Central Information Commission
Dr.Anand Rai vs Medical Council Of India on 29 June, 2012
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2012/001479/19428
Appeal No. CIC/SG/A/2012/001479
Relevant Facts emerging from the Appeal:
Appellant : Dr. Anand Rai
C/o, Subhas Upadhyaya,
118, Radio Colony,
Residency Area,
INDORE (M.P.) 452001
Respondent : Mr. Shikhar Ranjan
Public Information Officer & Law Officer Medical Council of India Pocket-14, Sector-8, Dwarka, New Delhi -110 077.
RTI application filed on : 15/02/2012 received on 21/02/2012 PIO replied : 11/04/2012 First appeal filed on : 28/03/2012 First Appellate Authority order : Not mentioned. Second Appeal received on : 05/05/2012 Sl. Information Sought Reply of the PIO 1. Kindly provide me the copy of the minutes of the meeting of the Ethics Deposit 150/- towards
Committee of MCI held between 1st March 2011 to 1st March 2012. charges @ Rs. 2 per page.
2. Is the MCI taking any suo-moto action against the doctors accused of No conducting unethical clinical trials in Indore? If yes, kindly provide me the details of action taken so far?
3. Has the MCI found any irregularities against the doctors of Indore in Copy Enclosed.
reference to the unethical clinical trial conducted by them so far? If yes, Provide details.
4. Details of the communications made by medical council of India to the Copy Enclosed.
doctors of Indore and Madhya Pradesh Medical Council in the regards to the complaints and allegations of unethical clinical trials conducted at Indore. Kindly provide the copies of letters.
5. Kindly provide the copy of the file noting's made on this RTI application. Enclosed.
Grounds for the First Appeal:
Incomplete and unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
Not mentioned.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Dr. Anand Rai;
Respondent: Mr. Shikhar Ranjan, Public Information Officer & Law Officer;
The RTI application of the appellant was received on 21/02/2012 and a letter was sent by the PIO on 09/04/2012 asking for an additional fee of Rs.150/- which was paid by the Appellant and ultimately he has received the information only on 07/05/2012. The PIO has erred in asking for additional fees once a period of 30 days was over. The Appellant admits that he received the information completely. It appears that the appellant has been unnecessarily harassed by asking to pay additional fee and getting the information late. In view of this the Commission awards a compensation of Rs.2000/- under Section 19(8)(b) of the RTI Act to the Appellant for the loss and detriment suffered by him in pursuing the appeals and getting the information late.
Decision:
The Appeal is allowed.
The information has been received.
The PIO is directed to ensure that the cheque of Rs.2000/- as compensation is sent to the Appellant before 15 August 2012.
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 29 June 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2