Central Information Commission
P. V. Shiva vs Employees State Insurance Corporation on 20 August, 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/ESICO/A/2024/646339.
Shri. P. V. Shiva. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Employees State Insurance Corporation.
Date of Hearing : 18.08.2025
Date of Decision : 18.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 17.05.2024
PIO replied on : 10.06.2024
First Appeal filed on : 25.07.2024
First Appellate Order on : 21.08.2024
2ndAppeal/complaint received on : 21.10.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 17.05.2024 seeking information on following points:-
"1.Dates of Meetings of National Litigation Committee held from January 2023 to till date and the issues decided by the Committee in ESIC, Hors Office, New Delhi for the said period.
2.In a Calendar year number of meetings of National Litigation Committee to be held in ESIC
3.Present members in the National Litigation Committee constituted in the ESIC, Hars Office, New Delhi.
4. Number of cases pending with National Litigation committee, ESIC, Hors Office, New Delhi - year wise data.
5.Action taken report in respect of implementation of Order passed by the Honble (Principle Bench) New Delhi dated 03.12.2013 in O.A No. 1778 of 2012 reg. Vide ref. W.P No. 1364/2020 fled by Sri, N. Krishnamurthy & Others V/s UOI & Ors. Before the Honble High Court of Karnataka.
6.Action taken report in respect of representations and reminders submitted by the Officials to the National Litigation Policy Committee, ESIC, Hars.
Office, Panchadeep Bhawan, CIG Road, New Delhi in respect of Grant of Consequential Benefits of Adhoc LDCs through Special Department Qualifying Examination of the ESIC, Karnataka Region Officials. (Copy enclosed)"
Page 1 The CPIO, DPIO (Legal Branch) vide letter dated 10.06.2024 replied as under:-
"01. 17-05-2023, 22-09-2023, 19-12-2023, 10-04-2024 and 02-05-2024.
02. Meeting of the Committee is to be held once in a month.
03. 1. Shri Deepak Joshi, Insurance Commissioner (Rev. & Bft.) - Chairman
2. Shri Ratnesh Kumar Gautam, Insurance Commissioner (Legal) - Member
3. Shri Bhupender Kumar, Director(I/c), Finance -Member
04. 2023- 05, 2024- 09
05. The desired information is not available with this Branch.
06. In meeting of NLC held on 10-04-2024, the of (1)Ms B Ajaneya, SSO (2)Ms.Nethravathi SG, Asstt., (3)Ms. N Manjunath, Asstt., (4)Ms. S Jaganath, Asstt., (5)Ms B Asha, Asstt., (6)Ms R Malathi, Asstt., (7)Ms N Asstt. is as follows:-
recommendation/resolution of NLC on representations Krishnamurthy, Asstt., (8)Ms P Jagadamba, Asstt., (9)Ms M Ruchmani, SSO(Ad-hoc), (10)Ms Shivanna Shivshetty, Asstt. (11)Ms Manjunatha D, "Sh.
Rudradeep Dutta, DD, E-II Branch informed that they have obtained legal opinion in this matter and necessary directions are being issued to the RD concerned for further action in the matter. Accordingly the grievance is Idisposed of.
In view of this, information on this point may be obtained from E-II Branch, ESIC Hqrs"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.07.2024. The FAA, DPIO (Legal Branch) vide order dated 21.08.2024 replied as under:-
"I have carefully gone through the RTI application, reply given by the CPIO/DPIO and Appeal filed by the appellant. It has been found that earlier in respect to this RTI application, requisite information was provided by the DPIO Legal Branch vide their U.O. Note No. Estt/Legal.OnlineRTI/3163/2017 dated 30.05.2024 and by the DPIO Establishment Branch-II vide their U. O. Note No. A- 33/19/26/RTI/2022-E.II dated 10.06.2024 respectively. This information was forwarded to the applicant on 10.06.2024 and disposed of accordingly. However, the appellant is not satisfied with the reply as provided by the DPIO Establishment Branch-IL. In this regard, the concerned DPIO(Establishment Branch-II, HQ) is directed to review this application/appeal and the information which is available in their records should be provided to the appellant directly within 10 days under the intimation to RTI branch, HQ. In case, not providing requested information to the appellant, the reason of the same should be informed to her by mentioning the appropriate section of RTI Act. 2005."
In compliance of order of FAA, the PIO has furnished reply dated 04.09.2024 as under:
"..point No. 5: The matter has been examined/processed and submitted to the Competent Authority.."
