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Central Information Commission

Mr. Bhim Singh vs Comptroller And Auditor General on 23 October, 2012

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                                    Central Information Commission
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                          vxLr ØkfUr Hkou         / August Kranti Bhavan
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                        ubZ fnYyh          ­ 110066 / New Delhi - 110066
                                                  Phone No.011­26183996
                                                      *****


                                                                          No.CIC/SM/C/2012/001054
                                                                                                         
                                                                               Dated: 23 October 2012


 Name of the Complainant                      :      Shri Bhim Sen,
                                                     Chau Ki Basti Line Par,
                                                     Moradabad, U.P. - 244 001.


 Name of the Public Authority                 :      The Appellate Authority 
                                                     O/o. the Principal Accountant General 
                                                     (A&E) - II, 20, Sarojini Naidu Marg,
                                                     Allahabad - 211 001.


                                                  ORDER

Shri Bhim Sen of Moradabad has complained to the Central Information  Commission   that   he   received   no   reply/information   from   the   Central   Public  Information Officer although he had filed his RTI­application on 16 August 2011.  A copy each of the RTI­application and the complaint are enclosed for ready  reference. 

2. In   exercise   of   powers   vested   under   Section   18(1)   of   the   Right   to  Information   (RTI)   Act,   we   direct   the   Appellate   Authority   to   enquire   into   the  allegations made by the Complainant and after giving him an opportunity of  hearing, to pass an appropriate order with a view to ensuring that the desired  information is provided to the Complainant without any further loss of time.

3. We also direct the Appellate Authority to obtain the explanation of the  CPIO in writing for not providing the information in time and to forward the same  to us along with his comments before 23 November 2012.  We will decide on  the imposition of penalty on the CPIO in terms of Section 20(1) of the Right to  Information (RTI) Act thereafter.    

4. In case the Complainant is not satisfied with the orders of the Appellate  Authority, he is free to approach this Commission again in second appeal.

5. The Commission ordered accordingly.

(Satyananda Mishra) Chief Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Deputy Registrar