Central Information Commission
Mr.Ravinder Kumar vs Employees Provident Fund Organisation on 11 August, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2011/000471/14042
Complaint No. CIC/SG/C/2011/000471
Complainant : Mr. Ravindra Kumar Pandey,
C/O Shri L P Pandey
E-12, Kunj Kutir Hydel,
Civil Lines Colony,
Faizabad-224001
Respondent : Central Assistant Public Information
Officer, Regional P. F.
Commissioner-II, (HRM), Head Office,
Employees Provident Fund Organisation,
14, Bhikaji Cama Place,
New Delhi-110066
Facts arising from the Complaint:
Mr. Ravindra Kumar Pandey filed an RTI application with the PIO, EPFO, Head Office, New Delhi on 27/11/2010 asking for certain information. However on not having received the information within the mandated time, the Complainant filed a complaint under Section 18 of the RTI Act with the Commission. On this basis, the Commission issued a notice on 24/05/2011 to PIO, EPFO, Head Office, New Delhi with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission has received a letter dated 14/06/2011 of the CAPIO/Regional P.F. Commissioner-II (HRM) wherein it has been stated that the RTI Application of the Complainant was received by PID in Head Office on 30/11/2011. The RTI Application was forwarded to the CPIO (HRM) for providing the information. Further, stating that information has been provided to the Complainant vide letter dated 05/01/2011. On perusal of the enclosed copy of the above said letter dated 05/01/2011 it has been observed that the PIO has stated that the sought information is not available on record.
Decision:
The Complaint is disposed off.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 11 August 2011 (In any correspondence on this decision, mention the complete decision number.)(SP)