Central Information Commission
Ali Mohammad vs Central Reserve Police Force on 7 November, 2024
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/CRPFO/A/2023/126696
Shri Ali Mohammad ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Reserve Police Force
Date of Hearing : 05.11.2024
Date of Decision : 05.11.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 07.01.2023
PIO replied on : 06.02.2023
First Appeal filed on : 02.03.2023
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 12.06.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 07.01.2023 seeking information on following points:-
i. "About benefit of MACP ACP 2 Ranks entitled to No.7360130461 Ex CT/Bug Ali Mohd entitled after serving in the CRPF. ii. About Fixation of Pension within the 'purview of letter dated 29th Jan., 2021 annexed herewith.
iii. About remittance of Service Book and pension file after fixation of pension entitled to No. 73601304461 Ex CT/Bug retired as on dt. 31-05-1998 after serving CRPF w.e.f 31-07-1973."
The CPIO vide letter dated 06.02.2023 replied as under:-
i. आप दिन ांक 31/05/1998 को पेंशन गये थे, जबकक ए०सी०पी० दिन ांक 09/08/1999 एवां एम०ए०सी०पी० दिन ांक 01/09/2008 से आपके पेंशन ज ने के ब ि ल गू हुआ है। अतः आपको ए०सी०पी० एवां एम०ए०सी०पी० िे य नह ां है।
ii. दिन ांक 29/01/2021 पत्र के तहत आपके सेव पुस्ततक एवां पेंशन फ ईल उच्च क य ालय के ननिे श नुस र आपके नजि की गृह नगर के ग्रुप Page 1 केन्द्र, बनतल व में अग्रग्रम रख-रख व हेतु भेज गय थ । स्जसकी सूचन आपको ि गई थी, न कक पेंशन ननर् ारण के सांबांर् में । iii. उपरोक्त पैर सांख्य (ii) के अनुस र आपके सेव पुस्ततक एवां पेंशन फ ईल आपके गृहनगर के नजि की ग्रुप में प्रेषित करने के सांबांर् में अवगत कर य गय थ , न कक पेंशन ननर् ारण के सांबांर् में। इस सांबांर् में उच्च क य ालय से प्र प्त ननिे श नुस र अब सभी पेंशन गये क र्माकों क सेव पुस्ततक एवां पेंशन फ ईल क रख-रख व उनके सांबांग्रर्त ग्रुप केन्द्र के द्व र ककय जन है। चूांकक आप इस ग्रुप केन्द्र के सांबांद्र् 136 बट र्लयन से सेव ननवत ृ गये है, अतः आपके सेव पुस्ततक एवां पेंशन फ ईल इस क य ालय में उपलब्र् है।"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.03.2023 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 16.10.2024 has been received from CPIO, CPIO, O/o. the inspector General of Police' CRPF, Group Centre, Nainital and same has been taken on record. The relevant extract whereof is as under :
02. In reference to notice under reference, It is humble submission that the subject notice was received in this office on 15/10/2024 and after examination of the appeal/complaint it is found that Appellant(s)/Complainant(s) namely Ali Mohmad Ex CT/Bug(Force No. 730130461) was then posted in 136 Battalion which was affiliated unit of GC, CRPF, Silchar (Respondent(s) CPIO: 1. Central Public Information Officer, Deputy Inspector General & CPIO, O/o the Inspector General of Police, Central Reserve Police Force, Group Centre, Dayapur, Udhar Bond, Silchar, Cachar-788030(Assam) from where he had also proceeded on retirement wef. 31/05/1998. Besides, as per DIGP(Welfare) Directorate, CRPF, Lodhi Raod, New Delhi-110003 hindi letter No. W.V-49/2021-Welfare-II(GR-3) dated. 24/06/2021 (Copy enclosed alongwith notice under reference), the Appellant(s)/Complainant(s) Ali Mohmad Ex- CT/Bug(Force No. 730130461) had already been informed that his service records and pension file already sent to nearest Group Centre i.e., Respondent(s) CPIO: 3. Central Public Information Officer, Deputy Inspector General & CPIO, O/o the Inspector General of Police, Central Reserve Police Force, Group Centre, Bantalab Road, Jammu-181123(Jammu & Kashmir).
Hence, the claim of the Appellant(s)/Complainant(s) namely Ali Mohmad Ex CT/Bug(Force No. 730130461) does not pertains to this office i.e., (Respondent(s) CPIO: 5. Central Public Information Officer, Deputy Inspector General & CPIO, O/o the Inspector General of Police, Central Page 2 Reserve Police Force, Group Centre, Kisan Range, Kathgodam, Nainital- 263126 (Uttarakhand). Moreover, 01 person i.e. Force No. 710200366 Ex-HC/GD Shish Pal Singh of 136 Bn whose service book and pension file was sent to this office vide Group Centre, CRPF, Silchar (Respondent(s) CPIO: 1. vide their letter No. P.III-13/2021-Pension-GC dated. 29/01/2021(Copy enclosed alongwith notice under reference) was returned back to sender vide this office letter No. P.III-01/2022- Pension-GC dated. 13/05/2022(Copy enclosed for kind reference) as per direction issued vide DIG(Adm) Dte signal No. C.III-01/2021-3-DA- Rule dated. 30/12/2021.
