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Central Information Commission

S Ramalingam vs Canara Bank on 16 May, 2024

                                        के ीय सूचना आयोग
                                 Central Information Commission
                                      बाबा गंगनाथ माग,मुिनरका
                                  Baba Gangnath Marg, Munirka
                                   नई िद   ी, New Delhi - 110067
ि तीय अपील सं         ा / Second Appeal No. CIC/CANBK/A/2024/105126

 S Ramalingam                                                      ... अपीलकता/Appellant

                                           VERSUS
                                            बनाम
 CPIO: Canara Bank
 Secunderabad                                                  ... ितवादीगण/Respondent



Relevant dates emerging from the appeal:

 RTI : 21.10.2023                  FA      : 18.12.2023            SA     : 16.02.2024

 CPIO : Not on record              FAO : Not on record             Hearing : 14.05.2024


Date of Decision: 15.05.2024
                                            CORAM:
                                      Hon'ble Commissioner
                                    _ANANDI RAMALINGAM
                                           ORDER

1. The Appellant filed an RTI application dated 21.10.2023 seeking information on the following points:

(i) On 17/10/2023 you have not displayed Right to Information Act board in your office premises.

Furnish the Name, e-mail id, address, land line & cell phone number of Central Assistant Public Information Officer, Central Public Information Officer, First Appellate Authority of Regional office Ranga Reddy, under R.T.I Act.

2. Aggrieved with the non-receipt of any reply from the CPIO, the Appellant filed a First Appeal on 18.12.2023. FAA's order, if any, is not available on record.

3. Due to non-receipt of any order from the First Appellate Authority, the Appellant approached the Commission with the instant Second Appeal dated 16.02.2024.

4. The appellant remained present through video conference and the respondent remained absent during the hearing.

5. The appellant inter alia submitted that till date no reply has been furnished by the Respondent.

6. The Commission after adverting to the facts and circumstances of the case, hearing the Appellant and perusal of records, directs the respondent to provide a correct reply to the appellant within 15 days from the date of the receipt of this order, under intimation to the Commission.

Nonetheless, since the CPIO remained absent during the hearing proceedings to present their case, the CPIO is directed to send a proper written explanation for disregarding the Commission's notice of hearing by not appearing before the Commission. The written explanation of the CPIO shall be sent to the Commission both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add within 10 days of the receipt of this order.

7. With this observation and direction, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनां क/Date: 15.05.2024 Authenticated true copy Col S S Chhikara (Retd) (कनल एस एस िछकारा ($रटायड)) Dy. Registrar (उप पंजीयक) 011-26180514 Page 2 of 3 Addresses of the parties:

1. The CPIO Recovery & Legal Section, Canara Bank, Circle Office Hyderabad 10-3-163 & 10-3-163/A Plot No. 85, Beside Rail Nilayam, S.D. Road, Secunderabad -500026

2. S Ramalingam Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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