Central Information Commission
Mr.Avadhut Naikdesai Sankul vs Planning Commission on 23 September, 2013
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/C/2013/000268
Dated: 23.9.2013
Name of Complainant : Mr. Avadhut Ramchandra Naik Desai
Name of Respondent : Unique Identification Authority of India,
Mumbai
Planning commission
ORDER
The Commission has received a petition dated 9.5.2013 from Mr. Avadhut Ramchandra Naik Desai against the Unique Identification Authority of India, Mumbai for deemed refusal to his RTI request dated 5.2.2013 and first appeal dated 22.3.2013.
2. In order to avoid multiple proceedings under sections 18 and 19 of the RTI Act, viz., complaints and appeals, this case is remitted to CPIO, Unique Identification Authority of India, Mumbai (along with copy of complaint and RTI-request), with the following directions:
(i) In case no reply has been given by CPIO to the Complainant to his RTI-
request dated 5.2.2013, CPIO should furnish a reply to the Complainant within two weeks of receipt of this order.
(ii) 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 one week of receipt of this order.
(iii) CPIO should invariably indicate to the Complainant the name and address of the 1st Appellate Authority, before whom the Complainant can file first- appeal, if any.
3. In case the Complainant is not satisfied 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 Appellate Authority (AA).
4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
-2-Case No. CIC/SS/C/2013/000268
5. In case the Complainant is not satisfied with the decision of First Appellate Authority, he is at liberty to file a second appeal afresh before the Commission, under section 19(3), along with complaint u/s 18, if any, The petition is disposed of with above directions.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Mr. Avadhut Naikdesai Sankul, RL 66, Milapnagar, Dombivli - 421203, Maharashtra.
2. The A.D.G./ C.P.I.O., Planning Commission, Unique Identification Authority of India Regional Office, MTNL Telephone Exchange, G.D. Somani Marg, Cuff Parade, Mumbai - 400005.
3. The DDG/F.A.A., Planning Commission, Unique Identification Authority of India MTNL Telephone Exchange, G.D. Somani Marg, Cuff Parade, Mumbai - 400005.