Central Information Commission
Mrd Elangovan vs Department Of Posts on 14 July, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000944/10805
14 July 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. D Elangovan,
Sathyamangalam,
Resident 228, Gandhi Bazar,
Gingee - 604202, Villupuram Dist,
Tami Nadu
Respondent : CPIO / Sr. Superintendent of Post Offices,
Department of Post,
O/o the Sr. Superintendent of Post,
Pondicherry Postal Division,
Pondicherry - 605001
RTI application filed on : 21/01/2015
PIO replied on : 13/02/2015
First appeal filed on : 20/02/2015
First Appellate Authority order : 30/03/2015
Second Appeal dated : 17/04/2015
Information sought:
1. The reason for not granting put off duty (full period) allowance for 31 months Rs 550/- per month.
2. Can a person live with is meager amount with 4 family members? Without taking effort to any other additional job? It is also not possible to remain every month at HQ in this less amount?
3. There is also no provision to remain to at headquarters up to finalization of the case like departmental officials.
4. I am also not paid any Bonus amount to the previous period of the disciplinary case Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent Respondent: Mr. C Murugan CPIO's representative through VC The applicant was given an opportunity to participate in the hearing but he is absent. The CPIO's representative stated that from a plain reading of the applicant's RTI application dated 21/01/2015 it is apparent that he is seeking redressal of his service related grievance but such Page 1 of 2 matters cannot be contested under the RTI Act. He further stated that FAA/DPS has passed a detailed speaking order on 30/03/2015 explaining the position. He added that the applicant was involved in a money order fraud and has since been removed from service.
Decision notice:
The RTI Act is not the proper law for redressal of grievances/disputes and there are other appropriate forum(s) for resolving such issues.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2