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[Cites 1, Cited by 0]

Central Information Commission

Mr.Prem Kr Jha vs Ministry Of Human Resource Development on 25 July, 2013

                                                                                       RTI Matter
           Encls:­
           For First Appellate Authority:­
                                  CENTRAL INFORMATION COMMISSION
 in this case. If the applicant is not satisfied, he will file his Second Appeal as advised i
           Copy of Compl ai nt dat ed 07- 05- 2012. nd
           Copy of RTI appl Room        No.ed326,
                             i cat i on dat   22- 03-22012.
                                                         Floor,
                                                      August Kranti Bhavan
                                  Bhikaji Cama Place, New Delhi- 110066
                                      Website. www.cic.gov.in
                                                                                 CIC/RM/C/2012/000158

                                                                                    Dated: 25 July 2013

                Name of the Complainant              :       Shri Prem Kumar Jha,
                                                             RZ-98-B, Ganpati Enclave,
                                                             Near Paprawat Road, Najafgarh,
                                                             New Delhi-110 043.

                Name of the Public Authority         :       The First Appellate Authority (RTI),
                                                             CBSE, 2, Shiksha Kendra, Community
                                                             Centre, Preet Vihar, New Delhi-110 092.
                                                   ORDER

Shri Prem Kumar Jha of New Delhi has complained to the Central Information Commission that he received no reply/information from the Central Public Information Officer although he had filed his RTI-Application on 22-03-2012. A copy each of the RTI-Application and the complaint are enclosed for ready reference.

2. It is noted that the Complainant did not have an opportunity to go to the First Appellate Authority and has directly approached the Commission with his complaint. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, we direct the First Appellate Authority to enquire into the allegations made by the Complainant and after giving him an opportunity of hearing, to pass an appropriate order without any further loss of time.

3. In case the Complainant is not satisfied with the orders of the First Appellate Authority, he is free to approach this Commission again in Second Appeal.

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), CBSE, 2, Shiksha Kendra, Community Centre, Preet Vihar, New Delhi-110 092.
The CPIO (RTI), CBSE, 2, Shiksha Kendra, Community Centre, Preet Vihar, New Delhi-110 092.
Shri Prem Kumar Jha, RZ-98-B, Ganpati Enclave, Near Paprawat Road, Najafgarh, New Delhi-110 043.
(Raghubir Singh) Deputy Registrar Phone: 011- 26105682 Fax: 011- 26161997
-07-2013