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[Cites 2, Cited by 1]

Central Information Commission

Mr.Arvind Kumar Yadav vs Department Of Education,Gnct Delhi on 20 September, 2013

                    CENTRAL INFORMATION COMMISSION
            Room No.306, 2nd Floor, B­Wing, August Kranti Bhawan, 
                    Bhikaji Cama Place, New Delhi­110066.




                               Case No. : CIC/DS/C/2013/000375
                                                   Date: ­ September 20, 2013




   Appellant                  :      Shri Arvind Kumar Yadav, New 
   Delhi

         Public Authority       :      Govt. of NCT of Delhi




                                        ORDER

                                      The   Commission   has   received   an  complaint   petition;  dated   24   July   2013   (Dy.   No.  153745/2013)   from   Shri   Arvind   Kumar   Yadav,   New   Delhi  stating that he has not any received information from the  concerned PIO in respect of his RTI application dated 02  November 2012 submitted to the PIO, H.Q., Dte. Of Trg. &  Tech.   Education,   Pitampura,   New   Delhi.  A   copy   of   the  complaint and RTI application are enclosed.

2. In exercise of the powers vested under Section 18(1) of  the   Right   to   Information   (RTI)   Act,   the   Commission  directs   the   Appellate   Authority   to   enquire   into   the  allegations   made   by   the   Complainant   and   to   pass   an  appropriate   order   with   a   view   to   ensuring   that   the  desired   information   is   provided   to   the   Complainant,   at  the earliest.

3. The   Appellate   Authority   is   also   directed   to   obtain   the  explanation of the PIO in writing for not furnishing the  information   sought   by   the   complainant   which   is   a  statutory   requirement   and   to   forward   the   same   to   the  Commission   along   with   his   comments   within   3   weeks   of  receipt   of   the   Order   to   decide   on   the   imposition   of  penalty   on   the   concerned   persons   in   terms   of   Section  20(1) of the Right to Information (RTI) Act.

4. In case the Complainant is not satisfied with the orders  of the Appellate Authority, he is free to approach this  Commission in second appeal.

5. The Complaint is disposed of with the above directions.

(Smt. Deepak Sandhu) Chief Information Commissioner  Authenticated true copy:

(T. K. Mohapatra) D.S. & Dy. Registrar Tel:­ 011­26105027 Copy to :­
1. First Appellate Authority under RTI Dy. Director (Litigation), Department of Training & Technical Education,  Govt. of NCT of Delhi, Room No.108,  Muni Maya Ram Marg,  Pitampura, Delhi­110088
2. Shri Arvind Kumar Yadav, General Secretary, TIEWAD, ITI Jaffarpur, New Delhi­ 110073