C.K.D. SINGH Vs. RUPAM GHOSH, CPIO

JUDGEMENT

(1.) THE appellant sought copies of arrear sheet, VV sheet, PS -5 (03/90 to 03/97), YY statement (03/90 to 03/97), circular related to 'Mission Biswas' and copy of transfer orders from 1993 to 1996 from Kendra Colliery to other Colliery. Relevant facts emerging during hearing:

(2.) BOTH parties are present and heard. The appellant filed an RTI application on 21.10.2013, seeking the above information. Having not received any response from PIO in stipulated time period of thirty days, appellant filed an appeal to FAA. FAA vide order dated 11.02.2014 directed the CPIO, Pandaveswar Area to make efforts to locate the information through a committee and make available if found within fifteen days. Having not received any response from PIO in compliance of FAA's order, appellant filed the present appeal before the Commission.

(3.) RESPONDENT through written submission dated 14.08.2015 informed the Commission that the then Chief Manager Personnel, Pandaveswar Area vide letter dated 02.04.2014 provided available information to the appellant in compliance of FAA's order. He further informed that after receiving the hearing notice of the Commission the record of CMPF office was examined by a competent officer and it revealed that contribution of 02% Pension Scheme was deposited to CMPF for the period from 3/1990 to 3/1993 against the appellant through supplementary "VV" but Rs. 37,555.00/ - was recovered from arrear by CMPF Authority at the time of settlement of pension erroneously. After examining all aspects letter No. 0643/P -1305 dated 12.08.2015 was sent to Regional Commissioner, CMPF, Region 1, Asansol to take necessary action for refund of the recovered amount to the appellant.