Central Information Commission
Mrp K Pahuja vs Punjab National Bank on 6 May, 2016
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
website-cic.gov.in
Case No. CIC/MP/A/2014/002321
Appellant : Shri P.K. Pahuja, Ulhashnagar.
Public Authority : Punjab National Bank, Mumbai.
Date of Hearing : 29th April, 2016.
Date of Decision : 06th May, 2016
Present
Appellant : Not present.
Respondent : Not present.
ORDER
1. The appellant, Shri P.K. Pahuja, submitted RTI application dated 04.09.2014 before the Central Public Information Officer (CPIO), Punjab National Bank, New Delhi stating that the CPIO, Central Pension Accounting Office (CPAO), New Delhi informed that appropriate authorization for release of pension to Shri Prakash K. Pahuja holder of PPO No. 756021400175 had been issued on 13.6.2014 and sought information to confirm the receipt of authorization and date of its receipt; spell out the formalities that were required to be completed for the release of pension to the pensioner; movement of the case and where it was stuck; whether appropriate documents/ information for release of pension had been sent to Paying Branch09391213 Ulhasnagar-4 Camp Branch, if so when; etc. through four points.
2. The CPIO, PNB, New Delhi vide letter dated 24,09,2014 transferred the RTI application to the CPIO, PNB, Mumbai for providing information directly to the appellant. Aggrieved with non-receipt of response from the CPIO, the appellant approached the first appellate authority (FAA), PNB, New Delhi on 07.10.2014. The FAA did not adjudicate on the appeal filed by the appellant.
CIC/MP/A/2014/002321 13. Thereafter the appellant approached the Commission through his appeal dated 17.11.2014.
4. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondents were not present. However, the CPIO, PNB, Mumbai had vide letter dated 20.04.2016 stated that the CPIO's PNB, New Delhi letter dated 24.09.2014 had not been received by them as their office was not operating from the said address during the period 01.10.2012 to 31.03.2015. After receipt of telecommunication from the CIC regarding the hearing of the said appeal the CPIO vide letter dated 29.4.2016 sent the necessary communication to the Circle Office, PNB, New Delhi and advised them to attend the hearing on 29.4.2016. Thereafter the CPIO, PNB, New Delhi vide letter dated 16.4.2016 informed the appellant that new pension file was being received at CPPC Delhi and new account was opened in pension server. The disbursing branch maintains parallel record for paying monthly pension regularly and also entering life certificate every year. The appellant was informed that his PPO was received on 19.6.2014 and account was opened on 15.07.2016 and welcome letter was issued and BO Ulhas Nagar entered his life certificate on 16.09.2014. The appellant was informed that pension payments started w.e.f. 1.6.2014 and on 24.9.2014 four months pension (June 2014 to September 2014) was credited in his account. A copy of PPO tracking record, PPO transaction record as well as copy of pensioner account statement w.e.f. 5.6.2014 was also provided to the appellant.
5. In view of above submissions of the CPIO, the Commission observes that complete information relating to appellant's pension payment details had been provided by the respondents. The appeal is disposed of, (Manjula Prasher) Information Commissioner Authenticated true copy:
Deputy Registrar CIC/MP/A/2014/002321 2 Address of the parties:
Shri P.K. Pahuja, BK No. 1528/1, Sec. No. 29, Ulhasnagar-421004.
The Central Public Information Officer, Punjab National Bank, Circle Office, Plot No. C-9, G. Block, Bandra Kurla Complex, Bandra (E), Mumbai-400051.
The Central Public Information Officer, Punjab National Bank, Law Section, Circle Office, Central Delhi, 4th Floor, Rajendra Bhawan, Rajendra Place, New Delhi-110125.CIC/MP/A/2014/002321 3