Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Central Information Commission

Mr.D K Sharma vs Government Of Nct Of Delhi on 12 December, 2011

                                  ds U nz h ; lwp uk vk;ks x
                         Central Information Commission
                  Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                          iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                             ubZ fnYyh ­ 110067 / New Delhi - 110067


    F.No.CIC/AD/C/2011/001572                                           Dated : 12.12.2011. 


    Complainant          :      Shri D K Sharma
                                V ­ 436, Street No. 28
                                Vijay Park
                                Shahdara
                                Delhi.


     Respondents         :      The Public Information Officer

Sr.DCM DRM Office Northern Railway New Delhi.

Commission   has   received   a   complaint   petition   dated   14.8.11  from Shri  D K Sharma against the PIO, Sr.DCM, DRM Office, Northern Railway,  New Delhi under Section 18 of the Right to Information Act, regarding deemed  refusal of his RTI  request dated  14.5.11.

 

2.       In order to avoid multiple proceedings under section 18 and 19 of the RTI  Act, viz., appeals and complaints, it is directed as follows:

i)  Directions to CPIO   Sr.DCM, DRM Office, Northern Railway, New Delhi  is directed as follows:
a) In case no reply has been given by CPIO to the complainant to her RTI  request dated  14.5.11 CPIO should furnish a reply to the complainant  within 1 week of receipt of this order.
b) In case CPIO has already given a reply to the complainant in the matter,  he should furnish a copy of his reply to the complainant within 1 week  of receipt of this order.
c) CPIO should invariably indicate to the complainant   the name and the  address of the 1st Appellate Authority, before whom the appellant can file  first appeal, if any.
ii) Directions to Petitioner :  
(a) If the complainant is aggrieved 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 1st   AA, who would dispose of the appeal  under the relevant provisions of RTI Act.
(b)  If the complainant is still aggrieved with the decision of AA, he may  approach the Commission in 2nd appeal under section 19(3) along with  the complaint u/s 18, if any, within the prescribed time limit.
iii) Directions to AA :  On receipt of the 1st  appeal from the petitioner as  per the above directions, AA should dispose of the appeal within the period  stipulated in the RTI Act.

3. With the above directions, the matter is closed at the Commission's end.

4. Issued   with   the   approval   of   Information   Commissioner,   Mrs.   Annapurna  Dixit.

  

(G.Subramanian)            Deputy Registrar Copy to:

1. Shri D K Sharma           V ­ 436, Street No. 28           Vijay Park           Shahdara           Delhi.
2.       The Public Information Officer           Sr.DCM           DRM Office           Northern Railway           New Delhi.
3.    The Appellate Authority             Sr.DCM           DRM Office           Northern Railway           New Delhi.