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Kawal Sai vs Coal Mines Provident Fund Organisation on 30 October, 2025

                                   के ीय सूचना आयोग
                          Central Information Commission
                               बाबा गं गनाथ माग,मुिनरका
                           Baba Gangnath Marg, Munirka
                               नई िद    ी, New Delhi - 110067
ि तीय अपील सं     ा / Second Appeal No. CIC/CMPFO/A/2024/128649

Kawal Sai                                                       ... अपीलकता/Appellant

                                       VERSUS
                                        बनाम
CPIO: Coal Mines Provident
Fund Organisation, Bilaspur,                              ... ितवादीगण/Respondents
Chhattisgarh

Relevant dates emerging from the appeal:

RTI : 14.03.2024            FA         : 29.05.2024             SA     : 29.08.2024

CPIO : 02.05.2024           FAO : Not on record                 Hearing : 23.10.2025


Date of Decision: 29.10.2025
                                       CORAM:
                                 Hon'ble Commissioner
                               _ANANDI RAMALINGAM
                                      ORDER

1. The Appellant filed an RTI application dated 14.03.2024 seeking information on the following points:

 संदभः िदनां क 01.01.2012 को चरचा बे कालरी की सेवा से सेवािनवृ ए कमचारी आवेदक कवल साय S/o काशी CMPF खाता मांक JBP/24/2807, NEIG no. 22474090 का सेवािनवृि के प ात आवेदक ारा े ीय कायालय िबलासपुर को कई आवेदन दे ने के प ात भी रवाईज पशन का िनपटारा नहीं करने के िव िशकायत पर उिचत कायवाही से संबंिधत मामला।

1. िदनांक 08.01.2024 को आपके सम संदिभत मामले म ेिषत िशकायत प पर आपके कायालय ारा की गई कायवाही की जानकारी सिहत संबंिधत मामले म अ कायालय को ेिषत प की स ािपत ितिलिप दे व।

2. The CPIO replied vide letter dated 02.05.2024 and the same is reproduced as under:-

"उपयु िवषया गत आपको सूिचत िकया जाता है इस कायालय के प सं ा सीपीएफ/िविवध/बीएलपी/70/137 िदनांक 17/04/2023 के ारा जबलपुर े ीय कायालय से पशन दावा िक मूल संिचका उपल कराने हेतु प जारी िकया गया था परं तु जबलपुर े ीय कायालय ारा प के मा म से सुिचत िकया गया िक पशन संिचका उपल नहीं है (प की ित संल ) िदनांक 08/01/2024 का प इस कायालय को अ ा है। पशन दावा के िन ादन हेतु कोिलयरी बंधन से प ाचार िकया जा रहा है।

अतः सूचनाथ ेिषत ।"

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.05.2024 alleging that the information provided was vague, incomplete, casual and inconclusive. The Appellant was aggrieved with the fact that the respondent PIO had not mentioned what action was taken for his missing pension records and neither any timeline was stipulated by the PIO by when remedial action would be possible. The FAA did not adjudicate the first appeal, as per records available with the second appeal.

4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 29.08.2024.

5. The appellant remained absent despite service of hearing notice in advance and none present on behalf of the respondent during hearing.

6. The Commission after adverting to the facts and circumstances of the case and perusal of records, observed that the response sent by the CPIO on 02.05.2024 is inconclusive; no follow up action by the Jabalpur Regional Office has been reported by the Respondent. The FAA has failed to adjudicate the First Appeal, no written submission has been filed by the Respondent before the Commission about current status of the case nor has anyone bothered to attend the hearing to apprise the Bench about the facts of the case as on date. The Commission takes an adverse note of the unexplained absence of the Respondent without any justification which has led to the proceedings being vitiated in clear violation of the provisions of the RTI Act. Hence, it is hereby directed that the CPIO, O/o Coal Mines Provident Fund Organisation, Regional Office:

Bilaspur shall:

i) Send an appropriate revised response about the current status informing the appellant about his lost pension documents, whether the same have been retrieved and/or action taken for reconstruction of the pension records. The respondent shall send the revised reply within ten days of receipt of this order, under intimation to the Commission; and

ii) Submit a suitable explanation before the Commission for the unexplained absence and non furnishing of any submission prior to hearing and as to why no penal action should be initiated for the violation of the express provisions of the RTI Act.

The explanation must reach the Commission, both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add, within four weeks of receipt of this order, failing which appropriate action shall be initiated suo motu, in terms of law.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 29.10.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:

1 The CPIO Coal Mines Provident Fund Organisation, Regional Office : Bilaspur, Seepat Road, SECL PO, Bilaspur, Chhattisgarh -

495006 2 Kawal Sai Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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