Central Information Commission
Mr. Ashish Kumar Deo vs University Grants Commission on 3 March, 2010
CENTRAL INFORMATION COMMISSION Club Building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796 Decision No. CIC/SG/C/2010/000225/6997 Complaint No. CIC/SG/C/2010/000225 Complaint Remanded To : First Appellate Authority & Joint Secretary University Grants Commission Bahadurshah Zafar Marg, New Delhi - 110002.
Complainant : Mr. Ashish Kumar Deo
Plot No.1356-B, CDA,
Sector-6, Cuttak,
Orissa.
Public Information Officer : Public Information Officer &
Dy. Secretary
University Grants Commission
Bahadurshah Zafar Marg,
New Delhi - 110002.
Decision:
The complainant had filed an application with the PIO on 12/01/2010 asking for certain information. He received a reply dated 11/02/2010 from the PIO, which he found unsatisfactory. The complainant has therefore filed a complaint with the Commission under Section 18 of the RTI Act, 2005. The complainant has not used the alternate and efficacious remedy of First Appeal available under Section 19 (1) of the RTI Act. Consequently, the First Appellate Authority has not had the chance to review the PIO's decision as envisaged under the RTI Act.
Therefore, the matter is remanded to the First Appellate Authority with a direction to decide the matter in accordance with the provisions of the RTI Act, after giving all concerned parties an opportunity to be heard.
The Complaint is disposed off.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 03/03/2010 Encl: Copy of RTI Application dated 12/01/2010.
Copy of PIO's reply dated 11/02/2010.
(For any further correspondence in this matter, please quote the file no. mentioned above) (GJ)