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D Vasantha Jeya Rani vs Central Council For Research In ... on 5 February, 2026

                            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/CFRAS/A/2024/130135



D Vasantha Jeya Rani                              ....अपीलकता/Appellant

                                   VERSUS
                                    बनाम

CPIO,
Central Council for Research in Ayurvedic Sciences
New Delhi                                   ... ितवादीगण /Respondents


Date of Hearing                    : 03/02/2026
Date of Decision                   : 03/02/2026

INFORMATION COMMISSIONER :                   Ashutosh Chaturvedi

Relevant facts emerging from Second Appeal/Complaint:

 RTI application filed on                 30/05/2024
 CPIO replied on                          01/07/2024
 First appeal filed on                    17/07/2024
 FAA's order dated                        27/08/2024
 Second Appeal dated                      14/09/2024

Information sought

:

"The appellant has filed RTI application dated 30/05/2024 seeking the following information regarding the question raised in the RTI by her husband and the reply thereon so that it could be easy to furnish the information sought far.

"1. Whether the order issued by the Council with regard to implementation of Part B pay scale in respect of nursing personnel is implemented to Nursing personnels who had already retired."

Reply of the Council "Yes, all concerned employees as per Council's office order No. 294/2019-20 dated 27.6.2019. The list of persons desired by the applicant is not centrally maintained in the Council".

2. Based on the above information I would like to have the following information a.) Whether this order is implemented in my case. My name is D. Vasantha Jeya Rani, Retd., Assistant Matron retired on 31.7.2009 and getting pension from the Council. PPO no. 806/2009 b.) If so, the copy of the order as follows may be given:

i) The fixation of may pay in the Part B pay scale as on 1.1.2006

ii) If fixed, whether the MACP enjoyed by me in the year 1999 and 2004 is extended to me as per the Instructions given in the order while making a copy of the order to Director (Institute) In charge/Assistant Director in charge. Research Officer In charge.

iii) If yes, copy of the fixation order after extending 2 MACP's

iv) The revised pension as on 31.7.2009

v) The revised pension on 7th pay commission recommendation

2. The CPIO furnished a reply to the appellant on 01/07/2024 stating as under:

"I am to refer to your RTI application dated 30.5.2024, received in the Council on 06.06.2024. on the subject cited above. The Council has been received Rs.20/- as photocopy charges of 10 pages vide your letter dated 24.4.2024, which is received in the Council on 27.6.2024. Now, I am to enclose herewith the same for your kind information."

3. Being dissatisfied, the appellant, filed a First Appeal dated 17/07/2024. The FAA vide its order dated 27/08/2024, held as under:-

"1.The Appellant vide her RTI application dated 30.5.2024, in which she has sought information regarding implementation of office order No.295/2019-20 issued in F.No.12-9/CCRAS/Estt. dated 27.6.2019.

2.The reply has been furnished to the applicant vide CCRAS's letter dated 01.07.2024.

3.Not satisfied with the reply furnished to her and she has preferred an RTI APPEAL dated 17.07.2024.

4.The RTI APPEAL has been considered by the undersigned as First Appellate Authority and it is informed that the reply furnished by the CPIO, CCRAS, is reiterated. With this information, the Appeal is disposed off."

4. Being aggrieved and dissatisfied, the appellant approached the Commission by filing instant Second appeal on 14/09/2024.

Further, Written Submission of the Respondent dated 22 January 2026 is on record.

5. Relevant Facts emerged during Hearing:

The following were present:-

Appellant: R. Srinivasan (Husband of the Appellant) is Present on behalf of the Appellant on VC Respondent: Renu Ranjan, Administrative Officer, CCRAS, and Rakesh Kumar, Consultant, CCRAS is present in the hearing in person. The Appellant reiterated the facts of the case and further submitted that correct information and the copy of the order sought was not provided by the Respondent. The Respondent submits the Information sought by the Appellant was provided by them.

DECISION In the light of the facts of the case, the material on record and the submission of parties during hearing, the commission observes that Appellant is not satisfied with the reply furnished by the Respondent. Therefore, it is directed to the Respondent to revisit the instant RTI Application and provide a revised reply, with regards to the RTI Application, to the appellant, free of cost via speed post, within 30 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission within 7 days thereafter. No further intervention of the commission is warranted.

The Appeal stands disposed of.

Sd/-

Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date: 03.02.2026 Second Appeal/ Complaint No. - CIC/CFRAS/A/2024/130135 Page 3 of 4 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:

1.CPIO, Central Council for Research in Ayurvedic Sciences, Jawahar Lal Nehru Bhartiya Chikitsa Evam Homoeopathy Anusandhan Bhawan, No. 61-65, Institutional Area, Opp. D Block, Janakpuri, New Delhi - 110058

2. D Vasantha Jeya Rani Second Appeal/ Complaint No. - CIC/CFRAS/A/2024/130135 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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