Central Information Commission
Surya Narayanan K. A. vs Ministry Of Labour & Employment on 6 January, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. (As Per Annexure)
Surya Narayanan K. A. ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO: M/o. Labour &
Employment, Hyderabad ...प्रनतवािीगण/Respondent
CPIO: Pension Fund
Regulatory And Development
Authority (PFRDA), New
Delhi
CPIO: M/o. Personnel, Public
Grievances And Pensions,
New Delhi
CPIO: M/o. Labour &
Employment, Noida
CPIO: M/o. Labour &
Employment, New Delhi
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 24.06.2024 Not on 05.08.2024 Not on 28.10.2024
135808
record record
Page 1 of 39
2. 02.07.2024 Not on 19.08.2024 Not on 13.11.2024
138248
record record
3. 24.07.2024 Not on 02.09.2024 Not on 29.11.2024
139831
record record
4. 15.05.2024 Not on 22.06.2024 Not on 14.08.2024
127973
record record
5. 15.05.2024 03.06.2024 06.06.2024 Not on 13.08.2024
128394
record
6. 12.04.2024 14.05.2024 16.05.2024 Not on 01.08.2024
125964
record
7. 24.07.2024 19.08.2024 26.08.2024 Not on 20.11.2024
139601
record
8. 29.05.2024 Not on 08.07.2024 Not on 08.10.2024
134535
record record
9. 29.07.2024 Not on 18.09.2024 Not on 26.12.2024
141305
record record
10. 14.08.2024 Not on 20.09.2024 Not on 26.12.2024
141306
record record
11. 16.08.2024 Not on 30.09.2024 Not on 26.12.2024
141307
record record
12. 21.06.2024 Not on 10.08.2024 Not on 20.11.2024
137262
record record
13. 02.07.2024 Not on 17.08.2024 Not on 27.11.2024
138247
record record
14. 16.07.2024 Not on 28.08.2024 Not on 09.12.2024
139603
record record
15. 22.07.2024 Not on 31.08.2024 Not on 11.12.2024
139832
record record
16. 17.07.2024 Not on 30.08.2024 Not on 11.12.2024
139834
record record
Page 2 of 39
17. 01.07.2024 Not on 16.08.2024 Not on 26.11.2024
138020
record record
18. 21.06.2024 Not on 09.08.2024 Not on 12.11.2024
136472
record record
19. 20.06.2024 Not on 08.08.2024 Not on 12.11.2024
136473
record record
20. 18.06.2024 Not on 07.08.2024 Not on 12.11.2024
136474
record record
21. 11.06.2024 Not on 23.07.2024 Not on 30.10.2024
135074
record record
22. 08.04.2024 08.05.2024 10.05.2024 Not on 21.08.2024
127061
record
23. 19.04.2024 Not on 31.05.2024 Not on 12.08.2024
125965
record record
24. 29.04.2024 Not on 10.06.2024 Not on 12.08.2024
125966
record record
25. 26.03.2024 18.04.2024 04.05.2024 Not on 12.08.2024
125968
record
26. 03.04.2024 Not on 11.05.2024 Not on 12.08.2024
125969
record record
27. 139602 18.07.2024 09.08.2024 29.08.2024 23.09.2024 09.12.2024
The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.
Date of Hearing: 18.12.2025
Date of Decision: 22.12.2025
Page 3 of 39
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/PFRDA/A/2024/135808
1. The Appellant filed an RTI application dated 24.06.2024 seeking information on the following points:
1. Kindly arrange to supply the Information regarding IF ANY WRONGFUL / EXCESS PAYMENTS PAID TO THE GOVERNMENT SERVANTS DURING THEIR SERVICE PERIOD AT THAT POINT WHETHER THE EMPLOYERS CAN INITIATE "RECOVERY OR PUT ON HOLD" NPS LUMSUM AND ANNUITY PAYMENT PAYABLE TO THE GOVERNMENT SERVANTS AT THE TIME OF THEIR EXIT FROM NATIONAL PENSION SYSTEM ON ACCOUNT OF SUPERANNUATION. THEN SUPPLY THE GOVERNMENT ORDERS/RULES /OFFICE MEMORANDUM, GUIDELINES IF ANY 1.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 05.08.2024. FAA's order, if any, is not available on record. 1.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 28.10.2024.
Second Appeal No. CIC/MLABE/A/2024/138248
2. The Appellant filed an RTI application dated 02.07.2024 seeking information on the following points:
1. Kindly arrange to supply H.O., DTNBWED, Nagpur vide their letter No. A:
43011/V/43/2012/Part File/804 dated 19th May 2020 in connection with Revised 5th 6th & 7th CPC Pay fixation of Shri, B.S.N. Murthy, UDC, Regional Directorate, DTNBWED, Hyderabad (05 Follos).Page 4 of 39
2. Kindly arrange to supply the information regarding WHETHER the Pensionary Benefits PAID or NOT to Shri. B.S.N. Murthy, Ex-UDC, Regional Directorate.
DTNBWED, Hyderabad on a/c of his superannuation on 31.05.2024. If the pensionary Benefits honoured then WHETHER it is in accordance with the Head Office DTNBWED, Nagpur vide their letter No. A-43011/V/43/2012/Part File/804 dated 19th May 2020 Or NOT, If NOT supply the pay fixation statement under which the pensionary benefits released to Shri. B.S.N. Murthy, Ex-UDC. Regional Directorate. DINBWED, Hyderabad.
3. Kindly arrange to supply SALARY DETAILS paid to Shri BSN Moorthy, UDC, DTNBWED. Hyderabad for the period from Since his Appointment to 31.05.2024 (Only Entitlement)
4. Kindly arrange to supply the information regarding THE AMOUNT OF RECOVERY INITIATED against Shri BSN Moorthy, Ex-UDC. DTNBWED, Hyderabad as per Pay fixation statement issued by the H.O., DTNBWED. Nagpur vide letter No. A-43011/V/43/2012/Part File/804 dated 19.05.2020 2.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 19.08.2024. FAA's order, if any, is not available on record. 2.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 13.11.2024. Second Appeal No. CIC/MLABE/A/2024/139831
3. The Appellant filed an RTI application dated 24.07.2024 seeking information on the following points:
1. Kindly arrange to supply the INFORMATION regarding COMPLETE MONTHLY ENTITLEMENTS OF SHRI.RALLA BANDI KIRAN., UDC, DTNBWED, HYDERABAD SINCE His APPOINTMENT in the DTNBWED TO TILL 30.06.2024.Page 5 of 39
2. Kindly arrange to supply the INFORMATION regarding COMPLETE MONTHLY ENTITLEMENTS OF SHRI. K. SANTHOSHKUMAR UDC, DINBWED, HYDERABAD SINCE HIs APPOINTMENT in the DTNBWED TO TILL 30.06.2024.
3. Kindly arrange to supply the INFORMATION AS PER FOLLOWINGS:
Sl. Name and Designation Present place of Period Period Place of Kind of Transfer No. of Employees Group posting and From To Posting Initial "C" Employees Number of years Appointment/ (Except MTS) Date of Served in that Public Interest/ Appointment in the particular place. Under Own Department etc., Request 1 2 3
4. Kindly arrange to supply the INFORMATION regarding NUMBER OF SANCTIONED STRENGTH OF UDC POST in the Regional Directorate Since 01.01.2016 TILL DATE and PERSONS IN POSITION OF UDC IN THE REGIONAL DIRECTORATE SINCE 01.01.2016 TILL DATE. 3.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 02.09.2024. FAA's order, if any, is not available on record. 3.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 29.11.2024. Second Appeal No. CIC/MLABE/A/2024/127973
4. The Appellant filed an RTI application dated 15.05.2024 seeking information on the following points:
1. Kindly arrange to supply H.O., DTNBWED, Nagpur vide their letter No. A. 43011/V/43/2012/Part File/804 dated 19th May 2020 in connection with Page 6 of 39 Revised 5th 6th & 7th CPC Pay fixation of Shri. B.S.N. Murthy. UDC, Regional Directorate, DTNBWED. Hyderabad (05 Folios)
2. Kindly arrange to supply SALARY DETAILS paid to Shri BSN Moorthy, UDC, DTNBWED, Hyderabad for the period from Since his Appointment to 30.04.2024 (Only Entitlement)
3. Kindly arrange to supply the FOLLOWINGS in respect of your revered office to remit fee for RTI application in the light of shortage of Indian Postal Order.
