Central Information Commission
Mr.J B Sharma vs Indian Council Of Medical Reserch on 21 December, 2010
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2010/001581
Date (s) of Hearing: December 21, 2010
Date of Decision : December 21, 2010
The Applicant was present during the hearing
Parties:
Applicant
1. Mr. J.B. Sharma
Maya Bhawan
H961, Palam Extension
Sector7, Dwarka
New Delhi 110077
Respondent(s)
1. Indian Council of Medical Research
V. Ramalingaswami Bhawan
Ansari Nagar
New Delhi
Represented by: Shri H.L. Arora (Sr. AO & CPIO)
Shri J. Pal (ADG & Appellate Authority)
Ms. Indu Lakhanpal (SO & Nodal Officer)
Mr. R.S. Pillai (Asstt.)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
The Commission directs the PIO to provide an affidavit to the Commission with a copy to the Appellant against
point 3(ii) affirming the fact that besides the letter dated 29.10.01 regarding extension of tenure of services of
DG, ICMR, there is no other letter available with the ICMR which refers to continuation of Dr. N.K. Ganguly as
DG, ICMR on Foreign Service Terms. Against point 3(iii) the PIO is directed to provide the Appellant a copy of
the proposal as sought in his RTI application. As for points 3(iv) & 3(v) the PIO to transfer the same to the
CPIO, Ministry of Health with the directions to provide the information directly to the Appellant.
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2010/001581
Background
1. The RTI application dated 7.7.10 was filed by the Applicant with the CPIO, ICMR, New Delhi seeking information against 5 points including copy of letter sent by ICMR to PGIMER to extend lien in respect of Dr.N.K. Ganguly, copy of proposal placed before the Government Body, ICMR, copy of approval given by the GB, ICMR to the proposal etc. The PIO replied on 27.7.10 provided point wise information. Not satisfied with the reply the Applicant filed his first appeal on 3.8.10 seeking the correct information. On not receiving any reply from the Appellate Authority, he filed his second appeal with the Commission on 8.9.10 seeking the information once again. Decision
2. During the hearing the Appellant stated that he has not received any information against points 3(ii),
(iii), (iv) & (v). The Commission after hearing both sides directs the PIO to provide an affidavit to the Commission with a copy to the Appellant against point 3(ii) affirming the fact that besides the letter dated 29.10.01 regarding extension of tenure of services of DG, ICMR, there is no other letter available with the ICMR which refers to continuation of Dr. N.K. Ganguly as DG, ICMR on Foreign Service Terms. Against point 3(iii) the PIO is directed to provide the Appellant a copy of the proposal as sought in his RTI application. As for points 3(iv) & 3(v) the PIO is directed to transfer the same to the CPIO, Ministry of Health with the directions to provide the information directly to the Appellant. All information to be provided by 5 February, 2011.
3. The appeal is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Mr. J.B. Sharma Maya Bhawan H961, Palam Extension Sector7, Dwarka New Delhi 110077
2. The Public Information Officer Indian Council of Medical Research V. Ramalingaswami Bhawan Ansari Nagar New Delhi
3. The Appellate Authority Indian Council of Medical Research V. Ramalingaswami Bhawan Ansari Nagar New Delhi
4. Officer Incharge, NIC