Central Information Commission
Pd Baijal vs Ut Of Delhi on 1 March, 2017
CENTRAL INFORMATION COMMISSION
Room No. 4L5,4th Floor,
Block IV, Old JNU CamPus,
New Delhi - 110067
Tet: +91 1126L6L796
Decision No. CIC/SG/A/2 00810042512437
ApPeal No. CIC/SG I N2008100425
Relevant facts emerging from the Appeal:
Appellant Mr. P. D. Baijal,
7132 AnsariRoad,
Darya Gunj,
NewDelhi- 110002.
Respondent Mr. Sandeep Vats,
Delhi Transco Limited.
Dy. General Manager & PIO, Govt. ofNCT of Delhi, Administration Department, 6th Floor, Shakti Sadan, Kotla Road, New Delhi - 110002.
RTI application filed on 2u0412008 PIO's Reply Date not mentioned. First Appeal filed on 18/06/2008 First Appellate Authority order Not mentioned. Second Appeal filed on 2810812008
The appellant had filed an application seeking information regarding pension plan' The appellant had asked total2l queries regarding the matter as under given with the reply of PIO.
S.No. Information Soueht PIO's Reply
1. Copy of the pension calculation sheet with details of last Calculation sheet and statement tenmonths basic pay, average pay and pension determined showing pay drawn for last l0 on 01-03-1982 i.e. Rs. 668/- months is enclosed as Annexure
- B (Three pases).
2. t pray ior a copy GOI Order adopted by DESU for The informatior/documents determination of basic pension @ 668 instead of Rs. 730 pertain to the period of erstwhile on 01-03-1982. DESU/DVB time and in sPite of our best efforts, the same is unff aceable/ unavailable.
3. t pray for a copy of the GOI order adopted by DESU for Reply as per Para2 above.
payment of IR w. e. f. 01-03-1983 to the officer/employees including those who had retried expired before 01-06-1983 and after 01-06-1983.
4, I pray for a copy of the GPO order adopted by DESU to Reply as per Paru2 above.
pay IR to the officers/employees including theses who had retired/exoired before 01-03-1985 and after 01-03-1985.
5. I orav for a coDv of the GOI order adopted by DESU for The pension of the aPPlicant has reduction of basic pension from Rs. 305 w. e. f. 0l-01- been fixed in accordance with 1986. GOI order No: F- 45186197 - P & PW (A) Part - III dated 10- 02-1998. The detail of fixation is enclosed as Annexure - oC' (Two Pases).
6. I pray for a copy of the GOI order adopted by DESU for Reply as per Para2 above.
paymenV merger of DRF with basic pension on 01-01- 1986 on reduced basic pension i.e. Rs. 305/- instead of Rs. 6681-.
7. I pray for a copy of the GOI order adopted by DESU for Reply as per Para? above.
payment/merger of IR (1) on 01-01-1986 on reduced basic pension i.e. Rs. 305 instead of Rs. 6681-.
8. I pray for a copy of the GOI order adopted by DESU for Reply as per Para2 above.
payment//merger of IR (II) on 01-01-1986 @ lUYo on reduced basic pension i.e. Rs. 305 instead of Rs. 6681'.
9. I pray for a copy of the GOI order adopted by DESU for Reply as per Para2 above.
not to merger Additional relief @ Rs. 100/- with basic pension on 01-01-1986 to determine basic pension on 01- 01-1986.
10. Copy of the recommendation of DESU (now) DVB wage Reply as per Para2 above.
Revision Committee with regard to IR w. e. f. 01-01-1994. 11 I pray for a copy of the order of DESU for payment of IR Reply as per Para? above.
@ Rs. 50/- + l}Yow. e. f. 01-01-1994.
t2. I pray for a copy of the order of DESU/DVB for payment Reply as per Para2 above.
of IR @ 20% subject to minimum Rs. 250/- and maximum Rs. 700 to the officers/ employees of DESU/DVB who had retired/ expired after 01-01-1996 only.
