Central Information Commission
Yogesh Mahajan vs Ministry Of Health & Family Welfare on 27 March, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MH&FW/A/2025/603177
Yogesh Mahajan .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
Ministry of Health & Family
Welfare Nirman Bhawan, New
Delhi-110011 .... ितवादीगण /Respondent
Date of Hearing : 25.03.2026
Date of Decision : 27.03.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 15.11.2024
CPIO replied on : 03.12.2024
First appeal filed on : 04.12.2024
First Appellate Authority's order : 18.12.2024
2nd Appeal dated : 17.01.2025
Information sought:
1. The Appellant filed an RTI application dated 15.11.2024(online) seeking the following information:
"Kindly provide the information regarding the status of my complaint, which was forwarded by the National Human Rights Commission (NHRC) to the Ministry of Health and Family Welfare for appropriate action. The NHRC had directed the Ministry to take necessary action and respond within 8 weeks.CIC/MH&FW/A/2025/603177 Page 1 of 3
Details of the Complaint:
Complaint Reference Number: 858/90/0/2024 Date of Complaint Forwarded by NHRC: 02/07/2024 Subject of the Complaint: Complaint Against Unethical Use of Patient Information by Healthcare Practitioners on YouTube Under the RTI Act, 2005, I request the following information: 1 The current status of my complaint and the action taken by the Ministry in response to the NHRC direction. The reasons for any delay in action, if applicable.
2 Copies of all correspondence and communications made between the Ministry and any other department or entity concerning this complaint. 3 The name and designation of the officer responsible for handling this matter. 4 Expected timeline for the completion of action, if pending."
2. The CPIO furnished a reply to the Appellant on 03.12.2024 stating as under:
"Reply :- The information sought is NIL with CPIO, MEP Section, Ministry of Health & Family Welfare."
3. Being dissatisfied, the Appellant filed a First Appeal dated 04.12.2024. The FAA vide its order dated 18.12.2024, held as under:
"On perusal of records produced before the Appellate Authority, it is found that RTI application was also transferred to various nodal officers in addition of CPIO, MEP. As no information is available with Medical Education Policy (MEP) section, CPIO, MEP accordingly, replied with NIL comments.
Since, the action of the CPIO, MEP appears as a bonafide and there was no action noticed by the undersigned which indicates that the CPIO provided incomplete, misleading and false information. Accordingly, first appeal dated 04.12.2024 stands disposed off."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.CIC/MH&FW/A/2025/603177 Page 2 of 3
Respondent: Shri Ranjan Doley, CPIO-cum-Under Secretary, attended the hearing in person.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that a suitable reply based on available records has been given to the Appellant vide letter dated 03.12.2024 and 18.12.2024.
Decision:
7. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable reply based on available records has been given by the Respondent vide letter dated 03.12.2024 and 18.12.2024.. The Appellant has not participated in the hearing to contest the submission of the Respondent. Hence, no further action lies in the instant case.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasistha) Dy. Registrar 011- 26107042 CIC/MH&FW/A/2025/603177 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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