Central Information Commission
Mrs A Betab vs Gnctd on 13 June, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/C/2016/000054
S.A.Betab v. CPIO, Jag Pravesh Chandra Hospital
Important Dates and time taken:
RTI Application: 582015 FAA Order: 2nd Appeal: 1312016
Disposed of Hearing: 13062016 Decided on: 13062016
Complainant: Absent
Public Authority: Prithvi Singh Sajwan
FACTS:
1. Complainant had sought to know the date from which the doctor was not available at Ultrasonography equipment, because of repairs, details of the doctors appointed till now, how many ultra sound tests were done in one year etc. PIO replied on 01.09.2015 providing para wise reply. Complainant approached the Commission. DECISION:
2. The CPIO from the hospital claimed that the information was furnished to the complainant. Commission takes a serious note of delay in furnishing the response beyond 30 days. Because of this the complainant had filed RTI request on the same subject which was answered within 30 days. Commission closes the complaint with a warning to the CPIO that penal proceedings will be initiated if the provisions of the RTI are not complied with.
Page 1 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:
1. The PIO under the RTI Act, , RTI Cell, Jag Pravesh Chandra Hospital New Delhi
2. S.A.Betab, HO700/16, Street No.21B, Vijay Park Delhi110053 Page 2