Central Information Commission
Govindan Sajeev vs Controller General Of Defence Accounts ... on 30 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CGDAC/A/2024/604996
Govindan Sajeev .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
O/o the Principal controller of
Defence Accounts (Pension),
Draupadi Ghat, Prayagraj - 211014 .... ितवादीगण /Respondent
Date of Hearing : 26.06.2025
Date of Decision : 30.06.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 27.09.2023
CPIO replied on : 08.11.2023
First appeal filed on : 07.11.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 05.02.2024
Information sought:
1. The Appellant filed an (offline) RTI application dated 27.09.2023 seeking the following information:
"Kindly provide information relating to Note No.4 of my PPO No. S012012019 issued by your office (copy attached).
01. Note no.4 of the above PPO states that "Revision of special pension may be done by specific order in future."Page 1 of 4
02. Was the above note made based on any regulations or rules or by any other orders of any competent authority or govt instructions or Court Orders.
03. If the answer to query above 02 is yes, kindly provide a copy of the said regulations/rules or orders of the competent authority or govt instructions or Court Orders, which states that the PPOS of special Pensioners to be issued with such note as per para 01 above.
04. In the absence of such orders/rules/instructions, does PCDA have any discretionary powers with regards to such note in pension payment orders. If so, kindly provide the copies of orders/rules under which such discretionary powers, if any, allowed.
05. In case the above note was unauthorized, Name, designation and address of Nodal Officer designated to receive my grievance and decide the matter for removal of the unauthorized noting in my PPO.
6. Name, designation of head of vigilance department, his address, email ID and phone/mobile number to whom complaint can be lodged by me against your office."
2. The CPIO furnished a reply to the Appellant on 08.11.2023 stating as under:
"Point No. 1 to 5- In this regard, it is intimated that your PPO for special pension was notified on the basis of MOD, GoI, Department of Ex- servicemen Welfare D(Pension/Legal) letter No. 4(10)/2017-D(Pen/Legal) dated 22/10/2018 and in compliance of Hon'ble Supreme Court order dated 27/09/2018. Since, your special pension PPO was granted considering the order of Hon'ble Supreme Court, hence Notes No. 4 was entered into PPO as 'Revision of special pension may be done by specific order, in future'.
Point No. 6- The Chief Vigilance Officer for Defence Account Department is Shri Rajesh Chandra, IDAS, Jt CGDA. Address is Olo CGDA, Ulan Batar Road, Palam, New Delhi-110010.
Telephone No. 20893014 and email ID: [email protected]"
3. Being dissatisfied, the appellant filed a First Appeal dated 07.11.2023. The FAA order is Not on record.
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-Page 2 of 4
Appellant: Absent.
Respondent: Shri Akhilesh Garg, CPIO-cum-DCDA, attended the hearing through VC.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that a suitable reply qua the instant RTI Application has been given to the Appellant by the then CPIO Shri Virendra Kumar, ACDA vide letter dated 08.11.2023.
7. A written submission has been received from Shri Akhilesh Garg, CPIO-
cum-DCDA, vide letter dated 24.06.2025, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"Sir, The above referred 2nd Appeal is listed for hearing on 26.06.2025 at 11:35 AM. The factual position of the RTI Application in r/o the above named appellant is appended below:-
1. That, the appellant through his RTI application dt.25-09-2023 had desired informations about note 4 mentioned in the PPO which states that "Revision of special pension may be done by specific order in future.".
2. That, his application was responded to by the then CPIO point wise vide letter bearing No. AN/RTI/3765/GS/2023 dt.08-11-2023 (Copy enclosed).
3. That, the appellant had filed First Appeal dt.07-11-2023 expressing dissatisfaction with the reply.
4. That, his Appeal was responded vide letter no. AN/RTI/4550/GSL/2023 dated 29/01/2024 stating that the PPO was notified on the basis of MoD GOI Department of Ex-Servicemen Welfare D(Pension/Legal) dated 22/10/2018 (copy enclosed) and in compliance of Hon'ble supreme court order dt.
27/09/2018. Since the special pension was granted considering the order of Hon'ble supreme court and in the ibid order, insructions for further pension revision was not mentioned. Therefore, the note 4 was incorporated in the PPO as "Revision of special pension may be done by specific order in future."
5. The CIC Registration number CIC/CGDAC/A/2024/604996 dated 02.06.2025 was again examined by the concern section and reply submitted vide letter No. वीकृ त अनुभाग (अ य ेणी) / IX/आर. ट . आई. / 2025 dated. 16/06/2025 is enclosed herewith alongwith all enclosure which states that the pensioner is already getting the benefit of OROP-2 and OROP-3. Therefore, any ammendment or removal of note 4 is not needed. As such, the appellant has been duly responded to by the then CPIO and requisite information as available in the office has been provided. It is Page 3 of 4 requested that the case may be decided in view of the foregoing facts presented by the undersigned."
Decision:
8. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable reply in terms of RTI Act has been given to the Appellant by the then CPIO vide letter dated 08.11.2023 but the same has been given beyond the stipulated time frame as per the provisions of RTI Act. The Commission cautions him to act strictly within the precincts of the RTI Act by observing the timelines scrupulously and punctually, in future. A copy if this order shall be served upon the then CPIO by the present CPIO.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, O/o the Principal controller of Defence Accounts (Pension), Draupadi Ghat, Prayagraj - 211014 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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