Central Information Commission
Raju vs Controller General Of Defence Accounts ... on 4 November, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CGDAC/A/2024/615864,
CIC/DEXSW/A/2024/634876 &
CIC/DEXSW/A/2024/644906
Raju .....अपीलकता/Appellant
VERSUS
बनाम
1.PIO,
Office of the Principal
Controller of Defence Accounts
(Pension), Draupdi Ghat,
Prayagraj - 211014
2.PIO,
Department of Ex Servicemen
Welfare, 99-A, South Block
New Delhi - 110011
3.PIO,
Department of Ex-Servicemen
Welfare, B Wing, Sena Bhavan,
New Delhi - 110011 .... ितवादीगण /Respondents
Date of Hearing : 03.11.2025
Date of Decision : 04.11.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned Second Appeals are clubbed together as the Appellant
is common, subject-matter is similar in nature and hence are being disposed
of through a common order.
Page 1 of 10
1. CIC/CGDAC/A/2024/615864
Relevant facts emerging from appeal:
RTI application filed on : 23.01.2024
CPIO replied on : 26.03.2024
First appeal filed on : 29.02.2024
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 16.04.2024
Information sought:
1. The Appellant filed an RTI application dated 23.01.2024 (online) seeking the following information:
"1. Please provide the certified copies of all the grievances/notices raised by Individual (RT) Applicant) (907068-T Ex-Sgt Raju) through Emails, CPGRAMS complaint portal, Sparsh Portal, through Air Force pension Cell, whatsapp sent to Mr. Anshuman, or received from other offices etc. regarding Revision of Pension (PPO 349201716936 Suffix 100, Corrigendum PPO 349201716936 Suffix 1401), also intimate the dates on the which the grievances received and also the certified copies of all the date wise action taken on my each Grievances received.
2. Provide all the certified copies of all the letters/grievances received from all the departments (Air Force, JCDA, CGDA, Ministries etc.) in respect of the RTI applicant) (907068-T Ex-Sgt Raju) regarding payment Revision of Pension to be paid or any issues raised in payment of Enhanced, revised pension or any letter related to the subject/above issues.
3. Provide the guidelines related to disposal of CPGRAMS complaint (regarding in how many days CPGRAM complaint to be disposed off).
3. Please provide the certified copies of all the date wise action taken on CPGRAMS complaint MODEF/E/2023/0006811 dated 07/11/2023 and provide the certified copies of the reply provided to the applicant (RT) applicant).
4. Provide the certified copies of all the Service request raised by the Air Force/Directorate of Air Veterans/ AFRO (Service Pension) regarding revision of pension of pro-rata pensioner and all the actions taken on the service requests along with documents.Page 2 of 10
5. Intimate whether the mobile number 9389075910 of the concern officer available/provided in CPGRAM complaint portal in the above mentioned CPGRAM complaint is in working condition or not. Also intimates the concerned officer details relates to the above mobile number.
6. Provide the list of the officer/officials dealt my (907068-T Ex-Sgt Raju) pension revision case along with their designation, official address and mobile numbers to whom can be contacted.
7. Please provide the copy of rule/ guidelines that time period in which revised pension to be paid.
8. Please provide the documents related to liaisoning with M/s TCS regarding Sparsh Migration or any issues related to modification, data correction for revision of basic pension etc. Issued by PCDA or any department/Ministry. Also intimate the nodal officer name with designation and working mobile number."
2. The CPIO furnished a reply to the Appellant on 26.03.2024 stating as under:
"With reference to above, it is intimated that your case is under examination with the concerned operative section of this office. A final reply will follow shortly."
3. Being dissatisfied, the Appellant filed a First Appeal dated 29.02.2024. The FAA order is not on record.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
2. CIC/DEXSW/A/2024/634876 Relevant facts emerging from appeal:
RTI application filed on : 28.05.2024 CPIO replied on : Not on record First appeal filed on : 27.06.2024
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 14.08.2024 Page 3 of 10 Information sought:
5. The Appellant filed an RTI application dated 28.05.2024 (online) seeking the following information:
"1. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/ Ministry of Defence/ RBI/Department of Expenditure or any other department regarding payment of revision of pension (Basic Pay/ Any pay enhancement etc.) to be paid to the pensioner/defence service pensioners in how many days.
