Central Information Commission
Promila Chhabra vs Central Government Health Service ... on 21 March, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CGHSD/A/2024/608604.
Smt. PROMILA CHHABRA ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Government Health Service.
Date of Hearing : 19.03.2025
Date of Decision : 19.03.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 23.11.2023
PIO replied on : NA
First Appeal filed on : 29.12.2023
First Appellate Order on : NA
2ndAppeal/complaint received on : 28.02.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 23.11.2023 seeking information on following points:-
"QI. What is the minimum educational and other qualifications, age limit and experience requirement for recruitment on post of Grade 1 physiotherapist in CGHS hospital/ dispensary/ medical centre/ clinic? Q2. What is the pay level pay scale of Grade 1 Physiotherapist post in CGHS?"
Aggrieved with non-receipt of any reply from the CPIO within time limit, the Appellant filed a First Appeal dated 29.12.2023.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 25.02.2025 has been received from the CPIO and same is taken on record for perusal. The relevant extract whereof is under:
Please find enclosed the letter No.
CIC/CGHSD/A/2024/608604/CGHS(HQ)/RTI/204-07 dated
20.02.2025 from Nodal Officer RTI Cell CGHS(HQ) New Delhi regarding Hearing Scheduled on 19.03.2025 at 11.45 A.M, before Central Information Commissioner Room NO. 402. It is to be noted that RTI application CGHSE/R/E/23/1237 dated 23.11.2023 and First Appeal CGHSE/A/E/24/00473 Page 1 dated 29.12.2023 were not received in this office on online RTI portal CGHS Delhi. Now the copy of RTI application dated 23.11.2023 and First Appeal dated 29.12.2023 are received in this office with CIC Notice dated 12.02.2025 through the above said letter No. CIC/CGHSD/A/2024/608604/CGHS(HQ)/RTI/204-07 dated 20.02.2025.
Since the appointing authority of Physiotherapist Grade-1 is Directorate CGHS Hence, the matter pertains to CGHS-1 Section, MoH&FW. Therefore the above said application along with CIC Notice is transferred under Section-6(3) of RTI Act 2005 for providing information directly to the applicant under intimation to CIC.
PIO, CGHS-I has furnished reply dated 13.03.2025 as under:
I am to refer to O/o Additional Director, CGHS HQ, Delhi's letter No. 11-4/2023/CGHS/GE/596-99 dated 25-02-2025 whereby CIC Notice of Hearing dated 20.02.2025 alongwith online RTI application No. CGHSE/R/E/23/01237 dated 23.11.2023 and subsequent First Appeal dated 29-12-2023 is transferred to CGHS-I Section. Here it is pertinent to mention that the said RTI application No. CGHSE/R/E/23/01237 dated 23.11.2023 and First Appeal dated 29-12-2023 was not received earlier in CGHS-I Section. The Applicant vide RTI dated 23.11.2023 has sought information as under:
Q1. What is the minimum educational and other qualifications, age limit and experience requirement for recruitment on post of Grade I physiotherapist in CGHS Hospital/ dispensary/ medical centre/ clinic?
Q2. What is the pay level/ pay scale of Grade I physiotherapist post in CGHS?
2. As per information available with CGHS-I Section, a copy of Recruitment Rules (RRs) for the post of Sr. Physiotherapist is enclosed herewith.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Mr. Vivek Singh, US, CGHS-I- participated in the hearing.
The Respondent reiterated the averments made in their written submission and stated that RTI Application and First Appeal was not received on online RTI portal CGHS Delhi. He stated that the copy of RTI application dated 23.11.2023 and First Appeal dated 29-12-2023 have been received with hearing notice of instant Second Appeal. He averred that point-wise reply has already been provided by CPIO vide letter dated 13.03.2025.
Page 2 Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)