Written submission dated 16.10.2024 has been received from CPIO, O/o. the Inspector General of Police, CRPF, Group Centre-I, Ajmer and same has been taken on record. The relevant extract whereof is as under :
24/02/2021 विषयाांकित पर अिगत िराया जाता है कि अपीलार्थी यल सां० 73018046) ससपाही बिगुलर अली मोहम्मद 136 िटासलयन सांिद्ध ग्रुप िेन्द्र ससलचर (असम) से ददनाांि 31/05/1998 में सेिाननित्त ृ हुए र्थे। अपीलार्थी ससपाही/ बिगुलर अली मोहम्मद िे एसीपी एमएसीपी िे सांिांध में िोई भी िाययिाहीां इस ग्रुप िेन्द्र/िायायलय से लम्म्ित/अपेक्षित नहीां है। Group Centre Deputy Inspector General & PIO/ the Inनुपरोक्त िे अनतररक्त यह भी अिगत िराया जाता है कि अपीलार्थी antaधर से०ad 30130463 ससपाही बिगुलर अली मोहम्मद िी अपील में अांकित अन्द्य िासमयि िल सांख्या 740540378 हि जीडी गोहम्मद ससद्दिी जो कि िटासलयन सांिद्ध ग्रुप िेन्द्र ससलिर से ददनाांि 31/05/1998 िो ही ertai सेिाननित्त ृ हुए र्थे, म्जनिी सेिा पुम्ततिा पेंशन फाईल रख-रखाि हे तु िासमयि spe िे गृह मजर से नजदीि होने िे िारण इस ग्रुप िेन्द्र/िायायलय िो ग्रुप िेन्द्र Coupससलिट द्िारा उनिे पत्र सांख्ख्या पी-तीन-13/2021- पें शन ग्रुप िेन्द्र ददनाांि 01 29/01/2021 िे तहत प्रेवषत िी गई र्थी। तत्पश्चात ् पुसलस उप महाननरीिि (िल्याण) गहाननदे शालय िेररपुिल िे पत्र सांख्या पी-तीन-01/2021-िल्याण-दो d pe (सीडब्लल्यूओ-1) िे ननदे शों िी अनुपालना में हि/जीांडी मोहम्मद ससद्दिी िी सेचा videपुम्ततिा एिां पें शन 13 फाईल इस ग्रुप िेन्द्र 9 िे पत्र सांख्या पी.तीन tice 6202-पेंशन ग्रुप िेन्द्र अजमेर ददनाांि 26/11/2021 िे तहत ग्रुप िेन्द्र ससलपटे पापरा प्रेवषत िी जा चुिষ্ঠীকে for kind reference) as per direction issued vide Written submission dated 22.10.2024 has been received from CPIO/DIG (Adml & Nodal CPIO, CRPF, Hqrs and same has been taken on record. The relevant extract whereof is as under :
With reference to notice of hearing received vide your office File No. CIC/CRPFO/A120231126696 dated 08llOl2024 on the captioned subject, it is to inform that RTI application dated 07 lol 12023 and appeal d,ated 02l03l2023 of Shri Ali Mohammad (the appellant) Page 3 were dealt by DIG/CPIO, Group Centre, CRPF, Silchar (Assam) and DIG/CPIO, Group Centre, CRPF, Bantalab, Jammu (J&K) respectively. Hence, the matter is closely related with them.
Written submission has been received from CPIO, DIG,O/o. the Inspector General of Police, CRPF, Group Centre ,Jalandhar and same has been taken on record. The relevant extract whereof is as under:
3.Further, on examination of documents provided with the appeal of above complainant, it is found that the appellant had proceeded on retirement wef 31/05/1998 from 136 Bn CRPF. His Service/Pension record is being maintained by GC CRPF Silchar (Assam) as 136 Bn (his last unit) is affiliated with Group Centre, CRPF. Silchar.
4. Besides above, as per GC CRPF Silchar (Assam) letter No. P-III-13/2021-
Pension-GC dated 29/01/2021 (attached with the Notice of hearing) wherein it is mentioned that service books/pension files in respect of 05 personnel of 136 Bn were forwarded to their concerned Group Centres nearest to their Home Towns, in terms of amended directions for maintenance of records of pensioners at the Group Centres nearest to their home towns. Out of these 05 personnel, Service Book and Pension file in respect of No. 650170314 Ex Head Const./GD Joginder Singh was also received by this office vide GC CRPF Silchar Assam letter ibid dated 29/01/2021 but due to change/amendment in the said directions for maintaining status-quo and records to be kept by concerned GCs as per earlier practice and should not be shifted to nearest GC. Accordingly, the same were returned back to GC CRPF Silchar vide this office letter No.P-III- 01/2021-Pension-GC dated 13/01/2022 in pursuance of DIG(Adm) Dte. CRPF Message No. C-III-01/2021-Adm-3-DA-Inst dated 30/12/2021 for further maintenance.
Written submission dated 22.10.2024 has been received from Appellant and same has been taken on record.
Facts emerging in Course of Hearing:
Appellant: Present through video-conference.
Respondent: Mr. Abhijeet Thakur, Commandant, Jammu, Mr. Sanjay Yadav, DIG, Ajmer, Mr. Harpal Singh, DIG, Silchar, Mr. Tilak Raj, Assistant Commandant, Nanital- participated in the hearing through video-conference.
The Appellant stated that the relevant information has not been furnished to him till date. He stated that the benefit under MACPS has not been provided to him. He stated that misleading information has been furnished by the PIO.
The Respondent stated that the relevant information from their official record has been duly provided to the Appellant. Mr. Harpal Sigh, DIG stated that their department has grievance redressal portal, and the Appellant can file his grievance on the aforesaid portal.
Page 4 Decision:
In the light of the above submissions, the Commission observes that that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. For redressal of his grievance the Appellant is advised to approach the appropriate authority through proper channel.
Appeal is disposed of 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 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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