Central Information Commission
Shameer P K vs Controller General Of Defence Accounts ... on 7 April, 2026
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/2024/125624
Shameer P K ....अपीलकता/Appellant
VERSUS
बनाम
The CPIO .... ितवादीगण /Respondent
Pay & Accounts Office (ORs) EME,
Maruti Nagar Colony,
Tirumalagiri, Secunderbad-500015
Date of Hearing : 07.04.2026
Date of Decision : 07.04.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from second appeal:
RTI application filed on : 15.03.2024
CPIO replied on : 01.04.2024
First appeal filed on : 27.04.2024
First Appellate Authority's : 20.06.2024
order
Second Appeal dated : 21.08.2024
Page 1 of 7
Information sought:
1. The Appellant filed an RTI application on 15.03.2024 seeking the following information:
"1) I, above named individual, have been serving in EME Corps since 20 Jun 2006. Tech (Comn) trade was allotted to me after basic military training and I have been remustered to M Tec (Comn) trade and promoted to HMT rank w.e.f 09 Sep 2018. As of MPS Aug 2018, my band pay was 32300. Increment for promotion was given to me on promotion Pt Il order (MPS Feb 2020 attached for reference). However, same was taken back on Pt Il order of OPTFIX (MPS Dec 2022 attached for reference). Moreover, MACP has not been given to me on completion of 8 years after 15t MACP.
2) In view of the above, I kindly request you to give following information regarding my band pay :-
a) What was my band pay on enrolment? and give details of all increments given since my enrolment and pay fixation details at the time of 6h and 7th CPC.
b) Specify that if MACP has been given on completion of 8 years, increment on promotion to the higher rank than the MACP rank is eligible or not? If not eligible for increment, please mention the concerned rule(s)/ section(s) of CPC.
c) If answer of 2 (b) is 'No', clarify that am I eligible for 2nd MACP on completion of 8 years of 1st MACP? If answer is 'No', please mention the concerned rule(s)/ section(s) of CPC.
d) As per MPS of Feb 2024, my band pay is 39200/ -. Is it correct according to my service and pay fixations? If answer is 'No', please specify entitled band pay ?
e) If there are any other reasons for not giving increment on promotion, please specify".
2. The CPIO furnished a reply to the appellant on 01.04.2024 stating as under:
"With reference to RTI application cited above, parawise reply has been furnished as below:Page 2 of 7
" Para 2 (a) : Your basic pay on enrolment i.e. 20.06.2006 was fixed at Rs.6,460 p.m. A copy of details of increments given since your enrolment and also basic pay fixed as per 7th CPC mentioned in Annexure A is enclosed herewith. As per 7th CPC, your basic pay was fixed to Rs.30,500/- in the month of 05/2017 and arrears paid for an amount of Rs.69,322/- as mentioned in Annexure B is enclosed herewith.
Annexure B: Details of Arrears Report - 05/2017 in R/o 14683502M HAV Shameer PK No Pay Code From Date To Date Amount Total DO-II NO: 0/0115/027/2017 Description: CILQ (1) CIL Q 01-01-2017 04-02-2017 2742 (2) CIL Q 05-02-2017 30-04-2017 6858 Total For 0/0115/027/2017 9600 DO-II NO: 0/5555/027/2017 Description: DA (1) DA 01-01-2017 04-02-2017 669 (2) DA 05-02-2017 30-04-2017 1675 Total for 0/5555/027/2017 2344 DO-II NO: 0/7777/777/027/2017 Description: FIX7PC (1) Basic 01-01-2016 06-02-2016 24741 (2) Basic 07-02-2016 30-06-2016 98258 (3) Basic 01-07-2016 02-07-2016 1358 (4) Basic 03-07-2016 12-11-2016 91261 (5) Basic 13-11-2016 10-12-2016 19420 (6) Basic 11-12-2016 31-12-2016 14259 (7) Basic 01-01-2017 04-02-2017 24057 (8) Basic 05-02-2017 30-04-2017 60146 (9) DA 01-01-2016 06-02-2016 -20366 (10) DA 07-02-2016 30-06-2016 -80883 (11) DA 01-07-2016 02-07-2016 -1137 (12) DA 03-07-2016 12-11-2016 -76408 (13) DA 13-11-2016 10-12-2016 16259 (14) DA 11-12-2016 31-12-2016 -11938 (15) DA 01-01-2017 04-02-2017 -19995 (16) DA 05-02-2017 30-04-2017 -49992 (17) GRPAY 01-01-2016 06-02-2016 -2896 (18) GRPAY 07-02-2016 30-06-2016 -11503 (19) GRPAY 01-07-2016 02-07-2016 -154 (20) GRPAY 03-07-2016 12-11-2016 -10405 (21) GRPAY 13-11-2016 10-12-2016 -2214 (22) GRPAY 11-12-2016 31-12-2016 -1625 (23) GRPAY 01-01-2017 04-02-2017 -2742 (24) GRPAY 05-02-2017 30-04-2017 -6861 (25) MSPAY 01-01-2016 06-02-2016 3862 (26) MSPAY 07-02-2016 30-06-2016 15337 Page 3 of 7 (27) MSPAY 01-07-2016 02-07-2016 206 (28) MSPAY 03-07-2016 12-11-2016 13372 (29) MSPAY 13-11-2016 10-12-2016 2952 (30) MSPAY 11-12-2016 31-12-2016 2167 (31) MSPAY 01-01-2017 04-02-2017 3657 (32) MSPAY 05-02-2017 30-04-2017 9146 Total for 0/7777/777/2017 69,322 Grand Total 81,266
