Central Information Commission
Mr.Jagdev Singh vs Government Of Nct Of Delhi on 7 March, 2012
Central Information Commission
Room No. 296, August Kranti Bhavan
Bhikaji cama Place
New Delhi - 110066
F.No. CIC/AD/C/2011/001347 March 7, 2012
Complainant : Mr./Mrs. Jagdev Singh
Gen. Secy. of RWA
639, 20 Point Programme Colony,
Gram Sabha, Pooth Kalan
Delhi 110 086
Respondents : The Public Information Officer
Office of the SDM (Saraswati Vihar) District North West D.C. office Kanjhawala Delhi 110 081 Commission has received a complaint petition dated 12.07.2011 from Mr./Ms. Jagdev Singh against the PIO, office of the SDM (Saraswati vihar), Delhi under Section 18 (1) of the Right to Information Act, regarding deemed refusal of his/her RTI application dated dt.21.04.2011.
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 PIO
a) In case no reply has been given by PIO to the complainant to his/her RTIapplication dated 21.04.2011, PIO should furnish a reply to the complainant within 1 week of receipt of this order.
b) In case PIO has already given a reply to the complainant in the matter, he/she should furnish a copy of his/her reply to the complainant within 1 week of receipt of this order.
c) PIO should invariably indicate to the complainant the name and the address of the 1 st Appellate Authority, before whom the appellant can file first appeal, if any.
ii) Directions to Complainant :
(a) If the complainant is aggrieved with the reply received from PIO, he/she under section 19(1) of the RTI Act, may within the time prescribed file his/her first appeal before the 1st Appellate Authority (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 the AA, he/she 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 1stappeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
3. The petition is disposed of with the above directions.
4. Issued with the approval of Information Commissioner, Mrs. Annapurna Dixit.
(G. Subramanian) Deputy Registrar Copy to
1. Mr./Mrs. Jagdev Singh Gen. Secy. of RWA 639, 20 Point Programme Colony, Gram Sabha, Pooth Kalan Delhi 110 086
2. The Public Information Officer & SDM (Saraswati Vihar) D.C. office Complex District North West Kanjhawala Delhi 110 081
3. The Appellate Authority Office of the Dy. Commissioner District North West Kanjhawala Delhi 110 081