Central Information Commission
Mr.Bhagirath vs Mcd, Gnct Delhi on 1 October, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/002303/9566
Appeal No. CIC/SG/A/2010/002303
Relevant Facts emerging from the Appeal
Appellant : Mr. Bhagirath
R/O D-29 Dilshad Garden
New Delhi-110092
Respondent : Public Information Officer
Hindu Rao Hospital Old Subzi Mandi Malka Ganj Delhi-11007 RTI application filed on : 25/05/2010 PIO replied : 25/06/2010 First appeal filed on : 06/07/2010 First Appellate Authority order : 16/07/2010 Second Appeal received on : 13/08/2010 Information Sought:.
1. Status of the action taken on day to day basis with certified copies of file noting as regard to the bills submitted.
2. File noting(certified copy) of the order action taken if any for LTC and 10 days Earn Leave encashment and the two bills of medical reimbursement for Diary No. 3443 dated 27/08/2009 Rs 2862/- and Diary No. 10402 dated 3/03/2010 for Rs 3474/-
3. Details of the action taken on being contemplated against the officers whom the responsibility has been taken fixed as regards to lapses. Give the names and designation of these officers and all the certified copies of all the file noting on day to day basis as regard to the action taken on the application dated 27/10/2009.
a) The copy of the RTI.
b) LTC Dairy No 9818 dated 27/10/2009
c) Ms Dairy No.271 dated on 07/04/2010
d) A/O Diary No 1539 dated 29/04/2010 A prior inspection of the files is required.
Reply of the Public Information Officer (PIO):
1. You have submitted the application for LTC on 27.10.09 with 10 days leave encashment but you have not shown the family member in your application, the concerned file was sent to the approval on 06.11.2009 and the file was approved by the Addl. Comm., (H) on 08.10.2010. You have submitted the railway ticket on 11.02.10. Now the LTC Bill and 10 days leave encashment bill was sent in Account Section on 13.03.10 and you have added the 5 members yourself in your application on 06.04.10 in Account Section. (As stated by Bill Clerk)
2. Medical Reimbursement Bill (Rs. 2862 + 3474) is already paid to you through ECS & LTC Bill and 10 days leave encashment bill was sent in account section on 13.03.10, it is already passed and sent demand to HQ, as & when payment will release by HQ, payment will be paid.
3. The file was process well in time and all the bill were passed in Account Section.
Grounds for the First Appeal:
No information provided by the PIO.
Order of the First Appellate Authority (FAA):
1. Factual status report has been given by the PlO.
2. Appropriate reply/information be given by PlO within 7 days.
3. Appropriate reply/information be given by PlO within 7 days.
Information provided on 21/07/2010 by PIO after FAA order:
As per directed by Appellate Authority, Hindu Rao Hospital vide letter No. PA- MS/HRH/2010/3788 dated 16.07.2010; and discuss with appellate authority this is in addition / modification to reply which is given earlier.
2. The requisite file noting of LTC 10 days earned leave encashment etc. is being given to you along with this letter. Amount of Rs.2862/- & Rs.3474/- has already been sent to your bank account through ECS as notified by ACA?HRH.
3. File noting and copy of your application dated 27.10.2009 on day to day basis is being given to you along this letter. 4 Grounds for the Second Appeal:
Unsatisfactory reply by the PIO.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Bhagirath Respondent: Dr. Suresh Bansal, PIO The Appellant admits that he has received all the information but states that he has not received the payment. The PIO states that there are some irregularities gue to which the payment is held up.
Decision:
The Appeal is dismissed.
The information has been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 01 October 2010 (In any correspondence on this decision, mention the complete decision number.) (AM)