Central Information Commission
Smt.S Booma vs Employees Provident Fund Organisation on 19 November, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001826/3947
19 November 2013
Relevant Facts emerging from the Appeal:
Appellant : Mrs. S. Booma
1st Floor, Plot no. 3,
A. P. Arasu Street,
Ram Nagar, Ambattur,
Chennai - 600053, T. N.
Respondent : CPIO & APFC (Exam)
EPFO
Regional Office: Mumbai-I
Bhavishya Nidhi Bhawan,
341, Bandra (East), Mumbai- 400051
RTI application filed on : 09/07/2012
PIO replied on : 17/09/2012
First appeal filed on : 21/09/2012
First Appellate Authority order : Not mentioned.
Second Appeal received on : 09/11/2012
Information sought:
The appellant through 37 queries had sought information related to PF Account no. 10002272 of her Husband Mr. T.V. Sriraman employed with M/s Reliance Industries Ltd.-Petroleum retail division with work location as Bangalore and information related to loan application against PF. She had sought information when did the Govt. issued license/permit to M.s Reliance Provident Fund trust to operate their own PF trust mention the date, documents related to authority given to Reliance PF trust to operate their own, details of trustees of Reliance PF Trust, documents related to loan details, visit notes prepared by enforcement office etc. Grounds for the Second Appeal:
The PIO has given the complete information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. S. Booma through VC (Mr. T V Sriraman M: 9940654787 Respondent: Mr. S R Bhandare CPIO through VC M 9892329881 The appellant stated that as per para 68B(6) there is no limitation in the number of plots that a beneficiary can purchase by availing advance/withdrawal of PF funds and the CPIO appears to have made her own interpretation. He further stated that it is apparent from the enforcement officer's report that his application for advance was rejected on flimsy grounds and it being so the respondent should advice what action has been taken against the Reliance PF Trust. The appellant added that in query 31, 32 & 33 certain statistical data regarding the activities of Reliance PF Trust were sought but the information is yet to be provided and statement of the PF Page 1 of 2 account of Mr. T.V. Sriraman for the period February 2004 to March 2006 and April 2012 to March 2013 may also be provided. The CPIO stated that the information will be furnished but the appellant should provide some details to enable them to trace the PF account of Mr. T.V.Sriraman for the period February 2004 to March 2006. The appellant agreed.
Decision notice:
The CPIO is directed to provide the information as above to the appellant within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(A.K.Jha) Deputy Secretary and Deputy Registrar Page 2 of 2