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Central Information Commission

Somabhai J. Patel vs Pension Fund Regulatory And ... on 28 November, 2025

                                      के ीय सूचना आयोग
                              Central Information Commission
                                   बाबा गं गनाथ माग,मुिनरका
                               Baba Gangnath Marg, Munirka
                                 नई िद   ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/PFRDA/A/2024/103052

 Somabhai J. Patel                                                 ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
 CPIO: Pension Fund Regulatory
 and Development Authority                                       ... ितवादीगण/Respondents
 (PFRDA), New Delhi

Relevant dates emerging from the appeal:

 RTI : 23.02.2023                FA      : 12.10.2023            SA     : 12.01.2024

 CPIO : Not on record            FAO : Not on record             Hearing : 26.11.2025


Date of Decision: 27.11.2025
                                         CORAM:
                                   Hon'ble Commissioner
                                 _ANANDI RAMALINGAM
                                        ORDER

1. The Appellant filed an RTI application dated 23.02.2023 seeking information on the following points:

 I, Somabhai J Patel want to state that, kindly furnish me detail information regarding such matter as I mention below:
1. That I worked in Kandla Port Trust and after completing of 10 years of service I was transferred to FCI Department at Food Corporation of India. At 16/20, Barakhambha Lane, New Delhi. I was transferred as Government employee as per agreement of dated 08.04.1965.
2. That a continuous service of continues 32 years in FCI I have been deprived by the pension.
Page 1 of 3
3. That I had contacted several times but all my efforts went in vain.

2. Having not received any response from the CPIO, the Appellant filed a First Appeal on 12.10.2023 FAA's order, if any, is not available on record.

3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.01.2024.

4. The appellant remained absent despite service of hearing notice in advance and Ms. Purnima Sharma - CPIO and Mr. Sachin Kumar Goyal - ACPIO were present during hearing.

5. The appellant has sent a handwritten submission dated 16.11.2025 seeking release of his PPO and other retirement benefits.

6. The respondent - Pension Fund Regulatory and Development Authority PFRDA), inter alia stated the contents of the written submission dated 18.11.2025 from the PF Regulatory Authority which reveals that PIO had responded to the RTI application on 14.03.2023 stating as under:

"CPIO had informed that as per the mandate given in PFRDA Act, 2013, PFRDA regulates the National Pension System (NPS) which is a defined contribution pension scheme. The matter that the Appellant has not received any pension from his employer may be raised with his employer only as it is the matter of employer employee relationship. Hence, it was advised to seek necessary clarification in respect of the same from the concerned employer/ministry/department."

The Respondent has further stated that the FAA passed order dated 23.11.2023 upon examining the PIO's reply and upheld the same finding no procedural lapse or denial of information therein.

7. The Commission after adverting to the facts and circumstances of the case, hearing the contentions of the respondent and perusal of records, observed that the response sent by the CPIO is factually accurate wherein information available on record with the public authority has been duly furnished to the appellant. The Respondent is directed to send a copy of the comprehensive written submission dated 18.11.2025 to the appellant within a Page 2 of 3 week of receipt of this order, under intimation to the Commission. There is no provision under the RTI Act to pass any direction other than disclosure of information, hence the request of the appellant cannot be addressed under the scope of this Act. In the absence of the appellant, the Commission is of the considered opinion that no further intervention is warranted in the instant matter under the RTI Act. the appeal is disposed of accordingly.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 27.11.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1 The CPIO Pension Fund Regulatory And Development Authority (PFRDA), CPIO, RTI Cell, E-500, Tower E, 5th Floor, World Trade Centre, Nauroji Nagar, New Delhi-110029 2 Somabhai J. Patel Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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