Central Information Commission
Mrs.Chandra Kanta vs Government Of Nct Of Delhi on 30 November, 2010
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market
Old JNU Campus, New Delhi -110067
Tel : +91-11-26161796
Decision No. CIC/SG/C/2010/001421/10221
Complaint No.CIC/SG/C/2010/001421
COMPLAINT REMANDED TO : First Appellat Authority
MAIDS Complex
Delhi State Dental Council
Bahadur Shah Zafar Marg, New Delhi-110002
Complainant : Mrs Chandra Kanta
19/27, 2nd Floor,
Old Rajinder Nagar,New Delhi-110060
Respondent : Public Information Officer
Registrar
Delhi State Dental Council
MAIDS Complex
Bahadur Shah Zafar Marg, New Delhi-110002
Facts arising from the Complaint:
The complainant had filed an application with the PIO on 23/09/2010 asking for certain information. She received a reply from the PIO dated 27/10/2010, which she found unsatisfactory. The complainant has therefore filed a complaint with the Commission under Section 18 of the RTI Act, 2005. The complainant has not used the alternate and efficacious remedy of First Appeal available under Section 19 (1) of the RTI Act. Consequently, the First Appellate Authority has not had the chance to review the PIO's decision as envisaged under the RTI Act.
Therefore, the matter is remanded to the First Appellate Authority with a direction to decide the matter in accordance with the provisions of the RTI Act, after giving all concerned parties an opportunity to be heard.
Decision:
The Complaint is disposed off.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi
Information Commissioner
30/11/2010
Encl: Copy of RTI application dated 23/09/2010
PIO reply dated 27/10/2010
(For any further correspondence in this matter, please mention the file number given above.) Rnj