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Free Legal Advice from Top Lawyers in India
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Sir,
You can do it.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Hi,
You may cite the said judgment.
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Contact me - 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : You can file an application u/s 91 to call upon such reports by the order of the court rti applies to govt and govt undertaking institutions I don't think this citation will work...
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Yes you can forward the citation on behalf of your complaint.
Rajeev Ghoshal
Dhoomanganj , Allahabad
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : It depends on which type of hospital it is. If its a government hospital they have to provide information. If not then it will be contesting matter.
Adv. Jamal Sait
Nayandahalli , Bangalore
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : If you have already filed an RTI Application, then Yes
Manjula Shanmugasundaram
Fort St George , Chennai
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Yes , You can produce this citation before NCDRC in medical Negligence case
Soumya Kundu
Esplanade , Kolkata
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : Yes you can give this citation in court and get it summoned from the court to call for the documents
Question : In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.
Subject : Need advice in medical negligence case in NCDRC
Answer By Lawyer : These Records can be sought under the RTI Act, 2005 as "Information" through RTI Application. And the concerned authority can not say that the record is not traceable and hence if they doing such a negligence act it will attract a complain under section 201 of IPC... And yes u can cited such case laws before the same
