Central Information Commission
Debasish Ghosh vs Department Of Posts on 20 January, 2025
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/2023/650513
CIC/POSTS/A/2023/650511
Debasish Ghosh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Department of Posts,
Tripura ... ितवादीगण/Respondents
Relevant dates emerging from the appeals:
Sl. Second Date of Date of Date of Date of Date of
No. Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 650513 23.07.2023 25.08.2023 10.09.2023 11.10.2023 31.10.2019
2. 650511 19.07.2023 25.08.2023 10.09.2023 11.10.2023 31.10.2019
The instant set of appeals have been clubbed for decision as these relate to the same
subject matter.
Date of Hearing: 16.01.2025
Date of Decision: 17.01.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/POSTS/A/2023/650513
1. The Appellant filed an RTI application dated 23.07.2023 seeking information on the following points:
Page 1 of 5 (i) Copy of KVP (Kisan vikas patra) FD Regd No
7823,7824,7825,7826,7827,7832,7833,7834,7835,7836 post office
Hrishyamukh, belonia south tripura, state-Tripura pin 799156 Certificate copy to be provide.
(ii) Above KVP Regd applicant name and details? and which type of category certificate?
(iii) Above KVP Regd No status details to be provide.
(iv) Above KVP Regd payable to whom? Holder and survivor received amount copy details to be provide.
(v) Which guide lines to be follow payable the amount details of copy guideline..etc. 1.1. The CPIO replied vide letter dated 25.08.2023 and the same is reproduced as under :-
"On the captioned subject and referred RTI application mentioned above, it is stated that the information sought in the instant application pertains to the personal information of a third party, the disclosure of which has no relationship to any larger public interest and would cause an unwarranted invasion of the privacy of the third party. Hence, the undersigned CPIO is unable to provide the information as per the RTI Act, 2005 section 8(1)(j). However, the KVP closure related rulings are already available in the India post website (https://www.indiapost.gov.in/)."
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.09.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 11.10.2023 observed as under ;-
"Appellant/Applicant is advised to seek required information from CPIO cum Superintendent of Post Offices, Agartala Postal Division on proper production of proof of his identity that he is the owner of the KVP certificates. It is pertinent to Page 2 of 5 mention here that while applying for information from CPIO, the appellant (then applicant) had not mentioned his ownership of the said certificates."
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 31.10.2019.(date wrongly mentioned by the appellant) Second Appeal No. CIC/POSTS/A/2023/650511
2. The Appellant filed an RTI application dated 19.07.2023 seeking information on the following points:
(i) Copy of Certificate KVP Certificate No 30CE419153--54,55,-
156,30CE419157--58,59-160 Regd No 7823 & 7824 Name SUBASISH & DEBASISH GHOSH Hrishyamukh belonia, south tripura pin 799156 details to be provide
(ii) Status of KVP Certificate No 30CE419153--54,55,-156,30CE419157--
58,59-160 Regd No 7823 & 7824 Name SUBASISH & DEBASISH GHOSH Branch Hrishyamukh belonia, south tripura pin 799156 details to be provide 2.1. The CPIO replied vide letter dated 25.08.2023 and the same is reproduced as under :-
"On the captioned subject and referred RTI application mentioned above, it is stated that the information sought in the instant application pertains to the personal information of a third party, the disclosure of which has no relationship to any larger public interest and would cause an unwarranted invasion of the privacy of the third party. Hence, the undersigned CPIO is unable to provide the information as per the RTI Act, 2005 section 8(1)(j). 2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.09.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 11.10.2023 observed as under:-Page 3 of 5
"Appellant/Applicant is advised to seek required information from CPIO cum Superintendent of Post Offices, Agartala Postal Division on proper production of proof of his identity that he is the owner of the KVP certificates. It is pertinent to mention here that while applying for information from CPIO, the appellant (then applicant) had not mentioned his ownership of the said certificates."
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 31.10.2019.(date wrongly mentioned by the appellant) Hearing Proceedings:
3. The appellant and on behalf of the respondent Shri Maniklal Das, Suptd. of Post Offices, attended the hearing through video conference.
4. The appellant inter alia submitted that he was a joint account holder in the Kisan Vikas Patra with the registered numbers, as mentioned in the RTI applications. However, the respondent had wrongly denied him the information. He further contended that he was not sure of having received any communication from the respondent demanding his identity proof.
5. The respondent while defending their case inter alia submitted that the averred accounts (KVP) were jointly held by the appellant and Shri Subhasish Ghosh. However, Shri Subhasish Ghosh had withdrawn the maturity amount and therefore the certificates were not available with them. He further argued that the documents were available with DAP office and meanwhile, when it came into their knowledge that the information also concerned the appellant, they had requested him to submit identity proof on 21.12.2023.
6. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the reply given by the respondent was contradictory to their oral submissions. The respondent while claiming the fact that the averred certificates were under the custody of DAP office, also affirmed to have sought the identity proof documents from the appellant on 21.12.2023. It was not clearly brought out in their replies that the appellant was a joint account holder in the KVP accounts and that the information could have been obtained from DAP Page 4 of 5 office. In view of the above and the new facts apprised by the parties during the hearing, the appellant is advised to submit his identity proof to the respondent within one week from the date of receipt of this order and the respondent shall provide the information (information sought in both the RTI applications) to the appellant after obtaining the same from DAP office, within 30 days from the date of receipt of the identity proof of the appellant, under intimation to the Commission. Accordingly, the appeals are 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: 17.01.2025 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Office of the Superintendent of Post Offices, Department of Posts, Agartala Postal Division, Agartala, Tripura Pin - 799001
2. Debasish Ghosh Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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