Central Information Commission
Mr. Sanjiv Kumar Jain vs Aiims & Mea, New Delhi on 17 February, 2010
Central Information Commission
CIC/OK/C/2009/000048
Dated 17th February, 2010
Adjunct to the Order in the Decision dated 4.11.09 given in appeal No.
CIC/OK/C/2009/000048
in the case of
MR. Sanjiv Kumar jain
v/s.
AIIMS & MEA, New Delhi
Hearing was held on 17th February, 2010
Background
1. The Order given by the Commission on 04.11.09 in the above case is as follows:
i) The Commission also directs the CPIO to provide an affidavit to the Appellant reiterating the information already provided and stating that it is as per information available in the records in AIIMS and also adding that no birth certificate of Shri Prasad is available. As for information related to the performance of Dr. Venkateswara Prasad during the period he studied for his MD such as any published papers, thesis etc. information about the same to be provided to the Appellant. In the event this information is not available, an affidavit to be provided in this connection giving information about its non- availability in AIIMS.
ii) All information to be provided to the Appellant by 30.11.2009.
iii) The Appellant to submit a compliance report on the above decision by 5.12.09 to the Commission.
Decision
2. The Commission received a complaint from the Complainant that in compliance with the order dated 04.11.09 an affidavit has been provided to him which is not in order.
3. The Appellant was present along with Dr. Anju Jain and Mr. Rakesh Gupta during the hearing.
4. Dr. Sunil Chumber, Sub Dean cum CPIO, AIIMS, Mr. V.P. Gupta, AIPO cum Appellate Authority, AIIMS and Mr. Sanjay Kumar, PA to CPIO, AIIMS The Public Authority were present for the hearing.
5. The Commission noted that the affidavit provided was not on non-judicial stamp paper nor was it written the judicial language used in it. The Commission accordingly directs the Respondent to provide an affidavit on non-judicial stamp paper duly signed by the PIO and counter signed by two witnesses and notarized and to provide the same to the Commission with a notarized copy of the affidavit to the Appellant by 25 February, 2010. The affidavit as discussed should refer to the non availability of various documents/sought sought by the Appellant from the AIIMS while stating that the PIO has provided the correct information.
6. The complaint is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy:
(G. Subramanian) Deputy Registrar Cc:
1. Mr. Sanjiv Kumar Jain H.No. A-84, 3rd Floor Jangpura -B New Delhi - 110 014.
2. Dr. Sunil Chamber, PIO All India Institute of Medical Sciences Ansari Nagar New Delhi - 110 029.
3. The PIO O/o the Jt. Secy (CPV) Ministry of External Affairs CPV Division Patiala House Annex, Tilak marg New Delhi.
5. Officer in charge, NIC
6. Press E Group, CIC