Central Information Commission
Mrrajnikant vs Ministry Of Health & Family Welfare on 29 July, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No.CIC/YA/A/2014/000793
Date of Hearing : 29.07.2015
Date of Decision : 29.07.2015
Appellant : Dr. R.H. Contractor
Ahmedabad
Respondent : Shri D.K. Sahu, US (PNDT)/CPIO
Shri Shashank Sahu, SO (PNDT)
M/o Health & Family Welfare
Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from complaint/appeal:
RTI application filed on : 13.11.2013
PIO replied on : 27.12.2013
First Appeal filed on : 20.01.2014
First Appellate Authority (FAA) order on : 10.02.2014
Complaint/ Second Appeal received on : 11.04.2014
Information sought:
The appellant sought information on 30 points regarding implementation of PC & PNDT Act 1994.
Relevant facts emerging during hearing:
Both parties are present and heard. The appellant filed an RTI application on 13.11.2013, seeking the above information. CPIO vide letter dated 27.12.2013 provided point wise reply to the appellant. For point no. 1, 5 , 9 , 13, 14, 19, 21, 25 & 30, he informed the appellant that information sought is not maintained by them and advised the appellant to approach the PIOs of concerned State/UTs Government to get the information. The FAA vide order dated 08.04.2014 disposed of the appeal with observation that information sought and as available on record has been provided to the appellant. Not satisfied with the response of the public authority, appellant filed present appeal before the Commission.
The appellant stated information on point no. 1 was not provided earlier but now he has got the information. He further stated that information w.r.t. Central Appellate Authority has not been provided to him and requested for directions to provide the same. The respondent stated that under PC & PNDT Act, there is no provision of Central Appellate Authority but there is a Central Supervisory Board and the appellant is himself a member of the board. He further informed the Commission that appellant had sent various suggestions w.r.t. implementation of the PC & PNDT Act, which is under consideration.
Decision:
After hearing both the parties and on perusal of record, the Commission concludes that information sought and as available on record has been provided to the appellant. The Commission appreciates commendable work done by the appellant and also finds that his suggestions are under consideration of the Ministry.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI Under Secretary, Ministry of Health & Family Welfare, PNDT Section, Nirman Bhawan, New Delhi-110108.
Dr. Rajnikant H. Contractor, 9-B, Vijay Colony, Near Sardar Patel Colony, Naranpura Area, Ahmedabad-380013 (Gujarat).