Central Information Commission
Mr.Navin H Parmar vs Ministry Of Textiles on 4 January, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/002533
Appellant : Navin H. Parmar
Respondent : National Textile Corporation
Date of hearing : 4.1.2012
Date of decision: : 4.1.2012
FACTS
The matter is heard today dated 4.1.2012. Appellant not present. NTC is represented by Shri D. B. Dholakia, Sr. Manager (AA) and Shri R. S. Vyas, Sr. Manager (CPIO).
2. The only point of controversy before this Commission is whether the DoB of Shri H. D. Dave is 9.2.1955 or 9.8.1953. During the hearing, it transpires that while the NTC informed the appellant that DoB of Shri Dave was 9.2.1955, the Provident Fund office informed him that Shri Dave's DoB was 9.8.1953. The appellant has, therefore, pleaded that wrong and misleading information has been provided to him.
3. Shri Dholakia submits that as per records of the Mill concerned, Shri Dave's DoB is not legible and it could be read as 9.2.1955 or 9.8.1955, but as per the PF office, his DoB is 9.8.1953. He, however, is not able to convince the Commission as to why conflicting information has been provided to the appellant. He, however, assures the Commission that he will take steps to reconcile this contradiction and determine correct DoB of Shri Dave and thereafter take consequential action asto the financial entitlements of Shri Dave.
4. In the premises, the Commission need not pass any order. The matter is closed.
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) Deputy Registrar Address of parties :-
1. The CPIO National Textile Corporation Limited, NTC House, 1791, Ashram Road, Ahmedabad-380009
2. Shri Navin H Parmar 1 Sarvodaya Nagar Society, Somnath Mahade Road, Mahesana-384001