Central Information Commission
Rishemjit Kaur vs Csio,Chandigarh on 13 March, 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/CSIOC/A/2024/604831
Ms. Rishemjit Kaur ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
CSIO, Chandigarh
Date of Hearing : 07.03.2025
Date of Decision : 07.03.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 03.08.2023
PIO replied on : 07.09.2023
First Appeal filed on : 05.10.2023
First Appellate Order on : 17.11.2023
2 Appeal/complaint received on
nd : 05.02.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 03.08.2023 seeking information on following points:-
(1) Please provide the information available in documents/copies/electronic details/communications such as emails/or any other regarding the medical claims made by employees or pensioners of CSIR-CSIO in the last 5 years related to treatment/tests/check-ups/in-patient/out-
patients/consultations/or any other medical assistance claimed at non- empanelled hospitals/diagnostic centers/test centers/labs/or other medical centers in the following format or any other format available with the custodian of the information:
S.No. Nature of job of the claimant (Scientist, administrative, technical) Amount claimed by the claimant Amount reimbursed to the claimant Date of submission of medical claim by the claimant Date of receiving of medical claim by the clamant CGHS rules based on which reimbursement was made Name of Section Officer who processed the claim (2) Please provide information regarding the medical claims made by employees/pensioners of CSIR-CSIO for spinal muscular atrophy test (SMN1/SMN2) in the last 10 years.
(3) Please provide information regarding the medical test for spinal muscular atrophy test (SMN1/SMN2) conducted in any empanelled lab in Page 1 Punjab/Chandigarh/Haryana by an employee/pensioner of CSIR-CSIO in the last 10 years.
(4)Please provide information regarding the medical test for spinal muscular atrophy test (SMN1/SMN2) conducted in any non-empanelled lab in Punjab/Chandigarh/Haryana or anywhere in India by an employee/pensioner of CSIR-CSIO in the last 10 years. (5) Please provide information regarding the amount that was claimed and amount that was reimbursed for spinal muscular atrophy test (SMN1/SMN2) by any employee/pensioner of CSIR-CSIO in the last 10 years. (6) Please provide information regarding the CGHS rules based on which the reimbursement for spinal muscular atrophy test (SMN1/SMN2) conducted in any non-empanelled lab was provided.
(7) Please provide information regarding the medical claims made by employees/pensioners of CSIR-CSIO for any genetic test/any other test conducted in non-empanelled lab in the last 10 years. (8) And other related information."
The CPIO, CSIO, Chandigarh vide letter dated 07.09.2023 replied as under:-
"This is in reference to your RTI letter no. CSIOC/R/E/23/00021 dated 03/08/2023, you were requested to deposit an exact amount of Rs 50/- as photocopy charges for 25 pages of information as per RTI Act, 2005 on 01.09.2023. Now you have deposited an additional amount of Rs 50/- online on 06.09.2023.
The pointwise reply to your RTI queries is attached.
Note: This information has been provided by deemed PIO. If you are aggrieved by any of the decisions communicated to you by PIO due to any reason whatsoever, you may appeal to Dr. Prasant Mahapatra, Appellate Authority, CSIR-CSIO, Sector-30C, Chandigarh, India, email: [email protected], Tel.:
0172-2672455 within thirty days from the date of receipt of this reply letter. There is no fee for Appeal."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.10.2023. The FAA vide order dated 17.11.2023 stated as under:-
"This is with reference to your appeal which was received in CSIO through online on 05/10/2023 under RTI Act -2005 vide you have requested to provide information. The reply sent by the CPIO, CSIR-CSIO, Chandigarh through RTI Portal on 07.09.2023 stands unchanged except for the following points as per the reply received from deemed PIO. Point No. 8.
Status can be tracked through CSIR ERP portal by their respective ERP application number Point No. 9.
Nil up to 31.12.2022."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Page 2 Appellant: Present Respondent: Dr Umesh Tiwari, Sr. Scientist, Shri Manish Kumar The Submissions of both the parties were heard.
Decision:
Upon the perusal of the case records & submissions, the Commission observes that an appropriate reply has been provided by the CPIO. 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 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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