Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Rajpalsingh Shokeen vs Ministry Of Health And Family Welfare on 3 September, 2010

                              Central Information Commission

                                                                                  CIC/AD/A/2010/000949
                                                                                      Dated: September 3, 2010


Name of the Applicant                                  :    Shri Rajpal Singh Shokeen


Name of the Public Authority                           :    M/o Health & Family Welfare, New Delhi


Background

1. The RTI application was filed by the Applicant on 20.7.09 with the PIO, M/o Health &Faml Welfare  seeking information against 12 points with regard to the Functioning of Rajkumari Amrit Kaur Field  Nursing & Teaching Centre, Chhawla, New Delhi, including the names of the Doctors,   names of  individuals who are monitoring the state of affairs, the aim of establishing this Teaching centre etc.  The PIO vide letter dated 24.8.09   provided the information to the Applicant. Not satisfied with the  PIO's reply   the Applicant filed   his first appeal on 2.9.09.   On   not receiving   any reply from the  Appellate Authority, the Applicant preferred an appeal before the Commission.

 2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for September  3, 2010.  

3. Ms Aparna Sharma, Ms Harinderjeet, Ms Raminder and Ms Bhargavi C N represented the Public  Authority. 

4. The Applicant was  not present during the hearing.            Decision

5.   The Respondent  submitted  that on 15.7.2010, on receipt of copy of the second appeal, further  clarification had been provided by the CPIO.   On perusal of the submissions on record and after  hearing the Respondent, the Commission holds that the information against point 11 does not fall  within the ambit of the RTI Act as the Appellant is not seeking information but only the opinion of the  PIO.  The Commission also holds that complete information has been provided against all the points  except against 7, 10  against which the PIO is directed to provide further clarification.  With regard to  point 12,   PIO   is directed to try to locate the survey report in the Ministry once again, and if not  available, inform the Appellant accordingly.

6.      The appeal is accordingly disposed of.

 (Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri Rajpal Singh Shokeen, Councilor, MCD A­72, Vill & PO - Chhawla, Main Bijwasan Road, New Delhi.
   
2. The  Public Information Officer, M/o Health & Family Welfare, Nirman Bhawan, New Delhi.
3. Officer Incharge, NIC