Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Central Information Commission

Mr.Sanjay Kumar Singh vs Ministry Of Coal on 4 November, 2011

                    Central Information Commission
                                2nd Floor, August Kranti Bhawan,
                            Bhikaji Cama Place, New Delhi - 110 066
                                     Website: www.cic.gov.in

                                                                               No.CIC/SS/C/2011/000672
                                                                               Dated, the 4th October, 2011

Name of complainant :                                           Sanjay Kumar Singh

Name of respondent :                                              CCL Chatra, Jharkhand.
                                                                                                                                                                 

O R D E R The   Commission   has   received   a   complaint   dated   15.9.2011   for   non­ furnishing of information by CPIO/AA, Central Coalfields Ltd. Chatra, to his  RTI request dated 10.5.2011 and first appeal dated 17.7.2011 respectively.

2. That from a perusal of the papers submitted by the complainant, it is  prima  facie  observed that complainant's  both  RTI requests have evoked no  response either from the CPIO or from the Appellate Authority.

3. The Commission would like to draw your attention to Section 20(1) of  the RTI Act which prescribes severe penalties on the CPIO personally and for 

(a) refusal to receive  an application  for information, (b) delay  in providing  information beyond the stipulated time as specified under Section 7(1) of the  Act; (c) malafidely denying the request for information, (d) knowingly giving  incomplete   or   misleading   information,   (e)   destruction   of   record,   and   (f)  obstruction in any manner in furnishing the information.

4. In order to avoid multiple proceedings u/s 18 & 19 of the RTI Act, the  PIO is directed to furnish the reply to the complainant to his RTI application  within two weeks of receipt of this order. 

5. If the complainant is not satisfied with the reply received from PIO, he  may   within   the   time   prescribed,   file   his   first   appeal   before   the   appellate  authority u/s 19(1) of the RTI Act, who shall dispose of the appeal within the  period stipulated in the RTI Act.

2

6. If the complainant is not satisfied with the reply received from AA, he is  at liberty to file second appeal before the Commission u/s 19(3) within the  prescribed time limit.

The complaint is disposed of with above directions.

( Sushma Singh ) Information Commissioner 4.11.2011 Authenticated true copy:

( D. C. Singh ) Deputy Registrar Copy to:
1. Public Information Officer & Deputy General Manager Central Coalfields Ltd.

Paparwar, P.O. Bachra District Chatra, Jharkhand­829201

2. Appellate Authority & General Manager, Central Coalfields Ltd.

Paparwar, P.O. Bachra District Chatra, Jharkhand­829201

3. Shri Sanjay Kumar Singh MQ/PPR­120, Basant Vihar P.O. Bachra, District Chatra Jharkhand­829201