Central Information Commission
Mr.Abhishek vs Directorate General Of Foreign Trade on 11 October, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2012/002910
Dated 11.10.2012
Name of Appellant : Mr. Abhishek
Name of Respondent : Directorate General of Foreign Trade
Ministry of Commerce & Industry
ORDER
The Commission has received an appeal dated 10.8.2012 from Mr. Abhishek against the Directorate General of Foreign Trade, Ministry of Commerce & Industry for deemed refusal to his RTI request dated 14.3.2012 and first appeal dated 21.5.2012.
2. In order to avoid multiple proceedings under sections 18 and 19 of the RTI Act, viz., complaints and appeals, this case is remitted to CPIO, Directorate General of Foreign Trade, Ministry of Commerce & Industry, New Delhi (along with copy of complaint and RTI-request), with the following directions:
(i) In case no reply has been given by CPIO to the Appellant to his RTI-request dated 14.3.2012, CPIO should furnish a reply to the Appellant within two weeks of receipt of this order.
(ii) In case CPIO has already given a reply to the Appellant in the matter, he should furnish a copy of his reply to the Appellant within one week of receipt of this order.
(iii) CPIO should invariably indicate to the Appellant the name and address of the 1st Appellate Authority, before whom the Appellant can file first-appeal, if any.
3. In case the Appellant is not satisfied 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 Appellate Authority (AA).
Case No. CIC/SS/A/2012/002910
4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
5. 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, The appeal is disposed of with above directions.
Sd/-
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Mr. Abhishek, C-101, Mahindra Apartments, Vikaspuri, New Delhi - 110018.
2. The P.I.O.
Shri Daya Shankar, Dy. D.G.F.T., Ministry of Commerce & Industry, Directorate General of Foreign Trade, Export Cell, (Non SCOMET), Udyog Bhavan, New Delhi-110001.
3. The First Appellate Authority, Shri Hardeep Singh, Jt. D.G.F.T(Exports), Ministry of Commerce & Industry, Directorate General of Foreign Trade, Udyog Bhavan, New Delhi-110001.