Central Information Commission
Mr.M V Ruparelia vs Ministry Of Railways on 21 February, 2014
Central Information Commission
Room No.4, Club Building
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/AD/A/2012/003329/VS/06264
Appeal No. CIC/ AD /A/2012/003329/VS
Dated: 26.02.2014
Appellant: Shri M V Ruparelia
A 503 Rashami Utsab
Near Jangid Estate & Vijay Park
Mira Road (E)
District Thane 401107
Respondent: Central Public Information Officer
APIOII & Deputy Director Health
Ministry of Railway
Railway Board, Rail Bhawan
New Delhi110001
Date of Hearing: 21.02.2014
ORDER
Facts
1. The appellant filed an application dated 02.04.2012 under the RTI Act seeking information regarding the action taken on an application and file notings, copy of guidelines, decision taken on each item of National Programme for Health Care of Elderly, etc. CPIO responded on 23.04.2012. Appellant filed first appeal with the first appellate authority (FAA) on 18.05.2012. Copy of FAA's order is not enclosed. Appellant filed this present second appeal on 01.10.2012.
Hearing
2. Appellant participated in the hearing through telephone. Respondent present in person.
3. Appellant referred to his RTI application and stated that he was seeking information regarding the action taken on an application and file notings, copy of guidelines, decision taken on each item of the National Programme for Health Care of the Elderly, etc.
4. Appellant sated that he was a railway employee and had retired from service in 1992. Appellant stated that he had filed various representations regarding the implementation of National Programme for Health Care of Elderly. Appellant stated that he had not received any information from the respondent.
5. Appellant stated that he wanted to know the following:
(a) whether his representations were put up before the competent authority, action taken on his representations, and file notings;
(b) instructions given on the representation; and
(c) modus operandi for the execution of the National Programme for Health Care of Elderly.
6. Respondent stated that they had provided a reply on the RTI application of the appellant. Respondent stated that the programme in question was for the medical care of senior citizens and was to be implemented by the State Government. Respondent stated that this programme did not single out Railway employees.
7. Respondent stated that the Railways provide facilities for medical care to the retired Railways employees and the appellant is entitled to the benefits. Respondent stated that a matter came up before the Commission on similar issue and the Commission directed to inform the action taken on the appellant's letter. Respondent stated that they had complied the Commission's order CIC/AD/C/2011/001317 dated 15.03.2013.
Decision
1. No further action is required to be taken in the matter at the level of the Commission in the light of para 6 and 7 above.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar