Central Information Commission
Mr.Hansraj vs Government Of Nct Of Delhi on 21 August, 2013
CENTRAL INFORMATION COMMISSION
Room No.307, 2nd Floor, B-Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Telefax : 011-26180532 / 26107254.
Website : cic.gov.in
No. : CIC/AD/C/2013/000491-DS
Date : August 21, 2013.
Complainant : Shri Hansraj, Suleman Nagar (Delhi).
Public Authority : Delhi Jal Board (GNCT), Delhi.
ORDER
The Commission has received a petition, dated 07/02/2013 (Diary No.:111683/2013) from Shri Hansraj, Suleman Nagar (Delhi), stating that his/her RTI-application of dated 22/12/2012 filed with the PIO, West District, Delhi Jal Board, Karol Bagh, Delhi-110005 has been replied by the PIO vide letter No.:F-2(19)/DJB/EE(Proj)/W-VI/2013/1347, dated 06/02/2013.
2. On perusing the papers submitted by the complainant, it is observed that he/she has not availed the first-appellate channel u/s 19(1) of the RTI Act and has approached the Commission directly.
3. In view of above, the complainant is advised to file his first-appeal before the First Appellate Authority, under section 19(1) of the RTI Act within four weeks of the receipt of this order. The First Appellate Authority to take action as mandated under the RTI-Act, 2005 with a speaking order in the matter.
4. In case the complainant / appellant still feels dissatisfied with the decision of FAA, then he/she can approach the Commission in second-appeal in prescribed format, along with complaint, if any.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Shri Hansraj S/o. Shri Ram Sahaya, E-2/11, Pratap Vihar Part-III, Kirari, Suleman Nagar, Delhi-110086.
2. First Appellate Authority under RTI Superintending Engineer (Projects), Delhi Jal Board (GNCT), Varunalaya Building, Karol Bagh, New Delhi-110005.
-::-