Central Information Commission
Mr. Buddh Priya Rahul vs University Of Delhi on 16 January, 2009
CENTRAL INFORMATION COMMISSION Room no.415, 4th Floor, Block IV, Old JNU Campus, New Delhi 110066.
Tel : + 91 11 26161796 Decision No. CIC /SG/C/2008/00108/1138 Complaint No. CIC/SG/C/2008/00108 COMPLAINT REMANDED TO : Mr.A.K.Dubey Registrar/ Appellate Authority University of Delhi Main Campus Delhi-07 Complainant : Mr. Buddh Priya Rahul F-2, B-108, 2nd Floor SRS Apartment, Dilshad Colony Delhi-95 Public Information Officer : Mr. Deepak Vats Deputy Registrar/ PIO University of Delhi Main Campus Delhi-07 Decision:
The complainant had filed an application with the PIO on 16/07/2008 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. The complainant has not used the alternate and efficacious remedy of the 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, 2005, after giving both sides an opportunity of a hearing.
The Complaint is disposed.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 16th January, 09.
(For any further correspondence, please mention the decision number for a quick disposal)