Central Information Commission
Shriomprakash vs Department Of Posts on 27 May, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000939/5193
27 May 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Omprakash
S/o Shri Kundan Ram
Vill: Haqdarpur
PO: Sherpur Via-Khalilpur,
District: Gurgaon-122502
Respondent : CPIO & Superintendent of Post Offices
Department of Posts
Gurgaon Division,
Gurgaon-122016
FAA/DPS
Department of Posts
Gurgaon-122016
RTI application filed on : 06/11/2012
PIO replied on : 18/12/2012
First appeal filed on : 31/12/2012
First Appellate Authority order : 24/01/2013
Second Appeal dated : 18/03/2013
Information sought:
The appellant wants the information related to Rs. 5972/- deducted by PM Gurgaon from his income in financial year 2010-11 assessment year 2011-2012 which was to be credited to income tax department against my PAN NO. ACHPP9680J but it has not been credited up till now. I have been informed by the income tax department that it is an offence as per Income Tax act 1961. If the amount was credited to my account, kindly issue certificate of deposit with details.
Grounds for the Second Appeal:
The CPIO has not provided the information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Om Prakash Respondent: Mr. Gulshan Kumar CPIO's representative The appellant stated that he is a PLI field officer and an amount of Rs.5972/- was deducted as TDS from his commission for the financial year 2010-11 but the same is not reflecting in his AS 26 statement displayed on the income tax website. He further stated that he has been running from pillar to post but inspite of Circle Office instructions no action appears to have been taken. The CPIO's representative stated that at the relevant time the TDS deducted was Page 1 of 2 transferred by book-transfer to the DA (P) Ambala who were required to remit the same to the income tax department and also file the return. The appellant produced copy of a letter dated 20/07/2013 written by DA (P) Ambala indicating that the HPO had not submitted the relevant details of the TDS. He also produced his AS 26 statement extracted from the income tax website which did not reflect any credit till 20/05/2014. The CPIO's representative assured that he will get the needful done within a fortnight.
Decision notice:
As assured by the CPIO's representative he must ensure that the TDS of Rs.5972/- is reflected in the AS 26 statement of the appellant on or before 15/6/2014. The FAA/DPS Gurgaon is requested to ensure compliance 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