Central Information Commission
Mr.Subhash Kumar Singh vs Coal Mines Provident Fund Organisation on 23 May, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi-110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/AT/A/2010/000842/SS
Name of the Appellant : Shri Subhash Kumar Singh
(The Appellant was not present)
Name of the Public Authority : Bharat Coking Coal Limited, Dhanbad.
Represented by :
Shri Tula Ram Naik, CPIO and
Shri A.N. Bhattacharjee,
Commissioner.
The matter was heard on : 23.5.2011.
ORDER
Shri Subhash Kumar Singh, the Appellant, filed an application dated 6.5.2010 under the provisions of RTI Act, 2005, seeking information regarding details of sanction of family pension to Smt. Shanti Bhuia w/o of Late Puna Bhuia, Ex-loader, Victoria West Colliery. The CPIO, vide letter dated 24.5.2010 denied the information on the grounds that the matter relates to family pension in respect of another person and the disclosure of the same to the Appellant has no relationship to any public activity or interest. The FAA before whom the Appellant filed an appeal has, vide his order dated 10.8.2010, observed that the information sought is in respect of settlement of widow pension claim of late Puna Bhuia, that the Appellant is neither an authorized relative of the deceased member nor the disclosure of such information to such third party, against whom several reports have been filed in the CMPFO and Colliery Offices against the Appellant is in Public interest. The FAA upheld the reply of the PIO. Not satisfied with the reply, the Appellant has filed the present appeal before the Commission.
During the hearing the Respondent reiterate the stand taken by them in their reply to the Appellant. The Respondent also point out that the CPIO in his reply has stated that the family pension in respect of Smt. Shanti Bhuia has already been forwarded to Director of Accounts (Postal), Deptt. Of Post, Kolkata for crediting the pension into her account.
After hearing the Respondent and on perusal of relevant documents on file, the Commission finds no reason to interfere in the reply of the Respondent. The reply of the Respondent is upheld.
The matter is disposed of on the part of the Commission.
Sd/-
(Sushma Singh) Information Commissioner 23.5.2011 Authenticated true copy:
(S.Padmanabha) Under Secretary & Deputy Registrar Copy to:
1. Shri Subhash Kumar Singh, Secretary, Janta Mazdoor Sangh, Central Office, Vihar Building, P.O. Jharia - 828111, Dhanbad.
2. The Public Information Officer, Asstt. Commissioner (Gr.I), Office of the Regional Commissioner, Coal Mines Provident Fund Office, Region-IV, B.B. College Road, Ushagram, Asansol, West Bengal.
3. The First Appellate Authority, CMPF Commissioner, Office of the Coal Mines, Provident Fund Commissioner, Near Police Line, Jagjivan Nagar, Dhanbad - 826014, Jharkhand.