Central Information Commission
Mr. Narendra Kumar vs Headquarters, Delhi Fire Services, ... on 30 June, 2009
CENTRAL INFORMATION COMMISSION Club Building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796 Decision No. CIC/SG/C/2009/000604/3943 File No. CIC/SG/C/2009/000604 COMPLAINT REMANDED TO : First Appellate Authority GNCT of Delhi Headquarters Delhi Fire Services New Delhi-110001 Complainant : Mr. Narendra Kumar S/o Sh. Ram Prasad V.P.O Khandari Tahsil Gohana, Sonepat Haryana Public Information Officer : Mr. Drirendra Kumar The Public Information Officer GNCT of Delhi Headquarters, Delhi Fire Services New Delhi-110001 Decision:
The complainant had filed an application with the PIO on 12/12/2008 asking for certain information. He received a reply from the PIO, which he found unsatisfactory. The complainant has therefore filed a complaint with the Commission under Section 18 of the RTI Act, 2005. The complainant has not used the alternate and efficacious remedy of First Appeal available under Section 19 (1) of the RTI Act. Consequently, the First Appellate Authority has not had the chance to review the PIO's decision as envisaged under the RTI Act.
Therefore, the matter is remanded to the First Appellate Authority with a direction to decide the matter in accordance with the provisions of the RTI Act, after giving all concerned parties an opportunity to be heard.
The Complaint is disposed.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 30 June, 2009 Encl: Copy of the Complaint.
(For any further correspondence in this matter, please quote the file no. mentioned above)