Indian Kanoon - Search engine for Indian Law

Central Information Commission

Jaswinder Singh vs Edcil (India) Limited on 30 August, 2024

                                        के   ीय सूचना आयोग
                                Central Information Commission
                                     बाबा गंगनाथ माग ,मुिनरका
                                 Baba Gangnath Marg, Munirka
                                   नई  द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/EDCIL/A/2023/614671

 Jaswinder Singh                                                  ... अपीलकता /Appellant


                                         VERSUS
                                          बनाम
 CPIO:
 EdCIL India Limited,                                        ... ितवादीगण/Respondents
 Noida, UP

Relevant dates emerging from the appeal:

 RTI : 13.12.2022                  FA    : 23.01.2023             SA     : 21.03.2023

 CPIO : Not on record              FAO : Not on record            Hearing : 19.08.2024


Date of Decision: 30.08.2024
                                           CORAM:
                                     Hon'ble Commissioner
                                   _ANANDI RAMALINGAM
                                          ORDER

1. The Appellant filed an RTI application dated 13.12.2022 seeking information on the following points:

(i) The complete and Certified copies of the Annual Confidential Reports (ACR) of me for the period from 2015 to 2021.

(ii) The ratings/remarks or other inputs of the ACRs, as considered for calculating & releasing the PRP for the Financial Years 2015 to 2021 in the following format:-

Ratings given by Page 1 of 3 Sr. Financial Reporting Reviewing ACR ratings considered for PRP No. Year Official Officer disbursement for my case- with remarks if any

(i) 2015-16

(ii) 2016-17

(iii) 2017-18

(iv) 2018-19

(v) 2019-20

(vi) 2020-21

(vii) 2021-22

(iii) For it's regular employees, EdCIL is having the Medical Reimbursement policy covering the OPD Treatments for Self & Dependent Family members.

Please inform that whether such Medical Bills for OPD Treatment (as submitted by the employee) are processed on monthly basis viz is there any monthly limit/cap for reimbursement of such OPD medical bills OR OPD Medical Bills are processed/reimbursed on actual expenditure basis, within the overall yearly limit irrespective of the Time Period of such claim?

(iv) The amount of Salary released for the period from 01.05.2021 to 13.05.2021 and the basis/calculations made for such amount, which have been released.

(v) As per EdCIL PF Rules/Guidelines or practice, what is the Rate of Interest (as on date) on PF Balance of an Ex-Employee and what is time period allowed upto which such Rate of Interest shall be applicable to the PF Balance, after the date of Exit of an Ex-employee?

..., etc./ other related information

2. Having not received any response from the CPIO, the Appellant filed a First Appeal on 23.01.2023. The FAA's order, if any, is not available on record.

3. Aggrieved with the non-receipt of FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 21.03.2023.

4. The appellant remained absent and on behalf of the respondent Mr. Sunil K Mathur, CPIO, Mr. Abhinay Kumar, APIO attended the hearing in Person.

5. The respondent while defending their case inter alia submitted that a suitable point- wise reply as per the provisions of the RTI Act has been provided to the Appellant vide letter dated 29.03.2023 and subsequently dated 25.04.2023. He informed that the Appellant was employee and the copy of his APAR has already been provided to him.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that an appropriate reply has been furnished by the Respondent. Additionally, the Commission sternly cautions the Respondent public authority that in future, they shall ensure that replies to the RTI Applications shall be provided within the mandated time frame. Further, in the absence of the Appellant to plead his case or contest the Respondent's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

                                                                     आनंदी राम लंगम)
                                               (Anandi Ramalingam) (आनं            म
                                                                         सूचना आयु )
                                              Information Commissioner (सू
                                                               दनांक/Date: 30.08.2024
Authenticated true copy

Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1. The CPIO EdCIL India Limited, Dy. GM & CPIO, Plot No- 18 A, Sector-16 A, Noida, UP-201301

2. Jaswinder Singh Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)