Central Information Commission
Sumit Mitra vs Pension Fund Regulatory And ... on 18 December, 2025
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/PFRDA/A/2024/621597
Sumit Mitra ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO: Pension Fund Regulatory
And Development Authority ...प्रनतवािीगण/Respondents
(PFRDA), New Delhi
Relevant dates emerging from the appeal:
RTI : 19.03.2024 FA : 16.04.2024 SA : 21.05.2024
CPIO : 03.04.2024 FAO : 14.05.2024 Hearing : 08.12.2025
Date of Decision: 17.12.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 19.03.2024 seeking information on the following points:
1. A letter sent to the Honorable Chairman, PFRDA, by me dated 19.12.2023 (Vide Registered Post Number RN056606140IN, Dated 19.12.2023) The Subject was- NPS calculated on 72 % DA whereas it should be calculated on 80% DA w.e.f 01.01.2013 regarding Already 03(Three) months passed away since this letter been written, hence I need the following answers from the office of the PFRDA Chairman, New Delhi.
a) Current status of this Letter.
b) The detail action taken on this letter till date.Page 1 of 3
c) If any, Letters issued by the office of the PFRDA Chairman, New Delhi to any Department or any office or any Organization in this regard, Copies of that letters may be furnished.
d) If any, Letters received by the PFRDA Chairman, New Delhi from any Department or any office or any Organization in this regard, Copies of that letters may be furnished.
2. The CPIO replied vide letter dated 03.04.2024 and the same is reproduced as under:
-
"The letter mentioned by the applicant was marked to the Chairman of Railway Board and PFRDA was in copy. It is to mention that PFRDA is regulatory body for regulating NPS.
The subject matter in the letter is related to employer-employee relationship and terms and conditions of the employment and is out of purview of PFRDA."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.04.2024. The FAA vide order dated 14.05.2024 upheld the reply given by the CPIO and clearly stated that the information sought by the appellant is not available with PFRDA.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 21.05.2024.
5. The appellant remained absent despite service of hearing notice in advance and on behalf of the respondent Mr. Suresh G - CPIO/DGM, NPS Trust attended the hearing in person.
6. The respondent while defending their case inter alia reiterated their contentions that information sought by the appellant is not available in the records of NPS Trust. The crux of the subject matter is revealed from the letter dated 19.12.2023 about dispute of the appellant with his employer, East Coast Railway regarding NPS calculated on 72% DA whereas it should have been be calculated on 80% DA w.e.f 01.01.2013, as per the Page 2 of 3 appellant. The Respondent - PFRDA had been marked a copy of the letter and because the matter is related to dispute between employer and employee, hence no information is available with the PFRDA. The respondent has placed reliance on the written submission dated 05.12.2025 reiterating the same contentions.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that the CPIO and the FAA had sent appropriate responses to the appellant in terms of the provisions of the RTI Act. Considering that the appellant has chosen to be absent and not to contest the submissions of the CPIO, no further intervention is warranted in this case under the RTI Act. The appeal is dismissed accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंिी रामललंगम) Information Commissioner (सूचना आयुक्त) दिनांक/Date: 17.12.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Pension Fund Regulatory And Development Authority (PFRDA), CPIO, RTI Cell, E-500, Tower E, 5th Floor, World Trade Centre, Nauroji Nagar, New Delhi-110029 2 Sumit Mitra Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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