Central Information Commission
Shri K. Rengasamy vs Accountant General (A&E), Tamilnadu on 3 July, 2009
CENTRAL INFORMATION COMMISSION
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F.No.CIC/AT/A/2009/000408
Dated, the 03rd July, 2009.
Appellant : Shri K. Rengasamy
Respondents : Accountant General (A&E), Tamilnadu
Pursuant to Commission's notice dated 29.05.2009, this matter came up for hearing on 02.07.2009. Appellant was absent when called, while the respondents were represented by Shri T.Munirathnam, Deputy Accountant General and Shri A. Ravichandran, A.A.O.
2. Appellant had, through his RTI-application dated 05.09.2007, requested respondents, viz. Accountant General (A&E), Tamilnadu to provide information regarding whether the deductions made from the salary bill of the appellant towards the National Defence Fund (NDF) contributions between 1972 to 1994 were actually transferred "to the appropriate defence authorities" and to furnish to him the details of credits made in favour of the Defence Department.
3. Replies were furnished to the appellant by the CPIO on 26.09.2007 and by the Appellate Authority on 21.01.2009 ⎯ the latter being in response to appellant's first-appeal filed on 06.11.2008.
4. The sum-total of these replies from the respondents was an explanation about the procedures for transfer of monies deducted from employees' pay bills to the National Defence Fund and an information that as records pertaining to the period 1972-1990 had been weeded-out and destroyed, no information for that period about the transfer of the lump-sum amounts collected from such salary bills to the National Defence Fund could be provided to the appellant. Information for the period 1991 to 1992 was furnished to the appellant on the basis of the information available with the Accountant General.
5. A written statement received from the Accountant General, Tamil Nadu is enclosed to this order as this exhaustively explains the procedures and answers the apprehensions of the appellant about the crediting to the National Defence Fund the amounts deducted from the appellant's salary bills.
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6. In view of what the Accountant General has explained, I'm not in a position to allow this appeal. Closed.
7. Copy of this direction be sent to the parties.
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