ORDER
Facts:
1. The appellant filed RTI application dated 03.03.2017 seeking information regarding action on forgery case no. 247/2015 registered with Lalpur Police Station, Ranchi Jharkhand etc.
2. The CPIO response is not on record. The appellant filed first appeal dated 03.03.2017 with First Appellate Authority (FAA). The FAA response is not on record. The appellant filed second appeal on 26.04.2017 before the Commission on the ground that information should be provided to him.
Hearing:
3. The appellant and the respondent Shri Parveen Kumar (US) participated in the hearing in person.
4. The appellant stated that he has been pursuing the matter relating to his illegal detention by State Police since 2011. However, no inquiry was done in the matter by any authority. The appellant stated that he has written 200 letters to various authorities. However, no action was taken by any of the authority. The appellant wants to know as to why PMO did not take any action in the matter.
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5. The respondent stated that the appellant has been replied to vide letter dated 08.02.2017. The respondent stated that the appellant has been informed that the information sought for by him pertains to State Government. The appellant was advised to make a separate application to the public authority concerned in the State Government for obtaining information.
6. The appellant stated that his RTI application should have been transferred to the concerned authority of State. The appellant request the Commission that respondent be directed to transfer his RTI application to the Chief Secretary, Government of Jharkhand.
Discussion/ observation:
7. The Commission observed that the steps/action taken by the respondent in dealing with RTI application is satisfactory. However, the Commission, considering the specific request of the appellant and facts & circumstance of the case, directs the respondent to transfer the RTI application to the Chief Secretary, Government of Jharkhand within 5 days from the date of receipt of this order.
Decision:
8. The respondent is directed to take action as stated in para 7 above. The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma)
Dy. Registrar
Copy to:
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