Central Information Commission
Neeraj Kumar vs All India Institute Of Medical Sciences on 17 September, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/AIIMS/A/2023/649306
Shri NEERAJ KUMAR ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
All India Institute of Medical Sciences
Date of Hearing : 12.09.2024
Date of Decision : 12.09.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 12.08.2023
PIO replied on : 25.08.2023
First Appeal filed on : 04.09.2023
First Appellate Order on : - -
2 Appeal/complaint received on
nd : 20.10.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 12.08.2023 seeking information on following points:-
1) "Kindly provide me information regarding possibilities of loss of pregnancy/ miscarriage/ abortion naturally in First Trimester of pregnancy conceived by woman as per the medical science observations and records.
2) Kindly provide me information regarding factors causing pregnancy loss/abortion/miscarriage of pregnancy naturally in the first trimester of pregnancy as per the medical science observations and records."
The CPIO, All India Institute of Medical Sciences vide letter dated 25.08.2023 replied as under:-
Query 1. "This cannot be find out that who has done the cutting in the OPD card.
Query 2. PH-personal history, FH-Family history, NS-Not significant Query 3. Certify copy of prescription slip with the doctor signature is with you only."
Page 1 Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.09.2023. The FAA stated as under :
Kindly find reply of your query:
Q.1: Kindly provide me information regarding possibilities of loss of pregnancy/ miscarriage/ abortion naturally in First Trimester of pregnancy conceived by woman as per the medical science observations and records.
Reply: Overall, 10% to 20% of clinically recognized pregnancies will end in early pregnancy loss. (American College of Obstetricians and Gynecologists' Committee on Practice Bulletins-Gynecology. ACOG Practice Bulletin No. 200: Early Pregnancy Loss. Obstet Gynecol. 2018) Q.2: Kindly provide me information regarding factors causing pregnancy loss/abortion/miscarriage of pregnancy naturally in the first trimester of pregnancy as per the medical science observations and records.
Reply: In more than 60% of pregnancy losses between 6 to 10 weeks of gestation, the etiology is believed to be fetal chromosomal abnormalities, including trisomies, monosomy, and polyploidy. Additionally, inflammatory, uterine anatomical abnormality and immunologic dysregulation is thought to play a role in some cases. likely due to the effect on trophoblastic invasion. {Neill S. Management of Early Pregnancy Loss. JAMA. 2023 Apr 25:329(16):1399-1400} Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 04.09.2024 has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Dr. Garima Kachhama, Professor/CPIO and Dr. Neha Varu, APIO/Associate Professor- participated in the hearing.
The Respondent stated that the relevant information from their official record. They stated that inadvertently the reply of some other RTI Application was furnished to the Appellant. However, in response to First Appeal of the Appellant complete information has been duly provided to the Appellant.
Decision:
At the outset, Commission directs the concerned PIO to furnish a copy of their latest written submission along with annexures if any, to the RTI Applicant, free of cost via speed-post and via e-mail, within 07 days from the date of receipt of this order and accordingly, compliance report be sent to the Commission.
Page 2 Upon perusal of records and submissions made during hearing, it is noted that the Appellant's queries have been appropriately answered by First Appellate Authority. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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