Central Information Commission
Mr. Dewan Singh Jaggi vs Employees Provident Fund Organisation on 18 March, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No.CIC/BS/A/2012/000144/2086
18 March 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Dewan Singh Jaggi
H.No.136/10, Central Town,
Jalandhar, Punjab 144001
Respondent : CPIO & APFC
EPFO
Sub-Regional Office
55/2, Sanjay Place,
Agra-282002, Uttar Pradesh
RTI application filed on : 16/08/2011
PIO replied on : 25/08/2011
First appeal filed on : 02/11/2011
First Appellate Authority order : 29/11/2011
Second Appeal received on : 27/03/2012
Information sought:
A widow is being paid family pension which is admissible to her till she is remarried. It is essential to obtain life and marriage certificate after certain fixed period (of 6/12 months) and unless requite certificates are supplied the payment of pension cannot be made. It was intimated by you that Smt. Raminder Kaur widow of Arvinder Singh Jaggi had been paid family pension from 09-05-94 to 31-05-2005. The payment had been stopped from 01/06/2005 for want of life and marriage certificates as per your letter dated 28/08/2010. It is requested that following information may kindly be supplied related to this:
1- How many times and on what dates Raminder Kaur was asked to supply the life and marriage certificates.
2- During receipt of family pension from 09-05-1994 to 31-05-2005 how many times and on what dates she had furnished life and marriage certificates, copies of the same may kindly be supplied.
3- Whether she was directed to submit life and marriage certificates after the stoppage of payment from 01/06/2005.
4- Whether she had furnished the requisite certificates, if so, copies may also be supplied. 5- The date of her remarriage as intimated by her on your demand may also be intimated alongwith copies of certificates and of remarriage. 6- Whether any further payment of family pension has been made from 01/06/2005 to upto date.
7- Whether she had refunded any amount of family pension received by her in excess after the period of her remarriage.
Grounds for the Second Appeal:
The PIO has not given the information and has wrongly denied under RTI Act.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Dewan Singh Jaggi through VC Respondent: Mr. V K Asthana ACPIO through VC The appellant stated that he has requested for copy(s) of life and non-remarriage declarations submitted by Smt. Raminder Kaur widow of late Sh. Arvinder Singh Jaggi but the information has not been provided. The ACPIO stated that the information relates to a third party pensioner and since the appellant has not cited any larger public interest to justify the disclosure exemption has been claimed under Section 8(1)(e) of the RTI Act. The appellant argued that the EPFO authorities have themselves earlier confirmed that pension has been paid to Smt. Raminder Kaur upto 2005 and he merely wants them to confirm that her life and non-remarriage certificates up to 2005 are available on their record. The ACPIO stated that he will issue a confirmation as requested by the appellant.
Decision notice:
As stated by the ACPIO he should furnish a confirmation as above to the appellant within 7 days from the date of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
BASANT SETH Information Commissioner (In any correspondence on this decision, mention the complete decision number.) (RM) Page 2 of 2