Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.R K Raman vs Ministry Of Health And Family Welfare on 28 February, 2013

                       Central Information Commission
        Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066

                         File No:CIC/LS/A/2012/001098
                         File No:CIC/LS/A/2012/001099
                         File No:CIC/LS/A/2013/000009

      Appellant              :       Shri R.K. Raman
      Public Authority       :       AIIMS, New Delhi
      Date of hearing        :       28.02.2013
      Date of Decision       :       28.02.2013

FACTS

The above appeals are heard today dated 28.02.2013. Appellant present. The public authority is represented by Shri K.K. Vaid, Sr Adm Officer, ShriS.L.Gopal Dutt and Shri G.R. Pillai, both AAOs. The case wise position is as follows :

File No.CIC/LS/A/2012/001098

2. Vide RTI application dated 04.02.2012, the appellant had sought to know the number of cochlear implant surgeries done at the Institute and the matters related thereto. However, response of the CPIO is not available in the Commission's File.

File No:CIC/LS/A/2012/001099

3. Vide RTI application dated 10.02.2012, the appellant had sought to know the number of total surgeries done on cancer patients and the matters related therewith. However, CPIO's response is not available in the Commission's file.

File No:CIC/LS/A/2013/00009

4. In the RTI application dated 17.02.2012, the appellant had requested for a certified copy of the order vide which he (appellant) was appointed in the Department of ENT etc. The CPIO's response, again, is not available in the Commission's file.

5. In view of the above, copies of the RTI applications are handed over to Shri Vaid dasti with the direction to check whether any replies in regard to these RTI applications were sent to the appellant. If not, then he may ensure that replies are sent either by him or by the concerned CPIO/ACPIO in next 03 weeks time.

( M.L. Sharma ) Information Commissioner Authenticated.  Additional copies of the order shall be  supplied on application and payment of fees, as per RTI Act,  to the CPIO of the Commission.



(K.L.Das)
Dy Registrar                                    Address of 
the Parties :­

 (l)The  Sr AO and CPIO, 
(2) Shri R.K. Raman,
All India Institute of Medical Sciences,           C/o Laxmi 
Narain, Central Office,

Ansari Nagar, New Delhi   110029.                   11, Ashok  Road,    New Delhi 110001.