Central Information Commission
Shri. Sandesh Kothari vs National Highways Authority Of India ... on 17 February, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi-110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/AT/C/2010/1333/SS
Name of Complainant : Shri Sandesh Kothari
Name of Respondent : National Highways Authority of India
ORDER
The Commission has received a complaint 7.10.2010 from Shri Sandesh Kothari u/s 18 of the RTI Act, 2005, against the decision of CPIO, National Highways Authority of India (NHAI), Udaipur pertaining to his RTI-request dated 19.8.2010.
2. Perused the documents submitted by the complainant. It is observed that complainant's RTI-request dated 19.8.2010 addressed to CPIO, NHAI, New Delhi was replied to by the Project Director & CPIO, NHAI, PIU, Udaipur vide letter No. NHAI/Udaipur/RTI/2005/1404 dated 30.9.2010.
3. The complainant has not availed the first-appellate channel u/s 19(1) of the RTI Act.
4. In order to avoid multiple proceedings in appeal and complaint, the complainant is advised to file his first appeal against the decision CPIO before Appellate Authority, National Highways Authority of India, Plot No. G-5 & 6, Sector-10, Dwarka, New Delhi-110075, under Section 19(1) of the RTI Act, within four weeks of receipt of this Order.
5. On receipt of first-appeal from the complainant, as per directions above, AA is directed to dispose it of through a speaking order, within four weeks of receipt of the first-appeal.
6. 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, within the prescribed time limit.
-2-Case No. CIC/AT/C/2010/1333/SS The complaint is disposed of with above directions.
(Sushma Singh) Information Commissioner 17.02.2011