Central Information Commission (CIC): CIC has directed Aruna Asaf Ali Government Hospital to pay a token compensation of Rs.7,000/ for making an injured person to visit the office several times for giving the medico-legal case report (MLC report), which they were legally bound to give within 15 days. CIC was hearing an appeal filed by a person who was an outsourced employee in the Delhi Jal Board and his wages were to be paid by the L&T Company. He had alleged before Commission that the said company in connivance with the Delhi Jal Board has manhandled him and the relevant MLC report which is to be given by the respondent Hospital, has been deliberately delayed by the Hospital in collusion with his employers. The appellant further alleged that a false MLC has been issued, that too they have not sent any copy to the police directly, who have to register a case against the employers. After perusing the material on record, CIC observed that, “the appellant who is a daily bread earner, is made to undergo lot of hardship to get the MLC. As submitted by him, he was asked to come to the hospital on 6th, 9th, 10th 11th, 12th, 13th and 16th (7 days), was made to wait and was not given the MLC. Therefore, the Commission considers it a fit case for granting compensation to the appellant.” The Commission also directed the respondent authority to provide compensation to the appellant based on their rules and regulations for causing mental agony and not treating him properly in giving him necessary documents to pursue the process of filing a criminal case against the suspected culprits. (Rajeev Kumar v. Aruna Asaf Ali Govt. Hospital, 2015 SCC OnLine CIC 259, decided on February 10, 2015)
