Central Information Commission
Mr.Sukhdev Singh vs National Commission For Scheduled ... on 30 November, 2012
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/A/2012/002321
Dated 30.11.2012
Name of Appellant : Mr. Sukhdev Singh
Name of Respondent : National Commission for Scheduled Castes &
Schedule Tribes
ORDER
The Commission has received an appeal dated 24.5.2012 from Mr. Sukhdev Singh against National Commission for Scheduled Castes & Scheduled Tribes for deemed refusal to his RTI request dated 1.8.2011.
2. In order to avoid multiple proceedings under sections 18 and 19 of the RTI Act, viz., complaints & appeals, this case is remitted to CPIO, National Commission for Scheduled Castes & Scheduled Tribes, Chandigarh (along with copy of complaint and RTI-request), with the following directions:
(i) In case no reply has been given by CPIO to the Appellant to his RTI-request dated 1.8.2011, CPIO should furnish a reply to the Appellant within two weeks of receipt of this order.
(ii) In case CPIO has already given a reply to the Appellant in the matter, he should furnish a copy of his reply to the Appellant within one week of receipt of this order.
(iii) CPIO should invariably indicate to the Appellant the name and address of the 1st Appellate Authority, before whom the Appellant can file first-appeal, if any.
3. In case the Appellant 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.
Case No. CIC/SS/A/2012/002321
5. In case the Appellant 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 complaint u/s 18, if any.
The appeal is disposed of with above directions.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Dy. Registrar Copy to:
1. Mr. Sukhdev Singh, 2808, Sector 20C, Chandigarh - 160020.
2. The C.P.I.O.
National Commission for Scheduled Castes & Scheduled Tribes Kendriya Sadan Building, Sector-9, Chandigrh.