KALI RAM Vs. STATE PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) The Complainant, Kali Ram, was a Clerk at Check Post Sikanderpur, Gurgaon under the office of Deputy Excise & Taxation Commissioner, Gurgaon. During his service in the year 1989-90, his Deputy Commissioner recorded some adverse remarks in his Annual Confidential Report (ACR). The complainant made representation against it but it was unheard. Therefore, he sought information from the Public Information Officer (PIO) of

(2.) Aggrieved by this order of District Forum, the opposite party filed an appeal before the State Consumer Disputes Redressal Commission, Haryana (in short 'State Commission').

(3.) It was vehemently argued by the opposite party before the State Commission that as there is provision for filing appeal under the RTI Act, the complainant filed an appeal before the State PIO of the opposite party. The said appeal was dismissed by appellate authority.