The Mode of Payment of fees as per modification dated 31.07.2012 issued by the Central Govt. as per Section 27 of the RTI Act "Mode of payment of fee under these, Rules may be paid in any of the following manner", namely
(a) In Cash ....
(b) By DD /Banker's cheque /IPO
(c) By ELECTRONIC MEANS.
Name of the Account :
Name of the Bank :
ACCOUNT NUMBER :
IFS CODE :
4.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 22.06.2024. FAA's order, if any, is not available on record. 4.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 14.08.2024. Second Appeal No. CIC/MLABE/A/2024/128394
5. The Appellant filed an RTI application dated 15.05.2024 seeking information on the following points:
➢ I may please be permitted to INSPECT DOCUMENTS, RECORDS followed by get hold of certified copies of DOCUMENTS and RECORDS, be relevant to the Page 7 of 39 subject matter which is UNQUESTIONABLY allowable and acceptable under RTI Act 2005 and accordingly essential token fee of Rs. 20/- (Rupees Twenty) Only in this regard is enclosed and if further fees are required with the calculation details of how the figure was arrived at, in that case the same will be honoured at the time of inspection of Information / documents/ Records scheduled to be held at the O/o the Regional Directorate. DINBWED, Cochin, Kerala State.
1. Kindly arrange to supply the FOLLOWINGS please.
Name of the Account :
Name of the Bank :
ACCOUNT NUMBER :
IFS CODE :
2. Kindly arrange to supply the Copies/ Documents/ Records / Court Orders received from the Hon'ble CAT Cochin for the period from 01.03.2024 to 31.03.2024 in connection against H.O., DTNBWED, New Delhi Transfer Order of employees employed at your Regional Directorate, DTNBWED, Cochin. 5.1. The CPIO replied vide letter dated 03.06.2024 and the same is reproduced as under :-
"Information No 01- BANK ACCOUNT DETAILS OF DTNBEWED COCHIN Name of the Account CENTRAL BOARD FOR WORKERS EDUCATION Name of the Bank STATE BANK OF INDIA Account Number ******2377 IFSC Code SBIN0070158 Information No 02- In this you are informed that the permission sought under this cannot be provided under section 8 (1) (g) and section 8 (1) (h) of the RTI Act 2005."Page 8 of 39
5.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.06.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 5.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 13.08.2024. Second Appeal No. CIC/MLABE/A/2024/125964
6. The Appellant filed an RTI application dated 12.04.2024 seeking information on the following points:
➢ I may please be permitted to INSPECT DOCUMENTS, RECORDS followed by get hold of certified copies of DOCUMENTS and RECORDS, be relevant to the subject matter which is UNQUESTIONABLY allowable and acceptable under RTI Act 2005 and accordingly essential token fee of Rs. 20/- (Rupees Twenty) Only in this regard is enclosed and if further fees are required with the calculation details of how the figure was arrived at, in that case the same will be honoured at the time of inspection of Information / documents/ Records scheduled to be held at the O/o the Regional Directorate, DTNBWED, Cochin, Kerala State.
1. Kindly arrange to supply the FOLLOWINGS please.
Name of the Account :
Name of the Bank :
ACCOUNT NUMBER :
IFS CODE :
6.1. The CPIO replied vide letter dated 14.05.2024 and the same is reproduced as under :-
"Information No 01- BANK ACCOUNT DETAILS OF DTNBEWED COCHIN Name of the Account CENTRAL BOARD FOR WORKERS EDUCATION Page 9 of 39 Name of the Bank STATE BANK OF INDIA Account Number ******2377 IFSC Code SBIN0070158 Information No 02- INSPECT THE DOCUMENTS, RECORDS followed by get hold of certified copies In this you are informed that the permission sought under this is vague in nature. There may be many documents and Records in this office which are prohibited under provisions of RTI Act 2005 for public Inspection. Hence, it is denied at this level.
You can ask the permission stating specific documents and Records to be inspected"
6.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 6.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 01.08.2024. Second Appeal No. CIC/MLABE/A/2024/139601
7. The Appellant filed an RTI application dated 24.07.2024 seeking information on the following points:
1. Kindly arrange to supply the INFORMATION REGARDING COMPLETE MONTHLY ENTITLEMENTS OF SMT. BINDU HARILAL. UDC, DTNBWED, COCHIN SINCE HER APPOINTMENT IN THE DEPARTMENT TO TILL 30.06.2024.
2. Kindly arrange to supply the INFORMATION REGARDING COMPLETE MONTHLY ENTITLEMENTS OF SMI. GAYATHRI. S. NAIR., UDC, Page 10 of 39 DTNBWED, COCHIN SINCE HER APPOINTMENT IN THE DEPARTMENT TO TILL 30.06.2024.
3. Kindly arrange to supply the INFORMATION AS PER FOLLOWINGS.
Sl. Name and Designation Present place Period Period Place of Kind of No. of Employees Group of posting and from To Posting Transfer "C" Employees (Except Number of Initial MTS) Date of years Served In Appointment/ Appointment In the that particular Public Department etc. place. Interest/ Under Own Request 1 Smt. BINDU HARILAL UDC 2 SMT. GAYATHRI S. NAIR UDC
4. Kindly arrange to supply the INFORMATION regarding NUMBER OF SANCTIONED STRENGTH OF UDC POST in the Regional Directorate Since 01.01.2016 TILL DATE and PERSONS IN POSITION OF UDC IN THE REGIONAL DIRECTORATE SINCE 01.01.2016 TILL DATE. 7.1. The CPIO replied vide letter dated 19.08.2024 and the same is reproduced as under :-
1. Monthly entitlement of Smt. Bindhu Harlal UDC - Basie Pay as on 31.08.2002 Rs. 3500/- +usual allowances. (in the pay scale 3050-75-3950-80-4590) From 2016 onwards Basic pay is 33300/- + allowances (5200-20200 Gr. pay 2600) Received 2 MACPs and 1 Promotion, Basic Pay as on 30.06.24 Rs. 45400/-
2. Monthly entitlement of Smt. Gayathri S. Nair, UDC - Basic Pay as on 31.12.2003 Rs. 3425/- +usual allowances (in the pay scale 3050-75-3950-80-
4590) From 2016 onwards Basic pay is 32300/-+ allowances (5200-20200 Gr Page 11 of 39 pay 2800). Received 2 MACPs and 1 Promotion. Basic Pay as on 30.06.24 Rs. 44100/-
3. Appeal is rejected as the information already supplied vide this office lr. No. DTNBWED/Chn/8/RTI/2018/99-101 dt 22.02.2018. Refer the circular No. 03/03/2017 of CVC dt 10/03/17.
