Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Central Information Commission

Mr.Jagannath Prasadshoke vs Ministry Of Railways on 28 December, 2011

                                  ds U nz h ; lwp uk vk;ks x
                       Central Information Commission
                   Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                           iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                           ubZ fnYyh ­ 110067 / New Delhi - 110067


    F.No.CIC/AD/C/2011/001557                                          Dated :  28.12.2011. 


    Complainant            :   Shree Jagnnath Prasad Shoke
                               Railway Bunglow, No.F­188
                               Near Subhash Chowk, Murbad Road
                               Kalyan
                               Thane.


     Respondents           :   The Public Information Officer

Central Railway Sr.DCM DRM Office Bhusawal Division Bhusawal.

Commission  has  received  a  complaint  petition  dated  24.8.11  from    Shri  Jagnath Prasad shoke against the PIO, Central Railway, Sr.DCM, DRM Office,  Bhusawal  Division  under  Section  18  of  the  Right  to  Information  Act,  regarding  deemed refusal of his  RTI  request dated  15.11.2010.

 

2.       In order to avoid multiple proceedings under section 18 and 19 of the RTI  Act, viz., appeals and complaints, it is directed as follows:

i)  Directions to CPIO  Sr.DCM, DRM Office, Bhusawal Division is directed  as follows:
a) In case no reply has been given by CPIO to the complainant to her RTI  request   dated     15.11.2010   CPIO   should   furnish   a   reply   to   the  complainant within 1 week of receipt of this order.
b) In case CPIO has already given a reply to the complainant in the matter,  he should furnish a copy of his reply to the complainant within 1 week  of receipt of this order.
c) CPIO should invariably indicate to the complainant   the name and the  address of the 1st Appellate Authority, before whom the appellant can file  first appeal, if any.
ii) Directions to Petitioner :  
(a) If the complainant is aggrieved with the reply received from CPIO,  he, under section 19(1) of the RTI Act, may within the time prescribed  file his first appeal before the 1st   AA, who would dispose of the appeal  under the relevant provisions of RTI Act.
(b)  If the complainant is still aggrieved with the decision of AA, he may  approach the Commission in 2nd appeal under section 19(3) along with  the complaint u/s 18, if any, within the prescribed time limit.
iii) Directions to AA :  On receipt of the 1st  appeal from the petitioner as  per the above directions, AA should dispose of the appeal within the period  stipulated in the RTI Act.

3. With the above directions, the matter is closed at the Commission's end.

4. Issued   with   the   approval   of   Information   Commissioner,   Mrs.   Annapurna  Dixit.

  

(G.Subramanian)            Deputy Registrar Copy to:

1.    Shree Jagnnath Prasad Shoke        Railway Bunglow, No.F­188        Near Subhash Chowk, Murbad Road        Kalyan        Thane.
  
2.  The Public Information Officer         Central Railway         Sr.DCM         DRM Office         Bhusawal Division         Bhusawal.
     
3.  The Appellate Authority           Central Railway         Sr.DCM         DRM Office         Bhusawal Division         Bhusawal.