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

Shri.Hiraballbh Bhat vs Ministry Of Culture on 14 February, 2012

                         dsUnzh; lwpuk vk;ksx
                                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/2011/000234
                                                                                                     
                                                                           Dated:14 February 2012



Name of the Complainant                   :      Shri Hirabalbha Bhat
                                                 S/o. Late Luxmidutt Bhat,
                                                 VIII Gothyuda Jogeshwar,
                                                 Post - Jogeshwar, Distt - Almora.



Name of the Public Authority              :      The Central Public Information Officer,
                                                 Indian Archaeological Survey,
                                                 Jogeshwar, Distt - Almora,
                                                 Uttrakhand - 263 623.

                                              ORDER

                 The Commission has received a petition from Shri Hirabalbha Bhat of  Almora stating that his RTI­application of 21 October 2010 filed with the Central  Public Information Officer, Indian Archaeological Survey, Almora, 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,   Indian   Archaeological   Survey,   Almora,   to   provide   the  information sought by the Complainant by 14 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 19  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 19 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 Hirabalbha Bhat, S/o. Late Luxmidutt Bhat, VIII Gothyuda Jogeshwar, Post - 
Jogeshwar, Distt - Almora.
2.     The Central Public Information Officer, Indian Archaeological Survey, Jogeshwar, Distt  Almora, Uttrakhand - 263 623.