Central Information Commission
Mr.P Upendra Gupta vs Ministry Of Social Justice And ... on 25 June, 2012
Appeal No.CIC/SS/A/2011/000423
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Appeal No.CIC/SS/A/2012/000423
PARTIES TO THE CASE:
Appellant : Mr. P.Upendra Gupta
Respondent : National Trust for Disabilities, Ministry
of Social Justice
Date of Hearing : 25.06.2012
Respondent represented by : Mr. V.K Shukla, Assistant Legal
Advisor
ORDER
1. Date of RTI Application - 4/02/2010
Date of PIO's Reply - 16/02/2010
Date of First Appeal - 8/03/2010
Date of First Appellate Authority's Order - 25/03/2010
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Appeal No.CIC/SS/A/2011/000423
2. The Appellant through his RTI Application dated 4.2.2010 sought to know the sanction of beneficiaries of the Nirmaya Health Insurance Scheme under National Trust Act and the reasons for not considering him under Special Insurance Scheme.
3. The CPIO vide its reply dated 16/2/2010 informed the applicant that the Nirmaya Health Insurance Scheme benefits can be availed by only those who fall under the disability categories served under National Trust Act, 1999 i.e. Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities. The CPIO also informed that the appellant belongs to "OH" category and therefore his case does not fall under any of these categories.
4. Aggrieved by the order of the FAA the Appellant preferred the second Appeal before the Commission.
5. The issue before the Commission is regarding beneficiaries under Niramaya Insurance Scheme to which the applicant thinks he is entitled. In reply to this question, the Respondent has submitted before the Commission that the information requested can be availed by only those who fall under the disability categories served under National Trust Act, 1999 i.e. Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities. The CPIO also informed that the appellant belongs to "OH" 2
Appeal No.CIC/SS/A/2011/000423 category and therefore does not qualify to be a beneficiary under the Nirmaya Insurance Scheme.
6. The Commission is inclined to agree with the contention of the Respondent that the present RTI application has been properly dealt with by the CPIO and FAA of the Respondent vide their respective Orders and the Commission finds that it does not warrant any interference by us.
7. With the above observations, the Appeal is accordingly disposed off.
(Sushma Singh) Information Commissioner 25.06.2012 Authenticated True Copies (K.K. Sharma) OSD & Deputy Registrar Name & Address of Parties:
Mr. P.Upendra Gupta, Chinna Bazar, Main Road, Berhampur, Ganjam (Orissa)760002 The PIO & Assistant Legal Adviser, NCTPMRMD, Ministry of Social Justice 16B, Bada Bazar Road, Old Rajinder Nagar New Delhi110060 3 Appeal No.CIC/SS/A/2011/000423 The First Appellate Authority & Joint Secretary , NCTPMRMD, Ministry of Social Justice 16B, Bada Bazar Road, Old Rajinder Nagar New Delhi110060 4