Central Information Commission
Samir Desai vs Ministry Of Health & Family Welfare on 9 May, 2022
Author: Heeralal Samariya
Bench: Heeralal Samariya
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग ,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No.: CIC/MH&FW/A/2020/118890
Samir Desai .....अपीलकताग /Appellant
VERSUS/बनाम
Public Information Officer Under RTI,
General Manager-(Procurement),
Central Medical Services Society
(Ministry of Health & Family Welfare),
2nd Floor, Vishwa Yuwak Kendra,
Teen Murti Marg, Chanakyapuri,
New Delhi-110021.
...प्रनतवािीगण/Respondents
Relevant facts emerging from appeal:
RTI application filed on : 02.01.2020
CPIO replied on : 06.02.2020
First appeal filed on : 20.02.2020
First Appellate Authority order : 02.04.2020
Second Appeal received at CIC : 10.07.2020
Date of Hearing : 09.05.2022
Date of Decision : 09.05.2022
सूचना आयुक्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought following information:
Etc. • PIO furnished reply, vide letter dated 06.02.2020, as under:
• Dissatisfied with the response received from PIO, Appellant filed First Appeal, vide letter dated 20.02.2020.Page 2 of 4
• The FAA vide order dated 02.04.2020 held as under:
Grounds for Second Appeal:
The PIO has not provided correct information to the Appellant.
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Present via video-conference.
Respondent: Mr. R.C. Nayak, PIO, CMSS, present.
Appellant stated that relevant information has not been furnished to him. He further requested the Commission that information, as sought in the instant RTI Application, be furnished to him.
PIO submitted that relevant information has already been furnished to the Appellant, vide letter dated 06.02.2020. He further submitted that he would abide by the orders of Commission, if any.Page 3 of 4
Upon Commission's instance, PIO clarified that the Appellant had filed another RTI Application on 19.11.2019 (which was with the concerned Respondent Authority wherein the Respondent had sought payment of Rs. 300/- for furnishing of requisite information. PIO further submitted that in the instant matter, the Appellant had sought information with regards to mode of payment for the above-mentioned fees and requisite information was duly furnished to Appellant dated 06.02.2020.
Decision:
Commission, after perusal of case records and submissions made during hearing, observes that appropriate reply has already been furnished to the Appellant by the concerned PIO, vide letter dated 06.02.2020. Hence, no further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणतसत्यानपतप्रनत) Ram Parkash Grover (रामप्रकाशग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4