Central Information Commission
Mr.Satrughan Paswan vs Employees State Insurance Corporation on 30 March, 2011
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Decision No. CIC/SG/A/2011/000257/11742
Appeal No. CIC/SG/A/2011/000257
Relevant Facts emerging from the Appeal
Appellant : Mr. Shatrugan Paswan
ESI Scheme Non Gazzetted Employees' Union,
ESI Hospital, Maithan,
Dhanbad
Respondent : Mr. Rajendra Tudu
Public Information Officer ESIC, Ministry of Labour and Employment Regional Office Jharkhand Namkum, Ranchi- 834001 RTI application filed on : 01/08/2010 PIO replied : 13/08/2010 First appeal filed on : 12/09/2010 First Appellate Authority order : Not on Record Second Appeal received on : 27/01/2011 Information Sought:
The present RTI application contains 4 issues pertaining to the Coverage of Industrial area and other areas in Ranchi and Jamshedpur as according to the ESI Act the appellant has sought information regarding Tie-up of hospitals in the year 2009-10 and 2010-11 and whether facility for critical operations are done according to the government or different availability of the facility has been determined for every Tie-up.
Reply of the Public Information Officer (PIO) For query no. 1 and 2: no factories/ establishments covered under the ESI Act For query no. 3 and 4: information has been directly sent to the appellant by the State Medical Commissioner.
Reasons for First Appeal:
Complete information not supplied.
Order of the First Appellate Authority (FAA): Not on Record.
Ground of the Second Appeal:
Complete information not given.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Rajendra Tudu, PIO on video conference from NIC-Ranchi Studio;
The respondent states that all details have been provided to the Appellant in detail with all the relevant information. The Appellant has stated that he is not satisfied with it but has not described the reasons for his dissatisfaction.
Decision:
The Appeal is disposed.
The information appears to have 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 30 March 2011 (In any correspondence on this decision, mention the complete decision number.) (RP)