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Dr. Smriti Raj vs Health And Family Welfare Department on 30 January, 2020

                                    के न्द्रीयसूचनाआयोग
                          Central Information Commission
                                 बाबागंगनाथमागग,मुननरका
                          Baba Gangnath Marg, Munirka
                            नईददल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/HAFWD/A/2018/128192

Dr. Smriti Raj                                              ... अपीलकताग/Appellant
                                    VERSUS/बनाम
PIO/Dy. Secy.-II,                             ...प्रनतवादीगण /Respondent
Department of Health & Family
Welfare (Govt. of NCT of Delhi)
Through: Sh. Shiv Mohan Singh, Asstt. AMB
Officer
Date of Hearing                 :  28.01.2020
Date of Decision                :  30.01.2020

Information Commissioner                  :   Shri Y. K. Sinha

Relevant facts emerging from appeal:
RTI application filed on                  :    20.01.2018
PIO replied on                            :    27.02.2018
First Appeal filed on                     :    31.03.2018
First Appellate Order on                  :       - -
2ndAppeal/complaint received on           :    04.05.2018
Information sought

and background of the case:

Appellant filed RTI application dated 20.01.2018 seeking information on four points regarding the details of the 'periphery/remote hospital' situated under Govt. of National Capital Territory of Delhi (GNCTD). In this regard, she sought the following information:-

1) The details of the 'periphery/remote hospitals' situated under Govt. of national capital of Delhi (GNCTD).

2) The guidelines regarding minimum and maximum tenure of posting/transfer of medical staffs i.e. doctors/pharmacists for such periphery/remote hospitals of GNCTD.

3) The details of pharmacists who are posted at same place for the tenure more than 3 years at any periphery/remote hospital as on 1 Jan 2018.

4) Provide the list of medicines that are provided under CPA & 'local purchase' at any hospital of GNCTD for the current financial year.

PIO/CPA vide letter dated 27.02.2018 provided information in respect of query No. 4. For queries no. 1 to 3, Appellant was informed that the information sought does not pertain to CPA.

Being dissatisfied, Appellant filed First Appeal dated 31.03.2018. Feeling aggrieved over non adjudication of the appeal by the FAA, Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

None appeared on behalf of the Appellant despite service of notice for the hearing in advance.

A written submission has been received from the Nodal Officer(RTI) vide letter dated 14.01.2020 in this case forwarding the hearing notice to PIO/HR- Medical/Health and Family Welfare deptt., PIO/HR-PAR- Medical/Health and Family Welfare deptt. and PIO/Central Procurement Agencies, Karkardoom Respondent present for the hearing, has filed a submission dated 21.01.2020 which indicates that an updated reply has been provided to the Appellant vide letter dated 09.05.2018 i.e. after filing of the instant Second Appeal.

Decision:

Perusal of the available records indicate that a detailed reply has been provided to the Appellant vide letter dated 09.05.2018. Since neither Appellant nor any authorized representative is present today to buttress her case or express the specific cause of her dissatisfaction, it is difficult to adjudicate the appeal solely on merits. Under the circumstances, no further adjudication seems essential in this case.

The appeal stands disposed off as such.

Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner(सूचना आयुक्त) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2