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Mohan Thakur vs Food Corporation Of India on 29 January, 2026

                                केन्द्रीय सूचना आयोग
                          Central Information Commission
                             बाबा गंगनाथ मागग, मुननरका
                           Baba Gangnath Marg, Munirka
                           नई निल्ली, New Delhi - 110067


 File No: CIC/FCIND/A/2024/125849



 Mohan Thakur                                                 .....अपीलकर्ाग /Appellant

                                              VERSUS
                                               बनाम


 CPIO : Food Corporation of India,                         ....प्रनर्वािीगण /Respondent
 Zonal Office (East), 10-A,
 Middleton Row, Kolkata - 700071.




 Date of Hearing                     :   29-01-2026
 Date of Decision                    :   29-01-2026

INFORMATION COMMISSIONER :               Khushwant Singh Sethi

Relevant facts emerging from appeal:

 RTI application filed on            :   15-11-2023
 CPIO replied on                     :   07-12-2023
 First appeal filed on               :   24-01-2024
 First Appellate Authority's order   :   04-03-2024
 2nd Appeal dated                    :   08-08-2024




CIC/FCIND/A/2024/125849                                                 Page 1 of 6
 Information sought

:

1. The Appellant filed an RTI application dated 15-11-2023 seeking the following information:

विषय सूचना का वििरण / माांगी गयी दस्तािेज

1. श्री मोहन ठाकुर, की ननगम में डी.पी.एस.

सहायक श्रनमक के पि पर िषष 1994 में ननयुक्ति हुई थी। िषष 1994 से 2001 र्क खाद्य संग्रह भण्डार, सण्डीला (सीर्ापुर) में पिस्थानपर् थे।

र्त्पश्चार् िषष 2001 से 2016 र्क नजला कायागलय, इलाहाबाि के अर्न्गगर् खाद्य संग्रह भण्डार, फर्ेहपुर में सेवा की। उि अवनध के िौरान आं चनलक कायागलय, नोएडा ने प्राथी को सी.पी.एफ. खार्ा संख्या 906488 जारी नकया। श्री मोहन ठाकुर, डी.पी.एस.

सहायक श्रनमक, सी.पी.एफ. 2. िषष 2016 में प्राथी का स्थानांर्रण नबहार के खार्ा संख्या 906488 बक्सर खाद्य संग्रहालय में हो गया और िषष 2022 (आं चनलक कायाग लय, उत्तर, र्क प्राथी ने खाद्य संग्रह भण्डार, बक्सर में ननगम नोएडा द्वारा जारी) एवं की सेवा की। इस अवनध में आं चनलक कायाग लय, सी.पी.एफ. खार्ा संख्या कोलकार्ा ने प्राथी को सी.पी.एफ. खार्ा संख्या 751757 (आं चनलक 751757 जारी नकया।

कायागलय, पूवग, कोलकार्ा द्वारा जारी) के संबंध में। 3. अंर्र्ः प्राथी का पुनः स्थानांर्रण िषष 2022 में पनश्चम बंगाल के खाद्य संग्रह भण्डार, िु गागपुर में कर निया गया और र्ब से अभी र्क प्राथी वहीं कायगरर् है ।

4. प्राथी का सीपीएफ स्थानांर्रण के कारण रानियों में कई त्रुनियां पाई गई है। इसनलए िषष 1994 से 2022 र्क की अवनध का सीपीएफ रानि का नववरण/िस्तावेज (CPF Schedules) की सत्यानपर् छायाप्रनर् उपलब्ध करावें।

CIC/FCIND/A/2024/125849 Page 2 of 6

2. The CPIO replied vide letter dated 07-12-2023 transferred the RTI application to The DGM (CPF), FCI, ZO(North) and The Divisional Manager, DO Durgapur, FCI, WB.

