Central Information Commission
Mr.Saurabh vs Government Of Nct Of Delhi on 13 April, 2012
Central Information Commission
Room No. 296, August Kranti Bhavan
Bhikaji cama Place
New Delhi - 110066
F.No. CIC/AD/C/2012/000034 April 13, 2012
Complainant : Mr. Saurabh
93A, Vaishali Colony
Palam
Dabri Road
New Delhi
Respondents : The Public Information Officer
Directorate of Education C4 Vasanbt Vihar New Delhi The Commission has received a complaint petition dated 28.10.11 from Mr Saurabh against the PIO, Directorate of Education, Vasant Vihar,, Delhi under Section 18 (1) of the Right to Information Act, regarding deemed refusal of his RTIapplication dated dt. 20.9.11.
2. In order to avoid multiple proceedings under section 18 and 19 of the RTI Act, viz., appeals and complaints, it is directed as follows:
i) Directions to PIO
a) In case no reply has been given by PIO to the complainant to his/her RTIapplication dated 20.9.11 the PIO should furnish a reply to the complainant within 1 week of receipt of this order.
b) In case the PIO has already given a reply to the Complainant in the matter, he/she should furnish a copy of his/her reply to the Complainant within 1 week of receipt of this order.
c) The PIO should invariably indicate to the Complainant the name and the address of the 1st Appellate Authority, before whom the complainant can file first appeal, if any.
ii) Directions to Complainant :
(a) If the Complainant is aggrieved with the reply received from the PIO, he/she under section 19(1) of the RTI Act, may within the time prescribed file his/her first appeal before the 1st Appellate Authority (AA), who would dispose off the appeal under the relevant provisions of RTI Act.
(b) If the Complainant is still aggrieved with the decision of the FAA, he/she may approach the Commission in 2nd appeal under section 19(3) along with a complaint u/s 18, if any, within the prescribed time limit.
iii) Directions to FAA : On receipt of the 1stappeal from the petitioner as per the above directions, the FAA should dispose off the appeal within the period stipulated in the RTI Act.
3. The petition is disposed off with the above directions.
4. Issued with the approval of Information Commissioner, Mrs. Annapurna Dixit.
(G. Subramanian) Deputy Registrar Copy to Mr. Saurabh 93A, Vaishali Colony Palam Dabri Road New Delhi The Public Information Officer Directorate of Education C4 Vasanbt Vihar New Delhi