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Central Information Commission

Shri. K Arani vs Ministry Of Human Resource Development on 6 August, 2013

          Encls:­                                                                        RTI Matter
          For First Appellate Authority:­
                           CENTRAL INFORMATION COMMISSION
in this case. If the applicant is not satisfied, he will file his Second Appeal as advised in
          Copy of Compl ai nt dat ed 04- 07- 2012.
                              Room
          Copy of RTI appl i cat i on datNo.  326,
                                          ed 20-      2nd Floor,
                                                       August Kranti Bhavan
                                                 06- 2012.
          Copy of Fi r st Appeal dat ed 04- 07- 2012.
                                   Bhikaji Cama Place, New Delhi- 110066
                                           Website: www.cic.gov.in

                                                                                  CIC/RM/C/2012/000236

                                                                                   Dated: 06 August 2013

                 Name of the Complainant              :       Shri K Arani,
                                                              I. C. No. 7290,
                                                              O/o BARC(F) Employees Association,
                                                              BARC(F), Kalpakkam,
                                                              Distt.-Kanchipuram,
                                                              Tamil Nadu-603 102.

                 Name of the Public Authority         :       The First Appellate Authority (RTI),
                                                              KVS (HQ), 18, Institutional Area,
                                                              Shaheed Jeet Singh, Marg,
                                                              New Delhi-110 016.

                                                    ORDER

Shri K Arani of Tamil Nadu has complained to the Central Information Commission that he received no reply/information from the Central Public Information Officer and the First Appellate Authority although he had filed his RTI-Application on 20-06-2012 and his First Appeal on 04-07-2012. A copy each of the RTI-Application, First Appeal 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 First 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. In case the Complainant is not satisfied with the orders of the First Appellate Authority, he is free to approach this Commission in Second Appeal.

4. The Complaint is disposed of with the above directions.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated as true copy and forwarded to:-

The First Appellate Authority (RTI), KVS (HQ), 18, Institutional Area, Shaheed Jeet Singh, Marg, New Delhi-110 016.
The CPIO (RTI), KVS (HQ), 18, Institutional Area, Shaheed Jeet Singh, Marg, New Delhi-110 016.
Shri K Arani, I. C. No. 7290, O/o BARC(F) Employees Association, BARC(F), Kalpakkam, Distt.-Kanchipuram, Tamil Nadu-603 102.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-08-2013