Central Information Commission
Shri.Ram Kumar vs Mcd, Gnct Delhi on 9 December, 2011
CENTRAL INFORMATION COMMISSION
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Old JNU Campus, New Delhi - 110067
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Decision No. CIC/SG/A/2011/002900+002903/16216
Appeal No. CIC/SG/A/2011/002900+002903
Relevant facts emerging from the Appeal:
Appellant : Mr. Ram Kumar
C-13, East Gokulpur,
Delhi - 110094
Respondent (1) : Mr. P. D. Hariprasad
PIO & DCA(FMB) Municipal Corporation of Delhi O/o The Dy. Chief Accountant (FMB), 23rd Floor, Dr. SPM Civic Center, Minto Raod, Delhi - 110006 (2) :PIO & DCA (City Zone) Municipal Corporation of Delhi O/o The Dy. Chief Accountant (City Zone), Asaf Ali Road, MLUG Car Parking.
New Delhi
RTI application filed on : 15-06-2011
PIO replied on : 24-06-2011
First Appeal filed on : 18-07-2011
First Appellate Authority order of : 01-08-2011
Second Appeal received on : 17-10-2011
Information Sought :-
The appellant has sought the following information regarding the benefit of fifth pay commission. His GPF A/c AG10471.:-
1) How much amount is of increased salary?
2) The above amount should be deposited in my GPF A/c including interest rate.
3) Provide the certified photocopy of the interest implemented.
PIOs Reply:-
The Appellant was given the following reply:-
1) The amount was not received by the GPF department .
2) This question is not related to this department.
3) The Amount is entered in the ledger only after receiving by the department.
Grounds for the First Appeal:
Unsatisfactory reply was given by PIO.
Order of the First Appellate Authority (FAA):
" On seeing the record, the incumbent was found partly satisfied. However a couple of missing entries there to be taken care of. The incumbent has been requested to bring verified statement from the DDO concerned so that necessary entries could be made."Page 1 of 2
Ground of the Second Appeal:
Unsatisfactory reply was given by the PIO and Unsatisfactory order was passed by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Ram Kumar;
Respondent : Mr. Pushkar Raj, DCA(FP) on behalf of Mr. P. D. Hariprasad, PIO & DCA(FMB);
The Appellant states that there are some missing entries in his GPF Statements. These missing entries can be corrected only when his GPF Schedules are provided by his Zone. In order no. CIC/SG/A/2011/002896/16215 given today the Commission has directed PIO/DCA(City Zone) to provide the attested copies of the appellant's GPF Schedules to him. Mr. Pushkar Raj states that once these are received if would be able to made necessary entries it eh Appellant's account and give them to him within 15 days of receipt of the schedules.
Decision:
The Appeal is allowed.
The Commission directs the PIO/Dy. Chief Account of City Zone to provide the attested copies of the Appellant's GPF Schedules to him for the period 2007-08, 2008- 09 and 2009-10 before 30 December 2011.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 09 December 2011 (In any correspondence on this decision, mention the complete decision number.) (SU) Page 2 of 2