Central Information Commission
Mrdevendra Kr Singh vs Gnctd on 3 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000425
Appellant : Sh. Devender Kumar Singh
Respondent : Department of Health and
Family Welfare, GNCTD, Delhi
Date of hearing : 25112014
Date of decision : 03122014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 19(3) of the RTI Act
Result : Appeal allowed/
Disposed of
The appellant is present. The Public Authority is represented by Mr. H.R.Sharma, Jt.
Secretary & CPIO, Department of Health and Family Welfare, GNCTD, Delhi.
FACTS:
2. Appellant through his RTI application dated 26102013 had sought for information on 3 Points viz a.) Whether Manual of Office Procedure is followed by the Health & Family welfare or not. If So, Detail of the same b.) Copy of the procedure regarding the level of officials for various formal communications issued by H&FW, procedure to deal with the policies of CIC/SA/A/2014/000425 Page 1 H&FW, such as its examination by its section concerning its officers..etc. PIO replied on 29 112013 giving Pointwise information to the appellant. Being unsatisfied with the information furnished, the appellant preferred First Appeal on 15122013. FAA by his Order dated 1501 2014 directed the PIO to provide complete information to the appellant with respect to Point A, C & D within 10 days and information pertaining to B(3) of the application has been made to the appellant by the PIO by providing the noting of the file. Being unsatisfied with the information furnished, the appellant has approached the Commission in Second Appeal seeking information on Point B2,C1 to 4 & D1 to 2 of his RTI applciation. DECISION
3. Both the parties made their submissions. Regarding the appellant's request for information with respect to point No.B2, the PIO submitted that generally the Policy is made by the Central Government, which the Delhi Government adopts for implementation. There is no specific section or division or any officer designated with this task in Delhi Government. The Commission has gone through the RTI application point by point and concludes that the appellant shall be furnished information for point C4, namely, copy of the representation dated 2632013 of another Doctor, , within 15 days from the date of receipt of this order. The appeal is disposed of.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar CIC/SA/A/2014/000425 Page 2 Address of the parties:
1. The CPIO under RTI, Government of NCT of Delhi Department of Health and Family Welfare, 9th Level, AWing, Delhi Secretariat, New Delhi110002
2. Shri Devender Kumar Singh H.No.677, Pusta2, Gali No.11, CBlock, Sonia Vihar New Delhi110094 CIC/SA/A/2014/000425 Page 3