Central Information Commission
Mrmohammed P vs Ut Of Lakshadweep on 8 June, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110067
Tel : +91-11-26717355
Appeal No. CIC/CC/A/2016/000006
Appellant: Mr. Mohammed P
State President, Lakshadweep Disables Welfare Association,
Kavaratti, Lakshadweep682555 (9446931367)
Respondent: Central Public Information Officer
Admn. Of the Union Territory of Lakshadweep, Directorate of
Health Services, National Health Mission, Kavaratti682555
Date of Hearing: 08.06.2016
Dated of Decision: 08.06.2016
ORDER
Facts:
1. The appellant filed RTI application dated 08.06.2015 seeking information on 5 points regarding details of contract employees working under NRHM and furnish honorarium paid to them etc.
2. The CPIO responded on 13.07.2015. The appellant filed first appeal on 10.08.2015 with the First Appellate Authority (FAA). The FAA response is not on record. The appellant filed second appeal on 16.12.2015 before the Commission.
Hearing:
3. The appellant ant the respondent both participated in the hearing.
4. The appellant stated that he has been provided false and incomplete information by the respondent. The appellant stated that he has been provided this information after filing writ petition in the High Court of Kerala.
5. The appellant stated that he has not been given information on point no. 3 and 4. Viz details of TA bills drawn by MD (NRHM)/DHS during the period 2010 to 2015 with total fund utilized by him and copy of sanctioned TA bills drawn by the Director NRHM/DHS during 2010 to 2015. The appellant stated that the fund meant for implementing schemes for Disabled are utilized for meeting the expenses of TA bills.
6. The appellant stated that he has informed that MD has visited 7 times to Delhi whereas he has received the information from Delhi guest house that he has visited 27 times during the period 2010 to 2015.
7. The respondent stated that the appellant has been informed that not fund has been utilized for meeting TA bills from the DDRC fund. The respondent stated that available information has been provided to the appellant.
Discussion/Observations
8. The respondent should recheck their record and the appellant should be informed accordingly.
Decision:
9. Respondent is directed to verify their records as to whether information was furnished to the appellant were correct and sent a confirmation to the appellant accordingly within 30 days of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy ( S.C. Sharma ) Deputy Registrar