RTI Act helps pensioners get their dues

Payment of interest on arrears due on account of recomputation of pension and other retirmentl benefits as a result of implementation of Supreme court's Judgment dated 25-07-1997 in CA No 4174/88of 1995 and other tagged SLPs:-

Indian Railway Pensioners Association Bhavnagar Division of Western Railway, over the years, submitted hundreds of representations to GM Western Railway & DRM Bhavnager to get the payment in the above case. 137 specific cases of non payment were filed in the pension Adalat held on15-12-06 but nothing happened.

When  on 16-03-07, a request under RTI ACT 2005 was submitted to CPIO Western Railway for disclosing the reasons for not implementing the judgment of the Apex court, things started moving. Sh.S.R. Ghosal Dy. General Manager Western Railway vide his letter No. G-542/2/2007/ 136 dated 03-05-2007 addressed to undersigned with reference to request under RTI Act, has accepted the liability for making payment and according to the information disclosed by him all the Divisions over Western Railway have been advised to take immediate steps for making payment.

Thanks to RTI Act, thousands of pensioners will at last get their outstanding dues.

S.C.Maheshwari

This is an excellent use of RTI Act.

Pensioner can also use RTI Act and get the entire working sheet regarding calculation of pension. This can be verified to point out any error in calculation of pension and gratuity.

Dhirendra Krishna