13. I pray for a copy of the order of DESU/DVB which did not Reply as per Para2 above.
allow payment of the IR as recommended by DESU NOVD DVB i. e. @ 20% subject to minimum Rs. 250/- and maximum Rs. 700/- to those officers/employees of DESU/DVB who had retired/ expired before 01-01-1996.
14. I pray for a copy of the order of DESU/DVB which did not Reply as per Para2 above.
allow payment of IR as recommended by DESU (NOSf) DVB Wage Revision Committee to those officers/ employees of DESU who revised the Central Civil Services Pension Rule 1972 for revision of pension w. e. f. 01-01- 1996.
15. I pray for a copy of the order of GOI/ DESU/ DVB for Reply as per Para2 above.
reduction of the amount of my basic pay as defined in defined FR 9 (21) (a) (1) paid to me on 28-02'1982' DA IR (I) and IR (ID had been added 01-01-1986 on the basic pay so reduced @ on the reduced basic pay.
16. I pray for a copy of the order GOI/DESU/DVB for Reply as per Para2 above.
reduction of the amount of DA. Due and paid in the month of December 85.
t7. I pray for a copy of the order of GOI/DESU/DVB for Reply as per Para2 above.
reduction of the amount of the amount of IR (I) due / paid in the month of December 1985.
18. I pray for a copy of the order of GOI/DESUIDVB for Reply as per Pua2 above.
of IR (ID due/Paid in the month of December 19!5.
OI/DESU/DVB for e *pv of ;mce order No.: F I I pray for a coPY o (2) PRC/20021157 dated 15-06- reduction of the imount of fixation benefits on 01'01-1986.
2002 is enclosed as Annexure -
which has allowed n *pV a office order No':
of DVB ElPF(CllTT dated 21-08-1995 is piv"i.r, of interim relief to the officers/employees enclosed as Annexure -
E (one which has authorized Tfie-ns SOO (RuPees Five plnsion Disbursement Authority not to pay the aforesaid Hundred) was not Interim i.i.ti- Relief @ 50 % of Rs. 500/- = 250to these who had Relief. It was an ad-hoc payment given to the emPloYees retired prior to 0l-07'2002.
bnroll as on 01-07-2002 subject to adjustment in future PaY revlslon.
First Appellate Authority Ordered:
Not mentioned' Relevant facts emerging during hearing: The following were Present.
Appellant: Mr. P. D. Baijal Rispondent: Mr. SandeeP Vats PIO since his pension has been reduced' The appellant wants a"tuflr relating to his pension, are now with 'DVB Employees The pIO states that ;il;;"ri;; iiuUifiti"i "f tn. organization not a Public authority. This appears to Terminal Benefits rund-)002, and this body claimslt_is servants is supposedly paid by a body be a very absurd ,ituution, where the pension of Public to Information Act' It appears which is claiming to be a private body not subjec! to the rygJ't funded by Government and would have highly unlikely tfrat the saii UoOy *oufd nofhave been no Govemment conffol. likely to be It appears to the commission that DVB Employees Terminal Benefits Fund-2002 is the RTI application- to the Chairman of this a public authority. The PIO is directed to tiansfer Benefits order. dvg Employees Terminal body before 30 March 2009 along with a."pv "f,nit Fund-2002 will either provide the informatiJn to the appellant before 15 April 2009 or submit showing how it is not a Public details of its finances, and control structure to the commission authority.
Decision:
Tbp $ppqul is allowed. DVB
The pIO will transier if,i application with a copy of this order to the Chairman
nU
Employees Terminal Benefits Fund-2002 This decision is announced in open chamber' parties.
Notice of this decision be given free of cost to the Shailesh Gandhi Information Commissioner 26th March 2009 (Inanycasecorrespondenceonthisdecision,mentionthecompletedecisionnumber.)