Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Central Information Commission

Mr.Krishna Upadhyay vs Ministry Of Railways on 29 February, 2012

                              dsUnzh; lwpuk vk;ksx
                      Central Information Commission
             Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                    iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                     ubZ fnYyh ­ 110067 / New Delhi - 110067


    F.No.CIC/AD/C/2011/000939                                        Dated :  29.2.2012. 


    Complainant           :   Shri Krishna Upadhyay
                              Officers Colony No.3
                              Jibon Phukan Nagar
                              CR Building
                              Dibrugarh
                              Assam.


     Respondents          :   The Public Information Officer

O/o the Sr.DCM N F Railway Tinsukia Division Tinsukia - 786125.

Commission  has  received  a  complaint  petition  dated  11.3.11  from    Shri  Krishna Upadhyay against the PIO,  DGM, N F Railway,  Tinsukia under Section  18 of the Right to Information Act, regarding deemed refusal of  his  RTI  request  dated  2.11.2010.

 

2.       In order to avoid multiple proceedings under section 18 and 19 of the RTI  Act, viz., appeals and complaints, it is directed as follows:

i)  Directions to CPIO Sr.DCM,  N F Railway, Tinsukia Division is directed  as follows:
a) In case no reply has been given by CPIO to the complainant to his RTI  request dated 2.11.2010 CPIO should furnish a reply to the complainant  within 1 week of receipt of this order.
b) In case CPIO has already given a reply to the complainant in the matter,  he should furnish a copy of his reply to the complainant within 1 week  of receipt of this order.
c) CPIO should invariably indicate to the complainant   the name and the  address of the 1st Appellate Authority, before whom the appellant can file  first appeal, if any.
ii) Directions to Petitioner :  
(a) If the complainant is aggrieved with the reply received from CPIO,  he, under section 19(1) of the RTI Act, may within the time prescribed  file his first appeal before the 1st   AA, who would dispose of the appeal  under the relevant provisions of RTI Act.
(b)  If the complainant is still aggrieved with the decision of AA, he may  approach the Commission in 2nd appeal under section 19(3) along with  the complaint u/s 18, if any, within the prescribed time limit.
iii) Directions to AA :  On receipt of the 1st  appeal from the petitioner as  per the above directions, AA should dispose of the appeal within the period  stipulated in the RTI Act.

3. With the above directions, the matter is closed at the Commission's end.

4. Issued   with   the   approval   of   Information   Commissioner,   Mrs.   Annapurna  Dixit.

  

(G.Subramanian)            Deputy Registrar Copy to:

1.   Shri Krishna Upadhyay       Officers Colony No.3       Jibon Phukan Nagar       CR Building       Dibrugarh       Assam.
  
2.   The Public Information Officer       O/o the Sr.DCM       N F Railway       Tinsukia Division       Tinsukia - 786125.
3.    The Appellate Authority        O/o the Sr.DCM       N F Railway       Tinsukia Division       Tinsukia - 786125.