Central Information Commission
Shri.Shri Chand vs Mcd, Gnct Delhi on 17 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/2011/003078/16896
Appeal No. CIC/SG/A/2011/003078
Relevant Facts emerging from the Appeal
Appellant : Mr. Shrichand
S/o Late Bhagmal
Superintendent Engineer, Workshop Jhilmil
4/400A, Khichdipur
Delhi - 110091
Respondent : Mr. Naresh Mehta
Deemed PIO & Executive Engineer-III
Municipal Corporation of Delhi
Office of Superitendent Engineer (Vehicle) III
Auto Workshop, Jhilmil Colony,
Shahadra
RTI application filed on : 03/08/2011
PIO replied : 12/09/2011
First appeal filed on : 12/09/2011
First Appellate Authority order : 19/10/2011
Second Appeal received on : 04/11//2011
Information Sought:
1. As per the Head-office order no. 297/DA.O/Auto/2006-2007 dated 13.11.2006, I was
permanent from 1.4.1978.
2. From 1.4.1978, Basic pay of 260 is approved in pay band of 260-6-290-6-326-8-10-400
3. In 1.1.1986 4th Pay CPC I got Payband 950-1520 and in 1.1.1986 my basic pay was set for
1110/-. But the arrear which I received was less by the per year salary increment, photocopy of
Drawn is enclosed.
Year Due Drawn
1.1.1986 1110/- 1090
1.4.1986 1130 1110
1.4. 1987 1150 1130
1.4.1988 1175 1150
1.4.1989 1200 1175
1.4.1990 1225 1200
1.4.1991 1250 1225
1.4.1992 1275 1250
1.4.1993 1300 1275
1.4.1994 1325 1300
1.4.1995 1350 1325
4. In 6th Pay CPC my payband was changed to 3050-4590 and on 1.1.1996 my basic pay changed
to 4190, but the arrear made me on the basis of the basic pay of 4110/-.
Year Due Drawn
1.1.1996 4190 4110
Page 1 of 3
1.4.1996 4270 4190
1.4.1997 4350 4270
1.4.1998 4430 4350
5. After 1st ACP
Year Due Drawn
1.4.1999 4500 4430
9.8.1999 4700 4430
8.2000 4800 4430
8.2001 4900 4430
nd
6. After 2 ACP
Year Due Drawn
1.4.2002 5125 4430
4.2003 5250 4430
4.2004 5375 4430
4.2005 5500 4430
7. As per 6th Pay Commission my Payband change to (10000+2800) from 1.1.2006, Payband has
to change in 5500+2750+1980=13030/- but it changed to 10000+2800=12800/- which was
incorrect.
8. Retirement, pension, Gratuity and Commutation amount was paid less. The detail of that is
following:
Pension No. PP2264,
D.o.B 12.3.1948,
Date of Joining 1.4.1978,
Retirement 31.3.2008,
Basic Pay 10790+GP2800DA=1631
Pension has to set from BP+GP=13840/- but set from BP+GP=13590
9. The arrear was paid less as per above dates, the proof for same is enclosed. After retirement
from 1.4.2008 to till date the pension is less fixed and gratuity and commutation amount also
paid less. Kindly provide the balance amount or else give permit me before the labor court.
Reply of the Public Information Officer (PIO):
Information soughtfrom Point 1 to 8 is giving information. Point 9 seeks clarification. Grounds for the First Appeal:
No information provided by the PIO. Order of the First Appellate Authority (FAA):
FAA ordered and advised the appellant to send a grievance application for redressal of his grievance.
Grounds for the Second Appeal:
No information provided by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Shrichand;
Respondent: Mr. Naresh Mehta, Deemed PIO & Executive Engineer-III;
The Appellant is not seeking any information but wants redressal of his grievance that he has not been paid his dues properly. The Commission has no jurisdiction in this matter and the Appellant has to approach an appropriate forum.Page 2 of 3
Decision:
The Appeal is disposed.
The information available has been provided. 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 17 January 2012 (In any correspondence on this decision, mention the complete decision number.)(DE) Page 3 of 3