4. Sanctioned strength of UDC since 01.01.2016 - 1. (As per your RTI request on 16.02.2018 the same information has already been supplied from 2018 onwards vide above lr. No.) 7.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.08.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 7.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 20.11.2024. Second Appeal No. CIC/MLABE/A/2024/134535
8. The Appellant filed an RTI application dated 29.05.2024 seeking information on the following points:
1. Kindly arrange to supply the LIST OF "RESTRICTED FILES" Maintained at the O/o the Regional Directorate, DTNBWED, Cochin.
2. Kindly arrange to supply the LIST OF "CONFIDENTIAL FILES" Maintained at the O/o the Regional Directorate, DTNBWED, Cochin.
3. Kindly arrange to supply the LIST OF "SECRET FILES" Maintained at the O/o the Regional Directorate, DTNBWED, Cochin.
4. Kindly arrange to supply the LIST OF "TOP- SECRET FILES" Maintained at the O/o the Regional Directorate, DTNBWED, Cochin.
5. Kindly arrange to supply the LIST OF "CLASSIFIED FILES" Maintained at the O/o the Regional Directorate, DTNBWED, Cochin.
..., etc./ other related information Page 12 of 39 8.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 08.07.2024. FAA's order, if any, is not available on record. 8.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 08.10.2024. Second Appeal No. CIC/CBFWE/A/2024/141305
9. The Appellant filed an RTI application dated 29.07.2024 seeking information on the following points:
1. Kindly arrange to supply the information that "Wrongful/ Excess Payment made to the Government Servants during their ACTIVE SERVICE period"
WHETHER, the same can be recovered from their payment of Pensionary Benefits predominantly from the National Pension System after their Retirement from Service. Also supply the Govt Rules or Orders or OMs or Guidelines if any framed and established by the Govt of India.
2. Kindly arrange to supply the copies of 'COMPREHENSIVE ELUCIDATION' of the National Headquarters. DTNBWED. New Delhi addressed to the Audit Authorities located at Chennai as regard to AUDIT PARA 2/II B of IR 28- 28/2022-2023 as per the O/o the DGA (C) Chennai vide their letter No. DIS- 1725300 - Rejoinder for response from Auditee dated 28th May 2024 copy marked to the DG. DTNBWED, New Delhi.
9.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 18.09.2024. FAA's order, if any, is not available on record. 9.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.12.2024. Second Appeal No. CIC/CBFWE/A/2024/141306
10. The Appellant filed an RTI application dated 14.08.2024 seeking information on the following points:Page 13 of 39
1. Kindly arrange to supply the COPY of the O/o the Director General of Audit (Central) Chennai vide their letter No. DD/CE WING/2024-22025 DIS- 1309995 dated 04th July 2024 addressed to the Regional Director DTNBWED Coimbatore with copy marked to THE DIRECTOR GENERAL DTNBWED. NEW DELHI.
2. Kindly arrange to supply the COPY OF HEADQUARTERS, DTNBWED, NEW Delhi vide their letter dated 10.07.2024 ADDRESSED to the O/o the DGA (C) Chennai against rejoinder No. DD/CE WING/2024-2025/DIS-1309995 dated 04th July 2024 wherein it was stated that the DUE DRAWN STATEMENT FROM MARCH 2008 TO JANUARY 2024 SHOWING AN EXCESS PAYMENT OF Rs 33.33754, - against the undersigned. (A BIG SALUTE TO THE ALMIGHTY. Thank God the recovery come down from Rs. 39,21,931 to Rs. 38,33,754/-within a period 01 month)
10.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 20.09.2024. FAA's order, if any, is not available on record. 10.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.12.2024. Second Appeal No. CIC/CBFWE/A/2024/141307
11. The Appellant filed an RTI application dated 16.08.2024 seeking information on the following points:
1. Kindly arrange to supply the information and Copy of REPLY furnished by the National Headquarters. DTNBWED New Delhi for the period from 28.05.2024 to 16.08.2024 to the O/o the Director General of Audit (Central) Chennai, as regards to AUDIT PARA NO. 2 of SECTION B of the O/o the PDA(C) CHENNAI vide their letter No. PDA (C) /CE/II/28-28/2022-2023/62 dated Page 14 of 39 07.07.2022 and the O/o the Director General of Audit (Central) Chennai vide their letter dated 28.05.2024.
2. Kindly arrange to supply the Copy of letter/ Correspondence Received from the O/o the PDA (C) Chennai or the O/o the Director General of Audit (Central) Chennai and also from the Regional Directorate, DTNBWED. Coimbatore for the period from 28.05.2024 to 16.08.2024.
11.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 30.09.2024. FAA's order, if any, is not available on record. 11.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.12.2024.
Second Appeal No. CIC/MLABE/A/2024/137262
12. The Appellant filed an RTI application dated 21.06.2024 seeking information on the following points:
1. Kindly arrange to supply the INFORMATION regarding the NUMBER OF EX.
SERVICEMEN RE-EMPLOYED IN THE CENTRAL BOARD FOR WORKERS EDUCATION- CBWE (NOW DTNBWED) IN THE MONTH OF MARCH 2005 AND APRIL 2005 AS LOWER DIVISION CLERK IN THE PAY SCALE OF Rs. 3050-75-3950-80-4510 (V CPC RECOMMENDATION)
2. Kindy arrange to supply the INFORMATION regarding the NAME HOMETOWN PLACE OF POSTING PERIOD OF STAY IN THEIR RESPECTIVE REGIONAL DIRECTORATE AND TYPE OF POSTING etc. OF EX-SERVICEMEN RE-EMPLOYED IN THE CENTRAL BOARD FOR WORKERS EDUCATION- CBWE (NOW DTNBWED) IN THE MONTH OF MARCH 2005 AND APRIL 2005 AS LOWER DIVISION CLERK IN THE PAY SCALE OF Rs. 3050-75-3950-80-4510 (V CPC RECOMMENDATION) Page 15 of 39
4. Kindy arrange to supply the COFY OF PAY RXATION CARRIED OUT BY THE CBWE NAGPUR. DTNBWED NAGPUR NEW DELHI IN RESPECT OF EX SERVICEMEN RE-EMPLOYED IN THE CENTRAL BOARD FOR WORKERS EDUCATION- CBWE (NOW DTNBWED) IN THE MONTH OF MARCH 2005 AND APRIL 2005 AS LOWER DIVISION CLERK IN THE PAY SCALE OF Rs. 3050-75-3950-80-4510.
5. Kindly arrange to supply the information regarding WHETHER EX-
SERVICEMEN RE-EMPLOYED IN THE CENTRAL BOARD FOR WORKER EDUCATION-CBWE (NOW DTNBWED) IN THE MONTH OF MARCH 2025 AND APRIL 2005 AS LOWER DIVISION CLERK IN THE PAY SCALE OF Rs. 3050-75-3950-80-4510 THEIR SALARY AS PER PAY FIXATION CARRIED OUT IN ACCORDANCE WITH CCS (FIXATION OF PAY OF RE-
EMPLOYED PENSIONERS) ORDERS 1986 SINCE APPOINTMENT IN CBWE, NAGPUR TO THEIR RESPECTIVE DATE OF RETIREMENT FROM THE DTNBWED, NEW DELHI.
..., etc./ other related information 12.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 10.08.2024. FAA's order, if any, is not available on record. 12.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 20.11.2024. Second Appeal No. CIC/MLABE/A/2024/138247
13. The Appellant filed an RTI application dated 02.07.2024 seeking information on the following points:
1. Kindly arrange to supply the REPRINTED PRAN CARD (Bearing Sl. No *****6927) in respect of Shri Surya Narayanan. K. A., Ex-UDC, DTNBWED, COIMBATORE which was despatched to the PAO, CENTRAL BOARD FOR Page 16 of 39 WORKERS EDUCATION, NAGPUR by the PROTEAN ON 31.05.2024 as per their communique dated 28.06.2024.
