Central Information Commission
Amit Kumar Tiwari vs Ordnance Factory Board on 7 May, 2024
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/OFBKO/A/2023/603331
Amit Kumar Tiwari ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Ordnance Parachute
Factory, Kanpur ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 22.08.2022 FA : 24.10.2022 SA : 18.01.2023
CPIO : 23.09.2022 FAO : Nil Hearing : 03.05.2024
Date of Decision: 06.05.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 22.08.2022 seeking information on the following points:
Ref: Various Letters of Shri Amit Kumar Tiwari Chargeman (myself the undersigned) as appended below in respect reimbursement- of medical bill no.
276/OPF/MED/NGO claimed for
i) Letter no. Zero Dated 12.05.2022
Page 1 of 4
ii) Letter no. Zero Dated 20.06.2022
iii) Letter no. Zero Dated 18.07.2022
(i) What action has been taken on letter cited under reference (i), please provide
detail and certified Xerox copy of any Correspondence/Note Sheet for order or any other document relevant to this letter whatever it is in any form by Establishment/Bill Group and Finance & Accounts Section.
(ii) What action has been taken on letter cited under reference (ii), please provide detail and certified Xerox copy of any Correspondence/Note Sheet for order or any other document relevant to this letter whatever it is in any form by Establishment/Bill Group and Finance & Accounts Section.
(iii) What action has been taken on letter cited under reference (iii), please provide detail and certified Xerox copy of any Correspondence/Note Sheet for order or any other document relevant to this letter whatever it is in any form by Establishment/Bill Group and Finance & Accounts Section.
(iv) Certified Xerox copy of Calculation Sheet or any other document whatever it is called or in any form in respect of subject bill which has been used for calculation to arrive the reimbursed amount actually paid.
(v) Certified Xerox copy of Medical Bill which has been used for calculation to reimbursement. (That copy, which is used by dealing Auditor of Finance and Accounts Section), etc./ other related information
2. The CPIO replied vide letter dated 23.09.2022 and the same is reproduced as under:-
(i) Bill No. 276/OPF/MED/NGO dt. 27.01.2022 has been sent to Finance and Accounts Section and same has been passed on dtd. 09.05.2022.
(ii) Letter was related to above bill as a reminder.
(iii) It was also a reminder and Estt. (BG) and application sent to Finance and Accounts with complete document on dtd. 27.08.2022.
(iv) and (v) Subject bill has been passed/reimbursed with CGHS (CSMA) rules, etc. Page 2 of 4
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 24.10.2022 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated Nil and the same is reproduced as under:
Query No. (i): Bill No. 276/OPF/MED/NGO dt. 27.01.2022 has been sent to Finance and Accounts Section and same has been passed on dtd. 09.05.2022. The details of Bill is as follows: Total Amount Claim Rs. 69297.00 Adv. Amount Rs. 10000.00 Net Amount Claimed Rs. 59297.00 Total Amount Passed Rs. 48995.00 Query No. (iv) &(v): Copy of Top Sheet (Calculation Sheet) is attached herewith.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 18.01.2023.
5. The appellant and on behalf of the respondent Shri Umesh Singh, ACPIO, attended the hearing through video conference.
6. The appellant inter alia submitted that he was not satisfied with the response given by the respondent and the CPIO had provided misguided and incomplete information. He further insisted that the inspection of the documents should have been allowed to him.
7. The respondent while defending their case inter alia submitted that they had furnished point-wise information vide letter dated 23.09.2022 and copy of the calculation sheet through FAA's order. The CPIO further stated that the appellant was an employee in the respondent authority and the information was easily accessible to him.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application, as per the provisions of the RTI Act. Further, the respondent provided the information, as per records available under their custody. That being so, the Page 3 of 4 Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनां क/Date: 06.05.2024 Authenticated true copy Col S S Chhikara (Retd) (कनल एस एस िछकारा (%रटायड)) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO M/o. Defence, AWM & Nodal CPIO, RTI Cell, Ordnance Parachute Factory, (A Unit Of Gliders India Limited), Napier Road, Cantt. Kanpur, U.P. -208004
2. Amit Kumar Tiwari Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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