Central Information Commission
Shri Tarun Parmar vs Union Public Service Commission ... on 26 March, 2010
CENTRAL INFORMATION COMMISSION
Appeal No. - CIC/WB/A/2009/000004 dated: 30.01.'09
Right to Information Act- Section 19
Complainant: Shri Tarun Parmar
Respondent: Union Public Service Commission (UPSC), New Delhi.
Decision Announced 26.3.'10 The Commission has received a complaint from Shri Tarun Parmar of Nagpur, Maharashtra praying as follows:-
" as per RTI Act, appellant has right to file appeal through email. Hence present appeal is file to the Commission for taking appropriation action against UPSC for not furnishing vital information on web site.
It is also submitted to take action against Shri Bacchan Kujur Deputy Secretary & CPIO, UPSC New Delhi under section 18(1)
(b) for refusing information by intentionally interpreting sections of RTI wrongly."
That application seeking information was originally moved on 08.07.2008 before the CPIO, Union Public Service Commission, New Delhi. The complainant has not, however, enclosed the copy of his application sent to the CPIO. In his response of 06.08.2008, CPIO, Shri Bachchan Kujur, Deputy Secretary, UPSC denied some information under the provision laid down under Section 8(1)(j) of the Act. Being aggrieved with the response, the complainant moved an appeal u/s 19(1) of the Act before the 1st appellate authority of UPSC on 04.09.2008. The complainant has filed this second appeal before us alleging that the appellate authority has did not pass any order on the appeal filed with him. He has further alleged that the appellate authority, in a telephonic conversation with him, refused to provide his e-mail ID for sending appeal through that channel by saying that his internet is not working properly.
1st Because the 1 appellate authority has not addressed the questions of the complainant, which are of direct concern to his public authority, the Commission has decided to remand this complaint to the First Appellate Authority, Union Public Service Commission, New Delhi to dispose of the appeal of Shri Tarun Parmar within ten working days of the date of receipt of this Decision Notice, under intimation to Shri PKP Shreyaskar, Joint Registrar, Central Information Commission. If not satisfied with the information provided by the 1st appellate nd authority, appellant Shri Tarun Parmar will be free to move a 2 appeal before us as per Sec 19 (3).
Announced this twenty-sixth day of March 2010. Notice of this decision be given free of cost to the parties.
Wajahat Habibullah (Chief Information Commissioner) 26.03.2010 Authenticated true copy, additional copies of order shall be supplied against application and payment of the charge prescribed under the Act to the CPIO of this Commission.
Pankaj K. P. Shreyaskar Joint Registrar.
26.03.2010 2