Central Information Commission
Dheeraj Sachdeva vs Ministry Of Health & Family Welfare on 22 March, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MH&FW/A/2023/603909
Shri Dheeraj Sachdeva ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Ministry of Health & Family Welfare ...प्रनतवािीगण /Respondent
Date of Hearing : 20.03.2024
Date of Decision : 20.03.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 30.12.2022
PIO replied on : 10.01.2023
First Appeal filed on : 10.01.2023
First Appellate Order on : 17.01.2023
2 Appeal/complaint received on
nd : Nil
Information soughtand background of the case:
The Appellant filed an RTI application dated 30.12.2022 seeking information on following points:-
"1. If any employee covered under CSMA rule and he got treatment from CGHS empanelled hospital after referring from Govt. Hospital then in how many days his Medical Bill reimburse. Kindly provide the rule copy if any rule exist.
2. If any employee covered under CSMA rule and he got refer from Govt hospital and go into CGHS empanelled hospital for OPD treatment then his medicine bill will be reimburse or not. kindly provide the rule copy if any rule exist.
3. If any employee covered under CSMA rule and he got refer from Govt hospital and go into CGHS empanelled hospital for OPD treatment then from where he purchase the medicine to reimburse his medicine bill.
4. If any employee covered under CSMA rule and his dependent is suffering from Chronic disease and facility is not available in nearest Govt Hospital then what are OPD facilities available for them. Kindly provide the rule.
5.Kindly provide the rule or procedure for OPD medical bills reimbursement for the employees covered under CSMA rule."Page 1 of 2
The Under Secretary & CPIO, Ministry of Health & Family Welfare, New Delhi vide letter dated 10.01.2023 replied as under:-
Point Nos. 1to4 :- In this regards an MOHFW OM dated NO.S.14025/01/2014-MS 05.06.2014 is annexed for your information.
Point No. 5:-In this regards an MOHFW OM NO.H.11022/01/2014-MS dated 13.07.2014 is annexed for your information."
Dissatisfied with theresponse received from the CPIO, the Appellant filed a First Appeal dated 10.01.2023. The FAA vide order dated 17.01.2023 stated as under:-
" CPIO has already provided available information. It is not the job of CPIO to interpret information or to solve the problem of the applicant."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
A written submission has been received from the CPIO and US, EHS Section, M/o Health and Family Welfare vide letter dated 18.03.2024 the relevant extracts of which are as under:
"It is further stated that the time frame within which the reimbursement is to be made by the employer organization is not related to the Ministry of Health & Family welfare. No timeline for making reimbursement has been prescribed by this Ministry."
Facts emerging in Course of Hearing:
Appellant: Heard through audio conference Respondent: Smt Hemlata Singh, US The Appellant stated that he does not wish to pursue the matter any further.
Decision:
In the light of the submission made by the Appellant not to pursue the matter any further, the instant Second Appeal stands disposed off as "withdrawn"
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2