Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Central Information Commission

Mr.Ganori Mehta vs Allahabad Bank on 29 June, 2010

                              dsUnzh; lwpuk vk;ksx
                                Central Information Commission
             Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                    iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                     ubZ fnYyh ­ 110067 / New Delhi - 110067
                                       (Ph:  011­26160943)
                                           *****


                                                              No.CIC/SM/C/2010/000213
                                                                                                  
                                                                           Dated: 29 June 2010


Name of the Complainant                :     Shri Ganori Mehto
                                             Vill - Baniyan Bigha,
                                             Post & P.S. - Narhat,
                                             Distt - Nawada, 
                                             Bihar - 805 122.


Name of the Public Authority           :     The Branch Manager,
                                             Allahabad Bank,
                                             Narhat, Nawada,
                                             Bihar - 805 122.

                                           ORDER

          The Commission has received a petition from Shri Ganori Mehto of Bihar,  stating that  his RTI­application of  30  September  2009  filed  with  the  Central  Public  Information  Officer,  Allahabad  Bank,  Narhat,  Nawada,  Bihar,  has  not  been   responded   to   within   the   time   limit   prescribed   under   the  Right   to  Information (RTI) Act, 2005.  A copy of his RTI­application is enclosed for ready  reference.

2.        The Commission has decided to treat this petition as a complaint under  Section   18   of   the   RTI­Act,   2005,   and   hereby   directs   the   CPIO/Public  Information   Officer,  Allahabad  Bank,   Narhat,   Nawada,  Bihar,   to   provide   the  information sought by the Complainant by 23 July 2010. 

3.        Since the PIO has failed to respond to the RTI­application mentioned  above in time, he is, therefore, required to send his explanation in writing by 29  July 2010 to Show Cause as to why a maximum penalty of Rs.25000/­ for the  delay  in   supply  of   information  may  not  be   levied  upon  him.       If   no  written  explanation is received from the CPIO by 29 July 2010, the Commission will  decide the case ex­parte and would impose the maximum penalty prescribed  under Section 20(1) of the  Right to Information (RTI) Act, i.e., Rs. 25,000/­,  upon the CPIO/deemed PIO. If, however, the CPIO had responded in time and  provided the desired information, please let us know at the earliest.

4.               The Complainant is advised that in case he does not receive any  information from the CPIO after this order of the Commission, he may write to  the Commission against the non­compliance of the Commission's orders.

5.     The Commission ordered accordingly.

(Satyananda Mishra) Information Commissioner Authenticated true copy:

(Vijay Bhalla) Assistant Registrar Cc:
1.     Shri Ganori Mehto, Vill - Baniyan Bigha, Post & P.S. - Narhat, Distt - Nawada, Bihar  805 122.
2.     The Branch Manager, Allahabad Bank, Narhat, Nawada, Bihar - 805 122.