Central Information Commission
Mr.Fahimuddin vs Government Of Nct Of Delhi on 4 May, 2011
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000526/12259
Appeal No. CIC/SG/A/2011/000526
Appellant : Mr. Fahimuddin
House No. 151, Subzi Mandi Satha,
Near Bara Dari,
Bulandshahar(UP) - 203001
Respondent : Mr. R. P. Sharma
PIO & DMS (Administration) Government of NCT of Delhi O/o Medical Superintendent, Deen Dayal Upadhyay Hospital, Hari Nagar, New Delhi - 110064 RTI application filed on : 23/08/2010 PIO replied : 1/10/2010 First Appeal filed on : 16/10/2010 FAA's order : 01/02/2011 Hearing Notice Issued on : 04/04/2011 Date of Hearing : 04/05/2011 Information Sought:-
The appellant wants the information about the doctor concerned who conducted caesarian operation & sterilization of his daughter Smt. Sanjeeda for birth control on 27/10/2000 and send the legible photo copies of documents related to caesarian operation and sterilization conducted by the doctors concerned 27/10/2000 & 13/04/2010 respectively.
Reply from the PIO:
Photocopies sent.
Grounds for First Appeal:
Unsatisfactory information provided by PIO.
FAA's Order:-
This order shall disposed off an appeal dated 11.10.2010 filed by Shri Fahimuddin under Section 19 of Right to Information Act, 2005 against the order dated 01.10.2010 in ID No.1070 dated 03.09.2010 of PIO, DDU Hospital.
The appeal was fixed for personal hearing on 26.10.2010 an adjourned for 15.12.2010, 07.01.2011 and again for 27.01.2011. On 15.12.2010 the appellant appeared but as the Appellate Authority is on leave, the case was adjourned for 07.01.2011. On 07.01.2011, appellant not present instead sent a letter asking for reimbursement of TA/DA. On 15.01.2011, a letter was sent to, appellant for submitting documentary evidence, if any by 27.01.2011.
On 27.01.2011, the case was taken up. I have perused the order passed by PIO. documentary evidence sent by the appellant and other documents on record. The main contention of the appellant is to know the name of the doctor who sterlised for birth control of her daughter on 27.10.2000. In the reply, the PIO informed the appellant, as received from incharge PP Unit of DDU Hospital that case sheet and complete document not available, in the record so name could not found out. In view of the above and on perusal of the document, the PIO is directed to sent a second letter to incharge PP Unit of DDU Hospital immediately asking to furnish the name of the doctor and submit the reply to the appellant within 7 days after the receipt of the same from PP Unit, DDU Hospital. Regarding TA/DA claim of the appellant, as informed earlier the same is not permissible. Shri Fahimuddin may file an appeal, if he chooses so, against above orders, to the Second Appellant Authority within 30 days of the issue of this order.
Grounds for Second Appeal:
Names of doctors not given and relevant photocopies not provided.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Absent;
Respondent: Mr. R. P. Sharma, PIO & DMS (Administration);
The PIO had provided certain information but had not provided the name of the doctor who performed the operation. The operation for which the appellant wanted information had been performed in the year 2000. After diligent search of the record the respondent has been able to obtain the information from HOD(Gynecology) of the names of the doctors who performed the operation and this infroamtion is being sent to the Appellant. The PIO has also provided a photocopy of the admission and discharge register of the hospital which shows that names of the doctors who attended the patient.
Decision:
The appeal is allowed.
The information is being sent to the appellant.
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 04 May 2011 (In any correspondence on this decision, mention the complete decision number.) (HA)