Central Information Commission
Dr.P L Soni vs Ministry Of Environment And Forests on 9 May, 2011
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F.No.CIC/AD/C/2011/000264 Dated : 9.5.2011
Complainant : Dr. P.L.Soni
5, Panditwari
PhaseII
Dehradun (Uttarakhand)
Respondents : The Public Information Officer
The Chairman, ICFRE Board of Governors & Secretary, M/o Environment & Forests Paryavaran Bhawan CGO Complex New Delhi.
Commission has received a complaint petition dated 3.12.2010 from Dr.P.L.Soni against the PIO, Chairman, ICFRE Board of Governos & Secretary, M/o Environment & Forests, Paryavara Bhawan, New Delhi under Section 18 of the Right to Information Act, regarding deemed refusal of his RTI request dated 10.9.2010.
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 CPIO Chairman, ICFRE Board of Governors & Secretary, M/o Environment & Forests, New Delhi is directed as follows:
a) In case no reply has been given by CPIO to the complainant to his RTI request dated 10.9.2010 CPIO should furnish a reply to the complainant within 1 week of receipt of this order.
b) 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 1 week of receipt of this order.
c) CPIO should invariably indicate to the complainant the name and the address of the 1st Appellate Authority, before whom the appellant can file first appeal, if any.
ii) Directions to Petitioner :
(a) If the complainant is aggrieved 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 1st AA, who would dispose of the appeal under the relevant provisions of RTI Act.
(b) If the complainant is still aggrieved with the decision of AA, he may approach the Commission in 2nd appeal under section 19(3) along with the complaint u/s 18, if any, within the prescribed time limit.
iii) Directions to AA : On receipt of the 1st appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.
3. With the above directions, the matter is closed at the Commission's end.
4. Issued with the approval of Information Commissioner, Mrs. Annapurna Dixit.
(G.Subramanian) Deputy Registrar Copy to:
1. Dr. P.L.Soni 5, Panditwari PhaseII Dehradun (Uttarakhand)
2. The Public Information Officer The Chairman, ICFRE Board of Governors & Secretary, M/o Environment & Forests Paryavaran Bhawan, CGO Complex Lodi Road New Delhi.
3. The Appellate Authority The Chairman, ICFRE Board of Governors & Secretary, M/o Environment & Forests Paryavaran Bhawan, CGO Complex Lodi Road, New Delhi.