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.Bijender Goel vs Ministry Of Labour And Employment on 12 January, 2012

                                ds U nz h ; l wp uk vk;ks x
                               Central Information Commission
                                2 ry] foxa 'c' / 2nd Floor, 'B' Wing
                             vxLr ØkfUr Hkou / August Kranti Bhavan
                               Hkhdkth dkek Iysl/ Bhikaji Cama Place
                            ubZ fnYyh ­ 110066 / New Delhi - 110066
                                             Phone No.011­26183996
                                                 *****


                                                                     No.CIC/SM/C/2011/001623
                                                                                                     
                                                                           Dated: 12 January 2012



Name of the Complainant                  :      Shri Bijender Goel
                                                JVMGRR College, 
                                                Charkhi Dadri, Distt - Bhiwani,
                                                Haryana - 127 306.



Name of the Public Authority             :      The Central Public Information Officer,
                                                Ministry of Labour & Employment,
                                                Regional Provident Fund Organisation,
                                                Sub Regional Office, A­2C, Sector 24,
                                                Noida - 201 301.

                                             ORDER

                 The Commission has received a petition from Shri Bijender Goel of  Bhiwani stating that his RTI­application of 6 August 2011 filed with the Central  Public   Information   Officer,   Ministry   of   Labour   &   Employment,   Regional  Provident Fund Organisation, Noida 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, Ministry of Labour & Employment, Regional Provident Fund  Organisation, Noida, to provide the information sought by the Complainant by  12 February 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 16  February 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 16 February 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 Bijender Goel, JVMGRR College, Charkhi Dadri, Distt - Bhiwani, Haryana - 127 
306.
2.     The Central Public Information Officer, Ministry of Labour & Employment, Regional  Provident Fund Organisation, Sub Regional Office, A­2C, Sector 24, Noida - 201 301.