13.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 17.08.2024. FAA's order, if any, is not available on record. 13.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 27.11.2024.
Second Appeal No. CIC/MLABE/A/2024/139603
14. The Appellant filed an RTI application dated 16.07.2024 seeking information on the following points:
1. Kindly arrange to supply the COPY OF DETAILED CLARIFICATION as regard to AUDIT PARA 2/II B OF IR 28-28/2022-2023 dated 07.07.2022 as per the O/o the DGA (C) Chennai vide their letter No. DD/CE Wing/2024-
2025/DIS-1725300 dated 28th May 2024 addressed to the Regional Directorate, DTNBWED, Coimbatore with COPY MARKED to Director General DTNBWED, New Delhi.
2. Kindly arrange to supply the COPY OF INCONSISTENCIES ADDRESSED to the National Headquarters, DTNBWED, New Delhi as regard to AUDIT PARA 2/II B OF IR 28-28/2022-2023 dated 07.07.2022 by the Regional Directorate, DTNBWED, Coimbatore.
3. Kindly arrange to supply the COPY OF REVISED PAY FIXATION STATEMENT AS PER 5th 6th & 7th CPC under which the DUE DRAWN STATEMENT WAS PREPARED TO IMPOSE UNWARRANTED AMOUNT OF RECOVERY OF Rs. 39.21,931/- against Shri. Surya Natayanan. K.A. Ex-UDC, DTNBWED, Coimbatore vide H.O. Letter No. 744 dated 13.06.2024. 14.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 28.08.2024. FAA's order, if any, is not available on record.
Page 17 of 3914.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 09.12.2024. Second Appeal No. CIC/MLABE/A/2024/139832
15. The Appellant filed an RTI application dated 22.07.2024 seeking information on the following points:
1. Kindly arrange to supply the INFORMATION regarding the POST of REGIONAL DIRECTOR COMES UNDER WHICH CATEGORY AS PER CENTRAL STAFFING SCHEME AND THEIR POSITION IN THE CENTRAL STAFFING SCHEME IN CONNECTION WITH NON-POLITICAL EXECUTIVE RANK IN GOVERNMENT OF INDIA. THE INFORMATION AS ON 01.01.1996, 01.01.2006, 01.01.2016 etc. ALSO PROVIDE THEIR SCALE OF PAY AS ON 01.01.1996, 01.01.2006, 01.01.2016 As per 5 th 6th & 7th CPC Recommendations.
15.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 31.08.2024. FAA's order, if any, is not available on record. 15.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 11.12.2024.
Second Appeal No. CIC/MLABE/A/2024/139834
16. The Appellant filed an RTI application dated 17.07.2024 seeking information on the following points:
1. Kindly arrange to supply the COPY OF "UNWILLINGNESS" to FOREGO PROMOTION to the POST of UD CLERK Submitted by Shri. Surya Narayanan. K.A., LDC (Now Ex-UDC) DTNBWED, Coimbatore as mentioned in the Minutes of meeting of DPC convened on 28-29.11.2018 to Review DPC convened on 03.06.2016 for promotion of Group "C" Staff members decided by the members of the DPC in its meeting held on 31.10.2018.Page 18 of 39
2. Kindly arrange to supply the vacancy position of UDC post in the year 2013, 2014, 2015, 2016, 2017 and 2018. Also provide copy of SENIORITY LIST prepared by the Department for the year 2013, 2014, 2015, 2016, 2017 and 2018.
3. Kindly arrange to supply the INFORMATION regarding the Composition of REVIEW DPC Members whose NAME, DESIGNATION and Scale of Pay etc. Review DPC meeting held on 28-29.11.2018.
4. Kindly arrange to supply the INFORMATION regarding the Composition of REVIEW DPC Members WHOSE POST IS COMPARABLE TO THE POST OF REGIONAL DIRECTORS of DTNBWED as regard to the Review DPC meeting held on 28-29.11.2018.
16.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 30.08.2024. FAA's order, if any, is not available on record. 16.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 11.12.2024.
Second Appeal No. CIC/MLABE/A/2024/138020
17. The Appellant filed an RTI application dated 01.07.2024 seeking information on the following points:
1. Kindly arrange to supply H.O., DTNBWED, Nagpur vide their letter No. A:
43011/V/43/2012/Part File/804 dated 19% May 2020 in connection with Revised 5h 6th & 7 CPC Pay fixation of Shri. B.S.N. Murthy, UDC. Regional Directorate, DTNBWED, Hyderabad (05 Folios)
2. Kindly arrange to supply the information regarding WHETHER the Pensionary Benefits PAID or NOT to Shri. B.S.N. Murthy, Ex-UDC, Regional Directorate.
DINBWED. Hyderabad on a/c of his superannuation on 31.05.2024. If the pensionary Benefits honoured then WHETHER it is in accordance with the Page 19 of 39 Head Office DTNBWED, Nagpur vide their letter No. A-43011/V/43/2012/Part File/804 dated 19 May 2020 Or NOT. If NOT supply the pay fixation statement under which the pensionary benefits released to Shri. B.S.N. Murthy, Ex-UDC. Regional Directorate. DTNBWED, Hyderabad.
3. Kindly arrange to supply SALARY DETAILS paid to Shri BSN Moorthy, UDC, DTNBWED, Hyderabad for the period from Since his Appointment to 31.05.2024 (Only Entitlement)
4. Kindly arrange to supply the information regarding THE AMOUNT OF RECOVERY INITIATED against Shri BSN Moorthy, Ex-UDC. DTNBWED, Hyderabad as per Pay fixation statement issued by the H.O., DTNBWED, Nagpur vide letter No. A-43011/V/43/2012/Part File/804 dated 19.05.2020 17.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 16.08.2024. FAA's order, if any, is not available on record. 17.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.11.2024. Second Appeal No. CIC/MLABE/A/2024/136472
18. The Appellant filed an RTI application dated 21.06.2024 seeking information on the following points:
1. Kindly arrange to supply the COPY of "GUIDELINES FOR THE STAKEHOLDERS IN NATIONAL PENSION SYSTEM (NPS) IN DTNBWED SET-UP DULY APPROVED BY THE CONTROLLING MINISTRY OF LABOUR AND EMPLOYMENT, GOVT OF INDIA.
2. Kindly arrange lo supply the information WHETHER THE NATIONAL PENSION SYSTEM (NPS) IS SAVING ELEMENT or NOT.
3. Kindly arrange to supply the information regarding GOVT. RULES/ ORDERS/ GUIDELINES UNDER WHICH THE O/O THE DTNBWED, NEW DELHI Page 20 of 39 EMPOWERED TO "PUT ON HOLD" THE NPS LUMPSUM AND ANNUITY PAYMENT TO SHRI.SURYA NARAYANAN. KA. EX-UDC DTNBWED, COIMBATORE EVEN ELAPSE OF 5 MONTHS SINCE HIS RETIREMENT.
4. Kindly arrange to supply the information regarding GOVT. RULES/ ORDERS/ GUIDELINES UNDER WHICH THE O/O THE DTNBWED, NEW DELHI EMPOWERED TO "FUT ON HOLD" THE NPS LUMPSUM AND ANNUITY PAYMENT TO SHRI.SURYA NARAYANAN. KA. EX-UDC DTNBWED, COIMBATORE EVEN ELAPSE OF 5 MONTHS SINCE HIS RETIREMENT FOR THE PURPOSE OF RECOVERY OF WRONGFUL/ EXCESS PAYMENTS MADE TO THE AGGRIEVED AS ALLEGED BY THE DEPARTMENT (BUT RECORDS AVAILABLE IN THE DEPARTMENT SHOWS NO ANY EXCESS PAYMENT ON ACCOUNT OF PENSION COMPONENT or DA and HRA TAKEN PLACE
5. Kindly arrange to supply the information regarding PENALTY PROVISON OF LATE PAYMENT OF NPS ON ACCOUNT OF RETIREMENT.
..., etc./ other related information 18.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 09.08.2024. FAA's order, if any, is not available on record. 18.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.11.2024.
