Mobile View
Main Search Forums Advanced Search Disclaimer
Central Information Commission
Mr.Mukteshwar Rai vs Ministry Of Railways on 1 August, 2012

Central Information Commission

Room No. 296, August Kranti Bhavan 

 Bhikaji Cama Place

  New Delhi - 110066

ORDER

F.No. CIC/AD/C/2012/000839                                                           1 August, 2012  Complainant : Shri Mukteshwar Rai G -2/127, Rail Vihar­1

Chargawan

Gorakhpur­273013

UP

 Respondents : The Public Information Officer O/o Divisional Railway Manager

East Central Railway

Sonpur 

Bihar  

 

1. The   Commission   has   received   a   complaint   dated  29.2.12  from  Shri   Mukteshwar   Rai  against   the  PIO,   O/o   DRM,   EC   Rly,   Sonpur  under   Section   18   (1)   of   the   Right   to  Information Act, regarding deemed refusal of his RTI­application dated  dt.  25.9.11.

2.      In order to avoid multiple proceedings under section 18 and 19 of the RTI Act, viz., appeals  and complaints, it is directed as follows: i)  Directions to PIO  

a) In case no reply has been given by PIO to the complainant to his/her RTI­application  dated  25.9.11, the PIO should furnish a reply to the complainant  within 1 week  of  receipt of this order.

b) In case PIO has already given a reply to the complainant in the matter, he/she should  furnish a copy of his/her reply to the complainant within 1 week of receipt of this order. c) PIO should invariably indicate to the complainant the name and the address of the 1 st  Appellate Authority, before whom the complainant can file first appeal, if any. ii) Directions to Complainant :  

(a)  If  the  complainant   is  aggrieved  with  the   reply  received  from PIO,  he/she  under  section 19(1) of the RTI Act, may within the time prescribed file his/her first appeal  before the 1st  Appellate Authority (AA), who would dispose of the appeal under the  relevant provisions of RTI Act.

(b)     If   the   complainant   is   still   aggrieved   with   the   decision   of   the   AA,   he/she   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. 3       The complaint  is disposed off with the above directions.    (Annapurna Dixit)

         Information Commissioner

Copy to:

1. Shri Mukteshwar Rai

G -2/127, Rail Vihar­1

Chargawan

Gorakhpur­273013

UP

2.       The Public Information Officer O/o Divisional Railway Manager

East Central Railway

Sonpur 

Bihar