Central Information Commission
Amar Jeet vs Northern Railway on 19 November, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/NRAIL/A/2018/614965
Amarjeet ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, M/O. Railways, Northern ... ितवादी/Respondent
Railway, HQ, New Delhi.
Relevant dates emerging from the appeal:
RTI : 17-12-2017 FA : 17-01-2018 SA: 22-03-2018
CPIO : 03-01-2018 FAO : 22-01-2018 Hearing: 18-11-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, Northern Railway, HQ, New Delhi seeking following information regarding the reimbursement of medical expenses:-
"1. What is the procedure for availing reimbursement of medical expenses, treatment of which is taken in a private hospital by an employee either for himself or for his family members? Kindly provide copy of the same as written in Railways Manual.
2. What are applying formalities & all documents necessary for an employee to avail reimbursement?
3. Is there any standard criterion of reimbursement amount defined for employees according to their grade pay, class of employee, total expenses and category of medical treatment?
4. What is maximum me limit available to an employee for taking reimbursement.
5. What will be maximum limit of me taken by granting officials for reimbursement after completion of all necessary applying formalities by an employee?"Page 1 of 3
2. The CPIO responded on 03-01-2018. The appellant filed the first appeal dated 17-01-2018 which was disposed of by the first appellate authority on 22-01- 2018. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Amarjeet attended the hearing through video conferencing. Dr. Puneet Gupta, Dy. CMD and Mr. Vinod Kumar, O. S. participated in the hearing representing the respondent in person. The written submissions are taken on record.
4. The appellant stated that no information has been provided by the respondent till date. Further, he admitted not having received a copy of the reply dated 03-01-2018.
5. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letter dated 03-01-2018 which was also uploaded online. They had sent the said reply through the registered post which returned undelivered with the remarks of the postal authority that 'the recipient was not found'. The given reply was also read out by the respondent. Decision:
6. This Commission observed that due information, as available in records, has been provided to the appellant vide letter dated 03-01-2018. However, the respondent is directed to re-send their reply dated 03-01-2018 to the appellant once again through the registered post, within a period of 15 days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 18-11-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),(011-26105682) Page 2 of 3 Addresses of the parties:
1. The CPIO, M/O. Railways, DGM (Law) & Nodal CPIO, Northern Railway, (RTI Cell), HQ, Baroda House, New Delhi-110001.
2. Mr. Amarjeet Page 3 of 3