Central Information Commission
Mrsri Devendra Kr Singh vs Gnctd on 25 August, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
CIC/DS/A/2013/001915SA
CIC/DS/A/2013/001929SA
CIC/DS/A/2013/002030SA
Appellant : Devendra Kumar Singh
Respondent : G.B.Pant Hospital
Date of hearing : 21.8.2014
Date of decision : 25.8.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Section 3, 19(3) of the
RTI Act
Result : Appeal allowed /
Disposed of
Heard on 21.8.14. Appellant present. Respondent is represented by Dr.N.R.Laskar, CMO(NFSG) and Shri Vivekanand Kumar. CIC/DS/A/2013/001915SA
2. The Appellant filed an RTI application dt.20.6.13 with the PIO, GNCTD seeking information against seven points relating to sexual harassment committee at G.B.Pant Hospital. The PIO replied on 11.7.13. Not satisfied with the reply, the Appellant filed an appeal dt.6.8.13 with the Appellate Authority. The Appellate Authority disposed of the appeal vide order dt.27.8.13. Being aggrieved with the reply, the Appellant filed a second appeal dt.16.9.13 before CIC.
3. The Commission after hearing the submissions of both parties and on perusal of the documents on record directs the PIO to provide information against points 1, 2, 4, 5 and 7 of the RTI Application to the Appellant within three weeks of receipt of this order.
CIC/DS/A/2013/001929SA
4. The Appellant filed an RTI application dt.25.6.13 with the PIO, GNCTD seeking information against six points vide respect to HOD Dr Jiloha. The PIO replied on 6.7.13 stating that information sought does not fall under section 2(f) of the RTI Act. Not satisfied with the reply, the Appellant filed an appeal dt.23.7.13 with the Appellate Authority. The Appellate Authority disposed of the appeal vide order dt.19.8.13. Being aggrieved with the reply, the Appellant filed a second appeal dt.18.9.13 before CIC.
5. The Commission after hearing the submissions of both parties and on perusal of the documents on record directs the PIO to provide duties and responsibilities of Dr.Jiloha when he was posted in Dr.G.B.Pant Hospital to the Appellant within three weeks of receipt of this order. CIC/DS/A/2013/002030SA
6. The Appellant filed an RTI application dt.18.5.13 with the PIO, G.B.Pant Hospital seeking copy of Asst. Prof. of Psychiatry Dr.Manish Khandpal's request for transfer from GB Pant Hospital made in August 2012 along with administrative action taken on it. The PIO replied on 12.6.13.. Not satisfied with the reply, the Appellant filed an appeal dt.20.6.13 with the Appellate Authority. The Appellate Authority disposed of the appeal vide order dt.5.8.13. Being aggrieved with the reply, the Appellant filed a second appeal dt.4.9.13 before CIC.
5. The Commission after hearing the submissions of both parties and on perusal of the documents on record finds no reason to interfere with the decision of the Public Authority.
6. The appeals are disposed of accordingly.
Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Dy. Registrar Address of the parties
1. The CPIO G.B.Pant Hospital Jawaharlal Nehru Marg New Delhi 110 002
2. Shri Devendra Kumar Singh H.No.677, Pusta2 Gali No.11 CBlock Sonia Vihar New Delhi