Central Information Commission
Eby Thomas vs Central Government Health Service ... on 10 October, 2024
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/CGHSD/A/2023/649409.
Shri EBY THOMAS. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Government Health Service.
Date of Hearing : 08.10.2024
Date of Decision : 08.10.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 15.06.2023
PIO replied on : NA
First Appeal filed on : 02.08.2023
First Appellate Order on : NA
2ndAppeal/complaint received on : 23.10.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 15.06.2023 seeking information on following points:-
"1. Whether CGHS is covered for employee working in non CGHS cities?.
2. What are the present provisions for providing financial assistance for cochlear implant for post lingual deaf government servant?
3. Whether the cochlear implant is covered under Central Services (Medical Attendance) rules? If so, what are the procedures for availing financial assistance provided under this scheme pre-surgery, whether quantum of financial assistance is same for CGHS and Medical Central Services (Medical Attendance) rules?
4. Is it mandatory to consult a CGHS doctor to avail the benefit under Cochlear Implant Scheme?
5. Please provide list of empaneled doctors under CGHS & Central Services (Medical Attendance) rules (Separately) for preliminary consultation for the cochlear implant scheme in Kerala.
6. What are the provisions to avail cochlear implant surgery in private hospitals or private medical colleges?
7. Whether Christian Medical College, Vellore is empaneled for cochlear implant surgery under CGHS/CSMA rules? 8. Please provide list of hospitals empaneled for cochlear implant surgery under CGHS/CSMA rules."
Aggrieved by non-receipt of any reply from the CPIO within time limit, the Appellant filed a First Appeal dated 02.08.2023 which was not adjudicated by the FAA.
Page 1 of 2Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Shri P.Senthil & Dr Srinivas Murthy, CPIOs The brief background of the case is that the Appellant had sought the information pertaining to Information on cochlear implant scheme under CGHS and CSMA for central government employee, Details on authorized medical attendants and hospitals in Kerala who are authorized to perform cochlear implant.
During the hearing CPIO submitted before the Commission that the RTI application and the First appeal filed by the Appellant has not been received by him.
Decision:
Keeping in view the case records & the submissions made by the CPIO, the Commission directs the CPIO to furnish the information to the Appellant as per RTI Act, 2005 within 30 days from the date of receipt of this order. The CPIO is further directed to send a compliance report of this order to the Commission within 01 week thereafter.
The Appeal stands disposed off with direction to CPIO.
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 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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