Central Information Commission
Mr.Ashraf Ali vs Mcd, Gnct Delhi on 13 January, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003045/16831
Appeal No. CIC/SG/A/2011/003045
Relevant Facts emerging from the Appeal
Appellant : Mr. Ashraf Ali
R/o: M-2/3, Model Town-III,
Delhi - 110009.
Respondent : Dr. Usha Gautam,
Public Information Officer & Additional Director Municipal Corporation of Delhi Department of Ayush 21st Floor, Civic Centre, SPM Marg, New Delhi - 110002.
RTI application filed on : 01/06/2011 PIO replied : 29/09/2011 First appeal filed on : 19/07/2011 First Appellate Authority order : 23/09/2011 Second Appeal received on : 20/10/2011 Information Sought:
1. The money which is deducted from my salary for the GPF, instead of my account where they had gone. Who is responsible for this? What are proceedings taken on my application no. 5613/Dy.DHA Ayurved dated 18.01.2011 to AO/GPF.
2. Does the GPF department provide any pass book or any other documents to the employees, if yes then is there any document on my name according to GPF details.
3. Does the department has the details of employee's GPF account. Is there any method of updation. If yes, at what time of interval.
4. Using the facilities of Computer, Internet and E-mail: can't the account be updated in the G.P.F. Section. If not, then why?
5. The appellant is seeking information regarding the record of G.P.F. account No.CJ-66591 according to GPF Section Register.
Reply of the Public Information Officer (PIO):
1. Question pertains to A.O (G.P.F.).
2. No passbook issues by Any Deptt.
3. No details of G.P.F entry at any Deptt.
4. No such instructions can be given by any Deptt. to G.P.F. Section.
5. Details of V. No. can be provided by A.O., matter has been forwarded to him on 28.09.2011.
Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO.Page 1 of 2
Order of the First Appellate Authority (FAA):
"The appellant stated that information has not been provided. Dr. Alok Sharma, APlO the representative of Dy.DHA (Ay.) PIO who was present in person informed that the reply has already been provided to the appellant. On perusal of record the First Appellate Authority is satisfied that the reply has been provided to the appellant. However, PIO. Dy.DHA (Ay.) is directed to provide the information to the appellant again within 30 days in question and answer format."
Grounds for the Second Appeal:
Unsatisfactory Information.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Ashraf Ali;
Respondent: Dr. Alok Sharma, APIO on behalf Dr. Usha Gautam, Public Information Officer & Additional Director;
The PIO is directed to provide the information about the appellant's application of 18/01/2011 diary no. 5613. The PIO has stated that this was sent to AO(GPF). The Commission directs Dr. Alok Sharma to provide information about the progress of this application in the following format:
Date on which Name and designation of Action taken Date on which forwarded to Application The officer receiving it. Next officer/office. received *there will be as many rows as the number of officers who handled the application.
Attested photocopies of all letters and notings will be provided.
Dr. Alok Sharma will obtain the assistance of any officers if required to provide the information to the Appellant.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above to the Appellant before 30 January 2012.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 13 January 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2