Mr. S Thayalasamy Mumbai /Complainant v. Indian Rare Earths

2nd Appeal/Complaint received on : 17.06.2015 Information sought and background of the case: The Applicant vide RTI dated 17.11.2014 sought information regarding IREL Post Retirement Medical Scheme 2007, procedure, details thereof; List of recognised/selected hospitals; prescribed form of Life Certificatefor availing medical benefits etc and other related queries spanning over 15 questions.

CPIO replied vide letter dated 16.12.2014 providing response against each of the 15 query.

However not satisfied with the response, the appellant filed First Appeal dated 19.12.2014 which was disposed of by the order dated 21.01.2015 passed by the FAA. Feeling aggrieved the appellant approached the Commission with the instant Appeal.

Relevant facts emerging during hearing: Both the parties are present during hearing and the Appellant has sought the required procedures/details for availing medical benefits such as HTB/OPTB and some other related information. The Respondent has submitted a written submission dated 13.04.2016 explaining the factual position of the case. The Respondent has submitted that the appellant, a retired employee of the Respondent company had sought details about Post Retirement Medical Scheme and the CPIO had provided the relevant information in the form of number of relevant A.I.s.

However, vide the first appeal, the appellant had sought clarification about certain clauses of the A.I.s which was not answered by the FAA stating that providing clarification/s is not mandated under the RTI Act. The Appellant present during the hearing has not rebutted the same.

Decision After hearing the parties and perusal of records of the case reveal that information as available has already been provided by the PIO. However, as per the submission of the Respondent, the Appellant sought further clarification vide the First Appeal which clearly falls outside the ambit of the RTI Act. Thus the Commission holds that no further order/s are required in this matter.

The appeal is disposed of accordingly.

(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.

(R. P. Grover) Designated Officer Copy to: