Central Information Commission
Mr.Narinder Malik vs Ministry Of Health And Family Welfare on 31 January, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2010/001278
Date of Hearing : January 31, 2011
Date of Decision : January 31 , 2011
Parties:
Applicant
Shri Er Narinder Malik
Assistant Engineer (Civil)
57, Type IV, PGI Campus
Secstor - 12
Chandigarh.
Applicant was present.
Respondent(s)
PG Institute of Medical Education & Research
Sector - 12
Chandigarh.
Represented by : Shri Sanjay Trikha, AAO/ACPIO
Shri Dinesh Sharma AA) (Engg)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
As given in the decision
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2010/001278
ORDER
Background
1. The RTI Application dated 26.7.2010 was filed by the Applicant with the PIO, PGIMER Chandigarh seeking information against six points including the report of enquiry carried out by the Vigilance Cell of PGI for the work of construction of boundary wall for nursery near swimming pool which had collapsed in 2004. The PIO replied on 24.8.2010 enclosing a copy of the Enquiry Report and also informing the Applicant that information against point 4, 5 & 6 does not pertain to the Vigilance Cell and may be obtained from the SHE Office. The Applicant filed first appeal on 3.9.2010 with a copy to the Commission which was registered as a complaint in the Commission on 16.9.2010. Decision
2. During the hearing the Respondent CPIO, PGIMER stated that he had on receipt of the RTI application forwarded the same to the SHE Section and to the Vigilance Cell on 30.7.2010. The Vigilance Cell replied on 17.8.2010 to the CPIO which was forwarded by the CPIO to the Complainant on 24.8.2010 along with a copy of the enquiry report. As for information from the SHE Office, the Respondent submitted that on non receipt of the information three reminders were sent to the SHE Cell and finally information was received on 7.7.2010 which was forwarded to the Complainant within a week of its receipt.
3. Based on the discussions during the hearing it was noted that complete information has been forwarded to the Complainant and that the Complainant's complaint pertaining to the delay in receipt of information from SHE Cell remains to be addressed.
4. The Commission accordingly directs the PIO, Shri Ashok Sharma, SHE Office, PGIMER, Chandigarh to show cause as to why a penalty of Rs 250/ per day should not be imposed upon him for not providing the information within the stipulated time period. The explanation to reach the Commission by 10.3.2011.
5. The complaint is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Er Narinder Malik Assistant Engineer (Civil) 57, Type IV, PGI Campus Secstor - 12 Chandigarh.
2. The Public Information Officer P G Institute of Medical Education & Research Sector 12 Chandigarh
3. Officer Incharge, NIC