Central Information Commission
Shri Swami Anand Muni vs Epfo, Varanasi on 28 August, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2009/000586
Appellant : Shri Swami Anand Muni
Public Authority : EPFO, Varanasi
(through Shri Amitabh Prakash, APFC)
Date of Hearing : 28.8.2009
Date of decision : 28.8.2009
FACTS :
The matter, in short, is that Shri Shashi Bhushan Singh r/o Varanasi had lodged a complaint in 1993 regarding the violation of EPF & MP Act, 1952, by the management of Uma Electronic Insititute in as much as even though the said Institute was employing over 600 workers, no contribution was being made into the EPF account of the workers etc. Vide his leter of 29.9.2008, the appellant had sought to know the action taken by the competent authority on the complaint of Shri Sashi Bhushan Singh. This was responded to by CPIO vide letter dated 19.11.2008 in which it was mentioned that the letter of Shri Sashi Bhushan Singh was not enclosed with the RTI application. The Appellate Authority had directed the CPIO to provide information vide order dated 2.1.2009.
2. The present appeal has been filed on the ground that, despite the clear order of the Appellate Authority, the requisite information has not been provided to the appellant.
3. Heard on 28.8.2009. Appellant not present. The public authority is represented by the officer named above. Shri Prakash produces the relevant file wherein the matter relating to the Uma Electronic Institute has been dealt with. It is his submission that an inquiry was caused into the matter u/s 7 (A) of the EPF & MP Act, 1952 and an order was passed on 27.10.2008 wherein it was held that the said Institute, along with its branches is covered under this law. He would also submit that after the determination of the applicapability of the law, determination of dues is to be done by his office. The process is going on but the order passed u/s 7(A) has been stayed by the EPFAT, Delhi, vide order dated 23.1.2009. He would also submit that the appellant has been informed regarding the action taken by the organization vide letters dated 27.1.2009 and 30.1.2009.
DECISION
4. We are satisfied that Shri Praksah, APFC, Varanasi, has taken due action in the matter. The appeal has no merit and is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Address of parties :-
1. Shri Amitabh Prakash Asstt. PF Commissioner, EPFO, Ashok Vihar, Phase-I, Varanasi (UP).
2. Shri Swami Anand Muni C/o Shri Mahendra Pratap Singh, Bhaluaahi, Badlapur, Jaunpur-222125