2 Provide the certified copies of policy/rules/instructions/order etc. related to revised pension arrear to be paid with interest in delay cases and also intimate the rate of Interest to be paid to the pensioner/ defence service pensioners.
3. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/ Ministry of Defence/ RBI/Department of Expenditure or any other department regarding payment revision of pension (Basic Pay/ any other enhancement etc.) in respect of payment to be paid in how many days, rate of Interest in Delay cases etc. to be paid to the pensioner/ defence service pensioners.
4. Provide the copy of instructions/order issued by any competent office/ Departments/Ministrys/Govt. of India etc. regarding complainant/ grievance holder to meet the competent officers (with complete details i.e. Name, designation, Address, contact details etc.) of the competent officers of the Ministry/Organization/Department/office comes under Ministry of Defence If CPGRAMS complaints not resolved despite of repeated CPGRAMS complaints and Appeal. Also intimate the procedure to be adopted to meet the competent officers in the mentioned in the para."
6. Not having received any response from the CPIO, the Appellant filed a First Appeal dated 27.06.2024. The FAA order is not on record.
7. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Page 4 of 103. CIC/DEXSW/A/2024/644906 Relevant facts emerging from appeal:
RTI application filed on : 28.05.2024 CPIO replied on : 03.10.2024 First appeal filed on : 02.07.2024
First Appellate Authority's order : Not on record 2nd Appeal/Complaint dated : 08.10.2024 Information sought:
8. The Appellant filed an RTI application dated 28.05.2024 (online) seeking the following information:
"1. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/ Ministry of Defence/ RBI/Department of Expenditure or any other department regarding payment of revision of pension (Basic Pay/ Any pay enhancement etc.) to be paid to the pensioner/defence service pensioners in how many days.
2 Provide the certified copies of policy/rules/instructions/order etc. related to revised pension arrear to be paid with interest in delay cases and also intimate the rate of Interest to be paid to the pensioner/ defence service pensioners.
3. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/ Ministry of Defence/ RBI/Department of Expenditure or any other department regarding payment revision of pension (Basic Pay/ any other enhancement etc.) in respect of payment to be paid in how many days, rate of Interest in Delay cases etc. to be paid to the pensioner/ defence service pensioners.
4. Provide the copy of instructions/order issued by any competent office/ Departments / Ministrys / Govt. of India etc. regarding complainant/grievance holder to meet the competent officers (with complete details i.e. Name, designation, Address, contact details etc.) of the competent officers of the Ministry/Organization/Department/office comes under Ministry of Defence if CPGRAMS complaints not resolved despite of repeated CPGRAMS complaints and Appeal. Also intimate the procedure to be adopted to meet the competent officers in the mentioned in the para."Page 5 of 10
9. The CPIO furnished a reply to the Appellant on 03.10.2024 stating as under:
"Request forwarded to CPIO as on 03.10.2024."
10. Being dissatisfied, the Appellant filed a First Appeal dated 02.07.2024. The FAA order is not on record.
11. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
12. Proof of having served a copy of Second Appeals on Respondent while filing the same in CIC is not available on record.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Akhilesh Garg, CPIO-cum-DCDA, appearing on behalf of Respondent No. 1, attended the hearing through VC.
Shri HC Arya, CPIO-cum-US and Shri JK Jaiswal, SAO, appearing on behalf of Respondent No. 2 and 3, attended the hearing through VC.
13. The Appellant did not participate in the hearing despite service of the hearing notice.
14. Shri HC Arya, CPIO-cum-Under Secretary, appearing on behalf of Respondent No. 2 and 3, submitted that the information sought by the Appellant in the instant RTI Applications pertains to the office of Respondent No. 1 and accordingly their office had transferred the RTI Applications to its custodian under Section 6 (3) of the RTI Act.
15. Shri Akhilesh Garg, CPIO-cum-DCDA, appearing on behalf of Respondent No. 1, submitted that the relevant information as sought in the RTI Application had already been furnished to the Appellant. He further submitted that so far as the grievance of the Appellant is concerned, his pension has been revised as Pro-rata pension from Rs. 15,870/- to Rs. 20,700/- and consequential arrear of Rs. 5,28,116/- on account of difference of pension have been paid to the Appellant through SPARSH.
