Central Information Commission
Shri J.P.Singh vs Pharmacy Council Of India on 17 August, 2009
Central Information Commission
CIC/AD/A/2008/000248
Dated August 17, 2009
Name of the Applicant : Shri J.P.Singh
Name of the Public Authority : Pharmacy Council of India
Background
1. The Applicant filed an RTI application dt.24.8.08 with the CPIO, PCI. He requested for information against 5 points related to AAIDU and AICTE list of approved Deemed Universities. The CPIO replied on 2.9.08 furnishing point wise information. Not satisfied with the reply, the Applicant filed an appeal dt.16.10.08 with the Appellate Authority. On not receiving any reply, he filed a second appeal dt.17.11.08 before the CIC.
2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for August 17, 2009.
3. Ms.Archana Mudgal, CPIO, Mr.M.D.Karvekar, Appellate Authority and Ms.Rani sur, represented the Public Authority.
4. The Applicant was not present during the hearing.
Decision
5. The Respondent submitted that complete information was provided to the Appellant on 2.9.08. She also stated that at the first appeal stage, the Appellant has requested for additional information. With regard to information related to NOC from AICTE as per PCI norms submitted by AAIDU, she stated that for University/Department, the Pharmacy Council of India does not seek AICTE/UGC approval. Hence the RTI request has been transferred to both the AICTE and to UGC once on 2.9.08 and the second time on 24.9.08 with a request to furnish the information directly to the Appellant. With regard to role of PCI in granting approval, she added that regulation of pharmacy education and practice for the purpose of registration as a pharmacist to practice pharmacy profession is governed by the Pharmacy Act 1948. A per provisions of the Act. Approval of Pharmacy course is mandatory under Section 12 for the purpose of registration as a Pharmacist to practice under the Pharmacy Act, 1948. The said powers are vested only in PCI as a statutory body.
6. The Commission observed that all available information has been provided to the Appellant and directs CPIO, AICTE and the CPIO, UGC to provide the information to the Appellant by 17.9.09 under intimation to the CIC.
7. The appeal is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G. Subramanian) Asst. Registrar Cc:
1. Shri J.P.Singh Resident Editor Daily News Activist Tulsiani Plaza 2nd Floor 118-A, M.G.Marg Ciil Lines Allahabad 211 001
2. The CPIO Pharmacy Council of India Combined Councils Building Kotla Road Aiwan-E-Ghalib Marg New Delhi 110 002
3. The Appellate Authority Pharmacy Council of India Combined Councils Building Kotla Road Aiwan-E-Ghalib Marg New Delhi 110 002
4. Officer incharge, NIC
5. Press E Group, CIC