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Central Information Commission

Mr.Y Paul vs Mcd, Gnct Delhi on 22 December, 2011

                        CENTRAL INFORMATION COMMISSION
                            Club Building (Near Post Office)
                          Old JNU Campus, New Delhi - 110067
                                 Tel: +91-11-26161796

                                                            Decision No. CIC/SG/A/2011/002865/16523
                                                                    Appeal No. CIC/SG/A/2011/002865
Relevant Facts emerging from the Appeal:

Appellant                            :      Mr. Y. Paul
                                            R/o: 86, Anand Gram, Tahirpur,
                                            Delhi - 110095.

Respondent                           :      Mrs. Manju Verma

Public Information Officer & AO (H) Municipal Corporation of Delhi Health Department O/o The Administrative Officer (Health), 19th Floor, Dr. SPM Civic Centre, Opp. Tagore Hostels, Minto Road, New Delhi - 110002.

RTI application filed on             :      06-07-2011
PIO replied                          :      01-09-2011
First appeal filed on                :      08-08-2011
First Appellate Authority order      :      No order received.
Second Appeal received on            :      08-10-2011

Information Sought:

1. Is it true that as per corporation resolution No.441 dated25-10-2004 out of four post of chief physiotherapist including 3 post of sr. physiotherapist upgraded into those chief physiotherapists & placed in the pay scale for Rs.10000-15200?

2. Please provide hierarchical promotion for physiotherapist as per RRs.

3. Does the post of Sr. Physiotherapist still exist after upgradation with Chief Physiotherapist vide corporation resolution No.441 dated 25-10-2004?

4. A physiotherapist with qualifying service of 8 years as per RRs qualifies for promotion what will be the post held by physiotherapist after promotion?

5. On grant of MACPs after 10 years of qualifying service in physiotherapist cadre as physiotherapist what will be the entitled Grade Pay?

6. Pay scale entitled after 1st ACP td physiotherapist till the upgradation of physiotherapist?

7. Pay scale entitled under l ACP after up gradation of Sr. Physiotherapist to the post of chief physiotherapist.

Reply of the Public Information Officer (PIO):

1. Relevant portion of Resolution No.441 dated 29.11.04 is enclosed.
2. RRs of the Chief Physiotherapist are not in existence and is under process to finalization the RRs Further, presently there is no post of Sr Physiotherapist as per report received from Major Hospitals However hierarchy is as under:
1. Chief Physiotherapist 15600 -39100 GP 6600
2. Senior Physiotherapist 9300-34800 + GP 5400.
3. Physiotherapist 9300.34800 + GP 4200
3. Reply is given in point no. 2.
4. ,RRs of the Chief Physiotherapist are not in existence and is under process to finalization the RRs and as per reports received from major hospitals presently there is no post of Sr. Physiotherapist in HRH/KH/RB.TB/SDNH.
5. Reply is in point no. 2 and 4.
6. Reply is in point no. 2.
7. Reply is in point no. 2 Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO.
Order of the First Appellate Authority (FAA):
No information was provided to the appellant by the FAA.
Grounds for the Second Appeal:
Unsatisfactory reply by the PIO and no information by the FAA.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Absent;
Respondent: Mr. Dhananjay Kumar, LDC on behalf of Mrs. Manju Verma, PIO & AO (H);
The respondent has produced before the Commission a letter written by the Appellant on 14/12/2011 stating that he has received all the information satisfactorily and does not wish to pursue the matter.
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 22 December 2011 (In any correspondence on this decision, mention the complete decision number.)(AS)