Central Information Commission
Mr.Devinder Kumar vs Ut Of Chandigarh on 9 January, 2012
CENTRAL INFORMATION COMMISSION
Room No.296, II Floor, B Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Telefax : 011-26180532 / 26107254.
Website : cic.gov.in
Date : January 09, 2012
Complaint No. : CIC/DS/C/2011/000946
Complainant : Shri Devinder Kumar, Chandigarh.
Public Authority : Government Medical College & Hospital, Chandigarh.
ORDER
The Commission has received a petition, dated 19/06/2010 (Diary No.:42617/2010) from Shri Devinder Kumar, Chandigarh, stating that his/her RTI-application of dated 03/05/2010 filed with the CPIO, Government Medical College & Hospital, Sector-32, Chandigarh has not been replied by the CPIO (copy of the RTI Application enclosed).
2. The matter is remanded back 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. 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.
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3. The CPIO is also directed to show cause as to why a penalty should not be imposed on him for not providing the information within the stipulated time frame mentioned under section 20 of the RTI Act, 2005.
4. In case the complainant is not satisfied with the reply received from the CPIO, he/she, under section 19(i) of the RTI Act, may file first-appeal before the FAA within the time prescribed under the RTI Act.
5. On receipt of the first appeal from the petitioner as per the above directions, FAA should dispose of the appeal within the period stipulated in the RTI Act.
6. In case complainant still feels aggrieved by the decision of FAA, 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.
7. The replies / comments of the CPIO should reach in the Commission within ten (10) working days from the date of issue of this notice.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar [email protected] Copy to :-
1. Shri Devinder Kumar House No.-205, Sector-18A, Chandigarh.
Contact No.:98146 39787.
2. Central Public Information Officer Government Medical College & Hospital, Page 2 Sector-32, Chandigarh.
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