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[Cites 2, Cited by 0]

Central Information Commission

Ms.Usha Devi vs Gnctd on 27 August, 2013

                 CENTRAL INFORMATION COMMISSION
               Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                     Bhikaji Cama Place, New Delhi-110066.
                                  Website : cic.gov.in
                             Telephone No.:011-2610 5027.



                                                        No. : CIC/DS/C/2013/000341

                                                           Date : August 27, 2013.


Complainant            :      Smt. Usha Devi, Alipur (Delhi).
Public Authority      :       Department of Food, Supplies & Consumer Affairs
                              (GNCT), Delhi.


                                        ORDER

The Commission has received a complaint petition, dated 28/06/2013 (Diary No.:149705/2013) from Smt. Usha Devi, Alipur (Delhi) stating that he/she has received no reply / information from the concerned PIO in respect his/her RTI-application of dated 18/04/2012 filed with the PIO, Assistant Commissioner, North District, Department of Food, Supplies and Consumer Affairs, Delhi. The 1st Appeal filed thereafter before the First Appellate Authority of Public Authority has not been adjudicated upon by the First Appellate Authority. A copy of the complaint and the RTI application are enclosed.

2. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, the Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.

3. The Appellate Authority is also directed to obtain the explanation of the Concerned PIO in writing for not providing the information in time and to forward the same to the 1 Commission along with his comments within 3 weeks of receipt of the Order to decide on imposition of penalty on the CPIO in terms of Section 20(1) of the RTI Act.

4. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission in second appeal.

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

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Smt. Usha Devi C/o. Shri Harpal Singh Rana, Village - A-1, Kadipur, Post Office - Alipur, Delhi-110036.
2. First Appellate Authority under RTI Joint Commissioner (North), Department of Food, Supplies & Consumer Affairs (Govt. of NCT of Delhi), K-Block, Room No.-103, 1st Floor, Vikas Bhawan, I.P. Estate, New Delhi-110002.

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