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[Cites 1, Cited by 0]

Central Information Commission

Shri Rahul Kumar vs Nvs on 6 June, 2013

                                                                                            RTI Matter



          Encls:­
          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 22- 02- 2012.
                              Room
          Copy of RTI appl i cat i on datNo.  326,
                                          ed 19-      2nd Floor,
                                                       August Kranti Bhavan
                                                 12- 2011.
                                   Bhikaji Cama Place, New Delhi- 110066
                                           Website. www.cic.gov.in
                                                                             CIC/DS/C/2012/0000591/RM

                                                                                      Dated: 06 June 2013

                 Name of the Complainant              :       Shri Rahul Kumar,
                                                              Vill+Post-Sughrain, Via-Bithan,
                                                              Distt-Darbhanga, Bihar-848 207.

                 Name of the Public Authority         :       The First Appellate Authority (RTI),
                                                              Navodaya Vidyalaya Samiti,
                                                              Regional Office, Boring Road,
                                                              Patna, Bihar-800 013.
                                                    ORDER

Shri Rahul Kumar of Bihar has complained to the Central Information Commission that he received unsatisfactory reply/information from the Central Public Information Officer on his RTI-Application dt. 19-12-2011. A copy each of the RTI- Application, reply of CPIO and the complaint are enclosed for ready reference.

2. It is noted that the Complainant did not have an opportunity to go to the Appellate Authority and has directly approached the Commission with his complaint. 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 without any further loss of time.

3. 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.

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

Sd/-

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

The First Appellate Authority (RTI), Navodaya Vidyalaya Samiti, Regional Office, Boring Road, Patna, Bihar-800 013.
The CPIO (RTI), Navodaya Vidyalaya Samiti, Regional Office, Boring Road, Patna, Bihar-800 013.
Shri Rahul Kumar, Vill+Post-Sughrain, Via-Bithan, Distt-Darbhanga, Bihar-848 207.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-06-2013