Central Information Commission
Dr.Sandeep Mehta vs Ministry Of Railways on 8 June, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2010/001255
Date of Hearing : June 8, 2011
Date of Decision : June 8, 2011
Parties:
Applicant
Dr.Sandeep Mehta
DMO/RCF/KXH
R/o 83B, Type IV
RCF/Kapurthala
Kapurthala, (Punjab)
Applicant was not present.
Respondent(s)
Northern Railway
O/o the Chief Medical supdt
Jagadhri Workshop
Haryana.
Represented by : Shri Rajiv Bajaj
Shri Shyam Sunder
Shri Udesh Kumar
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2010/001255
order
Background
1. The RTI Application dated 9.6.2010 was filed by the Applicant with the PIO, RCF, Kapurthala seeking the following information.
a) the details of local purchase of medicines made at Jagadhari Extra Divisional Hospital/Northern Railway for then CWM, Mr.A K Jain starting from May 2007 to Dec 2009 with particular reference to psychiatric medicines.
b the details of treatment and payments received on treatment of Mr. A K Jain's father (non - railway patient) at Jagadhari Extra - Divisional Hospital, Northern Railway for above period.
c) Details regarding any policy/rule of subjecting gazetted officers whose family history is suggestive of psychiatric disorders to periodical medical examination to check their fitness for the post they are holding (particularly high level posts like CWM where a stable mental balance is required to take sensitive decisions.
The RTI application was transferred to Northern Railway HQ Office and from there to Northern Railway Jagadhri Workshop, Haryana. The PIO, Jagadhri workshop replied on 6.7.2010 providing point wise information. Not satisfied with the reply the Applicant filed his first appeal on 23.7.2010 stating that against point (a) No record of local purchase of medicines for the dependents of Mr. A K Jain has been provided. With regard to point (b) he stated that from reliable sources he has come to know that detailed correspondence between CMS/JUDW, CWM/JUDW, CMD/NDLS and CME/NDLS does exist and that even then the information has not been provided to him. On not receiving any reply from the Appellate Authority he filed his second appeal before the Commission seeking the information once again.
Decision
2. During the hearing the Respondent submitted that information against point (a) has already been provided. As for information against point (b) it is clear to the Commission from the PIO's reply that there is nothing on record with regard to treatment or payment received with respect to the medical treatment of Shri A K Jain's father. Hence the Commission is not in a position to authorize disclosure of any information. With regard to point (c) it was noted that copy of the relevant rule has already been furnished and that the Appellate Authority in his letter dated 10.9.2010 has further elaborated on the reply. .
3. It is therefore decided that the PIO is under no obligation to provide any further information. The case is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc
1. Dr.Sandeep Mehta DMO/RCF/KXH R/o 83B, Type IV RCF/Kapurthala Kapurthala, (Punjab)
2. The Public Information Officer Northern Railway O/o the Chief Medical supdt Jagadhri Workshop Haryana.
3. The Appellate Authority Northern Railway Baroda House New Delhi.
3. Officer Incharge, NIC