Central Information Commission
S Y Savur vs Controller General Of Defence Accounts ... on 10 February, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CGDAC/A/2024/628083
S Y Savur ....अपीलकता/Appellant
VERSUS
बनाम
.... ितवादीगण /Respondent
The CPIO O/o Principal Controller of
Defense Accounts (Pension),
Draupadighat, Prayagraj - 211014
Date of Hearing : 05.02.2026
Date of Decision : 10.02.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from appeal:
RTI application filed on : 21.02.2024
CPIO replied on : 24.04.2024
First appeal filed on : 02.04.2024
First Appellate Authority's order : NA
2nd Appeal/Complaint dated : 01.07.2024
Information sought:
Page 1 of 51. The Appellant filed an RTI application dated 21.02.2024 seeking the following information:
"(1) Please refer to Circular No. EDP/58/CPP/2022 issued by O/o The PCDA (P), Prayagraj dated 08/07/2022 addressed to All ROS/PAOs on the subject of Data Correction in SPARSH.
(2) A large number of pensioners are not able to (1) obtain a copy of SPARSH PPO/Corr PPO (message No Data Available is displayed on SPARSH portal), (2) ascertain entitlements (message No Data Available is displayed on ibid portal) and (3) delays in payment of additional pension in terms of MOD/DESW letter dated 12.11.2008 (message displayed on ibid portal reads Record is discrepant as mandatory data is missing. Please contact with PCDA (P) for issue of Corr PPO).
(3) Therefore, please provide the following information
(i) Reference Number and copy of any FAQ or Guidelines Issued by SPARSH (with specifics of the categories of Missing mandatory data) to PSAS/ROS/PAOS/DPDOS/PDAs.
(ii) Specifics of the categories of missing mandatory data and proof documents that a pensioner should be in possession of prior to contacting PCDA (P) after receiving a Discrepant message.
(iii) Up to Jul 2022 and thereafter, the number of requests from SPARSH for data correction to ROs/PAOs viz. the Records being discrepant and categories of types of mandatory data that is missing such as Date of Birth, Aadhaar and/or PAN numbers of pensioners and family pensioners etc.
(iv) Number of requests for data correction that have been received from ROS/PAOs from Jul 2022 and number of requests that have been actioned by SPARSH."
2. The CPIO furnished a reply to the Appellant on 24.04.2024 stating as under:
" With reference to above, it is intimated that you have not sought for any 'information' as defined in section 2(f) of the RTI Act-2005 rather, raised query regarding data correction etc. through SPARSH system. In this regard, it is stated that as per DOPT guideline on RTI, CPIO is not supposed to create information or to interpret information or to solve the problem raised by the applicant or to furnish replies to hypothetical questions like why, how etc. or to furnish clarification raised under RTI Act 2005. However, considering grievance, your application has been examined by the Section concerned of this office and point wise comments regarding point raised are mentioned in this office letter No. EDP/58/CPP/2024 dated 18/04/2024, copy of same is enclosed herewith for your ready reference.Page 2 of 5
3(i) Issue relating to discrepant data are being rectified by RO / PAO/PCDA(P) on the basis of legacy data and the said functionality (Data Update Utility) at end of Record Office is already functional w.e.f. 11-01-2024.
3(ii) There is no specific proof of documents that a pensioner should be in possession to contact PCDA(P) for updation of data which exists in Legacy. However, the documents will be asked by SPARSH Portal while updating profile by pensioner.
3(iii) Specific data as desired by you, is not readily available and hence it is not feasible to provide the same. Moreover, compilation & segregation of such records would disproportionately divert the resources of the public authority.
3(iv) With effect from 01-07-2022 to 14-04-2024; 263684 data correction initiated by ROS/PAOS. Out of those, action on 232654 requests have already been taken till 15-04-2024."
3. Being dissatisfied, the appellant filed a First Appeal dated 02.04.2024. The FAA order is not on the record.
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. Pranjal Shrivastav, Asst. Controller, Defence, Prayagraj
5. Proof of having served a copy of Second Appeals on Respondent, while filing the same in CIC, is not available on record.
6. The Appellant is not present despite the service of notice of hearing.
7. Written request dated 21.01.2026 filed by the Appellant is taken on record, which states that the appellant is seeking withdrawal of the present appeal as the sought information is no longer required or it has become redundant due to other events.
8. The respondent while defending their case inter alia submitted the nature of RTI application took time in processing the information, therefore there was a delay.
9. Written submission dated 27.01.2026 along with a point-wise reply of RTI application filed by the respondent CPIO is taken on record which states that that the Appellant, through an online RTI application dated Page 3 of 5 21.02.2024, sought information relating to guidelines for updation of missing mandatory data of Defence pensioners migrated to the SPARSH system, categories of missing data, details of data correction initiated up to July 2022, and the number of requests actioned. The said RTI application was replied to by the CPIO vide letter dated 24.04.2024, along with an office letter dated 18.04.2024, wherein the requisite information was furnished. It was also submitted that the appellant filed First Appeal on dated 02.04.2024 which was disposed of by FAA on 26.04.2024. It was further stated that upon receipt of the hearing notice in the Second Appeal, the matter was re-examined and a point-wise reply was again furnished to the Appellant FAA order is not found on record.
Decision:
10. The Commission after adverting to the facts and circumstances of the case, hearing the parties present and perusal of the records and written submissions notes that the RTI application was filed by the Appellant on
22.02.2024 and the reply thereto was furnished by the Respondent on 24.04.2024, i.e., after a period of about two months. It is also noted that First Appeal was filed on 02.04.2024, however order of FAA is not found on record.
Accordingly, the Respondent is directed to upload/place on record a copy of the said FAA order, within a period of 15 days from the date of receipt of this order. Further, the Commission cautions the respondent CPIO to be mindful of the timelines stipulated under the RTI Act and to ensure that replies to RTI applications are furnished within the prescribed period in future, so as to uphold the spirit of transparency and accountability envisaged under the Act.
In view of the withdrawal of the appeal by the Appellant, no further adjudication on merits is warranted in the present matter.
With above observation and directions, the appeal is disposed of.
Sd/-
SANJEEV KUMAR JINDAL (सं जीव कुमार िजंदल) Information Commissioner (सू चना आयु ) date: 10.02.2026 Page 4 of 5 Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasistha) Dy Registrar 011- 26107051 Addresses of the Parties:
(1) The CPIO O/o Principal Controller of Defense Accounts (Pension), Draupadighat, Prayagraj - 211014 (2) Shri S.Y. Savur Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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