Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Rajeev Ghoshal (9 Years Exp)
Research & Development (Show More)
View Answers by this Lawyer (1)
Profile Views : 3223
News : 0 Articles : 0
Contact Details
Law Firm Name : Rajeev Ghoshal
Country : India
City : Allahabad
Area : Dhoomanganj
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
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 No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP/06977/2015 | Uttar Pradesh | BAR Council of Uttar Pradesh |
Languages
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.
