Central Information Commission
Mr.Suriender Vohra vs Ministry Of Health And Family Welfare on 4 May, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000640
Date of Hearing : May 4, 2011
Date of Decision : May 4, 2011
Parties:
Applicant
Shri Surinder Vohra
H.No.D6/173A
First floor, Sector6
Rohini
New Delhi 110 085
The Applicant was not present during the hearing.
Respondents
The Public Information Officer
Directorate General of Health Services
O/o DCG(I), New Drugs Division
FDA Bhawan, Kotla Road
New Delhi
Represented by : Shri M. Mitra, PIO & Dy. Drugs Controller
Shri Sunil Kulsreshtha, Technical Officer
Shri Arvind Kukrety, ADC(P)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
As given in the decision
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/000640
ORDER
Background
1. The Applicant filed an RTI application dt.23.9.10 with the CPIO, DCG(I) seeking information with regard to the news item regarding plans of Reliance life sciences to launch few biosimilar drugs in India including whether Reliance life sciences has applied for any licenses to market and manufacture any biological drug in India. In this connection, he sought information against seven points which included clinical study and research data submitted by Reliance life sciences, for all the molecules for which license to market and manufacture has been applied for by Reliance life sciences.
2. Shri A.B.Ramteke, CPIO replied on 25.11.10 furnishing point wise information. He also denied part of the information u/s 8(1)(d) against both points points 1(b to c) and 2(a to c) . Not satisfied with the reply provided, the Applicant filed an appeal dt.8.12.10 with the Appellate Authority commenting on the reply provided. On not receiving any reply, he filed a second appeal dt.14.1.10 before CIC. Decision
3. The Commission on review of the documents placed on record and after hearing the Respondents finds no reason to interfere with the decision of the PIO and denies the information against points 1(b and c) and pt.2(a to c) u/s 8(1)(d) of the RTI Act as the same relates to a trade secret which will affect the competitive position of the third party and accordingly disposes of the appeal and closes the case at the Commission's end.
4. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Surinder Vohra H.No.D6/173A First floor, Sector6 Rohini New Delhi 110 085
2. The Public Information Officer Directorate General of Health Services O/o DCG(I), New Drugs Division FDA Bhawan, Kotla Road New Delhi
3. The Appellate Authority Directorate General of Health Services O/o DCG(I), New Drugs Division FDA Bhawan, Kotla Road New Delhi
4. Officer in charge, NIC