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Central Information Commission

R Kameswara Babu vs Department Of Posts on 7 December, 2020

                                                     CIC/POSTS/A/2019/100471

                                के   ीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ माग,मुिनरका
                           Baba GangnathMarg, Munirka
                           नई द ली, New Delhi - 110067

ि तीयअपीलसं या / Second Appeal No. CIC/POSTS/A/2019/100471

In the matter of:

R Kameswara Babu                                           ... अपीलकता/Appellant



                                     VERSUS
                                      बनाम




CPIO,                                                  ... ितवादीगण /Respondent
Supdt. of Post Offices,
Department of Posts,
Tenali


Relevant dates emerging from the appeal:

RTI : 29.08.2018              FA    : 06.10.2018             SA     : 03.01.2019
CPIO : 27.09.2018,
                              FAO : 04.01.2019               Hearing :04.12.2020
10.01.2019


The following were present:

Appellant: Absent.



                                                                          Page 1 of 5
                                                       CIC/POSTS/A/2019/100471

Respondent: Shri J. Srinivasulu, SPO and CPIO, Department of Posts, Tenali,
heard through video conferencing.

                                    ORDER

Information Sought:

The appellant filed an RTI application on 29.08.2018 seeking information on two points as under:

"1. Reference to the No. and date of the authority competent under which the policy holder is required to submit a requisition to the postal authorities for providing a continuation fresh pass book in lieu of the exhausted original pass book, duly endorsing an authenticated copy of such orders.

2. On the eve-of issuing a fresh pass book on 23-8-2018 in respect of RPLI Policy No. R-AP-VJ-EA-337179, the original one was taken possession of by the Postal authorities, though redemption period of the policy under question is ahead of 8 years. Contrary to the known procedure that all the Pass Books with up to-date entries made in along with Policy in original is required to be surrendered at the time of redemption of policy, the relevant rules entailing the Postal authorities to take possession of the PB well in advance may be made known duly endorsing an authenticated copy of such orders of the Govt."

The CPIO, vide letter dated27.09.2018, provided point wise information to the appellant. Being dissatisfied, the appellant filed first appeal dated06.10.2018. FAA's order, if any, is not available on record.

CIC/POSTS/A/2019/100471 Grounds for Second Appeal:

The appellant filed second appeal u/s 19 of the RTI Act on the ground of unsatisfactory reply furnished by the respondent. He requested the Commission to direct the CPIO to provide the information sought for. Submissions made by Appellant and Respondent during Hearing:

The appellant remained absent during the hearing, despite notice.

The respondent submitted that due information was furnished to the appellant vide reply dated 27.09.2018. Further, FAA's order dated 04.01.2019 directing the CPIO to furnish a reply to the appellant with respect to his allegation that the CPIO acted on his own accord, was duly complied with and a detailed reply, along with the relevant rules, was furnished by the CPIO on 10.01.2019. The respondent furthermore submitted that the appellant's grievance pertaining to the delay in issuance of pass book has been settled to his satisfaction and a copy of their detailed writen submissions dated 27.11.2020 has also been sent to him via registered post.

The written submissions dated 27.11.2020 filed by the respondent were taken on record.

Decision:

The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information has already been furnished to the appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.

CIC/POSTS/A/2019/100471 With the above observations, the appeal is disposed of. Copy of the decision be provided free of cost to the parties.

The appeal, hereby, stands disposed of.

                                                    अिमता पांडव)
                                 Amita Pandove (अिमता         व

Information Commissioner (सू सूचना आयु ) दनांक / Date: 04.12.2020 Authenticated true copy (अिभ मािणतस यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:

1. The First Appellate Authority (FAA) / Director of Postal Services, Department of Posts, Office of the Postmaster-General, Vijayawada Region, Vijayawada-03

2. The Central Public Information Officer (CPIO) /Supdt. of Post Offices, Department of Posts, Office of the Supdt. of Post Offices, Tenali Division, Tenali- 522201 Page 4 of 5 CIC/POSTS/A/2019/100471

3. Shri R Kameswara Babu Page 5 of 5