Central Information Commission
Mr.Amrit Lalagnihotri vs Cbdt on 3 November, 2010
CENTRAL INFORMATION COMMISSION
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Telefax:011-26180532 & 011-26107254 website:cic.gov.in
Complaint: No. CIC/LS/A/2010/000344-DS
Dated:-03/11/2010
Complainant : Shri Amrit Lal Agnihotri, New Delhi
Public Authority : Department of Income Tax, Aligarh
ORDER
The Commission has received a petition dated 04/12/2009 from Shri Amrit Lal Agnihotri, in respect of his/her RTI-application of 05/10/2009 filed with the CPIO, O/o the Income Tax Officer, Ward-2, Income Tax Office, Civil Lines, Japan House, Marries Road, Aligarh, has not been responded to within the time limit prescribed under the RTI-Act 2005. A Copy of the Petition dated 04/12/2009 & RTI application is enclosed.
2. In Case to avoid multiple proceeding under section 19 and 18 of the RTI Act, viz, appeals and complaints, the matter is remitted to The CPIO with the following directions:
i. In case no reply has been given by CPIO to the complainant to his/her RTI request, The CPIO should furnish a reply to the complainant within two weeks of receipt of this order.
ii. In case CPIO has already given reply to the complainant in the matter, he/she should furnish a copy of his/her reply to the complainant within one week of receipt of this order iii. CPIO should invariably indicate to the complainant the name and address of the 1st Appellate Authority, before whom the complainant can file first appeal. If any, iv. A copy of CPIO's reply will be endorsed to the Commission clearly indicating the case number and reason for delay if any in providing information.
3. In case the complaint is not satisfied with the reply received from CPIO, he/she, under section 19 (i) of the RTI Act, may within the time prescribed file first-appeal before the AA.
4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
5. In case complainant still feels aggrieved by the decision of AA, 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.
6. The matter is closed with above directions.
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(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) US & Dy. Registrar Tele. No. 011-26105027 [email protected] Copy to:-
1. Shri Amrit Lal Agnihotri, Advocate Delhi High Court, 95A, Pocket-GH-10, Sunder Apartment , Outer Ring Road, Paschim Vihar, New Delhi-110087
2. The CPIO, O/o the Income Tax Officer, Ward-2, Income Tax Office, Civil Lines, Japan House, Marries Road, Aligarh,