Central Information Commission
Mrk Veerabhadrappa vs Medical Council Of India on 23 September, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No.CIC/YA/A/2014/003358
Date of Hearing : 23.09.2015
Date of Decision : 23.09.2015
Complainant/Appellant : Shri K.Veerabhadrappa
Haveri, Karnataka
Respondent : Shri Shikhar Ranjan, CPIO
Medical Council of India
Delhi
Information Commissioner : Shri Yashovardhan Azad
RTI application filed on : 28.02.2014
PIO replied on : No reply
First Appeal filed on : 31.07.2014
First Appellate Authority (FAA) order on : No order
Complaint/ Second Appeal received on : 10.12.2014
Information sought:
The appellant sought details of complaints received in connection with professional misconduct of Doctors and Hospitals of Karnataka.
Relevant facts emerging during hearing:
The appellant is not present while the respondent is present and heard. The appellant filed an RTI application on 28.02.2014, seeking the above information. On not receiving any response from the CPIO within the prescribed time, appellant first appeal. The FAA did not dispose of the first appeal.
The respondent stated that reply was sent to the appellant on 06.03.2014, well within the stipulated time period but it came back from the post office with the remarks that the address was not complete. He stated that reply was sent on the same address as given by the appellant in his RTI application.
Decision:-
After hearing the respondent and on perusal of record, the Commission notes that the appellant had sought number and details of complaints received by the MCI against the misconduct of doctors but in the reply of the CPIO, the number of complaints received has not been given. The Commission directs the respondent to give a revised reply to the appellant, within 2 weeks of receipt of this order, under intimation to the Commission.
The Commission was told by the respondent that the MCI does not do any analysis of the complaints received by the MCI against the misconduct of doctors during the year. The Commission observes that such an analysis of the complaints will certainly help MCI and will give them an idea as to which area they need to focus on, which will ultimately help them in taking remedial measures or to advise the State Medical Councils or the State Governments in those directions accordingly. It will also help them in answering the RTI queries more efficiently.
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 Administrative Officer & CPIO, Board of Governors in Super-Session of 'Medical Council of India', Pocket-14, Sector-8, Dwarka Phase-I, New Delhi-110077.
Shri K. Veerabhadrappa S/o. Shri Deveerappa, C/o. I. G. Sangoor, Vidya Nagar, West Part Haveri, Haveri-581148 (Karnataka).