Alok Mathur - (1.) Heard Sri Brijesh Kumar Singh, learned counsel for the petitioner as well as Sri S.B. Pandey, learned Assistant Solicitor General of India appearing for the respondents.
(2.) By means of present writ petition the petitioner has prayed for following reliefs : "(i) Issue the writ, order or direction in the nature of Mandamus commanding the respondents to provide requisite information as per the letter dated 28.10.2014 contained in Annexure No. 2 to the writ petition. (ii) Issue the writ, order or direction in the nature of Mandamus commanding the respondents to conclude vigilance inquiry and take appropriate action against the erring persons who embezzled Rs.23.93 lakhs in a month as cash conveyance. (iii) Such any other order or direction under the circumstances of the case may also be passed in favour of the petitioner. (iv) Allow the writ petition of the petitioner with costs."
(3.) It has been submitted by learned counsel for the petitioner that with regard to certain alleagtions of embezzlement he has sought information on 28.10.2014 from the Superintendent of Post Offices, Head Post Office, Raebareilly. On not receiving the desired information, the petitioner filed an appeal before the Director, Postal Department on 02.12.2014, who by means of order dated 31.12.2014, directed the Superintendent of Post Offices to provide information within fifteen days'. The petitioner submitted that desired information was not given to him by the Superintendent of Post Offices and on being aggrieved he approached Chief Information Commissioner, New Delhi on 28.01.2015. Further on 01.03.2016, the Chief Information Commissioner directed the authorities concerned to provide information to the petitioner within fifteen days' and allowed the petitioner to inspect the relevant records and to take photo copies thereof, free of cost up to twenty pages. In pursuance to the aforesaid directions, some information has been given by the Postal Department to the petitioner. On 16.12.2016, the petitioner again wrote a letter to the Director, Postal Department for providing enquiry report as well the statements of four persons against who charges of embezzlement have been proved.;