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[Cites 1, Cited by 0]

Central Information Commission

Mr.Ramesh Chandra Nayak vs Ministry Of Human Resource Development on 10 July, 2013

          Encls:­
                                                                                           RTI Matter
          For First Appellate Authority:­
                                 CENTRAL INFORMATION COMMISSION
in this case.
           Copy If the applicant is not satisfied, he will file his Second Appeal as advised in
                 of Compl ai nt dat ed 04- 04- 2012.
                               Room
          Copy of RTI appl i cat  i on datNo.  326,
                                           ed 25-      2nd Floor,
                                                        August Kranti Bhavan
                                                  11- 2011.
          Copy of CPI O' s r epl y dat ed 04- 12- 2011.
                                    Bhikaji Cama Place, New Delhi- 110066
                                            Website. www.cic.gov.in
                                                                                  CIC/RM/C/2012/000090

                                                                                       Dated: 10 July 2013

                 Name of the Complainant               :       Shri Ramesh Chandra Nayak,
                                                               At Po-Balaskumpa, Via-Kandhamal,
                                                               Orissa-762 029.

                 Name of the Public Authority          :       The First Appellate Authority (RTI),
                                                               Director (Spl. Exams),
                                                               CBSE, P-S, 1-2, Institutional Area,
                                                               Patparganj, Delhi-110 092.

                                                     ORDER

Shri Ramesh Chandra Nayak of Orissa has complained to the Central Information Commission that he received unsatisfactory reply/information from the Central Public Information Officer on his RTI-Application dt. 25-11-2011. A copy each of the reply of CPIO and the complaint are enclosed for ready reference.

2. It is noted that the Complainant did not have an opportunity to go to the Appellate Authority and has directly approached the Commission with his complaint. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, we direct the Appellate Authority to enquire into the allegations made by the Complainant and after giving him an opportunity of hearing, to pass an appropriate order without any further loss of time.

3. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission again in Second Appeal.

4. The Complaint is disposed of with the above directions.

Sd/-

(Rajiv Mathur) Central Information Commissioner RTI Matter Authenticated as true copy and forwarded to:-

The First Appellate Authority (RTI), Director (Spl. Exams), CBSE, P-S, 1-2, Institutional Area, Patparganj, Delhi-110 092.
The CPIO (RTI), CBSE, P-S, 1-2, Institutional Area, Patparganj, Delhi-110 092.
Shri Ramesh Chandra Nayak, At Po-Balaskumpa, Via-Kandhamal, Orissa-762 029.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-07-2013 RTI Matter