Central Information Commission
Mr.Gyanendra Mohan Garg vs Ministry Of Labour And Employment on 21 November, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/SM/A/2011/002373/BS/1266
Relevant Facts emerging from the Appeal
Appellant : Mr. Gyanendra Mohan Garg
S/o Late Radhey Shyam
340, Lakhanpur Housing Cooperative Society,
Kanpur (UP)- 208024
Respondent : CPIO & APFC
EPFO
Regional Office U.P.
Nidhi Bhawan, Sarvodaya Nagar,
Kanpur - 208005 (UP
RTI application filed on : 24/05/2011
PIO replied : 20/06/2011
First appeal filed on : 29/06/2011
First Appellate Authority order : 19/07/2011
Second Appeal received on : 10/10/2011
Information sought:
The appellant had information related to his account no. UP/11349/37 and PPO no. UP/KNP/21839:
1- Complete calculation of pension alongwith calculation of FPS71 of 1971 and EPS 95 of 1995.
2- Kindly provide details as to under which rule my pension was calculated. 3- Details of days calculated as per FPS 71 and EPS 95. 4- Copy of Data Input Sheet about my pension with calculation.
Grounds for the Second Appeal:
The Complete and correct information has not been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Gyanendra Mohan Garg through VC (M: 9450335486) Respondent: Ms. Sandhya Bannerjee CAPIO through VC (M: 9336334475) The appellant stated that he has not been provided correct and complete information as requested in his RTI application dated 24/05/2011. The CAPIO contended that information as per record has been furnished to the appellant; however, it appears that he is aggrieved with the Page 1 of 3 amount of pension being paid to him. The appellant requested that he may be permitted to inspect the relevant records to satisfy himself that correct and complete information has been provided.
Decision Notice:
The Commission directs the CPIO to permit the appellant to inspect the relevant records relating to his RTI application dated 24/05/2011 after fixing a mutually convenient time and date with him within 15 days of receipt of this order. The appellant should also be permitted to take photocopies/extracts therefrom, free of cost, up to 25 pages.
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.
BASANT SETH Information Commissioner November 21st, 2012 Page 2 of 3 (In any correspondence on this decision, mention the complete decision number.) (RM) Page 3 of 3