Central Information Commission
Mrp Munuswamy vs Employees Provident Fund Organisation on 1 February, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000104/9625
01 February 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. P Munuswamy
S/o - P Chengaiah,
Modugula Palem,
Doravarisatram - 524123,
SPSR Nellore DT. A.P.
Respondent : CPIO / RPFC - II
EPFO,
Regional Office Barkatpura,
Hyderabad - 500027
RTI application filed on : 25/10/2014
PIO replied on : 10/11/2014
First appeal filed on : 21/11/2014
First Appellate Authority order : 16/12/2014
Second Appeal dated : 05/01/2015
Information sought:
1. Certified copy of details sheet of PF of P Munusway, ID No. AP/HYD/003750 5/000/0004552. Worked in M/s Tops Security Ltd., Plot No. 4B besides lant to KFC, Vasavi Colony Room No. 4, Vikrampuri, Secunderabad 500 015, Site office, Sullurupeta Swarna Tollway, Doravarisatram, Mandalam, SPSR Nellore Dt. A.P.
2. If, my withdrawal claim is not received by EPFO Office, provide a certified copy of my PF claim status under 2 (f) of RTI 2005 by obtaining information from M/s Tops Security Ltd., Plot No. 4B, besides lane to KFC, Vasavi Colony Room No. 4, Vikrampuri, Secunderabad 500 015. Site office, Sullurupeta Swarna Tollway, Doravarisatram, Mandalam, SPSR Nellore Dt. A.P. Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent Respondent: Mr. Ravindra Kumar CPIO through VC M: 09490222448 The CPIO stated that the appellant's RTI application dated 25/10/2014 was replied vide letter dated 10/11/2014 and further information was supplied to him vide letter dated 17/12/2014 in compliance of the FAA's order dated 16/12/2014. He informed that subsequently the appellant's PF claim aggregating Rs.35006/- was settled on 03/03/2015 and his pension amount of Page 1 of 2 Rs.12140/- has also been paid on 05/03/2015. The appellant is not present for canvassing his case/contesting the CPIO's submissions.
Decision notice:
From the CPIO's submissions and after review of the appellant's RTI queries and reply thereto it is apparent that the relevant information has been provided.
The matter is closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2