Central Information Commission
Radhabhai Amma P S vs Employees State Insurance Corporation on 17 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/2024/136798
Radhabhai Amma P S ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Employees State Insurance Corporation
Thrissur, Kerala ... ितवादीगण /Respondents
Date of Hearing : 12/02/2026
Date of Decision : 12/02/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 23/04/2024
CPIO replied on 07/05/2024
First appeal filed on 03/06/2024
FAA's order dated 03/07/2024
Second Appeal dated 12/11/2024
Information sought:
The appellant has filed RTI application dated 23/04/2024 seeking the following information:
"Copy of pattayam and order of assignment of property comprised in survey no- 900/2B1, 900/2B2 (Sub Divisions), 82.96 are of land bearing. Thandapper Account No-1345, Fort Cochi Village, Fort Cochi thaluk (Ernakulam district, Kerala State) assigned to ESI Corporation of India."Second Appeal/ Complaint No. CIC/ESICO/A/2024/136798 Page 1 of 4
2. The CPIO has furnished a reply to the appellant dated 07/05/2024 stated as under:
"Your letter is hereby sending back without taking any action as ESI Corporation has not entitled to encash court fee stamps and so, the assumption is that you submitted the application without fees.
Application can be resubmitted attaching Rs.10/- Postal Order / Demand Draft/to "The sub Regional office Ernakulam/Regional office, Trissur in person or through online fees mode to RTI MIS...."
3. Being dissatisfied, the appellant, filed a First Appeal dated 03/06/2024. The FAA vide its order dated 03/07/2024, held as under:-
"I have perused the RTI application dated 23.04.2024, reply of the CPIO dated 28.05.2024 and the First appeal dated 03.06.2024. It is observed that the appellant has sought the same information vide her RTI application dated 23.04.24 and appeal dated 03.06.2024. Moreover, the appellant has not mentioned any grounds for the appeal or on which provided information the appeal is raised. On perusal of the CPIOs reply dated 28.05.204, it is seen that the CPIO has already provided all the documents to the applicant which is available with the CPIO. The CPIO cannot interpret or create information but can only provide information which is available with the CPIO. Hence, there is no ground for any grievance or appeal in this aspect since the information available with the CPIO has already been provided to the appellant and the information which is not available with the CPIO, cannot be provided.
The appeal is disposed off accordingly without any directions to the CPIO."
4. Being aggrieved and dissatisfied, the appellant approached the Commission by filing instant Second appeal on 12/11/2024. Written submission of the Respondent 03.02.2026 is taken on record.
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Dr. Sashidharan V, Authorised Representative for the Appellant is present on VC.
Respondent: Jelson VA, Deputy Director/ CPIO participated in the hearing on VC.
The Appellant reiterates the facts of the case and further submits that the information sought has not been provided. The Respondent submits that the information on record has been provided.Second Appeal/ Complaint No. CIC/ESICO/A/2024/136798 Page 2 of 4
DECISION In the light of the facts of the case, the material on record and the submission made by the parties during hearing, the commission is of the view that appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Furthermore, written submission filed by the Respondent is Comprehensive and self-explanatory. Thus information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005.
Further it is directed to the Respondent to send the copy of the written submission to the appellant via speed post and email free of cost within 15 days from the date of receipt of the order and accordingly send a compliance report to this effect to the commission within 7 days thereafter.
No further intervention of the commission is warranted. The Appeal stands disposed of Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 12.02.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIO ESIC Regional office, North Swaraj Round, Panchdeep Bhavan, Thrissur, Kerala 680 020 Second Appeal/ Complaint No. CIC/ESICO/A/2024/136798 Page 3 of 4
2. RADHABHAI AMMA P S Second Appeal/ Complaint No. CIC/ESICO/A/2024/136798 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)