Central Information Commission
Mrmohan Lal Meena vs Gnctd on 28 August, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/DS/A/2013/001550SA
(Sh.Mohan Lal Meena Vs. Janakpuri Hospital, GNCTD)
Appellant : Sh.Mohan Lal Meena
Respondent : Janakpuri Super Speciality
Hospital, New Delhi
Date of hearing : 19082014
Date of decision : 28082014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the RTI
Act
Result : Appeal allowed/
Disposed of
The appellant is present. The Public Authority, who came late, is represented by Mr.
Vikram Jakhar, Caretaker, Janakpuri Super Speciality Hospital, GNCTD Delhi,
FACTS
2. The appellant submitted that through his RTI application dated 852013, he is seeking information regarding one doctor by name Dr. Ashok Kumar, about the medical certificates issued by him from 2006 to 2007 etc. The PIO has given reply by his letter dated 2152013. Not satisfied, the appellant filed first appeal before the FAA. Claiming that the respondent authority has not furnished the information sought by him, the appellant filed 2nd appeal before the Commission.
Decision:
3. Heard the submissions. The respondent officer, Mr. Vikram Jakhar, did not make any submissions. The appellant has brought to the notice of the Commission that the respondent authority has not complied with the earlier order of the Commission on file No. CIC/SG/A/2009/002612 dated 11122009 wherein the PIO was directed to give the information to the appellant mentioned at Nos. 1 and 2 of the decision, before 30th December, 2009. A copy of the said CIC's order was given to the respondent officer.
4. The Commission is of the view that the information sought by the appellant has been furnished as per his RTI application Via reply dated 10072013. With regard to the contention of the appellant that the earlier order of the Commission has not been complied upon, the Respondent authority is directed to submit before the Commission the Compliance report of the same and a copy of it be given to the appellant within three weeks from the date of receipt of this order.
5. The Commission orders accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:
1. The CPIO under RTI, Govt. Of NCT of Delhi, Medical Officer, Janakpuri Super Speciality Hospital, C2B, Janakpuri, NEW DELHI
2. Shri Mohan Lal Meena, H.No.38, Pkt24, Sector24, Rohini, Delhi110085
3. Director & First Appellate Authority under RTI Janakpuri Super Speciality Hospital, C2B, Janakpuri, New Delhi
4. The PIO under RTI & Chief District Medical Officer, GNCTD Directorate of Health and Family Welfare, Office of the Chief District Medical Officer (SW), Sector2, Disp.Complex Dwarka, Delhi110075