Page 2 Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 07.08.2025 has been received from the CPIO and same has been taken on record for perusal. The relevant extract whereof is as under:
"..कृ पया आपके नोटिस पत्र सं० CIC/ESICO/A/2024/646339 दिनांक 21.07.2025 का संिर्ग ग्रहण करें , निसके अनुसार दिनांक 18.08.2025 को 12:10 बिे, माननीय कें रीय सूचना आयुक्त, श्री हीरालाल सामटरया के सम्मुख, आवेिक श्री निवा की नितीय अपील की सुनवाई ननयत की गयी है तथा निसमे क.रा.बी.नन. मुख्यालय कायागलय, नई दिल्ली को प्रनतर्ागी (party) बनाया गया है। उक्त के संबंध में इस मामले का मुख्यालय स्तर पर संनिप्त नववरण ननम्नवत है- अपीलकताग श्री निवा िारा ऑनलाइन आवेिन रनिस्रेिन न. ESICO/R/E/24/01677 दिनांक 17.05.2024 लगाया गया था। मुख्यालय स्तर पर, इस आवेिन को संबंनधत DPIO क्रमिः नवनध िाखा (Legal Branch) तथा स्थापना िाखा-॥ को अग्रेनित दकया गया था। इसके प्रत्युत्तर में, DPIO नवनध िाखा ने अपनी अनौपचाटरक टिप्पणी संख्या Estt./Legal/Online. RTI/3163/2017 दिनांक 30.05.2024 िारा सूचना उपलब्ध कराई थी। इसके अनतटरक्त, DPIO स्थापना िाखा । । ने अपनी अनौपचाटरक टिप्पणी संख्या A-
33/19/26/RTI/2022-E.I॥ दिनांक 10.06.2024 िारा सूचना उपलब्ध कराई थी।
इन सूचनाओं को आरिीआई िाखा िारा, दिनांक 10.06.2024 को अपीलकताग को र्ेि कर, उक्त आरिीआई आवेिन का ननपिारा कर दिया गया था। मुख्यालय कायागलय से प्राप्त सूचना से असंतुष्ट होकर, अपीलकताग िारा ऑनलाइन प्रथम अपील रनिस्रेिन न. ESICO/A/E/24/00577 दिनांक 25.07.2024 लगाई गयी थी।
इस संिर्ग में, प्रथम अपीलीय प्रानधकारी िारा, DPIO स्थापना िाखा-II, मुख्यालय हेतु अपील आिेि, पत्र दिनांक 14.08.2024 पाटरत दकया गया था। उक्त अपील आिेि दिनांक 14.08.2024 के अनुपालन में, DPIO स्थापना िाखा-॥ ने अपने पत्र सं० A-33/19/26/RTI/2022-E.II दिनांक 04.09.2024 िारा संबंनधत सूचना पत्राचार माध्यम तथा ईमेल दिनांक 04.09.2024 िारा, सीधे अपीलकताग को र्ेि िी थी।
प्राप्त सूचना से असंतुष्ट होकर अपीलकताग ने माननीय कें रीय सूचना आयोग में नितीय अपील लगाई है।
इस नविय में इस कायागलय का प्रनतवेिन आपके अवलोकन एवं सूचनाथग प्रस्तुत है। इस संबंध में, मुख्यालय कायागलय स्तर पर, क्रमिः DPIO नवनध िाखा तथा DPIO स्थापना िाखा-॥ को माननीय कें रीय सूचना आयोग के उक्त नोटिस की एक प्रनत, उन्द्हे इस अनुरोध के साथ प्रेनित कर िी गयी है, दक वे दिनांक 18.08.2025 को 12:10 बिे, नितीय अपील की सुनवाई हेतु अवश्य रूप से.."
Facts emerging in Course of Hearing:
Appellant: Not present Page 3 Respondent: Mr. Maninder Assistant, Mr. Arindam Bhumir, JO, Mr. Lokesh Kumar, AD Legal, Hqrs- participated in the hearing.
The Respondent stated that the relevant information as available in their record shas been duly provided to the Appellant. Furthermore, in compliance of order of FAA a revised reply in reference to point No. 5 has been furnished vide letter dated 04.09.2024.
Decision:
Upon perusal of records, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामटरया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनर्प्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचिकारा) Dy. Registrar (उप-पंिीयक) 011-26186535 Page 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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