Central Information Commission
Rajkumar Dhiman vs Department Of Posts on 24 December, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/POSTS/A/2023/128783
Rajkumar Dhiman ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Department of Posts, ... ितवादीगण/Respondents
New Delhi
Relevant dates emerging from the appeal:
RTI : 05.01.2023 FA : 11.02.2023 SA : 01.06.2023
CPIO : 19.01.2023 FAO : 27.04.2023 Hearing : 12.12.2024
Date of Decision: 23.12.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 05.01.2023 seeking information on the following points:
(i) डाक िवभाग म कायरत कमचारी अपने नाम एवं पद नाम से केलडर छपवाने म िवभागीय लोगो /"भारतीय डाक िवभाग, िवभागीय टे लीफोन नं. एवं ई. मेल आई.डी. िजस िनयम से छपवा सकता है उस िनयम की मािणत छाया ित ।
(ii) िबंदु सं ा 1 के अनुसार यिद ऐसा िनयम नहीं है तो कमचारी के िव िकए जाने वाले
िवभागीय कायवाही के स म िनयम की मािणत छाया ित ।
Page 1 of 4
(iii) भारतीय डाक िवभाग म सि य संचािलत संघों के संघों के bylaws की मािणत
छाया ित|
(iv) िवभाग म िकसी नए सं घ की मा ता ा करने के स म िनयमावली की मािणत
छाया ित ।
2. The CPIO, GA Section, replied vide letter dated 19.01.2023 and the same is reproduced as under:-
उपरो िवषय के स म सूचना का अिधकार 2005 के तहत सहायक महािनदे शक (एम.पी. पी.) के प सं ा नंबर यू-28/3/2011-यूपीई िदनांक 12.01.2023 आवेदन को ह ां तरण िकया गया है । सूचना का अिधकार 2005 के तहत िबंदु सं ा 1 से 4 तक मांगी गई सूचना सामा शासन अनुभाग से संबंिधत नहीं है ।
3. The CPIO, S. R Legal Section, replied vide letter dated 02.02.2023 and the same is reproduced as under:-
"उपयु आवेदन-प की जांच करने पर पाया गया है िक िब दु सं ा 1 और 2 के बारे म मांगी गई सूचना एस आर अनुभाग से संब त नहीं है । अंतः िब दु सं ा 1 और 2 से संब त सूचना दाम करवाने हे तु आपके आवेदन-प को इस िवभाग के नोडल अिधकारी के मा म से संब त के ीय लोक सूचना अिधकारी को पहले ही भेज िदया गया है । िब दु सं ा 3 और 4 के बारे म मांगी गई सूचना का ोरा िन कारे से है :-
िब दु सं ा-3:- मांगी गई सूचना उपल नहीं है ।
िब दु सं ा-4:- इस संबंध म कािमक, लोक िशकायत और पशनभोगी मं ालय, (कािमक
एवं िश ण िवभाग) ारा जारी CCS (RSA) Rules, 1993 की छाया ित संल की जाती है ।
3. आपको यह भी सूिचत िकया जाता है िक सूचना का अिधकार अिधिनयम, 2005 के तहत अपेि त सूचना/द ावेजों की सं ा 4 ह। अतः आपसे अनुरोध िकया जाता है िक पये 8/- ( पए आठ मा ) की धनरािश जोिक फोटोकॉपी आिद की कीमत @ . 2/- ित पृ सूचना Page 2 of 4 का अिधकार अिधिनयम के अनुसार है , को िकसी भी डाकघर म यूसीआर के तहत जमा करवा द और जमा पच की मूल ित रकॉड हे तु अधोह ा री को भेज दे ।"
4. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.02.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 27.04.2023 stated that:
जहां तक िब दु सं ा 1 से 2 के संदभ म जानकारी उपल करवाने का सवाल है , इस संबंध म सामा शासन अनुभाग के प सं ा जी.ए. - जी.ए.-77/111/2022- जी.ए. िदनांक 19.09.2023 के ारा ाथ को सूिचत िकया गया िक सूचना का अिधकार 2005 के तहत िबंदू सं ा 1 से 2 तक मांगी गई सूचना सामा शासन अनुभाग से संबंिधत नहीं है ।
5. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 01.06.2023.
6. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Bane Singh Meena, ASO and Mr. Hitesh Chhapola, ASO, attended the hearing in person.
7. The respondent submitted that the information sought on point nos. 3 and 4 of the RTI application had been provided by the CPIO, from S. R Legal section vide letter dated 02.02.2023. When enquired by the regarding a response provided on point nos. 1 and 2 of the RTI application, the respondent submitted that the said points did not pertain to them, and they were not aware whether any response on the above said points had been provided or not.
8. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO, S. R Legal section has provided an appropriate reply on point nos. 3 and 4 of the RTI application vide letter dated 02.02.2023. Further, the respondent present in the hearing is not aware whether point nos. 1 and 2 of the RTI application has been responded or not. Therefore, the Commission directs the CPIO, GA section to collect the information on point nos. 1 and 2 from the Page 3 of 4 concerned record holder and furnish the same to the appellant within 20 days from the date of the receipt of this order, under intimation to the Commission. With this observation and direction, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 23.12.2024 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO M/o. Communications, Department Of Posts, SO & CPIO, (G. A. Section), Dak Bhavan, Sansad Marg, New Delhi-110001
2. Rajkumar Dhiman Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)