Second Appeal No. CIC/MLABE/A/2024/136473
19. The Appellant filed an RTI application dated 20.06.2024 seeking information on the following points:
1. Kindly arrange to supply the COPY OF NOTING SHEET under which H.O., DTNBWED, New Delhi vide their letter No. DTNBWED/ Acctts/Pen/PPO-Page 21 of 39
909/2024-2025/744 dated 13.06.2024 Acknowledged by the undersigned on 19.06.2024 at 14.45 hrs.
2. Kindly arrange to supply the COPY OF Approval of the Competent Authority under which H.O., DTNBWED, New Delhi vide their letter No. DTNBWED/ Acctts/Pen/PPO-909/2024-2025/744 dated 13.06.2024 issued.
3. Kindly arrange to supply the Information regarding THE EXACI AMOUNT OF REFUND ON ACCOUNT OF EXCESS PAYMENT OF PAY AND ALLOWANCES PLUS BOARD'S CONTRIBUTION TO NPS ACCOUNT WHOSE PAY FIXATION CARRIED OUT as per H.O., DTNBWED, NAGPUR vide their letter No. A-43011/IV/51/95/Vol. II/2016/2566 dated 01" October 2019.
4. Kindly arrange to supply the Information regarding THE EXACT AMOUNT RECOVERABLE ON ACCOUNT OF EXCESS PAYMENT OF PAY AND ALLOWANCES PLUS BOARD'S CONTRIBUTION TO NPS ACCOUNT WHOSE PAY FIXATION CARRIED OUT as per H.O., DTNBWED, NAGPUR vide their letter No. A-43011/V/43/2012/PART FILE /804 dated 19.05.2020.
5. Kindly arrange to supply a COPY of H.O., DTNBWED, NAGPUR vide their letter No. A-43011/IV/51/95/Vol. II/2016/2566 dated 01.10.2019 (5 Follos) ..., etc./ other related information 19.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 08.08.2024. FAA's order, if any, is not available on record. 19.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.11.2024.
Second Appeal No. CIC/MLABE/A/2024/136474
20. The Appellant filed an RTI application dated 18.06.2024 seeking information on the following points:
Page 22 of 391. Kindly arrange to supply the COPY OF REJOINDER FOR RESPONSE FROM AUDITEE REGARDING DIS-1725300 ALONGWITH ITS ENCLOSURES dated 28th May 2024 through e-mail with a Copy marked to the DIRECTOR GENERAL, DTNBWED, NEW DELHI as regard to reference No. OBS-325133 ... STATUS-OPEN-AUDIT REMARKS PARA2/II B of IR 28-28/2022-2023.
2. Kindly arrange to supply the Information regarding your office REPLY /COMMENTS to the O/o the PDA (Central ) Chennai against REJOINDER FOR RESPONSE FROM AUDITEE REGARDING DIS-1725300 ALONGWITH ITS ENCLOSURES dated 28th May 2024 through e-mail with a Copy marked to the DIRECTOR GENERAL, DTNBWED, NEW DELHI as regard to reference No.OBS-325133 ... STATUS-OPEN-AUDIT REMARKS PARA2/II B of IR 28-28/2022-2023.
3. Kindly arrange to supply the information regarding NON PAYMENT OF DA ARREARS - (DA raising from 46% to 50% wef. 01.01.2024) for the period from 01.01.2024 to 31.01.2024 to Shri. Surya Narayanan. K.A., Ex-UDC. DTNBWED, Coimbatore.
4. Kindly arrange to supply the information regarding NON PAYMENT OF CGEGIS to Shri. Surya Narayanan. K.A., Ex-UDC, DTNBWED, Coimbatore 20.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 07.08.2024. FAA's order, if any, is not available on record. 20.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.11.2024.
Second Appeal No. CIC/MLABE/A/2024/135074
21. The Appellant filed an RTI application dated 11.06.2024 seeking information on the following points:
Page 23 of 391. Kindly arrange to supply the information regarding the REASONS for EXIT NOT INITIATED Or NOT AUTHORISED OF AMOUNT NOT RECEIVED FROM NATIONAL PENSION SCHEME (NPS) LUMPSUM WITHDRAWAL and ANNUITY ABOUT 60% and 40% respectively EVEN ELAPSE OF 132 DAYS to ACCOUNT HOLDER SHRI. SURYA NARAYANAN. K.A. EX-UDC, DTNBWED, COIMBATORE AGAINST PRAN NO. ******6927.
2. Kindly arrange to supply the Information regarding that the NPS PAYMENT TO SHRI. SURYA NARAYANAN. K.A. EX-UDC, DTNBWED, COIMBATORE AGAINST PRAN NO. ******6927 "PUT ON HOLD" THEN INTIMATE THE GOVT ORDERS/ RULES or GUIDELINES UNDER WHICH It can be done.
3. Kindly arrange to supply the information regarding "THE LANDLNE NUMBER OF THE DIRECTOR GENERAL DINBWED, NEW DELHI WHICH WAS NOT REFLECTED IN THE OFFICIAL WEBSITE OF DTNBWED, NEW DELHI.
21.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 23.07.2024. FAA's order, if any, is not available on record. 21.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.10.2024.
Second Appeal No. CIC/MLABE/A/2024/127061
22. The Appellant filed an RTI application dated 08.04.2024 seeking information on the following points:
1. Kindly arrange to supply the H.O., DTNBWED, new Delhi vide their letter No. DTNBWED/ED/HQ/Ad- Hoc Bonus/2022/2518-2568 dated 12.05.2023.
2. Kindly arrange to supply letter received from AAO, OAP-VII No. AQ10 dated 25.07.2018.Page 24 of 39
3. Kindly arrange to supply the facts and figures as well as the remarks submitted by the National Headquarters, DTNBWED, New Delhi to O/o the Principal Director of Accounts (Central) Kolkata.
4. Kindly arrange to supply the NOTE SHEET as regards to the Recovery of Adhoc bonus (NPLB)paid to the employees of the DTNBWED from 2015 -2016 onwards.
5. Kindly arrange to supply the communication / Letters of sanction and payment of Ad- Hoc Bonus (NPLB) conveyed to the Zonal /Regional Directorates including the IIWE, Mumbai under the signatures of officials employed at the National Headquarters, DTNBWED Nagpur / New Delhi for the period from 2015-2016 onwards.
22.1. The CPIO replied vide letter dated 08.05.2024 and the same is reproduced as under :-
1. Copy of the DTNBWED/ED/HQ/Ad-Hoc Bonus/2022/2518-2568 dt. 12.05.2023 is enclosed.
2. As per available records No such letter is available.
3. As per available records No such information is provided by National Headquarter to O/o the Principal Director of Accounts (Central) Kolkata.
4. Copy of Note-Sheet is enclosed herewith.
5. Copies of letter are enclosed.
22.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 22.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 21.08.2024.
