Central Information Commission
Ramesh Chandra Mishra vs Controller General Of Defence Accounts ... on 15 May, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CGDAC/A/2024/135965
Ramesh Chandra Mishra ....अपीलकता /Appellant
VERSUS
बनाम
The CPIO .... ितवादीगण /Respondent
O/o the Principal Controller of Defence Accounts (Pension),
Draupadighat, Prayagraj-211014
Date of Hearing : 13.05.2026
Date of Decision : 14.05.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from Second Appeal:
RTI application filed on : 18.07.2024
CPIO replied on : 20.09.2024; 09.10.2024
First appeal filed on : 26.08.2024
First Appellate Authority's : N.A
order
Second Appeal dated : 12.11.2024
Page 1 of 7
Information sought:
1. The Appellant filed an RTI application on 18.07.2024 seeking the following information :
"Section For Information under Section 6(1) of the Act. I Sri Ramesh Chandra Mishra, At- Patapur, PO-Arikama, VIA- Pichukuli, Dist-Khordha, Odisha-752064 require the following information:
1) The Letter No SPARSH Army-3/PBOR/2024 dt 28.03.2024 issued by office of the Principal Controller of Defence Accounts (Pension) and signed by RS Yadav Sr Accounts Officer (SPARSH) to CPPC, UCO Bank, Zonal Office, Nagpur has not been found to be received by CPPC, UCO Bank, Nagpur. This has been well reflected by the letter no Ref Zo Nagpur/ RTI/2024-25/ 1r dt 21.06.2024.
a) I require the Xerox copies of postal transaction likely speed post/ registered post-dispatch receipt postal dispatch register etc of the letter no SPARSH Army 3/PBOR/2024 dt 28.03.2024 issued by office of the Principal Controller of Defence Accounts (Pension), Draupadhi Ghat Allahbad-211014 to the Manager CPPC, UCO Bank, Somalwar Bhawan, 1st Floor M.... Road, Sadar, Nagpur-440001.
b) I required the information about the steps taken by the authority towards non-payment of fixed Medical Allowance in r/o Naik CTS, Ramesh Chandra Mishra, PPO NO S/040517/1996 & e-PPO 173199600888-0199 & SB A/c No 15730100001970.
c) I reuire the information regarding the steps taken by the authority PCDA (Pension) on the letter dt 10.08.2024, CPPC to your esteemed office.
The above information should be correct and complete."
2. The CPIO furnished a reply to the appellant on 20.09.2024 stating as under:
"Ref: Your RTI application, Dt. - 18/07/2024.Page 2 of 7
With reference to above, please find enclosed a copy of this office letter no. SPARSH Army-3/PBOR/RTI/2024, Dt. 12/09/2024. under which necessary comments on the information sought for by you are mentioned.
Enclo(s): As above."
Letter Dated 12.09.2024 stats as under:
"Sub: Seeking information under RTI Act 2005 in r/o Ex Naik (TS) Ramesh Chand Mishra, PPO No. S/040517/1996, e-PPO - 173199600888, Bank A/c No. 15730100001970.
Ref: आपका प ांक सं या - शा०/आर०ट ०आई०/2650/RCM/2024 दनांक 20.08.2024.
With reference to your grievance. it is intimated that the point wise reply is furnished as below :-
a). Not pertains to this Section, likely to pertain Record Section.
b).The utility for data correction/profile updation is now available to pensioner. For initiation of FMA, he has to advise to login to SPARSH portal <sparsh.defencepension.gov.in>_and raise service request by selecting FMA field as "Yes" and ECHS recovery field as "NO". The service request will be scrutinize by concerned official as per existing rule. After approval of the same FMA will be started. He may also approach to Record Office regarding above action.
c). The CPPC letter dated 10.06.2024 has not yet been received in this section. Hence, the steps for payment of FMA may not be started without any authority.
The pensioner may please be informed accordingly."
The CPIO, furnished a reply to the appellant on 09.10.2024 stating as under:
"Ref .- Your application dared 26.08.2024 With reference to above it is intimated that your application dated 26.08.2024 has already been responded by this office vide letter No. AN/RTI/2650/RCM/2024 date 20/09/2024 with its attachment, however, copies of the same are again enclosed for ready reference."
3. Being dissatisfied, the Appellant filed a First Appeal on 26.08.2024. The FAA order is not available on the record.
Page 3 of 74. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Mr. Ramesh Chandra Mishra and Mr. Surinder (Representative of appellant) Respondent: Mr. Akhilesh Garg, DCDA, Prayagraj
5. Proof of having served a copy of a second appeal to the respondent while filing the same in CIC is not available on record.
6. The Appellant inter alia submitted that he inquired from the bank; however, no letter dated 28.03.2024 is received by the bank. It is also submitted that no written submissions dated 04.05.2026 is received by him.
