M.K. GANDHI Vs. INDRAPRASTHA APOLLO

JUDGEMENT

(1.) FACTS :

(2.) THIS complaint is related to the CIC decision dated 28.5.2014 in CIC/AD/A/2013/000414 -SA Mr. M.K. Gandhi v. Department of Health Services, Delhi, in which the facts are as follows.

(3.) THE appellant submitted that he is seeking information through his RTI application dt. 21 -5 -2012, regarding the Indraprastha Apollo Hospital, Sarita Vihar - its registration certificate, service contract between the hospital and the staff, certified copies of death certificate of his son, detailed chart of the diet prescribed to his son's treatment, complete CD of Hyperbaric Oxygen, CD of CCTV recording from 14 -11 -2011 to 5 -2 -2012, certificate of cause of death of his son, etc. The PIO replied on 5 -7 -2012. Being not satisfied with the reply of the PIO, the appellant preferred First Appeal. FAA by his order dt. 13 -6 -2012 upheld the information given by the PIO and stated that the rest of the information has been sought from the Apollo Hospital and would be provided as soon as the same is received by the Directorate. As the said information has not been received by the appellant, he filed 2nd appeal before the Commission.