Second Appeal No. CIC/MLABE/A/2024/125965 Page 25 of 39
23. The Appellant filed an RTI application dated 19.04.2024 seeking information on the following points:
1. Kindly arrange to supply SALARY DETAILS REMITTED BY THE ACCOUNTS BRANCH TO THE BANK ACCOUNT Bearing SL NO. 32986778719 in respect of Shri. Surya Narayanan. K.A., UDC from 01.07.2021 to 31.01.2024.(Accounts Branch Records and not of pay bill register maintained by the Regional Directorate DTNBWED, Coimbatore.
2. Kindly arrange to supply the information regarding whether pension component added in the gross salary or not while making the payment to Shri. Surya Narayanan. K.A., UDC from 01.07.2021 to 31.01.2024.
3. Kindly arrange to supply the Rule position for payment of DA/ HRA to Shri. Surya Narayanan. K.A., UDC from 01.07.2021 to 31.01.2024 re-employed Ex-
Servicemen on account of Re-employment in the Department. (In this regard refer to H.O. DINBWED. Nagpur letter No. A-43011/IV/51/95/Vol. 11/2016/2581 dated 034/04th October 2019 Para No. 01C&AG's U.O.No. 875- Audit-1/146-85. II-KW. dated 26.08.1988 and Ministry of Finance (Exp) U.O.No. A-32022/6/88-EC. I dated 29.11.1988) 23.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 31.05.2024. FAA's order, if any, is not available on record. 23.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.08.2024. Second Appeal No. CIC/MLABE/A/2024/125966
24. The Appellant filed an RTI application dated 29.04.2024 seeking information on the following points:
1. Kindly arrange to supply the information regarding the TOTAL AMOUNT OF RECOVERY TOWARDS AD-HOC BONUS (NON-PRODUCTIVITY LINKED Page 26 of 39 BONUS- NPLB) RECOVERED FROM THE PENSIONARY BENEFITS PAID TO SHRI. CHINMAY KAR, Ex- SR. CLERK, REGIONAL DIRECTORATE, DTNBWED, KOLKATA.
2. Kindly arrange to supply the NOTE SHEET in respect of VIGILANCE DEPARTMENT / ACCOUNTS OFFICER / DY DIRECTOR (Hrs) I/C and DIRECTOR GENERAL (Each and every Department i.e. entire NOTE SHEET) while honouring the PENSIONARY BENEFITS PAID TO SHRI. CHINMAY KAR, Ex- SR. CLERK, REGIONAL DIRECTORATE, DTNBWED, KOLKATA.
3. Kindly arrange to supply the AUDIT OBJECTION/ OBJECTION RAISED BY THE INTERNAL AUDIT DEPARTMENT, MINISTRY OF LABOUR & EMPLOYMENT, GOVT OF INDIA AS REGARD TO LTC CLAIM AND REPLIES FURNISHIED BY THE DEPARTMENT against SHRI. HEMANT G. PUROHIT WHO TOOK VOLUNTARY RETIREMENT FROM THE DEPARTEMNT.
4. Kindly arrange to supply the COPY OF CAT COCHIN ORDER INCONENCTION WITH THE TRANSFER OF SMT. BINDHU HARILAL, UDC AND SMT. GAYATHRI S. NAIR, UDC., to NATTIONAL HEADQUARTERS, DTNBWED, NEW DELHI.
24.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 10.06.2024. FAA's order, if any, is not available on record. 24.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.08.2024.
Second Appeal No. CIC/MLABE/A/2024/125968
25. The Appellant filed an RTI application dated 26.03.2024 seeking information on the following points:
Page 27 of 391. Kindly supply salary details from 01.07.2021 to 31.01.2024 paid to Shri Surya Narayanan K.A, Ex-UDC, DTNBWED, Coimbatore to assess the exactness in the light of the Accounts Officer, DTNBWED, New Delhi vide their letter no.
DTNBWED/Acctts/Pen/PPO-909/2023-24/353 to 355 dated 21.03.2024 to pursue the subject matter with C & AG , New Delhi in connection with the settlement of Audit objection since 26.08.2011.
2. Kindly supply the information regarding whether pension component added in the gross salary or not while making the payment to the concerned official from 01.07.2021 to 31.01.2024.
3. Kindly supply the Rule position for payment of DA / HRA to the reemployed Ex- Servicemen on account of Re-employment in the department. 25.1. The CPIO replied vide letter dated 18.04.2024 and the same is reproduced as under :-
"Point 1&2: The Salary details from 01.07.2021 to 31.01.2024 paid to Shri Surya Narayanan K. A. Ex-UDC is furnished herewith. (Annexure-I) Point 3: Copy of the Rule Provision is enclosed. (Annexure-II)"
25.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record. 25.3. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.08.2024. Second Appeal No. CIC/MLABE/A/2024/125969
26. The Appellant filed an RTI application dated 03.04.2024 seeking information on the following points:
1. Kindly arrange to supply SALARY DETAILS paid to Shri. M. Vijayan, EX UDC, DTNBWED, Mangalore for the period from 01.07.2021 to 31.07.2021 (only one Page 28 of 39 month) and Shri BSN Moorthy, UDC, DTNBWED, Hyderabad for the period from 01.07.2021 to 31.03.2024.
2. Kindly arrange to supply the Information regarding whether pension component added in the gross salary or not while making the payment lo the above-
mentioned officials for the period mentioned against their names.
3. Kindly arrange to supply the Rule position for payment of DA/ HRA to the above mentioned re-employed Ex-Servicemen on account of Re- employment In the Department.
4. Kindly arrange to supply the NOTE SHEET under which the letter No. DTNBWED/Acctts/Pen/PPO-909/2023-2024/353 to 355 dated 21.03.2024 issued by the Accounts Officer, DINBWED, New Delhi.
26.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 11.05.2024. FAA's order, if any, is not available on record. 26.2. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 12.08.2024. Second Appeal No. CIC/MLABE/A/2024/139602
27. The Appellant filed an RTI application dated 18.07.2024 seeking information on the following points:
1. Kindly arrange to supply the COPY OF Govt Rules or Orders or OMs or Guidelines in connection with 'RECOVERY OF WRONGFUL/ EXCESS PAYMENTS MADE TO GOVERNMENT SERVANTS' during their service period WHETHER THE REGOVERY CAN BE MADE FROM THE NATIONAL PENSION SYSTEM for the post 01.01.2024 entrants WHILE EXIT FROM NATIONAL PENSION SYSTEM at the time of Retirement.
2. Kindly arrange to supply the Information that Ministry of Personnel, Public Grievances and Pensions, Dept, of Personnel and Training OFFICE Page 29 of 39 MEMORANDUM on various subject are APPLICABLE or NOT to the Subordinate Offices comes under your Ministry of Labour & Employment, Government of India.
3. Kindly arrange to supply the Information that WHETHER THE HONOURABLE COURT'S JUDGMENT ON VARIOUS ISSUES PREDOMINANTLY RELATES TO THE SERVICE MATTERS CAN SUPERSEDE BY THE JOINT SECRETARIES OF THE GOVT OF INDIA as per the Central Staffing Structure.
4. Kindly arrange to supply the Information that NUMBER OF SUBORDINATE OFFICES COMES UNDER YOUR MINISTRY OF LABOUR & EMPLOYMENT, GOVT. OF INDIA I.e. SUBORDINATE OFFICES OR STATUTORY ORGANISATION OR principally FULLY AUIONOMOUS BODIES SEMI AUTONOMOUS BODIES ADJUDICATORY BODIES etc.
5. Kindly arrange to supply the Information that FULLY AUTONOMOUS BODIES SEMI AUTONOMOUS BODIES etc. COMES UNDER YOUR MINISTRY OF LABOUR & EMPLOYMENT, GOVT. OF INDIA ARE PAID THEIR STATUTORY PENSION OR NOT. IF YES SUPPLY THE COPY NECESSARY GOVT ORDERS/RULES/ OMs or GUIDELINES.
