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[Cites 3, Cited by 1]

Central Information Commission

Mr.Varjinder Singh Saggu vs Punjab National Bank on 16 February, 2012

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                                   Central Information Commission
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                         vxLr ØkfUr Hkou         / August Kranti Bhavan
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                       ubZ fnYyh          ­ 110066 / New Delhi - 110066
                                                 Phone No.011­26183996
                                                     *****


                                                                         No.CIC/SM/C/2012/000194
                                                                                                        
                                                                              Dated:16 February 2012



Name of the Complainant                      :      Shri Vajinder Singh Saggu
                                                    H.No. 95, Guru Gobind Singh Nagar,
                                                    Dhakoli, Near Zikarpur, 
                                                    Distt - S.A.S. Nagar, Punjab.



Name of the Public Authority                 :      The Central Public Information Officer,
                                                    Punjab National Bank,
                                                    7, Bhikaji Cama Place,
                                                    New Delhi.

                                                 ORDER

         The Commission has received a petition from Shri Vajinder Singh Saggu  of   Punjab   stating   that   his   RTI­application   of   5   October   2011   filed   with   the  Central Public Information Officer, Punjab National Bank, New Delhi, 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, Punjab National Bank, New Delhi, to provide the information  sought by the Complainant by 16 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 20  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 20 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 
2.     The Central Public Information Officer,