Central Information Commission
Mrs.Ingrid Mcleod vs Ministry Of Human Resource Development on 17 August, 2011
CENTRAL INFORMATION COMMISSION
Room No.307, II Floor, B Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Telefax : 011-26180532 Website : cic.gov.in
Date : 17.08.2011
Complaint No. : CIC/DS/C/2011/001366
Complainant : Smt. Ingrid Mcleod, Bilaspur
Public Authority : Ministry of HRD, New Delhi
ORDER
The Commission has received a petition, dated 09.07.2011 from Smt. Ingrid Mcleod, Bilaspur in respect of her RTI-application dated 10.05.2011 filed with the RTI Officer/CPIO, Ministry of Human Resource Development, Shastri Bhavan, Nirman Bhavan, New Delhi. The CPIO, & Under Secretary(CU), Department of Higher Education vide letter No. 35/6/2010-Desk(CU) dated 20.5.2011 has informed the applicant that he was unable to provide any information, as he is going for mandatory training for 2 months.
2. The matter is remanded back to the CPIO with the direction to furnish parawise reply of RTI request, to the complainant within two weeks of receipt of this order. A copy of CPIO's reply will be endorsed to the Commission clearly indicating the case number and reason for delay, in providing information.
3. The CPIO is also directed to show cause as to why a penalty should not be imposed on him for not providing the information within the stipulated time frame mentioned under section 20 of the RTI Act, 2005.
4. In case the complainant aggrieved with the reply received from the CPIO, she, under section 19(1) of the RTI Act, may file first-appeal before the FAA within the time prescribed under the RTI Act.
5. On receipt of the first appeal from the petitioner as per the above directions, FAA should dispose of the appeal within the period stipulated in the RTI Act.
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6. In case complainant still feels aggrieved by the decision of FAA, he/she shall be free to approach the Commission in second appeal under section 19(3), along with complaint u/s 18, if any, within the prescribed time limit.
7. The replies / comments of the CPIO should be reached in the Commission within ten (10) working days from the date of receipt of this notice.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) U.S. & Dy. Registrar Copy to :-
1. Smt. Ingrid Mcleod, (Member of Parliament) 127-129, South Avenue, New Delhi-110001
2. CPIO(Under RTI Act,2005) Ministry of HRD, Department of Higher Education Shastri Bhavan, New Delhi
3. Appellate Authority, Ministry of HRD, Department of Higher Education Shastri Bhavan, New Delhi Page 2