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Central Information Commission

C Subha Krishna Reddy vs Employees State Insurance Corporation on 27 October, 2022

                                               CIC/ESICO/A/2021/626486

                              के   ीय सूचना आयोग
                    Central Information Commission
                         बाबा गंगनाथ माग,मुिनरका
                     Baba Gangnath Marg, Munirka
                       नई द ली, New Delhi - 110067

ि तीय अपील सं या/ Second Appeal No. CIC/ESICO/A/2021/626486

In the matter of:

C Subha Krishna Reddy                                        ... अपीलकता/Appellant
                                       VERSUS
                                        बनाम

CPIO,                                                      ... ितवादीगण /Respondent
Employees State Insurance
Corporation, Regional Office:
Telangana Region, D. No. : 5-9-23,
Hill Fort Road, Adarshnagar,
Hyderabad, Telangana-500063

Relevant dates emerging from the appeal:

RTI Application filed on                  :   03.03.2021
CPIO replied on                           :   23.04.2021
First Appeal filed on                     :   06.04.2021
First Appellate Authority order           :   23.04.2021
Second Appeal received on                 :   26.06.2021
Date of Hearing                           :   19.10.2022

The following were present:

Appellant: Shri C Subha Krishna Reddy, participated in the hearing through
video conferencing from NIC Hyderabad.

Respondent: Shri Sanjay Jadhav, Deputy Director, participated in the
hearing through video conferencing from NIC Hyderabad.


                                                                     Page 1 of 5
                                              CIC/ESICO/A/2021/626486

                                ORDER

Information sought:

The Appellant filed an online RTI Application dated 03.03.2021 seeking information on the following three points:
1) "1.It was sought to supply the RRs showing Recommendations to Nursing Orderlies for Promotion to CSSD Assistant Post having no knowledge and experience to the said departments i.e. OT Department, CSSD Department etc.
2) As per the OM No. A-22/11/1/2012 Med-VI dated 14.02.2013 & 28/02/2013 of ESIC Head Quarters, it was directed that as per existing RRs the posts of CSR Asst, OT Asst, Plaster Asst, Jr.MRT etc. are filled up by the promotion of nursing orderly having 3 to 6 Years of regular service in said different departments. But vide OM No. 52.A/33/19/2020-Esst.I dated 30.12.2020 of Office Order No. 151 of 2020 of RO, ESIC, Hyderabad .8 Nursing Orderlies were ordered for promotion on regular basis. This shows the two OMs of Head Quarters, New Delhi and OM of RO, ESIC, Hyderabad is in contradiction. Kindly supply the copy of RRs/ OMs received to subside the O.M of Head Quarters, New Delhi.
3) Vide OM No. 52.A/33/19/2020-Esst.I dated 30.12.2020 of Office Order No. 151 of 2020 of RO, ESIC, Hyderabad.8 Nursing Orderlies were ordered for promotion on regular basis. Kindly supply list of Officers (Committee Members) attended for DPC duly following all RRs and O.M.s. Also supply the objections/queries raised/submitted by the Committee Members during DPC if any."

Shri Utpal Sarkar, CPIO/Deputy Director, Employees' State Insurance Corporation, Hyderabad vide letter dated 23.04.2021, informed to the Appellant as under:

Page 2 of 5
CIC/ESICO/A/2021/626486 Being dissatisfied, the Appellant filed a First Appeal dated 06.04.2021, which has not been adjudicated by the First Appellate Authority as per available records.
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. Appellant requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant stated that he is not satisfied with the information provided by the Respondent qua point no. 1 and 2 of the instant RTI Application.
The Respondent submitted that with respect to point no. 1 of the instant RTI Application, adequate information as available in their records has been given to the Appellant vide letter dated 23.04.2021 and with respect to point no. 2 of the instant RTI Application, the information sought is non-specific Page 3 of 5 CIC/ESICO/A/2021/626486 as the Appellant has not mentioned the name of the concerned hospital qua which he is seeking this information and moreover the same is also not available in their office.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that adequate and point-wise reply as available in the records of the Respondent has been given to the Appellant vide letter dated 23.04.2021 and the Commission upholds the same. Hence, no further action lies.
With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 26.10.2022 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 4 of 5 CIC/ESICO/A/2021/626486 Addresses of the parties:
1. The First Appellate Authority (FAA) Employees State Insurance Corporation, Regional Office: Telangana Region, D. No. : 5-9-23, Hill Fort Road, Adarshnagar, Hyderabad, Telangana-500063
2. The Central Public Information Officer Employees State Insurance Corporation, Regional Office: Telangana Region, D. No. : 5-9-23, Hill Fort Road, Adarshnagar, Hyderabad, Telangana-500063
3. Mr. C Subha Krishna Reddy Page 5 of 5