"आपके आरिीआई आवेिन क्रमां क FCIND/R/P/23/00219 निनांक 22-11- 2023 के संिभग में यह सूनचर् नकया जार्ा है नक आपकी प्रारं नभक पोक्तटंग जगह उत्तरी क्षेत्र के अंर्गगर् थी और र्िनुसार आपका सीपीएफ एफसीआई ZO (उत्तर) के र्हर् जमा नकया गया और आप‌का क्षेत्र सरें डर नवत्त वर्ग 2019-20 में नकया गया था। इसनलए 2019-2023 के नलए सीपीएफ क्तिप इस पत्र के साथ संलग्न है। 2019 से पहले एफसीआई, ZO (उत्तर) से प्राप्त नकया जा सकर्ा है। र्िनुसार, एफसीआई, जेडओ (उत्तर) और डीओ िु गागपुर एफसीआई, डब्ल्यूबी से अनुरोध है नक वे आरिीआई अनधननयम 2005 के अनुसार आरिीआई आवेिक को उनचर् उत्तर प्रिान करे ।."

3. Being dissatisfied, the Appellant filed a First Appeal dated 24-01-2024. The FAA vide its order dated 04-03-2024, upheld the reply given by the CPIO.

4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Attended the hearing through video conference. Respondent: Mr. Kiran Kumar, DGM Accounts, attended the hearing through video conference.

CIC/FCIND/A/2024/125849 Page 3 of 6

5. The Appellant stated that he sought for certified copy of the CPF Schedules/details for the period 1994 to 2022. The appellant submitted that the information provided by the respondent is incomplete. The appellant particularly insisted that he has not received the sought information for the period of 2013-2018.

6. The Respondent submitted that they have compiled all the available CFP slips from 1998-99 to 2022-23 along with their letter dated 22.01.2026. Written submission dated 22.01.2026, with a copy marked to the appellant is taken on record and relevant portion of the same is reproduced below:

"6. Here, it is relevant to mention that in FCI, CPF records are maintained at 5 Zonal offices and Hqrs. Before FY 2018-19, all the CPF records of the applicant was maintained at the Zonal offices (North) and from FY 2019-20 onwards, the CPF records are maintained at the Zonal Office (East). Further, CPIO, Zonal office (East) has already provided the CPF slips from FY 2019-20 to 2022-

23. And CPIO, Zonal Office (North) and Appellant Authority, Zonal Office (North) has already furnished the CPF Slips from the FY 1998- 99 to 2018-19. Further, after receiving the information, the applicant has also submitted a satisfactory acceptance letter.

7. Currently, this office has combined all the available CPF slips (i.e from FY 1998-99 to FY 2022-23) and is once again providing with this letter"

CIC/FCIND/A/2024/125849 Page 4 of 6

7. The Commission queried the respondent, if they can provide all the sought CPF slips from 1994 to 2022 to the appellant, through their regional office. To this, the respondent agreed.

Decision:

8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the respondent has provided only partial information to the appellant vide their initial letter dated 05.12.2023. However, during the hearing, the respondent agreed to provide the sought complete set of CPF slips to the appellant through their regional office. In view of the above, the respondent is directed to obtain all the CFP slips for the period of 1994 to 2022 from the concerned CPIO's of their zonal offices and provide the sought certified copy in accordance with Office Memorandum dated 06.10.2015 issued by the Department of Personnel & Training, to the appellant both by registered post and through their regional office. The respondent shall provide the aforesaid certified copy of all the CPF slips to the appellant, within 30 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. The respondent is also directed to upload copy of the registered post receipt and its delivery tracking report in the above-mentioned link. Accordingly, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

(Khushwant Singh Sethi) (खुशिन्त वसांह सेठी) Information Commissioner (सूचना आयुक्त) निनां क/Date: 29.01.2026 CIC/FCIND/A/2024/125849 Page 5 of 6 Authenticated true copy S. K. Chitkara (एस. के. नचिकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:

1. The CPIO Food Corporation of India, Zonal Office (East), 10-A, Middleton Row, Kolkata - 700071.

2. The FAA, Food Corporation of India, Zonal Office (East), 10-A, Middleton Row, Kolkata - 700071.

3. Mohan Thakur CIC/FCIND/A/2024/125849 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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