27.1. The CPIO replied vide letter dated 09.08.2024 and the same is reproduced as under :-
"Point No.1: The desired information does not pertain to Admn. I Section, Ministry of Labour & Employment (Main Secretariat). Your RTI application is being forwarded to the CPIO, Department of Pension & Pensioner's Welfare under Section 6(3) of RTI Act, 2005 for providing information.
Point No.2 & 5: Your RTI application is being forwarded to the concerned CPIOs, under Section 6(3) of RTI Act, 2005 for providing information.
Point No.3: The desired information does not pertain to Admn. I Section, Ministry of Labour & Employment (Main Secretariat). DoP&T is the nodal Ministry for Page 30 of 39 making rules. Your RTI application is being forwarded to the CPIO, DoP&T under Section 6(3) of RTI Act, 2005 for providing information.
Point No.4: The desired information is available on the website of this Ministry viz. https://labour.gov.in."
27.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 29.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 23.09.2024 upheld the reply given by the CPIO.
27.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 09.12.2024.
Hearing Decision & Proceedings:
28. The appellant attended the hearing through video conference; none appeared on behalf of the respondent (PFRDA) and DTNBWED, Hyderabad; on behalf of the Board (Dattopant Thengadi National Board for Workers Education and Development) Anil Kumar, Assistant Director (Admin) & Subhendu; on behalf of DoPT Vikas, CPIO, Sanjay Kumar (RTI Cell), attended the hearing in-person.
29. The appellant inter alia submitted that he was a former employee at Dattopant Thengadi National Board for Workers Education and Development and retired in January 2024. He primarily raised objections over the alleged withholding of his retirement benefits for around 23 months. The appellant further stated that the respondent authorities had failed to respond to all his RTI applications, except in the Second Appeal Nos. CIC/MLABE/A/2024/128394, CIC/MLABE/A/2024/125964, CIC/MLABE/A/2024/127061 & CIC/MLABE/A/2024/125968. He insisted that considering the fact that information sought in the RTI applications pertained to his retirement benefits, the CPIOs could have offered him inspection of the relevant files. However, the CPIOs had deliberately withheld the information.
Page 31 of 3930. The respondent (Dattopant Thengadi National Board for Workers Education and Development, Ministry of Labour & Employment) while defending their case inter alia submitted that recovery of arrears was pending in the appellant's case owing to erroneous pay fixation at the time of his joining. Further, the CPIO endorsed their latest written submissions 16.12.2025 covering overall subject-matter of the appeals before consideration of the Commission, and the same are extracted below:
"In this connection, it is to inform that a committee was constituted to review the matter of overpayment of pay and allowances made to Shri Surya Narayanan KA, Ex-UDC. As per the recommendation of the Committee, the Ministry vide letter dated 20 11.2025 has instructed to initiate rectification of the error in pay fixation by re-fixing the pay of Shri Surya Narayanan afresh right from his re-employment till his retirement, to be vetted/pre-audited by the concerned authority/CAG. The said re-fixation of pay is under process at present. Other information related to NPS/Pay Fixation/Due Drawn statement/GSLI/Audit Para/DPC/PRAN/Retirement Benefits had already been provided to the applicant (Copy enclosed). It is necessary to mention that applicant had recently requested under RTI Act, for the permission to inspect the documents(files)/records related with him and this office has given him permission for the same vide letter No. DTNBWED/GAD/RTI/2025-26/5996 dated 11.08.2025. However, the applicant did not visit as per his request.
The applicant also lodges the grievances on PG Portal. Some of the matter is and replies for the same had been provided to him on PG Portal."
Further, the representatives from the Board, New Delhi, reiterated their earlier responses in the Second Appeal Nos. CIC/MLABE/A/2024/128394, CIC/MLABE/A/2024/125964, CIC/MLABE/A/2024/127061 & CIC/MLABE/A/2024/125968. He stated that replies in the remaining appeals are now readily available and assured that the same shall be sent to the appellant, at the earliest.
Page 32 of 39The representatives of Ministry of Personnel, Public Grievances & Pensions (Department of Personnel & Training) endorsed their written submissions dated 04.12.2025 in CIC/MLABE/A/2024/139602, reproduced as under:
"i. It is submitted that the RTI Application dated 18.07.2024 was originally filed in the Ministry of Labour & Employment. In the RTI Application, information has been sought on 05 points. The M/o Labour & Employment vide its letter no. Z 20025/01/2024-Admin.I dated 09.08.2024 has transferred the RTI Application for Point No. 03. to this Department under Section 6(3) of the RTI Act, 2005 for providing the information to the applicant, however, it is informed that as per the available records, the instant RTI Application has not been received in this Department.
ii. Since now the RTI Application dated 18.07.2024 is received with CIC Hearing Notice, therefore, the information sought at point no. 03 is provided to applicant. The information sought at point no. 03 is, In this regard, it is informed that the information sought by the applicant is clarificatory in nature and seeks interpretation/opinion/clarification from the CPIO. As per the provisions of the RTI Act, 2005, a CPIO is required to furnish only such "information" that is already available and existing in material form with the public authority under Section 2(f) of the RTI Act. The CPIO is not required to provide clarification, opinion, explanation, interpretation, or answer to hypothetical questions.
Since the queries raised by the applicant do not seek any specific record/document/material information available in this office, the same do not fall within the definition of "information" under Section 2(f) of the RTI Act. Accordingly, the requested information cannot be provided under the RTI Act."
Further, in respect of point no. 1 of the RTI application in CIC/MLABE/A/2024/139602, the CPIO, Ministry of Personnel, Public Grievances & Page 33 of 39 Pensions (Department of Personnel & Training) endorsed the following submissions dated 12.12.2025:
"...2. In this context, it is submitted for kind information of the Hon'ble Commission that Shri Surya Narayan K.A. vide Item No. 1 of his RTI Application had sought the following information:
"Kindly arrange to supply the information that Wrongful/Excess payments made to Government Servants during their active WHETHER the same can be recovered after retirement from service from his payment of Pensionary benefits predominantly from the National Pension System also supply the Govt. Rules or Orders or OMs or Guidelines if any please."
3. The then Under Secretary & CPIO in-charge of Pers. Policy (Pay) branch, DoPT disposed of the RTI application referred above on 30.07.2024, with the following reply:
"Clarifications are not covered under the RTI Act and only such information can be supplied which already exists and is held by the Public Authority. The Public Information Officer is not supposed to create information, or to interpret information, or to give non-existing opinion/advice on problems raised by the applicants, or to furnish replies to situational queries. However, it is informed that O.M. No. 18/03/2015-Estt. (Pay-1) dated 03.10.2022. Ο.Μ. No. 13/2/2022-Estt. (Pay-l) dated 19.09.2022 and other O.M.s available on the website of this Department i.e. http://dopt.gov.in:
Archives: Orders: 13 : Establishment Pay Rules regarding recovery of wrongful/excess payments made to Government servants are self explanatory."
4. Shri Surya Narayan filed an appeal in the matter before the First Appellate Authority (FAA), M/o Labour & Employment on 29.08.2024. Neither the Applicant had addressed his Appeal to the FAA in DOPT nor M/o Labour & Employment transferred the First Appeal to this Department.
Page 34 of 395. In the context of the Appeal/Complaint filed by Shri Surya Narayan in the matter, it is informed that this Department issued guidelines regarding recovery of Wrongful Excess payment overpayment made to Govt. Servants vide O.M.s dated 19.09.2022 and 03.10.2022 which are available in Public Domain. This information has already been supplied to the applicant through RTI portal dated 30.07.2024. No further information is available with this CPIO. The above position is submitted for kind consideration and disposal of the Appeal by the Hon'ble Tribunal."
