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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/2025/110956

Venugopala Rao Paidi                                         ... अपीलकताग/Appellant

                                   VERSUS
                                    बनाम
CPIO: Department of Posts,
Srikakulam, Andhra Pradesh                               ...प्रनतवािीगण/Respondents

Relevant dates emerging from the appeal:

RTI : 02.11.2024             FA    : 07.12.2024              SA     : 24.03.2025

CPIO : 25.11.2024            FAO : 30.12.2024                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 02.11.2024 seeking information on the following points:

1. In the year 2007, Andhra Pradesh Circle issued a Annual Recruitment with last date of Receipt application is 31.05.2007. In the notification at Annexure III Part B Postal Assistants in Army Postal Service vacancies 35 given as in ADR 2005. i was selected and allotted to Srikakulam Division. A copy of O/o SPOs, Srikakulam Dn Memo No B 1l/3-29/APS/2005 dated 20.12.2007 and 11.07.2012 CIC/POSTS/A/2025/110956 Page 1 of 4 Enclosed. kindly Provide the vacancy arose for the year I was selected and appointed along with available copies.

2. The CPIO replied vide letter dated 25.11.2024 and the same is reproduced as under :-

"The information is not available in this office as the recruitment is done by Circle Office of AP Combined Circle."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.12.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 30.12.2024 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.03.2025.

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 CPIO had merely stated that the averred recruitment is conducted by Andhra Pradesh Circle instead of transferring his RTI application to the CPIO concerned. He further stated that the information sought was crucial for him in order to figure out the year of vacancy, hence, the same may be disclosed by the CPIO.

7. The respondent while defending their case inter alia submitted that the erstwhile CPIO had responded to the RTI application, as per records available under their custody. Further, on being queried the CPIO failed to confirm as to whether any correspondence was made with AP Circle Office in pursuance to the receipt of the instant RTI application.

8. 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 is incorrect and evasive. Considering that the CPIO identified the custodian of the information sought in the RTI application i.e. AP Circle Office, the RTI application could have been transferred to the CPIO concerned under Section 6 (3) of the RTI Act. Keeping in view the failure on CPIO's part to timely transfer the RTI application, the respondent is directed to obtain a proper response/information from the Hyderabad Office (AP Circle) and provide the same to the appellant, as per provisions of the RTI Act, within 30 days from the date of receipt of this order, under due intimation to the Commission. In case that the information is unavailable with AP Circle, the CPIO is directed to file an affidavit with the Commission affirming the same and provide a copy of the same to the Appellant, within 30 days from the date of receipt of this order, free of cost, under due intimation to the Commission. Accordingly, the appeal is disposed of.

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 CIC/POSTS/A/2025/110956 Page 3 of 4 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/2025/110956 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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