7. The respondent while defending their case inter alia submitted that letter dated 28.03.2024 sought by the appellant was issued by email to the Bank. However, no copy of proof of service through email is found on record. Further, the written submissions dated 04.05.2026 containing revised reply was sent to the appellant via Dak. It is also submitted that the then CPIO Mr. Virendra Kumar, DCDA, Prayagraj replied to the RTI application on 20.09.2024 and 10.09.2024. However, it is submitted that the respondent CPIO will again correspond with the bank in this regard on humanitarian ground.
8. Written submissions dated 04.05.2026 filed by the respondent CPIO is taken on record which states as under:
" Ref:
(i) Your file no. CIC/CGDAC/A/2024/135965 dated 17.04.2026.
(ii) This office letter No. AN/RTI/3493/RCM/2024 dated
09.10.2024.
(iii) Your RTI application dated 18.07.2024. The above referred 2nd Appeal is listed for hearing on 13.05.2026 at 11.15AM. The factual position of the RTI Application in r/o the above named appellant is as under :
Page 4 of 71) That, information sought by the appellant through RTI dated 18.07.2024 was provided vide letter no. AN/RTI/2650/RCM/2024 dated 20/09/2024 (Copy attached).
2) That, the appellant filed 1 Appeal dt. 26.08.2024 stating that information has not received from this office within stipulated period. It was responded by this office vide letter no AN/RTI/3493/RCM/2024 dated 09.10.2024 (copy enclosed)
3) That, the Second appeal in CIC Registration number CIC/CGDAC/A/2024/135965 dated 17.04.2026 against his first appeal dt. 26.08.24 received in this office.
4) The 2nd appeal has been examined by concerned section and points wise reply is furnished as below :-
A) The letter No. SPARSH Army-3/PBOR/2024 Dt 28.03.2024 was issued to CPPC UCO Bank, Zonal office, Nagpur through E-mail Dated on 28/03/2024 timing 11:47:29 AM. (Copy of e-mail attached) B) As per PPO No. S/040517/1996 and E-PPO No. 173199600888 suffix 0199 FMA was not granted to the pensioner at the time of retirement. However, the utility for data correction/profile updation is now available to pensioner. For initiation of FMA, he has to advise to login to SPARSH portal <sparsh.defencepension.gov.in> and raise service request by selecting FMA field as "Yes" and ECHS recovery field as "NO". The service request will be scrutinize by concerned official as per existing rule. After approval of the same FMA will be started. He may also approach to Record Office regarding above action. Grant of FMA/ECHS depends on the option exercised by individual at the time of retirement.
C) The CPPC letter dated 10.06.2024 has not yet been received in this section. Hence, the steps for payment of FMA may not be started without any authority.
As such, the appellant has been duly responded to by the CPIO and requisite information as available in the office has been provided. CIC has also given decision on similar matter in multiple cases. It is requested that the case may be decided in view of the foregoing facts presented by the undersigned."
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the respondent furnished replies to the Appellant vide letters dated 20.09.2024 and 09.10.2024. The Commission further notes that the Appellant's grievance is the non-receipt by CPPC, UCO Bank, Nagpur of Page 5 of 7 the letter dated 28.03.2024, allegedly issued by the respondent, and the consequential delay in processing payment of Fixed Medical Allowance (FMA).
The Commission takes note of the Appellant's submission that, upon enquiry from the bank, he was informed that no such letter dated 28.03.2024 had been received. However, the respondent submitted that the said letter dated 28.03.2024 was transmitted through email to the bank. The Commission notes that no documentary proof of such email transmission was made available on record during the hearing. Although the written submissions refer to an email copy being attached, the same is not available on the record before the Commission.
The Commission further observes that despite the letter dated 28.03.2024 stated to be issued to the bank, no subsequent correspondence or follow-up with the concerned bank appears to have been undertaken regarding the Appellant's grievance. However, the Commission takes note of the submissions of the respondent that they will look into the matter on humanitarian grounds.
In view of the above and in the interest of transparency, the Commission directs the respondent CPIO to upload on the Commission's portal and also endorse to the Appellant, documentary proof of service of the letter dated 28.03.2024 to CPPC, UCO Bank, Zonal Office, Nagpur, including the complete email copy along with transmission details and also endorse a copy of the written submissions dated 04.05.2026 along with all annexures referred therein to the appellant, within 07 days from the date of receipt of this order, under intimation to the Commission.
With the above observations and directions, the appeal is disposed of.
Sd/-
SANJEEV KUMAR JINDAL (सं जीव कुमार िजंदल) Information Commissioner (सूचना आयु ) date: 14.05.2026 Authenticated true copy (अिभ मािणत स ािपत ित) (SK Chitkara) Dy Registrar 011- 26107051 Page 6 of 7 Addresses of the Parties:
1. The CPIO O/o the Principal Controller of Defence Accounts (Pension), Draupadighat, Prayagraj-211014
2. Ramesh Chandra Mishra Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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