Central Information Commission
Mrs Mohan vs Cbdt on 30 July, 2014
CENTRAL INFORMATION COMMISSION
Room No.306, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website: cic.gov.in
File No.CIC/RM/A/2014/000140
Appellant: Shri S. Mohan, Madurai
Public Authority: ITO (Tech)-3 and CIT-3, Mumbai
Date of Hearing: 30.07.2014
Date of Decision: 30.07.2014
Heard today, dated 30.07.2014 through video conferencing.
Appellant is present.
Public Authority is absent.
FACTS
Vide RTI dt 4.5.13, appellant had sought a copy of ICICI Bank Ltd Employees Pension Regulation 1995 and a copy of the amendments approved to Bank of Madura Pension Regulations 1995 adopted by the ICICI Bank.
2. An appeal was filed on 23.6.13 as no response was provided.
3. AA vide order dt 25.7.13, directed CPIO to examine all aspects afresh and dispose the application.
4. CPIO vide order dt 20.8.13, provided a response.
5. Written submission are received from the FAA, dt 23.7.14 wherein information available has already been provided.
6. Submissions made by the appellant were heard. Appellant submitted that he has not received a copy of the order. In the absence of the public authority, their views could not be ascertained.
DECISION
7. The Commission has gone through the response submitted by the public authority and finds that information sought by the appellant in his RTI dt 4.5.13, has been provided.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Chief Information Commissioner 1 Authenticated true copy forwarded to:
The ITO (Tech.) -3 & CPIO O/o the Commissioner of Income Tax -3 612, Aayakar Bhawan, Maharshi Karve Road, Mumbai -400 020.
The CIT-3 & First Appellate Authority O/o the Commissioner of Income Tax -3 612, Aayakar Bhawan, Maharshi Karve Road, Mumbai -400 020.
Shri S Mohan Plot No. 25, Vinayaga Street Aavin Nagar, Madurai -625 020.
(Raghubir Singh) Deputy Registrar .08.2014 2