Central Information Commission
Mr.Hira Lal vs Prime Minister Office on 22 May, 2012
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Central Information Commission
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Phone No.01126183996
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No.CIC/SM/C/2012/000532
Dated: 22 May 2012
Name of the Complainant : Shri Hira Lal
S/o. Shri Kisan Lal,
R/o. Tulsi Das Ki Thal, Gram - Hansari,
PS Prem Nagar, Distt - Jhansi, UP.
Name of the Public Authority : The Appellate Authority
Prime Minister's Office,
South Block,
New Delhi - 110 101.
ORDER
Shri Hira Lal of Jhansi 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 28 February 2012 which has been transferred to Ministry of Finance, Department of Financial Services on 14 March 2012 under Section 6 (3) of the RTI Act. 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 25 June 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