Central Information Commission
Mrmanoj Kumar Karwasra vs Employees Provident Fund Organisation on 28 April, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000714/4995
28 April 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Manoj Kumar Karwasra
S/o Shri Sohan Lal
90, Het Ram Park Colony,
Mukesh Bhawan, Behind SBI Main,
Hisar - 125001
Respondent : CPIO & Asstt. PF Commissioner
EPFO
Sub-Regional office, Ganga Palace Complex,
Subhash Road,
Rohtak - 124001
RTI application filed on : 10/12/2012
PIO replied on : 11/01/2013
First appeal filed on : 16/01/2013
First Appellate Authority order : 22/01/2013
Second Appeal dated : 05/02/2013
Information sought:
The applicant has sought the information:-
1. The maximum stipulated time in such case where all documents provided and several chances of hearing to school.
2. Attested copies of file noting, orders and action taken proceeding after Annex-I.
3. As per inquiry findings and records obtained the revealed drawback or isolation as per EPF and MP Act, 1952.
4. Present Status of inquiry proceedings u/s 7C since 2010.
5. Attested copies of orders or action u/s 7Q & 14 B if any passed and reason in not yet passed till date after 3 years.
6. Other penal action to be levied on an Establishment if found/proved for debarring any employee from the compulsory beneficiary scheme i.e. the relevant penal actions.
7. As per Natural Justice kindly provide the maximum number of opportunities to be provided to the defendant i.e. HR/5564.
8. Reason for delay in passing order in this case.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Manoj Kumar Karwasra through VC Page 1 of 2 Respondent: Mr. Anil Kumar Jain CPIO's representative through VC The appellant stated that a copy of the order passed by the respondent under Section 7C, the appeal filed by the establishment and the order, if any, passed by the appellate authority may be provided. He further pleaded that the punitive/penal action which the respondents can take against a defaulting establishment should also be informed. The CPIO's representative stated that the information will be provided.
Decision notice:
As agreed by the CPIO's representative the information as above should be provided to the appellant within 7 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