UTTAM CHAND MEENA Vs. NATIONAL MEDICAL COMMISSION

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 11.01.2021 passed by the Central Information Commission whereby the Commission has held that the requisite information has already been provided to the petitioner.

(3.) Learned counsel for the petitioner submits that the information provided does not still satisfy the petitioner in as much as the Gazette notification does not show the name of the institute from which the concerned doctor has obtained her qualifications.