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Central Information Commission

Mr.Chetan Verma vs Ministry Of Health And Family Welfare on 23 March, 2012

                           CENTRAL INFORMATION COMMISSION
                               Club Building (Near Post Office)
                             Old JNU Campus, New Delhi - 110067
                                    Tel: +91-11-26161796

                                                            Decision No. CIC/SG/C/2011/001337/17898
                                                              Complaint No. CIC/SG/C/2011/001337

Relevant Facts emerging from the Complaint:

Complainant                          :       Mr. Chetan Verma
                                             H.NO. - C/557, Budh Nagar, Inderpuri,
                                             New Delhi - 110012.

Respondent                           :       Ms. Prabha Ramesh
                                             Public Information Officer & Assistant Professor
                                             Ministry of Health & Family Welfare
                                             Lady Reading Health School,
                                             Bara Hindu Rao, Delhi - 110006

RTI application filed on             :       23/06/2011
Complaint filed on                   :       18/10/2011
Complaint Notice                     :       16/11/2011
Hearing held on

Information sought

:

Provide the following information regarding your submission before Hon'ble Court of CIC at Delhi File No-CIC/AD/A/2011/000847 Date- 26 May 2011.
1. Copy of application/letter forwarded by you to CBI in compliance of order of Hon'ble Court of CIC.
2. Copy of order/directions under which all the records related to ANM course batch 2003-05 had been transferred to CBI.
3. In relation to list provided by you, date of pronouncement of final result of successful student who had completed their written exams as well as mandatory internship period for the ANM course batch 2003-05.
4. Please provide name and complete address of PIO and First Appellate authority appointed incompliance of order of Hon'ble Court of CIC.
5. Please provide date and name of NEWSPAPER in which the notification was published by your department for admission in current-session of ANM batch 2011. Please provide one copy of the same if possible.

Submission of the CPIO:

Reply dated 30/11/2011 to CIC
1) The reply of letter dated 23/06/2011 has been sent to Sh. Cehtan Verma vide this office letter No. 2- 31/2011 -LRHS dated 30/11/2011.
2) As this institution is a subordinate office under the Ministry of Health & F.W. Nirman Bhawan, New Delhi. Therefore, the applicant was informed to submit IPO No. 92-E 345076 dt. 23/06/2011 for Rs. 10/ only in the office of the Health & F.W. Department (Samanvey-Il Anubhagh) vide this office letter No. 2-

31/2011 -LRHS dated 08/07/2011 (copy enclosed). Again he sends the same (PC to the PAO, LRHS, and Delhi on 25/07/2011. This office informed him according to orders of the Ministry (copies enclosed).

Submission of the Complainant:

Information provided is false, incorrect, incomplete and misleading.
Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Complainant: Mr. Chetan Verma;
Respondent: Ms. Prabha Ramesh, Public Information Officer & Assistant Professor;
The Complainant claims that the information given to him is incomplete in the following respects: 1- Query-1: As recorded in the Commission's decision no. CIC/AD/A/2011/000847 of 26/05/2011 (para-4) the Assistant Superintendent of the Lady Reading Health School, was directed to transfer items 02 & 04 of the RTI request to the concerned PIO CBI alongwith a copy of the Commission's order before 30/06/2011. The PIO is directed to provide the copy of this letter or inform the Complainant if this direction of the Commission had not been followed. 2- Query-3: The date of pronouncement of final result of ANM Course Batch 2003-2005 after the period of mandatory internship.
Decision:
The complaint is allowed.
The PIO is directed to provide the information on the two points as directed above to the Complainant before 10 April 2012.
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 23 March 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2