Central Information Commission
Sarbajit Majumdar vs Employees Provident Fund Organisation on 11 March, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/EPFOG/A/2025/606938
Sarbajit Majumdar ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Employees Provident Fund Organisation
Thane ... ितवादीगण /Respondents
Date of Hearing : 10/03/2026
Date of Decision : 10/03/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 12/11/2024
CPIO replied on 10/12/2024
First appeal filed on 14/12/2024
FAA's order dated 21/01/2025
Second Appeal dated 11/02/2025
Information sought:
The appellant has filed RTI application dated 12/11/2024 seeking the following information:
"I, Sarbajit Majumdar, was an employee of Capgemini India Pvt. Ltd. (EPFO Establishment Id THTHA0043355000) for the period of 30.06.2008 01.11.2011. During the period of my employment with Capgemini, Capgemini was an exempted category establishment at EPFO Thane i.e. Capgemini used to have its Second Appeal/ Complaint No. CIC/EPFOG/A/2025/606938 Page 1 of 5 own trust to maintain its employees PF. Capgemini deducted EPS contribution of Rs. 541/ month from January2010 (Please check my Salary slip till December2009 no EPS A/c number is mentioned but the same is mentioned from January2010 salary slips onwards) from my salary but never deposited the EPS contribution to EPFO Thane. As a result of that, today there is no record at EPFO Thane exist pertaining to my EPS A/c MH/***/*****/9864(THTHA ***********9864).I already contacted EPFO Thane multiple times to check if any record exist at EPFO Thane office against my EPS A/c but never got any positive response from them. I also requested EPFO Thane to issue a notice against Capgemini so that Capgemini clear all my EPS due but EPFO Thane never taken any proper action against my application. I also contacted Capgemini PF team to clear my total EPS due which is Rs. 11902(Rs. 541 for 22 months (from January2010 till October2011)) but Capgemini PF team all the time made false statement and said they already deposited my EPS contribution to EPFO. When I requested for sharing the proof in support of their statement, they unable to furnish the same till date. Moreover, Capgemini indirectly blamed EPFO Thane by stating that its fault of EPFO that EPFO unable to maintain its record properly. When I left Capgemini I transferred my EPF Contribution from Capgemini to my next employer but missed to transfer my Pensionable Service details from Capgemini to my next employer. When I am trying to do the same now i.e. to transfer my Pensionable Service details, I am unable to do so because of non-existence of my Capgemini EPS A/c details at EPFO Thane office. My request is to issue a notice to Capgemini India. Pvt. Ltd. to clear all my EPS due so that I can transfer my Pensionable Service details of Capgemini employment to my current Employer..."
2. The CPIO has furnished a reply to the appellant dated 10/12/2024 stated as under:
"It is to inform you that on generation of UAN, you may submit Form 13 for transfer of your EPS details. The task of generation of UAN is entrusted with the employer. Hence, it is requested to generate UAN and submit Form 13 through online for transfer of EPS details. Your RTI application is disposed accordingly."
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority and the First Appellate Authority vide order dated 21/01/2025 stated as under:
"1. This instant appeal relates to appellant's RTI Application dated 12.11.2024 seeking information about UAN generation, EPS details and remittance of EPS Contribution.Second Appeal/ Complaint No. CIC/EPFOG/A/2025/606938 Page 2 of 5
2. The CPIO in its reply dated 10.12.2024 has not given information sought by the applicant and given advise to submit the form 13 after generation of UAN.
3. The CPIO had directed to re-examine the case and after the re-examination, it is observed that as per this office records, the EPS Number of the appellant is TH/THA/43355/9864 and No records regarding the remittance of EPS Contribution by the employer, Date of remittance are Not Available.
4. Concerned compliance section has been directed to look into issue of non- remittance of EPS dues by the establishment for the period of January 2010 to October 2011. Considering this RTI appeal as grievance and further concerned section has been directed to intimate you regarding action taken.
5. The RTI Appeal is thus disposed off with above observations."
4. Challenging the decision of the First Appellate Authority, the Appellant filed the Instant Second Appeal on 11/02/2025.
The Written Submission of the Respondent dated 06/03/2026 is taken on record
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Rajesh Karia ACPIO/APFC participated in the hearing on VC The Appellant has not availed the opportunity to participate in the hearing to contest his case despite due notice of hearing. The Respondent submits that no specific information was sought in the RTI. In this instance RTI was more of a grievance of the member regarding transfer of EPS service details from his previous employer to current employer. Taking cognizance of the grievance Universal Account Number********* has been generated and Member ID (*****************) was linked to the UAN. EPS Service for the period from 30.06.2008 to 01.01.2011 is transferred from the present account to ********ΟΝ 28.07.2025. He further apprised the bench that the grievances of the member stands resolved.
DECISION In the light of the above submissions, the Commission observes that that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Second Appeal/ Complaint No. CIC/EPFOG/A/2025/606938 Page 3 of 5 Appellant, in terms of provisions of the RTI Act, 2005. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
The Appeal stands disposed of Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 10.03.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO EPFO Regional Office, Thane South, Vardan Commercial Complex, 6th Floor, M.I.D.C, Road No.16, Wagle Estate, Thane, Maharashtra 400604
2. Sarbajit Majumdar Second Appeal/ Complaint No. CIC/EPFOG/A/2025/606938 Page 4 of 5 Second Appeal/ Complaint No. CIC/EPFOG/A/2025/606938 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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