Central Information Commission
Mr.Kishanlal Mittal vs Cabinet Secretariat on 29 June, 2011
ds U nz h ; l wp uk vk;ks x
Central Information Commission
2 ry] foxa 'c' / 2nd Floor, 'B' Wing
vxLr ØkfUr Hkou / August Kranti Bhavan
Hkhdkth dkek Iysl/ Bhikaji Cama Place
ubZ fnYyh 110066 / New Delhi - 110066
Phone No.01126183996
*****
No.CIC/SM/C/2011/000752
Dated: 29 June 2011
Name of the Complainant : Shri Kishanlal Mittal
1305, Dhruv, Ashok Van,
Borivali East, Mumbai - 400 066.
Name of the Public Authority : The Appellate Authority
Cabinet Secretariat,
Rashtrapati Bhawan,
New Delhi.
ORDER
Shri Kishanlal Mittal of Mumbai has complained to the Central Information Commission that he received no reply/information from the Central Public Information Officer although he had filed his RTIapplication on 21 June 2010. The CPIO of the Prime Minister's Office transferred the application to the CPIO, Cabinet Secretariat, New Delhi on 25 June 2010 under Section 6(3) of the RTI Act. A copy each of the RTIapplication and the complaint are enclosed for ready reference.
2. It is noted 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, we direct the Appellate Authority to enquire into the allegations made by the Complainant and after giving him an opportunity of hearing, to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant without any further loss of time. If, however, the CPIO/Appellate Authority had responded in time and provided the desired information, please let us know at the earliest.
3. We also direct the Appellate Authority to obtain the explanation of the CPIO in writing for not providing the information in time and to forward the same to us along with his comments before 29 July 2011. We will decide on the imposition of penalty on the CPIO in terms of Section 20(1) of the Right to Information (RTI) Act thereafter.
4. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission again in second appeal.
5. The Commission ordered accordingly.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar