Central Information Commission
Mrsunita Singh vs Ministry Of Communications & ... on 16 November, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002558/9001
16 November 2015
Relevant Facts emerging from the Appeal:
Appellant : Smt. Sunita Singh,
E-133, PC Colony,
Kankarbagh, Patna - 800020
Respondent : CPIO
Department of Posts,
O/o the Supdt. of Post offices,
Vaishali Division, Hajipur - 844102
RTI application filed on : 03/07/2014
PIO replied on : 18/07/2014
First appeal filed on : 18/08/2014
First Appellate Authority order : 30/09/2014
Second Appeal dated : 08/11/2014
Information sought:
The appellant through his RTI has sought the information related to maturity period of the KVP's of Hajipur HPO. She wants the list containing owners names of KVP whose maturity raised to Rs. 1,00,000/- on 14/04/2013 in Hajipur HPO. Also wants the list containing owner's names to whom the payment of KVP was not made after getting matured. She wants to know the names on which the KVP amounting Rs. 50,000/- were purchased from Hajipur HPO on 14/09/2004. She also wants to know whether Sh. Janardhan Prasad Sinha/ Sunita Singh were paid Rs. 1,00,000/- after the maturity of KVP and also wants to know whether Sh. Janardhan Prasad Sinha/ Sunita Singh was included in the maturity list prepared on 14/04/2013 in Hajipur HPO and various 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. Arvind Kumar appellant's representative through TC (M: 09431648762) Respondent: Mr. Rajiv Kumar, CPIO's representative through VC (M: 09431239170) The CPIO's representative stated that the appellant in her RTI application had sought information relating to KVP's matured on 14/04/2013 and vide letter dated 18/07/2014 she was advised that the information relates to third parties and is exempted under Section 8(1)(j) of the RTI Act. The appellant's representative stated that KVP for Rs. 50000/- was purchased through an agent by late Shri. Janardhan Prasad Sinha/ Sunita Singh and he wants information relating to the KVP. He further stated that he is willing to visit the post office for inspecting the records. The CPIO's representative agreed for the inspection.Page 1 of 2
Decision notice:
As agreed by CPIO's representative he should permit the appellant / her representative to inspect the relevant records relating to the aforesaid KVP at Hajipur HPO on 07/12/2015 at 12.00 noon.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2