Central Information Commission
Ms.Subhadra Mandal vs Coal Mines Provident Fund Organisation on 12 December, 2012
Central Information Commission
Room No. 305 B- Wing, August Kranti Bhawan,
Bhikaji Kama Place, New Delhi - 110066
Tel No: 26167931
Case No. CIC/SS/A/12/002118
Dated: 12.12.2012
Name of the Appellant: Ms. Subhadra Mandal
Name of the Public Authority: Coal Mines Provident Fund
Represented by: A.K Singh, Regional
Commissioner and Umesh Prasad Kamal, Joint
Commissioner
The matter was heard on: 11.12.2012
ORDER
Shri. Subhadra Mandal, RTI applicant, w/o Late Shri. Shishir Kumar Mandal an ex- employee of Damagoria Colliery has via RTI application dated 19.12.2011sought to know from the CPIO, Coal Mines Provident Fund (CMPF), the action taken on her request about payment of her CMPF dues of her late husband. In this respect she wants to know the date on which her claim has been received in the office of the CMPF, Dhanbad and the officer/staff with whom the application remained pending and the period for which it remained pending. She has also alleged that one Shri. Sunil Singh, who handles CMPF claims has asked for a bribe of Rs. 5000. She has further wanted to know the reasons behind the delay in disposal of her claim.
The CPIO has replied in a cryptic manner through letter dated 23.01.2012 that a letter has already been issued to the management for doing the needful. A copy of the letter written to the management was enclosed with this reply. During the hearing, the respondent has apprised the Commission that the claim has now been settled vide letter dated 18.04.2012.
While the CMPF claim has now been settled, the Commission notes that the CPIO has given a cryptic reply to the RTI applicant who is seeking to know the status of her claim filed before the CMPF.
Usually people file RTI applications as a last resort when their applications and reminders remain unanswered. The applicant desires to know the date of receipt of her CMPF claim by the respondent and the chronology of action taken on her claim. However, the respondent CPIO has failed to provide the same. Therefore, the respondent CPIO is directed to provide the date of receipt of claim by CMPF and chronology of action taken on her claim with the details as to where the file remained pending and why. The CPIO is also directed to give the status of the inquiry on the complaint against Shri. Sunil Singh and to provide a copy of the enquiry report to the appellant. The directions of the Commission are to be complied with within 3 weeks of receipt of this order.
(Sushma Singh) Information Commissioner Authenticated True Copy:
(DC Singh) Deputy Registrar Name & Address of Parties:
1. Appellant:
Ms. Subhadra Mandal, W/o Late Shri. Shishir Kumar Mandal, VPO Sabanpur, District Burdwan, West Bengal
2. CPIO:
Coal Mines Provident Fund Commissioner Organisation, Region D-1, Dhanbad
3. First Appellate Authority:
Coal Mines Provident Fund Commissioner, Near Police Line, Jagjivan Nagar, Dhanbad - 826001, Jharkhand