Central Information Commission
Mrmanish Singla vs Ministry Of Health & Family Welfare on 1 December, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No.CIC/YA/A/2015/000439
Date of Hearing : 01.12.2015
Date of Decision : 01.12.2015
Complainant/Appellant : Shri Manish Singla
Bhiwani
Respondent : Shri Jayant Kumar, CPIO
Central Drugs Standard Control
Organization (CDSCO), Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from complaint/appeal:
RTI application filed on : 11.09.2014
PIO replied on : No reply
First Appeal filed on : 27.10.2014
First Appellate Authority (FAA) order on : No order passed
Complaint/ Second Appeal received on : 18.02.2015
Information sought:
The appellant sought information in relation to manufacturing of Ayurvedic medicines/drugs by use of raw products containing chemical ingredients or in synthetic chemical form and other related information.
Relevant facts emerging during hearing:
The appellant is not present whereas the respondent is present and heard. The appellant filed RTI application on 11.09.2014, seeking the above information. CPIO, Directorate General of Health Services forwarded the RTI application to the Advisor, Dept. of AYUSH vide letter dated 15.10.2014. On not receiving any information from the CPIO within the prescribed time period, appellant filed first appeal. CPIO, M/o AYUSH forwarded the RTI application to CPIO, CDSCO, Delhi vide letter dated 15.10.2014. The FAA did not dispose of the first appeal.
The respondent stated that the appellant desire the information related to the manufacture of Ayurvedic medicines / drugs by use of raw products containing chemical ingredients or in synthetic chemical form etc. reply of which has already been furnished to the appellant on 15.12.2014. He stated that in the reply, copies of the legal definitions of Ayurvedic drugs along with licensing requirements and notified list of excipients, preservatives etc as permitted in the manufacturing of Ayurvedic Drugs and specified in the Drugs and Cosmetics Rules have been provided to the appellant as well as a copy of the RTI application has also been sent to the CPIO in the office of Drugs Controller for providing information about such raw products containing chemical ingredients or synthetic chemicals. The respondent further stated that they have not received first appeal of the appellant. The appellant is not present to argue his case.
Decision:-
After hearing both the parties and on perusal of record, the Commission concludes that information sought for has been provided to the appellant and no further action is required in the matter.
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 First Appellate Authority under RTI Office of the DCG-I, Drugs Controller General-(India), Directorate General of Health Services, Directorate General of Health Services, Central Drugs Standard Control Organisation, Office of the DCG-I (New Drugs Division), FDA Bhawan, Opp. Mata Sundri College, FDA Bhawan, Opp. Mata Sundri College, Kotla Road, New Delhi-110002. Kotla Road, New Delhi-110002.
Central Public Information Officer under RTI Shri Manish Singla Nodal Officer - RTI Cell, Advocate, Ministry of Ayurveda, Yoga & Naturopathy, House No. - 117, Unani, Siddha and Homoeopathy (AYUSH), Old Housing Board, Department of AYUSH, IRCS Building, Bhiwani-127021 (Haryana).
Red Cross Society, New Delhi-110001.