Central Information Commission
Mr.P D Paul vs Ministry Of Health And Family Welfare on 23 September, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/AD/C/2011/001066/SG/14836
Complaint No. CIC/AD/C/2011/001066/SG
Complainant : Mr. P.D.Paul
308/A/1, Sector-23B
Gurukul Road, B/H Abhinanadan Flats
Gandhinagar-382023
Respondent : Public Information Officer
Additional Director
Central Government Health Scheme
2nd Floor, SR House, Opp. Mount Carmel
School, Ashram Road, Ahmedabad-380009
Facts arising from the Complaint:
Mr. P.D.Paul had filed a RTI application with the PIO, Central Government Health Scheme, Ahmedabad on 11/03/2011 asking for certain information. However on not having received the information within the mandated time, the Complainant filed a complaint under Section 18 of the RTI Act with the Commission. On this basis, the Commission issued a notice to the Respondent PIO on 11/07/2011 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission has received a letter dated 15/07/2011 from the Respondent wherein it has been stated that information has been provided to the Complainant vide letter dated 14/07/2011. Copy of the information was enclosed.
Decision:
The Complaint is disposed off.
The Commission warns the PIO to ensure that information is provided to the applicants within the mandated time as per Section 7(1) of the RTI Act, 2005. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 23 September 2011 (In any correspondence on this decision, mention the complete decision number.)(SP)