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 1, Cited by 0]

Central Information Commission

Mr. Harpal Singh Rana vs Prime Minister Office on 23 April, 2013

                                   dsUnzh; lwpuk vk;ksx
                                Central Information Commission
                                 2 ry] foxa 'c' / 2nd Floor, 'B' Wing
                         vxLr ØkfUr Hkou / August Kranti Bhavan
                           Hkhdkth dkek Iysl/ Bhikaji Cama Place
                        ubZ fnYyh ­ 110066 / New Delhi - 110066
                                              Phone No.011­26183996

                                               *****
                                                                      No.CIC/SM/C/2013/000203


                                                                                               
                                                                           Dated: 23 April 2013



Name of the Complainant                   :      Shri Harpal Singh Rana 
                                                 Gram Sansad, Kadipur,
                                                 Delhi - 110 036.


Name of the Public Authority              :      The Central Public Information Officer
                                                 Prime Minister's Office,
                                                 South Block, 
                                                 New Delhi - 110 011.


                                                 The First Appellate Authority
                                                 Prime Minister's Office,
                                                 South Block, 
                                                 New Delhi - 110 011.

                                              ORDER

Background:

Shri Harpal Singh Rana of Delhi filed an RTI application with the CPIO of  Prime Minister's Office, New Delhi on 6 November 2012.  The PIO replied to his  RTI­application vide his letter dated 15 November 2012.   Not satisfied with the  information   supplied   by   the   CPIO,   the   Applicant   approached   the   Central  Information Commission in a complaint whereas he was required to approach  the first Appellate Authority in an appeal.   Decision:
2. On going through the complaint, it was observed that the Appellant did  not utilize the channel of first Appellate Authority. The Commission has decided  to   treat  this  application  as  a  first  appeal  and  to   remand  this  appeal  to   first  Appellate   Authority,   Prime   Minister's   Office,   New   Delhi,   who   is   directed   to  dispose of the appeal of Shri Harpal Singh Rana within twenty working days  from the date of receipt of this decision, under intimation to Shri Vijay Bhalla,  Deputy Registrar, Central Information Commission. If the Complainant is not  satisfied with the orders of the first  Appellate Authority, he/she  will be free to  move a second appeal before us as per Sec 19 (3) of the Right to Information  (RTI) Act.
3. The Commission ordered accordingly.

(Satyananda Mishra)  Chief Information Commissioner Authenticated true copy:

(Vijay Bhalla) Deputy Registrar Cc:
1.   Shri Harpal Singh Rana, Gram Sansad, Kadipur, Delhi - 110 036.
2.   The Central Public Information Officer, Prime Minister's Office, South Block, New Delhi  110 011.
3.   The First Appellate Authority, Prime Minister's Office, South Block, New Delhi 110 011.