Central Information Commission
Thiru Ganagapathi vs Ut Of Puducherry on 27 February, 2026
CIC/UTPON/A/2024/121309
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/UTPON/A/2024/121309
Thiru Ganagapathi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Textile Corporation
Ltd. (Govt. of Puducherry), ... ितवादीगण/Respondents
Puducherry
Relevant dates emerging from the appeal:
RTI : 12.01.2024 FA : 27.02.2024 SA : 01.07.2024
CPIO : 12.02.2024 FAO : Not on record Hearing : 24.02.2026
Date of Decision: 24.02.2026
CORAM:
Hon'ble Commissioner
Shri P R Ramesh
ORDER
1. The Appellant filed an RTI application dated 12.01.2024 seeking information on the following points:
1. Under the Management Mr, Ramacharya at AFT Mill in Auto Wearing Coolie (AWC) 426 Training New Mill give details of my work history from 02.07.1974 onwards in Section B Shift. This details of amount deducted from my salary as per ESI.No. 2925123 in the years give wise.
2. Under the Management Mr, Ramacharya at AFT Mill in 1978 and 1979 as per auto wearing coolie (AWC) 426 over the years the mill manager Mr. Page 1 of 5 CIC/UTPON/A/2024/121309 Adinarayanan and Labour Officer Mr. Bhaskar both jointly who considered me as worker its furnish the details, records and entries.
3. My work details and records under the Management of Mr, Jahitya dated 27.08.1981 in new mill wearing loom CALC No. No. 3122 furnish its details.
4. On 27.08.1981, the New Mill wearing Loom CALC No. No. 3122 as worked but proper appointment not given by Pondicherry Textile Corporation Cum AFT furnish the details
5. Pondicherry Textile Corporation under New Mill wearing Loom my employee ID No. 10596 and my employed details for the period from 21.10.1986 furnish my working details and records. In same work per day who much salary is fixed towards my work and other 5 co-workers are sudden terminated and given memo without any pre-intimation furnish its details...etc.
2. The CPIO replied vide letter dated 12.02.2024 and the same is reproduced as under
:-
1. Seeking Information for No.1,2 & 3: Answer The above information is not with us as the information you have requested is related to previous private management i.e., Anglo French Textile Limited. And Since this information is (45years) back, all related files are not available now.
2. Seeking Information for No 4 & 5: Answer AFT Plant is closed from 30.04.2020 and currently one a few mill closures are related. You know that the work is being carried out. And the information you ask is for a 40 year old. It is not possible to get related details as there are no officials of the relevant department s in the Mill
3. Seeking Information for No.6: Answer June 1983
4. Seeking Information for No. 7: Answer Page 2 of 5 CIC/UTPON/A/2024/121309 In year of 01.08.1992 to 31.03.1995 documents worked up to are not available. On 01.04.1995 to 31.12.2011 As the case is pending regarding salary for the period 01.01.2012 to 01.09.02.2013, the details of the same will be know after the verdit of vadik...etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 27.02.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 01.07.2024 Facts emerging in Course of Hearing:
Appellant: Present through video-conference.
Respondent: Shri C.V. RAmesh, PIO/office-in-charge- participated in the hearing.
5. The Appellant inter alia submitted that the relevant information ha snot been provided to him till date.
6. The Respondent while defending their case inter alia submitted that the company/mill was formed in the year 1978 and closed in June 1983 and all the units of mill was closed in the year 2020. . He averred that most of the information sought by the Appellant are more than 45 years old. Further, concerned employee's personal information will be available only in the departments where the employee was worked and as most of the production units was not functioning for more than 22 years and all the buildings are all collapsed and damaged as such which the present Accounts clerical employees have no information or documents pertaining to the Appellant. He further averred that while the cases are pending before the Hon'ble High Court, the Government decided to disburse the eligible salary for the period from 01.01.2013 to 01.09.2013 as per the G.O Ms. No.1/2014- Ind.B dt 22.07.2014. Accordingly the salary of the Appellant was credited to the bank account of the Appellant in March 2025. A written submission dated 16.02.2026 has been Page 3 of 5 CIC/UTPON/A/2024/121309 received from the CPIO reiterating the aforementioned facts and same has been taken on record for perusal.
Decision:
7. At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission dated 16.02.2026 along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observed that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(P R Ramesh) (पी. आर. रमे श) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पं जीयक) 011-26107048 Addresses of the parties:
1 The CPIO Officer-cum-In-charge-(PTC-AFT), Pondicherry Textile Corporation Ltd.
(Govt. of Puducherry), Cuddalore Road, Mudaliarpet, Puducherry-605004.
Page 4 of 5CIC/UTPON/A/2024/121309 2 Thiru Ganagapathi Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)