Central Information Commission

Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, Bhikaji Cama Place, New Delhi-110066 Web: www.cic.gov.in Tel No: 26167931

Case No. CIC/SS/A/2012/000811

Dated: 15.5.2012

Name of Appellant : Mr. Subedar Ojha

Name of Respondent : Coal India Limited

ORDER

The Commission has received an appeal dated 28.11.2011 from Mr. Subedar Ojha against the Coal India Limited stating that the first-appellate authority has not decided his first-appeal dated 8.10.2011 pertaining to his RTI- request dated 23.8.2011.

2. Perused the documents submitted by the Appellant. It is observed that Appellant's RTI-request dated 23.8.2011 was replied to by CPIO, Coal India Limited, Kolkata, vide letter No. CIL/C-SC/PIO/11-12F-1289 dated 7.9.2011.

3. The Appellant filed his first-appeal dated 8.10.2011 before AA, Shri S.K. Das, Chief Material Manager (Vig.), Coal India Limited, Kolkata, which was not decided by AA.

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz., appeals and complaints, the matter is remitted to AA, Shri S.K. Das, Chief Material Manager (Vig.), Coal India Limited, Kolkata (along with a copy of complaint), with the following directions:

i) In case the first appeal dated 8.10.2011 has not been disposed of by AA, he should dispose of the first appeal by passing a speaking order, after hearing the parties in the matter, within two weeks of receipt of this order.

ii) In case AA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one week of receipt of this order. -2-

Case No. CIC/SS/A/2012/000811

5. In case the Appellant 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 complaint u/s 18, if any.

The Appeal is disposed of with above directions.

Sd/-

(Sushma Singh)

Information Commissioner

Authenticated true copy:

(D.C. Singh)

Dy. Registrar

Copy to:

1. Mr. Subedar Ojha,

Qtr. No. SHF/1B-190,

NCL Colony, Singrauli,

P.O. Singrauli, Distt. singrauli,

M.P. - 486889

2. The First Appellate Authority, Shri S.K. Das,

Chief Material Manager `(Vig.),

Coal India Limited,

10, Netaji Subhas Road,

Kolkata - 700001.