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Central Information Commission

Vimal Rathod vs Central Government Health Service ... on 13 April, 2026

                             के ीय सू चना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई िद ी, New Delhi - 110067


 File No: CIC/CGHSD/A/2025/608133

 Vimal Rathod                                                 .....अपीलकता/Appellant

                                              VERSUS
                                               बनाम

 CPIO
 CGHS, 2nd Floor, S. R. House,
 Opp.Mount Carmel School,
 Ashram Road, Almedabad-380009,
 Gujarat                                                 .... ितवादीगण /Respondent

 Date of Hearing                     :   09.04.2026
 Date of Decision                    :   13.04.2026

INFORMATION COMMISSIONER :               Jaya Varma Sinha

Relevant facts emerging from appeal:

 RTI application filed on            :   13.12.2024
 CPIO replied on                     :   07.01.2025
 First appeal filed on               :   08.01.2025
 First Appellate Authority's order   :   20.01.2025
 2nd Appeal dated                    :   15.02.2025


Information sought

:

1. The Appellant filed an RTI application dated 13.12.2024(online) seeking the following information:

"1. Total number of persons working in CGHS, Lal Darwaja for June 2024: Kindly provide the total sanctioned strength and the actual number of persons working in June-2024 in CGHS, Lal Darwaja.

2. Person-wise duty list for June 2024:

Please provide a detailed duty list for each staff member, including their name, designation, and specific responsibilities.

3. Recess time details for June 2024:

Kindly specify the recess/break timings applicable to the staff working in CGHS, Lal Darwaja.

4. Details of deputation and attachment staff for June 2024: Provide a list of staff members working on deputation or attachment at CGHS, Lal Darwaja.

Include their names, parent Division, designations, and the duration of their deputation or attachment.

5. Establishment details of CGHS, Lal Darwaja Ayurvedic: Provide the organizational structure of CGHS, Lal Darwaja Ayurvedic, including details such as sanctioned posts, designations, and the number of filled and vacant positions."

2. The CPIO furnished a reply to the Appellant on 07.01.2025 stating as under:

"the information sought by you is provided below: Point No. 1 Sanctioned strength in CGHS, Naroda -09 Person currently working in CGHS, Naroda-07 Point No.2 Kindly find the attached document. Point No.3 There is no provision of recess time/break time for CGHS dispensary."

3. Being dissatisfied, the Appellant filed a First Appeal dated 08.01.2025. The FAA vide its order dated 20.01.2025, held as under:

"Dear Sir/Madam, I am to refer to your RTI Appeal No. CGHSG/A/E/25/00001 dated 08/01/2025 seeking information under RTI act 2005 and to say that all the information pertaining to CGHS, Ahmedabad is provided by the CPIO is accurate and complete as per the RTI Act 2005."

4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Absent.

Respondent: Dr. Anil Kumar, CPIO-cum-CMO, attended the hearing through VC.

5. The Appellant did not participate in the hearing.

6. The Respondent submitted that the Appellant in the instant RTI Application was seeking information pertaining to CGHS, Lal Darwaja but inadvertently the CPIO has wrongly provided the information regarding CGHS, Naroda. He assured the Bench that he will provide a revised reply by furnishing the relevant and available information pertaining to CGHS, Lal Darwaja to the Appellant.

Decision:

7. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the Appellant in the instant RTI Application was seeking information pertaining to CGHS, Lal Darwaja but inadvertently the CPIO has wrongly provided the information regarding CGHS, Naroda. The Commission admonishes then CPIO for his lackadaisical approach while dealing with the RTI cases. A copy of this order shall be served upon then CPIO by the present CPIO.

8. In view of the above, the Commission directs Dr. Anil Kumar, CPIO-cum-

CMO, to revisit the RTI Application and provide a revised reply by furnishing the relevant and available information pertaining to CGHS, Lal Darwaja to the Appellant, within two weeks from the date of receipt of this order. If the Respondent requires assistance from any other office/officer for compliance with the above directions, the same shall be sought by invoking Section 5(4) of RTI Act.

9. The First Appellate Authority to ensure compliance of the directions.

The appeal is disposed of accordingly.

-sd-

Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasistha) Dy. Registrar 011- 26107042 CIC/CGHSD/A/2025/608133 Page 3 of 4 Copy To:

The FAA, CGHS, 2nd Floor, S. R. House, Opp.Mount Carmel School, Ashram Road, Ahmedabad-380009, Gujarat Vimal Rathod CIC/CGHSD/A/2025/608133 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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