Shri Deepak Gupta Complainant v. National Highways Authority Of India

2 ry] foxa c / 2nd Floor, B Wing vxLr kfUr Hkou / August Kranti Bhavan Hkhdkth dkek Iysl/ Bhikaji Cama Place ubZ fnYyh - 110066 / New Delhi 110066 Dated: 14.12.2010 Proceeding in Complaint No. CIC/AT/C/2010/000997 Present: Shri A.N. Tiwari, Chief Information Commissioner Complainant: Shri Deepak Gupta Respondents: National Highways Authority of India Shri Deepak Gupta of Delhi has filed this complaint dated 27.7.2010 before the Commission against National Highways Authority of India (NHAI) for not providing information to his RTI-request dated 28.5.2010 and first-appeal dated 5.7.2010.

2 ry] foxa c / 2nd Floor, B Wing vxLr kfUr Hkou / August Kranti Bhavan Hkhdkth dkek Iysl/ Bhikaji Cama Place ubZ fnYyh - 110066 / New Delhi 110066 Dated: 14.12.2010 Proceeding in Complaint No. CIC/AT/C/2010/000997 Present: Shri A.N. Tiwari, Chief Information Commissioner Complainant: Shri Deepak Gupta Respondents: National Highways Authority of India Shri Deepak Gupta of Delhi has filed this complaint dated 27.7.2010 before the Commission against National Highways Authority of India (NHAI) for not providing information to his RTI-request dated 28.5.2010 and first-appeal dated 5.7.2010. 2 Perused papers submitted by the complainant, it is observed that complainants RTI request dated 28.5.2010 was replied to by Manager (Technical) & CPIO, NHAI, Ambala City vide letter No. 11028/NHAI/PIU/Ambala/1163 dated 15.6.2010.

3. The complainant preferred his first-appeal on 5.7.2010 before AA, NHAI, New Delhi, which was transferred by GM (Coord) & CPIO, NHAI, New Delhi to CGM, NHAI, Chandigarh vide OM No. 11041/131/2010-A-Rep/1944 dated 12.7.2010.

4. CGM-cum-Regional Officer, NHAI, Chandigarh vide order No. NHAI/ RO/ CHD/ 11016/ RTI/509 replied to the complainant stating that available information was provided to the complainant by NHAI, Project Director, Ambala and advised complainant to approach NHAI HQ, New Delhi, for remaining information.

5. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz., appeals and complaints, the matter is remitted to Appellate Authority, National Highways Authority of India, G-5 & 6, Sector 10, Dwarka, New Delhi-110075 (enclosing herewith a copy of complaint), with the direction to dispose of complainants first-appeal dated 5.7.2010 by passing speaking order after hearing the parties, within two weeks of the receipt of this order.

6. In case the complainant still feels aggrieved by the decision of AA, he shall be free to approach the Commission in second appeal under Section 19(3), along with complaint under Section 18, if any, within the prescribed time limit.

7. The matter is closed with the above directions. Sd/- (A.N. Tiwari) Chief Information Commissioner