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Central Information Commission

Mr.Syed Khasim Hussain vs Cbdt on 30 September, 2013

                                      Encls:­
                                      For First Appellate Authority:­                       RTI Matter
o be sent to the CIC in this case.
                                Copy If the applicant is not satisfied, he will file his Second
                                      of Compl ai nt dat ed 09- 10- 2012.
                              CENTRAL INFORMATION COMMISSION
                                  Copy of RTI appl i cat i on dat ed 13- 06- 2012.
                                      Copy of CPI O' s r epl y dat ed 07- 09- 2012.
                           Room No. 326, 2nd Floor, August Kranti Bhavan
                              Bhikaji Cama Place, New Delhi- 110066
                                      Website. www.cic.gov.in

                                                                                      CIC/RM/C/2012/000430

                                                                                Dated: 30 September, 2013

               Name of the Complainant               :       Shri Syed Khasim Hussain,
                                                             H.No. 14-1-121, SBH Road, Paloncha,
                                                             Khammam Dt., Andhra Pradesh-507 115.

               Name of the Public Authority          :       The First Appellate Authority (RTI),
                                                             Jt. Commissioner of Income Tax,
                                                              Range-IV (Central), 5th Floor, 'PODDAR
                                                              COURT', 18, Rabindra Sarani, Kolkata,
                                                              West Bengal-700 001.
                                                   ORDER

Shri Syed Khasim Hussain of Andhra Pradesh has complained to the Central Information Commission that he received unsatisfactory reply/information from the Central Public Information Officer on his RTI-Application dt. 13-06-2012. A copy each of the RTI-Application, 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, not more than 4 weeks.

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 in prescribed format with all necessary documents.

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

Sd/-

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

The First Appellate Authority (RTI), Jt. Commissioner of Income Tax, Range-IV (Central), 5th Floor, 'PODDAR COURT', 18, Rabindra Sarani, Kolkata, West Bengal-700 001.
The CPIO (RTI), Income Tax Officer, Range-IV (Central), 5th Floor, 'PODDAR COURT', 18, Rabindra Sarani, Kolkata, West Bengal-700 001.
Shri Syed Khasim Hussain, H.No. 14-1-121, SBH Road, Paloncha, Khammam Dt., Andhra Pradesh-507 115.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-10-2013 RTI Matter