(b) As per Part II Order No. 1/1023/052 dated 10.07.2017, MACP has been given on completion of 8 years i.e. 20.06.2014. Accordingly, Grade Pay was revised from Rs.2,000/- to Rs.2,400/- as on 20.06.2014 and basic pay was revised from Rs.8,130/- to Rs.8,760/- after granting of two increments as on 01.07.2014 as mentioned in the Annexure-A. Annexure-A : Pay details in R/o 14683502 M-HMT Shameer PK From Pay Lev GP X ENROLL 20/06/2006 6460 0 2000 0 PAYFIR 20/06/2006 6460 0 2000 0 MUSTER 05/10/2007 6460 0 2000 0 ATTSAM 16/02/2008 6460 0 2000 0 INCR 01/07/2008 6720 0 2000 0 INCR 01/07/2009 6990 0 2000 0 INCR 01/07/2010 7260 0 2000 0 INCR 01/07/2011 7540 0 2000 0 INCR 01/07/2012 7830 0 2000 0 INCR 01/07/2013 8130 0 2000 0 MACPS 20/06/2014 8130 0 2400 0 INCR 01/07/2014 8440 0 2400 0 ACPFIX 01/07/2014 8760 0 2400 0 INCR 01/07/2015 9100 0 2400 0 FIX7PC 01/01/2016 29600 4 0 0 INCR 01/07/2016 30500 4 0 0 INCR 01/07/2017 31400 4 0 0 INCR 01/07/2018 32300 4 0 0 MSTHAV 09/09/2018 32900 5 0 3600 OPTFIX 09/09/2018 32300 4 0 0 INCR 01/07/2019 33300 5 0 6200 HAVFIX 0107/2019 33900 5 0 6200 INCR 01/01/2020 34900 5 0 6200 INCR 01/01/2021 35900 5 0 6200 INCR 01/01/2022 37000 5 0 6200 INCR 01/01/2023 38100 5 0 6200 INCR 01/01/2024 39200 5 0 6200 Page 4 of 7
(c) MACP already granted.
(d) Basic pay fixed at Rs.39,200/- as on 01.01.2024 is correct.
(e) Increments correctly admitted"
3. Being dissatisfied, the appellant filed a First Appeal on 27.04.2024. The FAA vide its order on 20.06.2024 stated as under:
"With reference to your 1" appeal dated 27.04.2024 addressed to the 1s Appellate authority. your case has been re-examined.
2) It is requested in your RTI application dated 15.03.2024 to give information about your band pay, details of increments and increments on MACP. Reply to the request has been furnished to you vide this office letter No. RTI Cell/LG-13/14683502M/P1163 dated 01.04.2024.
3) However, you are not satisfied with the reply and requested in your first appeal dated 27.04.2024 to give clarification of para 2(b) and Para 2(c) mentioned in your RTI dated 15.03.2024 about fixation of increments on MACP on completion of 8 years of service. In this regard, please refer AG's Branch IIQ of MoD (Army) letter No. B/33513/ACP/AG/PS-2(c) dated 13.06.2011 (copy enclosed).
The appeal is disposed of, accordingly".
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not present Respondent: Mr. AP Sriniwasan, CPIO & Asst. Controller, Hyderabad
5. Proof of having served a copy of Second Appeal on Respondent, while filing the same in CIC, is not available on record.
6. The Appellant is not present despite service of notice of hearing.
7. The respondent while defending their case inter alia submitted that all the available information has been provided to the appellant and the grievance of the appellant also stands resolved.
Page 5 of 78. Written Written submissions dated 10.03.2026 filed by the respondent is taken on record wherein it is stated the appellant was promoted to MSTHAV w.e.f. 09.09.2018 which was validated in the month of 02/2020. Pay was erroneously fixed as Rs 33900/- instead of Rs. 32900/- and amount of Rs 96,156/-was admitted in 02/2020 MPS. Later in the month of 12/2022 OPTFIX of MSTHAV validated and Pay was fixed as Rs 32900/- wet. OW09/2018, 33900/wef 01.07.2019, 34900/- w.ef. 01.01.2020, 35900/- w.e.f. 01/01/2021. 37000/wet 01/01/2022 and later increments are admitted accordingly. During validation of OPTFIX of MSTHAV, the pay was rectified and correctly admitted and Rs. 42.890/- was recovered in 12/2022 MPS.
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 that the appellant was not present during the hearing and no written submissions has been filed by him, it indicates his lack of interest in pursuing the matter further.
In view of the above and taking note of the facts placed on the record the Commission is satisfied with the reply furnished by the respondent CPIO to the appellant. Therefore, no further intervention of the Commission is warranted in the instant matter.
With the above observations, the appeal is disposed of.
Sd/-
SANJEEV KUMAR JINDAL(संजीव कुमार िजंदल) Information Commissioner (सूचना आयु ) date: 07.04.2026 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 Pay & Accounts Office (ORs) EME, Maruti Nagar Colony, Tirumalagiri, Secunderbad-500015
2. Shameer P K Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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