Central Information Commission
Mr.Mohan S Naik vs Employees Provident Fund Organisation on 9 May, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/000556/2445
09 May 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Mohan S. Naik
H. No. 311, Deulay Khandola,
Marcel, Ponda,
Goa-403001
Respondent 1- CPIO & CPFC
EPFO
Regional Office Mumbai (I)
341, Bhavishya Nidhi Bhawan,
Bandra (E), Mumbai - 400051
2- CPIO & APFC
EPFO
Regional office Goa
Bhavishya Nidhi Bhawan,
24 Patto Plaza, Panji,
Goa- 403001
RTI application filed on : 22/12/2011
PIO replied on : 25/01/2012 & 26/03/2012
First appeal filed on : 18/02/2012
First Appellate Authority order : 20/03/2012
Second Appeal received on : 27/04/2012
Information sought:
1- Certified copies of Form 7 from 2005/6 to 2009/10 in respect of MH4213/1150 and MH/45016/90.
2- Certified copy of P.P.O. no. GA/GOA/10923. 3- Certified copy of rough notes and calculation made to determine break in net service in P.P.O. no. GA/GOA/10923(MH/45016/90).
4- Months and/or the years calculated as breaks in to determine break in net service in P.P.O. no. GA/GOA/10923.
5- Certified copy of input data sheet in case of no. MH/45016/90, Mr. Mohan S. Naik. 6- Whether M/s Sygenta India Ltd. having PF Code no. MH/45016/90 is an exempted establishment.
i- If exempted whether the office of the Regional Commissioner has conducted inspection its annual inspections.
ii- If yes, kindly furnish copies of inspection report for the year 2005 to 2009.Page 1 of 2
iii- If exempted kindly furnish number of breaks considered by the PF trust to release provident fund of Mr. Mohan S. Naik.
iv- If the breaks are considered by the trust, kindly furnish the names of the month/year of such breaks.
7- What is the rate of interest paid by the trust for the year 2007/08 and 2008/09. 8- What is the total amount of interest paid by the trust to Mr. Mohan S. Naik on his final provident fund settlement?
Grounds for the Second Appeal:
Unsatisfactory information has been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Mohan S. Naik through VC & Mr. Ganesh M: 09850936640 Respondent: Mr. Srikrishan Lodlikar CPIO's representative Goa through VC & Ms. Puja Singh CPIO Mumbai (Bandra) through VC The appellant stated that he has not received the information requested in query nos. 1, 3, 4, 5, 6 & 8 of his RTI application dated 22/12/2011. The CPIO's representative stated that the information has been mailed to the appellant on 19/04/2012. He also handed over a copy to the appellant. The appellant after scrutiny of the papers accepted that the information has been given but pleaded that the original letter dated 19/04/2012 was not received and that he has been running from pillar to post for the information. The CPIO's representative stated that the documents were mailed by speed post and he has a copy of the receipt issued by the postal authorities to support his contention.
Decision notice:
It is noted that the information has been provided to the appellant.
The then CPIO at Mumbai, who received the appellant's RTI application, is advised to exercise care for future to ensure that the correct and complete information is furnished timely to the RTI applicant(s) as per provisions of the Act.
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. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2