Central Information Commission
Vikrant Puri vs Bank Of Naroda on 30 March, 2009
CENTRAL INFORMATION COMMISSION Room No. 415, 4th Floor, Block IV, Old JNU Campus, New Delhi - 110067.
Tel: + 91 11 26161796 Decision No. CIC /SG/C/2009/000245/2531 Complaint No. CIC/SG/C/2009/000245 COMPLAINT REMANDED TO : First Appellate Authority, 9th Floor, Bank of Naroda Bldg. 16, Parliament Street, New Delhi - 110001 Complainant : Vikrant Puri (Advocate), House No. 74, New Aggar Nagar, Near Octroi Post, Ferozepur Road, Ludhiana Public Information Officer : The Public Information Officer 9th Floor, Bank of Naroda Bldg. 16, Parliament Street, New Delhi - 110001 Decision:
The complainant had filed an application with the PIO on 18/02/2009 asking for certain information. He received a reply from the PIO, he found unsatisfactory. The complainant has therefore filed a complaint with the Commission under Section 18 of the RTI Act. The complainant has not used the alternate and efficacious remedy of the First Appeal available under Section 19 (1) of the RTI Act. Consequently, the First Appellate Authority has not had the chance to review the PIO's decision as envisaged under the RTI Act.
Therefore the matter is remanded to the First Appellate Authority with a direction to decide the matter in accordance with the provisions of the RTI Act, 2005, after giving both sides an opportunity of a hearing.
The Complaint is disposed.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner March 30, 2009 Encl:
1. Copy of the complaint