Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
Central Information Commission
Mr.Mohan Dass vs Ministry Of Railways on 12 September, 2012

Central Information Commission

Room No. 296, August Kranti Bhavan 

 Bhikaji Cama Place

  New Delhi - 110066

ORDER

F.No. CIC/AD/C/2012/001144                                                    12 September, 2012    Complainant : Shri Mohan Dass House no. RZ­491

Gali No. 17 B

Shad Nagar, Palam

New Delhi - 110045

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

Northern Railway

New Delhi

1. The Commission has received a complaint dated  24.4.12  from Shri Mohan Dass against  the PIO,  Northern Railway, Delhi   under Section 18 (1) of the Right to Information Act,  regarding deemed refusal of his RTI­application dated  dt. 9.5.11.

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  9.5.11,  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 Mohan Dass

House no. RZ­491

Gali No. 17 B

Shad Nagar, Palam

New Delhi - 110045

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

Northern Railway

New Delhi