Central Information Commission
Mr.Pavan Sachdeva vs Directorate General Of Foreign Trade on 25 April, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2012/000970
Dated 25.4.2012
Name of Appellant : Mr. Pawan Sachdeva
Name of Respondent : Director General of Foreign Trade
Ministry of Commerce & Industry
ORDER
The Commission has received an appeal dated 26.12.2011 from Mr. Pawan Sachdeva against the Director General of Foreign Trade for deemed refusal to his RTI request dated 13.10.2011 and first appeal dated 17.11.2011.
2. In order to avoid multiple proceedings under sections 19 and 18 of the RTI Act, viz., appeals and complaints, this case is remitted to CPIO, The Joint Director General of Foreign Trade, New Delhi (along with copy of complaint and RTI-request), with the following directions:
(i) In case no reply has been given by CPIO to the Appellant to his RTI-request dated 13.10.2011, CPIO should furnish a reply to the Appellant within two weeks of receipt of this order.
(ii) In case CPIO has already given a reply to the Appellant in the matter, he should furnish a copy of his reply to the Appellant within one week of receipt of this order.
(iii) CPIO should invariably indicate to the Appellant the name and address of the 1st Appellate Authority, before whom the Appellant can file first-appeal, if any.
3. In case the Appellant is not satisfied with the reply received from CPIO, he, under section 19(1) of the RTI Act, may within the time prescribed, file his first-appeal before the Appellate Authority (AA).
Case No. CIC/SS/A/2012/000970
4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
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/complaint is disposed of with above directions.
Sd/-
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Mr. Pawan Sachdeva, 112-A, Ekta Enclave, New Delhi - 110087.
2. The P.I.O.
The Jt. Director General of Foreign Trade, Ministry of commerce & Industry, A-Wing, I.P. Estate, New Delhi-110002.
3. The First Appellate Authority, Directorate General of Foreign Trade, Ministry of Commerce & Industry, A-Wing, I.P. Estate, New Delhi-110002.