Central Information Commission
Mr.Nitesh Kr Tripathi vs Ministry Of Health And Family Welfare on 10 January, 2012
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Decision No. CIC/SG/A/2011/002962+002967/16740
Appeal No. CIC/SG/A/2011/002962+002967
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitish Kumar Tripathi,
R.No. - 101, Boys Hostel,
RIMS & R,
Saifai, Etawah,
Uttar Pradesh - 206 301
Respondent : Mr. Anil Kumar
CPIO & Under Secretary Department of Health & Family Welfare Nirman Bhavan, New Delhi - 110 011 RTI application filed on : 02/07/2011 PIO replied : 13/09/2011 First appeal filed on : 03/08/2011 First Appellate Authority order : Not mentioned.
Second Appeal received on : 21/10/2011 Information Sought 1- Please provide me no. of candidates allotted to various department through C.M.S E 2009 and
2010 and PoH Category candidates name and department or ministry allotted. 2- Please provide no. of U.G. & P.G. degree holder doctors working in M/o Health and F.W and out of them how many has been appointed under PoH category since 1995 till date. 3- What is the situation of backlog in class A,B,C,D for various required category in your ministry. 4- Please provide me name and address of health investigators working under control of MCO and NDMC in Delhi.
5- Please provide me highest and lowest cut off marks obtained by Gen/SC/ST/PH/OBC in AIPGMEE 2010 and 2011 and detailed list of marks obtained by each candidates in PH category their category, rank, overall rank and PoH rank and Branch & college allotted upto 3 rd round of counseling for year 2010 & 2011.
6- Please provide me name and address of hospitals/health institution working under M/o Health and Family Welfare control all over India and also provide me details of no. of internship seats in these hospitals.
7- Please provide me total no. of PG seats (degree/diploma) available through AIPGMEE which must be college wise and specific branch wise.
Reply of the Public Information Officer (PIO) The information under the National Program for Health Care of Elderly (NPHCE) may be treated as NIL.
Grounds for the First Appeal:
Incomplete and unsatisfactory information provided by the PIO. Page 1 of 2 Order of the First Appellate Authority (FAA):
Not mentioned.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Nitish Kumar Tripathi on video conference from NIC-Etawah Studio; Respondent: Mr. Anil Kumar, CPIO & Under Secretary; Mr. D. K. Sen Gupta, CPIO/US; Mr. S. K. Gupta, CPIO/US and Mr. Sube Singh, Dy. Secretary alongwith other CPIOs; The PIO shows that the complete information has been sent to the Appellant on 01/09/2011 by speed post. The appellant is not sure about this. The Commission is attaching the information with this order and sending it to the Appellant.
The Appellant's queries have been distributed to different PIOs who have independently sent the information to the Appellant. The Commission is taking the information sent by all different PIOs to the Appellant earlier and attaching with this decision and sending it to him.
Decision:
The Appeal is disposed.
The information available appears to have been provided. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 10 January 2012 (In any correspondence on this decision, mention the complete decision number.)(AS) Encl: as mentioned above Page 2 of 2