Central Information Commission
B Krishnamurthy vs Ut Of Puducherry on 27 November, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/MOTXT/A/2018/101758/UTPON
B Krishnamurthy ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Anglo French Textiles,
Puducherry Textiles Corporation Ltd,
Cuddalore Road,
Mudaliarpet,
Puducherry - 605004. ... ितवादीगण /Respondent
RTI application filed on : 25/05/2017
CPIO replied on : No reply
First appeal filed on : 04/07/2017
First Appellate Authority order : No order
Second Appeal dated : 03/01/2018
Date of Hearing : 25/11/2019
Date of Decision : 25/11/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought details information as to whether Anglo-French Textiles Puducherry Textile Corporation Limited, management had paid its both contribution dues (employer and employee) up to the date of RTI Application pertaining to his PF A/c. no. 11854/20 etc. through 2 points.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through VC.
Respondent: C. V Ramesh, Co. Secy. In-charge & PIO, Anglo French Textiles, Puducherry Textiles Corporation Ltd, Puducherry present through VC.
Appellant stated that he has not received any reply from the PIO till date.
PIO submitted that due to unrest and none functioning in the company, information could not be provided. However they have collected and compiled the employee database with respect to their provident fund since year 1995 and the same is readily available in their systems.
Decision Commission on the basis of proceedings during hearing directs the PIO to provide an opportunity to the Appellant to inspect relevant records on a mutually decided date and time duly intimated to the Appellant both telephonically and in writing. Copy of documents, if desired, should be provided to the Appellant free of cost. The aforesaid direction should be complied by the PIO within 15 days of receipt of this order and a compliance report of the same be duly sent to the Commission enumerating the details of documents inspected and copy of documents provided.
Further, the Commission observes that there has been regular appeals on the similar subject matter against the Respondent, hence, Commission directs the CPIO C. V. Ramesh to place the averred compiled hard copy of the employee database with respect to their provident funds from the year 1995 on the notice board, so that all the industrial employees can peruse the said records and do not take the recourse of RTI Act with respect to the same.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) 2 File No : CIC/MOTXT/A/2018/101758/UTPON Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 3