The written submissions dated 12.12.2025 tendered by CPIO, Ministry of Labour & Employment are extracted below:
"Please refer to Second Appeal hearing, received vide File No. CIC/MLABE/A/2024/139602 dated 24.11.2025, listed before Hon'ble Information Commissioner Ms. Anandi Ramalingam on 18.12.2025 at 10:56 AM and to say that an RTI Application dated 18/07/2024 of Shri Surya Narayanan K.A was forwarded to Admn.-1 Section by RTI & Legal Cell of this Ministry. Since the information sought by the applicant does not pertain to Admn.-1 Section, Ministry of Labour & Employment (Main Secretariat). Accordingly, the RTI application was transferred to Department of Pension & Pensioner's Welfare, DoPT and concerned organizations for providing information vide letter No. Z- 20025/01/2024-Admn.l dated 09.08.2024 (copy enclosed) under intimation to the applicant.
2. Meanwhile, the applicant filed 1 appeal dated 29.08.2024 received through RTI & Legal Cell vide their communication dated 11th September, 2024 on the grounds "No response from the CPIO". First Appellate Authority vide letter No. 2- 20025/01/2024-Admn.l dated 23.09.2024 (copy enclosed) disposed of the 1 appeal on the ground that the CPIO has already taken appropriate action on the RTI application by transferring the same to Department of Pension & Pensioner's Welfare, DoPT and concerned organizations for providing information, if available with them."Page 35 of 39
31. The Commission after adverting to the facts and circumstances of the case, hearing the parties and perusal of records, observes that representatives of PFRDA and DTNBWED, Hyderabad, remained absent during the hearing, despite having received hearing notices. Perusal of records in all 27 second appeals reveals that the CPIO(s) have replied only in four cases i.e. in Second Appeal Nos. CIC/MLABE/A/2024/128394, CIC/MLABE/A/2024/125964, CIC/MLABE/A/2024/127061 & CIC/MLABE/A/2024/125968. The replies given by the CPIOs in the aforementioned four appeals are found appropriate, as per the provisions of the RTI Act, hence, no action is warranted to that extent. Hence, the appeals are dismissed.
In respect of the remaining 22 second appeals (except the aforementioned four second appeals and CIC/MLABE/A/2024/139602), it is noted that the CPIOs not only failed to furnish replies to the appellant upon receipt of the RTI applications, but they also shirked from their responsibility to act promptly in terms of tendering written submissions/RTI replies on receipt of the hearing notices along with copies of RTI applications served upon parties, well-in-advance. The Commission observes that the provisions of the RTI Act have been violated due to the failure to provide a timely response and the unexplained absence (PFRDA & DTNBWED, Hyderabad) during the hearing. This reflects a serious lapse and disregard for statutory obligations. The Commission while recording its admonition against the respondent authorities for such lapses, issues SHOW CAUSE NOTICES to Smt. Mandathool, present CPIO (DTNBWED) for sending a representative without proper authorization & Smt. Jayashree, then CPIO (DTNBWED); CPIO, PFRDA, New Delhi & present CPIO, DTNBWED Hyderabad Office, for not responding to the instant RTI Application(s) within the stipulated time frame of the RTI Act & for not attending the hearing before the Commission, respectively. The written explanations of the CPIOs shall be sent to the Commission both through post and via uploading on http://dsscic.nic.in/online-link- paper-compliance/add within 15 days of the receipt of this order, failing which, adverse action may be initiated against him under Section 20(1) of the RTI Act. The above- named CPIOs are directed to personally appear before the Commission through Page 36 of 39 video conference (time & venue will be notified by the registry attached with the bench).
The Respondents (both then & present CPIOs) will make sure that no other officer is detailed to represent them, and the appearance will be made in person during the video conference. Any failure to comply with the said direction will result in imposition of ex- parte penal & disciplinary action as per Section 20(1) & (2) of the RTI Act. The Respondents (both then & present CPIOs) shall show-cause as to why maximum penalty should not be imposed against them, respectively, for the gross failure to adhere to the mandate of the RTI Act.
In view of the foregoing discussion, the CPIOs in the aforementioned 22 second appeals (except Appeal Nos. CIC/MLABE/A/2024/128394, CIC/MLABE/A/2024/125964, CIC/MLABE/A/2024/127061, CIC/MLABE/A/2024/125968 & CIC/MLABE/A/2024/139602) are directed to provide appropriate responses to the appellant, as per the provisions of the RTI Act, within 15 days from the date of receipt of this order, under due intimation to the Commission. Additionally, it is noted that in CIC/MLABE/A/2024/139602 the appellant has raised queries under the guise of RTI requests which are not squarely covered within the ambit of "information" as per Section 2 (f) of the RTI Act. In light of the nature of queries thereof, the CPIO's decision to transfer the RTI application to multiple public authorities appears to have been taken without proper application of mind. Therefore, the CPIO, Ministry of Labour & Employment is advised to diligently examine the contents of an RTI application before exercising the provision laid down under Section 6 (3) of the RTI Act in future cases. The written submissions of the respondent authorities are taken on record and replies found appropriate.
Accordingly, the appeals are disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामल ंगम) Information Commissioner (सूचना आयुक्त) निनां क/Date: 22.12.2025 Page 37 of 39 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोखरियाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Pension Fund Regulatory And Development Authority (PFRDA), CPIO, RTI Cell, E-500, Tower E, 5th Floor, World Trade Centre, Nauroji Nagar, New Delhi-110029 2 The CPIO M/o. Labour & Employment, Dattopant Thengadi National Board For Workes Education And Development, CPIO, Regional Directorate-Hyderabad, H. No.3-5-1093/21/A, 1st Floor, Venkateshwara Colony (Gate-2), Beside Narayanguda Metro Station, Narayanguda, Hyderabad
3. The CPIO M/o. Labour & Employment, Dattopant Thengadi National Board For Workers Education, CPIO, RTI Cell, 2nd Floor, Employment Exchange Building, Pusa Complex, Pusa Road, Near I.T.I., New Delhi-110012 4 Surya Narayanan K. A. Page 38 of 39 Annexure of Second Appeals Sl. No. Second Appeal No. 1 CIC/PFRDA/A/2024/135808 2 CIC/MLABE/A/2024/138248 3 CIC/MLABE/A/2024/139831 4 CIC/MLABE/A/2024/127973 5 CIC/MLABE/A/2024/128394 6 CIC/MLABE/A/2024/125964 7 CIC/MLABE/A/2024/139601 8 CIC/MLABE/A/2024/134535 9 CIC/CBFWE/A/2024/141305 10 CIC/CBFWE/A/2024/141306 11 CIC/CBFWE/A/2024/141307 12 CIC/MLABE/A/2024/137262 13 CIC/MLABE/A/2024/138247 14 CIC/MLABE/A/2024/139603 15 CIC/MLABE/A/2024/139832 16 CIC/MLABE/A/2024/139834 17 CIC/MLABE/A/2024/138020 18 CIC/MLABE/A/2024/136472 19 CIC/MLABE/A/2024/136473 20 CIC/MLABE/A/2024/136474 21 CIC/INARI/A/2024/135074 22 CIC/MLABE/A/2024/127061 23 CIC/MLABE/A/2024/125965 24 CIC/MLABE/A/2024/125966 25 CIC/MLABE/A/2024/125968 26 CIC/MLABE/A/2024/125969 27 CIC/MLABE/A/2024/139602 Page 39 of 39 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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