Page 6 of 10Upon receipt of the hearing notice from the Commission, a revised and updated reply has been given to the Appellant vide letter dated 17.10.2025.
16. A written submission has been received from Shri Akhilesh Garg, CPIO-
cum-DCDA, vide letter dated 27.10.2025, a copy of which has been marked to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"The above referred 2nd Appeal is listed for hearing on 03/11/2025 at 11:25 AM. The factual position of the RTI Application in r/o the above named appellant is as under:-
1. That the appellant through his online RTI application dt. 30-01-2024 had asked for about revision of his Basic pension.
2. That the RTI responded by the CPIO vide letter bearing No. AN/RTI/5949/RS/2023 dt. 26-03-2024(Interim) and AN/RTI/5949/RS/2023 dt.
08-04-2024(Final) alongwith this office letter bearing No. SPARSH/AF/11185/RTI Corr. dated 02/04/2024 wherein necessary information was provided.
3. That the appellant filed First Appeal dt. 29/02/2024 expressing dissatisfaction that he has not been provided information.
4. That his Appeal was responded vide letter no. AN/RTI/6524-6530/RS/2023 dated 19/04/2024 intimating that the RTI request was already responded vide AN/RTI/5949/RS/2023 dt. 08-04-2024 and the reply had also been sent on his email. It was also conveyed by the CPIΟ that opportunity of first appeal under section 19(1) of the RTI Act will remain available for the appellant in case of dis-satisfaction from the response of CPIO.
5. That now, a hearing notice has been received vide CIC Registration no. CIC/CGDAC/A/2024/615864 dated 06/10/2025 for his 2nd Appeal against the RTI application dated 30/01/2024.
6. The CIC Registration number CIC/CGDAC/A/2024/615864 dated 06/10/2025 has again been examined and it is found that proper information has already been furnished to the appellant. However, concerned section of this office has furnished point wise reply again after re-examining the case vide letter bearing no. SPARSH/AF/11185/RTI(H) dated 17/10/2025. Further, it is also intimated that his pension has been revised as Pro-rata pension from Rs. 15870/- to Rs. 20700/-vide corr. PPO No. 01 dated 11/11/2024. The consequential arrear Rs. 5,28,116/ on account of difference of pension w.e.f. 11/02/2017 to Oct 2024 have already been paid through SPARSH vide UTR No. RBI0802510893564. As such, the appellant has been duly responded to by the CPIO and requisite information as available in this office has been provided. It is requested that the case may be decided in view of the foregoing facts presented by the undersigned."
Page 7 of 1017. A written submission has been received from Shri HC Arya, CPIO-cum-
US, vide letter dated 17.10.2025, a copy of which has been marked to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"Sir, A notice under the RTI Act, 2005 has been received from 0/0 CIC against the second appeal filed by Sh. Raju Sindhu against his RTI application dated 28.05.2024.
2. Brief facts of the case are as under:
2.1 The applicant, Sh. Raju Sindhu vide his RTI application dated 28.05.2024 had requested to provide the following information :-
1. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/Ministry of Finance/ Ministry of Defence/RBI/Department of Expenditure or any other department regarding payment of revision of pension (Basic Pay/Any pay enhancement etc.) to be paid to the pensioner/ defence service pensioners in how many days.
2. Provide the certified copies of policy/rules/instructions/order etc. related to revised pension arrear to be paid with interest in delay cases and also intimate the rate interest to be paid to the pensioners / defence service pensioners.
3. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/Ministry of Defence/RBI / Department of Expenditure or any other department regarding payment revision of pension (Basic Pay/ Any pay enhancement etc.) in respect of payment to be paid in how may days, rate of interest in Delay cases etc. to be paid to the pensioners/defence service pensioners.
4. Provide the copy of instructions/order issued by any competent office/Department/ Ministrys/ Govt. of India etc. regarding complainant/grievance holder to meet the competent officers (with complete details i.e. Name, designation, Address,contact details etc.) of the copetenet officers of the Ministry/Organisation/Department/office comes under Ministry of Defence if CPGRAMS complaints not resolved despite of repeated CPGRAMS complaints and Appeal. Also intimate the procedure to be adopted to meet the competent officers in the mentioned in the para.
