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[Cites 3, Cited by 0]

Central Information Commission

Mr.Surinder Puri vs Ut Of Chandigarh on 9 October, 2013

              CENTRAL INFORMATION COMMISSION
              Room No.-306, 2nd Floor, B-Wing, August Kranti Bhawan
                    Bhikaji Cama Place, New Delhi-110066.
                                    website:cic.gov.in

                                                                      Date: October 09, 2013.
                                                         Appeal No. : CIC/DS/A/2013/000694


Appellant          :      Shri Surinder Puri, Chandigarh
Public Authority   :      Directorate of AYUSH, Chandigarh


                                        ORDER

The Commission has received an Appeal petition, dated 29 June 2012 (Diary No:125536/2013) from Shri Surinder Puri, Chandigarh, in respect of his RTI- application on 03 February 2012 filed with the CPIO, O/o the Director Heath Services, UT, Chandigarh.

2. On Perusal of the papers submitted by the Appellant, it is observed that Appellant's RTI-request was replied to by the CPIO, letter No.:3005, dated 09 March 2012.

3. The Appellant preferred his first-appeal on 15 February 2012 before the First Appellate Authority, which has not been decided by FAA (Copy of First Appeal is enclosed).

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz.

appeals and complaints, the matter is remanded back to the First Appellate Authority, with the following directions:

i. In case, the first appeal dated 15 February 2012 has not been disposed of by FAA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
ii. In case, FAA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one (1) week of receipt of this order.
iii. A copy of First Appellate Authority order will be endorsed to the Commission clearly indicating the case number and reason for delay, if any, in providing information.

5. In case, the Appellant still feels aggrieved by the decision of FAA, he shall be free to approach the Commission in second appeal under section 19(3), along with complaint under section18, if any, within the prescribed time limit.

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

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tele. No. 011-26105027 Copy to:-
1. First Appellate Authority under RTI Director Health & Family Welfare G.M.S.H.-16, UT, Chandigarh
2. Shri Surinder Puri, H.No. 3237/I, Sector-44D, Chandigarh
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