Central Information Commission
Mr.Ram Kumar vs Mcd, Gnct Delhi on 9 December, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002896/16215
Appeal No. CIC/SG/A/2011/002896
Relevant facts emerging from the Appeal:
Appellant : Mr. Ram Kumar
C-13, East Gokulpur,
Delhi - 110094
Respondent (1) : Mr. P. D. Hariprasad
PIO & DCA(FMB) Municipal Corporation of Delhi O/o The Dy. Chief Accountant (FMB), 23rd Floor, Dr. SPM Civic Center, Minto Raod, Delhi - 110006 (2) :PIO & DCA (City Zone) Municipal Corporation of Delhi O/o The Dy. Chief Accountant (City Zone), Asaf Ali Road, MLUG Car Parking.
New Delhi
RTI application filed on : 03-06-2011
PIO replied on : 15-07-2011
First Appeal filed on : 25-07-2011
First Appellate Authority order of : 01-08-2011
Second Appeal received on : 17-10-2011
Information Sought :-
Provide the photocopy of the Provident Fund Schedule for the three years i.e. from the year 2007- 2008; 2008-2009 and 2009-2010.
PIOs Reply:-
"For getting the copies of the GPF for the year 2009-2010 the computerization work is in progress and for getting the copies of the year 2007-2008 and 2009-2010(ledger copy) you must deposit `. 6/- (`. 2/- per page) in the account of MCD and the copies will be provided by GPF department."
Grounds for the First Appeal:
Unsatisfactory reply was given by PIO.
Order of the First Appellate Authority (FAA):
" On seeing the record, the incumbent was found partly satisfied. However a couple of missing entries there to be taken care of. The incumbent has been requested to bring verified statement from the DDO concerned so that necessary entries could be made."
Ground of the Second Appeal:
Unsatisfactory reply was given by the PIO and Unsatisfactory order was passed by the FAA.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Ram Kumar;
Respondent: Mr. Pushkar Raj, DCA(FP) on behalf of Mr. P. D. Hariprasad, PIO & DCA(FMB);
The Appellant wants copies of his GPF Schedules and has filed an RTI application with his zone. Instead of providing the attested copies of his GPF Schedule the PIO transferred the RTI application to DCA(FMB). The respondent Mr. Pushkar Raj also confirms that the copies of GPF Schedule would be available with the Assistant Chief Accountant of the Zone.
Decision:
The Appeal is allowed.
The Commission directs the PIO/Dy. Chief Account of City Zone to provide the attested copies of the Appellant's GPF Schedules to him for the period 2007-08, 2008- 09 and 2009-10 before 30 December 2011.
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 09 December 2011 (In any correspondence on this decision, mention the complete decision number.) (SU) Page 2 of 2