Central Information Commission
Pravin Kumar A P vs Employees Provident Fund Organisation on 8 April, 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/2025/613846
Pravin Kumar A P ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Employees Provident Fund Organisation
New Delhi ... ितवादीगण /Respondents
Date of Hearing : 07/04/2026
Date of Decision : 07/04/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 29/12/2024
CPIO replied on 03/02/2025
First appeal filed on 09/02/2025
FAA's order dated 10/03/2025
Second Appeal dated 22/03/2025
Information sought:
The appellant has filed RTI application dated 29/12/2024 seeking the following information:
"My service history in the organization C-DOT (C-DOT campus, Mehrauli, New Delhi 110030) from 04-10-1999 to 12-07-2008 is not updated in the EPFO records. I was contributing to the EPS regularly in this period. The account number of the C-DOT PF trust into which the remittance was made is Second Appeal/ Complaint No. CIC/EPFOG/A/2025/613846 Page 1 of 4 DSNHP**************3870. During this service period, there was no UAN existing. I would need to link this EPS to my UAN *********7161.
1. To obtain my EPS scheme certificate in respect of the above service period.
2. To have the service records updated with the EPFO for the benefit of my EPS service calculations.
3. To link the EPS for the above service period to my UAN *********7161."
2. The CPIO has furnished a reply to the appellant dated 03/02/2025 stated as under:
"As per records exist, UAN in respect of member id DS/NHP/****/3870 not get
-generated. Hence you are advice to raise request for generation of UAN along with requisite documents through your employer. On successful generation of UAN and member Updation you can raise request for scheme certificate. Further it is stated that you can either apply for scheme certificate or you can raise transfer request."
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority and the First Appellate Authority vide order dated 10/03/2025 stated as under:
"....Prima Facie the information and guidance provided by the CPIO via reply of RTI is aptly correct and justified. The CPIO already guided the appellant to have a UAN generation as the PF account DS/NHP/7706/3870 is not linked with any UAN number, so in order to withdraw or transfer or to get a scheme certificate the PF number DS/NHP/7706/3870 should be linked to a UAN number.
Plain perusal of the facts, it is also seen that the appellant cannot expand the scope of the RTI application.
Nonetheless, as the information related to the matter is already shared by the CPIO, therefore there is no intervention needed in the matter.
However, In the interest of natural justice, the Public Authority is hereby directed to help and assist the appellant in resolving his/her grievance, while the First Appellate Authority is of the opinion that the appellant will fully co-operate and provide all the necessary documents and information as needed to this office for relevance of the issue in the time bound manner.Second Appeal/ Complaint No. CIC/EPFOG/A/2025/613846 Page 2 of 4
Now, as there is no course of action left regarding the above discussed matter, the appeals stand disposed of."
4. Challenging the decision of the First Appellate Authority, the Appellant filed the Instant Second Appeal on 22/03/2025. Written Submission of the Respondent dated 02/04/2026 is taken on record
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Shahi Shekhar APFC and Prashant Singh SSA, EPFO participated in the hearing in person.
The Appellant has not availed the opportunity to participate in the hearing despite due notice of hearing. The Respondent reiterates the facts of the case and further submits that all the information available on record has been provided to the Appellant. He further apprises the bench that grievance of the appellant has been duly 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.
The Commission is of the view that the Right to Information Act, 2005 is a statute enacted to provide access to information held by public authorities and to promote transparency, and it is not a mechanism for grievance redressal. Grievance redressal, if any, can be pursued by the citizens before the appropriate forums established under the relevant statutes or rules.
No further intervention of the Commission is warranted in this case under the RTI Act. The Appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशु तोष चतु वदी) Information Commissioner (सू चना आयु ) िदनां क/ Date: 07.04.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Second Appeal/ Complaint No. CIC/EPFOG/A/2025/613846 Page 3 of 4 Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO EPFO Regional Office- Delhi West, EPFO Complex, Plot No 23, Sector No. 23, Dwarka, New Delhi 110075
2. Pravin Kumar A P Second Appeal/ Complaint No. CIC/EPFOG/A/2025/613846 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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