2.2 The application was received to D(Pen/Policy) on 09-09-2024 due to unavailability of Internet in the section. The CPIO replide vide letter No.462/D(P/P)/2021 Part-1 on 18/09/2024 in which the application was transferred to O/o the CGDA. Since the matter related to the payment of pension and arrear of Defence pensioners deals by the O/o the CGDA, it was transferred to CGDA..
3. The RTI application was received with the CPIO only on 09.09.2024 due to unavailability of internet in the section and the same was transferred to the 0/0 the CGDA, since the matter related to the payment of pension and arrear of Defence pensioners deals by the O/o the CGDA.Page 8 of 10
4. Now, the applicant has filed Second Appeal w.r.t. his RTI application dated 28.05.2024 which has been listed for hearing before Hon'ble Information Commissioner on 03.11.2025.
5. It is, therefore, requested that above facts may kindly be taken into consideration in deciding the matter."
18. A written submission has been received from Shri HC Arya, CPIO-cum-
US, vide letter dated 17.10.2025, a copy of which has been marked to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"A notice under the RTI Act, 2005 has been received from 0/0 CIC against the second appeal filed by Sh. Raju Sindhu against his RTI application dated 28.05.2024.
2. Brief facts of the case are as under:
2.1 The applicant, Sh. Raju Sindhu vide his RTI application dated 28.05.2024 had requested to provide the following information :-
1. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/Ministry of Finance/ Ministry of Defence/RBI/Department of Expenditure or any other department regarding payment of revision of pension (Basic Pay/ Any pay enhancement etc.) to be paid to the pensioner/defence service pensioners in how many days.
2. Provide the certified copies of policy/rules/instructions/order etc. related to revised pension arrear to be paid with interest in delay cases and also intimate the rate interest to be paid to the pensioners / defence service pensioners.
3. Provide the certified copies of policy/rules/instructions/order etc. issued by Government of India/ Ministry of Finance/Ministry of Defence/RBI / Department of Expenditure or any other department regarding payment revision of pension (Basic Pay/ Any pay enhancement etc.) in respect of payment to be paid in how may days, rate of interest in Delay cases etc. to be paid to the pensioners/ defence service pensioners.
4. Provide the copy of instructions/order issued by any competent office/Department/ Ministrys/ Govt. of India etc. regarding ( complainant/grievance holder to meet the competent petent officers (with complete details i.e. Name, designation, Address,contact details etc.) of the copetenet officers of the Ministry/Organisation/Department/office comes under Ministry of Defence if CPGRAMS complaints not resolved despite of repeated CPGRAMS complaints and Appeal. Also intimate the procedure to be adopted to meet the competent officers in the mentioned in the para. 2.2 The application was transferred by nodal agency, DESW on 03.10.2024 to the CPIO&US(P/P) and CPIO&US(P/P) transferred the application to 0/0 the CGDA on 21-10-2024 due to unavailability of Internet in the section. Since the matter related to the payment of pension and arrear of Defence pensioners deals by the O/o the CGDA, it was transferred to CGDA..Page 9 of 10
3. The RTI application was received with the CPIO&US(P/P) only after 03.10.2024 and the same was transferred on 21.10.2024 due to unavailability of internet in the section to the O/o the CGDA, since the matter related to the payment of pension and arrears of Defence pensioners deals by the 0/0 the CGDA.
4. Now, the applicant has filed Second Appeal w.r.t. his RTI application dated 28.05.2024 which has been listed for hearing before Hon'ble Information Commissioner on 03.11.2025.
5. It is, therefore, requested that above facts may kindly be taken into consideration in deciding the matter."
Decision:
19. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the relevant information as sought in the RTI Application has been furnished to the Appellant. It is pertinent to mention that so far as the grievance of the Appellant is concerned, the Respondent has revised the pension and consequential arrear on account of difference of pension also paid to the Appellant through SPARSH. Upon receipt of the hearing notice from the Commission, a revised and updated reply has been given to the Appellant vide letter dated 17.10.2025. Hence, no intervention of the Commission is required in the instant case.
The Appeals are disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 10 of 10 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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