Central Information Commission
Sibaprasad Shadangi vs Department Of Posts on 5 April, 2022
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/POSTS/A/2021/608160
Sibaprasad Shadangi ......अपीलकता /Appellant
VERSUS
बनाम
1. CPIO,
Department of Posts, O/o the
Sr. Supdt. Of Post Offices, Puri
Division, RTI Cell, Puri - 752001,
Odisha.
2. CPIO
Department of Posts, O/o the
Supdt. Of Posts, Aska Division,
Aska, Ganjam - 761110, Odisha. .... ितवादीगण /Respondents
Date of Hearing : 04/04/2021
Date of Decision : 04/04/2021
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 06/10/2020
CPIO replied on : 18/11/2020
First appeal filed on : 18/12/2020
First Appellate Authority order : Not on record
2nd Appeal/Complaint dated : 06/03/2021
1
Information sought:
The Appellant filed an RTI application dated 06.10.2020 seeking the following information:
1. Provide the information in respect to the eMO which paid by me in the month of August 2020 at Seragada S.O, Aska, Ganjam in the following format.
(i)Certified copy of the eMO form (ii) The amount I paid
(iii) The name, designation of the officer who booked the eMO
(iv) eMO Tracking No. (v) Dispatch details of eMO
2. Provide the information how many CCTVs are installed at Puri Head Post Office, Puri.
3. Provide the information how many days the CCTV footages are maintained by the system.
4. Provide the information are all CCTVs functional during month of December 2019 at Puri Head Post office, Puri. If the CCTVs were not working or some CCTVs not functional kindly state the reason. If any order/circular or any press releases related to non-functional of CCTVs in month of December 2019 then kindly provide the certified copy of the same.
5. Provide the information of the employees those are concern to Puri Head Post Office, Puri in the tabular format of particular date 06/12/2019.
6. Provide the Name, designation, address, official telephone number and e- mail of the CPIO concerned to this RTI application and the Name, designation, address, official telephone number and e-mail of the First Appellate Authority who concerned to this RTI application as per the RTI Act 2005.
The CPIO/Respondent no. 1 furnished a point wise reply to the appellant on 18.11.2020. Being dissatisfied, the appellant filed a First Appeal dated 18.12.2020. FAA's order, if any, is not available on record.
Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
2
Appellant: Present through video-conference.
Respondent no. 1: B. B. Mohanty, SSPO & CPIO present through video- conference.
Respondent no. 2: S. N. Panda, SPO & CPIO present though video-conference.
The Appellant stated that he is aggrieved by the fact that the information provided to him in response to points no. 3-5 of RTI Application was wrong. He prayed the Commission to direct the CPIO to provide correct reply against the instant RTI Application.
The Respondent no. 1 relied on his written submission dated 23.03.2022 and submitted that a point wise reply along with relevant information has already been provided to the Appellant on 18.11.2020 while regarding point no. 1, the RTI Application has been forwarded to the Respondent no. 2 for its direct disposal.
The Respondent no. 2 also relied on his written submission dated 30.03.2022 and submitted that relevant inputs against point no. 1 have already been furnished to the Appellant on 04.12.2020 and 28.12.2020.
Decision:
The Commission at the outset upon a perusal of facts on record finds no infirmity in the replies of the Respondents as these adequately suffice the information sought by the Appellant in terms of RTI Act.
Further, the issue raised by the Appellant challenging the veracity of information furnished by the CPIOs' is a matter of grievance which is outside the scope and mandate of RTI Act.
In view of the above, no further relief can be granted in the matter.
The appeal is disposed of accordingly.
Saroj Punhani (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) 3 Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4