Central Information Commission
Navneet Kumar Singh vs Aiims, Patna on 13 July, 2022
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/AIMSP/A/2021/662923
Navneet Kumar Singh .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
Administrative Officer & CPIO,
All India Institute of Medical Sciences-Patna,
Phulwari Sharif, Patna-801507.
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 28.10.2021
CPIO replied on : 18.12.2021
First appeal filed on : 30.11.2021
First Appellate Authority order : Not on record
Second Appeal received at CIC : 28.12.2021
Date of Hearing : 13.07.2022
Date of Decision : 13.07.2022
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
Etc. • Dissatisfied with no response received from PIO, Appellant filed First Appeal, vide letter dated 30.11.2021.Page 2 of 4
• PIO furnished reply, vide letter dated 18.12.2021, as under:
• Written submissions have been received from First Appellate Authority, AIIMS (Patna), vide letter dated 05.07.2022, as under:
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.Page 3 of 4
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Not present.
Respondent: Dr. Vindey Kumar, PIO, present via video-conference.
PIO submitted that relevant information has already been furnished to the Appellant, vide letter 18.12.2021. Written submissions have been received from First Appellate Authority, AIIMS (Patna), vide letter dated 05.07.2022, for perusal. He further submitted that he would abide by the orders of Commission, if any.
Decision:
Commission, after perusal of case records and submission made during hearing, observes that relevant and appropriate information, as available in their records, has already been furnished to the Appellant by the concerned PIO. Therefore, no further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4