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[Cites 1, Cited by 0]

Central Information Commission

Mr.Rakesh Kumar vs Ministry Of Human Resource Development on 9 October, 2013

          Encl s: -                                                                         RTI Matter
          For Fi r st Appel l at e Aut hor i t y: -
                           CENTRAL INFORMATION COMMISSION
in this case. If the applicant is not satisfied, he will file his Second Appeal as advised in
          Copy of Compl ai nt dat ed 05- 10- 2012.
                              Room
          Copy of RTI appl i cat i on datNo.  326,
                                          ed 18-      2nd Floor,
                                                 07- 2012.  August Kranti Bhavan
          Copy of Fi r st Appeal dat ed 30- 08- 2012.
                                        Bhikaji Cama Place, New Delhi- 110066
                                                Website. www.cic.gov.in

                                                                                     CIC/RM/C/2013/000311

                                                                                     Dated: 09 October, 2013

                  Name of the Complainant               :      Shri Rakesh Kumar,
                                                               Vill-Shivdaspur urf Teliwala,
                                                               Post- Dhanori, Distt-Haridwar,
                                                               Uttarakhand.

                  Name of the Public Authority          :      The First Appellate Authority (RTI),
                                                               Gurukul University, Jwalapur,
                                                               Haridwar, Uttarakhand.

                                                      ORDER

Shri Rakesh Kumar of Uttarakhand has complained to the Central Information Commission that he received unsatisfactory reply/information from the Central Public Information Officer on his RTI-Application dt. 18-07-2012 he also filed First Appeal on 30-08-2012 but no reply/information was received from the Appellate Authority. A copy each of the RTI-Application, CPIO's reply, First Appeal and the complaint are enclosed for ready reference.

2. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, we direct the Appellate Authority to enquire into the allegations made by the Complainant and after giving him an opportunity of hearing, to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant without any further loss of time, not more than 4 weeks.

3. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission in Second Appeal in prescribed format with all necessary documents.

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

Sd/-

(Rajiv Mathur) Central Information Commissioner RTI Matter Authenticated as true copy and forwarded to:-

The First Appellate Authority (RTI), Gurukul University, Jwalapur, Haridwar, Uttarakhand.
The CPIO (RTI), Gurukul University, Jwalapur, Haridwar, Uttarakhand.
Shri Rakesh Kumar, Vill-Shivdaspur urf Teliwala, Post- Dhanori, Distt-Haridwar, Uttarakhand.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-11-2013