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Central Information Commission

Mr. S K Gupta vs Department Of Personnel And Training on 25 February, 2013

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                             Central Information Commission
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                                           Phone No.011­26183996

                                            *****
                                                                   No.CIC/SM/C/2013/000024


                                                                                           
                                                                    Dated: 25 February 2013



Name of the Complainant                :      Shri S.K. Gupta,
                                              H.No. 1246, Sector 8,
                                              R.K. Puram, New Delhi - 22.


Name of the Public Authority           :      The Central Public Information Officer
                                              Kendriya Bhandar,
                                              Pushpa Bhawan, Madangir Road,
                                              New Delhi - 110 062.


                                              The First Appellate Authority
                                              Kendriya Bhandar,
                                              Pushpa Bhawan, Madangir Road,
                                              New Delhi - 110 062.

                                           ORDER

Background:

Shri S.K. Gupta of New Delhi filed an RTI application with the CPIO of  Ministry of Personnel, Public Grievances & Pension, DoP&T on 12 September  2012 which has been forwarded to CPIO, Kendriya Bhandar, New Delhi. The  PIO replied to his RTI­application vide his letter dated 18 December 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, Kendriya Bhandar, New Delhi, who is directed to dispose of  the  appeal  of  Shri  S.K.  Gupta  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 S.K. Gupta, H.No. 1246, Sector 8, R.K. Puram, New Delhi - 22.
2.   The Central Public Information Officer, Kendriya Bhandar, Pushpa Bhawan, Madangir  Road, New Delhi - 110 062.
3.    The First Appellate Authority, Kendriya Bhandar, Pushpa Bhawan, Madangir Road, New  Delhi - 110 062.