Central Information Commission
Mr.Abhishek Misra vs Medical Council Of India on 28 October, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002507/15354
Appeal No. CIC/SG/A/2011/002507
Relevant Facts emerging from the Appeal:
Appellant : Mr Abhishek Misra,
1/12-A Ist Floor,
Jangpura A,
New Delhi-110014.
Ph - 09999228500.
Respondent : Public Information Officer
Medical Council of India,
O/o The Dy. Secretary (Admn.),
Pocket - 14, Sec - 8,
Dwarka, New Delhi - 110077.
RTI application filed on : 16/03/2011
PIO replied : 29/07/2011
First appeal filed on : 12/07/2011
First Appellate Authority order : Not Given
Second Appeal received on : 08/09/2011
Information sought: -
(1) (a) Kindly provide information as to how many times the MCI has given advertisement for the post of Secretary during the period since May 2010 till date?
(b) When was the advertisement placed on website of MCI? Kindly provide a printout of the webpage displaying the advertisement of the post of Secretary.
(c) In which news papers and editions was the advertisement for the post of Secretary published? Please provide Xerox copies of these advertisements. (2) (a) Kindly provide information as to how many persons had applied for the post of Secretary in response to these advertisements?
(b) How many applicants were found eligible for the post of Secretary as per Recruitment Rules? Kindly provide a list of eligible candidates. (3) Kindly provide the list of the members of the selection panel constituted for the interview and selection for the post of Secretary?
(4) (a) Kindly provide information as to how many interviews have been held for the selection of Secretary?
(b) How many candidates were called for interview for the post of Secretary at all such interviews?
(c) Kindly provide a list of the candidates who were not called for interview inspite of being Page 1 of 3 eligible for the post of Secretary. Kindly provide Xerox copy of the file notings with regard to the same.
(5) (a) Kindly provide information as to who has been selected as Secretary?
(b) Whether the selection has been approved by all members of the Board of Governors? If no, please provide the reasons cited by the dissenting members.
(c) Kindly indicate whether the selection made by the MCI has been sent to the Central Government for approval by the Appointments Committee of the Cabinet? Please provide Xerox copy of the file noting with regard to the same.
(d) Whether the section has been approved by the Appointment Committee of the Cabinet? If no, please provide the reasons cited by the ACC / Central government for the same (6) (a) Whether, the Appointment Order been issued to the person who has been selected as Secretary?
(b) If yes, whether the person has joined or not? If yes, with effect from which date has he/she joined?
(c) Has he/she submitted relieving order from the previous organization while joining? (7) (a) Is it true that the Board of Governors has given approval for payment of lumpsum amount in lieu of notice to the selected person, so that the same can be deposited in the previous organization by the selected person for getting relieved immediately?
(b) If yes, who has authorized the payment of this amount? Please provide Xerox copy of the file notings approving the same.
(c) If yes, Please indicate under which Rules and Regulations has this payment been authorized? Please provide a copy of the same.
(d) If yes, what is the amount paid to the selected person? (8) Information is required by Registered AD or Speed Post.
PIO response:
(1) (a) Twice, MCI has given advertisement for the post of Secretary during the period since May, 2010.
(b) The advertisement was published in various newspapers 14.08.2010 & 13.10.2010 & simultaneously displayed website also. (Both copies enclosed) (Annexure-I)
(c) The Times of India, Indian Express New Indian Express & Amar. Ujala all editions, the advertisement for the post of Secretary published on 14.08.2010 for the first time. The Hindu, Times of India & Hindustan Times all editions, the advertisement for the post of Secretary published on 13.10.2010 for the second time.
(2) (a) (i) 27 persons applied for the post of Secretary in advertisement dated 14.08.2010.
(ii) 39 persons applied for the post of Secretary in advertisement dated 13.10.2010.
(b) (i) 18 Persons were found eligible for the post of Secretary in the month of August, 2010. (List enclosed) (Annexure - II)
(ii) 18 Persons were found eligible for the post of Secretary in the month of August, 2010. (List enclosed) (Annexure - III) (3) (i) List of members of selection panel for interviews held on 18.09.2010, for the post of Secretary is as under: -
• Dr. S.K. Sarin • Dr. H.C. Goyal, Special DG,DGHS, Representative of Ministry of Health & Family Welfare • Dr. Ranjit Roy Chaudhary • Dr. Sita Naik • Dr. Devi Prasad Shetty Page 2 of 3
(ii) List of members of selection panel for interviews held on 09.11.2010 for the post of Secretary is as under: -
• Dr. S.K. Sarin • Dr. Arun Aggarwal, Additional DG,DGHS, Representative of Ministry of Health & Family Welfare.
• Dr. Ranjit Roy Chaudhary • Dr. Sita Naik • Dr. R.N. Salhan
4. Interview for the post of Secretary was held onl8.092010 & 09.11.2010.
(b) (i) 18 candidates were called for interview on 18.09.2010
(ii)22 candidates were called for interview on 09.11.2010.
(c) All eligible candidates were called for interview.
5. (a) None was found suitable in the interview held on 18.09.2010. Dr. Sangeeta Sharma was selected interview held on 09.11.2010.
(b) Selection Committee was consisting of Board of Governors including Chairman.
(c) No,
(d) Not applicable.
6. (a) Yes.
(b) Yes, with effect from 25.03.2011.
(c) Yes.
7. (a) No.
(b) No.
(c) No.
(d) No.
Grounds for the First Appeal:
Unsatisfactory information was given by the PIO.
Order of the First Appellate Authority (FAA):
No order had passed by First Appellate Authority.
Grounds for the Second Appeal:
Unsatisfactory reply received by the Appellant and no order had passed by FAA.
Relevant Facts emerging during Hearing the on Appellant: Mr. Vinod Kumar on behalf of Mr. Abhishek Misra Respondent: Mr. Sujit Prasad, Retainer Advocate, MCI Dwarka.
It appears that information as per record has been provided to the Appellant. Commission's Decision:
The Appeal is disposed.
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 (In any correspondence on this decision, mention the complete decision number.)(GS) 28 October 2011 Page 3 of 3