी नवभागीय वेबसाइट www.indiapost.gov.in पर उपलब्ध है , नजसकी प्रनत संलग्न है ।
तिनुसार अपील ननणीत की जाती है ।"
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
Hearing Proceedings & Decision:
5. The appellant remained absent and on behalf of the respondent Sagar Saha, Senior Suptd. of Posts (Narmadapur), Chetan Anand, CPIO, Bhopal, attended the hearing through video conference.
6. The respondent (CPIO, Narmadapur) while defending their case inter alia submitted that adequate information was provided to the appellant vide letters dated 16.07.2024 and 18.07.2024. Further, CPIO, Bhopal, submitted that clarification regarding procedure of account opening, as requested for the appellant in his application, CIC/POSTS/A/2024/645532 Page 4 of 6 was informed to the appellant. Additionally, the FAA gave a detailed order disposing of the appellant's first appeal.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that information sought by the appellant has been duly furnished to him, as per the provisions of the RTI Act. Further, the written submissions dated 05.02.2026 along with the enclosures are taken on record. The Appellant has challenged the reply given by CPIO and FAA in terms of its merits, in the second appeal. However, examination of the correctness of the reply/information given by CPIO/FAA is beyond the jurisdiction of the Commission. In that regard, the Commission would like to refer to the observations passed by the Hon'ble Delhi High Court in its decision dated 06.12.2023 in Narendra Tyagi vs Assistant Director (CPIO) [LPA 764/2023] extracted as under:
"13. Consequently, it is clear that dispute as regards the correctness of information provided under the RTI Act, or any other dispute or controversy, cannot be adjudicated in proceedings under the RTI Act. The CPIO is only required to supply all the information/documents within his access. Whether or not such information as provided by the CPIO under the RTI Act is incorrect in any manner, is not the domain of consideration or determination under the RTI proceedings."
In view of the above and in the absence of the Appellant to plead his case or contest the CPIO's submissions, 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 रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 09.03.2026 CIC/POSTS/A/2024/645532 Page 5 of 6 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO O/o. The Senior Superintendent Of Post Offices, SSPOs., & CPIO, Department Of Posts, Narmadapuram Division, Narmadapuram, Madhya Pradesh - 461001
2. The CPIO, Office of the Sr. Superintendent of Post Offices, Department of Posts, Bhopal Division, Bhopal, Madhya Pradesh - 462003
3. Anamul Haque CIC/POSTS/A/2024/645532 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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