Central Information Commission
Rajnish Ratnakar vs Employees Provident Fund Organisation on 22 May, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/EPFOG/A/2024/637753
Shri Rajnish Ratnakar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Employees Provident Fund Organisation ...प्रनतवािीगण /Respondent
Date of Hearing : 20.05.2025
Date of Decision : 20.05.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 02.04.2024
PIO replied on : 13.05.2024
First Appeal filed on : 16.05.2024
First Appellate Order on : 21.05.2024
2 Appeal/complaint received on
nd : 28.08.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 02.04.2024 seeking information on the following points:-
"1WHETHER ANNEXED MAIL SENT BY ME TO CPFC MAM EPFO HAS BEEN RECEIVED OR NOT IN WHICH I HAVE REQUESTED HER PERSONALLY TO GIVE ORDERS TO REGISTER FIRST INFORMATION REPORT UNDER SEC 34 120 420 468 AND 471 OF INDIAN PENAL CODE 1860 AGAINST ALL CULPRIT PRINCIPAL EMPLOYER OF EDUCATION DEPARTMENT GOVERNMENT OF BIHAR WHO GAVE FALSE AFFDAVIT AND DECLARATION THAT DATE OF JOINING OF ALL THESE THREE LAKH FIFTY THOUSAND NIYOJIT TEACHER IS 1ST SEPTEMBER 2020 WHERE AS IN REALITY THEY HAVE BEEN WORKING IN EDUCATION INSTITUTION SINCE 2003 AND ONWARDS AND THESE TEACHERS HAVE BEEN GIVEN BENEFITS OF EPF AND MP ACT DUE TO INTERVENTION OF PATNA HIGH COURT ONLY 2 WHETHER ACTION HAS BEEN TAKEN BY CPFC MAM IN THIS GROSS VIOLATION OF EPF AND MP ACT ISSUE WHICH HAS DEPRIVED ALL THESE TEACHERS FROM GETTING BENEFITS FROM THEIR ACTUAL DAY OF JOINING OR NOT 3 KINDLY PROVIDE ME FILE NOTING OF THIS MAIL WHICH HAS BEEN DEALT BY HER AND OTHER CONCERNED OFFICIALS OF EPFO FOR REDRESSAL OF THIS VERY SERIOUS CRIMINAL OFFENCE."
Reproduced verbatim Page 1 of 2 The CPIO/Accounts Officer, Employees Provident Fund Organisation, Patna vide letter dated 13.05.2024 replied as under:-
"1, 2 & 3. Information not available in EPFO, RO, Patna."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.05.2024. The FAA vide order dated 21.05.2024 held as under:-
"The reply filed by CPIO earlier has been perused. The CPIO is directed to provide point wise reply as sought by the applicant within next 7 working days, under intimation to the undersigned."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission has been received from the Appellant alleging that response sent to him was not satisfactory and the RTI application had been in fact mishandled.
Hearing was scheduled after giving prior notice to both the parties. Appellant: Not present Respondent: Shri Manish Kumar - Enforcement Officer/CPIO, EPFO, Patna was heard through video conference during hearing. The Appellant has chosen not to attend the hearing. The Respondent present during hearing contended that response based on available records had been duly provided to the Appellant, in terms of the mandate of the RTI Act.
Decision Upon perusal of records of the case and after hearing averments of the Respondent, the Commission notes that response based on available records had been duly provided to the Appellant, which is in consonance with the provisions of the RTI Act.
Considering the fact that appropriate response in terms of the provisions of the RTI Act has been duly provided by the Respondent and the Appellant has chosen not to contest the case, no further intervention is warranted in this case under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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