Central Information Commission
Mr.Dashrath Ram vs Employees State Insurance Corporation on 16 May, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000227/12394
Appeal No. CIC/SG/A/2011/000227
Relevant Facts emerging from the Appeal
Appellant : Mr. Dashrath Ram
Jharkhand Employees State Insurance Scheme
Non - Gazzetted Employees Union,
Head Office: ESIC Hospital, Campus,
Maithan (Dhanbad)
Respondent : Mr. Mohinder Bhoi
Public Information Officer & Assistant Director ESIC Hospital, Namkum, Ranchi, Jharkhand - 834010 RTI application filed on : 03/08/2010 PIO replied : 28/09/2010 First appeal filed on : 02/09/2010 First Appellate Authority order : 26/10/2010 Second Appeal received on : 24/01/2011 Information Sought:
The present RTI application has sought reasons why payment for Patient Care Allowance to Pharmacists, Nursing Orderly and Night Guard etc. are not being paid as per rules and reasons why other stated are implementing certain rules and not this particular state and so on.........
Reply of the Public Information Officer's (PIO):
The decision regarding the non payment for Patient Care Allowance to Pharmacists, Nursing Orderly and Night Guard Reg. was taken according to the letter of the Health and Family Welfare Ministry, New Delhi dated 04.01.2007. To obtain a copy of the letter, the required fee is to be deposited, suggested the PIO.
Ground for First Appeal:
Complete information not supplied.
Order of the First Appellate Authority (FAA): The PIO was ordered to provide the complete information.
Ground of the Second Appeal:
The order of the FAA is not clear. Information not supplied to the appellant.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Dashrath Ram on video conference from NIC-Dhanbad Studio; Respondent: Mr. Mohinder Bhoi, PIO & AD on video conference from NIC-Ranchi Studio;
The Appellant has been provided information as per records. He has a grievance that certain payments are not being made in the said hospital. For this he will have to approach an appropriate forum.
Decision:
The Appeal is disposed.
The information available as per records has been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 16 May 2011 (In any correspondence on this decision, mention the complete decision number.) (SK)