Central Information Commission
Mohammad Ahmad Mohdi vs Employees Provident Fund Organisation on 21 February, 2023
CIC/EPFOG/A/2021/620795
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा/ Second Appeal No. CIC/EPFOG/A/2021/620795
In the matter of:
Mohammad Ahmad Mohdi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Employees Provident Fund
Organisation, Regional Office-
Noida, A- 2C, Tulsi Marg, Sector
24, Noida, U.P-201301
Relevant dates emerging from the appeal:
RTI Application filed on : 25.01.2021
CPIO replied on : 05.03.2021
First Appeal filed on : 14.03.2021
First Appellate Authority order : 28.04.2021
Second Appeal received on : 30.05.2021
Date of Hearing : 20.01.2023
The following were present:
Appellant: Absent (Despite being served the hearing notice)
Respondent: Smt. Pankajakshi Nallat, CPIO & Assistant Provident Fund
Commissioner, RO-Delhi-South & Shri. Rajan Chhabra, CPIO & Assistant
Provident Fund Commissioner, RO-Noida, Employees Provident Fund
Organisation, participated in the hearing in person
Page 1 of 9
CIC/EPFOG/A/2021/620795
ORDER
Information sought:
The Appellant filed an online RTI Application dated 25.01.2021 seeking information on the following six points:
"Given below is my service details till now. I have already applied for my PF and EPS transfer from all my previous organisation to the current one. My current organisation is provided at the last of the list below Organisation Name - Aricent PF ACCOUNT NO - DL / 14510 / 20189 Service Period - 30 Jun 2010 to 6 Jun 2014 Organisation Name - Adobe PF ACCOUNT NO - UP /30265 / 5469 Service Period - 12 Jan 2015 to 31 Mar 2017 Organisation Name - Cadence PF ACCOUNT NO - UP /15643/ 13788 Service Period - 01 May 2017 to 15 Mar 2019 Current:
Organisation Name - American Express PF ACCOUNT NO - DL / 19614 / 48170 Service Period - 11 Jun 2019 to till date My questions are as under. You are requested to please help me with the point wise reply.
1) Though I can check whether my PF was transferred or not in my PF statements but why there is no way to confirm if the pension amount/service history is successfully transferred or not .
2) If I have to check how much is my total service in years and month till date. How should I check.
3) Why my service history pertaining to the period when UAN were not available i.e. prior to year 2014, cannot be seen in unified portal. The pdf file from unified portal is attached.
4) Even if all the service is visible in unified portal, why is that not honoured when settling the pension amount as I have seen in one of the recent cases where internal record of pension showed less service history than shown on the unified portal.
5) Can you please confirm what is my total service history for the purpose of EPS as maintained in internal records of the department.
6) If there is a mismatch between the service history shared above by me and your internal records - can you please pin-point which service duration is missing from your internal records and how can I rectify it to avoid future trouble when I apply for the scheme certificate."Page 2 of 9
CIC/EPFOG/A/2021/620795 Shri. Mahesh Singh, CPIO & Assistant Provident Fund Commissioner, Employees Provident Fund Organisation, RO-Noida, vide letter dated 05.03.2021, informed to the Appellant as under:
Being dissatisfied, the Appellant filed a First Appeal dated 14.03.2021. The First Appellate Authority vide order dated 28.04.2021, informed as under:Page 3 of 9
CIC/EPFOG/A/2021/620795 Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant did not participate in the hearing despite being served the hearing notice.
The Respondent submitted that a point wise and categorical reply with respect to the instant RTI Application has already been furnished to the Appellant vide letter dated 05.03.2021 and the First Appellate Authority has also upheld the same. The Respondent (RO-Delhi-South) further submitted that the Appellant has filed another RTI Application and the same has also been adequately attended by furnishing the requisite information as available on record. He further added that the written submission dated 18.01.2023 has also been furnished to the Appellant along with all the previous replies and enclosures.
The Commission queried the Respondent (RO-Noida) whether the copy of written submission has been sent to the Appellant, to which the Respondent (RO-Noida) replied in negative.
A written submission has been received by the Commission from Shri. Paripuran Nath, CPIO & Regional Provident Fund Commissioner-II, Employees Provident Fund Organisation, RO-Delhi South vide letter dated 18.01.2023 and the same has been marked to the Appellant wherein the Commission has been apprised as under:Page 4 of 9
CIC/EPFOG/A/2021/620795 A written submission has been received by the Commission from Rajan Chabbra, CPIO & Assistant Provident Fund Commissioner, Employees Provident Fund Organisation, RO- Noida vide letter dated NIL, wherein the Commission has been apprised as under:Page 5 of 9
CIC/EPFOG/A/2021/620795 Page 6 of 9 CIC/EPFOG/A/2021/620795 Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Respondent has adequately attended the instant RTI Application in a point wise and categorical manner by furnishing the requisite information as available on Page 7 of 9 CIC/EPFOG/A/2021/620795 record and the Commission finds no infirmity with the same. However, the Respondent (RO-Noida) has not sent the copy of written submission to the Appellant.
In view of the above, the Commission deems it fit to direct the Respondent (RO-Noida) to furnish a copy of written submission along with the previous replies and enclosures to the Appellant within a week's time from the date of receipt of this order.
With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 21.02.2023 Authenticated true copy (अिभ मािणत स ािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पं जीयक) 011-26105027 Page 8 of 9 CIC/EPFOG/A/2021/620795 Addresses of the parties:
1. The First Appellate Authority (FAA) Employees Provident Fund Organisation, Regional Office-Noida, A- 2C, Tulsi Marg, Sector 24, Noida, U.P-201301
2. The Central Public Information Officer (CPIO) Employees Provident Fund Organisation, Regional Office-Noida, A- 2C, Tulsi Marg, Sector 24, Noida, U.P-201301
3. Mr. Mohammad Ahmad Mohdi Page 9 of 9