Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrsanjay Agrawal vs Gnctd on 18 February, 2015

                  CENTRAL INFORMATION COMMISSION
                    (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                    Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
                                           Information Commissioner




                                           CIC/SA/A/2014/001096




                         Sanjay Aggarwal v. PIO, GB Pant Hospital 
                                           Important Dates and time taken:




     RTI:  14.11.2013                    Reply: 09.12.2013                         Time: ­­­

     FAA: 17.12.2013                     FAO: 08.01.2014                           Time: 

     SA: 07.05.2014                      Hearing: 12.02.2015                       Decision: 18­2­2015

     Show cause

     Compliance

     Result:  Disposed of

     Observation:




Parties Present:


    The appellant is present.   The Public Authority is represented by Dr.Chetan Roy, MO 

and Mr. Vivekanand Kumar, LDC. 



CIC/SA/A/2014/001096                                   Page 1
 Information sought

:

1. Appellant through his RTI application sought to Know the rules and regulations governing  the functioning of GBPH faculty and administrator, copy of Complete record pertaining to  the email correspondence existing on all mediums, whether the  GBPH has been granted  permission/approval   to  conduct   inquiries   by  the  foreign  government   hospital   about   the  doctors working with GBPH, particularly faculty/administrator from 2003 onward till date? if  yes,   please   furnish   full   details   of   each   such   approval   and   the   name   of   the   hospital  functionary authorized to communicate..etc PIO response:

2. That the information sought by the appellant did not pertain to the department.

Ground for First Appeal:

3.  Non­furnishing of the information sought by the appellant, First Appellate Authority Order:

4. FAA by his Order while upholding the information furnished by the PIO stated that the  appellant   had  been  informed  that   E­mail   ID  as   mentioned  in  the  application  does   not  pertain to the Psychiatry department and where about of the same is not known and it has  also been informed that "no such permissionis available"

Ground For Second Appeal :

5. Non­furnishing of the information sought by the appellant.

Proceedings Before the Commission:

CIC/SA/A/2014/001096 Page 2

6.    Both the parties made their submissions.   The appellant submitted that he has filed a  case in the CAT and he needs the details of the e­mail ID referred in the affidavit filed by  the respondent authority.  On the other hand, the respondent authority submitted that they  do not have any information in this regard and the said affidavit was filed by the then MS of  the Hospital Dr.Khurana, about which they do not have any details.  

7. The Commission having heard the submissions and perused the file thoroughly, directs the  respondent authority to enquire why Dr. Khurana, the then MS mentioned the e­mail ID in  his affidavit and furnish the information to the appellant within 30 days from the date of  receipt of this order.  The appeal is disposed of. 

(M.Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar

1. The PIO under the RTI Act, Govt of Delhi G.B.Pant Hospitgal, Nehru Marg New Delhi

2. Dr. Sanjay Agrawal D­3, Type­4, Flats, Maulana Azad Medical College Campus New Delhi­110002 CIC/SA/A/2014/001096 Page 3 CIC/SA/A/2014/001096 Page 4