Central Information Commission
Mr.Nitesh Kr Tripathi vs Employees State Insurance Corporation on 7 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
Decision No. CIC/SG/A/2011/001704/BS/0128
Appeal No. CIC/SG/A/2011/001704/BS
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitesh Kumar Tripathi
R.No-101, Boys Hostel, RIMS and R
SAIFAI - ETAWAH, UP-206301
Respondent : Central Public Information Officer(HQ)
ESIC Panchdeep Bhawan: CIG Marg:
New Delhi-110002, RTI application filed on : 06/04/2011 PIO replied : 09/05/2011 First appeal filed on : 16/05/2011 First Appellate Authority order : 21/06/2011 Second Appeal received on : 24/06/2011 Information Sought:
Appellant has asked some information on 03 points regarding PG seats for MD/MS/Diploma courses in Medical Institutions governed by ESIC, Internship seats in ESIC and reserved seats as backlog for doctors and staff nurses till date.
Reply of the CPIO:
CPIO has furnished certain information on point no. 1 as given by the Jt. Director(ME).
Grounds for the First Appeal:
Information provided is incomplete and unsatisfactory.
Order of the FAA:
Information provided on point- 1 is complete.
Grounds for the Second Appeal:
Information provided is incomplete and unsatisfactory.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Absent;
Both the parties were given an opportunity to appear before the Commission but neither party appeared. The Commission received written submissions from the CPIO(HQ) Mr. Arun Kumar, wherein it is mentioned that the information on query no. 1 of the RTI application dated 06/04/2011 was duly Page 1 of 2 furnished to the Appellant on 09/05/2011 and the information on query 2 & 3 was sent to the Appellant on 20/05/2011. Further the RTI application dated 06/04/2011 was forwarded to all SSMC/SMC/MSs of all ESI hospitals/Director(Medical) delhi/Noida for furnishing the information available in their respective offices. The Appellant was not present to contest these facts.
Decision Notice:
From the foregoing it appears that all the information as per the available records had been furnished to the Appellant.
The Appeal stands disposed off.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
BASANT SETH Information Commissioner May 7, 2012 (In any correspondence on this decision, mention the complete decision number.) (AJ) Page 2 of 2