Ganga Mandal vs Food Corporation Of India on 23 August, 2024

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Ganga Mandal vs Food Corporation Of India on 23 August, 2024

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/FCIND/A/2023/627701

Shri Ganga Mandal.                                               ... अपीलकताग/Appellant
                                    VERSUS/बनाम

CPIO, Food Corporation of India, New Delhi                  ...प्रनतवािीगण /Respondent

Date of Hearing                          :   20.08.2024
Date of Decision                         :   20.08.2024
Chief Information Commissioner           :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :          19.04.2023
PIO replied on                    :          25.04.2023
First Appeal filed on             :          19.05.2023
First Appellate Order on          :          24.05.2023
2 Appeal/complaint admitted on
 nd                               :          08.06.2023

Information sought

and background of the case:

The Appellant filed an RTI application dated 19.04.2023 seeking information on following 9 points:-

"1. Please provide me my CPF balance statement report as on 28.02.2023

2. Please provide me my CPF balance statement report as on 31.03.2023

3. What is the reason that I have been still not paid my Privilege leave balance amount on my retirement as yet

4. What is the reason that I have been still not paid Gratuity amount on my retirement as yet

5. Out of CPF balance I have been paid only Rs 64.73 Lakh. What is the reason that full payment is not paid to me as yet.

6. I have been paid Rs 64.73 Lakh on 14.03.2023 through RTGS. Please provide me breakup of this amount.

Etc."

The CPIO, Assistant General Manager HQ, FCI New Delhi vide letter dated 25.04.2023 forwarded the RTI application to General Manager, FCI, Regional Office, Laxmi Nagar, Delhi Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 19.05.2023. The FAA, Manager (IR-1) vide order dated 24.05.2023 stated as under:-

"1. Cpf statement attached.

2. Cpf statement attached.

3. Gratuity and PL balance payment is under process for payment will be paid shortly, Page 1 of 2

4. the concerned labour was transferred form FCI DO Shakti nagar to Mayapuri, due to Non availability of complete leave record, file could not auidt by audit section, Leave record has been sought from the Divisional Office, Shakti Nagar.

5. Information pertaining to FCI, ZO Noida CPF division.

6. Information pertaining to ZO CPF division Noida

7. Information pertaining to FCI, ZO Noida CPF division.

8. CPF amount has been paid, Gratuity and Pl amount is under process for payment, will be paid shortly.

9. CPF amount has been paid, Gratuity and Pl amount is under process for payment, will be paid shortly."

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal. A written submission has been received from the Manager (RTI), Food Corporation of India, Divisional Office, Mayapuri New Delhi vide letter dated 13.08.2024 wherein the replies available on record were reiterated.

Facts emerging in Course of Hearing:

Appellant: Heard through Audio Conference Respondent: 1. Shri H K Vaidya, DGM, IR-L

2. Shri Rupesh Kuma Shaw, Divisional Manager The Appellant stated that his grievance has been resolved as on date and that he does not wish to pursue this matter any further.

Shri H K Vaidya reiterated the replies available on record and stated that since the terminal dues alongwith interest has been paid to the Appellant as on date nothing more survives in this matter.

Decision:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Hence, no further intervention of the Commission is required in the instant matter. With the above observation, the instant Second Appeal stands 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:-

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