Central Information Commission (CIC): CIC has directed Chief Minister Office, Delhi to provide all relevant documents before the Chief Minister to facilitate him to consider a uniform policy of providing compensation to families of government employees including doctors killed on duty. Said directions of CIC came upon an appeal filed by the mother of a doctor who met an untimely death due to exposure to swine flu during his service. She sought information about compensation for death of her son. Earlier on March 3, 2015, the son of appellant who was a Senior Resident (Anaesthesia) at Chacha Nehru Bala Chikitsalaya, died because of exposure to swine-flu while on duty. The appellant was earlier denied information in the matter by Health & Family Welfare Department as well as by the Chief Minister Office. The Commission noted that Delhi State Government has enhanced compensation to Rs 1 crore for officers in uniform if killed on duty but it is not clear whether the policy of the Delhi State covers a doctor’s family to get compensation for his death due to decease. “Like a police officer a doctor is also risking life by exposure to deadly deceases, which is no less than facing bullets. For any family, loss of doctor son will be an irreparable damage. Either police or doctor, both serve and sacrifice for state and thus need to be treated equally. No policy can discriminate life of a doctor from that of soldier for purposes of compensation,” the Commission further noted. After perusing the documents and hearing both the parties, Commission observed, “Deadly decease like swine flu is as worse as a killing assailant. If there is no such security measure, it is difficult to give moral strength to young doctors to treat suffering citizens. The state has a duty to form uniform policy and inform the people about it to provide compensation to the family for unforeseen death of employee during service.” While observing that, “In this case the young doctor’s family has right to know whether they are entitled to compensation, if so, why not one crore rupees as given to officer killed on duty? State has to explain reasons for not treating a doctor on par with police,” CIC directed Chief Minister Office to provide the information sought by the appellant and in case her application is rejected, the reasons for rejection. CIC also directed Chief Minister Office to help the Chief Minister of Delhi to consider forming a uniform policy of providing compensation to families of government employees. [Anita Singh v. Health & Family Welfare Department, GNCTD, 2016 SCC OnLine CIC 7169, decided on May 31, 2016]

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