Central Information Commission
Mr. Khageswar Padhan vs Ministry Of Health And Family Welfare on 1 March, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000027/17524
Appeal No. CIC/SG/A/2012/000027
Relevant Facts emerging from the Appeal:
Appellant : Mr. Khageswar Padhan
H -82, SECTOR - 2, ROURKELJA
ORISSA, PIN - 769 006
Respondent : Dr. P. K. Atul
Public Information Officer & Scientist "D"
Ministry of Health & FW
NATIONAL INSTITUTE OF MALARIA RESEARCH
Sector-8, Dwarka,
New Delhi-110 077
RTI application filed on : 21/06/2011
PIO replied : 07/06/2011
First Appeal : 27/07/2011
First Appellate Authority order : Not mentioned
Second Appeal received on : 30/12/2011
Information Sought:
1. Please specify the names of the Field Units under National Institute of Malaria Research in which ISD facility has been provided in the official telephone.
2. Please provide certified copy/copies of approval of the competent authority for ISD facility in the official telephone in respect of the Field Units as stated in point-i.
3. Please specify the expenditure incurred for payment of telephone bills in respect of telephones having ISD facility from April 2004 to March 2011. The information is to be provided BILL WISE.
Reply of the CPIO:
No ISD facility has been provided in the official telephone of any of the Field Units under NIMR. Grounds for the First Appeal:
Information provided incomplete and misleading.
Order of the FAA:
FAA upheld the decision of the CPIO.
Grounds for the Second Appeal:
Not satisfied with the decision of the FAA and the information was not provided in English.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Dr. P. K. Atul, Public Information Officer & Scientist "D"; Dr. R. C. Dhiman, FAA;
The Respondent states that whereas no ISD facility has been installed in any of the field unit of NIMR it has been installed/availed by a concerned OICs from the Extra Neural Project. The Respondent has sent the copies of the expenditure incurred at Raurkela and Raipur to the Appellant.
Decision:
The Appeal is disposed.
Information available on the records appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 01 March 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2