Central Information Commission
Jay Kumar Dutta vs Coal Mines Provident Fund Organisation on 1 August, 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/CMPFO/A/2024/629212
Shri Jay Kumar Dutta ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Coal Mines Provident Fund Organisation ...प्रनतवािीगण /Respondent
Date of Hearing : 30.07.2025
Date of Decision : 30.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 02.11.2023
PIO replied on : 22.02.2024
First Appeal filed on : 03.12.2023
First Appellate Order on : 06.02.2024
2ndAppeal/complaint received on : 10.07.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 02.11.2023 seeking information on the following points:-
"My name is Jay Kumar Dutta and CMPF number is SING/3/4972. Please provide me following details of this CMPF account
1. Monthly CMPF amount statement from April 2019 to October 2023. Please provide me exact monthly wise statement of this account, All credit and debit transaction of this account SING/3/4972
2. Give me a copy of detailed KYC details of CMPF number SING/3/4972
3. Registered mobile number and email ID details of the above CMPF account
4. Total CMPF accumulated amount details of this CMPF account
5. Process to correct KYC details or Mobile number & e-mail ID of CMPF account holder"
Aggrieved by non-receipt of any reply from the CPIO within time limit, the Appellant filed a First Appeal dated 03.12.2023. The FAA, vide order dated 06.02.2024 decided the Appeal as under:-
"नवषय अपीलकताग श्री जय कु मार ित्ता, MQ-228, अमलोरी कॉलोनी, पो. अमलोरी प्रोजेक्ट, पीएस नावनगर, नजला ससंगरौली -486887 (मध्य प्रिेश) िारा आरटीआई-एमआईएस पोटगल के माध्यम से Page 1 of 3 प्राप्त ऑनलाइन प्रथम अपील आवेिन ननबंधन CMPFD/A/E/23/00066, दिनांक 03/12/2023 (प्रानप्त नतनथ 30/12/2024) के संबंध में ।
अपीलकताग श्री जय कु मार ित्ता ने प्रथम अपील आवेिन दिनांक 03/12/2023 करने का कारण सूचना अनधकार अनधननयम 2005 के अंतगगत के न्द्रीय जन सूचना अनधकारी/क्षेत्रीय आयुक्त ॥, क्षेत्रीय कायागलय, ससंगरौली िारा अपीलकताग के मूल ऑनलाइन आर. टी. आई. आवेिन ननबंधन संख्या CMPFD/R/E/23/00188, दिनांक 02/11/2023 का जानकारी ननयत समय-सीमा के अंिर प्रास न होना बताया है. नजसकी प्रनत संलग्न है।
अपीलकताग के अपील आवेिन एवं आर. टी. आई. मूल आवेिन के अवलोकन से यह प्रतीत होता है दक अपीलकताग ने अपने भनवष्य नननध संख्या SING/3/4972 का अप्रैल, 2019 से अक्टू बर, 2023 तक मानसक भनवष्य नननध नववरण, क्रेनिट और िेनबट लेन-िेन का नववरण, कु ल जमा भनवष्य नननध रानश तथा KYC से संबनन्द्धत कु ल 05 नबन्द्िओं ु पर के न्द्रीय जन सूचना अनधकारी/ क्षेत्रीय आयुक्त ॥, क्षेत्रीय कायागलय, ससंगरौली से जानकारी मांगी है।
इस संबंध में के न्द्रीय जन सूचना अनधकारी क्षेत्रीय आयुक्त ॥ क्षेत्रीय कायागलय, ससंगाॉटों को यह ननिेश दिया जाता है दक अपीलकताग को प्रावधानों के अंतगगत आिेश प्रानप्त के 07 दिनों के अंिर योग्य जानकारी मुहय ै ा कराएं एवं इसकी सूचना इस कायागलय को भी िें।
एति िारा रपरोक्त अपील, दिनांक 03/12/2023 (प्रानप्त नतनथ 30/12/2024) का ननष्पािन दकया जाता है।"
The CPIO, Regional Commissioner-II, Singrauli vide letter dated 22.02.2024 replied as under:-
"1. No monthly statement is provided in this office. However management provides a YY Statement to the member i.e detailed monthly Statement itself.
2. There is no provision of KYC till date.
3 Registered mobile no. & E-mail id is provided by the management & member itself. There is no record of the same in this office..
4. The sought information is very sensitive hence authenticated id proof is required to furnish the desired information
5. Please refer to reply of point No. 02."
The Respondent vide a letter dated 16/23.04.2024 sent point wise reply to the Appellant on the remaining points, stating as under:
" 1. Point no. 3 is related to Management (NCL) as CMPF & PS Nomination form is provided by the Management & ... after authentication the same is returned to the manager as mentioned in the application of the member itself.
2. The accumulated amount of A/c No. SING/3/4926 upto 03/23 is Rs. 619269.00."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Shri Binod Kumar - CPIO, CMPF, RO: Singrauli was present through video conference during hearing.
An email dated 28.11.2024 has been received from the Appellant seeking closure of the case.Page 2 of 3
The Respondent averred that information available on record had been duly provided to the Appellant, in accordance with the provisions of the RTI Act.
Decision:
Upon perusal of records of the case and after hearing submissions of the Respondent, it is evident that information as available on record and defined under section 2(f) of the RTI Act had been sent by the PIO, in terms of the provisions of the RTI Act. Moreover, in view of the above submission received from the Appellant, it is evident that no further adjudication is required 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 (अनभप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (रप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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