Central Information Commission
Mr.Thiru V Murthy vs Employees State Insurance Corporation on 20 May, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/000679/2524
20 May 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Thiru V. Murthy
Founder
Vanniyakula Shatriyar and Downtroden Education
and Social Development Union
10th Thanthai Periyar Market,
Ranipet-632401
Respondent : CPIO & Branch Manager
ESIC
Branch Office
ESI Dispensary Complex,
SIPCOT, Ranipet-632403
RTI application filed on : 05/03/2012
PIO replied on : 12/04/2012
First appeal filed on : 09/04/2012
First Appellate Authority order : Not mentioned.
Second Appeal received on : 23/05/2012
Information sought:
1- ESI Card, name and address and the list of the family members of the employees issued by the Employees State Insurance Corporation, to the employees of M/s Gisaria Leathers, 91B, Madras-Mumbai Trunk Road, Ranipet, who had worked from the year 1982 to 2001, and to peruse the list of the employees in the registers and official files in connection with the Gisaria Leathers Company available in your office and requesting for the copies of the same.
2- Whether the ESI cards of the employees of the A and B Unit of Gisaria leathers Company was renewed from the year 2001 to 2012? And if so, the documents of the same requested to be furnished and the permission for the perusal of the official files in this regard and also for the issued of the copies of the same.
3- From the year 1982 to 2012, in respect of the employees contributions of the employees of A and B units of Gisaria Leathers company, till which the year the deductions were made from the salaries of the employees, and paid by the management of Gisaria Leathers to ESIC. The permission in sought for the perusal of the official files in this connection. Also seeking for the permission for the issue of the copies of the same. 4- Whether the ESI contribution in respect of the employees of Victory Associate functioning at 91B Road, Ranipet was deducted from the employees and paid into the ESI Corporation from the year 2001 to 2012 and were credited to the accounts of the employees? Permission is sought for perusal of the records available in the ESI Corporation in respect Page 1 of 2 of the issue of ESI card and the official files and registers and also requested to provide the copies of the same.
Grounds for the Second Appeal:
The desired information has not been given.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Thiru V. Murthy through VC Respondent: Mr. T Mohan Das CPIO's representative through VC The appellant stated that he has requested for copies of certain ESIC records relating to the workers of Gisaria Leathers Company Madras but the information has not been received. The CPIO's representative stated that the said unit has been lying closed prior to 1998 and as per the record retention policy such information is to be preserved for a period of 5 years only. The appellant stated that he would like to inspect whatever records are available relating to the Gisaria Leathers Company and in query 4 he has asked for an inspection of ESIC records related to another unit viz, Victory Associates, 91B Road, Ranipet. The CPIO's representative stated that he has no objection in permitting the appellant to inspect the records as aforesaid.
Decision notice:
As stated by CPIO's representative he should permit the appellant to inspect the relevant records related to his RTI application dated 05/03/2012 within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2