Central Information Commission
D Kingston vs Employees State Insurance Corporation on 5 February, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/ESICO/A/2024/136302
D KINGSTON ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Employees State Insurance Corporation
Tirunelveli ... ितवादीगण /Respondents
Date of Hearing : 04/02/2026
Date of Decision : 04/02/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 21/06/2024
CPIO replied on 11/07/2024
First appeal filed on 16/07/2024
FAA's order dated 30/08/2024
Second Appeal dated 12/09/2024
Information sought:
The appellant has filed RTI application dated 21/06/2024 seeking the following information:-
"1.Copy of the Circular / Notification issued by CCPD to Chiefs / Officials of Public Sector Banks to sensitise in respect of the Persons with Disabilities Act 2016, as per Hon.Court judgment.Second Appeal/ Complaint No. - CIC/ESICO/A/2024/136302 Page 1 of 5
2. If no circular / notification is issued till date by the CCPD to Public Sector Banks, as pointed above in Sl.No.1, name and designation of the official in the CCPD responsible for issuance of the Circular be provided.
3. If no circular / notification is issued till date by the CCPD to Public Sector Banks, when it is proposed to be issued?
4.Copy of Office Order / Circular / Notification issued by CCPD regarding role of Nodal Officers (i.e duties and responsibilities) appointed in Public Sector Banks.
5. Total number of cases filed with Hon.Court of CCPD by PwD Staff members of Public Sector Banks against those respective Banks in the year 2022-23 and 2023-24 be provided, bank-wise.
6. Out of Sl.No.5 above, number of cases wherein Orders / Recommendations passed by CCPD in favour of PwD staff members be provided, bank-wise.
7.Out of Orders / Recommendations passed by CCPD as in above Sl.No.6, number of cases Banks granted transfers to PwD staff members as per CCPD Orders be provided, bank-wise.
8.Name/s of Banks did not honour Orders / Recommendations of CCPD and those Banks names were reported to Parliament by CCPD, out of Sl.No.6 above, be provided."
2. The CPIO furnished a reply to the appellant on 11/07/2024 stating as under:
"Response to Point 1. No data is maintained in this office as per the requested information.
Response to Point 2. No data is maintained in this office as per the requested information Response to Point 3. No data is maintained in this office as per the requested information Response to Point 4. As the requested information has many pages. This information is available to view on this office computer, which you can view on 1st or 2nd August between 10 AM to 1 PM.
Response to Point 5. Employees' state insurance corporation, Sub Regional Office, Salai Street, Vannarpettai, Tirunelveli - 627003.Second Appeal/ Complaint No. - CIC/ESICO/A/2024/136302 Page 2 of 5
Response to Point 6. No data is maintained in this office as per the requested information."
3. Being dissatisfied, the appellant, filed a First Appeal dated 16/07/2024. The FAA vide its order dated 30/08/2024, held as under:-
"The appellant filed an RTI application dated 21.06.2024 with the Central Public Information Officer (CPIO), Employees' State Insurance Corporation, Sub Regional Office, Tirunelveli which was received at this office on 24-06-2024 through post. The appellant requested 6 questions in his RTI Application dt. 21.06.2024. The CPIO's replied vide letter dated 11.07.2024 for the questions 4 and 5 and for the questions 1 to 3 and 6 there is no record maintained by this office. But the Applicant not satisfied with the information furnished by Central Public Information Officer, Sub Regional Office, Tirunelveli. Hence, he filed appeal.
The appellant has preferred the online appeal dated 18-07-2024, against the reply of CPIO, SRO, Tirunelveli on the ground that for the question 4, the CPIO informed that the information contains many pages and the appellant ready to pay for all the pages.
The appellant is informed that, you had filed RTI application on 21.06.2024 but the RTI application was received 24.06.2024.
The requested information is voluminous and it is not readily available. Also to furnish the information as requested by the appellant, will result in disproportionate diversion of resources of Public Authority.
However, the applicant may inspect the records as per the provision of RTI Act, 2005. The requested information can be inspected for free in our office during the first hour. After that there will be charge of Rs.5/- for each additional hour.
In case, the appellant is not satisfied with the decision of the Appellate Authority, he may prefer further appeal, in accordance with the sub-section 3 of section 19 of the RTI Act, within 90 days of the receipt of this letter to the Central Information Commission."
4. Being aggrieved and dissatisfied, the appellant approached the Commission by filing instant Second appeal on 12/09/2024.
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Second Appeal/ Complaint No. - CIC/ESICO/A/2024/136302 Page 3 of 5 Respondent: Vivek I, CPIO/ Deputy Director, ESIC participated in the hearing on VC.
The Appellant reiterates the facts of the case and further submits that the information sought in point no. 4 has not been provided to him. The Respondent submits that the Appellant was asked to come to the office to inspect the data.
DECISION In the light of the facts of the case, the material on record and the submissions made during hearing, directs the Respondent to provide an opportunity to the Appellant to inspect available and relevant information as sought in point no 4 of the RTI Application, on a mutually decided date and time duly intimated to him by the Respondent telephonically and in writing.
Further, copy of documents, if desired by the Appellant upon inspection should be provided upon payment of the prescribed fees as per RTI Rules, 2012.
Commission's directions should be complied within 15 days from the date of receipt of this order and compliance report to this effect be duly sent to the Commission within 7 days thereafter. Further, the Respondent must make sure no information which is exempted under RTI Act, 2005 is produced for the averred inspection or later furnished to the appellant in compliance.
No further intervention of the commission is warranted.
The Appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 04.02.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Second Appeal/ Complaint No. - CIC/ESICO/A/2024/136302 Page 4 of 5 Address of the Parties:
1. CPIO ESIC Sub Regional Office Tirunelveli, Panchdeep Bhawan, ESIC Complex, Salai Street, Vannarpettai, Tirunelveli -627 003
2. D KINGSTON Second Appeal/ Complaint No. - CIC/ESICO/A/2024/136302 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)