Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Central Information Commission

Mr.Rabindra Kumar Thakur vs Ministry Of Railways on 26 November, 2012

                          Central Information Commission
                        Room No. 296, August Kranti Bhavan
                                    Bhikaji Cama Place
                                    New Delhi - 110 066


                                             ORDER

F.No.CIC/AD/C/2012/001720       Dated :  26.11.2012. 

Complainant : Shri Ravindra Kumar Thakur Rly Qtr No. 482/A, Emergency Colony Katihar Pin : 854105.

 Respondents : The Public Information Officer Sr. DCM,  DRM Office N F Railway Katihar Bihar.

1.          The  Commission  has  received  a   complaint    dated  27.7.12  from     Shri  Rabindra Kumar Thakur   against the PIO, Sr.DCM, DRM Office, N F Railway,  Katihar    under  Section   18   of   the   Right  to   Information  Act,   regarding  deemed  refusal of  his  RTI  request dated  24.10.11.

 

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 RTI  request   dated     24.10.11   PIO   should   furnish   a   reply   to   the  complainant within 1 week of receipt of this order.
b) In   case  PIO  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) PIO 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 Complainant :  
(a) If the complainant is aggrieved with the reply received from PIO,  he,  under section 19(1) of the RTI Act, may within the time prescribed file  his   first   appeal   before   the   1st    Appellate   Authority   (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.

3. The complaint is disposed o with the above directions.

  

(Annapurna Dixit)                                        Information Commissioner Copy to:

`1. Shri Ravindra Kumar Thakur Rly Qtr No. 482/A, Emergency Colony Katihar Pin : 854105.
  
    2.   The Public Information Officer Sr. DCM,  DRM Office N F Railway Katihar Bihar.