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Central Information Commission

Dr.Urmila Duhan vs Ministry Of Health And Family Welfare on 6 August, 2010

                               Central Information Commission

                                                                                                       CIC/AD/C/2010/000697
                                                                                                      Dated August, 06, 2010


     Name of the Appellant                                     :     Dr. Urmila Duhan


     Name of the Public Authority                              :     ICMR, New Delhi


     Background

1. The Applicant filed his RTI application dated 19.03.2010, with ICMR, New Delhi seeking a copy of the  'Norms and Commitments' of the department, along with a   copy of the rule that states that if a  person does not work according to the Norms & Commitments of the Department he/she cannot  contribute   anything   meaningful.   He  also  requested  for   a   copy  of  the  rule  that  states  that  if   the  immediate   supervisors   are   unhappy   with   an   employee,   then   it   is   legal   ground   for   employee's  dismissal from service. The PIO, ICMR replied on 07.04.2010 returning the IPO No. 87 E 585750 for  Rs. 10/­ while informing the Applicant that it has to be made in favour of Director General, ICMR.  Being aggrieved with this reply, the Applicant filed a complaint before the Commission on 13.04.2010  stating that as per the rules of the Act, the IPO should be made payable to the Accounts Officer of the  Institution. Accordingly, his IPO has been addressed to the Accounts Officer of ICMR.                    Decision

2. The Commission on perusal of the submissions on record holds that the Applicant had paid her RTI  fees as per the RTI (Regulation of Fee And Cost) Rules, 2005.  Hence, returning the IPO made in favour of the  Accounts Officer is not justified. The Commission directs the PIO to provide the information as sought by the  Complainant by 06.09.2010, free of cost. If the Complainant is not satisfied with the information received by  her, she is free to approach the Commission under Section 19 (3) of the RTI Act, 2005. 

3. The case is accordingly disposed of.

    

 (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G. Subramanian) Deputy Registrar Cc:
1. Dr. Urmila Duhan, House No­ 322, Sector 23, Gurgaon, Haryana­ 122017
2. The Public Information Officer,                                 ICMR, V. Ramalingaswami Bhavan, Ansari Nagar, New Delhi­ 110029
3. Officer in charge, NIC