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.Raj Kumar vs Ministry Of Agriculture on 14 July, 2011

                          Central Information Commission
               Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                       Bhikaji Cama Place, New Delhi­110066
                      Web: www.cic.gov.in Tel No: 26167931

                                                           Case No. CIC/SS//2011/000303

Name of Complainant                   :       Mr. Raj Kumar

Name of Respondent                    :       Directorate of Plant Protection Quarantine
                                              and Storage, Faridabad..

                                          ORDER

The Commission has received a complaint dated 22.3.2011 from Mr. Raj Kumar u/s 18 of the RTI Act, 2005, against the Directorate of Plant Protection Quarantine and Storage for deemed refusal to his RTI request dated 14.1.2011.

2. In order to avoid multiple proceedings under sections 19 and 18 of the RTI Act, viz., complaints and appeals, this case is remitted to CPIO, Directorate of Plant Protection Quarantine and Storage, Faridabad (along with copy of appeal and RTI-request), with the following directions:

(i) In case no reply has been given by CPIO to the Complainant to his RTI-

request dated 14.1.2011 CPIO should furnish a reply to the Complainant within two weeks of receipt of this order.

(ii) In case CPIO has already given a reply to the Complainant in the matter, he should furnish a copy of his reply to the Complainant within one week of receipt of this order.

(iii) CPIO should invariably indicate to the Complainant the name and address of the 1st Appellate Authority, before whom the Complainant can file first- appeal, if any.

3. In case the Complainant is not satisfied with the reply received from CPIO, he, under section 19(1) of the RTI Act, may within the time prescribed, file his first-appeal before the Appellate Authority (AA).

4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.

5. In case the Complainant is not satisfied with the decision of First Appellate Authority, he is at liberty to file a second appeal afresh before the Commission, under section 19(3), along with appeal u/s 18, if any, within the prescribed time limit.

CIC/SS/C/2011/000303 The appeal is disposed of with above directions.

Sd/-

(Sushma Singh) Information Commissioner 14.7.2011 Authenticated true copy:

(K.K. Sharma) OSD & Dy. Registrar Copy to:
1. Mr. Raj kumar, House No.10, Street No.1, Harijan Colony, Burari, Delhi - 110084.
2. The C.P.I.O., Directorate of Plant Protection Quarantine and Storage, NH-IV, Faridabad-121001.

Haryana.