Central Information Commission
Mr.Harvinder Singh vs Food Corporation Of India on 24 January, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/001570
Dated: 24.01.2012
Name of Appellant : Shri Harvinder Singh
Name of Respondent : Food Corporation of India, Noida
Date of Hearing : 16.01.2012
ORDER
Shri Harvinder Singh, the appellant has filed this appeal dated 14.3.2011 before the Commission against Food Corporation of India, Zonal Office (North), Noida for not providing satisfactory information of his RTI-request dated 28.7.2010. The matter came up for hearing on 16.01.2012. The appellant was absent, whereas the respondent were represented by Shri Kamal Kishore, AGM and Shri V.P. Arora, Manager.
2. The appellant filed an RTI-application dated 28.7.2010 seeking year-wise copies of the CPF statements w.e.f. 1971 to 2007. The CPIO vide letter No. CPF-VI/CPF Final Payment/ZO (N)/2010-11/508 dated 18.8.2010 informed the appellant that he has not mentioned the date of his retirement and details of payment. Finally, the CPIO vide letter No. CPF-VI/CPF Final Payment/ZO (N)/2010-11/1046 dated 21.12.2010 informed the appellant that FCI has been providing CPF slips every year to each employee.
3. Aggrieved by the reply of the CPIO, the appellant filed first-appeal on 24.1.2011 before FAA. The FAA vide order No. GM (Fin/A/c's)/2011/14444 dated 7.3.2011 upheld the reply of the CPIO.
4. During the hearing the respondent submitted that the CPF slips for the financial year 1995-96 to 2008-09 has already been provided to the appellant vide letter dated 2 Case No. CIC/SS/A/2011/001570 28.2.2011. Further CPF slips for the year 1980-81 to 1994-95 procured from old records have been provided to the appellant vide letter No. 475 dated 5.1.2012. However, CPF slips for the year 1971-72 to 1979-80, which were prepared and issued manually, were not available in the records and, therefore, could not be provided.
5. Having heard the respondent, the Commission observes that requisite information as per available records has been provided by the respondent to the appellant.
The matter is accordingly disposed of.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar Address of the parties:
Shri Harvinder Singh, 1265/3, Kamboj Street, Ragho Majra, Patiala-147001 (Punjab).
The CPIO, Food Corporation of India, Zonal Office (North), A-2A-2B, Sector-24, NOIDA-201301 (UP) The First Appellate Authority, Food Corporation of India, Zonal Office (North), A-2A-2B, Sector-24, NOIDA-201301 (UP)