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[Cites 2, Cited by 3]

Central Information Commission

Mr.Maharaja Singh vs Government Of Nct Of Delhi on 17 October, 2013

                    CENTRAL INFORMATION COMMISSION
                   Room No.306, 2nd Floor, B-Wing, August Kranti Bhawan,
                         Bhikaji Cama Place, New Delhi-110066.
                                 Telefax : 011-2671 7355.
                                     Website : cic.gov.in



                                                      No. : CIC/AD/C/2013/001451-DS

                                                                       Date : October 17, 2013.



Complainant           :    Shri Maharaja Singh, Mandoli Extension (Delhi).
Public Authority      :    Department of Social Welfare (GNCT), Delhi.


                                           ORDER

The Commission has received a petition, dated NIL (Diary No.: 171537/2011) from Shri Maharaja Singh, Mandoli Extension (Delhi), stating that his/her RTI-application of dated 03/08/2011 filed with the PIO, Department of Social Welfare, Government of NCT of Delhi, Sanskar Ashram, In front of GTB, North-East District, Delhi has been replied by the PIO vide letter No.:41(45)/EHS/SWD/RTI-05/57/11-12/188, dated 08/09/2011.

2. On perusing the papers submitted by the complainant, it is observed that he/she has not availed the first-appellate channel u/s 19(1) of the RTI Act and has approached the Commission directly. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, the Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.

3. The Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.

4. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission in second appeal.

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

(Smt. Deepak Sandhu) Chief Information Commissioner Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Telephone No. : 011-2610 5027.
Copy to :-
1. Shri Maharaja Singh A-67, Gali No.-4, Mandoli Extension, Delhi-110093.
2. First Appellate Authority under RTI Additional Director (Admin.), Department of Social Welfare Government of NCT of Delhi, G.L.N.S. Complex, Delhi Gate, New Delhi-110002.

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