Central Information Commission
Mr.P Jagadeesh vs Department Of Posts on 3 July, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001307/2893
03 July 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Pappala Jagdeesh
Branch Postmaster,
Kovvada Agraharam B. O.,
Poosapatirega-S.O.,
Vizianagaram H.O.-535204, A. P.
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Vizianagaram Division,
Vizianagaram-535002
Andhra Pradesh
RTI application filed on : 11/02/2012
PIO replied on : 31/03/2012
First appeal filed on : 18/04/2012
First Appellate Authority order : 22/05/2012
Second Appeal received on : 23/08/2012
Information sought:
1- Copy of SPOs vizianagaram Division letter no. B/ED-3/236 dated 04/03/2001 addressed to DPS/PMG O/o PMG, Visakhapatnam.
2- Copy of the supdt of Post Offices, Vizianagaram Dn letter no. B/ED-3/236 dated 19/06/2001 addressed to ASPOs Vizianagaram East Sub Division.
3- Copy of compliance report of ASPOs East Sub Division alongwith copies of its enclosures sent to SPOs Vizianagaram after implementation of the orders contained in Divisional office Lr. No. B/ED-3/236 dated 19/06/2001.
4- Copy of action taken report sent by SPOs Vizianagaram Division to PMG office/DPS in reply to DPS DO Lr. No. ST/35-III/KV Agraharam/VZM dated 18/06/2001. 5- Copy of PMG office letter dated 23/09/2004 addressed to SPOs Vizianagaram regarding filling up the post of BPM Kovvada Agraharam.
6- (a) Whether the file no. B/ED-3/236 was moved between the office asstt and superviser/SPOs during the period from 01/07/2004 to 01/10/2004. (b) If so, copies of office notes and SPOs orders there on in file no. B/ED-3/236 during the period from 01/07/2004 to 01/10/2004.
7- (a) Whether there was any corresponding between the SPOs and ASPOs East Sub Division in the file no. B/ED-3/236 during the period from 01/07/2004 to 01/10/2004. (b) if so, copies of letters of correspondence exchanged between SPOs Vizianagaram and Page 1 of 2 ASPOs East Sub Division in the file no. B-ED-3/236 during the period from 01/07/2004 to 01/10/2004.
8- (a) Whether there was any corresponding between the SPOs and the PMG/DPS in the file no. B/ED-3/236 durign the period from 01/07/2004 to 01/10/2004. (b) if so, copies of letters of correspondence exchanged between SPOs VZM And PMG/DPS in file no. B/ED-3/236 during the period from 01/07/2005 to 01/10/2004.
9- (a) Whether file no. B/ED-3/236 was moved between the office Asstt, supervisor and SPOs VZM during the period from 15/06/2001 to 15/07/2002. (b) if so, copies of the office notes and Pos orders thereon in the file may be supplied.
10-(a) Copies of SPOs VZM letter no. B/ED-3/236 dated 06/07/2002 addressed to ASPOs East Sub Dn.
11- Copy of repro of ASPOs East Sub Dn to SPOs VZM alongwith copies of its enclosures on implementation of the orders contained in the above letter B/ED-3/236 dated 06/07/2002 of SPOs VZM Division.
12-Copies of inspection reports of SPOs VZM on the office of ASPOs East Sub Division for the year 1998, 1999, 2000, 2001, 2002, 2004, 2005.
13-Copies of inspection reports of DPS/PMG on the office of SPOs VZM for the year 1998, 1999, 2000, 2001, 2002, 2004, 2005.
Grounds for the Second Appeal:
Complete and satisfactory information has not been received from CPIO.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Pappala Jagdeesh through VC Respondent: Mr. B C H Rama Rao CPIO through VC The appellant stated that he has received only partial information in response to his RTI application dated 11/02/2012. The CPIO stated that the appellant had asked for huge and voluminous information and it was difficult to make out exactly what information/document(s) were needed by him. The appellant contended that if the CPIO had offered an inspection of the records, he could have identified the documents as they are all available in the files. The CPIO stated that he has no objection in allowing the inspection.
Decision notice:
The Commission directs the CPIO to permit the appellant to inspect the relevant record relating to his RTI application dated 11/02/2012 and also allow him to take photocopies/extracts therefrom, free of cost, up to 50 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2