Contact Details

Law Firm Name : Rajeev Ghoshal

Country : India

City : Allahabad

Area : Dhoomanganj


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Practicing Since :  2015

Qualification : LLB

About

I am accredited with being an outperformer in varied work environment & industries. I have successfully demonstrated sound decision making and entrepreneurial abilities in dynamic & extremely competitive environment in my current & previous assignment and task. An effective communicator & support like a team developer with strong analytical, problem solving organizational abilities.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
UP/06977/2015 Uttar Pradesh BAR Council of Uttar Pradesh


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Subject :  Need advice in medical negligence case in NCDRC

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.

Answer by Rajeev Ghoshal :  Yes you can forward the citation on behalf of your complaint.