Central Information Commission
Mr.Prathishta Jaswal vs National Women'S Commission on 17 May, 2013
CENTRAL INFORMATION COMMISSION
II Floor, B Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
No. : CIC/DS/C/2013/000113
Date : May 17, 2013.
Complainant : Ms. Pratistha Jaiswal, Varanasi
Public Authority : National Commission for Women, New Delhi
ORDER
The Commission has received a complaint petition; dated 15.04.2013(Dy. No. 127948/2013) from Ms. Pratistha Jaiswal, Varanasi stating that he/she has received no information from the concerned CPIO in respect her RTI-application of dated 28.02.2013 filed with CPIO, National Commission for Women, New Delhi. A copy of the complaint and the RTI application are enclosed.
2 In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, the Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.
3. The Appellate Authority is also directed to obtain the explanation of the Concerned persons/officers in writing for not replying in time to the RTI application and to forward the same to the Commission along with his comments within 3 weeks of receipt of the Order to decide on the imposition of penalty on the concerned persons in terms of Section 20(1) of the Right to Information (RTI) Act.
4. In case the Complainant is not satisfied with the orders of the Appellate Authority, she is free to approach this Commission in second appeal.
15. The Complaint is disposed of with the above directions.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Ms. Pratistha Jaiswal, C-9/304A, Habibpura, Chetganj, Varanasi-221010
2. The First Appellate Authority under RTI National Commission for Women, 4, Deen Dayal Upadhyaya Marg, New Delhi 2