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[Cites 3, Cited by 1]

Central Information Commission

Mr.Kamal Nath Mishra vs Ministry Of Labour And Employment on 24 February, 2012

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                               Central Information Commission
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                                             Phone No.011­26183996
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                                                                     No.CIC/SM/C/2012/000226
                                                                                                    
                                                                         Dated: 24 February 2012



Name of the Complainant                  :      Shri Kamal Nath Mishra
                                                Sipahi Tola, Chunapur Road, 
                                                Gali No. 7, Distt - Purnia, Bihar.



Name of the Public Authority             :      The Central Public Information Officer,
                                                Ministry of Labour & Employment,
                                                Employees Provident Fund 
                                                Organisation, Regional Office, R­40,
                                                A.T.N. H.B. Office Compound, Mugaper 
                                                Road, Chennai - 600 037.

                                             ORDER

           The Commission has received a petition from Shri Kamal Nath Mishra  stating that his RTI­application of 5 November 2011 filed with the Central Public  Information   Officer,   Provident   Fund   Organization,   Chennai,   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,   Employees   Provident   Fund   Organization,   Chennai,   to  provide the information sought by the Complainant by 23 March 2012. 

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 30  March 2012 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 30 March 2012, 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) Chief Information Commissioner Authenticated true copy:

(Vijay Bhalla) Deputy Registrar Cc:
1.     Shri Kamal Nath Mishra, Sipahi Tola, Chunapur Road, Gali No. 7, Distt - Purnia,  Bihar.
2.     The Central Public Information Officer, Ministry of Labour & Employment,  Employees Provident Fund Organisation, Regional Office, R­40, A.T.N. H.B.  Office Compound, Mugaper Road, Chennai - 600 037.