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.Om Pal Singh vs Ministry Of Railways on 9 May, 2011

                               ds U nz h ; lwp uk vk;ks x
                   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/2011/000244                                           Dated : 16.5.2011


Complainant            :   Shri Om Pal  Singh
                           Railway Qtr No.E/90/2,  East Colony
                           Dakghar­Chakradharpur
                           Distt­ West Singh Bhum
                           Jharkhand.


 Respondents           :   The Public Information  Officer

ADRM.  South Eastern Railway Chakradharpur Division Chakradharpur.

Commission has received a complaint petition dated 29.2010 from   Shri  Vinod Kumar Jain against the PIO, M/o Environment & Forests, ICFRE, Dehradun  under Section 18 of the Right to Information Act, regarding deemed refusal of his  RTI  request dated  9.8.2010.

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  M/o Environment & Forests,  ICFRE  Dehradun is  directed as follows:
a) In case no reply has been given by CPIO to the complainant to his RTI  request dated 9.8.2010 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 Vinod Kumar Jain 14­B,  Pushpanjali Enclave GMS Road, Kanwli Dehradun - 248001.
 
2.     The Public Information  Officer         M/o Environment & Forests         ICFRE,         Post New Forest         Dehradun
3.     The Appellate Authority         The  Director General  M/o Environment & Forests         ICFRE,         Post New Forest         Dehradun