Central Information Commission
Mr.T N Puri vs Delhi Police on 11 April, 2013
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi-110066
Web: www.cic.gov.in Tel No: 26167931
No.CIC/SS/A/2013/000573 Dated: 11.4.2013
Appellant : Mr. T.N. Puri
Respondent : Delhi Police, Central District
ORDER
The Commission has received an appeal dated 1.2.2013 from Mr. T.N. Puri against Delhi Police, Central District, Delhi pertaining to his two RTI- requests dated 20.9.2012 and 18.12.2012.
2. Perused the documents submitted by the Appellant. It is observed that Appellant's RTI-requests dated 20.9.2012 and 18.12.2012 were replied to by PIO, Delhi Police, Central District, Delhi, vide letters dated 26.11.2012 and 19.1.2013 respectively.
3. The Appellant has not availed the first-appellate channel u/s 19(1) of the RTI Act.
4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz., appeals and complaints, the Appellant is advised to file his first appeal against the decisions of PIO before Appellate Authority, Shri D.C. Srivastva, Addl. Commissioner of Police, Central District, Daryaganj, Delhi under Section 19(1) of the RTI Act, within four weeks of receipt of this Order.
5. On receipt of first-appeal from the Appellant, as per directions above, AA is directed to dispose it of through a speaking order, within four weeks of receipt of the first-appeal.
6. In case the Appellant is not satisfied with the decision of First Appellate Authority, he is at liberty to file a second appeal afresh before the Commission, under section 19(3), along with complaint u/s 18, if any.
-2-Case No. CIC/SS/A/2013/000573 The Appeal is disposed of with above directions.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Mr. T.N. Puri, Advocate, Chamber No.V1, Tis Hazari Courts, Delhi - 110054.
2. The F.A.A., Shri D.C. Srivastva, Addl. Commissioner of Police, Central District, Daryaganj, Delhi.