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Central Information Commission

Mr.Deepak Gupta vs Ministry Of Health And Family Welfare on 31 January, 2011

                       In the Central Information Commission 
                                                      at
                                                New Delhi

                                                                           File No: CIC/AD/C/2010/001304

Date  of Hearing :  January 31, 2011

Date of Decision :  January 31, 2011


Parties:

           Applicant

           Shri Deepak Gupta
           154­155, I­Block
           Jahangir Puri
           New Delhi 110 033

           The Applicant was not present during the hearing.

           Respondents

           The Public Information Officer
           Directorate General of Health Services
           O/o the DCG(I)
           New Drug Division
           FDA Bhawan
           New Delhi

           Represented by :  Shri A.B.Ramteke, CPIO and Shri S.K.Kulsreshtha, T.O




Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________


                                               Decision Notice




The complaint is dismissed.
                             In the Central Information Commission 
                                                           at
                                                    New Delhi

                                                                                   File No: CIC/AD/C/2010/001304
                                                         ORDER

Background

1. The Applicant filed an RTI application dt.23.6.10 with the CPIO, Joint Drugs Controller (India) seeking  information against 4 points including the basic criterion for fixing the maximum retail price of any  drug, why there is a big gap in the MRP of an generic medicine and the cost price to chemist etc.  Shri A.B.Ramteke, CPIO replied on 10.8.10 requesting the Applicant to send a  Demand Draft/IPO in  favour of Pay & Account Officer, DGHS, New Delhi.  Being aggrieved with the reply, the Applicant  filed a complaint dt.13.8.10 before CIC.

Decision

2. During the hearing, the Respondents submitted that the Appellant had paid the RTI fees through a  correct IPO only on 17.8.10  which was after  he had approached the Commission in the instant case  with his complaint.

3. The Commission on perusal of the documents on record and after hearing the submission of the  Respondent holds that the complaint is not tenable as the Complainant  had not paid the RTI fees  till the time  he had filed the complaint . 

4. Since the RTI fees was paid only much later,  after the  complaint  was filed with the Commission  it  may be treated as fees towards   a new RTI application. As far as the instant complaint  is concerned the same  is dismissed. 

 

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1. Shri Deepak Gupta 154­155, I­Block Jahangir Puri New Delhi 110 033
2. The Public Information Officer Directorate General of Health Services O/o the DCG(I) New Drug Division FDA Bhawan New Delhi
3. Officer Incharge, NIC