Central Information Commission
Mrmegharam Siyag vs Department Of Posts on 30 March, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000456+000607/10070
30 March 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Megha Ram Siyag,
C/o Sunil Mali,
S/o Gopalji Mali,
R/o - Opposite Rajkiya Madhyamik Vidhyalaya,
Rathori Kuan, Dist - Nagaur - 341001
Respondent : CPIO / Superintendent of Posts,
Department of Post,
O/o the Superintendent of Posts,
Nagaur Postal Division,
Nagaur - 341001
RTI application filed on : 09/10/2014 & 05/11/2014
PIO replied on : 29/10/2014 & 04/12/2014
First appeal filed on : 05/12/2014 & 26/12/2014
First Appellate Authority order : 06/01/2015
Second Appeal dated : 23/02/2015 & 05/03/2015
Information sought:
File No. CIC/BS/A/2015/000456 A. Provide the rules & regulation, as per which the postmaster/ sub-postmaster can keep the registered dak in his office in postal department.
B. What action can be taken against the postmaster/ sub-postmaster for not delivering the registered post within the time limit? Provide the copy of the rulings related to the same.
File No. CIC/BS/A/2015/000607 The appellant has sought the information about article no. RR421341743IN. He wants the copies of the manual in which the entries related to the receiving of the said article were made by the postal department. Provide the complete tracking details of the same and the copy of the delivery slip through which it was delivered to the appellant 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. Megha Ram Siyag through VC Respondent: Mr. K R Prajapat CPIO through VC It is seen that the information sought in both the appeals relates to similar issues and hence they are heard together and disposed of together.Page 1 of 2
The appellant stated that he has not been provided proper information. The CPIO stated that he will write to the appellant clarifying all his doubts. The appellant stated that he wants copy of CCS(CCA) conduct rules. The CPIO stated that the information is displayed on the website and he will provide the website address and also show the same to the appellant.
Decision notice:
As agreed by the CPIO he should clarify the appellant's doubts and also intimate him the website address where CCS(CCA)conduct rules are displayed within 15 days from the date of receipt of this order.
The appeals are disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2