Central Information Commission
Dr.Murari Prasad Sarangi vs Ministry Of Health And Family Welfare on 30 October, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/001908
Appellant : Dr. Murari Prasad Sarangi
Respondent : Ministry of Health & Family Welfare
Date of hearing : 30.10.2012
Date of decision : 30.10.2012
FACTS
Heard today dated 30.10.2012. Appellant not present. The Ministry is represented by Shri Lalit Kumar, Under Secretary.
2. As per RTI application dated 30.1.2012, the appellant had sought the reasons for his dismissal from the position of Professor of Forensic Medicine at Lady Hardinge Medical College, New Delhi. The CPIO had informed the appellant that he was not entitled to seek any information under the RTI Act as he was not a citizen of India at the relevant date.
3. I find no infirmity in the decision of CPIO. Section 3 of the RTI Act clearly provides that only a citizen of India can seek information under this Act. As the appellant is stated to be a citizen of Jamaica at the relevant time, he is not entitled to any information under this Act. The appeal is, therefore, dismissed.
Sd/-
(M.L. Sharma) Central 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.
(K L Das) Dy. Registrar Address of parties
1. The Dy. Secretary & CPIO M/o Health & Family Welfare, CHS-III Section, Nirman Bhawan, New Delhi - 110108
2. Dr. Murari Prasd Sarangi Plot No. 216 / 129, Lane-05, Aerodrome Area, Bhuneshwar, Odissa