Central Information Commission
Mr.Ashok Kumar Puri vs Ut Of Chandigarh on 19 August, 2013
CENTRAL INFORMATION COMMISSION
Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
Telephone No.:011-2610 5027.
No. : CIC/DS/C/2013/000263
Dated : August 19, 2013.
Complainant : Shri Ashok Kumar Puri, Chandigarh
Public Authority : Govt High School, Sector11, UT Chandigarh
ORDER
The Commission has received a petition, dated 20/06/2013 (Diary No.:145755/2013) from Shri Ashok Kumar Puri, Chandigarh, stating that he/she has received no reply/information from the concerned PIO in respect of his/her RTI application of dated 04/04/2013 filed with the PIO, Govt High School, Sector-11, UT Chandigarh. A copy of the complaint and the RTI application are enclosed.
2. It is observed that the Complainant did not have an opportunity to go to the Appellate Authority and has directly approached the Commission with his complaint. In exercise of 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 Concerned PIO in writing for not providing the information in time and to forward the same to the Commission along with his comments within 3 weeks of receipt of the Order to decide on imposition of penalty on the CPIO in terms of Section 20(1) of the 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) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Shri Ashok Kumar Puri, (Ex Electrical Instructor, Govt. High School) 174, Sec- 38-A, Chandigarh
2. First Appellate Authority under RTI, District Education Officer, Chandigarh Administration, 1st Floor, Additional Deluxe Building, Sec-9, Chandigarh