Central Information Commission
Mr.Rakesh Kumar Tiwari vs Employees Provident Fund Organisation on 12 June, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001053/2719
12 June 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Rakesh Kumar Tiwari
IX/5575, Street no.10,
Old Seelampur Gandhi Nagar,
Delhi- 110031
Respondent : CPIO & APFC
EPFO
Plot no. 23, Sector-23,
EPFO Complex,
Dwarka, New Delhi- 110075
RTI application filed on : 15/12/2011
PIO replied on : 03/07/2012
First appeal filed on : 23/05/2012
First Appellate Authority order : Not mentioned.
Second Appeal received on : 17/07/2012
Information sought:
1- I have so many times (trying from 02/December/2006) applied for withdraw my deposits from my PF contribution a/c DL/33696/07 (prolease staffing services pvt.ltd) under name of Rakes Kumar Tiwari, My last submission of forms on 13/September/2011. Q.1) What is the amount value (incl.interest) on 01/01/2012 in a/c? Q.2) Why my refund not release by EPFO till today?
Q.3) Why my all entry of receipts of form 19/10C are not on records? Q.4) What is the date, your will release my PF contribution fund? Q.5) Why after shifting at Dwarka release my PF contribution fund?
2- Concern company (DL/33696) submitted all required documents last receipt date is 27/October/2010 at Wazirpur EPFO office New Delhi.
Q.1) Why all documents are missing in A/c Group NHP21 file DL/33696.
3- As per A/c Group NHP21 clerk Mr. Dahia "about more than 25 company's files are totally empty (documents/files are missing)" so EPFO will not pay single paisa for these company's PF members.
Q.1) What are action taken by "a/c DL/33696 clerk Mr. Dahia" on it. Q.2) Is file security/care or "check insure" file is completed, PF member's responsibilities?
4- What is the role of (gms of epfat @epfindia.gov.in) why they are not replied of mails & solve this type of cases?Page 1 of 2
Q.1) What is the process for move in court for legal action on EPFO. Q.2) Who will pay my additional expense which are consume due to EPFO. Q.3) Who will pay for my harassments/painful times by EPFO. Grounds for the Second Appeal:
Incomplete and misleading information has been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Rakesh Kumar Tiwari M: 9910402515 Respondent: Mr. Virender Kumar CPIO's representative M: 999930756 The appellant stated that he is not satisfied with the information provided by the respondent in reply to his RTI application dated 15/12/2011. The CPIO's representative stated that the establishment where the appellant was serving has changed its address and the new address has now been obtained from the appellant and the process of updating his PF account has already commenced and his claim will be settled within the next 15 days.
Decision notice:
The Commission directs the CPIO to furnish the information requested by the appellant in his RTI application dated 15/12/2011 within 15 days from the date of receipt of this order. Further, as stated by the CPIO's representative he should ensure that the appellant's PF claim is settled by 30/06/2013.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2