PREM SINGH Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE appellant submitted RTI application dated October 15, 2014 before the Branch Manager, New India Assurance Company Limited, Firozabad seeking information regarding copy of attendance register of the branch for the period between August' 2014 to October 15, 2014 and details of TA bills along with halting allowance paid to the officials for the period between July 2013 to October 15, 2014 etc.; through a total of 2 points.

(2.) THE appellant preferred an appeal dated November 26, 2014 to the first Appellate Authority (FAA) when he did not receive any reply from the CPIO concerned within the stipulated time period. No order had been passed even by the FAA in this case.

(3.) DISSATISFIED with the non -response of the public authority, the appellant preferred the present appeal before the Commission.