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[Cites 3, Cited by 0]

Central Information Commission

Mr.Jagdev Singh vs Department Of Justice on 28 March, 2013

                       Central Information Commission
            Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
                    Bhikaji Cama Place, New Delhi-110066
                     Web: www.cic.gov.in Tel No: 26167931

No.CIC/SS/A/2013/000337                                                  Dated: 28.3.2013 


Appellant                           :           Mr. Jagdev Singh      

Respondent                          :           Ministry of Law & Justice 
 

  ORDER      The Commission has received an appeal dated 28.12.2012 from Mr. Jagdev Singh against Ministry of Law & Justice stating that the first-appellate authority has not decided his first-appeal dated 6.11.2012 pertaining to his RTI- request dated 7.9.2012.

2. Perused the documents submitted by the Appellant. It is observed that Appellant's RTI-request dated 7.9.2012 was replied to by CPIO, Ministry of Law & Justice, New Delhi, vide letter dated 11.10.2012.

3. The Appellant filed his first-appeal dated 6.11.2012 before AA, Ministry of Law & Justice, New Delhi which was not decided by AA.

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz., appeals and complaints, the matter is remitted to AA, Smt. Neeraj Sekhar, Director, Ministry of Law & Justice, New Delhi (along with a copy of complaint), with the following directions:

i) In case the first appeal dated 6.11.2012 has not been disposed of by AA, he should dispose of the first appeal by passing a speaking order, after hearing the parties in the matter, within two weeks of receipt of this order.
ii) In case AA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one week of receipt of this order.
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Case No. CIC/SS/A/2013/000337

5. In case the Appellant is not satisfied with the decision of First Appellate Authority, he is at liberty to file a second appeal afresh before the Commission, under section 19(3), along with complaint u/s 18, if any.

The Appeal is disposed of with above directions.

(Sushma Singh) Information Commissioner Authenticated true copy:

(D.C. Singh) Deputy Registrar Copy to:
1. Mr. Jagdev Singh,   H. No.45, ­Extension, Janipur Colony, Jammu - 180007, J&K.
2. The F.A.A., Smt. Neeraj Sekhar, Director, Ministry of Law & Justice, Department of Justice, Jaisalmer House, 26, Mansingh Road, New Delhi - 110011.