Central Information Commission
Anita Rastogi vs Employees Provident Fund Organisation on 25 September, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/EPFOG/A/2023/637218
Ms. Anita Rastogi ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Employees Provident Fund Organisation ...प्रनतवािीगण /Respondent
Date of Hearing : 20.09.2024
Date of Decision : 20.09.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 20.05.2023
PIO replied on : 30.05.2023
First Appeal filed on : 12.06.2023
First Appellate Order on : 11.07.2023
2 Appeal/complaint received on
nd : 02.08.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 20.05.2023 seeking the following information:-
"MY UAN NO. IS 100085509971, AN EMPLOYEE OF ADARSH VIDYA MANDIR JODHPUR PLEASE PROVIDE A COPY OF FORM-6A FROM THE YEAR OF JOINING i.e. 1989 TO THIS YEAR i.e. 2023."
The CPIO, Regional PF Manager-II vide letter dated 30.05.2023 replied as under:-
"सस्ं थान द्वारा प्रेषित फॉर्म 6 ए र्ें वाषिमक आख्याऐ ं प्रस्तुत की जाती थीं, षजसर्ें संस्थान के सभी पीएफ सदस्यों का षवत्तीय षववरण होता था। विम 2012-13 के पश्चात् इसीआर प्रारम्भ होने पर सदस्यों की ई पासबुक षनयोक्ता द्वारा इसीआर प्रस्तुत करने पर अद्यषतत हो जाती है। विम ु का अविोकन करें तथा पणू म अवषि के षिए षनयोक्ता से सम्पकम करें ।"
2012-13 की अवषि के पश्चात् के षिए ई-पासबक Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.06.2023. The FAA, Regional PF Manager-I vide order dated 11.07.2023 observed as under:-
"षवभाग से प्राप्त परू क जवाब के अनसु ार अपीिाथी द्वारा वाषं ित फॉर्म 6ए की प्रषतिारण अवषि (Retention Period) सीएजी ऑषिट द्वारा सबं षं ित वाषिमक खाते सक ं षित षकए जाने के 1 विम तक ही है। चषंू क अपीिाथी द्वारा वांषित फॉर्म 6ए कायामिय र्ें उपिब्ि नहीं है, अतः वाषं ित जानकारी दी जाना सभं व नहीं है। र्ैं. एस. बदं द्योपाध्याय, सचू ना का अषिकार अषिषनयर्-2005 की िारा 19(1) के तहत् कर्मचारी भषवष्य षनषि संगठन, नई षदल्िी द्वारा षनयुक्त प्रथर् अपीिीय अषिकारी, अपीिाथी, के न्द्रीय िोक सूचना अषिकारी एवं िेखा शाखा द्वारा षदए गए गए आवेदन / जवाब जांचने के पश्चात्, इस षनष्किम पर आता हूँ षक कायामिय र्ें वांषित फॉर्म 6ए उपिब्ि नहीं है, अतः वांषित जानकारी Page 1 of 2 उपिब्ि करवाना संभव नहीं है। तथ्य और दस्तावेज जो र्ेरे सर्क्ष प्रस्तुत षकए गए हैं, र्ैं पूणमरूप से आश्वस्त हूँ षक षवभाग ने तथ्यात्र्क एवं सही सूचना अपीिाथी को प्रदान की है। उपयुमक्त आदेश द्वारा अपीि का षनस्तारण षकया जाता है।"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 17.09.2024 has been received from the CPIO reiterating the responses sent to the Appellant.
Hearing was scheduled after giving prior notice to both the parties. Appellant: Heard through video conference Respondent: Shri Paritosh Deep Singh Sekhon - RPFC-II/CPIO, EPFO, Jodhpur was present through video conference during hearing The Appellant stated that she was not satisfied with the response sent by the Respondent, while the Respondent contended that the PIO's reply and the FAA's order were self explanatory.
Decision:
Perusal of records of the case and averments of the parties present for hearing indicate that information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in terms of the provisions of the RTI Act. The grievance of the Appellant which is the genesis of this case cannot be adjudicated under the scope and ambit of the RTI Act. In the given circumstances, since appropriate information stands disseminated, no further intervention is warranted in this case, under the RTI Act. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)