Central Information Commission
Ms.Kiran Lata vs Ministry Of Railways on 20 November, 2012
Central Information Commission
Room No. 296, August Kranti Bhawan
Bhikaji Cama Place
New Delhi - 110066
F.No. CIC/AD/C/2012/001853 Dated: 20.11.2012
Complainant : Sh. Dharambir Singh
House No. BI1757, Guru Tegh Bahadur Nagar
Main Road, Green Park (Ranjit Garden)
Jagadhari Workshop
Yamunanagar - 135 002
Haryana
Respondents : PIO,
Ministry of Railways DRM Office, Ambala Cantt.
Ambala
1. The Commission has received a petition dated 09.08.2012 filed by Sh. Dharambir Singh before the PIO, DRM Office, Ambala Cantt., Ambala under provisions of the Right to Information Act, regarding non receipt of information against his RTI request dated 06.02.2012.
2. In order to avoid multiple proceedings under Sections 18 and 19 of the RTI Act, viz., Appeals and Complaints, it is directed as follows:
i) Directions to CPIO: The PIO, DRM Office, Ambala Cantt., Ambala is directed as follows:
a) In case no reply has been given by CPIO to the Complainant to his RTI request dated 06.02.2012, 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 First Appeal, if any, may be filed.
ii) Directions to Complainant:
(a) If the Complainant is aggrieved with the reply received from CPIO, under Section 19(1) of the RTI Act, he may within the time prescribed file his First Appeal before the 1st Appellate Authority, 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 Complaint is disposed of.
(Annapurna Dixit) Information Commissioner Copy to:
1. Sh. Dharambir Singh House No. BI1757, Guru Tegh Bahadur Nagar Main Road, Green Park (Ranjit Garden) Jagadhari Workshop Yamunanagar - 135 002 Haryana
2. PIO, Ministry of Railways DRM Office, Ambala Cantt.
Ambala