Free Legal Advice from Top Lawyers in India
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : Dear Sir,
If there is objection from third party and you are not satisfied with the reply of IO, then you may file an appeal before the appellate authority.
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : PIO has no power to hear objections from any third party and can only either provide information or deny on grounds of it being an exemption, if the PIO is not cooperating then you can file appeal aginst the order of denial or you can file writ under Article 226/227 of the Indian Constitution for seeking directions from the High Court against the PIO
Nitranjan Singh Advocate
Jaipur City , Jaipur
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : PIO has no power to hear objections from any third party and can only either provide information or deny on grounds of it being an exemption, if the PIO is not cooperating then you can file appeal aginst the order of denial or you can file writ under Article 226/227 of the Indian Constitution for seeking directions from the High Court against the PIO
Nitranjan Singh Advocate
Jaipur City , Jaipur
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : That may depends upon your mutual agreement, however it is not possible and thus you may file appeal for further directions.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : If your application under RTI is rejected, you may prefer an appeal before the designated appellate authority within 30 days of communication of rejection of your application
Zaheer Abbas
Bicholim , North Goa
Question : I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?
Subject : PIO non cooperating
Answer By Lawyer : File appeal before appellate authority incase repeated answer go 2nd appeal at rti commission
