Central Information Commission
Mr.Nitesh Kumar Tripathi vs Ministry Of Railways on 22 February, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000073
Date of Hearing : February 22, 2012
Date of Decision : February 22, 2012
Parties:
Applicant
Shri. Nitesh Kumar Tripathi
Room No.101, Boys Hostel RIMS
Saifai
Etawah 206 301
Uttar Pradesh
The Applicant was present at NIC Studio, Etawah
Respondents
Ministry of Railways
O/o APIOI, Health
Railway Board
Rail Bhavan
New Delhi
Represented by : Dr.M.Jain, Dir (IH)
Mrs.H.K.Sanhotra, DD
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000073
ORDER
Background
1. The Applicant filed an RTI Application dt.4.7.11 with the PIO, Railway Board seeking information.
Mrs.H.K.Sanhotra, APIOI replied on 26.7.11. The information sought and the reply furnished are given below:
S.No. Information Sought Ministry's Response
1. Please provide me No. and location of hospitals The information as available in Health under control of your organization all over India Directorate is enclosed.
and No. of doctors working under them and how The information pertains to Zonal Railways many has been appointed under P.H.quota hence a letter to CPIOs/All Indian Railways for since 1995 till date (also provide me details for furnishing the same has been sent Junior Residents also) and existing vacancy details for them (PH category)
2. Please provide me location of your hospitals or No such information is maintained by Health medical institutions where seats for DNB and Directorate. The information pertains to Zonal Rotary internship is available, not of seats in Railways hence a letter to CPIOs/All Indian these hospitals, how many are vacant at present Railways for furnishing the same has been sent. and stipend given to them respectively at present all over India and reservation as per As regards payment of stipend to DNB trainees GOI seats (Jr. Residents) is concerned instructions on this issue have been issued vide Board's letters dt.6.5.09 and 26.2.07 (copies enclosed).
The Applicant filed an appeal dt.2.8.11 with the Appellate Authority stating that against point (1) details of doctors and PH quota appointment since 1995 and backlog details have not been provided to him and that against point (2) details pertaining to No. of DNB seats and no. of rotary internship seats and the hospitals concerned have not been provided. On apparently not receiving any reply from the FAA, the Applicant filed a his second appeal dt.12.9.11 before CIC. Decision
2. During the hearing, the Respondents submitted that the first appeal was disposed off by the Appellate Authority vide order dt.1.9.11. According to the Respondents, the information sought pertains to Zonal Railways and the application has already been transferred to the PIOs of Zonal Railways requesting them to furnish replies directly to the Appellant.
3. It was however noted from the Appellant's submission that he has not received any information from any Zonal office although the RTI application was transferred to them. The Respondent PIO is therefore directed to transfer the RTI application once again u/s6(3) of the RTI Act to the different PIOs in Zonal offices along with a copy of this Order directing the PIOs to provide the information directly to the Appellant by 10.4.12.
4. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri. Nitesh Kumar Tripathi Room No.101, Boys Hostel RIMS Saifai Etawah 206 301 Uttar Pradesh
2. The Public Information Officer Ministry of Railways O/o APIOI, Health Railway Board Rail Bhavan New Delhi
3. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Appellant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Appellant/Complainant may indicate, what information has not been provided.