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Central Information Commission

R K Sharma vs Mcd on 10 December, 2025

                             के ीय सूचना आयोग
                       Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई िद ी, New Delhi - 110067


File No: CIC/EDMCS/A/2024/626008/MCDND

R K Sharma                                       .....अपीलकता/Appellant

                                        VERSUS
                                         बनाम


PIO,
Assistant Medical Superintendent,
Swami Dayanand Hospital (Municipal
Corporation of Delhi), Dilshad
Garden, Delhi-110095.                            .... ितवादीगण /Respondent

Date of Hearing                     :    08.12.2025
Date of Decision                    :    09.12.2025

INFORMATION COMMISSIONER :               Vinod Kumar Tiwari

Relevant facts emerging from appeal:

RTI application filed on            :    08.01.2024
CPIO replied on                     :    29.02.2024
First appeal filed on               :    02.04.2024
First Appellate Authority's order   :    Not on record
2nd Appeal/Complaint dated          :    18.06.2024

Information sought

:

1. The Appellant filed an (online) RTI application dated 08.01.2024 seeking the following information:

"1. Please provide information from records-what was the full name of the Honble commissioner of East Delhi Municipal Corporation (EDMC) during the years 2017 to 2023. Please provide information year wise.

2. Please provide information from records - what was the name of the Medical Superintendent of Swami Dayanand Hospital (under East Delhi Municipal Corporation) during the years 2017 to 2023. Please provide information year wise.

3. Please provide information from records - what was the name of the Public Information Officer (PIO) of Swami Dayanand Hospital (under East Delhi Municipal Corporation) during the years 2017 to 2023. Please provide information year wise.

4. How many complaints were received by Swami Dayanand Hospital (either directly PIDPI or via the Municipal Corporation of Delhi) against doctors of Swami Dayanand Hospital between the years 2017 to 2023. Please provide information year wise.

5. How many of the aforementioned complaints, received by Swami Dayanand Hospital (as in point number 4), were concerning the UNAUTHORISED ABSENCE FROM WORK by the doctors of Municipal Corporation of Delhi. Please provide information year wise.

6. How how many of the aforementioned complaints, received by Swami Dayanand Hospital (as in point number 4), were concerning DISPROPORTIONATE ASSETS of the doctors working for Municipal Corporation of Delhi. Please provide information year wise.

7. How many of the aforementioned complaints received by Swami Dayanand Hospital (as in point number 4), were pertaining to DEATH OR INJURY TO PATIENTS - due to unauthorized absence from work - by the doctors of Municipal Corporation of Delhi.? Please provide information year wise.

8. How many of the aforementioned complaints received by Swami Dayanand Hospital (as in point number 4) between the years 2017 to 2023 were closed WITHOUT ANY SANCTION against the doctor (against whom the complaint was made). Please provide the information year wise.

9. How many of the aforementioned complaints received by the Swami Dayanand Hospital (as in point No.4) between the years 2017 to 2023 were closed WITHOUT formally inviting the complainant to record his statement during the enquiry.

10. Please provide information from records if any officer or officers of Swami Dayanand Hospital and/or enquiry committee - have ever been prosecuted under section 218 IPC and or S.120 B IPC, 1860."

2. The CPIO furnished a reply to the Appellant on 29.02.2024 stating as under:

"Question no. 1. Pertain of MCD Headquarter.

Question No. 2. Name of Medical Superintendent in Swami Dayanand Hospital during the year 2017 to 2023 is given below:-

i. Dr. M L jaipal -03.04.2014 to 28.01.2018 ii. Dr. Mukesh Kumar 29.01.2018 to 10.07.2018 ii. Dr. Rajni Khedwal-10.07.2018 to 16.06.2022 iv. Dr. Mukesh Kumar-17.06.2022 to 03.12.2022 v. Dr. Rajni Khedwal-04.12.2022 to 12.05.2023 vi. Dr. Anand Narmoliya-13.05.2023 to till date Question No. 3. Name of PIO in Swami Dayanand Hospital during the year 2017 to 2023 is given below:-

i Dr. M.P. Sing- 07.11.2014 to 31.07.2018 ii. Dr. A Sazerou-01.08.2018 to 28.06.2021 iii. Dr. A N Mathur-28.06.2021 to 21.06.2022 iv. Dr. N Das -22.06.2022 to 12.04.2023 v. Dr. Dinesh kumar-13.05.2023 to 04.09.2023 vi. Dr. Sunita Kujur 05.09.2023 to till date Question No. 4 to 9 Does not comes under RTI act 2005.

Question No. 10. Question not clear."

3. Being dissatisfied, the Appellant filed a First Appeal dated 02.04.2024. The FAA order is Not on record.

4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal. Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Represented by Shri Vinay Sharma, Advocate present in person. Respondent: Dr. K R Arya, CMO/APIO, SDN Hospital, Delhi present in person.

5. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 18.06.2024 is not available on record. The Respondent confirmed non-service.

6. A written submission dated 01.12.2025 filed by the Appellant reiterating the contents of his Second Appeal is taken on record. Ld. Counsel for the Appellant pleaded that complete information has not been furnished by the PIO and FAA till date. Hence, this Second Appeal before the Commission. He prayed the Commission to intervene in the matter.

7. Respondent submitted the First Appeal of the Appellant was disposed of by FAA vide order dated 07.05.2024 directing the PIO to provide a list of complaints received against the doctors from 2017 to 2023. In compliance of FAA's order, a revised reply dated 19.06.2024 has been supplied to the Appellant by informing as under:

"1. Total number of complains from 2017 to 2023 is 71 (list is attached 1/c to 7/c)

2. None

3. None

4. One

5. Most of the complains has been close.

6. None"

8. Ld. counsel for the Appellant denied the receipt of averred reply. In response to which, Respondent, at the behest of the Commission, agreed to provide a copy of reply dated 19.06.2024 along with relevant documents i.e. list of complaints received against the doctors with covering letter to the Appellant. Ld. counsel for the Appellant did not contest the matter further. Decision:

9. In furtherance of hearing proceedings, the Commission directs the Respondent to provide a revised updated reply along with a copy of letter dated 19.06.2024 and relevant enclosures which may serve the purpose of Appellant filing this RTI application. In doing so, the Respondent is at liberty to invoke Section 10 of RTI Act for redacting the personal information of third parties which are exempt from disclosure.

10. The above said information shall be provided by the Respondent free of charge to the Appellant within three days from the date of receipt of this order CIC/EDMCS/A/2024/626008/MCDND Page 4 of 5 and compliance report in this regard be uploaded on the CIC's portal, immediately thereafter.

11. FAA to ensure compliance of the directions.

The appeal is disposed of accordingly.

Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:

The FAA, Medical Superintendent, Swami Dayanand Hospital, Dilshad Garden, Delhi - 110095 CIC/EDMCS/A/2024/626008/MCDND Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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