Central Information Commission
Mukesh Kumar Singh vs Central Government Health Service ... on 29 April, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CGHSD/A/2024/615798
Shri Mukesh Kumar Singh ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Government Health Service (CGHS), Delhi
Date of Hearing : 25.04.2025
Date of Decision : 25.04.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 21.09.2023
PIO replied on : - -
First Appeal filed on : 29.11.2023
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 09.04.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.09.2023 seeking information on following points:-
"....you are requested to provide the following information with respect to treatment of Hernia under CGHS-
1. Rates of treatment of different types of Hernia under CGHS for NABH & Non-NABH Hospitals.
2. Whether the above rates include the cost of
1) Mesh II) Composite Mesh II) Tacker
3. If Not, whether any rate/ ceiling has been prescribed under CGHS for-
1) Mesh II) Composite Mesh II) Tacker
4. If Yes, Kindly provide the certified copy(ies) of the same mentioning those rates.
5. Whether, the attached document, wherein the rates for Mesh, Composite Mesh and Tacker were decided in an individual case, is uniformly applicable to all.
6. If Yes, kindly provide the certified copies of the Office Memorandum/Govt Order in the regard."
Page 1 Dissatisfied with the non-receipt of information received from the CPIO, the Appellant filed a First Appeal dated 29.11.2023 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Shri Punit Chand Gupta (AR) Respondent: Shri Jagdish Chand, RTI Cell The Submissions of both the parties were heard in detail. Further, the written submission of the CPIO were taken on record and considered. Decision:
Upon the perusal of the case records & submissions, the Commission observes that an appropriate reply has been provided by the CPIO. The CPIO is directed to send the copy of the written submission with annexure to the Appellant within 10 days from the date of receipt of this order by speed post/ registered post/ E mail and to further send the compliance report to the Commission 01 week thereafter. No further action lies.
The Appeal stands disposed off.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)