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[Cites 3, Cited by 0]

Central Information Commission

Mr.Haradhan Sarkar vs Ministry Of Human Resource Development on 9 December, 2011

             CENTRAL INFORMATION COMMISSION
             Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                   Bhikaji Cama Place, New Delhi-110066.
                         Telefax:011-26180532 & 011-26107254
                                    website:cic.gov.in

                                                               Date : December 09, 2011

                       Appeal No. : CIC/DS/A/2011/001018

Appellant          :      Shri Haradhan Sarkar, West Tripura (Tripura)
Public Authority   :      Tripura University, Tripura West (Tripura).


                                        ORDER

The Commission has received an appeal petition, dated 08/09/2010 (Diary No:59682/2010) from Shri Haradhan Sarkar, West Tripura (Tripura) in respect of his/her RTI-application on 15/06/2010 filed with the CPIO, Registrar, Tripura University, Suryamaninagar-799130 Tripura West (Tripura).

2. On Perusal of the papers submitted by the appellant, it is observed that appellant's RTI-request was replied to by the CPIO, letter No.:F.TU/Reg/RTI/01/2010-11, dated 08/07/2010.

3. The Appellant preferred his/her first-appeal on 15/07/2010 before the First Appellate Authority, which has not been decided by FAA (Copy of First Appeal is enclosed).

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz.

appeals and complaints, the matter is remanded back to the First Appellate Authority, with the following directions:

i. In case, the first appeal dated 15/07/2010 has not been disposed of by FAA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
Page 1 ii. In case, FAA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one (1) week of receipt of this order.
iii. A copy of First Appellate Authority order will be endorsed to the Commission clearly indicating the case number and reason for delay, if any, in providing information.

5. In case, the Appellant 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 under section18, if any, within the prescribed time limit.

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tele. No. 011-26105027 Copy to:-
Shri Haradhan Sarkar First Appellate Authority under RTI Akhaura Road, Agartala, Pro-Vice-Chancellor, Near Old Joyram Saw Mill, Tripura University, P.O.-Ramnagar-799002. Suryamaninagar-799130. District-West Tripura (Tripura). West Tripura (Tripura).
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