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Central Information Commission

Mr.B R Singh vs Ministry Of Coal on 10 June, 2011

                            Central Information Commission
                 Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                         Bhikaji Cama Place, New Delhi­110066
                        Web: www.cic.gov.in Tel No: 26167931

                                                             Case No. CIC/SS/C/2011/000208

Name of Complainant                       :      Mr. B. R. Singh

Name of Respondent                        :      Central Coalfields Limited

                                              ORDER

The Commission has received a complaint dated 22.11.2010 from Mr. B.R. Singh u/s 18 of the RTI Act, 2005, against the Central Coalfields Limited, Ranchi for deemed refusal to his RTI request dated 10.12.2009 and first appeal dated 16.2.2010.

2. In order to avoid multiple proceedings under sections 19 and 18 of the RTI Act, viz., complaints and appeals, this case is remitted to CPIO, Central Coalfields Limited, Ranchi (along with copy of appeal and RTI-request), with the following directions:

i) In case no reply has been given by CPIO to the Complainant to his RTI-

request dated 10.12.2010, CPIO should furnish a reply to the Complainant within two weeks of receipt of this order.

ii) 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 one week of receipt of this order.

(iii) CPIO should invariably indicate to the Complainant the name and address of the 1st Appellate Authority, before whom the Complainant can file first- appeal, if any.

3. In case the Complainant is not satisfied 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 Appellate Authority (AA).

4. On receipt of the first appeal from the petitioner as per the above directions, AA should dispose of the appeal within the period stipulated in the RTI Act.

5. In case the Complainant is not satisfied with the decision of First Appellate Authority, he is at liberty to file a second appeal afresh before the Commission, under section 19(3), along with appeal u/s 18, if any, within the prescribed time limit.

CIC/SS/C/2011/000208 The complaint is disposed of with above directions.

Sd/-

(Sushma Singh) Information Commissioner 10.6.2011 Authenticated true copy:

(S.Padmanabha) Under Secretary & Deputy Registrar  Copy to:
1. Mr. Balram Singh, Bal Vidya Mandir, P.P. Sarjubera Distt. Ramgarah, Jharkhand - 829134.
2. The C.P.I.O., Central Coalfields Limited, Darbhanga House, Ranchi - 834001.