Central Information Commission
Mr. V N Ravikumar vs Assistant Pf Commissioner Employees ... on 3 August, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/DS/C/2010/000003/SG/8823
Complaint No. CIC/DS/C/2010/000003/SG
Complainant : Mr. V N Ravikumar
C/o Mr. Naveen Kumar
D.No.2, Ground Floor
Ganga Apartment, Kalkere Main Road
Sri M V Nagar, Rammurthy Nagar
Bangalore-560016
Respondent : Public Information Officer
Assistant PF Commissioner
Employees Provident Fund Organization
Regional Office, South Delhi
Bhavishya Nidhi Bhawan, 6th - 9th Floor
Plot No.28, Wazirpur Industrial Area
New Delhi-110052
Facts arising from the Complaint:
Mr. V N Ravikumar had filed a RTI application with the PIO, EPFO (HQ), New Delhi on 24/08/2009 asking for certain information. Subsequently, the RTI Application was transferred to the PIO, EPFO (Regional Office, Delhi North) vide a letter dated 07/09/2009. The RTI Application was further transferred to RO, Delhi South vide a letter dated 15/09/2009. However on not having received any information within the mandated time, the Complainant filed a complaint under Section 18 of the RTI Act with the Commission. On this basis, the Commission issued a notice to the PIO/Regional PF Commissioner, EPFO, New Delhi on 31/05/2010 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission received a letter dated 18/07/2010 from the CAPIO/Asst. Provident Fund Commissioner, EPFO (Delhi South). It has been stated therein that the RTI Application was received through the RO (North) on 22/09/2009, further information is said to have been provided to the Complainant vide a letter dated 29/10/2009, copy of which was enclosed. On perusal of the information it has been observed that the PIO has stated that information sought is not information as defined under Section 2(f) of the RTI Act, the PIO has however also given some information regarding what was sought in the RTI Application. A perusal of the contents of the RTI Application further shows that the Complainant has not sought any information as defined under Section 2(f) of the RTI Act but has asked for action regard to the settlement of his PF Claim. In view of this, the Commission finds the aforesaid response of the PIO appropriate and as per the provisions of the RTI Act.
Decision:
The Complaint is disposed off. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 03 Aug 2010 (In any correspondence on this decision, mention the complete decision number.)(SP)