Central Information Commission
Mrsanjeev Kumar Singh vs Central Bank on 12 June, 2014
Central Information Commission, New Delhi
File No. CIC/VS/A/2012/000756/SH
Right to Information Act2005Under Section (19)
Date of hearing : 12th June 2014
Date of decision : 12th June 2014
Name of the Appellant : Shri Sanjeev Kumar Singh,
S/o Shri Devinder Singh, Village Baliya,
Post Mahnar Road (R S), Thana Desri,
Distt Vaishali
Name of the Public Authority : Central Public Information Officer,
Central Bank of India,
RegionalOffice, Muzaffarpur
The Appellant was not present.
On behalf of the Respondents, Shri P. K. Rai, Regional Manager was present at
the NIC Studio, Muzaffarpur.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 5.12.2011 filed by the Appellant, seeking information on two points regarding loan schemes for farmers. He filed an appeal to the First Appellate Authority on 13.1.2012. The CPIO responded on 20.1.2012. The Appellant approached the CIC in second appeal on 30.3.2012.
2. The Appellant was not present in spite of a written notice having been sent to him. Having considered the records and the submissions made by the Respondents before us, we note that intervention at the level of the Commission is not necessary in this case.
3. With the above observations, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar