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Central Information Commission

Mr.Rohit Kumar vs Ministry Of Human Resource Development on 13 November, 2013

                                     Encls:­
                                     For First Appellate Authority:­                       RTI Matter
o be sent to the CIC in this case.
                                Copy If the applicant is not satisfied, he will file his Second
                                      of Compl ai nt dat ed 23- 09- 2013.
                              CENTRAL INFORMATION COMMISSION
                                  Copy of RTI appl i cat i on dat ed 30- 08- 2013.
                                     Copy of CPI O' s r epl y dat ed 09- 09- 2013.
                           Room No. 326, 2nd Floor, August Kranti Bhavan
                              Bhikaji Cama Place, New Delhi- 110066
                                      Website. www.cic.gov.in

                                                                                     CIC/RM/C/2013/000492

                                                                               Dated: 13 November, 2013

               Name of the Complainant              :       Shri Rohit Kumar,
                                                            Room No. 1B-47, (Law Bosys Hostel),
                                                            Campus-16, KIIT School of Law,
                                                            KIIT University, Bhubaneshwar,
                                                            Odisha-751 024.

               Name of the Public Authority         :       The First Appellate Authority (RTI),
                                                            BHU, Varanasi,
                                                            U.P.-221 005.
                                                  ORDER

Shri Rohit Kumar of Odisha has complained to the Central Information Commission that he received incomplete, misleading or false information from the Central Public Information Officer on his RTI-Application dt. 30-08-2013. A copy each of the RTI-Application, reply of CPIO and the complaint are enclosed for ready reference.

2. It is noted that the Complainant did not have an opportunity to go to the Appellate Authority and has directly approached the Commission with his complaint. In exercise of powers vested under Section 18(2) 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 within 4 weeks of receipt of this order.

3. 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), BHU, Varanasi, U.P.-221 005.
The CPIO (RTI), BHU, Varanasi, U.P.-221 005.
Shri Rohit Kumar, Room No. 1B-47, (Law Bosys Hostel), Campus-16, KIIT School of Law, KIIT University, Bhubaneshwar, Odisha-751 024.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-12-2013 RTI Matter