Central Information Commission
Ranjit Singh vs Food Corporation Of India on 7 July, 2025
Author: Heeralal Samariya
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/2024/114939
Shri Ranjit Singh ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Food Corporation of India, Zonal office, ...प्रनतवािीगण /Respondent
Kolkata
Date of Hearing : 04.07.2025
Date of Decision : 04.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 25.07.2023
PIO replied on : 10.08.2023
First Appeal filed on : 13.09.2023
First Appellate Order on : NA
2 Appeal/complaint received on
nd : 15.05.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 25.07.2023 seeking information on the following points: -
"1. CPF A/c slip for the year 2013-14 in respect of Shri Ranjit Singh bearing CPF A/C no. 61735.
2. Copy of the recommendation letter from ZO CPF Kolkata to EPFO for granting pension of Shri Ranjit Singh bearing CPF A/C no.61735 and EPS no.38546 (Old) and new no. WB/53482/371.The calculation sheet of NCP days for fixing the pension in respect of above person with details.
3. Deductions made from bills are either not reflected in the CPF A/C slips or less reflected, details are given below Please furnish its relevant documents/details. One entry in CPF A/c slip for the year 2003-04 in the month column as FP Apr 2003 amount (-) 46828 (in CC column) and 7582 (in MC column) such deduction has not been made from salary or any of my bills as says salary control register."
The CPIO, vide letter dated 10.08.2023 replied as under: -
"1. CPF Slip enclosed for the year 2013-14.
2. The pension claim has been forwarded to EPFO in the year 2014 and PPO number has also been generated subsequently. Since the pension is already settled, NCP calculation sheet cannot be provided. EPS forwarding letter is not available with this office.Page 1 of 3
3. Zonal CPF division credits the CPF account only on receipt of IOCPF from the concerned Unit Offices. Deductions made from bills or salary control register is not available with this office. Therefore, this information cannot be provided by this office.
4. As per the directions of the Court dated 11.11.2003 and FCI, Circular no EP-08 2004-05 dated 17.02.2004, all employees of FCI in service (2003-04) became a compulsory member of EPS 95, inspite of opting out. As per the Circular the entire premium from the employer's share to RPFC (Pension) @ 8.33% of the basic wages, DA and retaining allowances, if any, subject to the maximum amount prescribed by the Govt. as envisaged in the scheme. Thus in accordance with the Circular, Rs. 46828 was deducted from the CPF balance (Employers' share) and transferred to RPFC and Rs 7582 was credited to the CPF balance in the year 2003-04."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 13.09.2023. which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission has been received from the CPIO/DGM(CPF), Kolkata, FCI furnishing detailed response about:
1. Discrepancy regarding CPF deduction from arrears bill not reflecting or reflecting less in CPF Slip for the year 2011-12; 2. CPF discrepancy of Rs.267 reflected in CPF Slip for 2009-10 during tenure at Regional Office, Patna and
3. Negative entry of Rs.46,828 under "FP Apr 2003" in the CC of CPF Slip for the year 2003-04.
A copy of the said detailed submission has been duly sent to the Appellant.
The FCI, DO, Samastipur has also filed submission signed on 28.06.2025, containing the following information:
"..After going through the old records, it was observed that the entry of arrear in r/o concerned ex-employee made in Payroll Module of F.A.P is wrong. Rs.97,691/- was wrongly entered in the Pay Code- Basic, while the arrear of Basic Pay including D.A. amount is Rs.43,033/- only, remaining amount of Rs.54,658/- only includes the arrear of HRA, Fringe Benefits (Cafeteria Allowance) and CPF amount (employer contribution as well as employee contribution). Since the total amount was wrongly entered in payroll, it calculated the CPF @ 12% on the total amount of Rs.97,691/- which is reflecting as Rs.11,723/-only. However, the CPF remitted to the concerned Ex-employee's CPF account 61,735 is Rs.5,164/- of employee's contribution and Rs.5,164/- of employer's contribution which is actual & correct and 12% of the arrear of Basic Pay including D.A. i.e. of Rs.43,033/- only and reflecting in the CPF Slip of the concerned Ex-employee during the month of January-2012. (copy of Payroll generated SCR & CPF Slip for the F.Y.-2011-12 has been attached in Annexure-I).
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Shri S Kiran Kumar - CPIO/DGM(CPF), FCI, Regional Office:
Kolkata was present through video conference during hearing.Page 2 of 3
Respondent alone is present for hearing and contended with the Respondent stating that information available on record had been duly furnished to the Appellant by the PIO and also subsequently through the written submissions mentioned hereinabove, in terms of the RTI Act.
Decision:
Perusal of records of the instant case reveals that the Respondent had furnished information available on records, as defined under Section 2(f) of the RTI Act, in terms of the provisions of the Act. Considering the fact that the response of the PIO is legally appropriate and well within the precincts of the RTI Act, and the Appellant has chosen not to contest the instant appeal, no further intervention is warranted in this case, under the RTI Act.
The appeal is 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 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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