Central Information Commission
Mr.Ramesh Chand Verma vs Ministry Of Labour And Employment on 6 August, 2010
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Decision No. CIC/SG/A/2010/001733/8856
Appeal No. CIC/SG/A/2010/001733
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ramesh Chand Verma
H.No. 224, Mohalla Abkari,
District Muzaffarnagar,
Uttar Pradesh.
Respondent : Mr. J. K. Singhania
Public Information Officer & Regional PF Commissioner Employees Provident Fund Organisation, Ministry of Labour, Government of India, Regional Office, Nidhi Bhawan, Sector 5, Opposite Medical College, Jagrati Vihar, Meerut-250006 RTI application filed on : 30/01/2010 PIO replied : 12/02/2010 First appeal filed on : 02/03/2010 First Appellate Authority order : Not ordered Second Appeal received on : 22/06/2010 S. No Information Sought Reply of the Public Information Officer (PIO)
1. Attested copy of Annexure K which was sent The wrong A/c number was written in letter to Electricity Distribution Division, Haridwar, dated 03/10/1983. Annexure K was not available by APFC vide Letter no. 42609 dated on record as it was issued in the year 1983. 03/10/1983.
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
Not ordered.
Grounds for the Second Appeal:
Inaction on the part of the FAA and incomplete information supplied by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Satya Pal, APFC on behalf of Mr. J. K. Singhania, PIO & Regional PF Commissioner;
The respondent states that the annexure-(k) was sent to appellant's present employer on 03/10/1983. The appellant has been informed about this.Page 1 of 2
Decision:
The Appeal is dismissed.
The information has been provided.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 06 August 2010 (In any correspondence on this decision, mention the complete decision number.)(ND) Page 2 of 2