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Central Information Commission

Mrj S Jha vs Employees State Insurance Corporation on 8 April, 2016

                       CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi - 110067
                               Tel: +91-11-26101592

                                                          File No. CIC/BS/A/2015/001202/10146
                                                                                 08 April 2016
Relevant Facts emerging from the Appeal:

Appellant                               :     Mr. J S Jha,
                                              Plot No - E1, Block No B1,
                                              Rajendra House,
                                              Mohan Cooperative Industrial Estate,
                                              Mathura Road, New Delhi - 110044

Respondent                              :     CPIO,
                                              ESIC
                                              Sub - Regional Office: Okhla,
                                              C - 149, Okhla Phase - 1,
                                              New Delhi - 110020

RTI application filed on                :     17/02/2015
PIO replied on                          :     27/02/2015 & 11/03/2015
First appeal filed on                   :     18/03/2015
First Appellate Authority order         :     13/04/2015
Second Appeal dated                     :     26/05/2015

Information sought

:

The appellant has sought the copies of all the note sheets, orders, file notings and copy of proceedings related to Virgo Softech Limited ESIC Code - 20001052360001001.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent Respondent: Mr. T K Choudhury FAA & Mr. A K Gautam CPIO The CPIO stated that the information sought by the appellant in his RTI application dated 17/02/2015 was supplied vide letter dated 11/03/2015. The appellant is not present for canvassing his case/contesting the CPIO's submission.
Decision notice:
From the CPIO's submissions it appears that the information has been provided. If, however, the appellant has any doubt in the matter the CPIO should permit him to inspect the relevant records relating to his RTI application dated 17/2/2015 and also allow him to take Page 1 of 2 photocopies/extracts therefrom, free of cost, upto 10 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2