Central Information Commission
Mr.Siba Sankar Patra vs Ministry Of Communications And ... on 30 August, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File no. CIC/LS/A/2011/003161/BS/0718
Relevant Facts emerging from the Appeal
Appellant : Mr. Siba Sankar Patra,
K. Naupalli, Debabhumi,
Aska, Ganjam-761 135.
Respondent : CPIO & Asst. Director(Public Grievance)
Department of Posts O/o CPMG, Orissa Circle, Buwaneshwar, Orissa.
RTI application filed on : 09/02/2011 PIO replied : 08/03/2011 First appeal filed on : 14/03/2011 First Appellate Authority order : 15/04/2011 Second Appeal received on : 19/07/2011 Information Sought:
Appellant has asked information on following points:
• Certified copies of the refund proof of the amount for booking of speed post on 07/09/2009, vide ; Lr. No. 14.12.25/010 dated 03/02/2011 of Asst. Director(PG),O/o the CPMG, Orissa Circle, Bhubaneswar.
• Certified copies of the inquiry report of Supdt. Of Posts offices, Aska Dn., Aska, on the complaint dated 14/05/2010 and also the action taken against the erring official, vide; Lr. No. 14-12.25/010 dated 03/02/2011.
• Certified copies of the Postal department on the time limit and action like "inconvenience caused to the customer for the manipulation in the speed post Article/ wrapper bearing no:-
EO 331244638 IN.etc. • Certified copy on the action taken by the DG Post and Secretary, deptt. Of Post, New Delhi, on the Lr. Dtd. 09/12/2010 & 14/01/2011, by the undersigned t the DG Post and the secretary, Deptt. Of Post respectively.
Reply of the CPIO:
CPIO has replied on 08/03/2011 stating that information on point 1 & 2 will be sent by Aska Division, information on point 3 is available on website & copy of action taken on complaint has already been furnished and copy(s) of letters dated 09/12/2010 & 14/01/2011 may be provided for supplying the related information.
Grounds for the First Appeal:
Information not provided.Page 1 of 2
Order of the FAA:
I have examined your first appeal, original application dated 09/02/2011 and information dated 08/03/2011 furnished by the CPIO. Your first appeal dated 14/03/2011 is not clear. It is not clear with which para(s) of information as furnished by the CPIO you are not satisfied with. You are requested to kindly bring it out clearly so that the appeal can be disposed off as per the RTI Act.
Grounds for the Second Appeal:
Information not supplied.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. A K Ganguly, CPIO through videoconferencing The appellant was given an opportunity to participate in the hearing, however, he is absent. The CPIO stated that they had replied to the appellant vide letter dated 08/03/2011 and CPIO, Aska division had provided the information requested by him in para 1 & 2 of his RTI application 09/02/2011, vide letter dated 31/03/2011. He further stated that as regards information requested in para 4, the appellant was requested to provide copy(s) of his letters dated 09/12/2010 & 14/01/2011 as the same were not available at their end, however, no response was received from him. The appellant is not present for making his submissions.
Decision Notice:
It appears that the information as available on record has been provided to the appellant.
The matter is closed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner August 30, 2012 (In any correspondence on this decision, mention the complete decision number.) (RS) Page 2 of 2