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Central Information Commission

Miss Ratna Dey, Dhanbad vs Dept.Of Pensions & Pensioners Welfare, ... on 9 March, 2011

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             Central Information Commission
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama 
                     Place, New Delhi­110066
     Telefax:011­26180532 & 011­26107254 website­cic.gov.in

            Appeal : No. CIC/WB/A/2010/000971­DS


 Appellant /Complainant       :        Miss Ratna Dey, Dhanbad 
Public Authority              :        Dept. of Pensions & 
Pensioners Welfare
                              New Delhi( Sh. S.P. Kakkar, 
US(G)/CPIO
                              & Sh. K.S. Chibb, 
Director(P)/AA)

Date of Hearing               :       9 March 2011  
Date of Decision              :       9 March 2011 
Facts:­ 

1. Applicant  preferred  RTI  application  dated  3 May  2010   before   the   CPIO,   Department   of   Pension   and  Pensioners   Welfare,  New  Delhi  regarding  extension  of  scope   of   family   pension   to   unmarried   daughters   of  Central government servants/pensioners with reference  to circular dated 6 September 2007 and related issues 

- enclosed herewith as Annexure A. 

2. Vide CPIO's order dated 21 May 2010 information  was   furnished   to   the   appellant   who   preferred   appeal  dated   30   July   2010   before   the   first   appellate  authority. The matter was disposed of vide FAA order  dated 9 August 2010.

3. Not   being   satisfied   with   the   information  furnished to her,  the appellant moved the Commission  in   second   appeal.   The   matter   was   heard   today.  Respondent was present in person as above. Appellant  did   not   appear.   Respondent   stated   that   the   CPIO   had  provided   information   under   all   the   points   in   the  Appeal : No. CIC/WB/A/2010/000971­DS 2 appellant's   RTI   application.   However   in   case   the  appellant   was   not   satisfied   she/her   representative  could   inspect   the   file   in   which   decision   of   6  September   2007   was   examined   after   which   photocopies  of the requested documents would be furnished to her.  Respondent   also   stated   that   they   had   not   received   a  copy of the second appeal from the appellant.

Decision notice

4. Commission   notes   the   submissions   of   the  respondent and directs that an opportunity to inspect  the   concerned   file   may   be   afforded   to   the   appellant  within   two   weeks   of   receipt   of   the   order   at   a  mutually   convenient   date   and   time.   Also   photocopies  of   documents   requested   by   the   appellant   after  inspecting   the   file   will   be   given   to   her   free   of  cost. 

 

 (Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Under Secretary & Dy. Registrar   Copy to:­
1.  Miss Ratna Dey D/o Late Sh. K.C. Dey Ex.Sr.Booking clerk, Dept. OPTG/KTH Dhanbad. 
2. The CPIO Dept. of Pension & Pensioners Welfare Lok Nayak Bhawan,  Khan Market, New Delhi­110003.

Appeal : No. CIC/WB/A/2010/000971­DS 3

3. The Appellate Authority Dept. of Pension & Pensioners Welfare Lok Nayak Bhawan,  Khan Market, New Delhi­110003.

        

Appeal : No. CIC/WB/A/2010/000971­DS