Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Central Information Commission

Mr.Brij Mohan Singh vs Government Of Nct Of Delhi on 12 September, 2012

                            Central Information Commission
                          Room No. 296, August Kranti Bhavan 
                                           Bhikaji Cama Place
                                           New Delhi - 110066


                                                     ORDER

F.No. CIC/AD/C/2012/001253                                                    12 September, 2012    Complainant : Shri Brij Mohan Singh B­618, Jawala Puri Sunder Vihar New Delhi - 110087  Respondents : The Public Information officer SDM II (HQ) Revenue Department Shamnath Marg Delhi -54

1. The Commission has received a complaint dated    3.5.12   from  Shri   Brij Mohan Singh  against   the    PIO,   O/o   SDM   (II)   (HQ),   Delhi,    under  Section   18   (1)   of   the   Right   to  Information Act, regarding deemed refusal of his RTI­application dated  dt. 15.3.12.

2.      In order to avoid multiple proceedings under section 18 and 19 of the RTI Act, viz., appeals  and complaints, it is directed as follows:

i)  Directions to PIO  
a) In case no reply has been given by PIO to the complainant to his/her RTI­application  dated  15.3.12,  the PIO should furnish a reply to the complainant  within 1 week  of  receipt of this order.
b) In case PIO has already given a reply to the complainant in the matter, he/she should  furnish a copy of his/her reply to the complainant within 1 week of receipt of this order.
c) PIO should invariably indicate to the complainant the name and the address of the 1 st  Appellate Authority, before whom the complainant can file first appeal, if any.
ii) Directions to Complainant :  
(a)  If  the  complainant   is  aggrieved  with  the   reply  received  from PIO,  he/she  under  section 19(1) of the RTI Act, may within the time prescribed file his/her first appeal  before the 1st  Appellate Authority (AA), who would dispose of the appeal under the  relevant provisions of RTI Act.
(b)     If   the   complainant   is   still   aggrieved   with   the   decision   of   the   AA,   he/she   may  approach the Commission in 2nd  appeal under section 19(3) along with the complaint  u/s 18, if any, within the prescribed time limit.

3       The complaint  is disposed off with the above directions.

  

(Annapurna Dixit)          Information Commissioner Copy to:

1. Shri Brij Mohan Singh B­618, Jawala Puri Sunder Vihar New Delhi - 110087
2. The Public Information officer SDM II (HQ) Revenue Department Shamnath Marg Delhi -54