Central Information Commission
Mrrajendra Pal Singh Matharu vs Department Of Posts on 27 January, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000208/9600
27 January 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Rajendra Pal Singh Matharu,
R/o - 141, Pocket 6,
Sector - 22, Rohini,
Opp. Maharaja Agrasen Institute of Technology,
New Delhi - 110086
Respondent : CPIO / Additional General Manager,
Department of Post
O/o Director PLI
Chanakya Puri,
New Delhi - 110021
RTI application filed on : 17/11/2014
PIO replied on : No Reply
First appeal filed on : 24/12/2014
First Appellate Authority order : No Order
Second Appeal dated : 22/01/2015
Information sought:
1. Complete and detailed information on action taken on letter dated Sept 07, 2014 addressed to Chief General Manager (PLI), Chanakyapuri, New Delhi
2. Is there a provision to send reminders to subscribers of the PLI Scheme before the due date of installments?
3. Is there a provision to send reminders to subscribers of the PLI Scheme for missed installments?
4. If answer to 2) and 3) is YES, date (s) and time (s) at which reminders were sent.
5. The scheme is meant for government employees. That means, installments are paid out of salary on which Income Tax (33% in my case) is deducted at source. The reason, for confiscating total amount if less than 36 installments are paid, be provided.
6. The number of subscribers who have not completed 36 months of installments. Information upto Sept 30, 2014 may be provided.
7. In case of 6) above, the total amount forfeited by Department of India Posts, upto Sept 30, 2014 may be provided.
8. Any other related information.
9. File-notings on movement of this RTI petition as well.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Rajendra Pal Singh Matharu, Respondent: Ms. Rekha Sethi CPIO The appellant stated that he is not satisfied with the reply given by the respondent. He submitted that he wants the number of PLI subscribers who have not completed 36 months and the total amount upto 30/09/2014. The CPIO stated that no such data is being complied and the information is not available. The appellant pointed out that the respondents were disclosing various information relating to PLI policies on their website which they have now discontinued. The CPIO stated that information relating to PLI policies available in compiled form for the last financial year will be furnished to the appellant.
Decision notice:
As agreed by the CPIO she should provide the information as above to the appellant within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2