Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mravinash Kumar vs Government Of Nct Of Delhi on 13 April, 2016

                       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/YA/A/2015/001138­SA


                         Avinash Kumar vs. Dept of Health & FW, GNCTD
                                                 Important Dates and time taken:



      RTI/PIO: 26­12/6­1­15 (11)               1st Appeal: 17­2­2015                     2nd Appeal: 27­4­2015

      Closed                                   Hearing: 13­04­2016                       Decision: 13­04­2016




Appellant: present 


Public Authority: present 


FACTS: 

2.       The appellant files RTI application  seeking  information about infection  control policy for  hospitals   and   guidelines   for   disinfection   and   sterilization   of   operation   theatres.     The   PIO  transferred application to concerned hospital and FAA did not respond.  The appellant filed second  appeal before this Commission. 

DECISION: 

3.     PIO, DHS stated that they have not framed any policy and it was transferred to Lok Nayak  Hospital. Hospital replied that it doesn't pertain to their department. Family welfare department also  stated that they are not concerned with framing of policy as they are concerned with vaccination  Page 1 and family planning only. Department of family also transferred it to Hospital. PIO of H&FW stated  that there must be some policy but they do not have any policy. Commission directs public authority  i.e., O/o. Mr. Satinder Jain , minister of Health & Family Welfare to take note of this farcical and  meaningless  transferring of RTI requests to inform over the policy of infection control, to evolve a  policy and inform the appellant and public in general before 1.7.2016. Closed. 

 (M. Sridhar Acharyulu) Information Commissioner  Copy of order handed over to the parties free of cost. Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The PIO under the RTI Act, , RTI Cell,  Department of Health & Family Welfare, 9th Floor, Delhi Sachivalaya,  IP Estate, New Delhi­110002 Page 2
2. Shri Avinash Kumar,  B­3/4E, Gasta Complex, Paschim Vihar, New Delhi­110063.

Page 3