Central Information Commission
Venugopala Rao Paidi vs Department Of Posts on 27 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/POSTS/A/2025/110338
Venugopala Rao Paidi ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO: Department of Posts,
New Delhi ...प्रनतवािीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 07.12.2022 FA : 12.01.2023 SA : 25.03.2025
CPIO : 04.01.2023 FAO : 31.01.2023 Hearing : 04.02.2026
Date of Decision: 27.02.2026
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 07.12.2022 seeking information on the following points:
1. Please intimate the procedure/steps/process to be followed in the preparation of Circle gradation List for LSG Promotion including APS (Army Postal Service) Personnel for arranging seniority of Postal Assistants. Is any amendments requested by the APS personnel and the issues rectified or not, if rectified certified copy to be provided.CIC/POSTS/A/2025/110338 Page 1 of 3
It is requested to provide me the above information with copies of all concerned ruling letters.
2. The CPIO replied vide letter dated 04.01.2023 and the same is reproduced as under :-
"The Rulings relating to Preparation of Circle Gradation list for LSG Promotion including APS personnel for arranging seniority of Postal Assistants is not available in Divisional Office and the same is being prepared at Circle Level"
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.01.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 31.01.2023 directed the CPIO to transfer the application to CPIO, A P Circle Office, Vijayawada.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.03.2025. Hearing Proceedings & Decision:
5. The appellant and on behalf of the respondent Haribabu Vandana, Suptd. of Posts, attended the hearing through video conference; and Amit, CPIO, attended the hearing in- person.
6. The appellant inter alia submitted that the requisite information was not furnished by the CPIO.
7. The respondent while defending their case inter alia endorsed their initial reply dated 04.01.2023.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the Appellant has filed the instant second appeal dated 25.03.2024 after a period of 13 months from the date of FAA's order dated 31.01.2023. Further, the Appellant's request for condonation of delay is not backed by any documents to prove his cause. Therefore, the Commission is not inclined CIC/POSTS/A/2025/110338 Page 2 of 3 to examine merits of the case. Accordingly, the instant appeal being time-barred is dismissed as non-maintainable.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 27.02.2026 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, O/o the Superintendent of Post Offices, Department of Posts, Srikakulam Division, Srikakulam, Andhra Pradesh - 532001
2. Venugopala Rao Paidi CIC/POSTS/A/2025/110338 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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