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.Kamal Choradia vs Ministry Of Railways on 17 May, 2012

                         dsUnzh; lwpuk vk;ksx
                   Central Information Commission
             Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                    iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                     ubZ fnYyh ­ 110067 / New Delhi - 110067


    F.No.CIC/AD/C/2011/001115                                          Dated :  17.5.2012. 


    Complainant           :    Shri Kamal Choradia
                               B­6, H M Market, T R P Road
                               Fancy Bazar
                               Guwahati - 781 001.


     Respondents          :    The Public Information Officer

Sr.DCM N F Railway Rangia.

Assam.

Commission  has  received  a  complaint  petition  dated  23.5.11  from    Shri  Kamal Choradia against the PIO, Sr. DCM, N F Railway, Rangia, Assam under  Section 18 of the Right to Information Act, regarding deemed refusal of  his  RTI  request dated  15.12.2010.

 

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 Sr.DCM, N F Railway,  Rangia, Assam is directed  as follows:
a) In case no reply has been given by CPIO to the complainant to his RTI  request   dated     15.12.2010   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.   Shri Kamal Choradia       B­6, H M Market, T R P Road       Fancy Bazar       Guwahati - 781 001.
  
2.   The Public Information Officer       Sr.DCM       N F Railway       Rangia,       Assam.
3.    The Appellate Authority        Sr. DCM        N F Railway        Rangia        Assam.