Shri Sukhdev Prasad v. Army Medical Corps, Record Office, Lucknow .

Heard today dated 27.7.2011. Appellant present. The public authority is represented by Maj Anil Kumar. The parties are heard.

2. The matter, in short, is that the appellant was a Clerk in AMC. He was, however, invalided out on medical grounds. The appellant had sought copy of his medical records. Maj Anil Kumar submits that the copy of his entire medical records has already been supplied to the appellant.

3. It is, however, the grievance of the appellant that he was administered electric shocks 11 times and, therefore, he wants to have record thereof. To this, Maj Anil Kumar would respond that no record is being maintained in this regard and, therefore, it can not be provided. Not standing the above, the CPIO is hereby directed to re-visit the matter and if any records relating to administration of electric shocks to the appellant are traced out, copy thereof may be provided to the appellant. In case no such record is available the appellant may be informed accordingly in 04 weeks time. Sd/- (M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission. (K.L. Das) Deputy Registrar Address of parties :-

1. Major Anil Kumar Army Medical Corps Record Office, Legal Cell, Pin 900450, C/o 56 APO

2. Shri Sukhdev Prasad Sohadeha, Sohasrai, Nalanda, Bihar